High Courts19 Mar 1982Allowed
N. Krishnamoorthy Vs State of Kerala
High Court Of Kerala · AIR 1982 Ker 301
Easements Act, 1882 — Section 52
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,346 of 2,714
High Courts17 Mar 1982Dismissed
Krishna Pillai Vs Madhayan Nair and another
High Court Of Kerala · (1982) KLJ 216
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 1Transfer of Property Act, 1882 — Section 106, 11
High Courts16 Mar 1982
Kuriyan Vs Aluru Ouseph and Others
High Court Of Kerala · AIR 1982 Ker 214 : (1983) 1 ILR (Ker) 443
Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 11, 4, 21, 52
High Courts12 Mar 1982Allowed
Balakrishna Travels and Another Vs The Regional Transport Authority, Malappuram and Others
High Court Of Kerala · AIR 1982 Ker 274
Motor Vehicles Act, 1939 — Section 45, 57, 57(8), 62
High Courts12 Mar 1982Dismissed
S.M. Rebello Vs E. Zouppas and 2 Others
High Court Of Kerala · (1982) KLJ 414
Merchant Shipping Act, 1958 — Section 145, 146, 147, 148, 178Specific Relief Act, 1963 — Section 14
High Courts11 Mar 1982Dismissed
Alwaye Municipality Vs K.A. Kochunny and Company and Another etc.
High Court Of Kerala · AIR 1982 Ker 288 : (1983) 1 ILR (Ker) 657
Arbitration Act, 1940 — Section 17, 30, 39(1)
High Courts11 Mar 1982Dismissed
C. Ravindran Pillai Vs K. S. E. Board and 2 Others
High Court Of Kerala · (1984) KLJ 192
Electricity (Supply) Act, 1948 — Section 26, 49, 5, 79, 79(j)Electricity Act, 1910 — Section 10, 11, 21, 22, 22A
High Courts08 Mar 1982Dismissed
Krishna Pillai Vs Pazhuckamattom Devaswom and Others
High Court Of Kerala · AIR 1983 Ker 8
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 92
High Courts05 Mar 1982Allowed
S. Radhakumari Vs K.M.K. Nair
High Court Of Kerala · AIR 1983 Ker 139
Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 24
High Courts04 Mar 1982
A.N. Deen Vs Jacob
High Court Of Kerala · (1982) CriLJ 2089
Civil Procedure Code, 1908 (CPC) — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 184, 201, 220, 255, 313Trade and Merchandise Marks Act, 1958 — Section 77, 78, 79
High Courts03 Mar 1982
Pamban Kayakkal Valsalan Vs Pamban Kayakkal Kaumudi and Another
High Court Of Kerala · AIR 1982 Ker 304
Kerala Civil Courts Act, 1957 — Section 11, 12, 13(1)
High Courts02 Mar 1982Allowed
Ramakrishna Pillai Vs Govinda Menon and Others
High Court Of Kerala · (1982) KLJ 291
Kerala Agrarian Relations Act, 1961 — Section 3Kerala Land Reforms Act, 1963 — Section 2(44), 3, 4A, 4A(1)Kerala Stay of Eviction Proceedings Act, 1957 — Section 3
High Courts02 Mar 1982
Venkitaraman Vs Labour Court and Others
High Court Of Kerala · (1982) 1 LLJ 454
Industrial Disputes Act, 1947 — Section 2
High Courts02 Mar 1982
Padmanabha Pillai Vs University of Kerala and Others
High Court Of Kerala · (1982) 2 KLT 203
Kerala University Act, 1974 — Section 23(xix)
High Courts01 Mar 1982
N. Krishnan Kutty Vs State of Kerala and others
High Court Of Kerala · (1982) KLJ 230
High Courts26 Feb 1982Dismissed
Raman Sukumaran Vs Velayudhan Madhavan
High Court Of Kerala · AIR 1982 Ker 253
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts26 Feb 1982Dismissed
C.D. Govinda Rao Vs Additional Secretary to the Government of India and Others
High Court Of Kerala · (1982) 10 ELT 270
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(2)Gold (Control) Act, 1968 — Section 113, 79
High Courts24 Feb 1982
M. Areefa Beevi Vs Dr. K.M. Sahib
High Court Of Kerala · (1983) CriLJ 412
Criminal Procedure Code, 1973 (CrPC) — Section 125, 2, 397, 482General Clauses Act, 1897 — Section 13Penal Code, 1860 (IPC) — Section 11, 8
High Courts24 Feb 1982Dismissed
P. Achuthan Pillai and Another Vs Ameena Bai
High Court Of Kerala · AIR 1982 Ker 178
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13(4), 17(2)