High Courts19 Feb 1982Allowed
Vatiyil Moideenkunhi and Others Vs Edacherikkandi Govindam and Others
High Court Of Kerala · (1982) KLJ 698
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,347 of 2,714
High Courts18 Feb 1982Dismissed
Union of India (UOI) and Others Vs Lieutenant T.C.R. Poduval
High Court Of Kerala · (1982) 02 KL CK 0012
Navy (Pension) Regulations, 1964 — Regulation 13, 18, 19, 20, 21Navy Act, 1957 — Section 184
High Courts18 Feb 1982Dismissed
State of Kerala Vs Appunny and others
High Court Of Kerala · (1982) KLJ 181
Criminal Procedure Code, 1973 (CrPC) — Section 24, 378, 482Limitation Act, 1963 — Section 5
High Courts17 Feb 1982
Calicut Modern Spg. and Wvg. Mills Ltd. Vs Regional P.F. Commissioner
High Court Of Kerala · (1982) 1 ILR (Ker) 698 : (1982) 1 LLJ 440
High Courts17 Feb 1982Dismissed
The Manager, S.N.V. High School for Girls Vs State of Kerala and Others
High Court Of Kerala · (1982) 02 KL CK 0002
General Clauses Act, 1897 — Section 15Kerala Education Act, 1958 — Section 10, 11, 12, 12(2), 15Kerala Education Rules, 1959 — Rule 67(1), 67(8), 92
High Courts15 Feb 1982Allowed
N. Prabhakaran Nair Vs State of Kerala and 4 Others
High Court Of Kerala · (1982) KLJ 299
High Courts11 Feb 1982Dismissed
United India Fire and General Insurance Co. Ltd. Vs Smt. Kalyani and Others
High Court Of Kerala · AIR 1982 Ker 315 : (1985) 58 CompCas 746
Motor Vehicles Act, 1939 — Section 96(2)
High Courts10 Feb 1982Allowed
K.P. Ramakrishnan Vs New India Assurance Co. Ltd., Calicut
High Court Of Kerala · AIR 1982 Ker 181 : (1985) 58 CompCas 753 : (1982) 1 ILR (Ker) 663
Arbitration Act, 1940 — Section 34
High Courts10 Feb 1982Allowed
Swarnamahal, Jewellers Vs Intelligence Officer, Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1982) KLJ 369 : (1982) 50 STC 49
Constitution of India, 1950 — Article 14, 19
High Courts09 Feb 1982
K.P. Abdul Kareem Hajee Vs Income Tax Officer, A-Ward and Another
High Court Of Kerala · (1982) 31 CTR 278 : (1983) 141 ITR 120
Income Tax Act, 1961 — Section 220(2)
High Courts07 Feb 1982Dismissed
Food Inspector, Perumbavoor Municipality Vs K. G. Purushothaman Nair
High Court Of Kerala · (1982) KLJ 553
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 2, 20, 20A, 7
High Courts04 Feb 1982Allowed
L. Daisy and another Vs Annamma George and Others
High Court Of Kerala · (1982) KLJ 144
Travancore Christian Succession Act, 1092 — Section 30
High Courts03 Feb 1982
Cochin Port S.C.S. Association Vs Harrisons and Crosfield Limited
High Court Of Kerala · (1982) 2 KLT 141
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56
High Courts01 Feb 1982
Bhargavan Nair Vs Kolappan Asari
High Court Of Kerala · (1982) KLJ 85 : (1982) 1 LLJ 410
Kerala Agricultural Workers Act, 1974 — Section 2(f), 2(i), 2(m)(i), 2(n), 22(4)
High Courts29 Jan 1982
State of Kerala Vs Thankappan and Others
High Court Of Kerala · (1982) KLJ 160
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 16(1)(i), 2(1a), 2(la)(m)
High Courts29 Jan 1982Allowed
Vedavyasa Bhat and Others Vs Competent Authority under S.F.E.M. (FOP) Act, 1976
High Court Of Kerala · (1982) 01 KL CK 0015
Customs Act, 1962 — Section 111, 112, 114, 115(2), 116Foreign Exchange Regulation Act, 1973 — Section 50, 56, 56(1), 57Gold (Control) Rules, 1963 — Rule 126H(2)
High Courts29 Jan 1982Allowed
Sainaba and Others Vs Abdurahiman Koya and Others
High Court Of Kerala · (1982) 01 KL CK 0005
Evidence Act, 1872 — Section 85Partition Act, 1893 — Section 2, 3, 3(1)
High Courts28 Jan 1982
State of Kerala Vs Kuttappan
High Court Of Kerala · (1982) CriLJ 1702
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304A, 313
High Courts25 Jan 1982
Yogesh Shantilal Choksi Vs Home Secretary, Govt. of Kerala and Another
High Court Of Kerala · (1983) CriLJ 393
Constitution of India, 1950 — Article 14, 19, 21, 22, 226Customs Act, 1962 — Section 114, 123, 124, 135
High Courts25 Jan 1982
Vincent Panikulangara Vs Gopala Kurup
High Court Of Kerala · (1982) CriLJ 2094
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 2, 4, 5, 6