High Courts24 Jan 1982Allowed
Kutty alias Devassia Vs State of Kerala
High Court Of Kerala · (1984) KLJ 500
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,348 of 2,714
High Courts22 Jan 1982
Santha S. Shenoy, A.S. Suresh, A.S. Sasidhara Shenoy, A.S. Narayana Shenoy, Sobhana V. Shenoy, A.V. Gopalakrishna Shenoy and A. Sethumadhavan Vs Union of India (UOI) and Others
High Court Of Kerala · (1982) 29 CTR 127 : (1982) 135 ITR 39
Income Tax Act, 1961 — Section 207, 208, 209, 210, 211
High Courts22 Jan 1982
Mohammad Dwara Rawther Ismail Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 2102 : (1982) KLJ 204
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 Jan 1982
T.C.C. Thozhilali Union Vs T.C.C. Ltd.
High Court Of Kerala · (1982) 1 LLJ 425
Industrial Disputes Act, 1947 — Section 13, 18, 2, 33C, 36
High Courts18 Jan 1982
Be Be Rubber Estate Ltd. Vs Inspecting Assistant Commissioner (Special) and Another
High Court Of Kerala · (1982) 136 ITR 675
Kerala Agricultural Income Tax Act, 1950 — Section 15, 15(1), 15(2), 31
High Courts18 Jan 1982Dismissed
Pachi Krishnamma Vs Kumaran Krishnan
High Court Of Kerala · AIR 1982 Ker 137
Hindu Succession Act, 1956 — Section 14(1)
High Courts15 Jan 1982
Western India Plywoods Ltd. Vs Industrial Tribunal and Others
High Court Of Kerala · (1982) 2 KLT 113
Constitution of India, 1950 — Article 39A, 41, 42Industrial Disputes Act, 1947 — Section 10, 11A, 33
High Courts15 Jan 1982
T.T.P. Beepathumma Vs Special Deputy Tahsildar (Arrears Collections) and Another
High Court Of Kerala · (1982) 134 ITR 488
Estate Duty Act, 1953 — Section 73(5)General Clauses Act, 1897 — Section 8
High Courts15 Jan 1982
T. T. P. Beepathumma Vs Special Deputy Tahsildar (Arrears Collections) and Another
High Court Of Kerala · (1982) 134 ITR 488
Income Tax Act, 1922 — Section 46, 46(2), 46(5), 47Income Tax Act, 1961 — Section 116(2), 221(1), 222(1), 222(2), 226(3)Kerala Revenue Recovery Act, 1968 — Section 49(2)
High Courts14 Jan 1982Dismissed
P.N. Namboodiri Vs State of Kerala and Others
High Court Of Kerala · (1982) 01 KL CK 0017
Kerala State and Subordinate Services Rules, 1958 — Rule 19, 20, 21, 28
High Courts13 Jan 1982
Toddy Workers'' Welfare Fund Inspector Vs G. Vasudevan and Others
High Court Of Kerala · (1983) KLJ 54
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2(c), 2(d), 6, 7, 8
High Courts13 Jan 1982
Thiruvangadi Service Co-op. Bank Ltd. Vs Dist. Labour Officer
High Court Of Kerala · (1982) 1 ILR (Ker) 542 : (1982) 1 LLJ 430
Industrial Disputes Act, 1947 — Section 33C
High Courts12 Jan 1982Allowed
Corporation of Cochin and Another Vs K. Janardhanan
High Court Of Kerala · AIR 1983 Ker 148 : (1982) 1 ILR (Ker) 532
Kerala High Court Rules, 1971 — Rule 145Kerala Municipal Corporation Act, 1961 — Section 230, 263, 406
High Courts11 Jan 1982
Mathai Ouseph Vs The State of Kerala and Others
High Court Of Kerala · (1982) 01 KL CK 0013
Kerala Service Rules, 1959 — Rule 5, 80, 81(3), 82, 82A
High Courts07 Jan 1982Dismissed
Abraham and Others Vs Charley and Others
High Court Of Kerala · (1982) KLJ 674
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397
High Courts07 Jan 1982
The State Vs Ramakrishnan Nair
High Court Of Kerala · AIR 1983 Ker 151
Criminal Procedure Code, 1973 (CrPC) — Section 360Motor Vehicles Act, 1939 — Section 112, 17, 17(1), 17(4), 89
High Courts04 Jan 1982
Gwalior Rayons Silk Manufacturing (Weaving) Co. Ltd. and Another Vs District Collector and Others
High Court Of Kerala · (1982) 1 LLJ 356
Constitution of India, 1950 — Article 226
High Courts28 Dec 1981Dismissed
Venkatachalapathy Vs The Assistant Excise Commissioner and Others
High Court Of Kerala · (1981) 12 KL CK 0001
Kerala Abkari Act, 1077 — Section 10, 34, 55, 64, 65
High Courts23 Dec 1981Allowed
A.K. Balakrishnan Nair Vs The Superintedent of Post Offices, Ernakulam Division
High Court Of Kerala · (1982) KLJ 149
Penal Code, 1860 (IPC) — Section 420, 468, 471, 511