High Courts03 Dec 1981Dismissed
Vasu Vs Kallianikutty
High Court Of Kerala · AIR 1982 Ker 111
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(15), 2, 2(6)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,350 of 2,714
High Courts03 Dec 1981Dismissed
Vasu Vs Kallianikutty Amma
High Court Of Kerala · (1982) KLJ 36
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(12), 11(15), 11(2)(a), 11(2)(b)
High Courts02 Dec 1981
Pulickal Abubaker Vs K. P. Kunhavaran and Others
High Court Of Kerala · (1983) KLJ 523
High Courts02 Dec 1981
Janatha Expeller Company and Others Vs Assistant Commissioner (Assessment), Sales Tax
High Court Of Kerala · (1982) 49 STC 216
Central Sales Tax Act, 1956 — Section 2, 3, 6, 8
High Courts01 Dec 1981
Raghava Panicker and Another Vs The Administrator, Union Territory, Lakshdweep and Others
High Court Of Kerala · AIR 1982 Ker 114
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)
High Courts01 Dec 1981Dismissed
A.M. Rajagopal and Others Vs The Deputy Registrar of Co-operative Societies and Others
High Court Of Kerala · (1981) 12 KL CK 0005
Constitution of India, 1950 — Article 14, 226
High Courts30 Nov 1981
Steel Complex Limited Vs Assistant Labour Officer and Others
High Court Of Kerala · (1982) 1 LLJ 389
Kerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 5
High Courts28 Nov 1981
Collis Line Pvt. Ltd. Vs Income Tax Officer, A-Ward
High Court Of Kerala · (1982) 29 CTR 135 : (1982) 135 ITR 390
Income Tax Act, 1961 — Section 33
High Courts28 Nov 1981Dismissed
Thomas Rajan Vs Philip John and Others
High Court Of Kerala · AIR 1982 Ker 118
Advocates Act, 1961 — Section 30Bar Councils Act, 1926 — Section 14Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2)
High Courts27 Nov 1981
Commissioner of Income Tax Vs Commonwealth Trust Ltd.
High Court Of Kerala · (1982) 135 ITR 19
Income Tax Act, 1961 — Section 40, 43, 48, 49, 50
High Courts27 Nov 1981
New Woodlands Vs Commissioner of Income Tax (Central)
High Court Of Kerala · (1982) 138 ITR 795
Income Tax Act, 1961 — Section 240, 244, 244(1)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts27 Nov 1981Dismissed
New Woodlands Vs Commissioner of Income Tax
High Court Of Kerala · (1982) 9 TAXMAN 259
Income Tax Act, 1961 — Section 240, 244, 244(1), 29, 31(3)(a)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts26 Nov 1981
Kanarath Valappil Kunhappa Vs The Food Inspector, Kanapuram Panchayat and Another
High Court Of Kerala · (1982) CriLJ 778
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts26 Nov 1981Allowed
T. Sankaranarayanan Nair Vs Achuthan Nair and Others
High Court Of Kerala · (1982) KLJ 61
Civil Procedure Code, 1908 (CPC) — Section 60Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 21, 22Transfer of Property Act, 1882 — Section 21, 22(2), 3, 6
High Courts25 Nov 1981
Food Inspector Vs Gopinathan
High Court Of Kerala · (1982) CriLJ 598 : (1982) 1 ILR (Ker) 611
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts25 Nov 1981Dismissed
A.Y. Aype Vs State of Kerala and Another
High Court Of Kerala · AIR 1982 Ker 139
Constitution of India, 1950 — Article 14, 254Kerala Document Writers Licence Rules, 1960 — Rule 5Registration Act, 1908 — Section 69(1)
High Courts23 Nov 1981
Commissioner of Income Tax Vs Cochin Refineries Ltd.
High Court Of Kerala · (1982) 1 ILR (Ker) 597 : (1982) 135 ITR 278
Income Tax Act, 1961 — Section 35A, 80J
High Courts20 Nov 1981
Poulose and Another Vs R.T.A., Trichur and Others
High Court Of Kerala · AIR 1982 Ker 142
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(3), 62
High Courts19 Nov 1981Dismissed
Deputy Commissioner of Sales Tax Vs Sheth Brothers
High Court Of Kerala · (1983) 52 STC 40
Central Sales Tax Act, 1956 — Section 5
High Courts18 Nov 1981Dismissed
Kurian Vs State of Kerala
High Court Of Kerala · (1984) 55 CompCas 536 : (1982) CriLJ 780
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3(3), 3(4)Companies Act, 1956 — Section 617Penal Code, 1860 (IPC) — Section 21