High Courts03 Sept 1981
Abhay Lalan Vs Yogendra Madhavlal
High Court Of Kerala · (1981) CriLJ 1667
Criminal Procedure Code, 1973 (CrPC) — Section 177, 202, 397, 462, 482Penal Code, 1860 (IPC) — Section 403, 409, 420, 477A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,353 of 2,714
High Courts02 Sept 1981
State Vs Mohammad Ismail
High Court Of Kerala · (1981) CriLJ 1553
Criminal Procedure Code, 1973 (CrPC) — Section 258, 299, 321, 64, 82Penal Code, 1860 (IPC) — Section 380, 457
High Courts02 Sept 1981Dismissed
Karicherry Charadan Nair and Another Vs Edayillam Kunhambu Nair and Others
High Court Of Kerala · AIR 1982 Ker 232
Evidence Act, 1872 — Section 35, 65, 76, 77, 79Kerala Land Reforms Act, 1963 — Section 72K(2)
High Courts01 Sept 1981Dismissed
Dakshayini and Others Vs Madhavan
High Court Of Kerala · AIR 1982 Ker 126 : (1982) 1 ILR (Ker) 319
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92(2)Limitation Act, 1963 — Article 127
High Courts01 Sept 1981Dismissed
M.N. Paul Vs State of Kerala and Others
High Court Of Kerala · AIR 1982 Ker 38
Evidence Act, 1872 — Section 43Kerala Land Reforms Act, 1963 — Section 102, 72B
High Courts01 Sept 1981
P. Krishnan Nambiar Vs The Executive Engineer, Additional Buildings Division and Others
High Court Of Kerala · (1981) 09 KL CK 0006
Constitution of India, 1950 — Article 299, 299(1)Kerala Abkari Act, 1077 — Section 28Kerala Forest Act, 1961 — Section 79
High Courts31 Aug 1981Dismissed
Thomas Varkey Vs Arundhathi Ammal
High Court Of Kerala · (1982) KLJ 44
Land Reforms Act, 1964 — Section 106, 106(1)
High Courts31 Aug 1981
Venugopalan Vs Tehsildar
High Court Of Kerala · (1981) CriLJ 1484
Constitution of India, 1950 — Article 233, 236Criminal Procedure Code, 1973 (CrPC) — Section 397, 400, 435, 439, 9Electricity Act, 1910 — Section 51
High Courts28 Aug 1981Dismissed
We-Build Pvt. Ltd. Vs C. Kamaleswaran and Another
High Court Of Kerala · AIR 1982 Ker 206 : (1982) 1 ILR (Ker) 246
High Courts27 Aug 1981Allowed
Kuruppasseri Cheeku Joseph Vs Pallippuram Panchayat and another
High Court Of Kerala · (1982) KLJ 192
Constitution of India, 1950 — Article 19(1)(g), 19(6), 19(6)(ii), 226, 40
High Courts27 Aug 1981Dismissed
Cheekku Joseph and Another Vs Pallippuram Panchayat and Another
High Court Of Kerala · (1982) KLJ 192
Constitution of India, 1950 — Article 19(1), 19(6), 226, 40Kerala Panchayat (Accounts) Rules, 1965 — Rule 19, 2, 4Kerala Panchayat Act, 1960 — Section 149, 4(3), 48(6), 57, 57(2)
High Courts25 Aug 1981Allowed
A. Padmanabhan Vs District Collector, Trivandrum
High Court Of Kerala · AIR 1982 Ker 177
Kerala Revenue Recovery Act, 1968 — Section 65, 81
High Courts25 Aug 1981Allowed
K.P. Sreedharan Vs Registrar, Agricultural University and Others
High Court Of Kerala · (1981) 08 KL CK 0007
Constitution of India, 1950 — Article 14, 16Kerala Agricultural University Act, 1971 — Section 59
High Courts21 Aug 1981
Krishna Panicker Vs State of Kerala
High Court Of Kerala · (1981) CriLJ 1793 : (1981) 2 ILR (Ker) 770
Criminal Procedure Code, 1973 (CrPC) — Section 133, 23, 397, 407, 411
High Courts20 Aug 1981Dismissed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Neroth Oil Mills Company Ltd.
High Court Of Kerala · (1982) 49 STC 249
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 134A
High Courts20 Aug 1981Allowed
Chandramathi Vs Pazhetti Balan
High Court Of Kerala · AIR 1982 Ker 68
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts18 Aug 1981
Wealth Tax Officer, C-Ward Vs K. Madhavan Nambiar
High Court Of Kerala · (1988) 169 ITR 810
Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4(1), 4(6)Wealth Tax Act, 1957 — Section 17(1), 20, 41(1)
High Courts14 Aug 1981
T.S. Venketeswaran Vs State of Kerala and 3 Others
High Court Of Kerala · (1982) KLJ 89
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(a)(i), 2(d), 313, 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts13 Aug 1981Dismissed
Narayanan and Another Vs Mathan Mathai
High Court Of Kerala · AIR 1982 Ker 238
Evidence Act, 1872 — Section 43
High Courts12 Aug 1981
R.C. Mathew Vs K.M. Jose and Others
High Court Of Kerala · AIR 1982 Ker 71
Motor Vehicles Act, 1939 — Section 110, 110A(1)