COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,356 of 2,714

High Courts01 Jul 1981Dismissed

Perumal Pillai Vs Parameswaran Nair and Another

High Court Of Kerala · AIR 1981 Ker 203 : (1982) 1 ILR (Ker) 190

Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 42 Rule 1, Order 42 Rule 2, Order 42 Rule 2(1), 100

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High Courts30 Jun 1981Dismissed

K.V.N. Shenoy Vs The Gannanore District Motor Transport Workers Co-operative Society

High Court Of Kerala · (1981) 06 KL CK 0006

Petroleum Rules, 1976 — Rule 63, 64, 65, 67, 72

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High Courts30 Jun 1981Allowed

The Manager, S.N. School and Another Vs The Secretary to Government and Others

High Court Of Kerala · (1981) 06 KL CK 0003

Kerala Education Rules, 1959 — Rule 1, 1(1), 2(2), 43, 49

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High Courts25 Jun 1981Dismissed

C. Thanka and Others Vs Narayani

High Court Of Kerala · AIR 1981 Ker 261 : (1981) 2 ILR (Ker) 626

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(4)

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High Courts24 Jun 1981Allowed

Dharma Natesan Vs Thankappan Haridas

High Court Of Kerala · (1981) 06 KL CK 0020

Kerala Land Reforms Act, 1963 — Section 11, 11(2), 125(3)

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High Courts24 Jun 1981Allowed

Moncompu Egg Store Vs State of Kerala

High Court Of Kerala · (1982) 1 ILR (Ker) 184 : (1981) 48 STC 518

Kerala General Sales Tax Act, 1963 — Section 5, 5(6), 5A, 5A(1)(c)

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High Courts23 Jun 1981Dismissed

K.C. Pappu and Sons Vs The State of Kerala

High Court Of Kerala · (1981) 2 ILR (Ker) 697 : (1981) 48 STC 460

General Sales Tax Act — Item 4(ii)

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High Courts23 Jun 1981Dismissed

R. Rajagopalan Vs K.S.K.T.U. and Others

High Court Of Kerala · (1981) 06 KL CK 0002

Kerala Agricultural Workers Act, 1974 — Section 22(4), 22(5), 42Kerala Agricultural Workers Rules, 1975 — Rule 20, 23

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High Courts22 Jun 1981

Thomas Mathew Vs Joseph Mani and another

High Court Of Kerala · (1982) KLJ 478

Kerala Land Reforms Act, 1963 — Section 2(25)

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High Courts19 Jun 1981

Commissioner of Income Tax Vs K.A. Karim and Sons and Others

High Court Of Kerala · (1981) 2 ILR (Ker) 332 : (1982) 133 ITR 515 : (1982) 51 STC 373

Income Tax Act, 1961 — Section 260Kerala General Sales Tax Act, 1963 — Section 10, 10(3), 5

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High Courts18 Jun 1981Allowed

Travancore Rubber and Tea Co. Ltd. Vs State of Kerala and Another

High Court Of Kerala · AIR 1981 Ker 232

Kerala Motor Vehicles (Taxation of Passengers and Goods) Act, 1963 — Section 2, 4

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High Courts17 Jun 1981

Subbayyan Achari Gopalan Achari Vs The State of Kerala

High Court Of Kerala · (1981) CriLJ 1359

Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 116, 274

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High Courts12 Jun 1981Allowed

Velayudhan and Others Vs Aishabi and Others

High Court Of Kerala · AIR 1981 Ker 185 : (1981) 2 ILR (Ker) 304

Kerala Land Reforms Act, 1963 — Section 2(25)

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High Courts11 Jun 1981

General Secretary, Cochin Port Wharf Staff Association Vs Chairman, Cochin Port Trust and Others

High Court Of Kerala · (1982) 1 LLJ 173

Industrial Disputes Act, 1947 — Section 10

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High Courts10 Jun 1981

Kumara Menon Vs State of Kerala and Another

High Court Of Kerala · (1981) 06 KL CK 0023

Constitution of India, 1950 — Article 233, 234, 235, 236, 237

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High Courts10 Jun 1981

State of Kerala Vs Kaipravan Meethale Veettil Narayanan Nair and Another

High Court Of Kerala · AIR 1981 Ker 252

Kerala Land Reforms Act, 1963 — Section 84(1A), 96Kerala Land Reforms Rules, 1970 — Rule 27, 28, 29, 30, 31

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High Courts08 Jun 1981

Mathew Mathai Vs State of Kerala

High Court Of Kerala · AIR 1982 Ker 40

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, 115Kerala Land Reforms Act, 1963 — Section 85(5), 85(8)

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High Courts03 Jun 1981

C.I. Varghese Vs State of Kerala and Others

High Court Of Kerala · (1981) 2 ILR (Ker) 285 : (1981) 2 LLJ 454

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High Courts03 Jun 1981

Janaki Amma and Others Vs Raveendra Menon and Others

High Court Of Kerala · AIR 1981 Ker 205

Contract Act, 1872 — Section 17Succession Act, 1925 — Section 111Travancore Nair Act, 1100 — Section 22

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High Courts03 Jun 1981

V.K. Karunakaran Nair Vs State

High Court Of Kerala · (1981) CriLJ 1161

Criminal Procedure Code, 1973 (CrPC) — Section 405Penal Code, 1860 (IPC) — Section 409, 467, 477A

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