High Courts02 Jun 1981
Commissioner of Income Tax Vs Forbes, Ewart and Figgis (P.) Ltd. and Harrison and Crossfield Ltd.
High Court Of Kerala · (1981) 2 ILR (Ker) 261 : (1982) 138 ITR 1
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,357 of 2,714
High Courts02 Jun 1981
Commissioner of Income Tax Vs Forbes, Ewart and Figgis (P.) Ltd.
High Court Of Kerala · (1981) 7 TAXMAN 32
Income Tax Act, 1961 — Section 10, 17, 260(1), 30, 30
High Courts01 Jun 1981
Canara Bank and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1982 Ker 1 : (1981) 2 ILR (Ker) 649
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 10, 2, 2(10)Constitution of India, 1950 — Article 276(2)General Clauses Act, 1897 — Section 6
High Courts01 Jun 1981
Canara Bank and others Vs State of Kerala and others
High Court Of Kerala · AIR 1982 Ker 1 : (1981) 2 ILR (Ker) 649
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 10, 2(d), 3(3)Constitution of India, 1950 — Article 246, 276(1), 276(2), 276(2), 277Government of India Act, 1935 — Section 143(2)
High Courts01 Jun 1981Dismissed
Marikar (Motors) and Another Vs M.I. Ravikumar and Others
High Court Of Kerala · (1982) 1 ILR (Ker) 68
Companies Act, 1956 — Section 155, 397, 398, 408, 543
High Courts01 Jun 1981Dismissed
Homeo Dr. T.K. Prabhawati Vs C.P. Kunhathabi Umma and Others
High Court Of Kerala · AIR 1981 Ker 170 : (1981) 2 ILR (Ker) 249
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts01 Jun 1981
A.S.N. Nair Vs Sulochana
High Court Of Kerala · (1981) CriLJ 1898
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts05 May 1981Allowed
P.M. Jacob Vs The Executive Officer, Mulanthuruty Panchayat and Another
High Court Of Kerala · AIR 1981 Ker 233 : (1981) 2 ILR (Ker) 559
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 60Kerala Cinemas (Regulation) Act, 1958 — Section 3
High Courts05 May 1981
M. Syed Alavi and Others Vs State of Kerala
High Court Of Kerala · (1981) 2 ILR (Ker) 144 : (1981) 48 STC 150
Civil Procedure Code, 1908 (CPC) — Section 105, 97
High Courts05 May 1981Dismissed
T.V. Subhadra Amma Vs Kerala Board of Revenue and Others
High Court Of Kerala · AIR 1982 Ker 81
Kerala Abkari Shops (Disposal in Auction) Rules, 1970 — Rule 5, 5(10), 5(13), 5ANegotiable Instruments Act, 1881 (NI) — Section 85A
High Courts24 Apr 1981Allowed
K.A. Sukumaran Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1981) 04 KL CK 0014
Kerala Transport Subordinate Service Rules, 1964 — Rule 27, 3
High Courts24 Apr 1981Allowed
R. Gac Electrodes Ltd. and Another Vs Union of India (UOI) and Others
High Court Of Kerala · (1981) 2 ILR (Ker) 689
Companies Act, 1956 — Section 198, 309(1), 310
High Courts15 Apr 1981Allowed
Aleyamma Vs Indicula
High Court Of Kerala · AIR 1982 Ker 44
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 35A
High Courts15 Apr 1981Dismissed
State of Kerala Vs Lukose
High Court Of Kerala · (1981) 04 KL CK 0002
Constitution of India, 1950 — Article 126, 226, 32General Clauses Act, 1897 — Section 11Kerala Abkari Shops (Disposal in Auction) Rules, 1964 — Rule 6(1), 6(2)
High Courts10 Apr 1981
Sankara Varma Vs Abdullakutty and Others
High Court Of Kerala · (1981) 04 KL CK 0015
Kerala Land Reforms (Amendment) Act, 1969 — Section 10, 11, 13, 16, 4Kerala Land Reforms Act, 1963 — Section 103Malabar Tenancy (Amendment) Act, 1954 — Section 21
High Courts10 Apr 1981Allowed
Mallika Vs Ayyappy Karunakaran and Others
High Court Of Kerala · AIR 1981 Ker 236 : (1981) 2 ILR (Ker) 389
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92(1), Order 21 Rule 94
High Courts08 Apr 1981Allowed
The Canara Bank and Others Vs The Appellate Authority
High Court Of Kerala · (1981) 04 KL CK 0013
Constitution of India, 1950 — Article 12, 226Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 3, 3(1), 8
High Courts08 Apr 1981Dismissed
Berg Ice Factory Vs Corporation of Cochin and Another
High Court Of Kerala · (1981) 04 KL CK 0008
Kerala Municipal Corporation Act, 1961 — Section 165, 166, 170, 170(1), 170(2)
High Courts08 Apr 1981
State of Kerala Vs Kocheeppan George
High Court Of Kerala · AIR 1981 Ker 137 : (1981) 1 ILR (Ker) 654
Kerala Land Acquisition Act, 1961 — Section 20, 27(2), 60, 9(1), 9(3)Land Acquisition Act, 1894 — Section 18, 25, 54, 9
High Courts06 Apr 1981
Govinda Pillai and Another Vs State of Kerala and Others
High Court Of Kerala · (1981) 04 KL CK 0012
Kerala Education Act, 1958 — Section 3(5)