COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,358 of 2,714

High Courts06 Apr 1981

Commissioner of Agricultural Income Tax Vs Thalayar Rubber Industries Ltd. and Others

High Court Of Kerala · (1981) 2 ILR (Ker) 113 : (1981) 131 ITR 162

Kerala Agricultural Income Tax Act, 1950 — Section 16(4), 60(1), 69Kerala Appellate Tribunal Regulations — Regulation 20(1), 20(2), 28(2)Limitation Act, 1963 — Section 12(2), 14, 29(2), 5

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High Courts06 Apr 1981Allowed

Bharath Motors Vs Kerala State Transport Appellate Tribunal, Ernakulam and Others

High Court Of Kerala · AIR 1982 Ker 241

Kerala Motor Vehicles Rules, 1989 — Rule 186, 186(2), 329CI, 329CI(7)Motor Vehicles Act, 1939 — Section 24(2), 46, 49, 50, 57

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High Courts05 Apr 1981

Canara Bank and Others Vs Appellate Authority and Others

High Court Of Kerala · (1981) 2 LLJ 189

Constitution of India, 1950 — Article 12, 226

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High Courts03 Apr 1981

K.M. Kunjukoru Chinnappan Vs Neelakantan Chettiar

High Court Of Kerala · (1981) CriLJ 1312

Criminal Procedure Code, 1973 (CrPC) — Section 374, 381, 400, 482

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High Courts03 Apr 1981Allowed

Parvathy Vs State of Kerala and Others

High Court Of Kerala · AIR 1981 Ker 239

Kerala Land Reforms Act, 1963 — Section 2(25), 80B

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High Courts30 Mar 1981Dismissed

Mathew Michael and Others Vs Teekoy Rubbers (India) Ltd. and Anr

High Court Of Kerala · (1981) 03 KL CK 0023

Companies Act, 1862 — Section 108, 111, 111(3), 111(5A), 153AEvidence Act, 1872 — Section 165Stamp Act, 1899 — Section 12, 17

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High Courts25 Mar 1981Allowed

Mohammed Abdulkhader Rafeek and Another Vs State of Kerala and Another

High Court Of Kerala · (1981) 03 KL CK 0026

Central Motor Vehicles Rules, 1989 — Rule 139Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 123(1), 127, 22, 38, 38(1)

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High Courts25 Mar 1981Allowed

Mary Philipose Vs State of Kerala and Others

High Court Of Kerala · AIR 1981 Ker 149

Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115Kerala University Act, 1957 — Section 19, 24, 24(2), 25, 38

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High Courts24 Mar 1981

Ponnamma Pillai Vs Nambi

High Court Of Kerala · AIR 1981 Ker 196 : (1981) 2 ILR (Ker) 295

Motor Vehicles Act, 1939 — Section 110A, 110A(3), 110B, 110D, 110D(2)

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High Courts24 Mar 1981

Commissioner of Income Tax Vs Clittres and Others

High Court Of Kerala · (1981) 1 ILR (Ker) 703 : (1981) 130 ITR 301

Income Tax Act, 1922 — Section 18A, 18A(5)Income Tax Act, 1961 — Section 172(4), 172(7), 207, 208, 209

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High Courts24 Mar 1981

Janaki Pillai Ponnamma Pillai Vs K. Azhakiya Nambi and Others

High Court Of Kerala · AIR 1981 Ker 196 : (1981) 2 ILR (Ker) 295

Motor Vehicles Act, 1939 — Section 110A(3), 110B, 110D

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High Courts20 Mar 1981

Gopalan and Another Vs State of Kerala

High Court Of Kerala · (1981) CriLJ 1217

Criminal Procedure Code, 1973 (CrPC) — Section 10, 15, 194, 195, 209

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High Courts16 Mar 1981

State Vs Somasekhara Kurup

High Court Of Kerala · (1982) CriLJ 307 : (1981) 2 ILR (Ker) 385

Criminal Procedure Code, 1973 (CrPC) — Section 209, 218, 219, 220, 221Penal Code, 1860 (IPC) — Section 209, 307, 309

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High Courts16 Mar 1981

N. Sundareswaran and Others Vs K.K. Babu

High Court Of Kerala · (1981) CriLJ 966

Civil Procedure Code, 1908 (CPC) — Section 26, 4, 5, 9COMPANIES ACT, 1956 — Section 209, 209A, 215, 216, 217Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 195, 196

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High Courts16 Mar 1981Allowed