High Courts09 Dec 1980
Kanan Devan Hill Produce Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 161 ITR 489
Income Tax Act, 1961 — Section 192, 201, 220
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,362 of 2,714
High Courts08 Dec 1980
Cherian Thomas Vs Regional Transport Officer, Ernakulam and Another
High Court Of Kerala · AIR 1982 Ker 152
Kerala Motor Vehicles Taxation Act, 1976 — Section 3, 3(3), 5, 5(1)Kerala Motor Vehicles Taxation Rules, 1975 — Rule 10
High Courts08 Dec 1980
M. Janaki Amma Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1981) 1 ILR (Ker) 584 : (1982) 133 ITR 829
Kerala Agricultural Income Tax Act, 1950 — Section 19, 2, 20, 21, 25
High Courts08 Dec 1980
M. Rajagopal and Others Vs K.S. Imam Ali
High Court Of Kerala · AIR 1981 Ker 36 : (1981) 1 ILR (Ker) 632
Contract Act, 1872 — Section 188Negotiable Instruments Act, 1881 (NI) — Section 26, 27, 28Partnership Act, 1932 — Section 19, 22
High Courts08 Dec 1980Allowed
C. Moideenkutty Haji Vs State of Kerala and Others
High Court Of Kerala · (1980) 12 KL CK 0001
Kerala Education Rules, 1959 — Rule 48, 53
High Courts05 Dec 1980
Maniyeri Madhavan Vs State of Kerala
High Court Of Kerala · (1981) CriLJ 569 : (1981) 1 ILR (Ker) 492
Criminal Procedure Code, 1973 (CrPC) — Section 155, 173, 190, 2, 200Penal Code, 1860 (IPC) — Section 290
High Courts05 Dec 1980
P. Kunhumuhammed Vs State of Kerala
High Court Of Kerala · (1981) CriLJ 356 : (1981) 2 ILR (Ker) 452
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 173, 190Penal Code, 1860 (IPC) — Section 160, 323Prevention of Corruption Act, 1988 — Section 5
High Courts05 Dec 1980Allowed
Parameswaran Namboodiri Vs State of Kerala and Others
High Court Of Kerala · (1980) 12 KL CK 0010
Kerala Education Rules, 1959 — Rule 10, 67(1), 67(8), 75Kerala Police Inquiry Punishment and Appeal Rules, 1958 — Rule 10
High Courts03 Dec 1980Allowed
Kochan Nadar Rayappan Nadar Vs Podiyan Nadar and Others
High Court Of Kerala · AIR 1981 Ker 41 : (1981) 1 ILR (Ker) 497
Kerala Land Acquisition Act, 1961 — Section 32
High Courts03 Dec 1980
Commissioner of Agricultural Income Tax Vs Palamattom Plantations (P.) Ltd.
High Court Of Kerala · (1981) 1 ILR (Ker) 628 : (1982) 134 ITR 99
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts02 Dec 1980Allowed
C.A. Ouseph and V.J. Paul Vs State of Kerala
High Court Of Kerala · (1981) 48 STC 311
Kerala General Sales Tax Act, 1963 — Section 10, 5, 6
High Courts02 Dec 1980
Padmanabhan Kesavan Vs Bhargavi Krishnamma and Another
High Court Of Kerala · (1981) CriLJ 156
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts28 Nov 1980Allowed
A.H. Abdulla Vs State of Kerala and Others
High Court Of Kerala · (1981) ACJ 180
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162, 167(1), 172Evidence Act, 1872 — Section 145, 27, 32(1)Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts28 Nov 1980Dismissed
Deputy Commissioner of Sales Tax (Law) Vs I.C.I. (P.) Ltd.
High Court Of Kerala · (1980) 11 KL CK 0020
Central Sales Tax Act, 1956 — Section 5
High Courts28 Nov 1980
Kanhayalal Baid Vs Rajkumar Agarval
High Court Of Kerala · (1981) CriLJ 824 : (1981) 1 ILR (Ker) 408
Carriers Act, 1865 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 193, 34, 405, 407
High Courts27 Nov 1980Dismissed
Sigma Agencies Pvt. Ltd. Vs P.V. Thomas
High Court Of Kerala · AIR 1981 Ker 43
Civil Procedure Code, 1908 (CPC) — Section 23Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11
High Courts27 Nov 1980
Eralottu Chathu Vs Patingattillath Gopalan and Another
High Court Of Kerala · (1981) CriLJ 691
Criminal Procedure Code, 1973 (CrPC) — Section 125, 61, 62, 63, 64Penal Code, 1860 (IPC) — Section 415
High Courts26 Nov 1980
Joseph Mathew and Brothers Vs State of Kerala
High Court Of Kerala · (1982) 49 STC 25
Constitution of India, 1950 — Article 133, 134A
High Courts25 Nov 1980Dismissed
The Deputy Conservator of Forests, Nemmara Vs K.S. Sarojini and Another
High Court Of Kerala · AIR 1981 Ker 44
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151Kerala Forest Act, 1961 — Section 61D
High Courts21 Nov 1980
P.A. Jose Vs The Food Inspector and Another
High Court Of Kerala · (1980) 11 KL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 207, 208, 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2A), 13(3)Prevention of Food Adulteration Rules, 1955 — Rule 9A