High Courts06 Jun 1980
K. Nithiyanandan Vs B. Radhamani and Another
High Court Of Kerala · (1980) CriLJ 1191 : (1981) 1 ILR (Ker) 319 : (1980) 2 ILR (Ker) 353
Criminal Procedure Code, 1973 (CrPC) — Section 125, 357, 421, 482
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,370 of 2,714
High Courts05 Jun 1980
Joshi Trading Co. (P.) Ltd. Vs Essa Ismail Sait
High Court Of Kerala · (1981) 1 ILR (Ker) 38
Companies Act, 1956 — Section 437, 446, 446(1), 537Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14
High Courts05 Jun 1980
Parukutty Amma Vs Devaswom Commissioner and Others
High Court Of Kerala · (1980) 06 KL CK 0007
Kerala Service Rules, 1958 — Rule 2, 60
High Courts04 Jun 1980Allowed
State Insurance Officer Vs Thankamma John and Others
High Court Of Kerala · (1980) 06 KL CK 0005
Fatal Accidents Act, 1855 — Section 1, 2Motor Vehicles Act, 1988 — Section 110, 110A, 110B, 110C, 110D
High Courts03 Jun 1980Allowed
Appi Sadasivan Vs Chempakakutty Bharathy
High Court Of Kerala · (1980) 06 KL CK 0028
Civil Procedure Code, 1908 (CPC) — Section 15, 6Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 25(4), 53, 53(1), 53(2)
High Courts03 Jun 1980
Commissioner of Income Tax Vs Vanchi Trust and Another
High Court Of Kerala · (1981) 20 CTR 26 : (1981) 127 ITR 227
Income Tax Act, 1961 — Section 11, 11(1), 12(1), 12(2)
High Courts03 Jun 1980Dismissed
Kanarakutty Kurup Vs Vivekanandan
High Court Of Kerala · AIR 1980 Ker 167 : (1980) 2 ILR (Ker) 378
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts03 Jun 1980Dismissed
Purushothaman Nair Vs Venugopalan
High Court Of Kerala · (1980) 06 KL CK 0018
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1
High Courts03 Jun 1980Allowed
Seethamma Vs Kamala S. Alva
High Court Of Kerala · (1980) 06 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 134AKerala Land Reforms Act, 1963 — Section 10
High Courts02 Jun 1980Dismissed
The Thannirangad Service Co-operative Society Ltd. and Another Vs State of Kerala
High Court Of Kerala · (1980) 46 STC 464
Constitution of India, 1950 — Article 133
High Courts02 Jun 1980Allowed
P.K. Raghavan Vs The Senior Superintendent, Railway Mail Service, Ernakulam Division and Others
High Court Of Kerala · (1980) 06 KL CK 0011
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(1), 14(10), 14(12)Constitution of India, 1950 — Article 311(2)
High Courts30 Apr 1980
Puthen Veettil Nolliyodan Devoki Amma and Others Vs Puthen Veettil Nolliyodan Kunhi Raman Nair and Others
High Court Of Kerala · AIR 1980 Ker 230
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 133(1)
High Courts25 Apr 1980Dismissed
C. Chellappan Pillai and Others Vs Chandulal Virpal Nagda
High Court Of Kerala · (1980) 04 KL CK 0001
Constitution of India, 1950 — Article 226, 227, 235Criminal Procedure Code, 1973 (CrPC) — Section 2, 395, 397, 407(1), 482Penal Code, 1860 (IPC) — Section 114, 420
High Courts18 Apr 1980Dismissed
M.N. Krishnan Asari Vs Akhilakerala Viswakarma Mahasabha and Others
High Court Of Kerala · (1980) 04 KL CK 0012
Companies Act, 1956 — Section 210, 211, 215Limitation Act, 1963 — Section 18
High Courts18 Apr 1980
Chadayam Makki Nandanan and Others Vs State of Kerala
High Court Of Kerala · (1980) CriLJ 1195 : (1980) 2 ILR (Ker) 507
Criminal Procedure Code, 1973 (CrPC) — Section 102, 309, 344, 41, 482Penal Code, 1860 (IPC) — Section 379, 429
High Courts18 Apr 1980Dismissed
Integrated Enterprises Vs State of Kerala
High Court Of Kerala · (1980) 46 STC 103
Central Sales Tax Act, 1956 — Section 10(b)
High Courts18 Apr 1980Dismissed
C.K. Siva Sankara Panicker Vs Kerala Financial Corporation and Others
High Court Of Kerala · (1980) 04 KL CK 0006
Companies Act, 1956 — Section 109, 125, 125(1), 141, 193
High Courts18 Apr 1980Dismissed
T.P. Khalid Vs K.P. Pathummakutty Umma and Another
High Court Of Kerala · AIR 1980 Ker 239 : (1980) 2 ILR (Ker) 163
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 14
High Courts15 Apr 1980
United India Fire and General Insurance Co. Ltd. Vs Kamalakshi and Others
High Court Of Kerala · (1982) ACJ 274 : (1980) 2 ILR (Ker) 216 : (1980) 2 LLJ 408
Employees Compensation Act, 1923 — Section 14, 19, 3, 30, 31Motor Vehicles Act, 1988 — Section 94, 95, 96
High Courts11 Apr 1980Dismissed
Indira and Others Vs Subaida Beevi
High Court Of Kerala · (1980) 04 KL CK 0002
Kerala Agriculturists Debt Relief Act, 1970 — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 111, 62