High Courts30 Dec 1984Dismissed
M/s. Malabar Motor Transport Co-Op Society Ltd. Vs T.K. Amu and Ors
High Court Of Kerala · (1985) KLJ 75
Civil Procedure Code, 1908 (CPC) — Section 35
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 1 of 18
High Courts21 Dec 1984Dismissed
K.A. Mathew Vs State of Kerala and Others
High Court Of Kerala · (1985) KLJ 391
High Courts20 Dec 1984Dismissed
Tharu @ Tkaru A, Parakkal and Others Vs State
High Court Of Kerala · (1985) KLJ 217
Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1), 361Penal Code, 1860 (IPC) — Section 143, 147, 148, 324, 332
High Courts18 Dec 1984Dismissed
M/s Devshi Bhanji Khona Vs Mary Burno and Another
High Court Of Kerala · (1985) KLJ 104
Workmens Compensation Act, 1923 — Section 3
High Courts18 Dec 1984
Prabhakara Monon Vs Managing Director K.S.R.T.C.
High Court Of Kerala · (1985) KLJ 383
Contempt of Courts Act, 1971 — Section 12(1), 2(a), 2(b), 23
High Courts17 Dec 1984Dismissed
Sivan Pillai Vs B.C. Jose
High Court Of Kerala · AIR 1986 Ker 153
Conduct of Elections Rules, 1960 — Rule 28, 30(2)Registration of Electors Rules, 1960 — Rule 22(2)Representation of the People Act, 1950 — Section 23(3)
High Courts17 Dec 1984
Ram Chandran Vs State of Kerala and Another
High Court Of Kerala · (1985) CriLJ 558
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22
High Courts17 Dec 1984Dismissed
K.J. Chacko and another Vs Joseph Devassia
High Court Of Kerala · (1985) KLJ 374
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts14 Dec 1984Dismissed
V.E. Vasudevan and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1985 Ker 69
Constitution of India, 1950 — Article 213, 213(1)Kerala Panchayat (Amendment) Ordinance, 1984 — Section 3, 4Kerala Panchayat Act, 1960 — Section 1(2), 11(1)
High Courts13 Dec 1984Partly Allowed
Haji Abdulla Haji Adam Sait Dharmasthapanam Vs T.V. Hameed
High Court Of Kerala · AIR 1985 Ker 93
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 70
High Courts12 Dec 1984
Rev. Sr. Baptist Benedication Vs State of Kerala and another
High Court Of Kerala · (1985) KLJ 284
Kerala Panchayat Raj Act, 1994 — Section 66, 72
High Courts12 Dec 1984Allowed
K.I. George and Another Vs C. Cheriyan and Others
High Court Of Kerala · AIR 1986 Ker 12
Civil Procedure Code, 1908 (CPC) — Section 9Copyright Act, 1957 — Section 2, 54, 62
High Courts12 Dec 1984Allowed
Swami Premananda Bharathi Vs Swami Yogananda Bharathi and Another
High Court Of Kerala · AIR 1985 Ker 83
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 11, Order 26 Rule 12, 105(1), 11
High Courts12 Dec 1984Dismissed
Radha Thiagarajan Vs South Indian Bank Ltd. and Others
High Court Of Kerala · (1984) 12 KL CK 0002
Contract Act, 1872 — Section 128, 134, 135, 137, 139Industries (Development and Regulation) Act, 1951 — Section 18ASick Textile Undertakings (Nationalisation) Act, 1974 — Section 17, 19, 20, 21, 22
High Courts12 Dec 1984Dismissed
T.A. Rajendran Vs Vakkam B. Purushothaman and Another
High Court Of Kerala · AIR 1985 Ker 106
Constitution of India, 1950 — Article 226
High Courts10 Dec 1984
V. Muraleedharan Nair Vs N.J. Antony and Another
High Court Of Kerala · (1985) CriLJ 633
Penal Code, 1860 (IPC) — Section 342
High Courts03 Dec 1984Allowed
K.O. Kunju Vs Executive Officer, Thrikkakara Panchayat and Another
High Court Of Kerala · (1984) KLJ 470
Constitution of India, 1950 — Article 226
High Courts30 Nov 1984Allowed
A.K. Thevan Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1986 Ker 15
Constitution of India, 1950 — Article 341(2)
High Courts30 Nov 1984Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Vidyarambham Press and Book Depot
High Court Of Kerala · (1985) 58 STC 322