High Courts24 Mar 1984
Commissioner of Agrl. Income Tax Vs Pullangode Rubber and Produce Co. Ltd.
High Court Of Kerala · (1986) 57 CTR 256
Kerala Agricultural Income Tax Act, 1950 — Section 5(j)
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 14 of 18
High Courts24 Mar 1984Allowed
State of Kerala and another Vs Krishna Udayar
High Court Of Kerala · (1984) KLJ 323
Kerala Land Acquisition Act, 1961 — Section 20, 23, 25, 3(1)
High Courts22 Mar 1984Dismissed
P. Sathiadas Vs State of Kerala and Others
High Court Of Kerala · (1984) KLJ 289
High Courts22 Mar 1984Dismissed
M. Kunju Mohammed and Others Vs State of Kerala and Others
High Court Of Kerala · (1984) KLJ 449
Constitution of India, 1950 — Article 12, 226, 311
High Courts22 Mar 1984
State of Kerala and Another etc. Vs K.C. Moosa Haji and Others etc.
High Court Of Kerala · AIR 1984 Ker 149
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3
High Courts22 Mar 1984
The Pullangode Rubber and Produce Company Limited and Others Vs The State of Kerela and Others
High Court Of Kerala · (1984) KLJ 354
Constitution of India, 1950 — Article 254, 31AKerala Land Reforms Act, 1963 — Section 81, 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 10, 11, 12, 14, 15
High Courts22 Mar 1984
Kunju Mohammed Vs State of Kerala
High Court Of Kerala · (1984) 2 LLJ 1
Constitution of India, 1950 — Article 12, 14, 226, 311
High Courts21 Mar 1984
Shertallai Urban Co-op. Bank Ltd. and Others Vs State of Kerala and Others
High Court Of Kerala · (1984) KLJ 409
Constitution of India, 1950 — Article 12, 14
High Courts21 Mar 1984
K.S. Mini Vs Deputy Director of Education, Ernakulam and.Others
High Court Of Kerala · (1984) KLJ 457
High Courts19 Mar 1984Allowed
Mariam Augusthy and another Vs The District Collector and Others
High Court Of Kerala · (1984) KLJ 253
Constitution of India, 1950 — Article 226
High Courts18 Mar 1984Dismissed
Marath Rubber Limited Vs P.K. George Tharakan and Others
High Court Of Kerala · (1985) KLJ 324
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, 148A, 148A(3), 150
High Courts16 Mar 1984
Dr. Khanna and Another Vs State of Kerala
High Court Of Kerala · (1984) 2 ACC 114
Constitution of India, 1950 — Article 19, 21, 39, 50Penal Code, 1860 (IPC) — Section 304, 314
High Courts16 Mar 1984Dismissed
V.I. Varkey Vs State of Kerala and Others
High Court Of Kerala · AIR 1984 Ker 189
Essential Commodities Act, 1955 — Section 3
High Courts15 Mar 1984Allowed
K.A. Valsaraj Vs Joint Registrar of Co-operative Socities and Others
High Court Of Kerala · (1984) KLJ 380
Co-operative Societies Act, 1912 — Section 29
High Courts14 Mar 1984
Sankaranarayanan Bhattathiripad, Viroopakshan Bhattathiripad, Raman Bhattathiripad and Valia Aryan Bhattathiripad Vs Income Tax Officer
High Court Of Kerala · (1985) 44 CTR 271 : (1985) 153 ITR 562
Income Tax Act, 1961 — Section 171Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4
High Courts14 Mar 1984Dismissed
Sankaranarayanan Bhattathiripad and Others Vs The Income Tax Officer - C Ward Ernakulam
High Court Of Kerala · (1984) KLJ 432
Constitution of India, 1950 — Article 254(2)Income Tax Act, 1961 — Section 143, 144, 171
High Courts12 Mar 1984
Clara and Others Vs Augustine and Others
High Court Of Kerala · AIR 1985 Ker 186
Kerala Civil Courts Act, 1957 — Section 13(1)Kerala Civil Courts Ordinance, 1984 — Ordinance 9
High Courts10 Mar 1984
TESSY KURUVILLA Vs AGRL. INCOME TAX OFFICER.
High Court Of Kerala · (1985) 45 CTR 225
Constitution of India, 1950 — Article 14
High Courts08 Mar 1984Allowed
M. K. Kunjappan Vs President of India and others
High Court Of Kerala · (1984) KLJ 255
Constitution of India, 1950 — Article 311, 311(2)
High Courts07 Mar 1984
Commissioner of Wealth-tax Vs Prema Laxman and Another
High Court Of Kerala · (1984) 41 CTR 354 : (1984) 150 ITR 170
Factories Act, 1948 — Section 79