High Courts06 Mar 1984Dismissed
C.N. Vasudevan and 4 Others Vs Cochin Devaswom Board and 2 Others
High Court Of Kerala · (1984) KLJ 348
Constitution of India, 1950 — Article 14, 16, 335, 39, 46
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 15 of 18
High Courts05 Mar 1984Dismissed
Thomas Rajan Vs Philip John and Others
High Court Of Kerala · (1984) KLJ 332
Kerala Municipalities Act, 1960 — Section 62(f)
High Courts01 Mar 1984
Kathichal Puthiyapurayil Pathumma and Another Vs Thundakachi Abdulla and Another
High Court Of Kerala · (1985) CriLJ 219
High Courts01 Mar 1984Allowed
Pappu Pius and Others Vs St. George Church, Perumanoor and Others
High Court Of Kerala · (1984) KLJ 616
Kerala Land Reforms Act, 1963 — Section 103, 75, 75(2), 75(4), 80A
High Courts28 Feb 1984Dismissed
The Oriental Fire and General Insurance Co. Ltd., Trichur Vs Narayani Amma and Others
High Court Of Kerala · (1984) KLJ 278
Motor Vehicles Act, 1988 — Section 110D(2)
High Courts28 Feb 1984Dismissed
John Vs Mammootty
High Court Of Kerala · AIR 1985 Ker 120
Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21, 24
High Courts28 Feb 1984Dismissed
Oriental Fire and General Insurance Co. Ltd., Trichur Vs Narayani Amma and Others
High Court Of Kerala · AIR 1984 Ker 195 : (1987) 61 CompCas 140
Motor Vehicles Act, 1939 — Section 110(2)
High Courts28 Feb 1984Dismissed
Uthamaram Nathuram Sait Vs Lilly Panichikkal
High Court Of Kerala · (1984) KLJ 275
Land Reforms Act, 1964 — Section 106, 108(q)
High Courts28 Feb 1984
Corporation of Cochin and Others Vs Jalaja and Others
High Court Of Kerala · (1984) 1 LLJ 526
Constitution of India, 1950 — Article 133, 134A, 16, 320Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts28 Feb 1984
The Corporation of Cochin and Others Vs V.S. Jalaja and others
High Court Of Kerala · (1984) KLJ 313
Constitution of India, 1950 — Article 16(1), 16(4), 320Industrial Disputes Act, 1947 — Section 25F, 25F(1), 25F(2), 25F(b), 25H
High Courts27 Feb 1984Dismissed
B.M. Aishahai Vs A. Yakub and Others
High Court Of Kerala · (1984) KLJ 345
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90Criminal Procedure Code, 1973 (CrPC) — Section 378(5)
High Courts27 Feb 1984Allowed
Kathayee Cotton Mills Ltd. Vs Registrar of Companies and Others
High Court Of Kerala · (1987) 61 CompCas 420
Companies Act, 1956 — Section 135, 141Company Law Board (Bench) Rules, 1975 — Rule 12, 21, 28, 28(4), 36
High Courts27 Feb 1984Allowed
Dr. V. Sidharthan Vs Pattiori Ramadasan
High Court Of Kerala · AIR 1984 Ker 181
Transfer of Property Act, 1882 — Section 105, 106
High Courts27 Feb 1984Dismissed
B.M. Aishabi Vs A. Yakub and Others
High Court Of Kerala · AIR 1984 Ker 237
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(1), Order 21 Rule 58(4), Order 21 Rule 58(5)
High Courts24 Feb 1984Allowed
Dr. George Mampilly and Another Vs State of Kerala and Another
High Court Of Kerala · AIR 1985 Ker 24
Constitution of India, 1950 — Article 14, 226, 47
High Courts23 Feb 1984
P.B. Rocho Vs Union of India (UOI) and Others
High Court Of Kerala · (1984) 2 LLJ 203
Central Reserve Police Force Act, 1949 — Section 11Constitution of India, 1950 — Article 226
High Courts23 Feb 1984Allowed
P.B. Rocho Vs Union of India and Others
High Court Of Kerala · (1984) KLJ 487 : (1984) 2 LLJ 203
Central Reserve Police Force Act, 1949 — Section 11(1)
High Courts22 Feb 1984
Rajan Vs State of Kerala
High Court Of Kerala · (1984) CriLJ 874
Penal Code, 1860 (IPC) — Section 302, 84Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts22 Feb 1984Dismissed
Thiruvambadi Rubber Co. Ltd. Vs N.K. Damodaran Nair and Others
High Court Of Kerala · AIR 1984 Ker 191
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)