High Courts07 Feb 1984Dismissed
Gopalan Vs Gopalan Chettiar and Another
High Court Of Kerala · (1984) KLJ 132
Kerala Land Reforms Act, 1963 — Section 72K(2), 72MM, 83, 85, 85(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 17 of 18
High Courts06 Feb 1984
M. Krishnan Vs Kunhambu Nair and Others
High Court Of Kerala · (1984) KLJ 442
Constitution of India, 1950 — Article 51APenal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts06 Feb 1984Dismissed
P. Rajagopalan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1984 Ker 84
Kerala Land Acquisition Act, 1961 — Section 5, 6Kerala State Housing Board Act, 1971 — Section 50, 54, 57Land Acquisition Act, 1894 — Section 6
High Courts06 Feb 1984
Raghava Kurup Vs Janardanan and Others
High Court Of Kerala · (1984) KLJ 177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(1), Order 42 Rule 1, Order 42 Rule 2, Order 42 Rule 2(1)
High Courts03 Feb 1984
State of Kerala Vs K.C. George
High Court Of Kerala · (1984) 1 ILR (Ker) 633 : (1984) 1 LLJ 512
Constitution of India, 1950 — Article 14, 226
High Courts03 Feb 1984Dismissed
State of Kerala Vs K.G. George and Another
High Court Of Kerala · (1984) KLJ 127
Constitution of India, 1950 — Article 14, 226
High Courts01 Feb 1984Allowed
N. Sankaran and Others Vs The Senior Divisional Mechanical Engineer.Southern Railway and Others
High Court Of Kerala · (1984) KLJ 95
High Courts01 Feb 1984
K.P. Mohammed Vs State of Kerala and Others
High Court Of Kerala · (1984) CriLJ 745
High Courts01 Feb 1984Allowed
Parameswaran Thampi Vs Podiyan Thomas and 2 Others
High Court Of Kerala · (1984) KLJ 164
Kerala Land Reforms Act, 1963 — Section 125, 125(3), 125(5), 125(6), 72
High Courts01 Feb 1984Allowed
Raveendranathan Vs District Collector, Palghat and Others
High Court Of Kerala · (1984) KLJ 268
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11
High Courts01 Feb 1984
Parameswaran Thampi Vs Padiyan Thomas and Others
High Court Of Kerala · AIR 1984 Ker 135
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9, 99Kerala Land Reforms Act, 1963 — Section 125(3) , 125(6), 72, 72BTransfer of Property Act, 1882 — Section 52
High Courts31 Jan 1984Dismissed
C.D. Itoop Vs Trichur Municipality
High Court Of Kerala · (1984) KLJ 280
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(b), Order 8 Rule 10, 2(2), 96(3)
High Courts31 Jan 1984
Tata Finlay Ltd. Munnar and another Vs D.F.O. and Others
High Court Of Kerala · (1984) KLJ 297
Constitution of India, 1950 — Article 39Kannan Devan Hills (Resumption of Lands) Act, 1971 — Section 4
High Courts30 Jan 1984Dismissed
V.K. Kurian Vs A.E.O. Kolencherry and another
High Court Of Kerala · (1984) KLJ 223
Kerala Education Rules, 1959 — Rule 67(8)
High Courts30 Jan 1984Dismissed
Vincent Panikulangara Vs Prof. N. Purushothaman and Others
High Court Of Kerala · (1984) KLJ 97
Calicut University Act, 1975 — Section 11, 11(1), 11(4), 7Constitution of India, 1950 — Article 163
High Courts27 Jan 1984Dismissed
Gopalakrishnan Vs Janaki Amma and 2 Others
High Court Of Kerala · (1984) KLJ 123
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 26 Rule 9, Order 41 Rule 27
High Courts25 Jan 1984
T. Mohammed (a) Manippa Vs The Taluk Land Board Ernad and Others
High Court Of Kerala · (1984) KLJ 351
Kerala Land Reforms Act, 1963 — Section 2(14), 82, 82(4)
High Courts25 Jan 1984Dismissed
New India Assurance Co. Ltd. Vs V.S. Thankamani and Others
High Court Of Kerala · (1984) ACJ 791
High Courts24 Jan 1984
Parathodu Panchayat and etc. Vs Kanjirappally Panchayat and Others
High Court Of Kerala · (1984) CriLJ 971
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 113, 144
High Courts24 Jan 1984Dismissed
A.Z. Mohammed Farooq Vs The State Government
High Court Of Kerala · AIR 1984 Ker 126 : (1984) 1 ILR (Ker) 405
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AEssential Commodities Act, 1955 — Section 3