High Courts29 Nov 1984
V.H. Abdul Salam Vs G.C.D.A. and Others
High Court Of Kerala · (1984) KLJ 868
Kerala Development Authorities Rules, 1984 — Rule 24, 31
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 2 of 18
High Courts27 Nov 1984
State of Kerala and Others Vs M.E. Aly
High Court Of Kerala · (1985) KLJ 1
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 70Forest Act, 1927 — Section 82, 85
High Courts26 Nov 1984Allowed
Shanmukha Vilas Cashew Traders Vs Collector of Customs
High Court Of Kerala · (1985) 6 ECC 185 : (1985) ECR 603
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 129E, 63Customs Act, 1962 — Section 113, 114, 129, 129A, 18
High Courts26 Nov 1984Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs N. Sathyavan
High Court Of Kerala · (1985) 58 STC 317
Kerala General Sales Tax Act, 1963 — Section 2(xxi)
High Courts24 Nov 1984Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Kalpana Krishna Mohan
High Court Of Kerala · (1985) KLJ 17 : (1985) 59 STC 316
Kerala General Sales Tax Act, 1963 — Section 2(vii), 2(viii)(e)
High Courts24 Nov 1984Dismissed
Abdul Rahiman Vs State of Kerala and Others
High Court Of Kerala · (1985) 6 ECC 1
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 5A, 8, 9Constitution of India, 1950 — Article 22, 32General Clauses Act, 1897 — Section 21
High Courts24 Nov 1984Allowed
M.R. Gopalakrishnan Nair Vs M.K. Joshi and Another
High Court Of Kerala · (1985) KLJ 126
Civil Procedure Code, 1908 (CPC) — Section 151, 9Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10(1), 11, 11(4)(iv), 14, 17(2)Minimum Wages Act, 1948 — Section 20, 20(3)
High Courts22 Nov 1984Dismissed
State of Kerala Vs K. Krishnankutty, M.L.A. and Others
High Court Of Kerala · AIR 1985 Ker 144
Kerala High Court Act, 1958 — Section 5(1)
High Courts20 Nov 1984
State of Kerala Vs Vijayan and Raju
High Court Of Kerala · (1985) KLJ 8
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 482Evidence Act, 1872 — Section 9
High Courts20 Nov 1984
Santhakumari Vs Padmanabhan and Another
High Court Of Kerala · (1985) KLJ 133
Criminal Procedure Code, 1973 (CrPC) — Section 122(4), 125, 125(4), 127, 127(2)
High Courts20 Nov 1984
R. Gopalan Vs The state of Kerala and Others
High Court Of Kerala · (1985) KLJ 151
Criminal Procedure Code, 1973 (CrPC) — Section 200, 256, 284Penal Code, 1860 (IPC) — Section 34, 500
High Courts18 Nov 1984
Devshi Bhanji Khona Vs Mary Burno and Another
High Court Of Kerala · (1985) 2 ACC 354 : (1985) 2 LLJ 70
Employees Compensation Act, 1923 — Section 3
High Courts16 Nov 1984Allowed
K. Raju Varghese Another Vs State of Kerala and Others
High Court Of Kerala · (1985) KLJ 92
Constitution of India, 1950 — Article 30(1)
High Courts14 Nov 1984Dismissed
P. Saraswathi and Another Vs Devaki Remani
High Court Of Kerala · (1985) KLJ 161
Hindu Disposition Of Property Act, 1916 — Section 2, 3Succession Act, 1925 — Section 113, 114, 115, 116Transfer of Property Act, 1882 — Section 12, 122, 13, 2, 20
High Courts13 Nov 1984
Ibrahim Vs Kerala Wakf Board
High Court Of Kerala · (1985) 2 LLJ 88
Constitution of India, 1950 — Article 19, 33
High Courts13 Nov 1984Dismissed
Mukkatithazhe Kottakkakath Kunhammed and Others Vs Mukkatithazhe Kottakkakath Pathumotti and Others
High Court Of Kerala · (1984) KLJ 864
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 105(2), 151
High Courts12 Nov 1984Dismissed
R. Bhaskara Panicker Vs The Kerala Co-operative Tribunal Trivandrum and Others
High Court Of Kerala · (1984) KLJ 839
Constitution of India, 1950 — Article 226
High Courts10 Nov 1984Allowed
Mytheen Kunjukunju Vs District Collector and Others
High Court Of Kerala · AIR 1984 Ker 179
Rice Milling Industry (Regulation) Act, 1958 — Section 3, 5, 6, 8(3)
High Courts09 Nov 1984
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs C.R. Paul and Sons
High Court Of Kerala · (1985) 59 STC 231
Kerala General Sales Tax Act, 1963 — Section 41
High Courts09 Nov 1984Partly Allowed
V.K. Velappu Vs M.J. Varu
High Court Of Kerala · (1987) 61 CompCas 368
Negotiable Instruments Act, 1881 (NI) — Section 78, 8, 82