High Courts18 Oct 1984
Commissioner of Income Tax Vs Quilon Marine Produce Company
High Court Of Kerala · (1985) 48 CTR 135 : (1986) 157 ITR 448
Income Tax Act, 1961 — Section 154, 35B
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 4 of 18
High Courts16 Oct 1984
State of Kerala and Others Vs T.T. Mathew and Others
High Court Of Kerala · (1984) KLJ 898
High Courts16 Oct 1984Dismissed
Aluminium Industries Ltd. Vs Union of India (UOI)
High Court Of Kerala · (1985) 4 ECC 1 : (1985) ECR 554 : (1999) 110 ELT 474
Customs Act, 1962 — Section 106, 110, 111, 113, 115Customs Tariff Act, 1975 — Section 2, 3Finance Act, 1980 — Section 4(4), 47
High Courts16 Oct 1984Dismissed
K.S.R.T.C. Employees Association Trivandrum and Another Vs General Manager K.S.R.T. C.
High Court Of Kerala · (1985) KLJ 140
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 9
High Courts12 Oct 1984Dismissed
Abdullakutty Vs Abubacker and Others
High Court Of Kerala · (1984) KLJ 827
Partnership Act, 1932 — Section 63(2), 72
High Courts11 Oct 1984Allowed
Krishna Pillai Sukumara Pillai Vs Krishnan Velayudhan and Another
High Court Of Kerala · AIR 1985 Ker 40
Kerala Land Reforms Act, 1963 — Section 13A(1), 13A(3), 4A(1)
High Courts10 Oct 1984Allowed
Tellicherry Municipal Council Vs V.P. Samsu
High Court Of Kerala · (1984) KLJ 756
Kerala Municipalities Act, 1960 — Section 88
High Courts10 Oct 1984
Mrs. Mariamma Thomas Vs M/s Bharat Refineries Ltd.
High Court Of Kerala · (1985) KLJ 583
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 7Companies Act, 1956 — Section 23Constitution of India, 1950 — Article 134A
High Courts09 Oct 1984
The Secretary, Board of Revenue, Trivandrum Vs Sellwell Tea Agencies
High Court Of Kerala · AIR 1985 Ker 8
Kerala Chitties Act, 1975 — Section 27, 27(1)Kerala Stamp Act, 1959 — Article 13, 37, 50, 2 , 2(4)
High Courts09 Oct 1984Allowed
John Vs Mammukutty and Others
High Court Of Kerala · (1984) KLJ 772
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8, Order 47 Rule 1, Order 5 Rule 2, Order 9 Rule 13, 96(2)Limitation Act, 1963 — Section 5
High Courts06 Oct 1984Dismissed
Narayani Ammo Vs Narayanan Namboodiri
High Court Of Kerala · (1985) KLJ 49
Contract Act, 1872 — Section 25Kerala Land Reforms Act, 1963 — Section 51, 62
High Courts28 Sept 1984
Sugunan Vs University of Kerala and Others
High Court Of Kerala · (1985) 1 LLJ 376
Constitution of India, 1950 — Article 226
High Courts28 Sept 1984
Govinda Menon Vs Muhammed Unni Haji and Others
High Court Of Kerala · (1985) CriLJ 1036
Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 239, 378, 417
High Courts28 Sept 1984Dismissed
Dr. S. Sugunan Vs The University of Kerala and Others
High Court Of Kerala · (1984) KLJ 744
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 17, 18(3), 2
High Courts27 Sept 1984
C. I. Mathew and Another Vs Govt. of India Home Dept. C.I.B. New Delhi and Others
High Court Of Kerala · (1984) KLJ 766
Constitution of India, 1950 — Article 21, 22, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 2(e), 41, 438, 46Penal Code, 1860 (IPC) — Section 420, 421
High Courts27 Sept 1984
C.T. Mathew and Another Vs Govt. of India, Home Dept. (C.I.B.) and Others
High Court Of Kerala · (1985) CriLJ 1316
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 41, 438, 46Penal Code, 1860 (IPC) — Section 420, 421
High Courts27 Sept 1984Dismissed
Ouseph Varkey and Another Vs Subramonia Iyer
High Court Of Kerala · (1984) KLJ 817
Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 17, 17(1)(b), 17(2)(b)
High Courts26 Sept 1984
Ramakrishnan Vs K. Musalikutty and 19 Others
High Court Of Kerala · (1984) KLJ 737
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(a), 134, 135, 137
High Courts26 Sept 1984
Ramakrishnan Vs K. Musalikutty and Others
High Court Of Kerala · (1985) CriLJ 630
Criminal Procedure Code, 1973 (CrPC) — Section 1, 133, 134, 135, 137
High Courts25 Sept 1984
K.G. Narayanankutty Vs T.E. Sekhara Menon and Others
High Court Of Kerala · (1985) CriLJ 570
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137