COURT ARCHIVE

High Court Of Kerala judgments, 1984

356 judgments · page 5 of 18

High Courts25 Sept 1984Dismissed

V. Mani Vs The Food Inspector Palghat and Another

High Court Of Kerala · (1984) KLJ 752

Criminal Procedure Code, 1973 (CrPC) — Section 190, 2(d)Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2B), 16(1)(a)(i)

High Courts20 Sept 1984Allowed

The Sales Tax Officer Vs Sankaran

High Court Of Kerala · (1986) 61 STC 370

Kerala Agricultural Income Tax Act, 1950 — Section 34

High Courts19 Sept 1984

Commissioner of Income Tax Vs M.C. Menon

High Court Of Kerala · (1986) 157 ITR 40

High Courts19 Sept 1984Allowed

Komu Haji Hysrose Haji Vs Moosakutty Bava

High Court Of Kerala · AIR 1985 Ker 126

Limitation Act, 1963 — Article 1, 14

High Courts17 Sept 1984Dismissed

Union of India and another Vs P. Sathikumaran Nair and others

High Court Of Kerala · (1984) KLJ 733

Constitution of India, 1950 — Article 14, 16, 16(1), 39(d)

High Courts05 Sept 1984

M. Kunka Kurup and Another Vs Lakshmikutty Amma and others

High Court Of Kerala · (1984) KLJ 786

Civil Procedure Code, 1908 (CPC) — Section 100(5)Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 11

High Courts31 Aug 1984

Union of India Vs P. Kunhabdulla

High Court Of Kerala · (1985) 1 LLJ 331

Constitution of India, 1950 — Article 19, 226, 226A, 311

High Courts31 Aug 1984

State of Kerala Vs K. Bhaskaran

High Court Of Kerala · AIR 1985 Ker 49

Contract Act, 1872 — Section 73

High Courts31 Aug 1984

Travancore Tea Estates Co. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Travancore Tea Estates Co. Ltd.

High Court Of Kerala · (1985) 46 CTR 129 : (1985) 154 ITR 745

Income Tax Act, 1961 — Section 37(1), 40A(5)

High Courts31 Aug 1984Dismissed

M/s United Industries (India) Vs Mathai Joseph and Others

High Court Of Kerala · (1984) KLJ 885

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 43, 52, 53

High Courts30 Aug 1984

L. Kunhamu Haji Vs State of Kerala

High Court Of Kerala · (1985) 155 ITR 516

Kerala Agricultural Income Tax Act, 1950 — Section 4(1), 4(3), 9(2)

High Courts30 Aug 1984

Chillikkodathil Manuel Augustin Vs State of Kerala and Another

High Court Of Kerala · (1984) CriLJ 1897

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 2, 242, 251, 254, 256

High Courts29 Aug 1984

E.K. Joseph, E.K. Mathew and Bros. Vs Commissioner of Wealth Tax

High Court Of Kerala · (1985) 45 CTR 140 : (1985) 155 ITR 507 : (1985) 23 TAXMAN 160

Wealth Tax Act, 1957 — Section 5(1)

High Courts29 Aug 1984

E.K. Joseph Vs The Commissioner of Wealth-Tax

High Court Of Kerala · (1984) KLJ 741

Wealth Tax Act, 1957 — Section 5(1)(viiia), 5(1)(vim)

High Courts28 Aug 1984Dismissed

Alavi and Others Vs Aminakutty Umma and Others

High Court Of Kerala · (1985) KLJ 22

High Courts27 Aug 1984Allowed

Thulasikumar Anil Kumar and Another Vs Gopikuttan Nair

High Court Of Kerala · (1984) KLJ 798

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 3Hindu Minority and Guardianship Act, 1956 — Section 6

High Courts27 Aug 1984Allowed

Thulasikumar Anil Kumar and Another Vs Raghavan Nair

High Court Of Kerala · AIR 1985 Ker 20

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(1), 3, 6Hindu Minority and Guardianship Act, 1956 — Section 6

High Courts24 Aug 1984

Commissioner of Income Tax Vs B. Ramanujam Thampi and Others

High Court Of Kerala · (1987) 167 ITR 831

Income Tax Act, 1961 — Section 271(1)

High Courts24 Aug 1984Dismissed

P.C. Varghese, Adv. Vs R.T.A. Malappuram and Others

High Court Of Kerala · AIR 1985 Ker 44

Central Motor Vehicles Rules, 1989 — Rule 170, 172, 212Motor Vehicles Act, 1939 — Section 57, 64A

High Courts24 Aug 1984

COMMISSIONER OF Income Tax Vs B. RAMANUJAM THAMPI AND OTHERS.

High Court Of Kerala · (1987) 167 ITR 831

Income Tax Act, 1961 — Section 147, 271, 274