High Courts24 Aug 1984
Mathai Mathai and Others Vs Payikkattu Varkey and Others
High Court Of Kerala · (1984) KLJ 780
Kerala Compensation for Tenants Improvements Act, 1958 — Section 5(3)Transfer of Property Act, 1882 — Section 51
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 6 of 18
High Courts24 Aug 1984
Food Inspector Vs P.C. Kochunni and Another
High Court Of Kerala · (1984) KLJ 678
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 17
High Courts23 Aug 1984
The Commissioner of Income Tax Kerala Vs The Sree Narayana Trust Quilon
High Court Of Kerala · (1984) KLJ 727
Income Tax Act, 1961 — Section 11, 2(15)
High Courts23 Aug 1984
Commissioner of Income Tax Vs Sree Narayana Trust
High Court Of Kerala · (1985) 155 ITR 389
Income Tax Act, 1961 — Section 11, 2(15)
High Courts23 Aug 1984
Secretary, Meters Staff Association Vs United Electrical Industries Ltd.
High Court Of Kerala · (1984) 2 LLJ 446
Constitution of India, 1950 — Article 12, 226
High Courts23 Aug 1984
The Secretary Meters Staff Association Vs General Manager, United Electrical Industries Ltd.
High Court Of Kerala · (1984) KLJ 720
Constitution of India, 1950 — Article 12, 226
High Courts22 Aug 1984Dismissed
Dileepkumar (a) Raju and 2 others Vs State of Kerala
High Court Of Kerala · (1984) KLJ 672
Penal Code, 1860 (IPC) — Section 302, 34, 449
High Courts22 Aug 1984Allowed
P. Narayana Menon Vs P. Bhageerathi Amma
High Court Of Kerala · AIR 1985 Ker 14
Evidence Act, 1872 — Section 101, 102, 103, 104Trusts Act, 1882 — Section 82
High Courts22 Aug 1984
Dileepkumar and Others Vs State of Kerala
High Court Of Kerala · (1985) CriLJ 114
Penal Code, 1860 (IPC) — Section 302, 34, 449
High Courts20 Aug 1984Dismissed
Paraprath Puthiyapurayil Abdulla Vs The Rent Controller, Taliparamba and Another
High Court Of Kerala · (1984) KLJ 665
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 155, 226, 340Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 23, 23(1), 23(1)(j)
High Courts20 Aug 1984
Philip Vs Raphael and Others
High Court Of Kerala · (1985) CriLJ 126
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 245, 340, 463Penal Code, 1860 (IPC) — Section 471
High Courts17 Aug 1984Dismissed
Smt. Nabeesa Vs Land Tribunal Cannanore and Others
High Court Of Kerala · (1984) KLJ 883
Kerala Land Reforms Act, 1963 — Section 75, 75(3)
High Courts16 Aug 1984
Mohammed Kutty Vs State of Kerala
High Court Of Kerala · (1984) KLJ 658
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 397
High Courts16 Aug 1984Allowed
Godavari Bhai Vs Cannanore Municipality, Cannanore
High Court Of Kerala · AIR 1985 Ker 2
Civil Procedure Code, 1908 (CPC) — Section 91Kerala Municipalities Act, 1960 — Section 3(30), 392(2), 77
High Courts13 Aug 1984
Commissioner of Income Tax Vs S. Kumaraswamy Reddiar Sons
High Court Of Kerala · (1985) 154 ITR 724
Income Tax Act, 1961 — Section 159, 220(2), 40
High Courts10 Aug 1984Dismissed
C.S. Chandrasekharan Nair and Another Vs K. George and Another
High Court Of Kerala · AIR 1985 Ker 131
Kerala Land Reforms Act, 1963 — Section 125(3), 6C, 74Transfer of Property Act, 1882 — Section 107
High Courts10 Aug 1984
V.P. Mohammed Kutty Vs Thottoli Kunhikoya Haji and Others
High Court Of Kerala · AIR 1985 Ker 33
Constitution of India, 1950 — Article 226Rice Milling Industry (Regulation) Act, 1958 — Section 19, 5
High Courts09 Aug 1984Dismissed
Vavil Kannan Nambiar and Others Vs Othayath Narayani Amma and Others
High Court Of Kerala · (1984) KLJ 627
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 123
High Courts09 Aug 1984Dismissed
State of Kerala Vs Valliyamma Ponnamma and 3 others
High Court Of Kerala · (1984) KLJ 625
Kerala Land Acquisition Act, 1961 — Section 20