High Courts09 Aug 1984Dismissed
Kundathodi Saidali Vs Kappil Amina Umma and Another
High Court Of Kerala · (1984) KLJ 764
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 7 of 18
High Courts09 Aug 1984Dismissed
State of Kerala Vs Valliyamma Ponnamma and Others
High Court Of Kerala · AIR 1985 Ker 1
Land Acquisition Act, 1894 — Section 23
High Courts08 Aug 1984
P.V. Sreekumaran Vs Kerala Agricultural University and Others
High Court Of Kerala · (1984) KLJ 653
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts08 Aug 1984
Commissioner of Income Tax Vs Asok Textiles (P) Ltd.
High Court Of Kerala · (1985) 154 ITR 838
Income Tax Act, 1961 — Section 147
High Courts08 Aug 1984
Commissioner of Income Tax Vs M.A. Unnerikutty
High Court Of Kerala · (1985) 154 ITR 844
Income Tax Act, 1961 — Section 68
High Courts08 Aug 1984
M.S. Abubaker Vs State of Kerala
High Court Of Kerala · (1994) 2 KLJ 704
Criminal Procedure Code, 1973 (CrPC) — Section 360Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 26, 27, 33
High Courts06 Aug 1984Dismissed
M.T. Ananthan Vs The Honorary Secretary, Sainik School Society and Another
High Court Of Kerala · AIR 1985 Ker 62
Constitution of India, 1950 — Article 15(4), 226
High Courts02 Aug 1984Allowed
State of Kerala Vs C.R. Viran
High Court Of Kerala · AIR 1984 Ker 229
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19(1), 300A, 31AKerala Land Acquisition Act, 1961 — Section 11, 20, 58
High Courts01 Aug 1984
ESIC Vs Pooppally Foods
High Court Of Kerala · (1985) 1 LLJ 10
Employees State Insurance Act, 1948 — Section 2, 75, 82Income Tax Act, 1961 — Section 147, 2
High Courts01 Aug 1984
Varkey Maruthanamkuzhi Vs State of Kerala and Others
High Court Of Kerala · (1985) CriLJ 719
Constitution of India, 1950 — Article 14, 19
High Courts01 Aug 1984
Commissioner of Gift Tax Vs V.M. Philip
High Court Of Kerala · (1987) 61 CTR 283 : (1985) 154 ITR 819
Gift Tax Act, 1958 — Section 15(1), 24(2)
High Courts31 Jul 1984
Radha Vs Station Director, AIR
High Court Of Kerala · (1985) 1 LLJ 385
Constitution of India, 1950 — Article 14, 16, 226, 310, 311
High Courts31 Jul 1984Dismissed
Union of India (UOI) and Others Vs A.Y. Yemani
High Court Of Kerala · (1984) 3 ECC 153 : (1984) 18 ELT 720
Central Excise Rules, 1944 — Rule 151, 200Central Excises and Salt Act, 1944 — Section 33, 40, 40(1), 40(2)General Sales Tax Act — Section 18
High Courts31 Jul 1984
Smt. T.N. Radha Vs The Station Director A.I.R. Trivandrum and Another
High Court Of Kerala · (1984) KLJ 808
Constitution of India, 1950 — Article 14, 16, 226, 310, 311
High Courts30 Jul 1984
Commissioner of Income Tax Vs K. Ravindranathan Nair
High Court Of Kerala · (1984) 43 CTR 95 : (1985) 152 ITR 138
Industrial Disputes Act, 1947 — Section 25FF
High Courts30 Jul 1984Dismissed
Krishnamma Vs Nageswari Amma
High Court Of Kerala · (1984) KLJ 636
Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts27 Jul 1984Allowed
T.T Mathew Vs Thomas P. George
High Court Of Kerala · (1985) KLJ 395
Limitation Act, 1963 — Section 19
High Courts27 Jul 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) 153 ITR 444
Income Tax Act, 1961 — Section 210, 212, 212(1), 212(3A), 213
High Courts27 Jul 1984Allowed
G. Mohanan Unnithan and Others Vs G. Chandrasekharan Unnithan
High Court Of Kerala · AIR 1985 Ker 98
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 20 Rule 4, Order 31 Rule 1, 115, 2(14)
High Courts27 Jul 1984Allowed
New India Assurance Co. Ltd. and C. Sahadevao and Another Vs E.K. Muhammed and Others and Thettan Alavikutty and Others
High Court Of Kerala · (1987) 61 CompCas 490
Motor Vehicles Act, 1939 — Section 103A(1), 103A(2), 103A(3)