High Courts27 Jul 1984Dismissed
K.C. Bhaskaran Vs P.C. Unni
High Court Of Kerala · (1984) KLJ 802
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 8 of 18
High Courts24 Jul 1984Dismissed
M.K. Prasannan Vs The R.T.A., Kottayam and Others
High Court Of Kerala · AIR 1985 Ker 56
Kerala Motor Vehicles Rules, 1989 — Rule 177A(3)Motor Vehicles Act, 1939 — Section 47(1)
High Courts24 Jul 1984Dismissed
M.K. Prasannan Vs The R.T.A., Kottayam and 3 Others
High Court Of Kerala · (1984) KLJ 610
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47(1)
High Courts24 Jul 1984
Commissioner of Agricultural Income Tax Vs Pullangode Rubber and Produce Co. Ltd.
High Court Of Kerala · (1986) 160 ITR 337
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts23 Jul 1984Allowed
Joy Vs State
High Court Of Kerala · (1984) KLJ 705
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 80
High Courts23 Jul 1984
Commissioner of Income Tax Vs Seematti Trust
High Court Of Kerala · (1985) 46 CTR 356 : (1985) 154 ITR 771 : (1985) 23 TAXMAN 498
Income Tax Act, 1961 — Section 161
High Courts23 Jul 1984
Poulose Vs The State
High Court Of Kerala · (1985) CriLJ 222
Penal Code, 1860 (IPC) — Section 332, 353, 99Probation of Offenders Act, 1958 — Section 3
High Courts23 Jul 1984
State of Kerala Vs K.V. Sadanandan
High Court Of Kerala · (1984) CriLJ 1823
Constitution of India, 1950 — Article 141, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 309, 344, 437, 482
High Courts23 Jul 1984
Poulose Vs State
High Court Of Kerala · (1984) KLJ 872
Penal Code, 1860 (IPC) — Section 332, 353, 99Probation of Offenders Act, 1958 — Section 3
High Courts20 Jul 1984Dismissed
A. Abdul Rahim and Another Vs The State of Kerala and Others
High Court Of Kerala · (1984) KLJ 700
High Courts20 Jul 1984
K.M. Mathew and Others Vs T.V. Balan
High Court Of Kerala · (1985) CriLJ 1039
Criminal Procedure Code, 1973 (CrPC) — Section 199, 200, 482Penal Code, 1860 (IPC) — Section 482, 499, 500, 501, 502
High Courts20 Jul 1984
A. Abdul Rahim and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1985 Ker 103
Kerala Education Rules, 1959 — Rule 92
High Courts20 Jul 1984
State of Kerala Vs Chakku and Another
High Court Of Kerala · (1985) CriLJ 414
Criminal Procedure Code, 1973 (CrPC) — Section 452Essential Commodities Act, 1955 — Section 6A, 6B, 6C
High Courts19 Jul 1984Allowed
Karthiyani Amma and Others Vs Kunhi Thommen and Others
High Court Of Kerala · (1984) KLJ 713
Easements Act, 1882 — Section 15(2), 47
High Courts18 Jul 1984
Commissioner of Income Tax Vs G.T.N. Textiles Limited
High Court Of Kerala · (1985) 44 CTR 62 : (1985) 155 ITR 5
Income Tax Act, 1961 — Section 36(1), 40A(7)
High Courts17 Jul 1984
Commissioner of Income Tax Vs Phair Laboratories
High Court Of Kerala · (1985) 154 ITR 141
Income Tax Act, 1961 — Section 186
High Courts17 Jul 1984Allowed
State of Kerala Vs Special Tahsildar and Land Acquisition Officer, Chittur and Others
High Court Of Kerala · (1984) KLJ 572
Kerala Land Acquisition Act, 1961 — Section 3(1), 32Kerala Land Reforms Act, 1963 — Section 65, 66, 72, 72F, 72N
High Courts16 Jul 1984Dismissed
P.V. Chandran Vs Malabar and Pioneer Hosiery P. Ltd. and Another
High Court Of Kerala · (1985) 57 CompCas 570
Companies Act, 1956 — Section 108, 155(2)
High Courts16 Jul 1984
Hindustan Insecticides Ltd. Vs T.M. Jaleel and Others
High Court Of Kerala · (1985) 1 LLJ 176
Employees State Insurance Act, 1948 — Section 38, 39, 40, 41, 42
High Courts13 Jul 1984
M. George Bros. Chitty Fund Vs Commissioner of Income Tax
High Court Of Kerala · (1984) 150 ITR 333
Income Tax Act, 1961 — Section 2(24)Travancore Chitties Act, 1120 — Section 3(15), 3(2), 3(4)