High Courts21 Dec 1985Allowed
Rajendran Nair @ Rajan Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 129
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338Probation of Offenders Act, 1958 — Section 4(1), 5(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1985
312 judgments · page 1 of 16
High Courts20 Dec 1985Allowed
Joseph Thomas and Others Vs Ouseph Joseph and Others
High Court Of Kerala · (1986) 23 KLJ 149
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c), 11(3), 20, 20A
High Courts20 Dec 1985
Thomas V. Pulikkal and Another Vs State of Kerala and Others
High Court Of Kerala · (1986) CriLJ 1709
Criminal Procedure Code, 1973 (CrPC) — Section 406, 407Penal Code, 1860 (IPC) — Section 120B, 201, 34, 467, 468
High Courts20 Dec 1985Dismissed
Padanathil Rugmini Amma Vs P. K Abdulla
High Court Of Kerala · (1986) 23 KLJ 505
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 9 Rule 13, 105(2), 144, 47Kerala Land Reforms Act, 1963 — Section 13A
High Courts19 Dec 1985
Commissioner of Income Tax Vs Indo Marine Agencies (Kerala) Pvt. Ltd.
High Court Of Kerala · (1986) 52 CTR 189 : (1986) 158 ITR 604 : (1986) 29 TAXMAN 180
Income Tax Act, 1961 — Section 35B
High Courts19 Dec 1985
Popular Workshops Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 166 ITR 348
Income Tax Act, 1961 — Section 189
High Courts19 Dec 1985
Commissioner of Wealth Tax Vs Smt. K.K. Yeshodhara
High Court Of Kerala · (1987) 166 ITR 354 : (1986) 26 TAXMAN 58
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2(1), 2I
High Courts19 Dec 1985Dismissed
T.M. Kesavan Vs Addl. Dist. Magistrate
High Court Of Kerala · AIR 1986 Ker 248
Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16(1)
High Courts18 Dec 1985Allowed
Kottayam Co-op. Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1988) 1 KLJ 480
High Courts17 Dec 1985Allowed
Antony Varghese Vs A and E Inspector and Others
High Court Of Kerala · (1986) 23 KLJ 94
Kerala Co-operative Societies Act, 1969 — Section 70
High Courts16 Dec 1985Dismissed
Fr K.J. Jose Vs The Manager and 3 Others
High Court Of Kerala · (1986) 23 KLJ 18
Constitution of India, 1950 — Article 226
High Courts12 Dec 1985Dismissed
The Collector of Central Excise and Customs and Others Vs C. Rajagopala Prabhu
High Court Of Kerala · (1986) 9 ECC 348
Customs Act, 1962 — Section 112
High Courts11 Dec 1985Dismissed
West Coast Fibre Industries and etc. Vs State of Kerala and Others
High Court Of Kerala · AIR 1986 Ker 230
Constitution of India, 1950 — Article 14, 19(1), 38, 41, 43Essential Commodities Act, 1955 — Section 3
High Courts10 Dec 1985
Food Inspector, Palghat Municipality Vs Karingarappnlly Co-Op Milk Society Ltd. and Others
High Court Of Kerala · (1986) 23 KLJ 29
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 11(1)(c), 11[1)[b), 13
High Courts09 Dec 1985
K. Thyagarajan Vs Parur Municipality
High Court Of Kerala · (1987) 1 ILR (Ker) 121
Kerala Municipalities (Taxation and Finance) Rules — Rule 24, 27
High Courts09 Dec 1985
Commissioner of Income Tax Vs Ajit Spices and R. Vallabhadas and Sons
High Court Of Kerala · (1987) 52 CTR 162 : (1987) 165 ITR 755
Income Tax Act, 1961 — Section 297(2), 43(5), 71
High Courts09 Dec 1985
COMMISSIONER OF Income Tax Vs AJIT SPICES. (Income Tax REFERENCE NO. 95 OF 1980) COMMISSIONER OF Income Tax v. R. VALLABHADAS AND SONS. (Income Tax REFERENCE NO. 163 OF 1980).
High Court Of Kerala · (1987) 52 CTR 162 : (1987) 165 ITR 755
Income Tax Act, 1961 — Section 28, 29, 297, 30, 31
High Courts09 Dec 1985Allowed
Mohammed Sheriff and Others Vs State of Kerala
High Court Of Kerala · AIR 1986 Ker 67
Constitution of India, 1950 — Article 254, 254(2)Kerala Land Acquisition Act, 1961 — Section 25, 25(2), 30Land Acquisition Act, 1894 — Section 23(2), 28
High Courts07 Dec 1985
Ouseph Anna and another Vs Mathai Devassia and another
High Court Of Kerala · (1986) 23 KLJ 326
Kerala Land Reforms Act, 1963 — Section 106, 2(25)Transfer of Property Act, 1882 — Section 59A
High Courts05 Dec 1985
Gopinath Vs State of Kerala
High Court Of Kerala · (1986) CriLJ 1742
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 399, 437, 438