COURT ARCHIVE

High Court Of Kerala judgments, 1985

312 judgments · page 12 of 16

High Courts23 Apr 1985Dismissed

Krishna Pillai Raghavan Nair Vs Chellamma Anandavally Amma

High Court Of Kerala · (1986) 23 KLJ 260

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Land Reforms Act, 1963 — Section 2(17), 2(59), 4A, 4A(1)(a), 4A(1)(b)Transfer of Property Act, 1882 — Section 91, 92

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High Courts12 Apr 1985

Edakkavil Karimbuvalappil Abdulkhader Haji Vs Thalakkal Kunhammad and Others

High Court Of Kerala · AIR 1986 Ker 3

Arbitration Act, 1940 — Section 20, 28, 39Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3

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High Courts12 Apr 1985Dismissed

Abdulkhader Haji Vs Kunhammed and Others

High Court Of Kerala · (1985) KLJ 491

Arbitration Act, 1940 — Section 12(2), 13, 19, 23, 25Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 7, Order 22 Rule 8

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High Courts12 Apr 1985Allowed

Kunhikannan and Others Vs The Asst. Sub Inspector of Police

High Court Of Kerala · (1985) KLJ 462

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts12 Apr 1985

Commissioner of Income Tax Vs C.P. Antony

High Court Of Kerala · (1985) 155 ITR 467

Income Tax Act, 1961 — Section 139, 147, 271, 271(1)

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High Courts12 Apr 1985

N. Ramanatha Reddiar and Others Vs Taluk Land Board and Others

High Court Of Kerala · (1985) KLJ 421

Kerala Land Reforms Act, 1963 — Section 2(14), 2(43), 82, 82(1), 83

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High Courts12 Apr 1985

Board of Revenue, Kerala Vs Hindustan Construction Co., Bombay

High Court Of Kerala · AIR 1985 Ker 286

Kerala Stamp Act, 1959 — Article 37, 6(2)

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High Courts12 Apr 1985

P. Rajappan Vs State of Kerala

High Court Of Kerala · (1986) 2 ACC 5

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts12 Apr 1985

Kochira Krishnan Vs Joseph Desouza

High Court Of Kerala · AIR 1986 Ker 63

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151

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High Courts12 Apr 1985

Vayalele Veettil Balakrishna Nambiar Vs R. Madhavan Nambiar

High Court Of Kerala · (1986) CriLJ 109

Criminal Procedure Code, 1973 (CrPC) — Section 133, 482Penal Code, 1860 (IPC) — Section 268

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High Courts12 Apr 1985

Hindustan Construction Co. Vs Board of Revenue

High Court Of Kerala · AIR 1986 Ker 142

Contract Act, 1872 — Section 172Kerala Stamp Act, 1959 — Article 37, 6(2)

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High Courts12 Apr 1985Allowed

Ulahannan Kurian Vs Ipe Thomas

High Court Of Kerala · (1985) KLJ 508

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Kerala Land Reforms Act, 1963 — Section 106, 125, 125(3)

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High Courts11 Apr 1985Allowed