High Courts03 Apr 1985
Yadav Agencies Pvt. Ltd. Vs Philomina and Another
High Court Of Kerala · (1985) CriLJ 1798 : (1985) KLJ 447
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 452
COURT ARCHIVE
High Court Of Kerala judgments, 1985
312 judgments · page 13 of 16
High Courts03 Apr 1985Dismissed
S.K.A.R.S.M. Ramanathan Chettiar Vs National Textile Corporation Ltd., New Delhi and Another
High Court Of Kerala · AIR 1985 Ker 262
Contract Act, 1872 — Section 10, 5, 6, 73Evidence Act, 1872 — Section 114, 3Sales of Goods Act, 1930 — Section 56
High Courts03 Apr 1985
Thampi Chettiar Arjunan Chettiar Vs State and Another
High Court Of Kerala · (1985) CriLJ 1158
Criminal Procedure Code, 1973 (CrPC) — Section 162, 24, 452Penal Code, 1860 (IPC) — Section 406
High Courts03 Apr 1985
Chairman, National Insurance Co. Ltd. Vs S. Narayanankutty
High Court Of Kerala · (1986) 1 LLJ 84
Constitution of India, 1950 — Article 14, 226
High Courts02 Apr 1985
Santhosh and Others Vs State of Kerala and Another
High Court Of Kerala · (1985) CriLJ 756
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 206, 256, 260Penal Code, 1860 (IPC) — Section 149, 268, 269, 270, 271
High Courts02 Apr 1985
H.V. Bavenna Vs State of Kerala
High Court Of Kerala · (1985) CriLJ 1126 : (1985) 2 RCR(Criminal) 201
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 14A, 16, 2
High Courts02 Apr 1985
V. Parakashan Vs K.P Pankajakshan and Another
High Court Of Kerala · (1985) CriLJ 951
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 482Motor Vehicles Act, 1988 — Section 112, 31
High Courts01 Apr 1985Dismissed
P.V. Mayadevi Vs K.C. Rajan and Others
High Court Of Kerala · AIR 1985 Ker 147
Motor Vehicles Act, 1939 — Section 47
High Courts01 Apr 1985
Thayyanbadi Meethal Kunhiraman and Another Vs S.I. of Police
High Court Of Kerala · (1985) CriLJ 1111
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts29 Mar 1985
State of Kerala Vs V. Sunder Raj and Another
High Court Of Kerala · (1985) CriLJ 1869 : (1985) KLJ 381
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts29 Mar 1985Allowed
Union of India (UOI) Vs P.M. Paul and Another
High Court Of Kerala · AIR 1985 Ker 206
Arbitration Act, 1940 — Section 12, 39, 5Constitution of India, 1950 — Article 226, 227
High Courts29 Mar 1985Dismissed
McDowell and Co. Ltd. Vs Assistant Commissioner of Sales Tax
High Court Of Kerala · (1986) 62 STC 164
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220
High Courts29 Mar 1985
K.K.S. Muhammed Vs Sasi and 4 others
High Court Of Kerala · (1985) KLJ 403
Criminal Procedure Code, 1973 (CrPC) — Section 132, 197, 197(1), 197(1), 197(2)Penal Code, 1860 (IPC) — Section 323, 34, 427, 499, 506(2)
High Courts25 Mar 1985
State of Kerala Vs Ariffa and Another
High Court Of Kerala · (1985) CriLJ 1290
Criminal Procedure Code, 1973 (CrPC) — Section 27, 397, 4, 5
High Courts25 Mar 1985Partly Allowed
K.V. Narayanan Namboodiri and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1985 Ker 160
Civil Procedure Code, 1908 (CPC) — Section 11, 40, 92Constitution of India, 1950 — Article 14, 226, 25, 26Kerala Guruvayoor Devaswom Act, 1978 — Section 11, 12, 14, 15, 18
High Courts24 Mar 1985
K. PARAMESWARA BALLAKURAYA Vs COMMISSIONER OF AGRL. INCOME TAX.
High Court Of Kerala · (1987) 66 CTR 243
Kerala Agricultural Income Tax Act, 1950 — Section 35
High Courts23 Mar 1985
COMMISSIONER OF Income Tax, KERALA-II, ERNAKULAM Vs G. B. TRANSPORTS, GURUVAYUR.
High Court Of Kerala · (1985) 50 CTR 9 : (1985) 155 ITR 548
Income Tax Act, 1961 — Section 14, 143, 214
High Courts22 Mar 1985
Balachandran Vs Sankaran Nair and Others
High Court Of Kerala · (1985) KLJ 313
High Courts22 Mar 1985Dismissed
Vasudevan Namboodiripad and Others Vs Ravi Namboodiripad and Others
High Court Of Kerala · AIR 1985 Ker 250
High Courts22 Mar 1985Dismissed
Thazhe Puthusseri Pariyayi Vs Parvathy Amma and Another
High Court Of Kerala · (1985) KLJ 612
Specific Relief Act, 1963 — Section 15