High Courts21 Mar 1985Dismissed
Ponnumani and Others Vs Narayanan Nair
High Court Of Kerala · (1985) KLJ 459
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1985
312 judgments · page 14 of 16
High Courts20 Mar 1985
Konath Madhavi Amma Vs S.M. Sherief and Another
High Court Of Kerala · (1985) CriLJ 1496
Criminal Procedure Code, 1973 (CrPC) — Section 221, 222, 223, 224Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts15 Mar 1985Dismissed
E. Kolappan Pillai and another Vs Muthamma Pillai Swarnamma Pillai
High Court Of Kerala · (1985) KLJ 307
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1)
High Courts15 Mar 1985Dismissed
Kappan Muraleedharan Vs The Secretary, North Malabar District Co-Op. Supply and Marketing Society Ltd.
High Court Of Kerala · (1985) KLJ 309
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 12, 13, 14
High Courts14 Mar 1985
Kuriakose Vs Cochin Shipyard and Others
High Court Of Kerala · (1985) KLJ 328
Apprentices Act, 1961 — Section 22Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 10, 3, 4, 4(1), 5
High Courts12 Mar 1985Allowed
Venkideswara Prabhu Ravindranatha Prabhu Vs Surendranatha Prabhu Sudhakara Prabhu and Others
High Court Of Kerala · AIR 1985 Ker 265
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Partnership Act, 1932 — Section 29, 29(1), 29(2)Transfer of Property Act, 1882 — Section 5
High Courts12 Mar 1985
Sivadasan Vs Govindan
High Court Of Kerala · (1985) CriLJ 1553
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts12 Mar 1985Dismissed
V.R. Velayudhan Vs The Secretary to Govt. and Another
High Court Of Kerala · (1985) KLJ 300
Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 1985Dismissed
K.K. Thomas and Others Vs State of Kerala and Others
High Court Of Kerala · (1985) KLJ 349
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 226, 31(1)
High Courts08 Mar 1985
T.A. Rajendran Vs P.V. Ayyappan
High Court Of Kerala · (1986) CriLJ 1287
Constitution of India, 1950 — Article 165Criminal Procedure Code, 1973 (CrPC) — Section 2, 24, 378
High Courts07 Mar 1985Dismissed
C.I. Abraham Vs K.A. Cheriyan
High Court Of Kerala · AIR 1986 Ker 60
Contract Act, 1872 — Section 70
High Courts06 Mar 1985Allowed
E.V. Kunhimariam Vs Ooramveettil Mammu
High Court Of Kerala · AIR 1985 Ker 239
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Mar 1985
Union of India (UOI) Vs Karunakaran Nair
High Court Of Kerala · (1986) 1 LLJ 124
High Courts05 Mar 1985Dismissed
K. Krishnankutty, M.L.A. and Others Vs State of Kerala
High Court Of Kerala · AIR 1985 Ker 148
Constitution of India, 1950 — Article 14, 213, 25, 26Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 4, 5
High Courts01 Mar 1985Allowed
Ayyappan Chellappan Vs Ayyappan Thankappan
High Court Of Kerala · (1985) 03 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1 , Order 1 Rule 3, Order 1 Rule 4, Order 1 Rule 5, Order 2 Rule 3
High Courts28 Feb 1985Dismissed
M. Kunhayisu and Others Vs P. Kallyani and Another
High Court Of Kerala · (1986) 23 KLJ 289
Criminal Procedure Code, 1973 (CrPC) — Section 200, 200, 201, 202, 202
High Courts25 Feb 1985
M.T. Varghese and Others Vs The Special Deputy Collector
High Court Of Kerala · (1985) KLJ 262
Kerala Land Acquisition Act, 1961 — Section 20
High Courts25 Feb 1985Allowed
Mani @ Subramoniam and another Vs Anandhanarayanan and Others
High Court Of Kerala · (1985) KLJ 285
Civil Procedure Code, 1908 (CPC) — Section 11, 47Kerala Land Reforms Act, 1963 — Section 108A, 7
High Courts22 Feb 1985Dismissed
Vavakunju Abdul Azeez and Others Vs Varghese Joseph
High Court Of Kerala · (1985) KLJ 265
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(3), 11(8)
High Courts21 Feb 1985Allowed
Kunhappan Vs State of Kerala
High Court Of Kerala · (1985) KLJ 242
Travancore Penal Code — Section 302