High Courts20 Feb 1985Dismissed
K.K. John and Others Vs State of Kerala and Others
High Court Of Kerala · (1985) KLJ 355
Constitution of India, 1950 — Article 299(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1985
312 judgments · page 15 of 16
High Courts20 Feb 1985
State of Kerala Vs Dasan and Others
High Court Of Kerala · (1986) CriLJ 345
Criminal Procedure Code, 1973 (CrPC) — Section 313, 418Penal Code, 1860 (IPC) — Section 109, 143, 147, 148, 149
High Courts20 Feb 1985
Mohammed Fasi Vs Superintendent of Police and Others
High Court Of Kerala · (1985) 1 LLJ 463
Constitution of India, 1950 — Article 19, 25, 26, 27, 28
High Courts16 Feb 1985Allowed
P.G. Gracy Vs State of Kerala and another
High Court Of Kerala · (1985) KLJ 398
High Courts15 Feb 1985Dismissed
P. Sankaranarayanan and Others Vs Joint Registrar of Co-Op. Societies Malappuram and Others
High Court Of Kerala · (1985) KLJ 238
Constitution of India, 1950 — Article 311, 311(2)Industrial Disputes Act, 1947 — Section 2(s)
High Courts15 Feb 1985
The President of India and Others Vs M.K. Kunjappan
High Court Of Kerala · (1985) KLJ 204
Constitution of India, 1950 — Article 166(3), 226, 311, 311(2), 331[2)
High Courts13 Feb 1985
Mayilvahanam Roadlines Vs Mayilvahanam Travels and Others
High Court Of Kerala · AIR 1986 Ker 27
Kerala High Court Act, 1958 — Section 5
High Courts13 Feb 1985Allowed
Chacko Vs Paily
High Court Of Kerala · AIR 1985 Ker 196
Limitation Act, 1963 — Article 113, 68
High Courts11 Feb 1985Dismissed
K.A. Prabhakaran Vs Kuttian Prakashan and Another
High Court Of Kerala · AIR 1985 Ker 204
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts08 Feb 1985Allowed
Chacko Kuruvila Vs C.T.S. Chanthakadaru Kottayam and Others
High Court Of Kerala · (1985) KLJ 388
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Kerala Land Reforms Act, 1963 — Section 106, 125(3)
High Courts08 Feb 1985
Claramma Vs Threesa and Another
High Court Of Kerala · (1985) KLJ 212
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts06 Feb 1985Dismissed
V. Sadanandan Vs The Joint Registrar of Co-Op.Societies and another
High Court Of Kerala · (1985) KLJ 279
Kerala Co-operative Societies Act, 1969 — Section 28(1)
High Courts05 Feb 1985Dismissed
Collector of Customs Vs Shanmukha Vilas Cashew Traders
High Court Of Kerala · (1986) 10 ECC 286 : (1986) ECR 350 : (1986) 24 ELT 500
Contract Act, 1872 — Section 3Customs Act, 1962 — Section 129A, 131
High Courts05 Feb 1985
Bhaskaran Vs State of Kerala
High Court Of Kerala · (1985) CriLJ 1711
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302
High Courts05 Feb 1985
Executive Engineer Vs Santha
High Court Of Kerala · (1986) 1 ACC 197 : (1985) ACJ 573 : (1985) KLJ 263
Employees Compensation Act, 1923 — Section 12
High Courts01 Feb 1985Dismissed
Fatima Sarohini Suresh and Others Vs K. Saraswathi Amma and Others
High Court Of Kerala · AIR 1986 Ker 56
Transfer of Property Act, 1882 — Section 10, 11, 12, 13, 14
High Courts01 Feb 1985Allowed
Janardhanan Vs Sreedharan
High Court Of Kerala · AIR 1985 Ker 199
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 101
High Courts23 Jan 1985Allowed
P.R. Rani Vs Deputy Labour Commissioner and Others
High Court Of Kerala · (1985) ACJ 728 : (1994) 3 LLJ 853
Workmens Compensation Act, 1923 — Section 2(1), 8
High Courts23 Jan 1985Dismissed
Managing Partner, Nallappa Transport Vs R.T.A., Palghat and Others
High Court Of Kerala · AIR 1986 Ker 18
Kerala Motor Vehicles Rules, 1989 — Rule 177A, 177A(3)Motor Vehicles Act, 1939 — Section 47(1)
High Courts22 Jan 1985Dismissed
Jacob Philip and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1985 Ker 255
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Evidence Act, 1872 — Section 115