High Courts21 Jan 1985
M/s. Mayilvahanam Travels Vs R.T. A. Malappuram and Others
High Court Of Kerala · (1985) KLJ 176
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1985
312 judgments · page 16 of 16
High Courts21 Jan 1985Allowed
E.J. Narayanan Vs State of Kerala and Others
High Court Of Kerala · (1985) KLJ 181
Constitution of India, 1950 — Article 226
High Courts16 Jan 1985Allowed
Abad Fisheries Vs Commissioner for Workmen''s Compensation
High Court Of Kerala · (1985) ACJ 349 : (1985) 50 FLR 512 : (1994) 3 LLJ 59
Employees State Insurance Act, 1948 — Section 5, 52, 53, 61Workmens Compensation Act, 1923 — Section 5(5)
High Courts16 Jan 1985Allowed
Mani Amma and Others Vs Kololichalil Choyi
High Court Of Kerala · (1985) KLJ 246
Specific Relief Act, 1963 — Section 16(c)
High Courts14 Jan 1985
Dr. P.A. Varghese Vs State of Kerala and Others
High Court Of Kerala · (1985) CriLJ 861
Criminal Procedure Code, 1973 (CrPC) — Section 11, 406, 407Penal Code, 1860 (IPC) — Section 120B, 201, 34, 420, 467
High Courts14 Jan 1985
Narayana Pillai Vs Krishna Pillai
High Court Of Kerala · (1985) KLJ 145
Succession Act, 1925 — Section 283(1)(c), 370, 371, 371, 372
High Courts11 Jan 1985Dismissed
Vannathi Valappil Janaki and Others Vs Puthiya Purayil Paru and Others
High Court Of Kerala · AIR 1986 Ker 110
Kerala Land Reforms Act, 1963 — Section 72Transfer of Property Act, 1882 — Section 122, 126
High Courts04 Jan 1985Dismissed
Habeebu Sulaikha Kanju Vs Krishna Pillai and Others
High Court Of Kerala · (1985) KLJ 98
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts03 Jan 1985
Calicut Modern Spinning and Weaving Mills Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1985) 47 CTR 145 : (1985) 153 ITR 810
Income Tax Act, 1961 — Section 33
High Courts02 Jan 1985
Toshiba Anand Lamps Workers Association and Others Vs The Executive Officer, Nedumbassery Panchayat and Others
High Court Of Kerala · (1985) KLJ 115
Constitution of India, 1950 — Article 14, 265, 276, 276(2), 40
High Courts02 Jan 1985Dismissed
M.R. Venkiteswara Prabhu Vs M. Surendranatha Prabhu and Others
High Court Of Kerala · (1985) KLJ 155
Trusts Act, 1882 — Section 82
High Courts02 Jan 1985Allowed
A. Abdul Rehman, A.B. Beedi Depot Vs Govt. of India and Ors
High Court Of Kerala · (1985) 5 ECR 851 : (1985) 22 ELT 53
Central Excise Rules, 1944 — Rule 9ACentral Excises and Salt Act, 1944 — Section 3, 33