COURT ARCHIVE

High Court Of Kerala judgments, 1985

312 judgments · page 3 of 16

High Courts21 Nov 1985Dismissed

Kochummini Pillai Thankappan Pillai Vs Parukutty Amma Sukumari Amma

High Court Of Kerala · (1986) 23 KLJ 113

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 15, 20, 4(1)

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High Courts20 Nov 1985

K. Krishnan and Others Vs The State of Kerala and Others

High Court Of Kerala · (1985) KLJ 995

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, Order 47 Rule 5, 141Constitution of India, 1950 — Article 226

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High Courts20 Nov 1985Dismissed

Ramankutty Vs Kali Nani

High Court Of Kerala · (1985) 11 KL CK 0025

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 26, 39, 42Limitation Act, 1963 — Section 5

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High Courts19 Nov 1985Dismissed

Sreedharan Peethambaran Vs Krishnan Sanku and Others

High Court Of Kerala · AIR 1986 Ker 195

Civil Procedure Code, 1908 (CPC) — Section 60(1)

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High Courts19 Nov 1985

In Re: Reference by District and Sessions Judge

High Court Of Kerala · (1986) CriLJ 1966

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts18 Nov 1985Dismissed

Deputy Commissioner of Sales Tax Vs F.A.C.T. Ltd.

High Court Of Kerala · (1986) 62 STC 354

Kerala General Sales Tax Act, 1963 — Section 3, 46(2), 46(2)(d), 5, 5(3)

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High Courts18 Nov 1985

Commissioner of Income Tax Vs Ratilal Doongarsey and Co.

High Court Of Kerala · (1986) 26 TAXMAN 39

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High Courts15 Nov 1985

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Hajee M.K. Cheriya Mamoo and Brothers

High Court Of Kerala · (1987) 64 STC 369

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High Courts14 Nov 1985

Mrs. Vimala R. Thampi Vs K.P. Hashim and Another

High Court Of Kerala · (1986) 23 KLJ 74

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 18(5), 20, 25

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High Courts14 Nov 1985

Subramaniam Vs Union of India (UOI)

High Court Of Kerala · (1986) 2 LLJ 466

Administrative Tribunals Act, 1985 — Section 14, 2, 28, 29, 3Constitution of India, 1950 — Article 136, 226, 32

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High Courts14 Nov 1985Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Lakshmichand Vasanji and Co.

High Court Of Kerala · (1990) 79 STC 209

Central Sales Tax Act, 1956 — Section 10, 8(3)

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High Courts12 Nov 1985

Kallara N. Sukumaran Vs T.M. Jacob and Others

High Court Of Kerala · (1986) CriLJ 1696

Constitution of India, 1950 — Article 215, 216, 233Contempt of Courts Act, 1971 — Section 15, 18, 2KERALA HIGH COURT ACT, 1958 — Section 3, 4

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High Courts08 Nov 1985

K. Raghavan and Others Vs Velutha Narayanan and Others

High Court Of Kerala · (1986) 23 KLJ 66

Contract Act, 1872 — Section 60Kerala Debt Relief Act, 1977 — Section 2(4), 7Prevention of Food Adulteration Act, 1954 — Section 2(3), 2(4)

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High Courts08 Nov 1985

Ranadevan Vs The State

High Court Of Kerala · (1987) CriLJ 13

Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 332, 426, 448

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High Courts07 Nov 1985

Commissioner of Income Tax Vs Periyar Chemicals Ltd.

High Court Of Kerala · (1986) 50 CTR 48 : (1987) 164 ITR 174

Income Tax Act, 1961 — Section 32

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High Courts07 Nov 1985Dismissed

P.C. George M.L.A. Vs Kerala Public Men (Prevention of Corruption) Commission and 2 Others

High Court Of Kerala · (1986) 23 KLJ 123

Constitution of India, 1950 — Article 226, 227

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High Courts06 Nov 1985

Commissioner of Income Tax Vs Travancore Rayons Ltd. and Another

High Court Of Kerala · (1986) 50 CTR 51 : (1987) 164 ITR 134

Income Tax Act, 1961 — Section 37, 80J

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High Courts06 Nov 1985Dismissed

Maniyam Krishnan and Another Vs Maniyam Nanukuttan

High Court Of Kerala · AIR 1986 Ker 75

Easements Act, 1882 — Section 13, 15

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High Courts06 Nov 1985Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Sri G. Gopinatha Pillai

High Court Of Kerala · (1986) 61 STC 314

Kerala General Sales Tax Act, 1963 — Section 39

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High Courts06 Nov 1985Dismissed

The Kerala State Electricity Board, Trivandrum Vs Suresh Kumar

High Court Of Kerala · (1986) ACJ 998 : AIR 1986 Ker 72

Electricity Rules, 1956 — Rule 77(3)

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