High Courts16 Sept 1985
C.S. Krishna Iyer and Others Vs Official Liquidator High Court of Kerala
High Court Of Kerala · (1986) CriLJ 1747
COMPANIES ACT, 1956 — Section 454, 483KERALA HIGH COURT ACT, 1958 — Section 4, 5
COURT ARCHIVE
High Court Of Kerala judgments, 1985
312 judgments · page 6 of 16
High Courts16 Sept 1985
Food Inspector Tellicherry Municipality Vs T. V. Usman and Another
High Court Of Kerala · (1985) KLJ 724
Constitution of India, 1950 — Article 141Prevention of Food Adulteration Act, 1954 — Section 12, 13, 13(2), 16(1)(a)(i), 16(1)(a)(ii)
High Courts13 Sept 1985
Mrs. K.P.M. Saheed and Others Vs The Aluminium Fabricating Company and Others
High Court Of Kerala · AIR 1986 Ker 209
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 40 Rule 1, 47
High Courts12 Sept 1985Dismissed
The Corporate Manager and Another Vs K.K. Cheriyan and Others
High Court Of Kerala · (1985) KLJ 762
Constitution of India, 1950 — Article 226, 30, 30(1)Kerala Education Act, 1958 — Section 8
High Courts12 Sept 1985Dismissed
Kongini Balan Vs M. Visalakshy
High Court Of Kerala · (1985) KLJ 749 : (1986) 2 RCR(Criminal) 161
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts11 Sept 1985
Usha Vs G.P. Namboodiri and Another
High Court Of Kerala · (1986) 1 ACC 386 : (1986) ACJ 141
High Courts11 Sept 1985
Good Hope Agencies (P.) Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1986) 162 ITR 300
Kerala Agricultural Income Tax Act, 1950 — Section 5Kerala Land Reforms Act, 1963 — Section 60, 72, 72O
High Courts10 Sept 1985Dismissed
K. Kunhi Ahammed Haji Vs The Intelligence Officer and Another
High Court Of Kerala · (1985) KLJ 760
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 27, 28, 28(8)
High Courts10 Sept 1985Dismissed
K. Kunhi Ahammed Haji Vs The Intelligence Officer and Others
High Court Of Kerala · (1985) 60 STC 359
Constitution of India, 1950 — Article 226
High Courts10 Sept 1985
Ratna Bai Vs Vasantha Kumari
High Court Of Kerala · (1985) KLJ 873
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(2), 37(2)(ii), 52
High Courts09 Sept 1985Dismissed
Hindustan Paper Corporation Ltd. Vs Government of Kerala
High Court Of Kerala · (1986) 61 STC 93
Central Sales Tax Act, 1956 — Section 8(2A)
High Courts06 Sept 1985Dismissed
Sreedevi Amma Vs Nani Amma and Another
High Court Of Kerala · (1985) KLJ 848
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13
High Courts06 Sept 1985Dismissed
Abdulkhani Mytheenkan Vs Kamala Bai and Others
High Court Of Kerala · (1985) KLJ 904
Kerala Land Reforms Act, 1963 — Section 4A(1)(b), 4A(1)(c)
High Courts23 Aug 1985
Joshy Vs The State
High Court Of Kerala · (1986) CriLJ 263
Copyright Act, 1957 — Section 63, 64, 65Criminal Procedure Code, 1973 (CrPC) — Section 133, 297, 397, 451, 452Penal Code, 1860 (IPC) — Section 34, 420, 451, 471, 500
High Courts23 Aug 1985Dismissed
Joseph Vs State of Kerala
High Court Of Kerala · (1985) KLJ 859
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401, 401(3), 417, 439Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
High Courts20 Aug 1985
Bar Council of Kerala Vs K.C. Thankappan Pillai and Others
High Court Of Kerala · AIR 1986 Ker 1
Kerala High Court Act, 1958 — Section 3
High Courts20 Aug 1985
Advocate General Vs K. Ramkumar
High Court Of Kerala · (1986) CriLJ 60
Constitution of India, 1950 — Article 143Contempt of Courts Act, 1971 — Section 12, 15, 2
High Courts19 Aug 1985Dismissed
K.C. Chandy Vs R. Balakrishna Pillai
High Court Of Kerala · AIR 1986 Ker 116
Constitution of India, 1950 — Article 164, 191, 226
High Courts14 Aug 1985
Raju V. Ambadi Vs C.K. Gopala Pillai
High Court Of Kerala · (1985) KLJ 655
Criminal Procedure Code, 1973 (CrPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
High Courts13 Aug 1985
Nanu Vs State of Kerala and Others
High Court Of Kerala · (1986) 1 LLJ 246
Constitution of India, 1950 — Article 14, 16