High Courts24 Jul 1985
Sankaranarayanan and Others Vs State of Kerala
High Court Of Kerala · AIR 1986 Ker 82
Constitution of India, 1950 — Article 19(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1985
312 judgments · page 8 of 16
High Courts24 Jul 1985
Economic Transport Organisation Calicut and Another Vs The United India Insurance Company Ltd. and Another
High Court Of Kerala · (1985) KLJ 751
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 2(3), 2(a), 2(b), 28, 3
High Courts23 Jul 1985
Commissioner of Income Tax Vs G.B. Transports
High Court Of Kerala · (1986) 27 TAXMAN 40
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 140A, 141, 141A
High Courts23 Jul 1985
The Commissioner of Income Tax Kerala II Erankulam Vs Ms. G.B. Transports Guruvayur
High Court Of Kerala · (1985) KLJ 791
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 140A, 141, 141A
High Courts23 Jul 1985
Commissioner of Income Tax Vs Oppoottil Agencies
High Court Of Kerala · (1986) 160 ITR 120
Income Tax Act, 1961 — Section 187(2), 2(23), 36(2)
High Courts23 Jul 1985Dismissed
The New India Assurance Co. Ltd. and Another Vs Splosna Plovba and Others
High Court Of Kerala · AIR 1986 Ker 176
Carriage of Goods by Sea Act, 1925 — Article 3, 4Carriage of Goods by Sea Rules — Rule 2
High Courts22 Jul 1985
Food Inspector, Palghat Municipality Vs P. Sathish Kumar and Another
High Court Of Kerala · (1985) KLJ 662
Evidence Act, 1872 — Section 106, 114(e)Penal Code, 1860 (IPC) — Section 79Prevention of Food Adulteration Act, 1954 — Section 14, 16, 16(1)(a)(i), 16(1)(a)(i), 17(1)
High Courts19 Jul 1985Dismissed
William George Haggins Vs Vattakkunnummel Ayisha and Another
High Court Of Kerala · (1985) KLJ 599
Kerala Land Reforms Act, 1963 — Section 2(25), 80B
High Courts19 Jul 1985Allowed
T. Shanmugham Pillai Vs N. Rajaraman
High Court Of Kerala · AIR 1986 Ker 173
Kerala Land Reforms Act, 1963 — Section 106, 125(3)Transfer of Property Act, 1882 — Section 105
High Courts19 Jul 1985Allowed
Hema Vs S. Lakshmana Bhat
High Court Of Kerala · AIR 1986 Ker 130
Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 24, 25
High Courts19 Jul 1985Dismissed
Ahammed Kunju Saidu Pillai Vs Subaida Beevi Rafeeka Beevi
High Court Of Kerala · (1985) KLJ 703
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 2A
High Courts19 Jul 1985
T.V. Abdul Nazar and Another Vs P.K. Mohammed Kutty, Drug Inspector and Another
High Court Of Kerala · (1986) CriLJ 1534
Criminal Procedure Code, 1973 (CrPC) — Section 11, 173, 190, 193, 482Essential Commodities Act, 1955 — Section 10, 10A, 11, 12, 12APenal Code, 1860 (IPC) — Section 11, 21
High Courts19 Jul 1985Dismissed
T.V. Karunakara Menon and Others Vs District Collector, Kozhikode
High Court Of Kerala · (1985) KLJ 675
Kerala Stamp Act, 1959 — Section 17, 27, 28, 3, 45
High Courts17 Jul 1985
Ramachandran Vs State of Kerala
High Court Of Kerala · (1986) CriLJ 1222 : (1985) KLJ 696
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts16 Jul 1985
Ramathal Vs Kerala State Road Transport Corporation and Another
High Court Of Kerala · (1986) 2 ACC 309 : (1986) ACJ 186
Constitution of India, 1950 — Article 12
High Courts16 Jul 1985Dismissed
Bishop of Kottayam and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1986 Ker 126 : (1989) 65 CompCas 48
Banking Regulation Act, 1949 — Section 45(1), 45(3), 5Constitution of India, 1950 — Article 26, 26(3)Foreign Exchange Regulation Act, 1973 — Section 6
High Courts15 Jul 1985
Commissioner of Income Tax Vs Kalpaka Enterprises (P.) Ltd.
High Court Of Kerala · (1986) 51 CTR 160 : (1986) 157 ITR 658
Income Tax Act, 1961 — Section 32(2), 33(2), 72, 79
High Courts15 Jul 1985
Abdulla Haji Vs Food Inspector
High Court Of Kerala · (1986) CriLJ 1193 : (1985) KLJ 706
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts15 Jul 1985
Muthumanakkakath Marihanda Pillai Vs Thattaparambil Avara Devassia and Others
High Court Of Kerala · (1985) KLJ 686
General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 12, 12(2)
High Courts12 Jul 1985Allowed
State of Kerala and Another Vs K.P. Joy and Others
High Court Of Kerala · (1985) KLJ 658
Constitution of India, 1950 — Article 299, 299(1)Kerala Forest Act, 1961 — Section 79