CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 1986

421 judgments · page 3 of 22

High Courts18 Nov 1986Dismissed

Central Govt. Vs Fr. Alfred James Fernandez

High Court Of Kerala · AIR 1987 Ker 179 : (1987) 13 ECC 248 : (1987) 31 ELT 902 : (1988) 1 ILR (Ker) 373

Adjudication Proceedings and Appeal Rules, 1974 — Rule 3Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 40, 50, 51, 52, 53
Read judgment
High Courts17 Nov 1986Dismissed

Balan Nair Vs Bhavani Amma Valsalamma and Others

High Court Of Kerala · AIR 1987 Ker 110 : (1987) 1 ILR (Ker) 479 : (1987) 1 RCR(Rent) 527

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 397, 401Limitation Act, 1963 — Section 5
Read judgment
High Courts17 Nov 1986Dismissed

V.K. Damodaran Vs Ghedlamma and Others

High Court Of Kerala · (1986) 11 KL CK 0013

Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1), 126(2), 177Land Acquisition Act, 1895 — Section 12(2), 18
Read judgment
High Courts14 Nov 1986

Cherian Vs Manager, T.M.V.M.H. School and Others

High Court Of Kerala · (1987) KLJ 1

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(11), 15(2)Constitution of India, 1950 — Article 226, 311(2)Kerala Education Act, 1958 — Section 11, 12, 12(2), 12A
Read judgment
High Courts13 Nov 1986Allowed

Govinda Rao Vs Union of India (UOI)

High Court Of Kerala · (1987) 13 ECC 167 : (1987) 10 ECR 601 : (1987) 27 ELT 209

Foreign Exchange Regulation Act, 1973 — Section 23Gold (Control) Act, 1968 — Section 55, 71, 74, 79Mysore Town Municipalities Act, 1951 — Section 27(3)
Read judgment
High Courts13 Nov 1986Allowed

C.V. Govinda Rao Vs Government of India

High Court Of Kerala · (1987) 32 ELT 63

Foreign Exchange Regulation Act, 1973 — Section 23Gold (Control) Act, 1968 — Section 167(8), 55, 71, 71(1), 74Mysore Town Municipalities Act, 1951 — Section 27(3)
Read judgment
High Courts13 Nov 1986Allowed

C.D. Govinda Rao Vs Government of India

High Court Of Kerala · (1987) 13 ECC 167 : (1987) 10 ECR 601 : (1987) 27 ELT 209

Foreign Exchange Regulation Act, 1973 — Section 23Gold (Control) Act, 1968 — Section 55, 71, 71(1), 74, 79Mysore Town Municipalities Act, 1951 — Section 27(3)
Read judgment
High Courts13 Nov 1986

V. Rughmini Vs State of Kerala and Others

High Court Of Kerala · (1987) CriLJ 200 : (1987) 1 ILR (Ker) 470

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 162, 2, 482Penal Code, 1860 (IPC) — Section 304A
Read judgment