High Courts17 Oct 1986Dismissed
Sreevalsan Pillai Vs Thankamani Amma
High Court Of Kerala · (1986) 10 KL CK 0011
Evidence Act, 1872 — Section 101, 102, 103Hindu Marriage Act, 1955 — Section 9, 9(1)Limitation Act, 1963 — Section 12, 12(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 6 of 22
High Courts16 Oct 1986Dismissed
Food Inspector, Cannanore Municipality Vs K. Abdulla
High Court Of Kerala · (1986) 23 KLJ 1089
Evidence Act, 1872 — Section 114(e)Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2), 13(2A), 13(2B)
High Courts16 Oct 1986Dismissed
Union of India (UOI) Vs Gopalan
High Court Of Kerala · (1986) 10 KL CK 0043
Arbitration Act, 1940 — Section 20, 37(1)Limitation Act, 1908 — Article 181Limitation Act, 1963 — Article 137, 2(6), 4, 5
High Courts16 Oct 1986Dismissed
Marthandan Jayadeva Panicker Vs Kunjan Velayudhan and Others
High Court Of Kerala · (1986) 23 KLJ 1017
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91, 92, 93, 93(1)Penal Code, 1860 (IPC) — Section 34, 463, 464, 471
High Courts16 Oct 1986
Narayanan and Others Vs State of Kerala
High Court Of Kerala · (1987) CriLJ 741
Criminal Procedure Code, 1973 (CrPC) — Section 149, 339, 341, 39, 482Penal Code, 1860 (IPC) — Section 143, 341
High Courts15 Oct 1986Allowed
Dr. Philippose Mar Theophllus Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 1069
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 2(2), 7Succession Act, 1925 — Section 112, 213
High Courts15 Oct 1986Dismissed
Abdul Sathar Vs The State of Kerala and Others
High Court Of Kerala · (1987) 64 STC 441
Constitution of India, 1950 — Article 19, 226, 265
High Courts15 Oct 1986Allowed
M/s Tarachand Sivakumar Vs Sivakumar Agarwal
High Court Of Kerala · (1987) KLJ 523
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1), Order 41 Rule 2, 4, 4(1)
High Courts14 Oct 1986Dismissed
K Raveendran Vs K Mruthyunjayan and another
High Court Of Kerala · (1986) 23 KLJ 1037
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6A(4), Order 8 Rule 6C
High Courts14 Oct 1986
Thekkethodika Mammadunni Vs Adangalpuravan Alavikutty
High Court Of Kerala · (1988) CriLJ 53
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 482
High Courts13 Oct 1986Dismissed
The National Insurance Co. LTD. Vs P.M. Chandu and Others
High Court Of Kerala · (1987) ACJ 68
Workmens Compensation Act, 1923 — Section 12, 3
High Courts12 Oct 1986Allowed
K.P. Vijayan and Others Vs Returning Officer and another
High Court Of Kerala · (1986) 23 KLJ 1091
Co-operative Societies Act, 1912 — Section 20Co-operative Societies Rules — Rule 35
High Courts10 Oct 1986Dismissed
Kuriakose Vs State
High Court Of Kerala · (1993) 2 KLJ 187
Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 304A
High Courts10 Oct 1986
George Thomas Vs State of Kerala and Another
High Court Of Kerala · (1987) CriLJ 1311
Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 473DENTISTS ACT, 1948 — Section 49, 52
High Courts10 Oct 1986
Vikraman Vs State of Kerala
High Court Of Kerala · (1987) CriLJ 1703 : (1986) 2 ILR (Ker) 43
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts10 Oct 1986Dismissed
Mavila Chathoth Vasudevan Nambiar Vs Mavila Chathoth Krishnan Nambiar and Others
High Court Of Kerala · AIR 1987 Ker 88 : (1987) 1 ILR (Ker) 430
Succession Act, 1925 — Section 103, 109, 74
High Courts09 Oct 1986
Trichur Urban Co-op Bank Ltd. Vs District Labour Officer
High Court Of Kerala · (1987) 1 ILR (Ker) 954 : (1987) 2 LLJ 38
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Industrial Disputes Act, 1947 — Section 17A, 19, 29
High Courts08 Oct 1986Allowed
K.P. Oil Mills, Ponnani and another Vs The Commissioner, Ponnani Municipality
High Court Of Kerala · (1986) 23 KLJ 1059
Kerala Municipalities Act, 1960 — Section 284
High Courts07 Oct 1986Allowed
State of Kerala Vs Siby Varghese
High Court Of Kerala · (1986) 10 KL CK 0027
Arbitration Act, 1940 — Section 39(1)
High Courts07 Oct 1986Dismissed
Collector of Customs and Central Excise Vs Calicut Refrigeration Company
High Court Of Kerala · (1986) 10 ECC 383 : (1986) 9 ECR 547 : (1987) 32 ELT 367 : (1987) 1 ILR (Ker) 686