High Courts05 Aug 1986Dismissed
Official Liquidator, South India Saw Mills P. Ltd. Vs Ramakrishna Iyer, Ramanarayanan and Others
High Court Of Kerala · (1988) 64 CompCas 855 : (1987) 1 ILR (Ker) 362
Companies Act, 1956 — Section 542, 543(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,283 of 2,714
High Courts04 Aug 1986Dismissed
S. Sandesh Vs K.A. Thomas and Others
High Court Of Kerala · (1987) KLJ 112
High Courts01 Aug 1986Dismissed
K.I. Mohanan Vs Smt. Jeejabai
High Court Of Kerala · AIR 1988 Ker 28
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts01 Aug 1986Allowed
Muslim Educational Society and Others Vs K.A. Paryaryi and Others
High Court Of Kerala · AIR 1987 Ker 80
Transfer of Property Act, 1882 — Section 122, 123
High Courts01 Aug 1986Allowed
M.E.S. and Others Vs K.A. Pariyayi and Others
High Court Of Kerala · (1986) 23 KLJ 776
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts01 Aug 1986Dismissed
K.I. Mohanan Vs Smt Jeejabai
High Court Of Kerala · (1986) 23 KLJ 833
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Marriage Act, 1955 — Section 13B, 13B(2)
High Courts01 Aug 1986Allowed
Kochi Palli Hameed Vs Sumithra and Others
High Court Of Kerala · (1986) 23 KLJ 924
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10, Order 30 Rule 30, 2(11)
High Courts30 Jul 1986Dismissed
K. Vasanthakumar and another Vs Stated another
High Court Of Kerala · (1986) 23 KLJ 719
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 162
High Courts30 Jul 1986Dismissed
Isac Joseph Vs The Senior Superintendent of Post
High Court Of Kerala · (1986) 23 KLJ 886
Constitution of India, 1950 — Article 310(1), 311, 311(2)Government of India Act, 1919 — Section 96BGovernment of India Act, 1935 — Section 240
High Courts30 Jul 1986Allowed
Issac Joseph Vs The Senior Supt - of Post Office, Ernakulam and Others
High Court Of Kerala · (1986) 23 KLJ 886
Constitution of India, 1950 — Article 226, 310(1), 311, 311(2)Government of India Act, 1915 — Section 96BGovernment of India Act, 1935 — Section 240
High Courts30 Jul 1986
K. Vasanthakumar and etc. Vs The State and Another
High Court Of Kerala · (1987) CriLJ 1307
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 162
High Courts29 Jul 1986
K.P. Antony Vs Thandiyode Plantations P. Ltd. and Others
High Court Of Kerala · (1987) 62 CompCas 553
Companies Act, 1956 — Section 108, 150, 155, 155(2), 155(3)
High Courts28 Jul 1986
Hindustan Organic Chemicals Ltd. Vs Vasudevan Damodaran Namboodiri and Others
High Court Of Kerala · (1986) 23 KLJ 793
Constitution of India, 1950 — Article 133, 134ALand Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 3, 30
High Courts26 Jul 1986Dismissed
K.P. Parameswaran Pillai and Others Vs Parvathy Amma Gourikutty Amma and Another
High Court Of Kerala · (1985) KLJ 54
High Courts24 Jul 1986
S. Ramakrishnan and Others Vs The District Collector Malappuram and Others
High Court Of Kerala · (1986) 23 KLJ 811
Kerala Stamp Rules, 1960 — Rule 35
High Courts24 Jul 1986Dismissed
Devadasan Dayalal Vs Collector of Customs and Central Excise and Others
High Court Of Kerala · (1986) 9 ECC 345 : (1986) ECR 558 : (1986) 26 ELT 728
Customs Act, 1962 — Section 110(3)Passports Act, 1967 — Section 6
High Courts23 Jul 1986
Nanikutty Amma Kamalamma Vs The Trivandrum Permanent Bank
High Court Of Kerala · AIR 1987 Ker 163
Limitation Act, 1963 — Article 136
High Courts23 Jul 1986Dismissed
Madhavan Unnithan and Another Vs Sumathi Amma and Others
High Court Of Kerala · (1986) 23 KLJ 876
Kerala Land Reforms Act, 1963 — Section 4A(l)(a)Transfer of Property Act, 1882 — Section 60
High Courts22 Jul 1986Allowed
Augustin Henry Vs Joseph Varghese and Another
High Court Of Kerala · AIR 1987 Ker 259
Kerala Land Acquisition Act, 1961 — Section 80, 80A
High Courts22 Jul 1986Allowed
Augustin Henry Vs Joseph Varghese and another
High Court Of Kerala · (1986) 23 KLJ 727
Kerala Land Reforms Act, 1963 — Section 80A(4)