High Courts29 May 1986Dismissed
Maroli Balan Vs Maroli Dannu and Others
High Court Of Kerala · (1986) 23 KLJ 600
Kerala Education Act, 1958 — Section 6, 6(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,287 of 2,714
High Courts28 May 1986Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K.A. Latheef
High Court Of Kerala · (1988) 69 STC 29
Kerala General Sales Tax Act, 1963 — Entry 80
High Courts26 May 1986Dismissed
Khadija Umma Vs Kochupennu Paru and 3 Others
High Court Of Kerala · (1986) 23 KLJ 559
Constitution of India, 1950 — Article 226Kerala Debt Relief Act, 1977 — Section 10, 11, 2(4), 3, 3(f)
High Courts26 May 1986
P.K. Ittyrah Vs State of Kerala and Others
High Court Of Kerala · (1986) 05 KL CK 0005
Arbitration Act, 1940 — Section 30
High Courts26 May 1986Allowed
Sri Ramalinga Mills (CBE) Ltd. and Others Vs The Assistant Collector of Customs and Others
High Court Of Kerala · (1990) 21 ECR 364 : (1988) 14 ECR 264
Copyright Act, 1957 — Section 51, 53Customs Act, 1962 — Section 12, 13, 14, 15, 2Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 5
High Courts13 May 1986Dismissed
C.V. Kunhikrishnan Vs Secretary, Nadapuram Service Co-OP. Bank Ltd. and Others
High Court Of Kerala · (1986) 23 KLJ 568
Constitution of India, 1950 — Article 226
High Courts25 Apr 1986
K.R. Joseph Vs The District Collector and Others
High Court Of Kerala · (1986) 23 KLJ 581
Travancore-Cochin Land Conservancy Act, 1957 — Section 3(2)
High Courts09 Apr 1986Allowed
Joseph Antony Vs State of Kerala and Others
High Court Of Kerala · AIR 1986 Ker 238
Constitution of India, 1950 — Article 19(1), 19(6)Kerala Marine Fishing Regulation Act, 1980 — Section 4
High Courts04 Apr 1986Allowed
Kelappan Vs Vijayan and Others
High Court Of Kerala · (1986) 23 KLJ 542
Evidence Act, 1872 — Section 101
High Courts04 Apr 1986Allowed
Vadakke Mayyottuchalil Kelappan Vs Vijayan and Others
High Court Of Kerala · (1986) 2 ACC 334 : (1986) ACJ 669 : (1989) 66 CompCas 932 : (1987) 1 ILR (Ker) 161
Evidence Act, 1872 — Section 101, 102, 103, 104, 105Motor Vehicles Act, 1939 — Section 110B, 94, 95, 96, 99
High Courts03 Apr 1986
Bhaskaran and Others Vs State of Kerala
High Court Of Kerala · (1987) CriLJ 1588
Constitution of India, 1950 — Article 132, 134, 134A, 136, 145Criminal Procedure Code, 1973 (CrPC) — Section 374, 379, 389, 415, 6Penal Code, 1860 (IPC) — Section 149, 302
High Courts03 Apr 1986Dismissed
Thressiamma Varghese Vs Kerala State Financial Corporation and Others
High Court Of Kerala · AIR 1986 Ker 222 : (1988) 64 CompCas 64
State Financial Corporations Act, 1951 — Section 29, 31, 32Transfer of Property Act, 1882 — Section 69
High Courts31 Mar 1986Allowed
Calicut Co-Operative Milk Supplies Union Vs Calicut Co-Operative Milk Supply Workers'' Union and Another
High Court Of Kerala · (1986) 23 KLJ 556
Industrial Disputes Act, 1947 — Section 36(4)
High Courts31 Mar 1986
Calicut Co-operative Milk Supply Union Vs Calicut Co-operative Milk Supply Workers Union
High Court Of Kerala · (1986) 2 LLJ 422
Industrial Disputes Act, 1947 — Section 36
High Courts31 Mar 1986Dismissed
Ernakulam District Private Bus Operators'' Association Vs Regional Transport Authority
High Court Of Kerala · AIR 1987 Ker 11
Kerala Motor Vehicles Rules, 1989 — Rule 178, 369Motor Vehicles Act, 1939 — Section 48(1), 48(3)
High Courts31 Mar 1986Dismissed
United India Insurance Co. Ltd. Vs Padmini Amma
High Court Of Kerala · (1986) 2 ACC 138 : (1986) ACJ 1036 : (1987) 61 CompCas 222
Constitution of India, 1950 — Article 226Kerala Advocates Fees Rules, 1969 — Rule 16, 6Motor Vehicles Act, 1939 — Section 110
High Courts31 Mar 1986Dismissed
United India Insurance Co. Vs Padmini Amma
High Court Of Kerala · (1986) 23 KLJ 477
Constitution of India, 1950 — Article 226
High Courts25 Mar 1986
Gujarat Carbon Ltd. Vs The State of Kerala and Others
High Court Of Kerala · (1986) 62 STC 359
Constitution of India, 1950 — Article 301, 304
High Courts19 Mar 1986Dismissed
Crompton Greaves Ltd. Vs Toshiba Anand Lamps Ltd. (Now known as Kerala Electric Lamp Works Ltd.)
High Court Of Kerala · AIR 1987 Ker 27
Arbitration Act, 1940 — Section 20, 20(1), 20(4), 35, 8(1)
High Courts19 Mar 1986Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Pattancherry Service Co-operative Bank Ltd.
High Court Of Kerala · (1987) 67 STC 380
Kerala General Sales Tax Act, 1963 — Entry 64