High Courts26 Nov 1985
Hameed Vs Ameena
High Court Of Kerala · (1986) CriLJ 1805
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 399, 482
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,295 of 2,714
High Courts26 Nov 1985
Thankamma and Another Vs N. Kunjamma and Others
High Court Of Kerala · AIR 1986 Ker 134
Travancore Christian Succession Regulation Act, 1092 — Section 30
High Courts22 Nov 1985Dismissed
Thavoo Vs Iyyakku @ Jacob and 2 Others
High Court Of Kerala · (1985) KLJ 1002
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)(iv), 11(4)(iv), 12, 13
High Courts21 Nov 1985Dismissed
Hameed Vs Jayabharat Credit and Investment Co. Ltd. and Others
High Court Of Kerala · AIR 1986 Ker 206
Contract Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 5, 54
High Courts21 Nov 1985Dismissed
Kochummini Pillai Thankappan Pillai Vs Parukutty Amma Sukumari Amma
High Court Of Kerala · (1986) 23 KLJ 113
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 15, 20, 4(1)
High Courts20 Nov 1985
K. Krishnan and Others Vs The State of Kerala and Others
High Court Of Kerala · (1985) KLJ 995
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, Order 47 Rule 5, 141Constitution of India, 1950 — Article 226
High Courts20 Nov 1985Dismissed
Ramankutty Vs Kali Nani
High Court Of Kerala · (1985) 11 KL CK 0025
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 26, 39, 42Limitation Act, 1963 — Section 5
High Courts19 Nov 1985Dismissed
Sreedharan Peethambaran Vs Krishnan Sanku and Others
High Court Of Kerala · AIR 1986 Ker 195
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts19 Nov 1985
In Re: Reference by District and Sessions Judge
High Court Of Kerala · (1986) CriLJ 1966
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Nov 1985Dismissed
Deputy Commissioner of Sales Tax Vs F.A.C.T. Ltd.
High Court Of Kerala · (1986) 62 STC 354
Kerala General Sales Tax Act, 1963 — Section 3, 46(2), 46(2)(d), 5, 5(3)
High Courts18 Nov 1985
Commissioner of Income Tax Vs Ratilal Doongarsey and Co.
High Court Of Kerala · (1986) 26 TAXMAN 39
High Courts15 Nov 1985
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Hajee M.K. Cheriya Mamoo and Brothers
High Court Of Kerala · (1987) 64 STC 369
High Courts14 Nov 1985
Mrs. Vimala R. Thampi Vs K.P. Hashim and Another
High Court Of Kerala · (1986) 23 KLJ 74
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 18(5), 20, 25
High Courts14 Nov 1985
Subramaniam Vs Union of India (UOI)
High Court Of Kerala · (1986) 2 LLJ 466
Administrative Tribunals Act, 1985 — Section 14, 2, 28, 29, 3Constitution of India, 1950 — Article 136, 226, 32
High Courts14 Nov 1985Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Lakshmichand Vasanji and Co.
High Court Of Kerala · (1990) 79 STC 209
Central Sales Tax Act, 1956 — Section 10, 8(3)
High Courts12 Nov 1985
Kallara N. Sukumaran Vs T.M. Jacob and Others
High Court Of Kerala · (1986) CriLJ 1696
Constitution of India, 1950 — Article 215, 216, 233Contempt of Courts Act, 1971 — Section 15, 18, 2KERALA HIGH COURT ACT, 1958 — Section 3, 4
High Courts08 Nov 1985
K. Raghavan and Others Vs Velutha Narayanan and Others
High Court Of Kerala · (1986) 23 KLJ 66
Contract Act, 1872 — Section 60Kerala Debt Relief Act, 1977 — Section 2(4), 7Prevention of Food Adulteration Act, 1954 — Section 2(3), 2(4)
High Courts08 Nov 1985
Ranadevan Vs The State
High Court Of Kerala · (1987) CriLJ 13
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 332, 426, 448
High Courts07 Nov 1985
Commissioner of Income Tax Vs Periyar Chemicals Ltd.
High Court Of Kerala · (1986) 50 CTR 48 : (1987) 164 ITR 174
Income Tax Act, 1961 — Section 32
High Courts07 Nov 1985Dismissed
P.C. George M.L.A. Vs Kerala Public Men (Prevention of Corruption) Commission and 2 Others
High Court Of Kerala · (1986) 23 KLJ 123
Constitution of India, 1950 — Article 226, 227