High Courts17 Oct 1985Allowed
Ajithakumari Vs State of Kerala
High Court Of Kerala · (1985) KLJ 951
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1)(a), 198, 200Penal Code, 1860 (IPC) — Section 494
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,297 of 2,714
High Courts16 Oct 1985
V.G. Narayanankutty Vs Flag Officer Commanding-in-Chief and Another
High Court Of Kerala · (1987) CriLJ 51
Contempt of Courts Act, 1971 — Section 15
High Courts15 Oct 1985Dismissed
K.K. Chacko and Another Vs N.V. Joseph and Others
High Court Of Kerala · (1985) KLJ 970
High Courts11 Oct 1985Allowed
C.K. Sukumaran Vs Susy Issac
High Court Of Kerala · (1985) KLJ 850
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, Order 41 Rule 22
High Courts11 Oct 1985
P. Sathyaseelan Vs Food Inspector, Alleppey Municipality and Another
High Court Of Kerala · (1985) KLJ 839
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(1a)(b), 2(1a)(m), 7(1)
High Courts10 Oct 1985Dismissed
Thatha Vs Paru and Others
High Court Of Kerala · AIR 1986 Ker 196
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, Order 43 Rule 2Evidence Act, 1872 — Section 76, 77, 79
High Courts09 Oct 1985
V.P. Varid and Another Vs M.V. Kamalam and 12 Others
High Court Of Kerala · (1985) KLJ 854
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(i)
High Courts08 Oct 1985Dismissed
Robert Welbress and Another Vs Mammu and Another
High Court Of Kerala · (1985) KLJ 869
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(3), 21(1)Transfer of Property Act, 1882 — Section 53A
High Courts08 Oct 1985Allowed
E.P. Kurien and Others Vs N. Kitttappan Nair and Another
High Court Of Kerala · (1985) KLJ 886
Criminal Procedure Code, 1973 (CrPC) — Section 249, 256Penal Code, 1860 (IPC) — Section 117, 224, 279, 337, 338
High Courts07 Oct 1985Dismissed
Bijoe Emmanuel and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1986 Ker 32
Constitution of India, 1950 — Article 25, 26, 51AKerala Education Act, 1958 — Section 36Kerala Education Rules, 1959 — Rule 6
High Courts07 Oct 1985Dismissed
Govinda Pillai Raman Pillai and Others Vs Padmanabha Pillai Ravindranatha Pillai and Others
High Court Of Kerala · AIR 1987 Ker 32
Civil Procedure Code, 1908 (CPC) — Section 114, 115
High Courts04 Oct 1985Dismissed
Meerasaidu Muhammedkutty Vs Kunjukutty Kunjamma
High Court Of Kerala · (1985) KLJ 866
Civil Procedure Code, 1908 (CPC) — Section 107(2), 151, 2(2)
High Courts03 Oct 1985Allowed
Antony Koruth and Others Vs State of Kerala
High Court Of Kerala · (1985) 10 KL CK 0023
Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 173(8), 309General Clauses Act, 1897 — Section 10
High Courts03 Oct 1985Allowed
Bar Council of Kerala Vs Thankappan Pillai
High Court Of Kerala · AIR 1986 Ker 144
Advocates Act, 1961 — Section 15(1)Constitution of India, 1950 — Article 226
High Courts03 Oct 1985
K.K. Karthiayani Vs V. Venkitachala Iyer
High Court Of Kerala · (1985) KLJ 954
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 18, 18(3), 18(5)
High Courts26 Sept 1985
Smt. Chechamma Thomas Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 161 ITR 718
Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 2(22)
High Courts26 Sept 1985
Commissioner of Income Tax Vs Pooppally Foods
High Court Of Kerala · (1986) 51 CTR 122 : (1986) 161 ITR 729
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts23 Sept 1985
Mannathi Kandi pathu and Others Vs Kothil Kollachert Mammad and Others
High Court Of Kerala · (1985) KLJ 769
Kerala Land Reforms Act, 1963 — Section 2(c), 7, 7B, 7B(1), 7B(l)
High Courts23 Sept 1985
Shivn Vs Motor Accidents Claims Tribunal Trichur
High Court Of Kerala · (1986) 23 KLJ 1015
Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 3Motor Vehicles Act, 1939 — Section 110A
High Courts20 Sept 1985
Joshy Vs Valiathovala S. Co-operative Bank
High Court Of Kerala · (1986) 1 LLJ 210
Industrial Disputes Act, 1947 — Section 17B