High Courts14 Aug 1985
Raju V. Ambadi Vs C.K. Gopala Pillai
High Court Of Kerala · (1985) KLJ 655
Criminal Procedure Code, 1973 (CrPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,299 of 2,714
High Courts13 Aug 1985
Nanu Vs State of Kerala and Others
High Court Of Kerala · (1986) 1 LLJ 246
Constitution of India, 1950 — Article 14, 16
High Courts09 Aug 1985
P.K. George Vs The Joint Registrar of Co-operative Societies Calicut and Others
High Court Of Kerala · (1985) KLJ 917
Constitution of India, 1950 — Article 226
High Courts09 Aug 1985Dismissed
P. Sarojam Vs L.I.C. of India
High Court Of Kerala · (1986) ACJ 288 : AIR 1986 Ker 201 : (1986) 60 CompCas 445
Contract Act, 1872 — Section 19Insurance Act, 1938 — Section 45Life Insurance Corporation Act, 1956 — Section 43(1), 6
High Courts09 Aug 1985Dismissed
Kalliani Amma and Others Vs Kerala Varma Thirumulapad and Others
High Court Of Kerala · AIR 1986 Ker 250
Kerala Land Reforms (Amendment) Act, 1969 — Section 13, 17, 18, 72Kerala Land Reforms Act, 1963 — Section 4A
High Courts09 Aug 1985Allowed
Sekharan Kumaran and Others Vs State of Kerala and Others
High Court Of Kerala · (1985) KLJ 713
Constitution of India, 1950 — Article 37, 47
High Courts08 Aug 1985
T. R. Balakrishnan Nair Vs Union of Indin
High Court Of Kerala · (1986) 23 KLJ 175
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(3)All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3
High Courts07 Aug 1985Allowed
Punalur Paper Mills Ltd. and Another Vs District Collector and Others
High Court Of Kerala · (1985) 60 STC 193
Constitution of India, 1950 — Article 21, 226KERALA HIGH COURT ACT, 1958 — Section 4
High Courts06 Aug 1985
State Bank of Travancore Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 52 CTR 19 : (1986) 160 ITR 872
Income Tax Act, 1961 — Section 256(2)
High Courts05 Aug 1985Dismissed
The Kerala State Electricity Board Vs Marshall Sons and Co (India) Ltd., Madras
High Court Of Kerala · (1985) KLJ 930
Contract Act, 1872 — Section 213Sales of Goods Act, 1930 — Section 4
High Courts31 Jul 1985Allowed
Abdul Karim and Another Vs Raheesa Ansari
High Court Of Kerala · AIR 1986 Ker 183
Insurance Act, 1938 — Section 39Succession Act, 1925 — Section 373, 373(3), 384(1), 388(2)
High Courts31 Jul 1985Allowed
N. Vittal Praphu Vs Shrimath Auamtheshwara Temple, Manjeshwar and Others
High Court Of Kerala · AIR 1986 Ker 221 : (1985) KLJ 619
Limitation Act, 1963 — Article 136, 18
High Courts31 Jul 1985Allowed
Koru Gopatakrishnan Vs K.S. Sarojini and Another
High Court Of Kerala · (1985) KLJ 690
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 22, 22(2)Transfer of Property Act, 1882 — Section 55(1)
High Courts31 Jul 1985Dismissed
C.S. Raman Mannadiar Vs Dy Supdt of Police and Another
High Court Of Kerala · (1985) KLJ 982
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 114, 161, 165, 165A
High Courts30 Jul 1985
High Court of Kerala Vs Pritish Nandy
High Court Of Kerala · (1985) CriLJ 1963
Constitution of India, 1950 — Article 19Contempt of Courts Act, 1971 — Section 12
High Courts30 Jul 1985Dismissed
New India Assurance Co. Ltd. Vs Kumari Della and Others
High Court Of Kerala · (1986) ACJ 414
Civil Procedure Code, 1908 (CPC) — Section 145Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110E
High Courts30 Jul 1985Dismissed
Gangadharan Sureshan and Others Vs Devaki Amma and Others
High Court Of Kerala · (1985) KLJ 638
Transfer of Property Act, 1882 — Section 43, 45
High Courts26 Jul 1985
K.M. Salim Vs State of Kerala
High Court Of Kerala · (1986) CriLJ 1197
Criminal Procedure Code, 1973 (CrPC) — Section 134, 136, 161, 389, 415Penal Code, 1860 (IPC) — Section 120B
High Courts25 Jul 1985
Commissioner of Agricultural Income Tax Vs Brahmagiri "B" Estate
High Court Of Kerala · (1986) 160 ITR 531
Kerala Agricultural Income Tax Act, 1950 — Section 27
High Courts25 Jul 1985
Kallatra Abbas Haji Vs Government of India
High Court Of Kerala · (1985) 6 ECC 21 : (1985) 5 ECR 1746 : (1994) 69 ELT 212
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112, 138B, 138B(1), 139