High Courts15 Jul 1985
Muthumanakkakath Marihanda Pillai Vs Thattaparambil Avara Devassia and Others
High Court Of Kerala · (1985) KLJ 686
General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 12, 12(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,301 of 2,714
High Courts12 Jul 1985Allowed
State of Kerala and Another Vs K.P. Joy and Others
High Court Of Kerala · (1985) KLJ 658
Constitution of India, 1950 — Article 299, 299(1)Kerala Forest Act, 1961 — Section 79
High Courts12 Jul 1985
Popular Kuries Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 159 ITR 519
Income Tax Act, 1961 — Section 36, 37
High Courts12 Jul 1985Dismissed
State of Kerala Vs M.N. Narayanan
High Court Of Kerala · (1985) KLJ 902
High Courts11 Jul 1985Dismissed
M. Ibrahimkutty Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 680
Constitution of India, 1950 — Article 226
High Courts11 Jul 1985
M.P. Manikanda Kumar Vs K. Ramakrishnan and Others
High Court Of Kerala · AIR 1986 Ker 191
Motor Vehicles Act, 1939 — Section 47, 64
High Courts11 Jul 1985
Commissioner of Wealth-tax Vs E.N. Sreedhara Kamath
High Court Of Kerala · (1986) 160 ITR 23
Wealth Tax Act, 1957 — Section 17(1), 27(3)
High Courts08 Jul 1985Dismissed
Beerankoya Haji Vs P.P. Mohammedkutty
High Court Of Kerala · AIR 1986 Ker 10
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6
High Courts05 Jul 1985Allowed
S. Krishnan and Another Vs K. Narayana Iyer and Others
High Court Of Kerala · AIR 1986 Ker 267
High Courts04 Jul 1985Dismissed
Saramma Thomas and Another Vs Fr. V.S. Kuriakose and Another
High Court Of Kerala · (1985) KLJ 824
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 102, 103, 141Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 264, 266, 268, 269, 276
High Courts03 Jul 1985
Peter John Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 157 ITR 711
Income Tax Act, 1961 — Section 256(2), 5(1)Kerala Land Acquisition Act, 1961 — Section 30Land Acquisition Act, 1894 — Section 11, 26, 28, 34
High Courts02 Jul 1985
M.V. Lilly Vs Baby @, Vijayalaxmi and Another
High Court Of Kerala · (1985) KLJ 577
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114, 45, 47, 73
High Courts02 Jul 1985
K. Rama Krishnan Vs Station House Officer
High Court Of Kerala · (1986) CriLJ 392
Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 173, 182, 195Penal Code, 1860 (IPC) — Section 182, 195, 211
High Courts02 Jul 1985
Commissioner of Income Tax Vs K.A. Vamana Pai
High Court Of Kerala · (1986) 158 ITR 211
Income Tax Act, 1961 — Section 24(1)
High Courts02 Jul 1985
Ramankutty Nair Vs Ammini Ammo
High Court Of Kerala · (1985) KLJ 575
Criminal Procedure Code, 1973 (CrPC) — Section 125Kerala Debt Relief Act, 1977 — Section 2(3), 2(3)(d), 3(a)
High Courts01 Jul 1985
Smt. Mani Vs State of Kerala
High Court Of Kerala · (1985) CriLJ 1882
Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 367, 375, 386Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts27 Jun 1985Dismissed
Govinda Menon Vs Varkey and Others
High Court Of Kerala · AIR 1985 Ker 277
Kerala Land Reforms (Amendment) Act, 1969 — Section 108, 108(3)Kerala Land Reforms Act, 1963 — Section 13BKerala Stay of Eviction Proceedings Act, 1967 — Section 6, 6(2)
High Courts26 Jun 1985
K.R. Narayan Panicker Vs Thankamma Syril and Another
High Court Of Kerala · (1985) KLJ 559
Kerala Land Reforms Act, 1963 — Section 75, 75(4), 80A(9)
High Courts26 Jun 1985Allowed
Appi Padmanabhan Vs Krishnan Sukumaran and Others
High Court Of Kerala · (1985) KLJ 524
Kerala Land Reforms Act, 1963 — Section 103, 125, 72B
High Courts26 Jun 1985
Kaliyampi Narayanan and Others Vs Manjadimoodu Coir Co- operative Society and Others
High Court Of Kerala · (1985) KLJ 536
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2