High Courts25 Jun 1985
Gangadharan Vs Kochappi Chellappan and Another
High Court Of Kerala · (1985) CriLJ 1517
Criminal Procedure Code, 1973 (CrPC) — Section 296, 34, 451, 457, 460
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,302 of 2,714
High Courts24 Jun 1985Dismissed
Kallara Sukumaran Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1986 Ker 122
Constitution of India, 1950 — Article 164, 164(3), 183, 191, 226
High Courts24 Jun 1985
Food Inspector, Tellicherry Municipality Vs P. Abdulla Haji
High Court Of Kerala · (1986) CriLJ 1
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts24 Jun 1985
S. Velu Pillal and Others Vs Kochappi Sreenivasan and Others
High Court Of Kerala · (1985) 2 ACC 415
Motor Vehicles Act, 1939 — Section 110(C)
High Courts24 Jun 1985
S. Velu Pillai and Another Vs Kochappi Sreenivasan and Others
High Court Of Kerala · (1986) 1 ACC 240 : (1985) ACJ 627 : (1985) KLJ 747
Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 32Motor Vehicles Act, 1939 — Section 110D
High Courts24 Jun 1985Dismissed
Sumathi and Another Vs N.J. Peter
High Court Of Kerala · (1985) KLJ 632
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 61, 62
High Courts24 Jun 1985
P.K. Krishnan Nair and Others Vs K. Karukaran Nair and Others
High Court Of Kerala · (1986) 2 ACC 183 : (1986) ACJ 41
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts19 Jun 1985Dismissed
Elayadath Madhavan Vs The Asstt. Custodian and Another
High Court Of Kerala · AIR 1985 Ker 226
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Kerala Escheats and Forfeitures Act, 1964 — Section 3Kerala Land Reforms Act, 1963 — Section 3(1), 72
High Courts19 Jun 1985
Food Inspector, Alwaye Municipality Vs A.V.S. Das
High Court Of Kerala · (1985) CriLJ 1617
Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts18 Jun 1985
S.K. Nair Vs Sideco
High Court Of Kerala · (1985) KLJ 539
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts17 Jun 1985
Thazhe Nelliyullathil Chatti Avulla and Others Vs Ayatathil Karuvankandi Ammadkutty Haji and Others
High Court Of Kerala · AIR 1985 Ker 275
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11Limitation Act, 1963 — Article 62Transfer of Property Act, 1882 — Section 58
High Courts17 Jun 1985Dismissed
K. Daniel Vs T. Hymavathy Amma
High Court Of Kerala · AIR 1985 Ker 233
Evidence Act, 1872 — Section 146, 148, 149, 150, 151
High Courts17 Jun 1985Allowed
Govindan Sukumaran and Others Vs Narayani Kunjulakshmi and Others
High Court Of Kerala · AIR 1986 Ker 54
Specific Relief Act, 1963 — Section 38
High Courts14 Jun 1985
Kunnarath Yesoda Vs Manathanath Narayanan
High Court Of Kerala · AIR 1985 Ker 220
General Clauses Act, 1897 — Section 10Hindu Marriage Act, 1955 — Section 15, 23, 28(4)Limitation Act, 1963 — Section 12, 12(2), 24(4), 29, 29(2)
High Courts13 Jun 1985Dismissed
The Malabar Market Committee Vs P.P. Vasudevan Namboodiripad
High Court Of Kerala · (1985) KLJ 516
Limitation Act, 1963 — Article 113
High Courts13 Jun 1985Dismissed
Gouri Amma Kanakamma Vs Kesavan Govindan and Others
High Court Of Kerala · AIR 1986 Ker 30
Transfer of Property Act, 1882 — Section 55, 55(2)
High Courts13 Jun 1985Allowed
Assistant Collector of Central Excise Vs Kallatra Abdul Khader Haji and Others
High Court Of Kerala · (1985) 6 ECC 10 : (1986) 6 ECR 267 : (1987) 32 ELT 479
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 452, 517Customs Act, 1962 — Section 108, 111, 123(2), 126, 135
High Courts12 Jun 1985Dismissed
The Deputy Commissioner of Sales Tax (Law) Vs Dat Pathe
High Court Of Kerala · (1985) 59 STC 374
Kerala Finance Act, 1984 — Section 2(xxi)Kerala General Sales Tax Rules, 1963 — Rule 9(g)
High Courts12 Jun 1985
The Deputy Commissioner of Sales Tax (Law) Trivandrum Vs M.S. Dat Pathe
High Court Of Kerala · (1985) KLJ 889
Kerala General Sales Tax Act, 1963 — Section 2, 2(vi), 2(xxv), 2(xxvi), 2(xxvii)
High Courts11 Jun 1985
Velukutty Vs Prasannakumari
High Court Of Kerala · (1985) CriLJ 1558
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 13, 25