High Courts23 Apr 1985
Manmadhan Vs Krishnappan Unni
High Court Of Kerala · (1986) 1 LLJ 63
Constitution of India, 1950 — Article 309
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,304 of 2,714
High Courts12 Apr 1985
Edakkavil Karimbuvalappil Abdulkhader Haji Vs Thalakkal Kunhammad and Others
High Court Of Kerala · AIR 1986 Ker 3
Arbitration Act, 1940 — Section 20, 28, 39Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3
High Courts12 Apr 1985Dismissed
Abdulkhader Haji Vs Kunhammed and Others
High Court Of Kerala · (1985) KLJ 491
Arbitration Act, 1940 — Section 12(2), 13, 19, 23, 25Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 7, Order 22 Rule 8
High Courts12 Apr 1985Allowed
Kunhikannan and Others Vs The Asst. Sub Inspector of Police
High Court Of Kerala · (1985) KLJ 462
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Apr 1985
Commissioner of Income Tax Vs C.P. Antony
High Court Of Kerala · (1985) 155 ITR 467
Income Tax Act, 1961 — Section 139, 147, 271, 271(1)
High Courts12 Apr 1985
N. Ramanatha Reddiar and Others Vs Taluk Land Board and Others
High Court Of Kerala · (1985) KLJ 421
Kerala Land Reforms Act, 1963 — Section 2(14), 2(43), 82, 82(1), 83
High Courts12 Apr 1985
Board of Revenue, Kerala Vs Hindustan Construction Co., Bombay
High Court Of Kerala · AIR 1985 Ker 286
Kerala Stamp Act, 1959 — Article 37, 6(2)
High Courts12 Apr 1985
P. Rajappan Vs State of Kerala
High Court Of Kerala · (1986) 2 ACC 5
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts12 Apr 1985
Kochira Krishnan Vs Joseph Desouza
High Court Of Kerala · AIR 1986 Ker 63
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts12 Apr 1985
Vayalele Veettil Balakrishna Nambiar Vs R. Madhavan Nambiar
High Court Of Kerala · (1986) CriLJ 109
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482Penal Code, 1860 (IPC) — Section 268
High Courts12 Apr 1985
Hindustan Construction Co. Vs Board of Revenue
High Court Of Kerala · AIR 1986 Ker 142
Contract Act, 1872 — Section 172Kerala Stamp Act, 1959 — Article 37, 6(2)
High Courts12 Apr 1985Allowed
Ulahannan Kurian Vs Ipe Thomas
High Court Of Kerala · (1985) KLJ 508
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Kerala Land Reforms Act, 1963 — Section 106, 125, 125(3)
High Courts11 Apr 1985Allowed
P. Pappammal (since deceased) and Others Vs International Space Research Organisation and Another
High Court Of Kerala · (1985) 04 KL CK 0028
Constitution of India, 1950 — Article 134AFatal Accidents Act, 1855 — Section 1A
High Courts11 Apr 1985Dismissed
Raghavan Radhakrishnan Vs Sathyabhama Jayakumari and Another
High Court Of Kerala · AIR 1985 Ker 193
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)
High Courts10 Apr 1985
Chandran Vs State of Kerala
High Court Of Kerala · (1985) CriLJ 1288 : (1985) KLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Evidence Act, 1872 — Section 27
High Courts10 Apr 1985
Thomas and Another Vs Emmannuel and Others
High Court Of Kerala · (1986) CriLJ 428
Criminal Procedure Code, 1973 (CrPC) — Section 446, 449, 451, 482
High Courts10 Apr 1985Allowed
Meeran Unni Hameedu Vs The Kottayam District Co-operative Bank
High Court Of Kerala · AIR 1985 Ker 189
High Courts10 Apr 1985
Commissioner of Income Tax Vs C.A. Ouseph and Sons
High Court Of Kerala · (1985) 154 ITR 598
Income Tax Act, 1961 — Section 185, 2(31)
High Courts10 Apr 1985
JACOB Vs ADDITIONAL DEPUTY COMMISSIONER OF AGRICULTURAL Income Tax AND ANOTHER.
High Court Of Kerala · (1986) 49 CTR 146 : (1986) 158 ITR 596
Kerala Agricultural Income Tax Act, 1991 — Section 60(2)
High Courts08 Apr 1985Dismissed
Nellikka Achuthan Vs The Deshabhimani Printing and Publishing House Ltd., Kazikode and Another
High Court Of Kerala · AIR 1986 Ker 41
Wild Life (Protection) Act, 1972 — Section 11, 2(36), 39, 57, 9(2)