High Courts21 Jan 1985
M/s. Mayilvahanam Travels Vs R.T. A. Malappuram and Others
High Court Of Kerala · (1985) KLJ 176
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,308 of 2,714
High Courts21 Jan 1985Allowed
E.J. Narayanan Vs State of Kerala and Others
High Court Of Kerala · (1985) KLJ 181
Constitution of India, 1950 — Article 226
High Courts16 Jan 1985Allowed
Abad Fisheries Vs Commissioner for Workmen''s Compensation
High Court Of Kerala · (1985) ACJ 349 : (1985) 50 FLR 512 : (1994) 3 LLJ 59
Employees State Insurance Act, 1948 — Section 5, 52, 53, 61Workmens Compensation Act, 1923 — Section 5(5)
High Courts16 Jan 1985Allowed
Mani Amma and Others Vs Kololichalil Choyi
High Court Of Kerala · (1985) KLJ 246
Specific Relief Act, 1963 — Section 16(c)
High Courts14 Jan 1985
Dr. P.A. Varghese Vs State of Kerala and Others
High Court Of Kerala · (1985) CriLJ 861
Criminal Procedure Code, 1973 (CrPC) — Section 11, 406, 407Penal Code, 1860 (IPC) — Section 120B, 201, 34, 420, 467
High Courts14 Jan 1985
Narayana Pillai Vs Krishna Pillai
High Court Of Kerala · (1985) KLJ 145
Succession Act, 1925 — Section 283(1)(c), 370, 371, 371, 372
High Courts11 Jan 1985Dismissed
Vannathi Valappil Janaki and Others Vs Puthiya Purayil Paru and Others
High Court Of Kerala · AIR 1986 Ker 110
Kerala Land Reforms Act, 1963 — Section 72Transfer of Property Act, 1882 — Section 122, 126
High Courts04 Jan 1985Dismissed
Habeebu Sulaikha Kanju Vs Krishna Pillai and Others
High Court Of Kerala · (1985) KLJ 98
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts03 Jan 1985
Calicut Modern Spinning and Weaving Mills Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1985) 47 CTR 145 : (1985) 153 ITR 810
Income Tax Act, 1961 — Section 33
High Courts02 Jan 1985
Toshiba Anand Lamps Workers Association and Others Vs The Executive Officer, Nedumbassery Panchayat and Others
High Court Of Kerala · (1985) KLJ 115
Constitution of India, 1950 — Article 14, 265, 276, 276(2), 40
High Courts02 Jan 1985Dismissed
M.R. Venkiteswara Prabhu Vs M. Surendranatha Prabhu and Others
High Court Of Kerala · (1985) KLJ 155
Trusts Act, 1882 — Section 82
High Courts02 Jan 1985Allowed
A. Abdul Rehman, A.B. Beedi Depot Vs Govt. of India and Ors
High Court Of Kerala · (1985) 5 ECR 851 : (1985) 22 ELT 53
Central Excise Rules, 1944 — Rule 9ACentral Excises and Salt Act, 1944 — Section 3, 33
High Courts30 Dec 1984Dismissed
M/s. Malabar Motor Transport Co-Op Society Ltd. Vs T.K. Amu and Ors
High Court Of Kerala · (1985) KLJ 75
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts21 Dec 1984Dismissed
K.A. Mathew Vs State of Kerala and Others
High Court Of Kerala · (1985) KLJ 391
High Courts20 Dec 1984Dismissed
Tharu @ Tkaru A, Parakkal and Others Vs State
High Court Of Kerala · (1985) KLJ 217
Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1), 361Penal Code, 1860 (IPC) — Section 143, 147, 148, 324, 332
High Courts18 Dec 1984Dismissed
M/s Devshi Bhanji Khona Vs Mary Burno and Another
High Court Of Kerala · (1985) KLJ 104
Workmens Compensation Act, 1923 — Section 3
High Courts18 Dec 1984
Prabhakara Monon Vs Managing Director K.S.R.T.C.
High Court Of Kerala · (1985) KLJ 383
Contempt of Courts Act, 1971 — Section 12(1), 2(a), 2(b), 23
High Courts17 Dec 1984Dismissed
Sivan Pillai Vs B.C. Jose
High Court Of Kerala · AIR 1986 Ker 153
Conduct of Elections Rules, 1960 — Rule 28, 30(2)Registration of Electors Rules, 1960 — Rule 22(2)Representation of the People Act, 1950 — Section 23(3)
High Courts17 Dec 1984
Ram Chandran Vs State of Kerala and Another
High Court Of Kerala · (1985) CriLJ 558
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22
High Courts17 Dec 1984Dismissed
K.J. Chacko and another Vs Joseph Devassia
High Court Of Kerala · (1985) KLJ 374
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8