COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,311 of 2,714

High Courts26 Oct 1984Dismissed

Thekkayil Damodaran and Others Vs T. Sankaran and Others

High Court Of Kerala · AIR 1985 Ker 134

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Kerala High Court Act, 1958 — Section 3, 4, 5Travancore-Cochin High Court Act, 1125 — Section 20, 21, 4(6)

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High Courts25 Oct 1984Allowed

Nalakath Kunhayi Suhara Vs Kalathil Hamza

High Court Of Kerala · (1985) KLJ 27

Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(ii)

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High Courts25 Oct 1984Dismissed

Deccan Queen Motor Service Vs Indian Overseas Bank and Others

High Court Of Kerala · AIR 1985 Ker 129

Sales of Goods Act, 1930 — Section 2(4)Transfer of Property Act, 1882 — Section 137

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High Courts24 Oct 1984Dismissed

Secretary Dept. of Irrigation and Others Vs M/s. Millars Machinery Co. Ltd.

High Court Of Kerala · (1985) KLJ 734

Constitution of India, 1950 — Article 133Contract Act, 1872 — Section 38, 51, 53, 55Sales of Goods Act, 1930 — Section 42, 55

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High Courts24 Oct 1984Dismissed

The Kerala Wakf Board, Ernakulam Vs Valia Maliyekkal Koyanji Koya Thangal

High Court Of Kerala · AIR 1985 Ker 228

Waqf Act, 1954 — Section 27(2), 3(1)

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High Courts24 Oct 1984

Commissioner of Income Tax Vs Kerala Financial Corporation

High Court Of Kerala · (1985) 155 ITR 228

Income Tax Act, 1961 — Section 119

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High Courts21 Oct 1984

Commissioner of Income Tax Vs Parthas Trust

High Court Of Kerala · (1984) 10 KL CK 0016

Income Tax Act, 1961 — Section 160(1), 161Trusts Act, 1882 — Section 7

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High Courts19 Oct 1984

K.R. Pusphan Vs State of Kerala and Others

High Court Of Kerala · AIR 1985 Ker 184

Kerala Forest Act, 1961 — Section 61A, 61D

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High Courts18 Oct 1984

Commissioner of Income Tax Vs Quilon Marine Produce Company

High Court Of Kerala · (1985) 48 CTR 135 : (1986) 157 ITR 448

Income Tax Act, 1961 — Section 154, 35B

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High Courts16 Oct 1984

State of Kerala and Others Vs T.T. Mathew and Others

High Court Of Kerala · (1984) KLJ 898

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High Courts16 Oct 1984Dismissed

Aluminium Industries Ltd. Vs Union of India (UOI)

High Court Of Kerala · (1985) 4 ECC 1 : (1985) ECR 554 : (1999) 110 ELT 474

Customs Act, 1962 — Section 106, 110, 111, 113, 115Customs Tariff Act, 1975 — Section 2, 3Finance Act, 1980 — Section 4(4), 47

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High Courts16 Oct 1984Dismissed

K.S.R.T.C. Employees Association Trivandrum and Another Vs General Manager K.S.R.T. C.

High Court Of Kerala · (1985) KLJ 140

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 9

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High Courts12 Oct 1984Dismissed

Abdullakutty Vs Abubacker and Others

High Court Of Kerala · (1984) KLJ 827

Partnership Act, 1932 — Section 63(2), 72

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High Courts11 Oct 1984Allowed

Krishna Pillai Sukumara Pillai Vs Krishnan Velayudhan and Another

High Court Of Kerala · AIR 1985 Ker 40

Kerala Land Reforms Act, 1963 — Section 13A(1), 13A(3), 4A(1)

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High Courts10 Oct 1984Allowed

Tellicherry Municipal Council Vs V.P. Samsu

High Court Of Kerala · (1984) KLJ 756

Kerala Municipalities Act, 1960 — Section 88

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High Courts10 Oct 1984

Mrs. Mariamma Thomas Vs M/s Bharat Refineries Ltd.

High Court Of Kerala · (1985) KLJ 583

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 7Companies Act, 1956 — Section 23Constitution of India, 1950 — Article 134A

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High Courts09 Oct 1984

The Secretary, Board of Revenue, Trivandrum Vs Sellwell Tea Agencies

High Court Of Kerala · AIR 1985 Ker 8

Kerala Chitties Act, 1975 — Section 27, 27(1)Kerala Stamp Act, 1959 — Article 13, 37, 50, 2 , 2(4)

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High Courts09 Oct 1984Allowed

John Vs Mammukutty and Others

High Court Of Kerala · (1984) KLJ 772

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8, Order 47 Rule 1, Order 5 Rule 2, Order 9 Rule 13, 96(2)Limitation Act, 1963 — Section 5

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High Courts06 Oct 1984Dismissed

Narayani Ammo Vs Narayanan Namboodiri

High Court Of Kerala · (1985) KLJ 49

Contract Act, 1872 — Section 25Kerala Land Reforms Act, 1963 — Section 51, 62

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High Courts28 Sept 1984

Sugunan Vs University of Kerala and Others

High Court Of Kerala · (1985) 1 LLJ 376

Constitution of India, 1950 — Article 226

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