High Courts16 Aug 1984Allowed
Godavari Bhai Vs Cannanore Municipality, Cannanore
High Court Of Kerala · AIR 1985 Ker 2
Civil Procedure Code, 1908 (CPC) — Section 91Kerala Municipalities Act, 1960 — Section 3(30), 392(2), 77
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,314 of 2,714
High Courts13 Aug 1984
Commissioner of Income Tax Vs S. Kumaraswamy Reddiar Sons
High Court Of Kerala · (1985) 154 ITR 724
Income Tax Act, 1961 — Section 159, 220(2), 40
High Courts10 Aug 1984Dismissed
C.S. Chandrasekharan Nair and Another Vs K. George and Another
High Court Of Kerala · AIR 1985 Ker 131
Kerala Land Reforms Act, 1963 — Section 125(3), 6C, 74Transfer of Property Act, 1882 — Section 107
High Courts10 Aug 1984
V.P. Mohammed Kutty Vs Thottoli Kunhikoya Haji and Others
High Court Of Kerala · AIR 1985 Ker 33
Constitution of India, 1950 — Article 226Rice Milling Industry (Regulation) Act, 1958 — Section 19, 5
High Courts09 Aug 1984Dismissed
Vavil Kannan Nambiar and Others Vs Othayath Narayani Amma and Others
High Court Of Kerala · (1984) KLJ 627
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 123
High Courts09 Aug 1984Dismissed
State of Kerala Vs Valliyamma Ponnamma and 3 others
High Court Of Kerala · (1984) KLJ 625
Kerala Land Acquisition Act, 1961 — Section 20
High Courts09 Aug 1984Dismissed
Kundathodi Saidali Vs Kappil Amina Umma and Another
High Court Of Kerala · (1984) KLJ 764
High Courts09 Aug 1984Dismissed
State of Kerala Vs Valliyamma Ponnamma and Others
High Court Of Kerala · AIR 1985 Ker 1
Land Acquisition Act, 1894 — Section 23
High Courts08 Aug 1984
P.V. Sreekumaran Vs Kerala Agricultural University and Others
High Court Of Kerala · (1984) KLJ 653
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts08 Aug 1984
Commissioner of Income Tax Vs Asok Textiles (P) Ltd.
High Court Of Kerala · (1985) 154 ITR 838
Income Tax Act, 1961 — Section 147
High Courts08 Aug 1984
Commissioner of Income Tax Vs M.A. Unnerikutty
High Court Of Kerala · (1985) 154 ITR 844
Income Tax Act, 1961 — Section 68
High Courts08 Aug 1984
M.S. Abubaker Vs State of Kerala
High Court Of Kerala · (1994) 2 KLJ 704
Criminal Procedure Code, 1973 (CrPC) — Section 360Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 26, 27, 33
High Courts06 Aug 1984Dismissed
M.T. Ananthan Vs The Honorary Secretary, Sainik School Society and Another
High Court Of Kerala · AIR 1985 Ker 62
Constitution of India, 1950 — Article 15(4), 226
High Courts02 Aug 1984Allowed
State of Kerala Vs C.R. Viran
High Court Of Kerala · AIR 1984 Ker 229
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19(1), 300A, 31AKerala Land Acquisition Act, 1961 — Section 11, 20, 58
High Courts01 Aug 1984
ESIC Vs Pooppally Foods
High Court Of Kerala · (1985) 1 LLJ 10
Employees State Insurance Act, 1948 — Section 2, 75, 82Income Tax Act, 1961 — Section 147, 2
High Courts01 Aug 1984
Varkey Maruthanamkuzhi Vs State of Kerala and Others
High Court Of Kerala · (1985) CriLJ 719
Constitution of India, 1950 — Article 14, 19
High Courts01 Aug 1984
Commissioner of Gift Tax Vs V.M. Philip
High Court Of Kerala · (1987) 61 CTR 283 : (1985) 154 ITR 819
Gift Tax Act, 1958 — Section 15(1), 24(2)
High Courts31 Jul 1984
Radha Vs Station Director, AIR
High Court Of Kerala · (1985) 1 LLJ 385
Constitution of India, 1950 — Article 14, 16, 226, 310, 311
High Courts31 Jul 1984Dismissed
Union of India (UOI) and Others Vs A.Y. Yemani
High Court Of Kerala · (1984) 3 ECC 153 : (1984) 18 ELT 720
Central Excise Rules, 1944 — Rule 151, 200Central Excises and Salt Act, 1944 — Section 33, 40, 40(1), 40(2)General Sales Tax Act — Section 18
High Courts31 Jul 1984
Smt. T.N. Radha Vs The Station Director A.I.R. Trivandrum and Another
High Court Of Kerala · (1984) KLJ 808
Constitution of India, 1950 — Article 14, 16, 226, 310, 311