High Courts19 Jan 1984Dismissed
Pathukutty Umma Vs Koravalappil Pathummayi Umma and Others
High Court Of Kerala · AIR 1984 Ker 176
Kerala Land Reforms Act, 1963 — Section 2(25)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,325 of 2,714
High Courts18 Jan 1984Allowed
M.A. Andrews Vs State of Kerala and Others
High Court Of Kerala · AIR 1984 Ker 101
Calicut University Act, 1975 — Section 82Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 82, 82(3), 83, 84
High Courts18 Jan 1984Allowed
Annamma Vs Elsamma and Others
High Court Of Kerala · (1984) 01 KL CK 0014
General Clauses Act, 1897 — Section 20Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 5Kerala Panchayat (Election of Members) Rules, 1962 — Rule 10, 12, 15, 18(1), 18(3)
High Courts13 Jan 1984Dismissed
M.V. Muhammed Vs Hussain
High Court Of Kerala · (1984) KLJ 494
Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 132(2), 133, 133, 133, 133(1)
High Courts10 Jan 1984Dismissed
Match and Plywood Mazdoor Sabha Vs The Star Wood Works, Cheruvannoor and another
High Court Of Kerala · (1984) KLJ 184
Industrial Disputes Act, 1947 — Section 2(oo), 2(oo)(c)
High Courts06 Jan 1984Allowed
Annamma Vs Elsamma and Others
High Court Of Kerala · (1984) KLJ 217
General Clauses Act, 1897 — Section 20Representation of the People Act, 1951 — Section 65
High Courts04 Jan 1984
A.P. Augustine Vs Supt. of Post Offices
High Court Of Kerala · (1984) 1 LLJ 434
High Courts04 Jan 1984Allowed
Bharata Bankers Vs E. Rajendra
High Court Of Kerala · AIR 1986 Ker 115
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts04 Jan 1984Dismissed
G. Karunakaran Vs State of Kerala and Others
High Court Of Kerala · (1987) 61 CompCas 334
High Courts04 Jan 1984
Babu Vs State of Kerala
High Court Of Kerala · (1984) CriLJ 499
Criminal Procedure Code, 1973 (CrPC) — Section 301, 302
High Courts04 Jan 1984Allowed
M/S. Bharatha Bankers Vs E. Rajendran
High Court Of Kerala · (1984) KLJ 142
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)
High Courts23 Dec 1983
Eroth Unikat Bhaskara Menon Vs Kandiringath Gangadharan and Others
High Court Of Kerala · (1983) KLJ 209
Civil Procedure Code, 1908 (CPC) — Section 109, 109(a)Constitution of India, 1950 — Article 133, 133(1), 134A, 226Kerala Land Reforms Act, 1963 — Section 102, 103, 103(1), 103(1)(i), 4A
High Courts23 Dec 1983Allowed
State of Kerala Vs K.R. Pushpan
High Court Of Kerala · (1984) KLJ 81
Kerala Forest Act, 1961 — Section 27, 61A, 61A(2), 61B(2)
High Courts23 Dec 1983Dismissed
The Director of Postal Services (South) Kerala Circle, Trivandrum and another Vs K.R.B. Kaimal and another
High Court Of Kerala · (1984) KLJ 204
Constitution of India, 1950 — Article 148(5), 254(1), 309, 309, 310Industrial Disputes Act, 1947 — Section 11, 2(j), 25F, 25J, 33(C)(2)
High Courts23 Dec 1983
M.K. Ayoob and Others Vs Superintendent, Customs Intelligence Unit and Another
High Court Of Kerala · (1984) CriLJ 949
Criminal Procedure Code, 1973 (CrPC) — Section 103, 154, 155, 156, 157Customs Act, 1962 — Section 103, 104, 135, 3
High Courts23 Dec 1983Dismissed
E. Aliyar Kunju and Others Vs Subair Khan and Others
High Court Of Kerala · (1984) KLJ 44
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451, 452, 482
High Courts22 Dec 1983Dismissed
Joseph Michael and Another Vs Travancore Rubber and Tea Co. Ltd. and Another
High Court Of Kerala · (1986) 59 CompCas 898
Companies Act, 1956 — Section 173, 173(2)
High Courts22 Dec 1983
The Dicector of Postal Services (South) Kerala Circle, and Another Vs K.R.B. Kaimal and Another
High Court Of Kerala · (1984) 1 ILR (Ker) 425 : (1984) 1 LLJ 484
Constitution of India, 1950 — Article 148, 234, 309, 310, 311Industrial Disputes Act, 1947 — Section 11, 2, 25F, 25J, 33
High Courts21 Dec 1983Dismissed
Kerala University, B. Com. Students Vs University of Kerala and Others
High Court Of Kerala · AIR 1984 Ker 217
Kerala University Act, 1974 — Section 38, 39, 39(1), 41
High Courts20 Dec 1983
The Secretary, Thevara Consumer Stores Ltd. Vs Jose
High Court Of Kerala · (1984) KLJ 138
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)