COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,327 of 2,714

High Courts21 Nov 1983

Varghese George and Others Vs The Special Tahsildar (L.A.) G.C.D.A. and Others

High Court Of Kerala · (1984) KLJ 229

Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 19, 19(1), 19(4), 3, 3(1)

High Courts18 Nov 1983Allowed

R.S. Boss Vs K.P. Krishnan Nair and Others

High Court Of Kerala · AIR 1984 Ker 115

Constitution of India, 1950 — Article 14, 15(4)

High Courts18 Nov 1983

A. I. Joy Vs Stephen Jacob and Another

High Court Of Kerala · (1983) KLJ 780

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1)Transfer of Property Act, 1882 — Section 106

High Courts16 Nov 1983

Narayanan and Others Vs The State

High Court Of Kerala · (1984) CriLJ 528

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 34, 452

High Courts15 Nov 1983Allowed

Ibrahim Kunju Shahul Hameed and Others Vs Pakkeer Muhammed Kunju and Others

High Court Of Kerala · (1984) KLJ 890

High Courts15 Nov 1983Dismissed

Parukutty Amma and Others Vs Krishnan Nair and Others

High Court Of Kerala · (1984) KLJ 1

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Development Act, 1964 — Section 13, 14, 14, 15, 15, 15Kerala Land Reforms Act, 1963 — Section 13, 132, 132(2), 132(3), 15

High Courts15 Nov 1983Dismissed

Gangadharan Nair Vs State of Kerala and Others

High Court Of Kerala · (1983) 11 KL CK 0008

Constitution of India, 1950 — Article 14, 309, 313Kerala Education Rules, 1959 — Rule 3Kerala State and Subordinate Services Rules, 1958 — Rule 39

High Courts14 Nov 1983

Issac Peter Petitioner Vs Assistant Excise Commissioner, Calicut and Others

High Court Of Kerala · (1984) KLJ 27

Government of India Act, 1935 — Section 175State Financial Corporations Act, 1951 — Section 3

High Courts11 Nov 1983Dismissed

M. D. Annie and Others Vs The Commissioner, Chalakudy Municipality and Others

High Court Of Kerala · (1983) KLJ 745

Constitution of India, 1950 — Article 226

High Courts11 Nov 1983

Ittoop Vs Mathunni and Another

High Court Of Kerala · AIR 1984 Ker 73 : (1984) 1 ILR (Ker) 522

Kerala Court Fees and Suits Valuation Act, 1959 — Article 11(2), 4Succession Act, 1925 — Section 278

High Courts10 Nov 1983Dismissed

Balakrishnan Vs Narayanan Nair

High Court Of Kerala · (1984) KLJ 135

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 6, Order 33 Rule 9, Order 7 Rule 11, Order 7 Rule 12, 115

High Courts09 Nov 1983

N. K. Narayanan Nair and Others Vs The Kottayam Dist. Co-op Bank and Others

High Court Of Kerala · (1983) KLJ 772

Kerala Co-operative Societies Rules, 1969 — Rule 200

High Courts08 Nov 1983Allowed

E.U. Raju Pillai and Others Vs M.A. Abdul Kadir

High Court Of Kerala · (1983) 11 KL CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 28, 4(2), 482, 5Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13, 13(1), 13(4), 13(5), 13(6)

High Courts07 Nov 1983

Food Ispector Vs K.S. Cyriac

High Court Of Kerala · (1984) CriLJ 1487

Criminal Procedure Code, 1973 (CrPC) — Section 248Prevention of Food Adulteration Act, 1954 — Section 11

High Courts02 Nov 1983

State of Kerala Vs Cleetus Thomas and Others

High Court Of Kerala · (1983) CriLJ 1939

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 326

High Courts01 Nov 1983

Kunhipathumma and Another Vs The Divisional Personal Officer

High Court Of Kerala · (1984) 2 ACC 151 : (1984) ACJ 381 : (1983) KLJ 695

Civil Procedure Code, 1908 (CPC) — Section 151Employees Compensation Act, 1923 — Section 2, 30

High Courts28 Oct 1983

M. Chacko Vs State of Kerala

High Court Of Kerala · (1985) CriLJ 120 : (1984) 1 ILR (Ker) 243

Criminal Procedure Code, 1973 (CrPC) — Section 188, 190, 195, 196, 197Penal Code, 1860 (IPC) — Section 114, 143, 144, 149, 182

High Courts25 Oct 1983Dismissed

E. Philomina Vs State of Kerala and Another

High Court Of Kerala · (1984) KLJ 11

High Courts25 Oct 1983Dismissed

Abe Thomas Vs The University of Calicut and Others

High Court Of Kerala · (1983) 10 KL CK 0008

High Courts21 Oct 1983

State of Kerala Vs Subramoniam

High Court Of Kerala · (1983) 10 KL CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 374, 381, 381(1), 381(2), 397