High Court Of Kerala Judgments 1986

High Courts22 Dec 1986Allowed

P. Asokan Vs Western India Plywoods Ltd., Cannanore

High Court Of Kerala · (1987) ACJ 358 : AIR 1987 Ker 103 : (1987) 1 ILR (Ker) 505 : (1987) 2 LLJ 183

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, 9Employees State Insurance Act, 1948 — Section 53, 61

High Courts19 Dec 1986Allowed

Chiru Amma Vs Kunhikrishnan Nambiar

High Court Of Kerala · (1987) KLJ 128

Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 2, 3, 4, 4(1), 4(2)Kerala Land Reforms Act, 1963 — Section 12, 2(14), 2(36A), 82, 82(1)

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High Courts19 Dec 1986

Thressia Vs K.S.E.B.

High Court Of Kerala · (1987) 2 ACC 546 : (1987) ACJ 880 : AIR 1988 Ker 206 : (1987) 2 LLJ 271

Constitution of India, 1950 — Article 226

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High Courts18 Dec 1986

C.J. Thomas and Others Vs South Indian Bank Ltd. and Others

High Court Of Kerala · (1986) 2 ILR (Ker) 82 : (1987) 2 LLJ 193

Constitution of India, 1950 — Article 12, 226

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High Courts17 Dec 1986Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs T. Anandan

High Court Of Kerala · (1986) 2 ILR (Ker) 222 : (1987) 65 STC 349

Kerala General Sales Tax Act, 1963 — Section 5A, 5A(1)(a)

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High Courts17 Dec 1986Allowed

State of Kerala and Others Vs Saroja and Others

High Court Of Kerala · AIR 1987 Ker 239

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 115Partnership Act, 1932 — Section 25, 32, 32(3), 45, 45(1)

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High Courts17 Dec 1986Allowed

A.P. Paily Vs E.V. Raghavan and Others

High Court Of Kerala · (1986) 12 KL CK 0007

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High Courts16 Dec 1986

Thimothy Vs State of Kerala

High Court Of Kerala · (1987) CriLJ 1313

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457

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High Courts16 Dec 1986

Mani Vs State of Kerala

High Court Of Kerala · (1987) CriLJ 1965 : (1987) 1 ILR (Ker) 570

Penal Code, 1860 (IPC) — Section 300, 302, 304, 307

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High Courts13 Dec 1986Dismissed

K V. Kurien and Others Vs State of Kerala and Others

High Court Of Kerala · (1988) 2 KLJ 13

Constitution of India, 1950 — Article 14, 19, 226

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High Courts12 Dec 1986

P. S. C. Trivandrum Vs M. K. Santhamma and another

High Court Of Kerala · (1987) KLJ 709

Constitution of India, 1950 — Article 14, 16

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High Courts12 Dec 1986

The Kerala Public Service Commission Vs M.K. Santhamma and Another

High Court Of Kerala · (1987) KLJ 709

Constitution of India, 1950 — Article 14, 16Public Service Commission Rules — Rule 22

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High Courts11 Dec 1986Allowed

Food Inspector, Changanacherry Municipality Vs K.A. Augusthy

High Court Of Kerala · (1987) KLJ 446

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 313Prevention of Food Adulteration Act, 1954 — Section 19(1), 19(2), 19(2)(b), 20A

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High Courts10 Dec 1986Allowed

Gopinathan Nair and Co. Vs State of Kerala

High Court Of Kerala · (1987) 64 STC 452

Central Sales Tax Act, 1956 — Section 3, 5, 6

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High Courts10 Dec 1986Dismissed

Kunhipathumma Vs Kunhappa

High Court Of Kerala · (1987) KLJ 40

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 2(6)

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High Courts09 Dec 1986Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Thomas Stephen and Co. Ltd.

High Court Of Kerala · (1987) 66 STC 34

Kerala General Sales Tax Act, 1963 — Section 5A, 5A(1)(a), 6A(1)(b)

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High Courts09 Dec 1986Dismissed

Div. Personnel Officer, Southern Railway Vs Karthiyani

High Court Of Kerala · (1987) ACJ 719 : (1986) 2 ILR (Ker) 217 : (1987) KLJ 159 : (1994) 3 LLJ 65

Workmens Compensation Act, 1923 — Section 3

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High Courts09 Dec 1986Dismissed

State of Kerala Vs Vasudevan Namboodiri

High Court Of Kerala · (1987) KLJ 270

Penal Code, 1860 (IPC) — Section 34, 405, 405, 406, 407

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High Courts08 Dec 1986Dismissed

K.C. Sebastian Vs The Food Inspector and Another

High Court Of Kerala · (1987) KLJ 60

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Evidence Act, 1872 — Section 165

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High Courts05 Dec 1986Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Raghavan

High Court Of Kerala · (1987) 1 ILR (Ker) 664 : (1987) 65 STC 105

Kerala General Sales Tax Act, 1963 — Section 10

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High Court Of Kerala judgments, 1986