High Courts18 Jul 1986
Prem Kumar N. Vadhyar Vs Dist. Treasury Officer and another
High Court Of Kerala · (1986) 23 KLJ 732
Kerala Court Fees and Suits Valuation Act, 1959 — Section 84, 86Kerala Stamp Act, 1959 — Section 69
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 12 of 22
High Courts17 Jul 1986Dismissed
Kunjulakshmi Vs The District Magistrate Ernakulam and Others
High Court Of Kerala · (1986) 23 KLJ 817
Constitution of India, 1950 — Article 226, 227Telegraph Act, 1885 — Section 10, 10(1), 16, 16(1), 16(1)
High Courts17 Jul 1986
Deputy Commissioner of Sales Tax (Law) Trivandrum Vs M/s Keveyam and Co and Others
High Court Of Kerala · (1986) 23 KLJ 789
Kerala General Sales Tax Act, 1963 — Section 2(xxvi), 5
High Courts17 Jul 1986Dismissed
Annamma Vs State of Kerala
High Court Of Kerala · (1986) 2 ILR (Ker) 365 : (1994) 3 LLJ 857
Kerala Education (Amendment) Rules, 1980 — Rule 28
High Courts17 Jul 1986Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Keveyam and Co. and Others
High Court Of Kerala · (1987) 1 ILR (Ker) 213 : (1986) 63 STC 387
Kerala General Sales Tax Act, 1963 — Entry 47, 5
High Courts17 Jul 1986Dismissed
Kunjulakshmi Vs The District Magistrate and Others
High Court Of Kerala · (1986) 23 KLJ 817
Constitution of India, 1950 — Article 226, 227Telegraph Act, 1885 — Section 10, 16, 16(1)
High Courts16 Jul 1986
E.C. Saraswathy Ammal Vs Director of Public Instruction
High Court Of Kerala · (1987) 1 LLJ 442
High Courts16 Jul 1986
Chacko Vs Mariakutty and Others
High Court Of Kerala · (1987) 2 ACC 168 : (1987) ACJ 557
Motor Vehicles Act, 1988 — Section 2
High Courts16 Jul 1986Allowed
P.K. Chacko Vs Mariakutty and Others
High Court Of Kerala · (1986) 23 KLJ 1066
Motor Vehicles Act, 1988 — Section 2(24)
High Courts16 Jul 1986Dismissed
E.C. Saraswathy Ammal Vs Director of Public Instruction and Another
High Court Of Kerala · (1986) 23 KLJ 821
High Courts15 Jul 1986
The United India Insurance Company Limited and Others Vs N. Gangadharan Nair and Another
High Court Of Kerala · (1986) 2 ACC 451
Employees Compensation Act, 1923 — Section 14Motor Vehicles Act, 1988 — Section 101
High Courts13 Jul 1986Dismissed
B.K.M. Annamma Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 545
Constitution of India, 1950 — Article 226
High Courts11 Jul 1986Dismissed
Cheriyakutty Vs A.K. Madhavan Unni
High Court Of Kerala · (1986) 07 KL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 151Kerala Civil Rules of Practice, 1971 — Rule 150
High Courts11 Jul 1986Allowed
Assistant Commissioner (Assessment), Sales Tax Vs Janatha Expeller Company and Others
High Court Of Kerala · (1987) 1 ILR (Ker) 102 : (1987) 64 STC 435
Central Sales Tax Act, 1956 — Section 6, 8
High Courts11 Jul 1986
M.P. Narayana Pillai and Others Vs M.P. Chacko and Another
High Court Of Kerala · (1986) CriLJ 2002
Criminal Procedure Code, 1973 (CrPC) — Section 199, 482Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts11 Jul 1986Dismissed
Veerakani Rawther Vs A.K. Madhavan Unni, Advocate
High Court Of Kerala · (1986) 23 KLJ 707
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 16, Order 26 Rule 15, 115, 151, 78
High Courts11 Jul 1986Dismissed
M.K. Ravi Vs Managing Director Kerala State Bamboo Corporation and another
High Court Of Kerala · (1986) 23 KLJ 979
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 2(oo), 25F
High Courts10 Jul 1986Dismissed
Ajantha Cashew Company Vs Assistant Director of Enforcement
High Court Of Kerala · AIR 1987 Ker 34 : (1989) 66 CompCas 673 : (1986) 9 ECC 352 : (1987) 32 ELT 377 : (1987) 1 ILR (Ker) 205
Foreign Exchange Regulation Act, 1973 — Section 12(2)
High Courts10 Jul 1986Dismissed
Padmanabha Pillai Vs Sankaran Viswambaran
High Court Of Kerala · AIR 1987 Ker 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Limitation Act, 1963 — Article 136Rent Control Act, 1965 — Section 14
High Courts10 Jul 1986Dismissed
Kunjunni Pillai Vs Viswambharan
High Court Of Kerala · (1986) 23 KLJ 664
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14Transfer of Property Act, 1882 — Section 106, 116