COURT ARCHIVE

High Court Of Kerala judgments, 1986

421 judgments · page 16 of 22

High Courts31 Mar 1986Dismissed

Ernakulam District Private Bus Operators'' Association Vs Regional Transport Authority

High Court Of Kerala · AIR 1987 Ker 11

Kerala Motor Vehicles Rules, 1989 — Rule 178, 369Motor Vehicles Act, 1939 — Section 48(1), 48(3)

High Courts31 Mar 1986Dismissed

United India Insurance Co. Ltd. Vs Padmini Amma

High Court Of Kerala · (1986) 2 ACC 138 : (1986) ACJ 1036 : (1987) 61 CompCas 222

Constitution of India, 1950 — Article 226Kerala Advocates Fees Rules, 1969 — Rule 16, 6Motor Vehicles Act, 1939 — Section 110

High Courts31 Mar 1986Dismissed

United India Insurance Co. Vs Padmini Amma

High Court Of Kerala · (1986) 23 KLJ 477

Constitution of India, 1950 — Article 226

High Courts25 Mar 1986

Gujarat Carbon Ltd. Vs The State of Kerala and Others

High Court Of Kerala · (1986) 62 STC 359

Constitution of India, 1950 — Article 301, 304

High Courts19 Mar 1986

Deputy Commissioner of Sales Tax (Law) Vs The Indian Oil Corporation Ltd.

High Court Of Kerala · (1987) 64 STC 160

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

High Courts19 Mar 1986Dismissed

Crompton Greaves Ltd. Vs Toshiba Anand Lamps Ltd. (Now known as Kerala Electric Lamp Works Ltd.)

High Court Of Kerala · AIR 1987 Ker 27

Arbitration Act, 1940 — Section 20, 20(1), 20(4), 35, 8(1)

High Courts19 Mar 1986Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Pattancherry Service Co-operative Bank Ltd.

High Court Of Kerala · (1987) 67 STC 380

Kerala General Sales Tax Act, 1963 — Entry 64

High Courts14 Mar 1986Dismissed

A. Dharmarajan Vs The State of Kerala and Others

High Court Of Kerala · (1986) 23 KLJ 723

Constitution of India, 1950 — Article 226Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2(d), 2(s)

High Courts14 Mar 1986Allowed

Reghunatha Panicker and etc. Vs Kunjala Thankappan and Others, etc.

High Court Of Kerala · AIR 1987 Ker 159

Constitution of India, 1950 — Article 212(2)

High Courts13 Mar 1986

Food Inspector Vs Anantha Padmanabhan and Another

High Court Of Kerala · (1986) 23 KLJ 404

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 11(1)(b), 12, 12(2B)

High Courts13 Mar 1986Dismissed

Bhagaraj Singh Vs C.K. Xavier

High Court Of Kerala · (1986) 23 KLJ 531

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 2(2), 47

High Courts13 Mar 1986Dismissed

Krishnaveni Vs The State of Kerala and Others

High Court Of Kerala · (1986) 9 ECC 161

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 108

High Courts12 Mar 1986

M.P. Gangadharan Vs T.V. Rajendran, Editor and Another

High Court Of Kerala · (1987) CriLJ 1765

Child Marriage Restraint Act, 1929 — Section 10, 2, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 482

High Courts11 Mar 1986Allowed

State of Kerala Vs G. Sankaran Nair and Others

High Court Of Kerala · (1986) 63 STC 225

Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286

High Courts11 Mar 1986Dismissed

T.K. Gopalakrishnan Vs State of Kerala and Others

High Court Of Kerala · (1986) 03 KL CK 0010

Constitution of India, 1950 — Article 226

High Courts10 Mar 1986

New India Assurance Co. Ltd. Vs K. Pathumma and Others

High Court Of Kerala · (1987) 1 ACC 461 : (1986) ACJ 571 : AIR 1987 Ker 47 : (1990) 68 CompCas 192

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11A, 117Motor Vehicles Act, 1939 — Section 110D

High Courts10 Mar 1986

Commissioner of Income Tax Vs Kannan Devan Hill Produce Co. Ltd.

High Court Of Kerala · (1987) 63 CTR 28 : (1986) 161 ITR 477

Income Tax Act, 1961 — Section 192, 201, 220

High Courts10 Mar 1986

Kodakara Panchayat Vs Sukumaran and Another

High Court Of Kerala · (1988) CriLJ 103

Criminal Procedure Code, 1973 (CrPC) — Section 255Evidence Act, 1872 — Section 114

High Courts07 Mar 1986

Commissioner of Income Tax Vs Ambujam Bus Transports

High Court Of Kerala · (1988) 170 ITR 415

High Courts07 Mar 1986Allowed

P. T. lduculla and Others Vs Bharat Petroleum Corporation Ltd., Ernakulam

High Court Of Kerala · (1986) 23 KLJ 480

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A