High Courts21 Feb 1986Dismissed
State of Kerala and another Vs The Venmoney Panchayat and another
High Court Of Kerala · (1986) 23 KLJ 367
Kerala Land Conservancy Act, 1957 — Section 3
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 18 of 22
High Courts21 Feb 1986Allowed
Kallarackal Agencies Vs State of Kerala and Another
High Court Of Kerala · (1987) 65 STC 281
Kerala General Sales Tax Act, 1963 — Section 23(3)
High Courts21 Feb 1986
Commissioner of Income Tax Vs Ceanattu Firms
High Court Of Kerala · (1987) 59 CTR 143 : (1986) 160 ITR 588
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 256
High Courts21 Feb 1986
Dasan and Others Vs State of Kerala
High Court Of Kerala · (1987) CriLJ 180
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 235, 272, 275, 276, 278Evidence Act, 1872 — Section 24, 25, 26, 27
High Courts20 Feb 1986Dismissed
State of Kerala and Another Vs Venmony Panchayat and Another
High Court Of Kerala · AIR 1987 Ker 8
Kerala Panchayat Act, 1960 — Section 82(1)
High Courts20 Feb 1986
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Bata India Ltd. and Others
High Court Of Kerala · (1987) 11 ECC 96 : (1988) 33 ELT 664
Kerala General Sales Tax Act, 1963 — Section 2, 41Rubber Act, 1947 — Section 12, 12(1), 12(2), 12(3), 12(4)Rubber Rules, 1955 — Rule 33D
High Courts19 Feb 1986
R. Rajagopalan Nair and Others Vs The Kerala State Housing Board and Others
High Court Of Kerala · (1986) 02 KL CK 0040
Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 2, 24, 25, 26, 27Kerala State Housing Board Act, 1971 — Section 159, 163, 40, 50, 55
High Courts19 Feb 1986Dismissed
Mavelikkara Ex-Servicemen''s Multipurpose Co-operative Society Vs Parvathy Amma Rajamma
High Court Of Kerala · (1986) 23 KLJ 534
Civil Procedure Code, 1908 (CPC) — Section 10(4)(i), 11, 11(2), 11(3), 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 15, 17
High Courts19 Feb 1986Allowed
Sivaraman Vs V.C. Narayanan
High Court Of Kerala · AIR 1987 Ker 156
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)
High Courts14 Feb 1986Dismissed
Smt. Manikkam Vs Smt. Kamala
High Court Of Kerala · AIR 1987 Ker 72
Easements Act, 1882 — Section 15
High Courts14 Feb 1986Dismissed
Divakaran Vs State
High Court Of Kerala · (1986) 23 KLJ 277
Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(1)(a)Penal Code, 1860 (IPC) — Section 120B, 24, 34, 420, 463
High Courts12 Feb 1986
Neelakantan Kamalasanan Vs Achuthan Vasudevan and Others
High Court Of Kerala · (1988) CriLJ 1212
Criminal Procedure Code, 1973 (CrPC) — Section 255Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts11 Feb 1986Allowed
Bharudan Dugar Vs S I of Police and Others
High Court Of Kerala · (1986) 23 KLJ 235
Penal Code, 1860 (IPC) — Section 378, 391, 395
High Courts11 Feb 1986
Commissioner of Income Tax Vs Jacobs
High Court Of Kerala · (1987) 59 CTR 300 : (1986) 160 ITR 570
Income Tax Act, 1961 — Section 185, 263, 28, 56Partnership Act, 1932 — Section 39, 41, 42
High Courts10 Feb 1986Allowed
Kuttikrishnan and Others Vs State
High Court Of Kerala · (1986) 23 KLJ 375
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 281Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Feb 1986Dismissed
P.C. Warrtar Vs K. Lakshmikutty Warassiar
High Court Of Kerala · (1986) 23 KLJ 311
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 17, 20
High Courts06 Feb 1986Dismissed
R. Bhaskaran and Others Vs K.S.E.B. and Others
High Court Of Kerala · (1986) 23 KLJ 301
Apprentices Act, 1961 — Section 18, 2(aa), 4Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts06 Feb 1986
Bhaskaran Vs Kerala State Electricity Board
High Court Of Kerala · (1986) 2 LLJ 346
Apprentices Act, 1961 — Section 2, 4Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 25F
High Courts06 Feb 1986
Commissioner of Income Tax Vs Smt. M. Subaida Beevi
High Court Of Kerala · (1986) 57 CTR 324 : (1986) 160 ITR 557
Income Tax Act, 1961 — Section 2(47), 45, 48, 55(2)Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition Act, 1894 — Section 23(2)
High Courts06 Feb 1986
M.P. Shanthivarma Jain, President, M.S.P. Family Jain Trust Vs State of Kerala
High Court Of Kerala · (1987) 61 CTR 194 : (1987) 164 ITR 766
Kerala Agricultural Income Tax Act, 1950 — Section 4(1)