High Courts06 Feb 1986
M.P. Shantivarma Jain Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 397
Kerala Agricultural Income Tax Act, 1950 — Section 4(1)(b), 4(3)(a)
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 19 of 22
High Courts05 Feb 1986
Commissioner of Income Tax Vs Ms Asiatic Sea Foods, Quilon
High Court Of Kerala · (1986) 23 KLJ 245
Income Tax Act, 1961 — Section 35B, 35B(i), 35B(i)(b)
High Courts05 Feb 1986
Commissioner of Income Tax Vs Asiatic Sea Foods
High Court Of Kerala · (1986) 57 CTR 248 : (1986) 160 ITR 869
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts04 Feb 1986Allowed
Akalakunnam Panchayat Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 284
Kerala Land Conservancy Act, 1957 — Section 3(2)
High Courts03 Feb 1986
Jamnadas Ramakissan Das and Co. Vs State of Kerala
High Court Of Kerala · (1987) 64 STC 155
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts31 Jan 1986
Commissioner of Wealth-tax Vs Kerala State Road Transport Corporation General Provident Fund Trust
High Court Of Kerala · (1987) 164 ITR 737
Income Tax Act, 1961 — Section 161(1), 164Provident Funds Act, 1925 — Section 8, 8(3)Wealth Tax Act, 1957 — Section 21(1), 21(4), 5(1)
High Courts31 Jan 1986Dismissed
The Malabar Industrial Company Ltd. Vs A. John Anthraper
High Court Of Kerala · (1986) 23 KLJ 203
Civil Procedure Code, 1908 (CPC) — Section 16, 16(d), 16(e)
High Courts31 Jan 1986
Commissioner of Income Tax Vs M. George and Brothers
High Court Of Kerala · (1987) 59 CTR 298 : (1986) 160 ITR 511
Income Tax Act, 1961 — Section 271(1)
High Courts30 Jan 1986Dismissed
Appolo Tubes Limited Vs State of Kerala
High Court Of Kerala · (1986) 61 STC 275
Central Sales Tax Act, 1956 — Section 14, 15, 16
High Courts29 Jan 1986Dismissed
Income Tax Officer Vs Official Liquidator
High Court Of Kerala · (1986) 59 CompCas 514 : (1986) 158 ITR 791
Companies Act, 1956 — Section 446, 528, 529, 530Income Tax Act, 1961 — Section 156, 220, 220(2), 221
High Courts29 Jan 1986Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Ruby Rubber Works Ltd.
High Court Of Kerala · (1988) 71 STC 125
Kerala General Sales Tax Act, 1963 — Section 2(viii)
High Courts29 Jan 1986Dismissed
Dr. Jess Ralph and Another Vs The Modern Savings
High Court Of Kerala · (1986) 23 KLJ 425
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Jan 1986Dismissed
Muthu and Others Vs State
High Court Of Kerala · (1986) 23 KLJ 221
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
High Courts28 Jan 1986Allowed
Kunnath Automobiles Vs Muthu Ayyan Chettiar and another
High Court Of Kerala · (1986) 23 KLJ 351
Specific Relief Act, 1963 — Section 41(g), 41(i)
High Courts28 Jan 1986
A.V. Thomas and Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 159 ITR 431
Companies (Profits) Surtax Act, 1964 — Section 15Income Tax Act, 1961 — Section 104, 105, 106, 107, 108
High Courts28 Jan 1986Dismissed
Vimala Hengsu and Others Vs Chandravathy and Others
High Court Of Kerala · (1986) 23 KLJ 195
Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 17(2)
High Courts27 Jan 1986
K. Babu Vs Union of India (UOI) and Another
High Court Of Kerala · (1986) 2 LLJ 473
Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 409, 467, 477A
High Courts24 Jan 1986
Chandrasekharan Adithiripad Vs State of Kerala
High Court Of Kerala · (1987) CriLJ 1715
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts24 Jan 1986
Devu Vs The Excise Circle Inspector and Another
High Court Of Kerala · (1986) CriLJ 1478
Kerala Abkari Act, 1077 — Section 55(a)
High Courts23 Jan 1986Allowed
Deputy Commissioner of Sales Tax Vs Sulaiman
High Court Of Kerala · (1986) 61 STC 331
Kerala General Sales Tax Act, 1963 — Section 5A, 5A(1)(a), 6A