High Courts04 Dec 1986
P. K. Varkey Vs State of Kerala and 2 Others
High Court Of Kerala · (1988) 1 KLJ 10
Arbitration Act, 1940 — Section 28, 5Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 2 of 22
High Courts04 Dec 1986Allowed
Murali and Another Vs State of Kerala
High Court Of Kerala · (1986) 12 KL CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 204(3), 205, 242Kerala Police Act, 1960 — Section 51AMotor Vehicles Act, 1988 — Section 112
High Courts04 Dec 1986
Vijay Kumar Vs The D.I.G. of Police and Another
High Court Of Kerala · (1987) CriLJ 2018
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 14, 15, 18, 2GOVERNMENT OF INDIA ACT, 1935 — Section 220
High Courts04 Dec 1986
S.M. Badsha Vs Income Tax Officer
High Court Of Kerala · (1987) 65 CTR 266 : (1986) 2 ILR (Ker) 371 : (1987) 168 ITR 332
Income Tax Act, 1961 — Section 254, 277, 278Penal Code, 1860 (IPC) — Section 109, 120B, 193, 196, 420
High Courts04 Dec 1986
Sukumaran Nair Vs State of Kerala
High Court Of Kerala · (1986) 2 ILR (Ker) 202 : (1987) 2 LLJ 397
Constitution of India, 1950 — Article 14, 16
High Courts04 Dec 1986Dismissed
K.J. Joseph Vs Hon''ble Justice, K. Sukumaran and Others
High Court Of Kerala · AIR 1987 Ker 140
Constitution of India, 1950 — Article 226
High Courts03 Dec 1986Dismissed
Moksha Mary and another Vs Gopalan and Others
High Court Of Kerala · (1987) KLJ 63
Contract Act, 1872 — Section 52
High Courts02 Dec 1986Allowed
Ashokan, T.C. and Others Vs The State of Kerala and Others
High Court Of Kerala · (1986) 12 KL CK 0001
Constitution of India, 1950 — Article 14, 320Kerala Public Service Commission Rules of Procedure, 1976 — Rule 5
High Courts01 Dec 1986
Mohammed Koya Vs Balan
High Court Of Kerala · (1988) 2 ACC 171 : (1987) ACJ 534 : (1987) 1 ILR (Ker) 654 : (1987) 2 LLJ 486
Employees Compensation Act, 1923 — Section 10, 30, 4
High Courts01 Dec 1986
Ammukutty Amma Vs Thankamma and Others
High Court Of Kerala · (1987) KLJ 16
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5
High Courts01 Dec 1986Dismissed
P.P. Muhammed Koya Vs N.V. Balan
High Court Of Kerala · (1986) 23 KLJ 1134
Workmens Compensation Act, 1923 — Section 10, 30, 4, 4(1)(b)
High Courts27 Nov 1986
Palghat Oil Mills Vs State of Kerala
High Court Of Kerala · (1987) 65 STC 169
Kerala General Sales Tax Act, 1963 — Section 10
High Courts27 Nov 1986Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs S.K. Arts
High Court Of Kerala · (1986) 2 ILR (Ker) 57 : (1987) 64 STC 411
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts26 Nov 1986
N.J. Joseph Vs Labour Court
High Court Of Kerala · (1987) 2 LLJ 180
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts24 Nov 1986Dismissed
United India Fire and Genl. Ins. Company Ltd. Vs C.P. Varghese and Others
High Court Of Kerala · (1988) ACJ 152
High Courts21 Nov 1986Allowed
A.K. Surendran and Others Vs K.M. Ganapathy and Others
High Court Of Kerala · (1987) ACJ 432
Fatal Accidents Act, 1855 — Section 1, 1A, 2Motor Vehicles Act, 1988 — Section 110A
High Courts20 Nov 1986
Kerala State Electricity Board Vs Sundaram Estate
High Court Of Kerala · (1988) ACJ 543 : (1986) 2 ILR (Ker) 187 : (1987) 2 LLJ 311
Employees Compensation Act, 1923 — Section 12, 13, 19, 27, 3
High Courts20 Nov 1986Allowed
The District Collector and Another Vs K. Bhaskara Kurup
High Court Of Kerala · (1986) 11 KL CK 0004
Constitution of India, 1950 — Article 226Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 29(1), 29(8)Kerala Land Reforms Act, 1963 — Section 101(2), 128A, 96, 96(1), 96(1A)
High Courts18 Nov 1986Allowed
P.R. Ramakrishnan Vs Subbaramma Sastrigal and Another
High Court Of Kerala · AIR 1988 Ker 18 : (1987) 1 ILR (Ker) 547
Evidence Act, 1872 — Section 126, 127, 129Penal Code, 1860 (IPC) — Section 499, 500
High Courts18 Nov 1986Dismissed
E.K. Devaky and Others Vs T. KrishnankMty
High Court Of Kerala · (1987) KLJ 507
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4)(iv), 20