High Courts22 Jan 1986
AGRL. INCOME TAX OFFICER and Others Vs THANKAMMA PARAMESWARAN and Another
High Court Of Kerala · (1988) 67 CTR 186
Kerala Revenue Recovery Act, 1968 — Section 44
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 20 of 22
High Courts22 Jan 1986
Agricultural Income Tax Officer and Others Vs Thankamma Parameswaran and Vasudevan Nair
High Court Of Kerala · (1987) 1 ILR (Ker) 140 : (1987) 164 ITR 719
Kerala Revenue Recovery Act, 1968 — Section 44, 44(1), 50
High Courts21 Jan 1986
The Commissioner of Income Tax Vs Ms Alanickal Co. Ltd.
High Court Of Kerala · (1986) 23 KLJ 241
Income Tax Act, 1961 — Section 2(14), 256(1), 45
High Courts21 Jan 1986
Commissioner of Income Tax Vs Alanickal Co. Ltd.
High Court Of Kerala · (1986) 52 CTR 247 : (1986) 158 ITR 630
Income Tax Act, 1961 — Section 2(14), 45
High Courts21 Jan 1986
Cardamom Marketing Co. (Trav.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 52 CTR 292 : (1986) 158 ITR 621
Income Tax Act, 1961 — Section 104, 109
High Courts21 Jan 1986
T.V. Subramanta Kurukkal Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 138
Constitution of India, 1950 — Article 19(1)(g), 19(6), 30Kerala Education Act, 1958 — Section 14, 14(1), 14(1), 14(5), 14(9)
High Courts20 Jan 1986
Commissioner of Income Tax Vs Haji K. Assainar and Co.
High Court Of Kerala · (1986) 57 CTR 345 : (1986) 158 ITR 717
Income Tax Act, 1961 — Section 140(3), 140A, 140A(1)
High Courts17 Jan 1986
Madura Coats Ltd. Vs Mathan and Others
High Court Of Kerala · (1987) 2 LLJ 388
Factories Act, 1948 — Section 3, 52Industrial Disputes Act, 1947 — Section 33C
High Courts17 Jan 1986Allowed
N. Soman Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 166
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 16(1)(a)(i), 2, 2(ia)(f)
High Courts17 Jan 1986Dismissed
Alavi @ Manu Vs Aboobacker
High Court Of Kerala · (1986) 23 KLJ 410
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(c), Order 7 Rule 12, 17(1)Court Fees Act, 1870 — Section 12, 12(2)Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(2), 27(a)
High Courts16 Jan 1986
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Zaid and Company T. Mammad Vs State of Kerala
High Court Of Kerala · (1987) 67 STC 77
Kerala General Sales Tax Rules, 1963 — Rule 32(14)
High Courts16 Jan 1986Dismissed
Life Insurance Corporation of India, Trivandrum Vs L. Kamalamma
High Court Of Kerala · (1986) ACJ 510 : AIR 1986 Ker 215 : (1987) 61 CompCas 472 : (1987) 1 ILR (Ker) 29
Contract Act, 1872 — Section 7, 8
High Courts15 Jan 1986Dismissed
P. M. Alias Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 192
High Courts15 Jan 1986
P.M. Alias Vs State of Kerala and Others
High Court Of Kerala · (1986) 2 LLJ 420
High Courts15 Jan 1986
Commissioner of Income Tax Vs Kerala State Road Transport Corporation General Provident Fund Trust
High Court Of Kerala · (1987) 60 CTR 7 : (1986) 161 ITR 681 : (1987) 33 TAXMAN 538
Income Tax Act, 1961 — Section 164
High Courts15 Jan 1986
Periyar Chemicals Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Periyar Chemicals Ltd.
High Court Of Kerala · (1987) 59 CTR 223 : (1986) 162 ITR 163
Income Tax Act, 1961 — Section 32, 43, 43A, 80J
High Courts15 Jan 1986Dismissed
Kumaran Nair Vs Damodaran Nair
High Court Of Kerala · (1986) 23 KLJ 210
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)Kerala Land Reforms Act, 1963 — Section 75, 79, 79A
High Courts14 Jan 1986Dismissed
Food Inspector, Alwaye Municipality Vs P.M. Shamsuddin and Another
High Court Of Kerala · (1987) KLJ 125
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(m), 2(xiia)
High Courts10 Jan 1986Allowed
P. Subaida Vs K. Krishnan and Another
High Court Of Kerala · (1986) 23 KLJ 182
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c), 11(3), 13(1)(g)
High Courts10 Jan 1986Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Hajee M.K. Cheriya Mamoo and Brothers
High Court Of Kerala · (1987) 66 STC 332
Income Tax Act, 1961 — Section 40A