High Courts10 Jan 1986
Ayyappankutty Vs The State
High Court Of Kerala · (1987) CriLJ 1593
Constitution of India, 1950 — Article 13, 19, 20, 21, 22
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 21 of 22
High Courts09 Jan 1986
Abdul Azeez and Another Vs Pappu Manjooran and Others
High Court Of Kerala · (1986) 23 KLJ 119
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146(1), 482
High Courts08 Jan 1986
Divisional Forest Officer Vs N.C. Balakrishnan
High Court Of Kerala · (1987) CriLJ 346
Kerala Forest Act, 1961 — Section 61A
High Courts07 Jan 1986
P.K. Visalakshy and Others Vs State of Kerala and Others
High Court Of Kerala · (1987) 1 LLJ 445
Industrial Disputes Act, 1947 — Section 2
High Courts07 Jan 1986Allowed
Food Inspector, Trichur Municipality Vs Varghese and Others
High Court Of Kerala · (1986) 23 KLJ 499
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16(1)(a)(i), 20AA, 7(1)
High Courts06 Jan 1986Allowed
K. V. Devassy Vs Addl Sales Tax Officer Mattancherry and Others
High Court Of Kerala · (1986) 23 KLJ 451
Constitution of India, 1950 — Article 14, 19, 226, 265Kerala General Sales Tax Act, 1963 — Section 2(iii), 2(viii), 20, 22, 23
High Courts06 Jan 1986Allowed
M/s Bismi Abdulla and Sons Vs Regional Manager. F. C. I. Trivandrum and Another
High Court Of Kerala · (1986) 23 KLJ 158
Prevention of Food Adulteration Act, 1954 — Section 7Sales of Goods Act, 1930 — Section 14, 54(2)
High Courts06 Jan 1986
P.M. Kunhabdulla Haji Vs Income Tax Officer and Others
High Court Of Kerala · (1987) 59 CTR 62 : (1986) 162 ITR 304 : (1987) 30 TAXMAN 12
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(11), 132(12), 132(4A), 132(5)
High Courts06 Jan 1986Allowed
Bismi Abdullah and Sons, Merchants and Commission Agents Vs The Regional Manager, F.C.I., Trivandrum and Another
High Court Of Kerala · AIR 1987 Ker 56
Contract Act, 1872 — Section 7, 73
High Courts06 Jan 1986Allowed
Ayyappan Vs Karthiayani Amma and Others
High Court Of Kerala · AIR 1987 Ker 130
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 58, 72, 76
High Courts06 Jan 1986Allowed
Devassy Vs Additional Sales Tax Officer
High Court Of Kerala · (1986) 61 STC 280
Constitution of India, 1950 — Article 226, 265
High Courts06 Jan 1986Dismissed
B. Thankappan Vs Trivandrum Dist. Co-operative Bank Ltd., Trivandrum and Others
High Court Of Kerala · AIR 1987 Ker 1 : (1987) 1 ILR (Ker) 20
High Courts03 Jan 1986Dismissed
K Krishnan Elayath Vs A. Suresh
High Court Of Kerala · (1986) 23 KLJ 371
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(2), Order 14 Rule 3, Order 14 Rule 5Kerala Land Reforms Act, 1963 — Section 106, 125(1), 125(3)
High Courts02 Jan 1986
P.K. Mohammed (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 29 TAXMAN 511
Income Tax Act, 1922 — Section 10, 10(1), 10(2)(vi)(b), 34(1)(b)Income Tax Act, 1961 — Section 10, 11, 147(6), 147(b), 2(4)Payment of Bonus Act, 1965 — Section 15, 15(1), 36(1)(ii), 37
High Courts02 Jan 1986Allowed
T.V. Subramania Kurukkal Vs State of Kerala and Others
High Court Of Kerala · AIR 1987 Ker 200
Constitution of India, 1950 — Article 19(1), 30Kerala Education Act, 1958 — Section 14, 14(1), 14(4), 14(9), 7
High Courts02 Jan 1986Allowed
Philip Lukka Vs Franciscan Association, Vazhappally and Others
High Court Of Kerala · AIR 1987 Ker 204
Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 122
High Courts02 Jan 1986
P.K. Mohammed Pvt. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 61 CTR 40 : (1986) 162 ITR 587
Income Tax Act, 1961 — Section 147, 37Payment of Bonus Act, 1965 — Section 15, 15(1), 2, 2(4), 36(1)
High Courts01 Jan 1986Allowed
P.A Chacko and Another Vs Board of Revenue Excise Trivandrum and 4 Others
High Court Of Kerala · (1986) 23 KLJ 436
Constitution of India, 1950 — Article 226, 47
High Courts01 Jan 1986
Paul Francis Ambukkaram and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1987) 2 LLJ 150
Banking Regulation Act, 1949 — Section 45COMPANIES ACT, 1956 — Section 397, 398, 433, 439Constitution of India, 1950 — Article 13, 136, 14, 16, 19
High Courts01 Jan 1986Allowed
Chacko and Another Vs The Board of Revenue (Excise) and Others
High Court Of Kerala · (1986) 23 KLJ 436
Constitution of India, 1950 — Article 226, 47Foreign Liquor Rules — Rule 13, 13AKerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 2, 6(2)