High Courts24 Oct 1986Allowed
Kerala Public Service Commission Vs K.P. Karthikeyan and Another
High Court Of Kerala · (1986) 10 KL CK 0045
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 5 of 22
High Courts24 Oct 1986
Shalimar Rope Works Ltd. Vs N.C. John And Sons Ltd.
High Court Of Kerala · (1986) KLJ 1051
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(3), Order 38 Rule 6, Order 38 Rule 6(1), Order 38 Rule 6(2)
High Courts24 Oct 1986
Varghese etc. Vs State of Kerala and Others
High Court Of Kerala · (1987) 1 ILR (Ker) 410 : (1988) 2 LLJ 327
Constitution of India, 1950 — Article 14
High Courts24 Oct 1986Dismissed
State of Kerala Vs Ocean Wealth and Others
High Court Of Kerala · (1987) 1 ILR (Ker) 520 : (1987) 65 STC 16
Kerala General Sales Tax Act, 1963 — Section 5A(1)(b)
High Courts23 Oct 1986Allowed
State of Kerala Vs Govindan Ponnamma and Others
High Court Of Kerala · (1986) 23 KLJ 1047
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 27 Rule 8A, Order 40 Rule 1, Order 41 Rule 1, Order 41 Rule 1(3)
High Courts22 Oct 1986
Food Corporation of India and Others Vs Pratap Transport Co. and Others
High Court Of Kerala · (1986) 10 KL CK 0037
Contract Act, 1872 — Section 70
High Courts22 Oct 1986Allowed
Karayi cherooty and Others Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 585
Kerala Land Reforms Act, 1963 — Section 85, 85(2), 85(6A), 85(7), 85(7)
High Courts21 Oct 1986Allowed
K.C. Bhaskaran Nair Vs Carona Shoe Co. Ltd. and Another
High Court Of Kerala · AIR 1987 Ker 132
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Transfer of Property Act, 1882 — Section 76
High Courts21 Oct 1986Dismissed
M.C. Shanmukhan Vs Vachali Jayalakshmi and Another
High Court Of Kerala · (1986) 2 ILR (Ker) 165 : (1987) 67 STC 334
Kerala General Sales Tax Act, 1963 — Section 54, 54(1)
High Courts21 Oct 1986Dismissed
Bappu Pareed Vs The Kerala Financial Corporation and Others
High Court Of Kerala · AIR 1987 Ker 122 : (1987) 1 ILR (Ker) 680
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1)
High Courts21 Oct 1986Allowed
Marthoma Rubber Company and Others Vs Union Bank of India
High Court Of Kerala · (1986) 10 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts20 Oct 1986Dismissed
I.V. Ramanathan Vs S.K. Nazir Hussain
High Court Of Kerala · (1986) 23 KLJ 1008
Arbitration Act, 1940 — Section 39(1)
High Courts20 Oct 1986Dismissed
C.K. Xavier Vs Bhagaraj Singh and Another
High Court Of Kerala · AIR 1987 Ker 145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts17 Oct 1986Dismissed
Chellappan Pillai Sreevalsalan Pillai Vs Bhavani Amma Thankamani Amma
High Court Of Kerala · (1986) 23 KLJ 1030
Evidence Act, 1872 — Section 101, 102, 103Hindu Marriage Act, 1955 — Section 10, 12, 13, 9, 9(1)Limitation Act, 1963 — Section 12, 12(2)
High Courts17 Oct 1986Dismissed
S. Saroja Vs A.E.O., Pattambi and Others
High Court Of Kerala · (1986) 10 KL CK 0038
Kerala Education Rules, 1959 — Rule 12, 6B, 6B(1), 6B(2)
High Courts17 Oct 1986Allowed
K.R. Kandunny and Another Vs Special Tahsildar, Land Acquisition
High Court Of Kerala · (1986) KLJ 973
Kerala Land Acquisition Act, 1961 — Section 20, 23(1A), 3(1), 54Land Acquisition (Amendment) Act, 1984 — Section 20, 28, 30(2), 30(3), 31
High Courts17 Oct 1986Dismissed
N. Sukumaran Vs State of Kerala
High Court Of Kerala · (1986) 10 KL CK 0025
Kerala State and Subordinate Services Rules, 1958 — Rule 27, 27(1), 31, 9
High Courts17 Oct 1986Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs St. Antony''s Guild
High Court Of Kerala · (1990) 79 STC 68
Kerala General Sales Tax Act, 1963 — Section 2, 39Kerala Sales Tax Appellate Tribunal Regulations, 1966 — Regulation 4, 43
High Courts17 Oct 1986Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Kerala State Co-operative Consumers Federation Ltd.
High Court Of Kerala · (1987) 64 STC 394
Constitution of India, 1950 — Article 133