High Courts06 Oct 1986
Rev. Fr. Bernad Thattil Vs Ramachandran Pillai
High Court Of Kerala · (1987) CriLJ 739
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 126Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
High Court Of Kerala judgments, 1986
421 judgments · page 7 of 22
High Courts06 Oct 1986Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Padma Engineering Works
High Court Of Kerala · (1990) 78 STC 49
Kerala General Sales Tax Act, 1963 — Section 5
High Courts03 Oct 1986
Sadasivan Pillai Vs Vijayalakshmi
High Court Of Kerala · (1987) CriLJ 765
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 12, 13B
High Courts01 Oct 1986
Chandran and Another Vs State of Kerala
High Court Of Kerala · (1986) CriLJ 1865
Evidence Act, 1872 — Section 17, 21, 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 307, 34, 380, 460
High Courts30 Sept 1986Allowed
M/s Haji P. Mammu and Others Vs Kola Aldurahiman Basha
High Court Of Kerala · (1986) 23 KLJ 951
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(i)Partnership Act, 1932 — Section 13, 55
High Courts30 Sept 1986Allowed
E.S.I. Corporation Vs Kerala Kaumudi
High Court Of Kerala · (1986) 09 KL CK 0030
Employees State Insurance Act, 1948 — Section 2(13), 2(9)
High Courts30 Sept 1986
Mathai Joseph Vs State and Others
High Court Of Kerala · (1986) 23 KLJ 957
Evidence Act, 1872 — Section 92Kerala Land Reforms Act, 1963 — Section 82, 82(1), 82(1)(b), 84
High Courts30 Sept 1986
Regional Director, Employees'' State Insurance Corporation Vs Kerala Kaumudi
High Court Of Kerala · (1987) 2 LLJ 508
Employees State Insurance Act, 1948 — Section 2
High Courts30 Sept 1986Dismissed
The New India Assurance Co. Ltd. Vs Kayicha Umma and Others
High Court Of Kerala · (1986) 09 KL CK 0009
High Courts30 Sept 1986Dismissed
R. Nagarajan and Company Vs State of Kerala
High Court Of Kerala · (1986) 2 ILR (Ker) 259 : (1987) 65 STC 34
Kerala General Sales Tax Act, 1963 — Item 116
High Courts30 Sept 1986Allowed
M/s. Haji P. Mammu and Others Vs Kola Abdurahiman Basha
High Court Of Kerala · (1986) 23 KLJ 951
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 13Partnership Act, 1932 — Section 55
High Courts26 Sept 1986Allowed
Unni Menon Vs Kerala Film Artists and Critics Society and Others
High Court Of Kerala · (1986) 09 KL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 24, 25, 415, 420
High Courts25 Sept 1986Allowed
Mathai John Vs Karthikakutty and Others
High Court Of Kerala · (1987) KLJ 578
Kerala Land Reforms Act, 1963 — Section 16, 16A, 17, 20, 82
High Courts25 Sept 1986Allowed
Shanmughan Vs Paul and Others
High Court Of Kerala · (1986) 23 KLJ 970 : (1988) 1 RCR(Criminal) 614
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(b), 133(d), 397Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(4)(iv)
High Courts25 Sept 1986Allowed
Union of India (UOI) Vs V.M. Mathai
High Court Of Kerala · (1986) 09 KL CK 0015
Arbitration Act, 1940 — Section 20, 20(1), 20(4), 39, 39(1)
High Courts24 Sept 1986
The Commissioner of Income Tax Kerala Vs M/s. India Sea Foods, Cochin
High Court Of Kerala · (1986) 23 KLJ 1001
Income Tax Act, 1961 — Section 14, 256(1), 3(1), 3(1)(a), 3(1)(b)
High Courts24 Sept 1986
Commissioner of Income Tax Vs India Sea Foods
High Court Of Kerala · (1987) 1 ILR (Ker) 332
Income Tax Act, 1961 — Section 3, 3(1), 3(3), 45
High Courts23 Sept 1986Allowed
The Chairman, Calicut-Wyanad Motor Services (Pvt.) Ltd. Vs State of Kerala
High Court Of Kerala · AIR 1987 Ker 21
Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 265Motor Vehicles Act, 1939 — Section 27
High Courts23 Sept 1986Allowed
Sivan Vs Motor Accidents Claims Tribunal
High Court Of Kerala · (1987) ACJ 242
Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 3Motor Vehicles Act, 1939 — Section 110A
High Courts12 Sept 1986Dismissed
United India Insurance Co. Ltd. Vs Ratnamma and Others
High Court Of Kerala · (1986) 09 KL CK 0020
Kerala Torts (Miscellaneous Provisions) Act, 1976 — Section 2, 9(3)Motor Vehicles Act, 1988 — Section 110A, 110CSuccession Act, 1925 — Section 306