High Courts22 Jul 1987Dismissed
Kamalamma and Others Vs B. Ramani and Others
High Court Of Kerala · (1987) KLJ 929
Succession Act, 1925 — Section 372, 373, 373(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 14 of 31
High Courts22 Jul 1987Dismissed
Joseph Vs Jess Raphael
High Court Of Kerala · (1987) KLJ 932
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 5, Order 33 Rule 6
High Courts22 Jul 1987Dismissed
Bhaskar Traders, Alavil Vs Minikkipacha Kunhiraman
High Court Of Kerala · AIR 1988 Ker 227
Civil Procedure Code, 1908 (CPC) — Section 11, 60(1)
High Courts22 Jul 1987
Commissioner of Agricultural Income Tax Vs Abdul Sathar Hajee Moosa Sait Dharmasthapanam
High Court Of Kerala · (1987) 07 KL CK 0039
Kerala Agricultural Income Tax Act, 1950 — Section 31, 36
High Courts22 Jul 1987Dismissed
Kumaran Potty Vs Venad Pharmaceuticals and Chemicals Ltd. and Another
High Court Of Kerala · (1989) 65 CompCas 246 : (1986) 2 ILR (Ker) 684
Companies Act, 1956 — Section 155, 155(1), 193, 41(2)
High Courts21 Jul 1987Allowed
Sreenivasan Vs Subbarama Sastrikal
High Court Of Kerala · AIR 1988 Ker 112
Negotiable Instruments Act, 1881 (NI) — Section 19, 4
High Courts20 Jul 1987Dismissed
P. Sathrugnan Pillai Vs State of Kerala
High Court Of Kerala · (1988) 71 STC 283
High Courts20 Jul 1987Allowed
Bank of India Vs James Fernandez and Another
High Court Of Kerala · AIR 1988 Ker 89 : (1987) KLJ 922
Limitation Act, 1963 — Section 18
High Courts20 Jul 1987Dismissed
John Vs Kamarunnissa
High Court Of Kerala · AIR 1989 Ker 78
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 8 Rule 1
High Courts20 Jul 1987Dismissed
Madhavan Sunanda Vs Krishnan Chethoharan
High Court Of Kerala · AIR 1988 Ker 228
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2)
High Courts20 Jul 1987
Paily Joseph Vs Union of India
High Court Of Kerala · (1988) 2 KLJ 576
Travancore Christian Guardianship Act, 1116 — Section 3
High Courts20 Jul 1987
Dr. V. Sebastian Vs The State
High Court Of Kerala · (1988) CriLJ 1150 : (1987) KLJ 956
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5
High Courts20 Jul 1987Allowed
Kunhappan Vs State of Kerala
High Court Of Kerala · (1987) KLJ 886
Criminal Procedure Code, 1973 (CrPC) — Section 350Evidence Act, 1872 — Section 132, 17, 21, 33Penal Code, 1860 (IPC) — Section 132, 174, 179
High Courts20 Jul 1987Dismissed
Kreem Foods (P.) Ltd. Vs State of Kerala
High Court Of Kerala · (1988) 71 STC 353
Kerala General Sales Tax Act, 1963 — Section 19
High Courts17 Jul 1987Dismissed
United Timber and Cashew Products (P.) Ltd. Vs The State of Kerala
High Court Of Kerala · (1988) 69 STC 250
Kerala General Sales Tax Act, 1963 — Section 61(1)
High Courts17 Jul 1987Allowed
Syed Hassan Baffakki Thangal and Others Vs Kalliath Thazha Chirutha and Others
High Court Of Kerala · AIR 1988 Ker 160 : (1988) 1 ILR (Ker) 111
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15
High Courts17 Jul 1987Dismissed
Malankara Rubber and Produce Co. Ltd. Vs The State of Kerala and Others
High Court Of Kerala · (1987) 07 KL CK 0018
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1961 — Section 12(2), 3, 3(1), 4, 4(1)
High Courts16 Jul 1987Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Ruby Engineering and Boat Building Corporation
High Court Of Kerala · (1989) 73 STC 446
High Courts16 Jul 1987
Commissioner of Income Tax Vs Taj Textile Industries Co-operative Society Ltd.
High Court Of Kerala · (1988) 170 ITR 465
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts15 Jul 1987Dismissed
The Food Inspector, Alwaye Municipality Vs Jose and Others
High Court Of Kerala · (1987) 07 KL CK 0063
Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 15, 22, 22A, 32, 9A