High Courts15 Jul 1987
Kerala Co-operative Consumers'' Federation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 67 CTR 73 : (1988) 170 ITR 455
Income Tax Act, 1961 — Section 80P(1), 80P(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 15 of 31
High Courts14 Jul 1987Dismissed
State of Kerala Vs Varkey Mathu and Others
High Court Of Kerala · (1987) KLJ 961
Kerala Land Reforms Act, 1963 — Section 81, 83, 85, 85(1), 85(2)
High Courts14 Jul 1987
Commissioner of Income Tax Vs Trivandrum Club
High Court Of Kerala · (1989) 177 ITR 550 : (1990) 49 TAXMAN 243
Income Tax Act, 1961 — Section 256(2)
High Courts14 Jul 1987
Commissioner of Income Tax Vs Nirmala Liquors
High Court Of Kerala · (1988) 71 CTR 161 : (1988) 173 ITR 525
Income Tax Act, 1961 — Section 145, 256(2)
High Courts14 Jul 1987
Commissioner of Income Tax Vs Chackola Spinning Mills Ltd.
High Court Of Kerala · (1988) 170 ITR 440
Income Tax Act, 1961 — Section 40A(7)
High Courts14 Jul 1987Dismissed
Deputy Commissioner of Sales Tax Vs Dr. Paran''s Dental Laboratories
High Court Of Kerala · (1987) 67 STC 249
High Courts14 Jul 1987Dismissed
P. Padmavathi Vs P. V. Kesava Reddi
High Court Of Kerala · (1987) KLJ 967
Limitation Act, 1963 — Article 113, 65
High Courts13 Jul 1987
Commissioner of Wealth-tax Vs Mrs. Sara Varghese
High Court Of Kerala · (1988) 170 ITR 436
Wealth Tax Act, 1957 — Section 3
High Courts13 Jul 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K.K. Ummer Koya and Co.
High Court Of Kerala · (1988) 71 STC 384
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts10 Jul 1987
K.K. Achuthan Vs Commissioner of Gift-tax
High Court Of Kerala · (1988) 170 ITR 518
Gift Tax Act, 1958 — Section 5(1)
High Courts10 Jul 1987
P. Gangadhara Pillai Vs Commissioner of Gift Tax
High Court Of Kerala · (1988) 69 CTR 231 : (1988) 170 ITR 514
High Courts10 Jul 1987Dismissed
Kesavan Gopi Vs State
High Court Of Kerala · (1987) KLJ 1309
Criminal Procedure Code, 1973 (CrPC) — Section 242Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338
High Courts09 Jul 1987
K.K. Kesavan Vs Food Inspector, Kunnamkulam Municipality and Another
High Court Of Kerala · (1987) KLJ 865
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2)B, 16(l)(a)(i), 2(a)
High Courts09 Jul 1987Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs M.M. Nagalinga Nadar and Sons
High Court Of Kerala · (1988) 71 STC 171
Kerala General Sales Tax Act, 1963 — Section 2(vi)(a), 2(viii)
High Courts09 Jul 1987Allowed
State Bank of India Vs Viswaniryat (P.) Limited and Another
High Court Of Kerala · (1989) 65 CompCas 795 : (1988) 1 ILR (Ker) 172
Companies Act, 1956 — Section 124, 125, 130, 132
High Courts09 Jul 1987Dismissed
Deputy Commissioner of Sales Tax Vs Indian Duplicator Co. Ltd.
High Court Of Kerala · (1988) 69 STC 238
High Courts08 Jul 1987
T.H. Mustaffa Vs State of Kerala and Others
High Court Of Kerala · (1988) CriLJ 816
Criminal Procedure Code, 1973 (CrPC) — Section 107, 133, 144, 145, 146
High Courts08 Jul 1987Dismissed
Central Government Vs Abdul Mohammed and Others
High Court Of Kerala · (1988) 17 ECC 96 : (1988) 1 ILR (Ker) 378
Foreign Exchange Regulation Act, 1973 — Section 54
High Courts07 Jul 1987Dismissed
Manual D''Cruz Vs State of Kerala and Others
High Court Of Kerala · (1987) 07 KL CK 0017
Agra Tenancy Act, 1926 — Section 227, 230, 271Civil Procedure Code Amendment Act, 1976 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11