High Courts23 Jun 1987Allowed
Andhra Steel Corporation Vs State of Kerala
High Court Of Kerala · (1987) 67 STC 348
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 18 of 31
High Courts23 Jun 1987
Commissioner of Income Tax Vs Shri Pawan Kumar Dalmia
High Court Of Kerala · (1987) 66 CTR 167 : (1987) 168 ITR 1
Income Tax Act, 1961 — Section 132, 271(1)
High Courts22 Jun 1987
COMMISSIONER OF Income Tax Vs R. CHANDRAN.
High Court Of Kerala · (1988) 174 ITR 256
Income Tax Act, 1961 — Section 139, 256
High Courts19 Jun 1987Dismissed
Mrs. C.V. Omana and Others Vs Mr. P.V. David and Others
High Court Of Kerala · (1987) 06 KL CK 0065
Evidence Act, 1872 — Section 32Motor Vehicles Act, 1939 — Section 108, 94, 95, 95(1), 95(2)
High Courts19 Jun 1987
Omana and Others Vs David and Others
High Court Of Kerala · (1988) 1 ACC 93 : (1987) ACJ 905
Evidence Act, 1872 — Section 32Motor Vehicles Act, 1988 — Section 1, 108, 11, 94, 95
High Courts19 Jun 1987Allowed
Latheefa Beevi Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 874
Constitution of India, 1950 — Article 320Kerala State and Subordinate Services Rules, 1958 — Rule 2(1), 2(9), 27
High Courts18 Jun 1987Dismissed
Kochu Kunju Karunnkaran and Others Vs Janaki Amma and Others
High Court Of Kerala · (1987) KLJ 900
Civil Procedure Code, 1908 (CPC) — Section 41, 47Evidence Act, 1872 — Section 13Specific Relief Act, 1963 — Section 9
High Courts18 Jun 1987
Commissioner of Income Tax Vs Federal Bank Ltd.
High Court Of Kerala · (1991) 189 ITR 117
High Courts18 Jun 1987
Commissioner of Income Tax Vs Kerala Nut Food Co., P. Gopinatha Pillai, M. Shamsuddin and Co., Indian Nut Products, Asiatic Export Enterprises, General Industrial Corporation, L. Kunjukunju and Malabar Cashewnuts and Allied Products
High Court Of Kerala · (1990) 185 ITR 150
Income Tax Act, 1961 — Section 256(2), 35B, 35B(1)
High Courts17 Jun 1987
Commissioner of Income Tax Vs Cochin Oil Merchants'' Association
High Court Of Kerala · (1987) 67 CTR 212 : (1987) 168 ITR 240
Companies Act, 1956 — Section 26Income Tax Act, 1961 — Section 143(3), 147, 256(1), 44ATrade Unions Act, 1926 — Section 27
High Courts17 Jun 1987Dismissed
Suri Films Vs S.N. Govinda Prabhu and Brother
High Court Of Kerala · AIR 1989 Ker 28
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 10(1), Order 6 Rule 17
High Courts17 Jun 1987Allowed
Deputy Commissioner of Sales Tax Vs M.P. Chellappan
High Court Of Kerala · (1987) 67 STC 269
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts17 Jun 1987
Sainaba Umma and Another Vs Moideenkutty and Others
High Court Of Kerala · (1987) 06 KL CK 0011
High Courts17 Jun 1987
COMMISSIONER OF Income Tax Vs COCHIN OIL MERCHANTS ASSOCIATION.
High Court Of Kerala · (1987) 67 CTR 212 : (1987) 168 ITR 240
COMPANIES ACT, 1956 — Section 26Income Tax Act, 1961 — Section 143, 147, 256, 44ATrade Unions Act, 1926 — Section 27
High Courts15 Jun 1987Allowed
Parthan Vs Radhakrishnan Nair and Others
High Court Of Kerala · AIR 1988 Ker 131
Provincial Insolvency Act, 1920 — Section 10, 24(1)
High Courts15 Jun 1987Dismissed
Soman and Others Vs Apputty and Others
High Court Of Kerala · AIR 1988 Ker 212
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(4), Order 1 Rule 8(5), Order 1 Rule 8(6), 11
High Courts15 Jun 1987Dismissed
Somasekharan Nair Vs Thankamma
High Court Of Kerala · AIR 1988 Ker 308
Hindu Marriage Act, 1955 — Section 13, 23
High Courts12 Jun 1987
Abdul Sathar Haji Moosa Sait Dharmastapanam Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 169 ITR 84
Kerala Agricultural Income Tax Act, 1950 — Section 4Wealth Tax Act, 1957 — Section 21, 23, 5(1)
High Courts12 Jun 1987
Anjali Hotels Private Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 69 CTR 183 : (1988) 170 ITR 419
Finance Act, 1979 — Section 2(7)
High Courts12 Jun 1987
Commissioner of Income Tax Vs M. Sreedharan
High Court Of Kerala · (1987) 06 KL CK 0029
Income Tax Act, 1961 — Section 129, 256(2), 271(1), 274