High Courts12 Jun 1987Allowed
Kunchan Parameswara Panicker Vs Padmanabhan Bharathan and Others
High Court Of Kerala · (1987) KLJ 742
Kerala Land Reforms Act, 1963 — Section 106, 13
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 19 of 31
High Courts11 Jun 1987Allowed
Union of India (UOI) and Another Vs Philips Construction
High Court Of Kerala · AIR 1989 Ker 152
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 126, 23
High Courts11 Jun 1987
Income Tax Officer, B-Ward Vs T. Abdul Majeed
High Court Of Kerala · (1987) 64 CTR 266 : (1988) 169 ITR 440
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 132(4A), 277, 278D, 279, 279(1)
High Courts10 Jun 1987
Sainaba Umma and another Vs Moideenkutty and others
High Court Of Kerala · (1987) KLJ 728
High Courts10 Jun 1987
Sri Hari Lodge Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 71 CTR 78 : (1988) 172 ITR 386
Income Tax Act, 1961 — Section 256, 256(2), 41(2), 45
High Courts10 Jun 1987
Commissioner of Income Tax Vs St. George Motors
High Court Of Kerala · (1988) 170 ITR 417
High Courts10 Jun 1987Dismissed
Pathrose Samual and Another Vs Karumban Parameswaran
High Court Of Kerala · AIR 1988 Ker 163
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 47
High Courts08 Jun 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Hotel Liberty
High Court Of Kerala · (1988) 69 STC 54
Kerala General Sales Tax Act, 1963 — Section 5A, 5A(1)(a)
High Courts08 Jun 1987
Commissioner of Income Tax Vs K.S.R.T.C. Pension and Gratuity Fund Trust
High Court Of Kerala · (1987) 65 CTR 84 : (1987) 167 ITR 383 : (1987) 34 TAXMAN 265
Income Tax Act, 1961 — Section 164(1), 256(2)
High Courts08 Jun 1987
Mrs. Grance S. George (on behalf of BMG Enterprises) Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 69 CTR 199 : (1988) 170 ITR 412
Income Tax Act, 1961 — Section 256(2)
High Courts08 Jun 1987Allowed
D. Viswanathan and Another Vs The Karnataka Bank Ltd.
High Court Of Kerala · AIR 1988 Ker 274
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51
High Courts08 Jun 1987
Commissioner of Income Tax Vs Saraf Trading Corporation
High Court Of Kerala · (1987) 65 CTR 60 : (1987) 167 ITR 909
Income Tax Act, 1961 — Section 271(1)
High Courts08 Jun 1987
COMMISSIONER OF Income Tax Vs K. S. R. T. C. PENSION AND GRATUITY FUND TRUST.
High Court Of Kerala · (1987) 65 CTR 84 : (1987) 167 ITR 383 : (1987) 34 TAXMAN 265
Income Tax Act, 1961 — Section 161, 164, 256
High Courts07 Jun 1987Dismissed
Mrs. C.V. Omana and Others Vs P V. David and Others
High Court Of Kerala · (1987) KLJ 761
Motor Vehicles Act, 1988 — Section 108, 65(1), 94, 95, 95(1)
High Courts05 Jun 1987Allowed
Forward Traders Vs State of Kerala
High Court Of Kerala · (1988) 69 STC 21
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jun 1987
Keshava Cashew Company Vs Commissioner of Income Tax (Appeals)
High Court Of Kerala · (1988) 70 CTR 173 : (1988) 172 ITR 628 : (1988) 40 TAXMAN 223
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 38Income Tax Act, 1961 — Section 256(1)
High Courts05 Jun 1987Allowed
M.P. Assainar Vs Sub Registrar and Others
High Court Of Kerala · (1987) 06 KL CK 0005
Constitution of India, 1950 — Article 226Kerala Stamp Act, 1959 — Section 34, 39, 44, 55, 55(1)Stamp Act, 1899 — Section 57, 57(1), 59(2)
High Courts05 Jun 1987
Mercy and Others Vs Nabeesa Beevi
High Court Of Kerala · (1987) KLJ 776
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(1), Order 22 Rule 4(2), Order 22 Rule 4(3), Order 24 Rule 2, 2(11)
High Courts04 Jun 1987Dismissed
R. Madhavan Vs S.K. Nayar
High Court Of Kerala · AIR 1988 Ker 39
Copyright Act, 1957 — Section 44, 45
High Courts04 Jun 1987
V.S. Abdul Sattar Shah Vs Superintendent of Police, CBI/SPE
High Court Of Kerala · (1987) CriLJ 1670
Prevention of Corruption Act, 1988 — Section 5