High Courts10 Dec 1987Dismissed
Madhavi Parvathy Varasiar and others Vs Sulaiman and another
High Court Of Kerala · (1988) 1 KLJ 114
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 2 of 31
High Courts09 Dec 1987
Parthas Trust Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 68 CTR 1 : (1988) 173 ITR 615
Income Tax Act, 1961 — Section 32, 45, 48
High Courts08 Dec 1987Dismissed
P.K. Ramachandran Vs The Officer Commanding and Others
High Court Of Kerala · (1988) 1 KLJ 102
Army Act, 1950 — Section 16, 17, 17(2), 18, 19Constitution of India, 1950 — Article 14, 310, 311, 311(2)
High Courts07 Dec 1987
V.T. Thomas and Others Vs Malayala Manorama Co. Ltd.
High Court Of Kerala · AIR 1989 Ker 49
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 96Copyright Act, 1957 — Section 17, 2
High Courts07 Dec 1987
Commissioner of Income Tax Vs Ambat Echukutty Menon
High Court Of Kerala · (1988) 67 CTR 287 : (1988) 1 ILR (Ker) 444 : (1988) 173 ITR 581
Income Tax Act, 1961 — Section 220(2), 240, 244, 244(1)
High Courts07 Dec 1987Allowed
Intelligence Officer, Agricultural Income Tax and Sales Tax Vs Swarnambhal Jewellers
High Court Of Kerala · (1988) 2 ILR (Ker) 285 : (1988) 69 STC 175
Constitution of India, 1950 — Article 226
High Courts04 Dec 1987
K.N. Narayanan Vs Income Tax Officer, C-Ward and Another
High Court Of Kerala · (1988) 173 ITR 61
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 45
High Courts04 Dec 1987
Commissioner of Income Tax Vs Smt. Ammini Varoo
High Court Of Kerala · (1988) 67 CTR 250 : (1988) 173 ITR 57
Income Tax Act, 1961 — Section 2(14)
High Courts04 Dec 1987Allowed
State of Kerala Vs Joseph Abraham and Others
High Court Of Kerala · (1988) 1 KLJ 87
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts04 Dec 1987Allowed
N.C. Narayanan Nair and Another Vs State of Kerala and Others
High Court Of Kerala · (1988) 1 KLJ 589
Constitution of India, 1950 — Article 14, 226
High Courts02 Dec 1987
Leena Mathew and Others Vs The Kerala Shipping Corporation Ltd.
High Court Of Kerala · (1987) 12 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Commercial Documents Evidence Act, 1939 — Section 2 , 3Evidence Act, 1872 — Section 35, 81
High Courts02 Dec 1987
Bangalath Mohammad and Others Vs Director of Panchayats and Others
High Court Of Kerala · AIR 1988 Ker 250
Kerala Panchayat Act, 1960 — Section 10(3A), 143, 143(1), 143(3), 144(3)
High Courts02 Dec 1987Dismissed
Kalyappan Vs State of Kerala and Others
High Court Of Kerala · (1987) 12 KL CK 0011
Kerala Land Acquisition Act, 1961 — Section 11, 12, 12(1), 12(2), 18
High Courts02 Dec 1987
Oommen Ninan Vs Somasundaran Pillai
High Court Of Kerala · (1988) 1 KLJ 186
Limitation Act, 1963 — Article 136
High Courts30 Nov 1987
Commissioner of Income Tax Vs Junus Haji Ummer Sait
High Court Of Kerala · (1988) 67 CTR 275 : (1988) 2 ILR (Ker) 175 : (1988) 173 ITR 3
Income Tax Act, 1961 — Section 22, 23, 24, 25, 26
High Courts30 Nov 1987Dismissed
Deputy Commissioner of Sales Tax Vs Balachandran
High Court Of Kerala · (1988) 1 ILR (Ker) 549 : (1988) 69 STC 165
Kerala General Sales Tax Act, 1963 — Section 35
High Courts30 Nov 1987
M. Ramanujan Vs State of Kerala
High Court Of Kerala · (1988) 1 KLJ 40
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7(i)(a)(ii)
High Courts30 Nov 1987
Kerala Agro Machinary Corporation Ltd. Vs Industrial Tribunal and Others
High Court Of Kerala · (1988) 2 LLJ 18
Industrial Employment (Standing Orders) Act, 1946 — Section 3, 5, 6
High Courts27 Nov 1987
K. Assan Koya and Sons Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 172 ITR 677