High Courts04 Jun 1987Allowed
Sainaba Umma Vs Moideenkutty
High Court Of Kerala · (1987) 06 KL CK 0016
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 20 of 31
High Courts02 Jun 1987
K. Ravindranathan Nair (Vijayalakshmi Cashew Co.) Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 170 ITR 409
Income Tax Act, 1961 — Section 256(2), 35(B), 37
High Courts02 Jun 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Relish Foods
High Court Of Kerala · (1988) 71 STC 430
Central Sales Tax Act, 1956 — Section 5, 6
High Courts01 Jun 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs V. Gopi
High Court Of Kerala · (1987) 67 STC 79
Kerala General Sales Tax Act, 1963 — Section 55B(b)
High Courts01 Jun 1987
United India Insurance Co. Ltd. Vs George
High Court Of Kerala · (1988) 2 ACC 167 : (1988) ACJ 45
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts01 Jun 1987
Devan alias Vasudevan and etc. Vs The State
High Court Of Kerala · (1988) CriLJ 1005
Penal Code, 1860 (IPC) — Section 120B, 143, 148, 162, 21
High Courts28 May 1987Allowed
Poulose Chacko and another Vs Taluk Land Board and another
High Court Of Kerala · (1987) KLJ 697
Kerala Land Reforms Act, 1963 — Section 2(5), 81, 81(1)(q)
High Courts28 May 1987Dismissed
T.C. Antony and Others Vs State of Kerala and Others
High Court Of Kerala · (1987) 05 KL CK 0016
Kerala State and Subordinate Services Rules, 1958 — Rule 13(AA), 13A, 13A(1), 27, 31
High Courts28 May 1987
Commissioner of Income Tax Vs M.N. Sankaranarayanan Nair, M.N. Vijayan and M.N. Chandrasekharan
High Court Of Kerala · (1988) 169 ITR 397 : (1988) 37 TAXMAN 150
Income Tax Act, 1961 — Section 154
High Courts28 May 1987Dismissed
Rajkumar Chadda and another Vs V.P. Abdulrahiman and Others
High Court Of Kerala · (1987) KLJ 677
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(8)
High Courts27 May 1987
V.K. Thomas Vs The Revenue Board Member (L.R.)
High Court Of Kerala · (1988) CriLJ 336 : (1986) 2 ILR (Ker) 559
Constitution of India, 1950 — Article 48A, 51A
High Courts26 May 1987
Commissioner of Agricultural Income Tax Vs Kartikulam and Alathur Estates
High Court Of Kerala · (1988) 169 ITR 386
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts26 May 1987Dismissed
A. Venkappa Bhatta and Others Vs Gangamma and Others
High Court Of Kerala · AIR 1988 Ker 133
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115
High Courts26 May 1987Dismissed
T.K. Raghavan Vs Union of India (UOI)
High Court Of Kerala · AIR 1988 Ker 218
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5Post Office Act, 1898 — Section 6
High Courts26 May 1987
S. MURUGAPPA CHETTIAR Vs COMMISSIONER OF Income Tax.
High Court Of Kerala · (1988) 71 CTR 154 : (1988) 174 ITR 245
High Courts25 May 1987Dismissed
Lalithamma Vs Ramachandra Iyer
High Court Of Kerala · (1987) KLJ 652
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts25 May 1987Dismissed
C.K. Jose and Another Vs Kerala State Electricity Board and Another
High Court Of Kerala · (1987) 05 KL CK 0014
Industrial Disputes Act, 1947 — Section 18Kerala Service Rules, 1958 — Rule 28A
High Courts25 May 1987Allowed
Balachandran Vs Sales Tax Officer
High Court Of Kerala · (1987) 67 STC 218
Kerala General Sales Tax Act, 1963 — Section 35, 36
High Courts25 May 1987
Kaliyappan and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1988 Ker 271
Land Acquisition Act, 1894 — Section 11, 11A, 12, 12(1), 12(2)
High Courts25 May 1987Allowed
Mohandas Vs Motor Accidents Claims Tribunal
High Court Of Kerala · (1987) 05 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, Order 18 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 326Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 16, 21