High Courts09 Apr 1987
COMMISSIONER OF Income Tax Vs TRAVANCORE ELECTRO CHEMICAL INDUSTRIES LTD. (VICE VERSA).
High Court Of Kerala · (1987) 65 CTR 284 : (1987) 167 ITR 359 : (1987) 35 TAXMAN 56
Income Tax Act, 1961 — Section 80G, 80M
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 22 of 31
High Courts09 Apr 1987
P.P. Puthiyanal Attakoya Thangal and Another Vs Union Territory of Lakshadweep and Another
High Court Of Kerala · (1988) CriLJ 1206 : (1986) 2 ILR (Ker) 542
Constitution of India, 1950 — Article 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 145, 147
High Courts09 Apr 1987
Dy. Commissioner (Law) Vs M. Abdul Salam
High Court Of Kerala · (1988) 1 KLJ 29
Central Sales Tax Act, 1956 — Section 6(a), 6A, 6A(1)Kerala General Sales Tax Act, 1963 — Section 3, 34
High Courts09 Apr 1987
Kumaran Nair Vs Bhargavi and Another
High Court Of Kerala · (1988) CriLJ 1000
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Evidence Act, 1872 — Section 114, 45, 47, 73
High Courts08 Apr 1987Dismissed
M.O. Anthonikutty Vs The E.S.I. Corporation and Others
High Court Of Kerala · (1987) 04 KL CK 0014
Employees State Insurance Act, 1948 — Section 2(9), 45A, 45A(2), 45B, 68(1)Revenue Recovery Act, 1890 — Section 7
High Courts07 Apr 1987
Commissioner of Wealth-tax Vs Mary Rockie
High Court Of Kerala · (1987) 32 TAXMAN 455
High Courts07 Apr 1987Dismissed
Lilly Victor and Others Vs Motor Accidents Claims Tribunal, Calicut and Others
High Court Of Kerala · (1989) 1 ACC 474 : (1988) ACJ 200 : AIR 1989 Ker 32
Motor Vehicles Act, 1939 — Section 92A
High Courts07 Apr 1987
In Re : Chief Judicial magistrate
High Court Of Kerala · (1988) CriLJ 812
Criminal Procedure Code, 1973 (CrPC) — Section 164, 202, 209, 306
High Courts07 Apr 1987
Commissioner of Income Tax Vs Protein Products Ltd.
High Court Of Kerala · (1987) 32 TAXMAN 559
Income Tax Act, 1961 — Section 43(3), 80J
High Courts07 Apr 1987Allowed
Commissioner of Wealth Tax Vs Mrs. Mary Rockie
High Court Of Kerala · (1987) 32 TAXMAN 455
High Courts06 Apr 1987
COMMISSIONER OF Income Tax Vs R. LEELA VASANTH NAIR AND OTHERS.
High Court Of Kerala · (1987) 62 CTR 201 : (1987) 167 ITR 837 : (1987) 34 TAXMAN 30
Income Tax Act, 1961 — Section 271, 274
High Courts06 Apr 1987
Commissioner of Income Tax Vs R. Leela Vasanth Nair and Others
High Court Of Kerala · (1987) 62 CTR 201 : (1987) 167 ITR 837 : (1987) 34 TAXMAN 30
Income Tax Act, 1961 — Section 271(1)
High Courts06 Apr 1987
Commissioner of Income Tax Vs T.K. Sarala Devi
High Court Of Kerala · (1987) 63 CTR 310 : (1987) 167 ITR 136
Income Tax Act, 1961 — Section 2(1), 2(14), 2(24), 45
High Courts06 Apr 1987
Kannitta and Oil Mill Workers Union and Another Vs Industrial Tribunal and Others
High Court Of Kerala · (1987) 62 CompCas 96 : (1986) 2 ILR (Ker) 475
Constitution of India, 1950 — Article 226
High Courts06 Apr 1987Dismissed
E. P. Narayanan Nambiar Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 699
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 169, 173(2), 173(8)Evidence Act, 1872 — Section 3, 33
High Courts06 Apr 1987
ABDUL SATHAR HAJI MOOSA SAIT DHARMASTHAPANAM Vs COMMISSIONER OF INCOME TAX.
High Court Of Kerala · (1987) 62 CTR 38
Income Tax Act, 1961 — Section 143, 161, 21, 250, 251Trusts Act, 1882 — Section 8
High Courts04 Apr 1987Allowed
Stephen Vs Chandra Mohan and Others
High Court Of Kerala · (1990) 68 CompCas 636
Contract Act, 1872 — Section 171Criminal Procedure Code, 1973 (CrPC) — Section 190, 482, 91Penal Code, 1860 (IPC) — Section 2, 405, 409, 415, 420
High Courts03 Apr 1987Allowed
K.T. Kunharamu and Others Vs General Manager and Others
High Court Of Kerala · (1987) KLJ 649
Motor Vehicles Act, 1988 — Section 110A
High Courts03 Apr 1987
Balan Nair Vs State
High Court Of Kerala · (1988) CriLJ 721
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Apr 1987
Choice Canning Co. Ltd. and Another Vs K.S. Ramachandran
High Court Of Kerala · (1988) CriLJ 243
Criminal Procedure Code, 1973 (CrPC) — Section 482