High Courts05 Mar 1987
Commissioner of Wealth Tax Vs Smt. T. Rugmini Achi
High Court Of Kerala · (1987) 166 ITR 711 : (1987) 34 TAXMAN 57 : (1987) 33 TAXMAN 541
Wealth Tax Act, 1957 — Section 4(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 26 of 31
High Courts05 Mar 1987
Commissioner of Wealth-tax Vs Smt. T. Rukmini Achi
High Court Of Kerala · (1987) 62 CTR 113 : (1987) 166 ITR 715
Wealth Tax Act, 1957 — Section 4(1)
High Courts05 Mar 1987Dismissed
V. Sreedharan Vs T.T. Nanu and Another
High Court Of Kerala · AIR 1987 Ker 249
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 7 Rule 10, 141, 20
High Courts04 Mar 1987
Ramesan Vs Abdul Majeed
High Court Of Kerala · (1987) 03 KL CK 0053
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, 60, 64Transfer of Property Act, 1882 — Section 53A
High Courts04 Mar 1987
Commissioner of Income Tax Vs Malayalam Plantations Ltd.
High Court Of Kerala · (1987) 62 CTR 109 : (1987) 168 ITR 63
Income Tax Act, 1961 — Section 40A(5)
High Courts04 Mar 1987
State of Kerala Vs Rajappan Nair and Another
High Court Of Kerala · (1987) CriLJ 1257
Criminal Procedure Code, 1973 (CrPC) — Section 222, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 300, 302, 304, 324
High Courts03 Mar 1987Dismissed
Mohana Pai Vs State of Kerala
High Court Of Kerala · (1987) 03 KL CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 102, 451, 452, 482Penal Code, 1860 (IPC) — Section 279
High Courts03 Mar 1987Dismissed
K. Anandan Vs Ammalu Gomathi and Another
High Court Of Kerala · (1987) 2 ACC 436 : (1987) ACJ 596 : AIR 1988 Ker 117
Motor Vehicles Act, 1939 — Section 110B
High Courts02 Mar 1987Dismissed
Balakrishna Panicker Vs Thevan and Others
High Court Of Kerala · (1987) 03 KL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 204, 245(1), 245(2)
High Courts02 Mar 1987Dismissed
V. Viswambharan Vs V.K. Parameswaran Achary
High Court Of Kerala · (1987) KLJ 389
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10, Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(1), Order 41 Rule 11(4)Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c), 20
High Courts02 Mar 1987
K.M. Gheevarghese Vs State of Kerala and Another
High Court Of Kerala · (1987) 03 KL CK 0010
High Courts02 Mar 1987Dismissed
Ithakku Abraham Vs Kesavan Damodaran and Others
High Court Of Kerala · (1987) KLJ 455
Transfer of Property Act, 1882 — Section 53, 53(1)
High Courts28 Feb 1987
S. Nagarajan Vs Kolappurathu Khader and another
High Court Of Kerala · (1989) 1 KLJ 459
Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(l)
High Courts27 Feb 1987
COMMISSIONER OF Income Tax Vs SOUTH INDIAN RUBBER PRODUCTS.
High Court Of Kerala · (1987) 64 CTR 282 : (1987) 166 ITR 687
High Courts27 Feb 1987
Catalysts and Chemicals India (West Asia) Limited Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 166 ITR 769
Income Tax Act, 1961 — Section 37, 80J
High Courts27 Feb 1987
Commissioner of Income Tax Vs Dadha Co.
High Court Of Kerala · (1987) 166 ITR 657
Income Tax Act, 1961 — Section 184
High Courts27 Feb 1987Dismissed
State of Kerala and Others Vs P.M. Jeevanandan
High Court Of Kerala · (1987) 02 KL CK 0011
Kerala Court Fees and Suits Valuation Act, 1959 — Section 22
High Courts27 Feb 1987Allowed
K. N. Varadaraja Iyer Vs C. Kunhippa and Co and Another
High Court Of Kerala · (1987) KLJ 560
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 31, Order 21 Rule 32General Clauses Act, 1897 — Section 6Kerala Land Reforms Act, 1963 — Section 106, 127, 7, 72, 7A
High Courts25 Feb 1987Dismissed
The New India Assurance Co. Ltd. Vs Sri. Vinayak Atmaram Date and Others
High Court Of Kerala · (1988) ACJ 278
Motor Vehicles Act, 1939 — Section 110, 95(1), 95(2), 95(2)A, 95(3)
High Courts25 Feb 1987
Traco Cable Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 62 CTR 174 : (1987) 166 ITR 278
Income Tax Act, 1961 — Section 156, 195, 200, 201, 201(1)Income Tax Rules, 1962 — Rule 30