High Courts04 Feb 1987
N. Rajan Nair Vs Income Tax Officer and Another
High Court Of Kerala · (1987) 63 CTR 33 : (1987) 165 ITR 650
Income Tax Act, 1961 — Section 139(8), 217(1), 220(6)
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 29 of 31
High Courts30 Jan 1987
K. Kesava Reddiar Vs Commissioner of Income Tax Commissioner of Income Tax Vs K. Kesava Reddiar
High Court Of Kerala · (1988) 172 ITR 49 : (1988) 40 TAXMAN 86
Income Tax Act, 1961 — Section 144(B), 144B(4), 153(1), 153(3)
High Courts30 Jan 1987Dismissed
Mathai George and Others Vs Mathew Chacko
High Court Of Kerala · (1987) 01 KL CK 0031
Central Provinces Tenancy Act, 1920 — Section 50(1)Contract Act, 1872 — Section 23Insolvency Act, 1956 — Section 14
High Courts30 Jan 1987Dismissed
Kallara Sukumaran Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1987 Ker 212
Constitution of India, 1950 — Article 133, 164, 191, 226, 356Kerala High Court Act, 1958 — Section 3, 4
High Courts30 Jan 1987Dismissed
Food Inspector, Kodungallur Municipality Vs Vidhyadharan and Others
High Court Of Kerala · (1987) 01 KL CK 0007
Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2), 13(3), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 5, 7
High Courts30 Jan 1987
Commissioner of Income Tax Vs Kalpetta Estates Ltd. Commissioner of Income Tax V. Greenham Estates (P.) Ltd.
High Court Of Kerala · (1987) 66 CTR 182 : (1987) 167 ITR 666
High Courts29 Jan 1987
V.K. Thampi Vs Collector of Central Excise
High Court Of Kerala · (1995) 76 ELT 255
Central Excise Rules, 1944 — Rule 52A(5)Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts29 Jan 1987
Thobias Vs State of Kerala
High Court Of Kerala · (1987) 2 LLJ 301
Constitution of India, 1950 — Article 226
High Courts28 Jan 1987
State of Kerala Vs Mrs. Lucy Koehuvareed and Another
High Court Of Kerala · (1987) KLJ 224
Kerala Land Acquisition Act, 1961 — Section 11, 20, 23, 24, 3(1)
High Courts27 Jan 1987Dismissed
The Kerala Wakf Board, Ernakulam Vs Alam Aboobacker Sait and Others
High Court Of Kerala · AIR 1987 Ker 176 : (1987) 1 ILR (Ker) 673
Waqf Act, 1954 — Section 15, 3, 42, 43
High Courts27 Jan 1987Dismissed
V. Sarada and Others Vs K.V. Narayana Menon and Others
High Court Of Kerala · AIR 1989 Ker 155 : (1986) 2 ILR (Ker) 312
Civil Procedure Code, 1908 (CPC) — Section 100, 101Succession Act, 1925 — Section 59, 74
High Courts27 Jan 1987Dismissed
Jaya Spray Painting Works Vs Regional Provident Fund Commr.
High Court Of Kerala · (1995) 3 LLJ 559
High Courts23 Jan 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Kunhalavi and Co.
High Court Of Kerala · (1987) 66 STC 100
Kerala General Sales Tax Act, 1963 — Section 5A(1)(a)
High Courts23 Jan 1987Dismissed
Ayyapan Vs Vasantha
High Court Of Kerala · AIR 1988 Ker 314
Hindu Marriage Act, 1955 — Section 13(1), 21Kerala High Court Rules, 1963 — Rule 11
High Courts22 Jan 1987
Dominic Vs The State and Others
High Court Of Kerala · (1987) CriLJ 2033
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146, 147
High Courts21 Jan 1987
Changan Narayani Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 216
Kerala Land Reforms Act, 1963 — Section 102, 80A, 80A(10), 80A(9), 80B
High Courts21 Jan 1987
Commissioner of Income Tax Vs Cochin Refineries Limited
High Court Of Kerala · (1988) 70 CTR 167 : (1988) 173 ITR 461
Income Tax Act, 1961 — Section 254, 33, 34, 37, 43A
High Courts21 Jan 1987
Geevarghese Yohana and Others Vs Philipose and Another
High Court Of Kerala · (1987) CriLJ 1605 : (1986) 2 ILR (Ker) 384 : (1987) KLJ 599
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 207, 210, 313Penal Code, 1860 (IPC) — Section 143, 147, 149, 427, 447
High Courts20 Jan 1987Allowed
Ramachandran and Another Vs State of Kerala and Another
High Court Of Kerala · (1987) 01 KL CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 238, 239, 240Penal Code, 1860 (IPC) — Section 313, 408, 409, 477A
High Courts20 Jan 1987
Sadananda Kamath Vs Vagamma
High Court Of Kerala · (1987) KLJ 314
Kerala Land Reforms Act, 1963 — Section 80(3), 80A