High Courts26 Nov 1987
K.C. Varghese Vs A.O. Augasthy and Another
High Court Of Kerala · (1988) CriLJ 322
Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Food Adulteration Act, 1954 — Section 20A
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 3 of 31
High Courts26 Nov 1987
S. Nagarajan, Asst. Collector of Central Excise, Trivandrum Division Vs Vasanthakumar and Another
High Court Of Kerala · (1988) CriLJ 1217 : (1988) 1 ILR (Ker) 588
Constitution of India, 1950 — Article 366Criminal Procedure Code, 1973 (CrPC) — Section 103, 165Customs Act, 1962 — Section 105, 106A, 108, 11B, 123
High Courts26 Nov 1987
Commissioner of Income Tax Vs Datta Tin Works (P.) Ltd.
High Court Of Kerala · (1988) 68 CTR 29 : (1988) 172 ITR 667 : (1988) 37 TAXMAN 129
Payment of Bonus Act, 1965 — Section 10, 11
High Courts26 Nov 1987Allowed
S. Nagarajan Vs Vasantha Kumar and Another
High Court Of Kerala · (1988) 15 ECC 146 : (1988) 15 ECR 9 : (1988) 34 ELT 571
Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 165(1)Customs Act, 1962 — Section 105, 106A, 108, 11B, 123Evidence Act, 1872 — Section 57, 57(1), 78
High Courts25 Nov 1987Dismissed
Parameswaran Pillay Vs Bhavani Amma
High Court Of Kerala · (1987) 11 KL CK 0049
Contract Act, 1872 — Section 64Hindu Minority and Guardianship Act, 1956 — Section 11, 5, 6, 8, 8(1)Limitation Act, 1963 — Article 60
High Courts25 Nov 1987
Commissioner of Income Tax Vs N. Krishnan
High Court Of Kerala · (1988) 67 CTR 276 : (1988) 172 ITR 604
Income Tax Act, 1961 — Section 144A, 144A(1), 144B, 144B(1), 153
High Courts25 Nov 1987
Nanu Raghavan Vs Devassy Chacko and another
High Court Of Kerala · (1988) 1 KLJ 194
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12A, Order 21 Rule 18, Order 21 Rule 19, 115, 151
High Courts24 Nov 1987
C. Govindaraj Vs State of Kerala
High Court Of Kerala · (1988) CriLJ 485 : (1988) 1 KLJ 18
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Nov 1987
Mrs. Grace Collis and Others Vs Commissioner of Wealth-tax
High Court Of Kerala · (1988) 68 CTR 165 : (1988) 172 ITR 597
Wealth Tax Rules, 1957 — Rule 1D
High Courts24 Nov 1987Dismissed
State of Kerala and Others Vs Kulakkada Panchayat
High Court Of Kerala · (1988) 1 KLJ 27
Kerala Panchayat Act, 1950 — Section 62
High Courts23 Nov 1987Allowed
Pathrose Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 40
Kerala Land Acquisition Act, 1961 — Section 3(1), 6Land Acquisition Act, 1894 — Section 17, 4(1), 5A, 6, 6(1)
High Courts23 Nov 1987
State of Kerala and Others Vs J. Padmavathy Amma
High Court Of Kerala · (1990) 185 ITR 176
Kerala Agricultural Income Tax Act, 1991 — Section 23
High Courts23 Nov 1987Dismissed
Joseph Vs Kuruvilia Philip
High Court Of Kerala · (1987) 11 KL CK 0038
Evidence Act, 1872 — Section 144, 157, 159, 21, 32
High Courts20 Nov 1987
Income Tax Appellate Tribunal Vs P.S. Varghese
High Court Of Kerala · (1988) 36 TAXMAN 139
Income Tax Act, 1961 — Section 45, 48, 52, 52(1), 52(2)
High Courts20 Nov 1987
Chandran and Others Vs State of Kerala
High Court Of Kerala · (1988) CriLJ 483 : (1988) 1 KLJ 14
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 107
High Courts20 Nov 1987
Commissioner of Income Tax Vs Manjeri Kovilakam Interim Management Committee
High Court Of Kerala · (1992) 194 ITR 436
High Courts20 Nov 1987
Commissioner of Income Tax Vs Dr. P.A. Varghese
High Court Of Kerala · (1988) 172 ITR 550
Income Tax Act, 1961 — Section 52, 52(1), 52(2)
High Courts20 Nov 1987
COMMISSIONER OF Income Tax Vs MANJERI KOVILAKAM INTERIM MANAGEMENT COMMITTEE.
High Court Of Kerala · (1992) 194 ITR 486
High Courts20 Nov 1987
Narayanan Chikkara and Others Vs Ramankutty Sugunan
High Court Of Kerala · (1988) 1 KLJ 5
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts19 Nov 1987
H.H. Gourilakshmi Bayi Vs Commissioner of Wealth-tax
High Court Of Kerala · (1988) 170 ITR 206
Wealth Tax Act, 1957 — Section 2, 35