High Courts15 Oct 1987
Kalpaka Tourist Home (P.) Ltd. Vs Commissioner of Income Tax (Central)
High Court Of Kerala · (1988) 71 CTR 7 : (1988) 172 ITR 364
Income Tax Act, 1961 — Section 32
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 7 of 31
High Courts15 Oct 1987Dismissed
Ramakrishnan Vs Kali and Another
High Court Of Kerala · (1987) 10 KL CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 126, 127
High Courts14 Oct 1987
C.N. Sankaran Nambuduripad Vs Vijayan and Others
High Court Of Kerala · AIR 1988 Ker 120
Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts14 Oct 1987
United India Insurance Co. Ltd. Vs A. Premakumari and Others
High Court Of Kerala · (1988) ACJ 597 : (1989) 66 CompCas 818
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 80Motor Vehicles Act, 1939 — Section 110A, 110B, 110F, 95(2), 95(4)
High Courts14 Oct 1987
Kalyanam Tile Co., Manaly Vs State of Kerala and Others
High Court Of Kerala · AIR 1988 Ker 220 : (1987) KLJ 1378
Kerala Minor Minerals Concession Rules, 1967 — Rule 17, 48A, 48LMines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1), 15(3)
High Courts13 Oct 1987
R. Gao Electrodes Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 70 CTR 146 : (1988) 173 ITR 351 : (1988) 39 TAXMAN 310
Income Tax Act, 1961 — Section 2(18)
High Courts12 Oct 1987
Bharathi Lakshmi Vs Sanku Krishnan and Others
High Court Of Kerala · (1988) 1 KLJ 35
Kerala Land Reforms Act, 1963 — Section 102, 22(7)
High Courts12 Oct 1987Allowed
N. Raghavan and Others Vs The Executive Officer, Maravanthuruthu Panchayat and 2 others
High Court Of Kerala · (1987) KLJ 1281
Kerala Panchayat Common Service Rules, 1977 — Rule 5(1)Kerala Panchayat Raj Act, 1994 — Section 39
High Courts12 Oct 1987
Govindan Kutty Vs State of Kerala
High Court Of Kerala · (1988) 2 LLJ 380
Constitution of India, 1950 — Article 14, 226
High Courts12 Oct 1987
K.S. Balan and Others Vs State of Kerala and Another
High Court Of Kerala · (1988) 2 LLJ 111
Constitution of India, 1950 — Article 12, 226
High Courts12 Oct 1987
Rajeswari Export House Vs Income Tax Appellate Tribunal
High Court Of Kerala · (1988) 171 ITR 519
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 256, 259, 260(1)
High Courts12 Oct 1987Dismissed
R. Vasudevan Pillai Vs K. Malathy Amma
High Court Of Kerala · AIR 1988 Ker 300
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 9
High Courts12 Oct 1987
K.S.T. Drivers Union Vs K.S.R.T.C.
High Court Of Kerala · (1988) 2 ACC 591 : (1989) ACJ 361
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(iv)(a)
High Courts09 Oct 1987
Kottayam Co-operative Land Mortgage Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 70 CTR 165 : (1988) 172 ITR 443
Income Tax Act, 1961 — Section 80P(2)
High Courts09 Oct 1987
Kodakkat Service Co-Operative Society Ltd. Vs The Labour Court and Others
High Court Of Kerala · (1987) 10 KL CK 0015
Industrial Disputes Act, 1947 — Section 10, 33
High Courts08 Oct 1987
M. Damodaran Vs T.A. Abdulla Kunhi
High Court Of Kerala · (1987) KLJ 1312
Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)(ii), 19(2), 2(ia)(a)(c), 2(ix)(g), 20
High Courts08 Oct 1987Dismissed
A.V. Arjunakuttan Vs Moli Devarajan
High Court Of Kerala · (1987) KLJ 1268
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 20, 148, 149, 152Transfer of Property Act, 1882 — Section 114
High Courts08 Oct 1987Dismissed
Vasudevan Nair Vs Kuruppaswamy Udayar
High Court Of Kerala · (1987) KLJ 1406
Contract Act, 1872 — Section 188, 237Transfer of Property Act, 1882 — Section 106
High Courts07 Oct 1987Allowed
Lilly Vs The Board of Revenue Trivandrum and another
High Court Of Kerala · (1988) 2 KLJ 168
Land Acquisition Act, 1894 — Section 11ALimitation Act, 1963 — Section 15
High Courts07 Oct 1987
Smt. Achamma Kuriakose and Others Vs State of Kerala and Another
High Court Of Kerala · (1987) KLJ 1258
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 220(2)Kerala Agricultural Income Tax Act, 1950 — Section 30, 31, 40, 40(1)