COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,246 of 2,714

High Courts08 Dec 1987

P.M. Pareed Vs C. Aysha

High Court Of Kerala · (1988) CriLJ 806

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High Courts08 Dec 1987Dismissed

P.K. Ramachandran Vs The Officer Commanding and Others

High Court Of Kerala · (1988) 1 KLJ 102

Army Act, 1950 — Section 16, 17, 17(2), 18, 19Constitution of India, 1950 — Article 14, 310, 311, 311(2)

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High Courts07 Dec 1987

V.T. Thomas and Others Vs Malayala Manorama Co. Ltd.

High Court Of Kerala · AIR 1989 Ker 49

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 96Copyright Act, 1957 — Section 17, 2

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High Courts07 Dec 1987

Commissioner of Income Tax Vs Ambat Echukutty Menon

High Court Of Kerala · (1988) 67 CTR 287 : (1988) 1 ILR (Ker) 444 : (1988) 173 ITR 581

Income Tax Act, 1961 — Section 220(2), 240, 244, 244(1)

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High Courts07 Dec 1987Allowed

Intelligence Officer, Agricultural Income Tax and Sales Tax Vs Swarnambhal Jewellers

High Court Of Kerala · (1988) 2 ILR (Ker) 285 : (1988) 69 STC 175

Constitution of India, 1950 — Article 226

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High Courts04 Dec 1987

K.N. Narayanan Vs Income Tax Officer, C-Ward and Another

High Court Of Kerala · (1988) 173 ITR 61

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 45

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High Courts04 Dec 1987

Commissioner of Income Tax Vs Smt. Ammini Varoo

High Court Of Kerala · (1988) 67 CTR 250 : (1988) 173 ITR 57

Income Tax Act, 1961 — Section 2(14)

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High Courts04 Dec 1987Allowed

State of Kerala Vs Joseph Abraham and Others

High Court Of Kerala · (1988) 1 KLJ 87

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts04 Dec 1987Allowed

N.C. Narayanan Nair and Another Vs State of Kerala and Others

High Court Of Kerala · (1988) 1 KLJ 589

Constitution of India, 1950 — Article 14, 226

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High Courts02 Dec 1987

Leena Mathew and Others Vs The Kerala Shipping Corporation Ltd.

High Court Of Kerala · (1987) 12 KL CK 0032

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Commercial Documents Evidence Act, 1939 — Section 2 , 3Evidence Act, 1872 — Section 35, 81

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High Courts02 Dec 1987

Bangalath Mohammad and Others Vs Director of Panchayats and Others

High Court Of Kerala · AIR 1988 Ker 250

Kerala Panchayat Act, 1960 — Section 10(3A), 143, 143(1), 143(3), 144(3)

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High Courts02 Dec 1987

Oommen Ninan Vs Somasundaran Pillai

High Court Of Kerala · (1988) 1 KLJ 186

Limitation Act, 1963 — Article 136

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High Courts30 Nov 1987

Commissioner of Income Tax Vs Junus Haji Ummer Sait

High Court Of Kerala · (1988) 67 CTR 275 : (1988) 2 ILR (Ker) 175 : (1988) 173 ITR 3

Income Tax Act, 1961 — Section 22, 23, 24, 25, 26

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High Courts30 Nov 1987Dismissed

Deputy Commissioner of Sales Tax Vs Balachandran

High Court Of Kerala · (1988) 1 ILR (Ker) 549 : (1988) 69 STC 165

Kerala General Sales Tax Act, 1963 — Section 35

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High Courts30 Nov 1987

M. Ramanujan Vs State of Kerala

High Court Of Kerala · (1988) 1 KLJ 40

Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7(i)(a)(ii)

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High Courts30 Nov 1987

Kerala Agro Machinary Corporation Ltd. Vs Industrial Tribunal and Others

High Court Of Kerala · (1988) 2 LLJ 18

Industrial Employment (Standing Orders) Act, 1946 — Section 3, 5, 6

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High Courts27 Nov 1987

K. Assan Koya and Sons Vs Commissioner of Income Tax

High Court Of Kerala · (1988) 172 ITR 677

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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

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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

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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

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