COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,250 of 2,714

High Courts23 Oct 1987

Her Highness Setu Parvati Bayi, Maharani of Travancore Vs Commissioner of Wealth-tax

High Court Of Kerala · (1988) 68 CTR 189 : (1988) 1 ILR (Ker) 580 : (1988) 170 ITR 197

Income Tax Act, 1961 — Section 194, 201, 202, 205Wealth Tax Act, 1957 — Section 2

High Courts22 Oct 1987Dismissed

Ramachandran Kadanappalli Vs K.P. Noordeen

High Court Of Kerala · AIR 1988 Ker 141

Representation of the People Act, 1951 — Section 100(1), 101, 123, 123(2), 123(7)

High Courts20 Oct 1987

ANTONITTO Vs TAX RECOVERY OFFICER AND ANOTHER.

High Court Of Kerala · (1988) 73 CTR 140 : (1988) 171 ITR 461 : (1988) 39 TAXMAN 228

Constitution of India, 1950 — Article 226

High Courts20 Oct 1987Dismissed

Mathew Vs Devassykutty and Others

High Court Of Kerala · AIR 1988 Ker 315 : (1988) 2 ILR (Ker) 156

Evidence Act, 1872 — Section 68, 71Succession Act, 1925 — Section 276, 59, 74

High Courts20 Oct 1987

Antonitto Vs Tax Recovery Officer and Another

High Court Of Kerala · (1988) 73 CTR 140 : (1988) 171 ITR 461 : (1988) 39 TAXMAN 228

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Rule 73, 76, 86

High Courts20 Oct 1987

P.G. Narayanaswamy Vs Commissioner of Income Tax

High Court Of Kerala · (1988) 68 CTR 169 : (1988) 1 ILR (Ker) 524 : (1988) 169 ITR 813

High Courts20 Oct 1987

Shantilal C. Shah Vs Commissioner of Income Tax

High Court Of Kerala · (1988) 68 CTR 68 : (1988) 169 ITR 805

Income Tax Act, 1961 — Section 147, 171, 283(1)

High Courts20 Oct 1987Dismissed

Mani Emmanuel Vs Damodaran Achary and Others

High Court Of Kerala · (1987) KLJ 1368

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11

High Courts19 Oct 1987

Raman and Another Vs Francis and Others

High Court Of Kerala · (1988) CriLJ 1359 : (1988) 1 ILR (Ker) 437

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34

High Courts19 Oct 1987Allowed

Madhu Vs Ramesan and Others

High Court Of Kerala · (1988) 2 KLJ 566

Copyright Act, 1957 — Section 13(4), 14(1), 17, 17

High Courts19 Oct 1987Allowed

W.S. Insulators of India Ltd. Vs Power Systems and Projects and Another

High Court Of Kerala · (1988) 1 KLJ 215

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11

High Courts16 Oct 1987

Joseph Philip Vs Mariamma Chacko and Another

High Court Of Kerala · (1987) 10 KL CK 0052

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), Order 32 Rule 7, Order 32 Rule 7(1), Order 47 Rule 1Constitution of India, 1950 — Article 141Limitation Act, 1963 — Section 3

High Courts16 Oct 1987

Joseph Vs State of Kerala and Others

High Court Of Kerala · (1988) CriLJ 491

Penal Code, 1860 (IPC) — Section 300, 302, 304A

High Courts16 Oct 1987

H.H. Sethu Parvathi Bayi Vs Commissioner of Income Tax

High Court Of Kerala · (1987) 10 KL CK 0043

Wealth Tax Act, 1957 — Section 2, 3, 4, 5, 5(1)

High Courts16 Oct 1987

Kunhimon alias Sainudeen and Vs The State

High Court Of Kerala · (1988) CriLJ 493

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 34, 342, 376

High Courts16 Oct 1987

Gopinathan and Another Vs State of Kerala

High Court Of Kerala · (1988) CriLJ 497

Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 193, 463, 464, 466, 471

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

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)