High Courts20 Jul 1987
Dr. V. Sebastian Vs The State
High Court Of Kerala · (1988) CriLJ 1150 : (1987) KLJ 956
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,258 of 2,714
High Courts20 Jul 1987Dismissed
Kreem Foods (P.) Ltd. Vs State of Kerala
High Court Of Kerala · (1988) 71 STC 353
Kerala General Sales Tax Act, 1963 — Section 19
High Courts17 Jul 1987Dismissed
United Timber and Cashew Products (P.) Ltd. Vs The State of Kerala
High Court Of Kerala · (1988) 69 STC 250
Kerala General Sales Tax Act, 1963 — Section 61(1)
High Courts17 Jul 1987Allowed
Syed Hassan Baffakki Thangal and Others Vs Kalliath Thazha Chirutha and Others
High Court Of Kerala · AIR 1988 Ker 160 : (1988) 1 ILR (Ker) 111
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15
High Courts17 Jul 1987Dismissed
Malankara Rubber and Produce Co. Ltd. Vs The State of Kerala and Others
High Court Of Kerala · (1987) 07 KL CK 0018
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1961 — Section 12(2), 3, 3(1), 4, 4(1)
High Courts16 Jul 1987Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Ruby Engineering and Boat Building Corporation
High Court Of Kerala · (1989) 73 STC 446
High Courts16 Jul 1987
Commissioner of Income Tax Vs Taj Textile Industries Co-operative Society Ltd.
High Court Of Kerala · (1988) 170 ITR 465
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts15 Jul 1987Dismissed
The Food Inspector, Alwaye Municipality Vs Jose and Others
High Court Of Kerala · (1987) 07 KL CK 0063
Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 15, 22, 22A, 32, 9A
High Courts15 Jul 1987
Kerala Co-operative Consumers'' Federation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 67 CTR 73 : (1988) 170 ITR 455
Income Tax Act, 1961 — Section 80P(1), 80P(2)
High Courts14 Jul 1987Dismissed
State of Kerala Vs Varkey Mathu and Others
High Court Of Kerala · (1987) KLJ 961
Kerala Land Reforms Act, 1963 — Section 81, 83, 85, 85(1), 85(2)
High Courts14 Jul 1987
Commissioner of Income Tax Vs Trivandrum Club
High Court Of Kerala · (1989) 177 ITR 550 : (1990) 49 TAXMAN 243
Income Tax Act, 1961 — Section 256(2)
High Courts14 Jul 1987
Commissioner of Income Tax Vs Nirmala Liquors
High Court Of Kerala · (1988) 71 CTR 161 : (1988) 173 ITR 525
Income Tax Act, 1961 — Section 145, 256(2)
High Courts14 Jul 1987
Commissioner of Income Tax Vs Chackola Spinning Mills Ltd.
High Court Of Kerala · (1988) 170 ITR 440
Income Tax Act, 1961 — Section 40A(7)
High Courts14 Jul 1987Dismissed
Deputy Commissioner of Sales Tax Vs Dr. Paran''s Dental Laboratories
High Court Of Kerala · (1987) 67 STC 249
High Courts14 Jul 1987Dismissed
P. Padmavathi Vs P. V. Kesava Reddi
High Court Of Kerala · (1987) KLJ 967
Limitation Act, 1963 — Article 113, 65
High Courts13 Jul 1987
Commissioner of Wealth-tax Vs Mrs. Sara Varghese
High Court Of Kerala · (1988) 170 ITR 436
Wealth Tax Act, 1957 — Section 3
High Courts13 Jul 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K.K. Ummer Koya and Co.
High Court Of Kerala · (1988) 71 STC 384
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts10 Jul 1987
K.K. Achuthan Vs Commissioner of Gift-tax
High Court Of Kerala · (1988) 170 ITR 518
Gift Tax Act, 1958 — Section 5(1)
High Courts10 Jul 1987
P. Gangadhara Pillai Vs Commissioner of Gift Tax
High Court Of Kerala · (1988) 69 CTR 231 : (1988) 170 ITR 514
High Courts10 Jul 1987Dismissed
Kesavan Gopi Vs State
High Court Of Kerala · (1987) KLJ 1309
Criminal Procedure Code, 1973 (CrPC) — Section 242Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338