High Courts02 Jul 1987Dismissed
Varikottil Saidalavi Vs Sofia and Another
High Court Of Kerala · (1987) KLJ 868
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)(b), 5, 7
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,260 of 2,714
High Courts01 Jul 1987
M. Narayanan and Another Vs Chellan Kunhambu and Another
High Court Of Kerala · (1988) CriLJ 1375
Kerala Police Act, 2011 — Section 51(A)
High Courts01 Jul 1987Dismissed
Deputy Commissioner of Sales Tax Vs Prakash Traders
High Court Of Kerala · (1986) 2 ILR (Ker) 573 : (1987) 67 STC 239
Insecticides Act, 1968 — Section 3
High Courts01 Jul 1987
Commissioner of Income Tax Vs Punalur Paper Mills Limited
High Court Of Kerala · (1987) 64 CTR 211 : (1988) 170 ITR 37
Income Tax Act, 1961 — Section 119, 263
High Courts01 Jul 1987Allowed
Nalluswamy Vs Veemban
High Court Of Kerala · (1987) 07 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts01 Jul 1987
G. Rajasekharan Nair Vs D.I.G. of Police and Others
High Court Of Kerala · (1987) KLJ 1084
High Courts30 Jun 1987Dismissed
Ambika Provision Stores Vs State of Kerala
High Court Of Kerala · (1987) 67 STC 170
High Courts30 Jun 1987Allowed
Deputy Commissioner of Sales Tax Vs Malabar Produce and Timber Trading Co.
High Court Of Kerala · (1987) 67 STC 71
Kerala General Sales Tax Act, 1963 — Section 61
High Courts30 Jun 1987
Eapen Joseph Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 64 CTR 324 : (1988) 1 ILR (Ker) 329 : (1987) 168 ITR 26
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(5)
High Courts30 Jun 1987Dismissed
General Sea Foods Vs State of Kerala
High Court Of Kerala · (1988) 71 STC 130
Kerala General Sales Tax Act, 1963 — Section 2(vi)
High Courts30 Jun 1987
Revenue Divisional Officer Vs Brunton and Co. (Engineers) Ltd.
High Court Of Kerala · (1990) 69 CompCas 497
Companies Act, 1956 — Section 144, 447, 451, 456, 457Kerala Government Land Assignment Act, 1960 — Section 7Transfer of Property Act, 1882 — Section 10, 12
High Courts30 Jun 1987Dismissed
Antony Cheriyan Padiyara Vs C.N. Purushothaman Pillai and Another
High Court Of Kerala · (1987) KLJ 799
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439Penal Code, 1860 (IPC) — Section 161, 204, 326, 377, 388
High Courts29 Jun 1987
Commissioner of Income Tax Vs Travancore Rubbers Ltd.
High Court Of Kerala · (1990) 183 ITR 417
Income Tax Act, 1961 — Section 45
High Courts29 Jun 1987Allowed
Madras Rubber Factory Ltd. Vs State of Kerala
High Court Of Kerala · (1988) 1 ILR (Ker) 69 : (1987) KLJ 1177 : (1987) 67 STC 183
Kerala General Sales Tax Act, 1963 — Section 2(xxi)
High Courts29 Jun 1987Dismissed
National Spices Vs Andhra Bank
High Court Of Kerala · (1988) 64 CompCas 97
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts26 Jun 1987Allowed
Mohanan Vs Executive Officer
High Court Of Kerala · (1987) 06 KL CK 0012
Kerala Education Rules, 1959 — Rule 48, 7, 8, 8AKerala Panchayat (Spread of Education) Rules, 1964 — Rule 2, 2(3), 3(2)
High Courts26 Jun 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Mohan Jewellery
High Court Of Kerala · (1988) 71 STC 256
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts25 Jun 1987Dismissed
A. Prabhakaran Nair Vs K.P. Neelakantan Pillai
High Court Of Kerala · AIR 1988 Ker 267
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 6
High Courts24 Jun 1987
State of Kerala Vs Kuttan Mohanan and Another
High Court Of Kerala · (1988) CriLJ 453
Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304Penal Code, 1860 (IPC) — Section 34, 380, 457
High Courts24 Jun 1987
Gokul Rubber and Tea Plantations Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 172 ITR 197
Income Tax Act, 1961 — Section 45