High Courts15 Jun 1987Allowed
Parthan Vs Radhakrishnan Nair and Others
High Court Of Kerala · AIR 1988 Ker 131
Provincial Insolvency Act, 1920 — Section 10, 24(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,262 of 2,714
High Courts15 Jun 1987Dismissed
Soman and Others Vs Apputty and Others
High Court Of Kerala · AIR 1988 Ker 212
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(4), Order 1 Rule 8(5), Order 1 Rule 8(6), 11
High Courts15 Jun 1987Dismissed
Somasekharan Nair Vs Thankamma
High Court Of Kerala · AIR 1988 Ker 308
Hindu Marriage Act, 1955 — Section 13, 23
High Courts12 Jun 1987
Abdul Sathar Haji Moosa Sait Dharmastapanam Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 169 ITR 84
Kerala Agricultural Income Tax Act, 1950 — Section 4Wealth Tax Act, 1957 — Section 21, 23, 5(1)
High Courts12 Jun 1987
Anjali Hotels Private Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 69 CTR 183 : (1988) 170 ITR 419
Finance Act, 1979 — Section 2(7)
High Courts12 Jun 1987
Commissioner of Income Tax Vs M. Sreedharan
High Court Of Kerala · (1987) 06 KL CK 0029
Income Tax Act, 1961 — Section 129, 256(2), 271(1), 274
High Courts12 Jun 1987Allowed
Kunchan Parameswara Panicker Vs Padmanabhan Bharathan and Others
High Court Of Kerala · (1987) KLJ 742
Kerala Land Reforms Act, 1963 — Section 106, 13
High Courts11 Jun 1987Allowed
Union of India (UOI) and Another Vs Philips Construction
High Court Of Kerala · AIR 1989 Ker 152
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 126, 23
High Courts11 Jun 1987
Income Tax Officer, B-Ward Vs T. Abdul Majeed
High Court Of Kerala · (1987) 64 CTR 266 : (1988) 169 ITR 440
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 132(4A), 277, 278D, 279, 279(1)
High Courts10 Jun 1987
Sainaba Umma and another Vs Moideenkutty and others
High Court Of Kerala · (1987) KLJ 728
High Courts10 Jun 1987
Sri Hari Lodge Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 71 CTR 78 : (1988) 172 ITR 386
Income Tax Act, 1961 — Section 256, 256(2), 41(2), 45
High Courts10 Jun 1987
Commissioner of Income Tax Vs St. George Motors
High Court Of Kerala · (1988) 170 ITR 417
High Courts10 Jun 1987Dismissed
Pathrose Samual and Another Vs Karumban Parameswaran
High Court Of Kerala · AIR 1988 Ker 163
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 47
High Courts08 Jun 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Hotel Liberty
High Court Of Kerala · (1988) 69 STC 54
Kerala General Sales Tax Act, 1963 — Section 5A, 5A(1)(a)
High Courts08 Jun 1987
Commissioner of Income Tax Vs K.S.R.T.C. Pension and Gratuity Fund Trust
High Court Of Kerala · (1987) 65 CTR 84 : (1987) 167 ITR 383 : (1987) 34 TAXMAN 265
Income Tax Act, 1961 — Section 164(1), 256(2)
High Courts08 Jun 1987
Mrs. Grance S. George (on behalf of BMG Enterprises) Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 69 CTR 199 : (1988) 170 ITR 412
Income Tax Act, 1961 — Section 256(2)
High Courts08 Jun 1987Allowed
D. Viswanathan and Another Vs The Karnataka Bank Ltd.
High Court Of Kerala · AIR 1988 Ker 274
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51
High Courts08 Jun 1987
Commissioner of Income Tax Vs Saraf Trading Corporation
High Court Of Kerala · (1987) 65 CTR 60 : (1987) 167 ITR 909
Income Tax Act, 1961 — Section 271(1)
High Courts08 Jun 1987
COMMISSIONER OF Income Tax Vs K. S. R. T. C. PENSION AND GRATUITY FUND TRUST.
High Court Of Kerala · (1987) 65 CTR 84 : (1987) 167 ITR 383 : (1987) 34 TAXMAN 265
Income Tax Act, 1961 — Section 161, 164, 256
High Courts07 Jun 1987Dismissed
Mrs. C.V. Omana and Others Vs P V. David and Others
High Court Of Kerala · (1987) KLJ 761
Motor Vehicles Act, 1988 — Section 108, 65(1), 94, 95, 95(1)