High Courts05 Jun 1987Allowed
Forward Traders Vs State of Kerala
High Court Of Kerala · (1988) 69 STC 21
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,263 of 2,714
High Courts05 Jun 1987
Keshava Cashew Company Vs Commissioner of Income Tax (Appeals)
High Court Of Kerala · (1988) 70 CTR 173 : (1988) 172 ITR 628 : (1988) 40 TAXMAN 223
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 38Income Tax Act, 1961 — Section 256(1)
High Courts05 Jun 1987Allowed
M.P. Assainar Vs Sub Registrar and Others
High Court Of Kerala · (1987) 06 KL CK 0005
Constitution of India, 1950 — Article 226Kerala Stamp Act, 1959 — Section 34, 39, 44, 55, 55(1)Stamp Act, 1899 — Section 57, 57(1), 59(2)
High Courts05 Jun 1987
Mercy and Others Vs Nabeesa Beevi
High Court Of Kerala · (1987) KLJ 776
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(1), Order 22 Rule 4(2), Order 22 Rule 4(3), Order 24 Rule 2, 2(11)
High Courts04 Jun 1987Dismissed
R. Madhavan Vs S.K. Nayar
High Court Of Kerala · AIR 1988 Ker 39
Copyright Act, 1957 — Section 44, 45
High Courts04 Jun 1987
V.S. Abdul Sattar Shah Vs Superintendent of Police, CBI/SPE
High Court Of Kerala · (1987) CriLJ 1670
Prevention of Corruption Act, 1988 — Section 5
High Courts04 Jun 1987Allowed
Sainaba Umma Vs Moideenkutty
High Court Of Kerala · (1987) 06 KL CK 0016
High Courts02 Jun 1987
K. Ravindranathan Nair (Vijayalakshmi Cashew Co.) Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 170 ITR 409
Income Tax Act, 1961 — Section 256(2), 35(B), 37
High Courts02 Jun 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Relish Foods
High Court Of Kerala · (1988) 71 STC 430
Central Sales Tax Act, 1956 — Section 5, 6
High Courts01 Jun 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs V. Gopi
High Court Of Kerala · (1987) 67 STC 79
Kerala General Sales Tax Act, 1963 — Section 55B(b)
High Courts01 Jun 1987
United India Insurance Co. Ltd. Vs George
High Court Of Kerala · (1988) 2 ACC 167 : (1988) ACJ 45
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts01 Jun 1987
Devan alias Vasudevan and etc. Vs The State
High Court Of Kerala · (1988) CriLJ 1005
Penal Code, 1860 (IPC) — Section 120B, 143, 148, 162, 21
High Courts28 May 1987Allowed
Poulose Chacko and another Vs Taluk Land Board and another
High Court Of Kerala · (1987) KLJ 697
Kerala Land Reforms Act, 1963 — Section 2(5), 81, 81(1)(q)
High Courts28 May 1987Dismissed
T.C. Antony and Others Vs State of Kerala and Others
High Court Of Kerala · (1987) 05 KL CK 0016
Kerala State and Subordinate Services Rules, 1958 — Rule 13(AA), 13A, 13A(1), 27, 31
High Courts28 May 1987
Commissioner of Income Tax Vs M.N. Sankaranarayanan Nair, M.N. Vijayan and M.N. Chandrasekharan
High Court Of Kerala · (1988) 169 ITR 397 : (1988) 37 TAXMAN 150
Income Tax Act, 1961 — Section 154
High Courts28 May 1987Dismissed
Rajkumar Chadda and another Vs V.P. Abdulrahiman and Others
High Court Of Kerala · (1987) KLJ 677
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(8)
High Courts27 May 1987
V.K. Thomas Vs The Revenue Board Member (L.R.)
High Court Of Kerala · (1988) CriLJ 336 : (1986) 2 ILR (Ker) 559
Constitution of India, 1950 — Article 48A, 51A
High Courts26 May 1987
Commissioner of Agricultural Income Tax Vs Kartikulam and Alathur Estates
High Court Of Kerala · (1988) 169 ITR 386
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts26 May 1987Dismissed
A. Venkappa Bhatta and Others Vs Gangamma and Others
High Court Of Kerala · AIR 1988 Ker 133
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115
High Courts26 May 1987Dismissed
T.K. Raghavan Vs Union of India (UOI)
High Court Of Kerala · AIR 1988 Ker 218
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5Post Office Act, 1898 — Section 6