High Courts26 May 1987
S. MURUGAPPA CHETTIAR Vs COMMISSIONER OF Income Tax.
High Court Of Kerala · (1988) 71 CTR 154 : (1988) 174 ITR 245
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,264 of 2,714
High Courts25 May 1987Dismissed
Lalithamma Vs Ramachandra Iyer
High Court Of Kerala · (1987) KLJ 652
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts25 May 1987Dismissed
C.K. Jose and Another Vs Kerala State Electricity Board and Another
High Court Of Kerala · (1987) 05 KL CK 0014
Industrial Disputes Act, 1947 — Section 18Kerala Service Rules, 1958 — Rule 28A
High Courts25 May 1987Allowed
Balachandran Vs Sales Tax Officer
High Court Of Kerala · (1987) 67 STC 218
Kerala General Sales Tax Act, 1963 — Section 35, 36
High Courts25 May 1987
Kaliyappan and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1988 Ker 271
Land Acquisition Act, 1894 — Section 11, 11A, 12, 12(1), 12(2)
High Courts25 May 1987Allowed
Mohandas Vs Motor Accidents Claims Tribunal
High Court Of Kerala · (1987) 05 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, Order 18 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 326Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 16, 21
High Courts25 May 1987
A. Moideenkunhi Haji Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 623
Kerala Land Reforms Act, 1963 — Section 100C, 100C(d), 101(2), 129, 129(1)
High Courts25 May 1987
J. Kurian Vs Additional Income Tax Officer and Others
High Court Of Kerala · (1987) 34 TAXMAN 522
Kerala Agricultural Income Tax Act, 1950 — Section 11(1), 11(2), 35
High Courts25 May 1987Dismissed
Eacharan Velayudhan Vs Varkey and Others
High Court Of Kerala · (1987) KLJ 660
Kerala Land Reforms Act, 1963 — Section 11, 2(20), 2(25), 2(26), 2(a)
High Courts06 May 1987Dismissed
Deputy Commissioner of Sales Tax Vs Abdul Salam
High Court Of Kerala · (1988) 69 STC 144
Central Sales Tax Act, 1956 — Section 6, 6A
High Courts28 Apr 1987
K.T. Thomas Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1988) 173 ITR 283
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 230
High Courts27 Apr 1987Dismissed
K. Shahul Hameed Vs R.T.A. Palghat and Others
High Court Of Kerala · (1987) KLJ 1300
Constitution of India, 1950 — Article 226, 226A, 227Motor Vehicles Act, 1988 — Section 45, 46, 47, 47(3), 48
High Courts24 Apr 1987Dismissed
K. Shahul Hameed Vs The Regional Transport Authority and Others
High Court Of Kerala · (1987) 04 KL CK 0001
Constitution of India, 1950 — Article 226, 227Kerala Motor Vehicles Rules, 1989 — Rule 161Motor Vehicles Act, 1939 — Section 47, 57, 57(2), 57(3), 57(5)
High Courts22 Apr 1987Dismissed
Chacko Varghese Vs Karthiyani and Others
High Court Of Kerala · (1987) KLJ 990
Evidence Act, 1872 — Section 135
High Courts21 Apr 1987Dismissed
Unnikrishnan Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 1262
Constitution of India, 1950 — Article 19, 19(1)(d), 19(5), 304
High Courts18 Apr 1987
Anthony Kutty Vs E.S.I. Corporation
High Court Of Kerala · (1988) 1 LLJ 80
Employees State Insurance Act, 1948 — Section 2, 45A, 45B, 68, 7
High Courts10 Apr 1987
Commissioner of Income Tax Vs Commonwealth Trust Ltd.
High Court Of Kerala · (1987) 66 CTR 26 : (1986) 2 ILR (Ker) 556
Income Tax Act, 1961 — Section 29, 37
High Courts10 Apr 1987
Santhos Kumar and Others Vs Verghese George and Others
High Court Of Kerala · AIR 1988 Ker 277 : (1987) KLJ 745
Hindu Minority and Guardianship Act, 1956 — Section 8Specific Relief Act, 1963 — Section 12(1), 12(2)
High Courts10 Apr 1987Dismissed
Mathew Michael Vs Tekoy (India) Ltd.
High Court Of Kerala · (1990) 69 CompCas 145 : (1988) 2 ILR (Ker) 255
Civil Procedure Code, 1908 (CPC) — Section 100Companies Act, 1956 — Section 111, 111(2), 111(3), 111(5A), 155Securities Contracts (Regulation) Rules, 1957 — Rule 19(3)
High Courts10 Apr 1987
K. Jayachandran Vs O. Nargeese and Another
High Court Of Kerala · (1987) CriLJ 1997 : (1986) 2 ILR (Ker) 576
Criminal Procedure Code, 1973 (CrPC) — Section 259, 260, 263, 264, 274Penal Code, 1860 (IPC) — Section 279, 338