High Courts10 Apr 1987Allowed
Narayanan Nair Vs Taluk Land Board
High Court Of Kerala · (1987) 04 KL CK 0008
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,265 of 2,714
High Courts09 Apr 1987Allowed
State of Kerala and Another Vs T.V. Poulose
High Court Of Kerala · (1987) 04 KL CK 0040
Arbitration Act, 1940 — Section 16, 30
High Courts09 Apr 1987Dismissed
Deputy Commissioner of Sales Tax Vs Hassim Trading Co.
High Court Of Kerala · (1987) KLJ 936 : (1987) 66 STC 240
High Courts09 Apr 1987
Vittappan Vs State
High Court Of Kerala · (1987) CriLJ 1994 : (1988) 1 RCR(Criminal) 223
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 195, 340, 476Penal Code, 1860 (IPC) — Section 191, 193
High Courts09 Apr 1987
Commissioner of Income Tax Vs Travancore Electro Chemical Industries Ltd. Travancore Electro Chemical Industries Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 65 CTR 284 : (1987) 167 ITR 359 : (1987) 35 TAXMAN 56
Companies (Profits) Surtax Act, 1964 — Section 2(8), 4, 80G, 80M
High Courts09 Apr 1987
Chacko and Others Vs K.S. Joseph and Others
High Court Of Kerala · (1987) 04 KL CK 0021
Constitution of India, 1950 — Article 14, 309Kerala Police Act, 1960 — Section 69Kerala Public Services Act, 1968 — Section 28
High Courts09 Apr 1987
COMMISSIONER OF Income Tax Vs TRAVANCORE ELECTRO CHEMICAL INDUSTRIES LTD. (VICE VERSA).
High Court Of Kerala · (1987) 65 CTR 284 : (1987) 167 ITR 359 : (1987) 35 TAXMAN 56
Income Tax Act, 1961 — Section 80G, 80M
High Courts09 Apr 1987
P.P. Puthiyanal Attakoya Thangal and Another Vs Union Territory of Lakshadweep and Another
High Court Of Kerala · (1988) CriLJ 1206 : (1986) 2 ILR (Ker) 542
Constitution of India, 1950 — Article 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 145, 147
High Courts09 Apr 1987
Dy. Commissioner (Law) Vs M. Abdul Salam
High Court Of Kerala · (1988) 1 KLJ 29
Central Sales Tax Act, 1956 — Section 6(a), 6A, 6A(1)Kerala General Sales Tax Act, 1963 — Section 3, 34
High Courts09 Apr 1987
Kumaran Nair Vs Bhargavi and Another
High Court Of Kerala · (1988) CriLJ 1000
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Evidence Act, 1872 — Section 114, 45, 47, 73
High Courts08 Apr 1987Dismissed
M.O. Anthonikutty Vs The E.S.I. Corporation and Others
High Court Of Kerala · (1987) 04 KL CK 0014
Employees State Insurance Act, 1948 — Section 2(9), 45A, 45A(2), 45B, 68(1)Revenue Recovery Act, 1890 — Section 7
High Courts07 Apr 1987
Commissioner of Wealth-tax Vs Mary Rockie
High Court Of Kerala · (1987) 32 TAXMAN 455
High Courts07 Apr 1987Dismissed
Lilly Victor and Others Vs Motor Accidents Claims Tribunal, Calicut and Others
High Court Of Kerala · (1989) 1 ACC 474 : (1988) ACJ 200 : AIR 1989 Ker 32
Motor Vehicles Act, 1939 — Section 92A
High Courts07 Apr 1987
In Re : Chief Judicial magistrate
High Court Of Kerala · (1988) CriLJ 812
Criminal Procedure Code, 1973 (CrPC) — Section 164, 202, 209, 306
High Courts07 Apr 1987
Commissioner of Income Tax Vs Protein Products Ltd.
High Court Of Kerala · (1987) 32 TAXMAN 559
Income Tax Act, 1961 — Section 43(3), 80J
High Courts07 Apr 1987Allowed
Commissioner of Wealth Tax Vs Mrs. Mary Rockie
High Court Of Kerala · (1987) 32 TAXMAN 455
High Courts06 Apr 1987
COMMISSIONER OF Income Tax Vs R. LEELA VASANTH NAIR AND OTHERS.
High Court Of Kerala · (1987) 62 CTR 201 : (1987) 167 ITR 837 : (1987) 34 TAXMAN 30
Income Tax Act, 1961 — Section 271, 274
High Courts06 Apr 1987
Commissioner of Income Tax Vs R. Leela Vasanth Nair and Others
High Court Of Kerala · (1987) 62 CTR 201 : (1987) 167 ITR 837 : (1987) 34 TAXMAN 30
Income Tax Act, 1961 — Section 271(1)
High Courts06 Apr 1987
Commissioner of Income Tax Vs T.K. Sarala Devi
High Court Of Kerala · (1987) 63 CTR 310 : (1987) 167 ITR 136
Income Tax Act, 1961 — Section 2(1), 2(14), 2(24), 45
High Courts06 Apr 1987
Kannitta and Oil Mill Workers Union and Another Vs Industrial Tribunal and Others
High Court Of Kerala · (1987) 62 CompCas 96 : (1986) 2 ILR (Ker) 475
Constitution of India, 1950 — Article 226