High Courts06 Apr 1987Dismissed
E. P. Narayanan Nambiar Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 699
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 169, 173(2), 173(8)Evidence Act, 1872 — Section 3, 33
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,266 of 2,714
High Courts06 Apr 1987
ABDUL SATHAR HAJI MOOSA SAIT DHARMASTHAPANAM Vs COMMISSIONER OF INCOME TAX.
High Court Of Kerala · (1987) 62 CTR 38
Income Tax Act, 1961 — Section 143, 161, 21, 250, 251Trusts Act, 1882 — Section 8
High Courts04 Apr 1987Allowed
Stephen Vs Chandra Mohan and Others
High Court Of Kerala · (1990) 68 CompCas 636
Contract Act, 1872 — Section 171Criminal Procedure Code, 1973 (CrPC) — Section 190, 482, 91Penal Code, 1860 (IPC) — Section 2, 405, 409, 415, 420
High Courts03 Apr 1987Allowed
K.T. Kunharamu and Others Vs General Manager and Others
High Court Of Kerala · (1987) KLJ 649
Motor Vehicles Act, 1988 — Section 110A
High Courts03 Apr 1987
Balan Nair Vs State
High Court Of Kerala · (1988) CriLJ 721
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Apr 1987
Choice Canning Co. Ltd. and Another Vs K.S. Ramachandran
High Court Of Kerala · (1988) CriLJ 243
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Apr 1987Allowed
K.T. Kunharam Vs Kerala State Road Transport Corporation and Another
High Court Of Kerala · (1987) ACJ 1017
Motor Vehicles Act, 1939 — Section 110A
High Courts02 Apr 1987
Commissioner of Income Tax Vs Kar Valves Limited
High Court Of Kerala · (1987) 168 ITR 416
Income Tax Act, 1961 — Section 37, 41(2)
High Courts02 Apr 1987
Commissioner of Income Tax Vs Madurai Co. (P.) Ltd.
High Court Of Kerala · (1988) 68 CTR 27 : (1988) 170 ITR 574 : (1988) 38 TAXMAN 49
Income Tax Act, 1961 — Section 148, 32, 41, 45
High Courts02 Apr 1987Dismissed
Chacko Varghese Vs Karthiyani
High Court Of Kerala · (1987) 04 KL CK 0015
Evidence Act, 1872 — Section 135
High Courts02 Apr 1987Dismissed
Chacko Varghese Vs Karthiyani and Others
High Court Of Kerala · (1987) 04 KL CK 0010
Evidence Act, 1872 — Section 135
High Courts01 Apr 1987Allowed
State of Kerala Vs Ammini and Others
High Court Of Kerala · AIR 1988 Ker 1
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 162, 164, 172(1), 172(2)Evidence Act, 1872 — Section 10, 21, 26, 30Penal Code, 1860 (IPC) — Section 302
High Courts01 Apr 1987Allowed
Stephen Vs Chandra Mohan and Others
High Court Of Kerala · (1987) KLJ 689
Contract Act, 1872 — Section 171Penal Code, 1860 (IPC) — Section 171, 190, 2(d), 405, 409
High Courts31 Mar 1987Dismissed
V.S. Joseph Vs State and another
High Court Of Kerala · (1987) KLJ 646
Limitation Act, 1963 — Section 10, 11, 12, 13, 14, 14
High Courts30 Mar 1987Dismissed
Anthony Vs Anthony
High Court Of Kerala · (1987) 03 KL CK 0063
Limitation Act, 1908 — Article 180, 182Limitation Act, 1963 — Article 134, 136
High Courts30 Mar 1987
G. Viswanathan Vs Income Tax Officer, A-Ward, Parameswar Nagar
High Court Of Kerala · (1987) 65 CTR 184 : (1987) 167 ITR 103 : (1987) 35 TAXMAN 66
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C
High Courts30 Mar 1987
G. Viswanathan Vs Income Tax Officer, A-Ward
High Court Of Kerala · (1987) KLJ 1047
Income Tax Act, 1961 — Rule 16, 48, 51, 276C, 276C(1)
High Courts30 Mar 1987
Abdurahima Vs Khadeeja and Another
High Court Of Kerala · (1988) CriLJ 28
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts30 Mar 1987
Ponnan Vs Kuttipennu
High Court Of Kerala · (1987) 03 KL CK 0016
Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 34, 35, 60(2)
High Courts27 Mar 1987Allowed
S. Bavajan Sahib Vs State of Kerala and Others
High Court Of Kerala · AIR 1988 Ker 280 : (1987) KLJ 870
Land Acquisition Act, 1894 — Section 10, 11A, 17, 6, 7