High Courts19 Mar 1987Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Sarojini Devi and Others
High Court Of Kerala · (1988) 2 ACC 615 : (1989) 66 CompCas 281
Motor Vehicles Act, 1939 — Section 96(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,268 of 2,714
High Courts19 Mar 1987
Kochuthressia Vs Devadas
High Court Of Kerala · AIR 1988 Ker 282
Negotiable Instruments Act, 1881 (NI) — Section 4, 5Stamp Act, 1899 — Section 2(22)
High Courts19 Mar 1987Dismissed
Pramod Foods Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (1986) 2 ILR (Ker) 624 : (1988) 69 STC 257
Partnership Act, 1932 — Section 4
High Courts18 Mar 1987Allowed
P.C. Asraf and Another Vs V.P. Adulla and Another
High Court Of Kerala · (1987) KLJ 549
Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 141, 145, 145(1)Penal Code, 1860 (IPC) — Section 188
High Courts18 Mar 1987Allowed
Kalyani Amma and Others Vs Sankara Raman Namboodiri and Others
High Court Of Kerala · AIR 1988 Ker 166 : (1986) 2 ILR (Ker) 614
Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4(2)
High Courts17 Mar 1987
Food Inspector Vs V. Velayudhan and etc.
High Court Of Kerala · (1987) CriLJ 1137
Evidence Act, 1872 — Section 114, 57Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts17 Mar 1987
Moideekutty Haji Vs Muhammedali
High Court Of Kerala · (1987) KLJ 528
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts17 Mar 1987
Ayurvedic Oushada Nirmana Vyavasaya Company Op. Ltd. Vs Abraham
High Court Of Kerala · (1987) KLJ 892
High Courts17 Mar 1987Dismissed
C.V. Rajaratnam Vs State and Another
High Court Of Kerala · (1987) KLJ 471
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 482
High Courts17 Mar 1987
Mathai Poulose and Others Vs State of Kerala
High Court Of Kerala · (1987) 03 KL CK 0007
Kerala Land Acquisition Act, 1961 — Section 11, 12, 20, 21, 22Land Acquisition (Amendment) Act, 1984 — Section 23(1A), 23(2), 28
High Courts17 Mar 1987Allowed
Parappurath Abdulla and Others Vs Noorjahan Beegam and Another
High Court Of Kerala · (1987) 03 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 366, 494
High Courts16 Mar 1987
Commissioner of Income Tax Vs Marwell Sea Foods
High Court Of Kerala · (1987) 166 ITR 624
Income Tax Act, 1961 — Section 37(1), 80HH, 80HH(2)
High Courts14 Mar 1987
P.K. Kesavan Nair Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 71 CTR 165 : (1988) 174 ITR 253 : (1988) 41 TAXMAN 16
Income Tax Act, 1961 — Section 256, 54B
High Courts13 Mar 1987
Commissioner of Income Tax Vs Orion Coir Mats and Matting Manufacturers (P) Limited
High Court Of Kerala · (1987) 62 CTR 118 : (1987) 166 ITR 616
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts13 Mar 1987
COMMISSIONER OF INCOME TAX Vs SARA VARGHESE.
High Court Of Kerala · (1987) 66 CTR 231
High Courts12 Mar 1987
Commissioner of Income Tax Vs Kerala Balers Limited
High Court Of Kerala · (1988) 169 ITR 364
Income Tax Act, 1961 — Section 80J, 80J(3)
High Courts12 Mar 1987
K.C. Gangadharon Piltai and Others Vs N. Prabhakaran Nair and Others
High Court Of Kerala · (1987) KLJ 420
Constitution of India, 1950 — Article 14
High Courts10 Mar 1987Allowed
Cherukutty Vs Velappu
High Court Of Kerala · (1987) 03 KL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10(1), Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2)
High Courts10 Mar 1987
Thomas Vs Manager, Bishop Moore College
High Court Of Kerala · (1987) 2 LLJ 296
Constitution of India, 1950 — Article 226
High Courts09 Mar 1987Dismissed
Ammini Kutty and Others Vs George Abraham
High Court Of Kerala · AIR 1987 Ker 246 : (1986) 2 ILR (Ker) 517
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 107(2), 11