High Courts16 Feb 1987Allowed
Varkey Ouseph Vs Paily Mathew and Others
High Court Of Kerala · (1987) KLJ 1053
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 137, 138, 142
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,271 of 2,714
High Courts16 Feb 1987Allowed
Aboobacker Vs State
High Court Of Kerala · (1987) KLJ 567
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 335Penal Code, 1860 (IPC) — Section 3, 302, 84
High Courts16 Feb 1987
P. Alikunju, M.A. Nazeer Cashew Industries Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 65 CTR 214 : (1986) 2 ILR (Ker) 492 : (1987) 166 ITR 804
Income Tax Act, 1961 — Section 54D
High Courts16 Feb 1987
Commissioner of Income Tax Vs Hawbai Trust
High Court Of Kerala · (1987) 02 KL CK 0036
Income Tax Act, 1961 — Section 11, 11(2)
High Courts16 Feb 1987
Commissioner of Income Tax Vs Fertilizers and Chemicals (Travancore) Ltd.
High Court Of Kerala · (1987) 65 CTR 190 : (1987) 166 ITR 823
Income Tax Act, 1961 — Section 160, 161, 162, 163, 166
High Courts16 Feb 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K.C. Jose
High Court Of Kerala · (1989) 73 STC 352
High Courts13 Feb 1987Allowed
Food Corporation of India and Another Vs A. Mohammed Yunus
High Court Of Kerala · AIR 1987 Ker 231 : (1986) 2 ILR (Ker) 321
Arbitration Act, 1940 — Section 20, 30, 8Constitution of India, 1950 — Article 133Evidence Act, 1872 — Section 115
High Courts12 Feb 1987Allowed
State of Kerala Vs Sivachandradasa
High Court Of Kerala · (1987) 65 STC 379
Kerala General Sales Tax Act, 1963 — Entry 18
High Courts12 Feb 1987
Commissioner of Income Tax Vs Rajagiri Rubber and Produce Co. Ltd.
High Court Of Kerala · (1991) 189 ITR 185
High Courts12 Feb 1987
Porinchu Vs Shanmugham and Others
High Court Of Kerala · (1987) CriLJ 1989 : (1987) KLJ 362
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482Penal Code, 1860 (IPC) — Section 268
High Courts11 Feb 1987Dismissed
Dr. P. Subramoniam Vs K.S.E. Board and Others
High Court Of Kerala · AIR 1988 Ker 169
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 12, Order 26 Rule 14, Order 26 Rule 9General Clauses Act, 1897 — Section 14
High Courts11 Feb 1987
Commissioner of Income Tax Vs C. Tharian and Sons
High Court Of Kerala · (1987) 63 CTR 146 : (1987) 166 ITR 607
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts11 Feb 1987
Commissioner of Income Tax Vs P. Alikunju, M.A. Nazir, Cashew Industries
High Court Of Kerala · (1987) 62 CTR 206 : (1987) 166 ITR 611
Income Tax Act, 1961 — Section 35B(1), 36, 36(1)
High Courts10 Feb 1987Allowed
K.T. Thomas Vs The Inspector of Plantations
High Court Of Kerala · (1987) KLJ 631
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 452, 482Plantations Labour Act, 1951 — Section 39, 4(1), 4(2)
High Courts09 Feb 1987
State of Kerala Vs K.P. Gopal
High Court Of Kerala · (1987) 166 ITR 111
Kerala Agricultural Income Tax Act, 1950 — Section 9(2)
High Courts09 Feb 1987Dismissed
Achankunju and Another Vs State of Kerala
High Court Of Kerala · (1987) KLJ 305
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 11, 14A
High Courts09 Feb 1987Allowed
Madhavi and Others Vs Thupran
High Court Of Kerala · (1987) 3 Crimes 183 : (1987) KLJ 737 : (1987) 1 KLT 488
Criminal Procedure Code, 1973 (CrPC) — Section 125, 2(d), 362, 482
High Courts06 Feb 1987Dismissed
C.N.M. Avisha Beevi Vs Edathil Parambil Kalidasan
High Court Of Kerala · (1989) 66 CompCas 681 : (1986) 2 ILR (Ker) 391
Motor Vehicles Act, 1939 — Section 95, 95(1)
High Courts06 Feb 1987Dismissed
Ayisha Beevi Vs Kalidasan
High Court Of Kerala · (1987) ACJ 584 : (1987) KLJ 417
Motor Vehicles Act, 1988 — Section 95, 95(1), 95(2)Workmens Compensation Act, 1923 — Section 108
High Courts04 Feb 1987
N. Rajan Nair Vs Income Tax Officer and Another
High Court Of Kerala · (1987) 63 CTR 33 : (1987) 165 ITR 650
Income Tax Act, 1961 — Section 139(8), 217(1), 220(6)