High Courts10 Nov 1986Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Shiphy International
High Court Of Kerala · (1987) 66 STC 49
Central Sales Tax Act, 1956 — Section 5, 6
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,277 of 2,714
High Courts07 Nov 1986
Kerala Gazetted Officers Front and Others Vs State of Kerala
High Court Of Kerala · (1987) 2 LLJ 455
Constitution of India, 1950 — Article 14, 21, 226, 311
High Courts07 Nov 1986Allowed
Dy Commissioner of Sales Tax (Law) Vs M/s. S.K. Arts, Trivandrum
High Court Of Kerala · (1987) KLJ 44
Kerala General Sales Tax Act, 1963 — Section 2(xxi), 5, 5A, 5A(1), 5A(1)(b)
High Courts06 Nov 1986
Mohanraj Vs Regional Providend Fund Commissioner
High Court Of Kerala · (1987) 2 LLJ 177
Employers Liability Act, 1938 — Section 5
High Courts06 Nov 1986Allowed
K. Moni Vs State and 2 Others
High Court Of Kerala · (1986) 23 KLJ 1055
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 5, 5(i), 7(2)
High Courts04 Nov 1986
Kunhimohammed Vs Ahmedkutty
High Court Of Kerala · (1987) 2 ACC 339
Motor Vehicles Act, 1939 — Section 95(2)(b)(i), 95(2)(b)(ii)
High Courts04 Nov 1986Dismissed
M.K. Kunhimohammed Vs P.A. Ahmedkutty and Others
High Court Of Kerala · (1986) 23 KLJ 1119
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)
High Courts03 Nov 1986Dismissed
Mrs. Elikutty Paul Vs D.F.O and Others
High Court Of Kerala · (1987) KLJ 1383
Constitution of India, 1950 — Article 48A, 51A(g)Kerala Forest Act, 1961 — Section 22, 24
High Courts03 Nov 1986Allowed
The Food Corporation of India Vs A.G. Gokuldas
High Court Of Kerala · (1986) 11 KL CK 0039
Arbitration Act, 1940 — Section 20, 20(4), 39(1), 39(2)
High Courts31 Oct 1986Allowed
George Vs K.V. Joseph and Others
High Court Of Kerala · (1986) 10 KL CK 0033
Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts31 Oct 1986
N.J. Jose Vs Thavarakkattil Chandri and Others
High Court Of Kerala · (1988) 170 ITR 210
Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Act, 1922 — Section 54Income Tax Act, 1961 — Section 137, 138, 138(1), 138(2)
High Courts31 Oct 1986
Kochappan Vs Krishnan
High Court Of Kerala · (1987) ACJ 515 : (1986) 2 ILR (Ker) 175 : (1987) KLJ 310 : (1987) 2 LLJ 174
Employees Compensation Act, 1923 — Section 2, 3
High Courts30 Oct 1986Allowed
Manian Pillai (a) Salim Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 1096
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts30 Oct 1986Allowed
Moniyan Pillai Vs State
High Court Of Kerala · (1986) 23 KLJ 1096
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts29 Oct 1986Dismissed
Union Bank of India Vs K.C. Cheriak and 2 Others
High Court Of Kerala · (1986) 23 KLJ 1040
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 58(2), Order 21 Rule 58(5)
High Courts29 Oct 1986
J. Varghese and Others Vs State of Kerala and Others
High Court Of Kerala · (1986) 10 KL CK 0009
Constitution of India, 1950 — Article 14Kerala Municipal Common Service Rules, 1967 — Rule 14, 3Kerala Municipal Corporation Act, 1961 — Section 90
High Courts24 Oct 1986Allowed
Kerala Public Service Commission Vs K.P. Karthikeyan and Another
High Court Of Kerala · (1986) 10 KL CK 0045
Constitution of India, 1950 — Article 14, 226
High Courts24 Oct 1986
Shalimar Rope Works Ltd. Vs N.C. John And Sons Ltd.
High Court Of Kerala · (1986) KLJ 1051
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(3), Order 38 Rule 6, Order 38 Rule 6(1), Order 38 Rule 6(2)
High Courts24 Oct 1986
Varghese etc. Vs State of Kerala and Others
High Court Of Kerala · (1987) 1 ILR (Ker) 410 : (1988) 2 LLJ 327
Constitution of India, 1950 — Article 14