High Courts05 Sept 1986Dismissed
Kerala State Electricity Board Vs Kamalakshy Amma
High Court Of Kerala · (1987) ACJ 251 : AIR 1987 Ker 253 : (1987) 1 ILR (Ker) 309
Evidence Act, 1872 — Section 114Fatal Accidents Act, 1855 — Section 1A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,281 of 2,714
High Courts05 Sept 1986Dismissed
Kadapurath Illam Khalid Vs Beemapura Palamkakkada Sulekha and Others
High Court Of Kerala · AIR 1986 Ker 251 : (1987) 1 ILR (Ker) 111
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts05 Sept 1986Allowed
State Bank of Travancore Vs K.V. Bhaskaran and Others
High Court Of Kerala · (1986) 23 KLJ 874
Kerala Court Fees and Suits Valuation Act, 1959 — Section 50, 52
High Courts03 Sept 1986Dismissed
Manual Thomas and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1987 Ker 262
Constitution of India, 1950 — Article 14
High Courts02 Sept 1986Dismissed
Surendran Nair Vs Leelavathi Amma and Another
High Court Of Kerala · (1986) 23 KLJ 847
Transfer of Property Act, 1882 — Section 105, 106, 107, 108, 108(m)
High Courts01 Sept 1986Dismissed
M. K. Chandran and Another Vs Food Inspector, Guruvayoor Township
High Court Of Kerala · (1986) 23 KLJ 844
Criminal Procedure Code, 1973 (CrPC) — Section 238, 239, 240, 241, 242
High Courts29 Aug 1986Dismissed
B. Gunapathy Vs State Bank of India and others
High Court Of Kerala · (1987) KLJ 357
State Bank of Travancore (Officers) Service Regulations, 1979 — Section 19(2)
High Courts29 Aug 1986
Mathai Vs Joy
High Court Of Kerala · (1986) 08 KL CK 0028
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
High Courts29 Aug 1986
Kuruvilla Mathai and Another Vs Joy
High Court Of Kerala · (1986) 23 KLJ 853
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 12, 146, 42
High Courts28 Aug 1986
Kesaria Tea Co. Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (1988) 171 ITR 479
Income Tax Act, 1961 — Section 139(8), 215Income Tax Rules, 1962 — Rule 117A, 40
High Courts28 Aug 1986Dismissed
Sudarsanan Thampi Vs V. Ramachandran and Others
High Court Of Kerala · (1986) 23 KLJ 859
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 123, 197, 202Evidence Act, 1872 — Section 123, 162
High Courts28 Aug 1986Dismissed
Janso Soft Drinks Private Ltd. Vs The State of Kerala and Others
High Court Of Kerala · (1987) 65 STC 433
Constitution of India, 1950 — Article 226
High Courts28 Aug 1986
KESARIA TEA CO. LTD. Vs Income Tax OFFICER AND ANOTHER.
High Court Of Kerala · (1988) 171 ITR 479
Income Tax Act, 1961 — Section 139, 215, 264
High Courts26 Aug 1986
Rev. C.S. Joseph and Others Vs T.J. Thomas and Others
High Court Of Kerala · (1987) 62 CompCas 504 : (1987) 1 ILR (Ker) 295
Companies Act, 1956 — Section 397, 398, 403
High Courts26 Aug 1986Dismissed
Ellikkal Kuniyil Raghavan Vs K.K. Saroja
High Court Of Kerala · AIR 1987 Ker 151
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
High Courts26 Aug 1986
Reserve Bank of India and Others Vs Paul Francis A. Ambookan and Others
High Court Of Kerala · (1990) 69 CompCas 320
Banking Regulation Act, 1949 — Section 45, 45(4), 45(5), 45(6), 45(7)Constitution of India, 1950 — Article 14, 19, 19(1), 31A, 31A(1)
High Courts25 Aug 1986Dismissed
The Nayarambalam Panchyat Vs The Naraekal Panchayat and Others
High Court Of Kerala · (1986) 23 KLJ 939
High Courts25 Aug 1986Dismissed
Devassya Vs Asst. Excise Commissioner
High Court Of Kerala · (1987) KLJ 13
Constitution of India, 1950 — Article 14
High Courts22 Aug 1986Dismissed
Smt. K. M. Kuttiali Vs District Collector and Others
High Court Of Kerala · (1986) 23 KLJ 941
Telegraph Act, 1885 — Section 16
High Courts22 Aug 1986Allowed
Pailoth Vs Kunjuvareed
High Court Of Kerala · (1986) 08 KL CK 0012
Limitation Act, 1963 — Article 54Trusts Act, 1882 — Section 3, 5, 94