High Courts14 Mar 1986Dismissed
A. Dharmarajan Vs The State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 723
Constitution of India, 1950 — Article 226Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2(d), 2(s)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,288 of 2,714
High Courts14 Mar 1986Allowed
Reghunatha Panicker and etc. Vs Kunjala Thankappan and Others, etc.
High Court Of Kerala · AIR 1987 Ker 159
Constitution of India, 1950 — Article 212(2)
High Courts13 Mar 1986
Food Inspector Vs Anantha Padmanabhan and Another
High Court Of Kerala · (1986) 23 KLJ 404
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 11(1)(b), 12, 12(2B)
High Courts13 Mar 1986Dismissed
Bhagaraj Singh Vs C.K. Xavier
High Court Of Kerala · (1986) 23 KLJ 531
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 2(2), 47
High Courts12 Mar 1986
M.P. Gangadharan Vs T.V. Rajendran, Editor and Another
High Court Of Kerala · (1987) CriLJ 1765
Child Marriage Restraint Act, 1929 — Section 10, 2, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 482
High Courts11 Mar 1986Allowed
State of Kerala Vs G. Sankaran Nair and Others
High Court Of Kerala · (1986) 63 STC 225
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286
High Courts11 Mar 1986Dismissed
T.K. Gopalakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1986) 03 KL CK 0010
Constitution of India, 1950 — Article 226
High Courts10 Mar 1986
New India Assurance Co. Ltd. Vs K. Pathumma and Others
High Court Of Kerala · (1987) 1 ACC 461 : (1986) ACJ 571 : AIR 1987 Ker 47 : (1990) 68 CompCas 192
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11A, 117Motor Vehicles Act, 1939 — Section 110D
High Courts10 Mar 1986
Commissioner of Income Tax Vs Kannan Devan Hill Produce Co. Ltd.
High Court Of Kerala · (1987) 63 CTR 28 : (1986) 161 ITR 477
Income Tax Act, 1961 — Section 192, 201, 220
High Courts10 Mar 1986
Kodakara Panchayat Vs Sukumaran and Another
High Court Of Kerala · (1988) CriLJ 103
Criminal Procedure Code, 1973 (CrPC) — Section 255Evidence Act, 1872 — Section 114
High Courts07 Mar 1986
Commissioner of Income Tax Vs Ambujam Bus Transports
High Court Of Kerala · (1988) 170 ITR 415
High Courts07 Mar 1986Allowed
P. T. lduculla and Others Vs Bharat Petroleum Corporation Ltd., Ernakulam
High Court Of Kerala · (1986) 23 KLJ 480
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts06 Mar 1986
Dr. K. Thomas Varghese Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 61 CTR 15 : (1986) 161 ITR 21
Income Tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 2(13), 2(36), 64(1)
High Courts06 Mar 1986
Commissioner of Income Tax Vs Polyformalin (P.) Ltd.
High Court Of Kerala · (1987) 60 CTR 196 : (1986) 161 ITR 36
Income Tax Act, 1961 — Section 256(1)
High Courts05 Mar 1986
Mathew and Mathew Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 161 ITR 9
Income Tax Act, 1961 — Section 139(1), 139(2), 184(7), 185(3)Income Tax Rules, 1962 — Rule 22
High Courts05 Mar 1986Allowed
A.K. Gangadharan Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 332
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts04 Mar 1986Allowed
Sumathy Amma and Another Vs Sankara Pillai Ananthakrishnan Nair and Others
High Court Of Kerala · AIR 1987 Ker 84
Transfer of Property Act, 1882 — Section 8
High Courts03 Mar 1986Dismissed
P. Krishnan Nair Vs Lekshmi Amma and Others
High Court Of Kerala · (1986) 23 KLJ 363
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 2(3), 2(3)
High Courts03 Mar 1986Allowed
Abdul Jabbar and Another Vs Land Acquistion Officer, Palghat
High Court Of Kerala · (1986) 23 KLJ 473
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Income Tax Act, 1961 — Section 256, 257, 258, 259, 260Kerala Land Acquisition Act, 1961 — Section 20, 21, 30, 31, 32
High Courts28 Feb 1986
M. Kunhayisu and Others Vs P. Kallyani and Another
High Court Of Kerala · (1987) CriLJ 125
Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 482