High Courts27 Feb 1986
Kunjappan @ Sebastian and Others Vs Thressia and Others
High Court Of Kerala · (1986) 23 KLJ 329
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 25(b), 53, 53(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,289 of 2,714
High Courts27 Feb 1986
State of Kerala Vs Nedumbakkaran Kuriappan Thomas and Others
High Court Of Kerala · (1986) 23 KLJ 304
Evidence Act, 1872 — Section 92Kerala Land Reforms Act, 1963 — Section 84, 84(1), 84(1A), 841A, 85Transfer of Property Act, 1882 — Section 122
High Courts27 Feb 1986Allowed
N. Reni Vs R.T.A. and Others
High Court Of Kerala · (1986) 23 KLJ 715
Motor Vehicles Act, 1988 — Section 57(3)
High Courts26 Feb 1986Dismissed
Rahima Beevi Vs Kerala Financial Corporation
High Court Of Kerala · AIR 1987 Ker 126 : (1987) 1 ILR (Ker) 152
Civil Procedure Code, 1908 (CPC) — Section 2(2), 60State Financial Corporations Act, 1951 — Section 31, 32, 32(6), 32(8)
High Courts26 Feb 1986
Commissioner of Income Tax Vs St. George Motors
High Court Of Kerala · (1987) 59 CTR 249 : (1986) 161 ITR 444
High Courts25 Feb 1986
Commissioner of Income Tax Vs Rajmohan Cashews (P.) Ltd.
High Court Of Kerala · (1990) 185 ITR 472
Finance Act, 1972 — Section 2(6)
High Courts25 Feb 1986
United India Insurance Co. Ltd. and Another Vs Central Goods Transport Corporation and Another
High Court Of Kerala · (1986) 2 ACC 36 : (1987) ACJ 90
High Courts22 Feb 1986Allowed
Itta Ramakrishnan Vs Kesavan Vasudevan and Another
High Court Of Kerala · (1986) 23 KLJ 420
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11, 11(12), 11(12), 11(3)
High Courts21 Feb 1986Allowed
Joy Varghese Vs State of Kerala and Others
High Court Of Kerala · (1986) 62 STC 227
Constitution of India, 1950 — Article 226
High Courts21 Feb 1986Dismissed
State of Kerala and another Vs The Venmoney Panchayat and another
High Court Of Kerala · (1986) 23 KLJ 367
Kerala Land Conservancy Act, 1957 — Section 3
High Courts21 Feb 1986Allowed
Kallarackal Agencies Vs State of Kerala and Another
High Court Of Kerala · (1987) 65 STC 281
Kerala General Sales Tax Act, 1963 — Section 23(3)
High Courts21 Feb 1986
Commissioner of Income Tax Vs Ceanattu Firms
High Court Of Kerala · (1987) 59 CTR 143 : (1986) 160 ITR 588
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 256
High Courts21 Feb 1986
Dasan and Others Vs State of Kerala
High Court Of Kerala · (1987) CriLJ 180
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 235, 272, 275, 276, 278Evidence Act, 1872 — Section 24, 25, 26, 27
High Courts20 Feb 1986Dismissed
State of Kerala and Another Vs Venmony Panchayat and Another
High Court Of Kerala · AIR 1987 Ker 8
Kerala Panchayat Act, 1960 — Section 82(1)
High Courts20 Feb 1986
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Bata India Ltd. and Others
High Court Of Kerala · (1987) 11 ECC 96 : (1988) 33 ELT 664
Kerala General Sales Tax Act, 1963 — Section 2, 41Rubber Act, 1947 — Section 12, 12(1), 12(2), 12(3), 12(4)Rubber Rules, 1955 — Rule 33D
High Courts19 Feb 1986
R. Rajagopalan Nair and Others Vs The Kerala State Housing Board and Others
High Court Of Kerala · (1986) 02 KL CK 0040
Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 2, 24, 25, 26, 27Kerala State Housing Board Act, 1971 — Section 159, 163, 40, 50, 55
High Courts19 Feb 1986Dismissed
Mavelikkara Ex-Servicemen''s Multipurpose Co-operative Society Vs Parvathy Amma Rajamma
High Court Of Kerala · (1986) 23 KLJ 534
Civil Procedure Code, 1908 (CPC) — Section 10(4)(i), 11, 11(2), 11(3), 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 15, 17
High Courts19 Feb 1986Allowed
Sivaraman Vs V.C. Narayanan
High Court Of Kerala · AIR 1987 Ker 156
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)
High Courts14 Feb 1986Dismissed
Divakaran Vs State
High Court Of Kerala · (1986) 23 KLJ 277
Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(1)(a)Penal Code, 1860 (IPC) — Section 120B, 24, 34, 420, 463
High Courts12 Feb 1986
Neelakantan Kamalasanan Vs Achuthan Vasudevan and Others
High Court Of Kerala · (1988) CriLJ 1212
Criminal Procedure Code, 1973 (CrPC) — Section 255Penal Code, 1860 (IPC) — Section 34, 499, 500