High Courts28 Jan 1986Dismissed
Muthu and Others Vs State
High Court Of Kerala · (1986) 23 KLJ 221
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,291 of 2,714
High Courts28 Jan 1986Allowed
Kunnath Automobiles Vs Muthu Ayyan Chettiar and another
High Court Of Kerala · (1986) 23 KLJ 351
Specific Relief Act, 1963 — Section 41(g), 41(i)
High Courts28 Jan 1986
A.V. Thomas and Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 159 ITR 431
Companies (Profits) Surtax Act, 1964 — Section 15Income Tax Act, 1961 — Section 104, 105, 106, 107, 108
High Courts28 Jan 1986Dismissed
Vimala Hengsu and Others Vs Chandravathy and Others
High Court Of Kerala · (1986) 23 KLJ 195
Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 17(2)
High Courts27 Jan 1986
K. Babu Vs Union of India (UOI) and Another
High Court Of Kerala · (1986) 2 LLJ 473
Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 409, 467, 477A
High Courts24 Jan 1986
Chandrasekharan Adithiripad Vs State of Kerala
High Court Of Kerala · (1987) CriLJ 1715
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts24 Jan 1986
Devu Vs The Excise Circle Inspector and Another
High Court Of Kerala · (1986) CriLJ 1478
Kerala Abkari Act, 1077 — Section 55(a)
High Courts23 Jan 1986Allowed
Deputy Commissioner of Sales Tax Vs Sulaiman
High Court Of Kerala · (1986) 61 STC 331
Kerala General Sales Tax Act, 1963 — Section 5A, 5A(1)(a), 6A
High Courts22 Jan 1986
AGRL. INCOME TAX OFFICER and Others Vs THANKAMMA PARAMESWARAN and Another
High Court Of Kerala · (1988) 67 CTR 186
Kerala Revenue Recovery Act, 1968 — Section 44
High Courts22 Jan 1986
Agricultural Income Tax Officer and Others Vs Thankamma Parameswaran and Vasudevan Nair
High Court Of Kerala · (1987) 1 ILR (Ker) 140 : (1987) 164 ITR 719
Kerala Revenue Recovery Act, 1968 — Section 44, 44(1), 50
High Courts21 Jan 1986
The Commissioner of Income Tax Vs Ms Alanickal Co. Ltd.
High Court Of Kerala · (1986) 23 KLJ 241
Income Tax Act, 1961 — Section 2(14), 256(1), 45
High Courts21 Jan 1986
Commissioner of Income Tax Vs Alanickal Co. Ltd.
High Court Of Kerala · (1986) 52 CTR 247 : (1986) 158 ITR 630
Income Tax Act, 1961 — Section 2(14), 45
High Courts21 Jan 1986
Cardamom Marketing Co. (Trav.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 52 CTR 292 : (1986) 158 ITR 621
Income Tax Act, 1961 — Section 104, 109
High Courts21 Jan 1986
T.V. Subramanta Kurukkal Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 138
Constitution of India, 1950 — Article 19(1)(g), 19(6), 30Kerala Education Act, 1958 — Section 14, 14(1), 14(1), 14(5), 14(9)
High Courts20 Jan 1986
Commissioner of Income Tax Vs Haji K. Assainar and Co.
High Court Of Kerala · (1986) 57 CTR 345 : (1986) 158 ITR 717
Income Tax Act, 1961 — Section 140(3), 140A, 140A(1)
High Courts17 Jan 1986
Madura Coats Ltd. Vs Mathan and Others
High Court Of Kerala · (1987) 2 LLJ 388
Factories Act, 1948 — Section 3, 52Industrial Disputes Act, 1947 — Section 33C
High Courts17 Jan 1986Dismissed
Alavi @ Manu Vs Aboobacker
High Court Of Kerala · (1986) 23 KLJ 410
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(c), Order 7 Rule 12, 17(1)Court Fees Act, 1870 — Section 12, 12(2)Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(2), 27(a)
High Courts16 Jan 1986
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Zaid and Company T. Mammad Vs State of Kerala
High Court Of Kerala · (1987) 67 STC 77
Kerala General Sales Tax Rules, 1963 — Rule 32(14)
High Courts16 Jan 1986Dismissed
Life Insurance Corporation of India, Trivandrum Vs L. Kamalamma
High Court Of Kerala · (1986) ACJ 510 : AIR 1986 Ker 215 : (1987) 61 CompCas 472 : (1987) 1 ILR (Ker) 29
Contract Act, 1872 — Section 7, 8
High Courts15 Jan 1986Dismissed
P. M. Alias Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 192