High Courts15 Jan 1986
P.M. Alias Vs State of Kerala and Others
High Court Of Kerala · (1986) 2 LLJ 420
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,292 of 2,714
High Courts15 Jan 1986
Commissioner of Income Tax Vs Kerala State Road Transport Corporation General Provident Fund Trust
High Court Of Kerala · (1987) 60 CTR 7 : (1986) 161 ITR 681 : (1987) 33 TAXMAN 538
Income Tax Act, 1961 — Section 164
High Courts15 Jan 1986
Periyar Chemicals Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Periyar Chemicals Ltd.
High Court Of Kerala · (1987) 59 CTR 223 : (1986) 162 ITR 163
Income Tax Act, 1961 — Section 32, 43, 43A, 80J
High Courts15 Jan 1986Dismissed
Kumaran Nair Vs Damodaran Nair
High Court Of Kerala · (1986) 23 KLJ 210
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)Kerala Land Reforms Act, 1963 — Section 75, 79, 79A
High Courts14 Jan 1986Dismissed
Food Inspector, Alwaye Municipality Vs P.M. Shamsuddin and Another
High Court Of Kerala · (1987) KLJ 125
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(m), 2(xiia)
High Courts10 Jan 1986Allowed
P. Subaida Vs K. Krishnan and Another
High Court Of Kerala · (1986) 23 KLJ 182
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c), 11(3), 13(1)(g)
High Courts10 Jan 1986Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Hajee M.K. Cheriya Mamoo and Brothers
High Court Of Kerala · (1987) 66 STC 332
Income Tax Act, 1961 — Section 40A
High Courts10 Jan 1986
Ayyappankutty Vs The State
High Court Of Kerala · (1987) CriLJ 1593
Constitution of India, 1950 — Article 13, 19, 20, 21, 22
High Courts09 Jan 1986
Abdul Azeez and Another Vs Pappu Manjooran and Others
High Court Of Kerala · (1986) 23 KLJ 119
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146(1), 482
High Courts06 Jan 1986Allowed
K. V. Devassy Vs Addl Sales Tax Officer Mattancherry and Others
High Court Of Kerala · (1986) 23 KLJ 451
Constitution of India, 1950 — Article 14, 19, 226, 265Kerala General Sales Tax Act, 1963 — Section 2(iii), 2(viii), 20, 22, 23
High Courts06 Jan 1986Allowed
M/s Bismi Abdulla and Sons Vs Regional Manager. F. C. I. Trivandrum and Another
High Court Of Kerala · (1986) 23 KLJ 158
Prevention of Food Adulteration Act, 1954 — Section 7Sales of Goods Act, 1930 — Section 14, 54(2)
High Courts06 Jan 1986
P.M. Kunhabdulla Haji Vs Income Tax Officer and Others
High Court Of Kerala · (1987) 59 CTR 62 : (1986) 162 ITR 304 : (1987) 30 TAXMAN 12
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(11), 132(12), 132(4A), 132(5)
High Courts06 Jan 1986Allowed
Bismi Abdullah and Sons, Merchants and Commission Agents Vs The Regional Manager, F.C.I., Trivandrum and Another
High Court Of Kerala · AIR 1987 Ker 56
Contract Act, 1872 — Section 7, 73
High Courts06 Jan 1986Allowed
Ayyappan Vs Karthiayani Amma and Others
High Court Of Kerala · AIR 1987 Ker 130
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 58, 72, 76
High Courts06 Jan 1986Allowed
Devassy Vs Additional Sales Tax Officer
High Court Of Kerala · (1986) 61 STC 280
Constitution of India, 1950 — Article 226, 265
High Courts06 Jan 1986Dismissed
B. Thankappan Vs Trivandrum Dist. Co-operative Bank Ltd., Trivandrum and Others
High Court Of Kerala · AIR 1987 Ker 1 : (1987) 1 ILR (Ker) 20
High Courts03 Jan 1986Dismissed
K Krishnan Elayath Vs A. Suresh
High Court Of Kerala · (1986) 23 KLJ 371
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(2), Order 14 Rule 3, Order 14 Rule 5Kerala Land Reforms Act, 1963 — Section 106, 125(1), 125(3)
High Courts02 Jan 1986
P.K. Mohammed (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 29 TAXMAN 511
Income Tax Act, 1922 — Section 10, 10(1), 10(2)(vi)(b), 34(1)(b)Income Tax Act, 1961 — Section 10, 11, 147(6), 147(b), 2(4)Payment of Bonus Act, 1965 — Section 15, 15(1), 36(1)(ii), 37
High Courts02 Jan 1986Allowed
T.V. Subramania Kurukkal Vs State of Kerala and Others
High Court Of Kerala · AIR 1987 Ker 200
Constitution of India, 1950 — Article 19(1), 30Kerala Education Act, 1958 — Section 14, 14(1), 14(4), 14(9), 7
High Courts02 Jan 1986Allowed
Philip Lukka Vs Franciscan Association, Vazhappally and Others
High Court Of Kerala · AIR 1987 Ker 204
Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 122