High Courts02 Jan 1986
P.K. Mohammed Pvt. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 61 CTR 40 : (1986) 162 ITR 587
Income Tax Act, 1961 — Section 147, 37Payment of Bonus Act, 1965 — Section 15, 15(1), 2, 2(4), 36(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,293 of 2,714
High Courts01 Jan 1986Allowed
P.A Chacko and Another Vs Board of Revenue Excise Trivandrum and 4 Others
High Court Of Kerala · (1986) 23 KLJ 436
Constitution of India, 1950 — Article 226, 47
High Courts01 Jan 1986
Paul Francis Ambukkaram and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1987) 2 LLJ 150
Banking Regulation Act, 1949 — Section 45COMPANIES ACT, 1956 — Section 397, 398, 433, 439Constitution of India, 1950 — Article 13, 136, 14, 16, 19
High Courts01 Jan 1986Allowed
Chacko and Another Vs The Board of Revenue (Excise) and Others
High Court Of Kerala · (1986) 23 KLJ 436
Constitution of India, 1950 — Article 226, 47Foreign Liquor Rules — Rule 13, 13AKerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 2, 6(2)
High Courts01 Jan 1986Allowed
Ganesa Pillai Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 248
High Courts21 Dec 1985Allowed
Rajendran Nair @ Rajan Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 129
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338Probation of Offenders Act, 1958 — Section 4(1), 5(1)
High Courts20 Dec 1985Allowed
Joseph Thomas and Others Vs Ouseph Joseph and Others
High Court Of Kerala · (1986) 23 KLJ 149
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c), 11(3), 20, 20A
High Courts20 Dec 1985
Thomas V. Pulikkal and Another Vs State of Kerala and Others
High Court Of Kerala · (1986) CriLJ 1709
Criminal Procedure Code, 1973 (CrPC) — Section 406, 407Penal Code, 1860 (IPC) — Section 120B, 201, 34, 467, 468
High Courts20 Dec 1985Dismissed
Padanathil Rugmini Amma Vs P. K Abdulla
High Court Of Kerala · (1986) 23 KLJ 505
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 9 Rule 13, 105(2), 144, 47Kerala Land Reforms Act, 1963 — Section 13A
High Courts19 Dec 1985
Commissioner of Income Tax Vs Indo Marine Agencies (Kerala) Pvt. Ltd.
High Court Of Kerala · (1986) 52 CTR 189 : (1986) 158 ITR 604 : (1986) 29 TAXMAN 180
Income Tax Act, 1961 — Section 35B
High Courts19 Dec 1985
Popular Workshops Vs Commissioner of Income Tax
High Court Of Kerala · (1987) 166 ITR 348
Income Tax Act, 1961 — Section 189
High Courts19 Dec 1985
Commissioner of Wealth Tax Vs Smt. K.K. Yeshodhara
High Court Of Kerala · (1987) 166 ITR 354 : (1986) 26 TAXMAN 58
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2(1), 2I
High Courts19 Dec 1985Dismissed
T.M. Kesavan Vs Addl. Dist. Magistrate
High Court Of Kerala · AIR 1986 Ker 248
Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16(1)
High Courts18 Dec 1985Allowed
Kottayam Co-op. Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1988) 1 KLJ 480
High Courts17 Dec 1985Allowed
Antony Varghese Vs A and E Inspector and Others
High Court Of Kerala · (1986) 23 KLJ 94
Kerala Co-operative Societies Act, 1969 — Section 70
High Courts16 Dec 1985Dismissed
Fr K.J. Jose Vs The Manager and 3 Others
High Court Of Kerala · (1986) 23 KLJ 18
Constitution of India, 1950 — Article 226
High Courts12 Dec 1985Dismissed
The Collector of Central Excise and Customs and Others Vs C. Rajagopala Prabhu
High Court Of Kerala · (1986) 9 ECC 348
Customs Act, 1962 — Section 112
High Courts11 Dec 1985Dismissed
West Coast Fibre Industries and etc. Vs State of Kerala and Others
High Court Of Kerala · AIR 1986 Ker 230
Constitution of India, 1950 — Article 14, 19(1), 38, 41, 43Essential Commodities Act, 1955 — Section 3
High Courts10 Dec 1985
Food Inspector, Palghat Municipality Vs Karingarappnlly Co-Op Milk Society Ltd. and Others
High Court Of Kerala · (1986) 23 KLJ 29
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 11(1)(c), 11[1)[b), 13
High Courts09 Dec 1985
K. Thyagarajan Vs Parur Municipality
High Court Of Kerala · (1987) 1 ILR (Ker) 121
Kerala Municipalities (Taxation and Finance) Rules — Rule 24, 27