High Courts09 Dec 1985
Commissioner of Income Tax Vs Ajit Spices and R. Vallabhadas and Sons
High Court Of Kerala · (1987) 52 CTR 162 : (1987) 165 ITR 755
Income Tax Act, 1961 — Section 297(2), 43(5), 71
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,294 of 2,714
High Courts09 Dec 1985
COMMISSIONER OF Income Tax Vs AJIT SPICES. (Income Tax REFERENCE NO. 95 OF 1980) COMMISSIONER OF Income Tax v. R. VALLABHADAS AND SONS. (Income Tax REFERENCE NO. 163 OF 1980).
High Court Of Kerala · (1987) 52 CTR 162 : (1987) 165 ITR 755
Income Tax Act, 1961 — Section 28, 29, 297, 30, 31
High Courts09 Dec 1985Allowed
Mohammed Sheriff and Others Vs State of Kerala
High Court Of Kerala · AIR 1986 Ker 67
Constitution of India, 1950 — Article 254, 254(2)Kerala Land Acquisition Act, 1961 — Section 25, 25(2), 30Land Acquisition Act, 1894 — Section 23(2), 28
High Courts07 Dec 1985
Ouseph Anna and another Vs Mathai Devassia and another
High Court Of Kerala · (1986) 23 KLJ 326
Kerala Land Reforms Act, 1963 — Section 106, 2(25)Transfer of Property Act, 1882 — Section 59A
High Courts05 Dec 1985
Gopinath Vs State of Kerala
High Court Of Kerala · (1986) CriLJ 1742
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 399, 437, 438
High Courts05 Dec 1985Dismissed
Pulikkalath Mohammed Vs C. Mohammed Haji and Another
High Court Of Kerala · (1986) 23 KLJ 61
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts04 Dec 1985Dismissed
Rehmath Trading Co. Vs Sales Tax Officer and Another
High Court Of Kerala · (1990) 78 STC 324
Kerala General Sales Tax Act, 1963 — Section 5Kerala General Sales Tax Rules, 1963 — Rule 32(14)
High Courts04 Dec 1985Dismissed
Mammooty and Others Vs Food Inspector and Others
High Court Of Kerala · AIR 1987 Ker 270
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 136, 376, 389, 389(1), 389(3)
High Courts04 Dec 1985Allowed
B. Esakimuthu Achari and Another Vs Asst, Collector of Central Excise Trivandrum and Another
High Court Of Kerala · (1986) 23 KLJ 188
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 243(2), 251, 257(i), 313
High Courts04 Dec 1985
B. Esakimuthu Achari and Another Vs Assistant Collector of Central Excise and Another
High Court Of Kerala · (1986) 7 ECC 85 : (1986) 6 ECR 729 : (1986) 24 ELT 265
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 251A, 257(A)(9), 313, 482General (Criminal) Rules, 1980 — Rule 206
High Courts03 Dec 1985
Commissioner of Income Tax Vs Kerala Solvent Extractions Ltd.
High Court Of Kerala · (1986) 52 CTR 126 : (1987) 165 ITR 174
Income Tax Act, 1961 — Section 33(1), 80HH, 80J
High Courts03 Dec 1985Dismissed
Gopalan and Others Vs Raghavan and Others
High Court Of Kerala · (1986) 23 KLJ 91
Kerala Debt Relief Act, 1977 — Section 2(3)(c)Transfer of Property Act, 1882 — Section 2, 2(3), 3, 55(4)
High Courts02 Dec 1985Allowed
Prabakaran Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 70
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 33, 463, 468, 468(1), 468(2)(a)Electricity Act, 1910 — Section 39, 44
High Courts02 Dec 1985
Prabhakaran Vs State of Kerala
High Court Of Kerala · (1986) CriLJ 1411
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 33, 468, 469Electricity Act, 1910 — Section 39, 44
High Courts28 Nov 1985
A.A. Joseph Vs Varghese George and Another
High Court Of Kerala · (1986) 23 KLJ 132
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 91Limitation Act, 1963 — Section 17, 17(1), 18, 20, 21
High Courts28 Nov 1985
Pullangode Rubber and Produce Co. Ltd. Vs Commissioner of Agricultural Income Tax Commissioner of Agricultural Income Tax Vs Pullangode Rubber and Produce Co. Ltd.
High Court Of Kerala · (1986) 160 ITR 339
Income Tax Act, 1961 — Section 37Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts27 Nov 1985Allowed
Kuppuswamy Vs M/s Viswam Chits
High Court Of Kerala · (1986) 23 KLJ 145
High Courts27 Nov 1985
Deepa and Others Vs S.I. of Police, and Another
High Court Of Kerala · (1986) CriLJ 1120
Penal Code, 1860 (IPC) — Section 114, 294(a)
High Courts27 Nov 1985
Commissioner of Income Tax Vs Ancherry Pavoo Kakku
High Court Of Kerala · (1987) 59 CTR 240 : (1986) 160 ITR 88
Income Tax Act, 1961 — Section 41(1)
High Courts27 Nov 1985Dismissed
Shreedharan Peethambaran Vs Krishnan Sanku
High Court Of Kerala · AIR 1986 Ker 235 : (1986) 2 LLJ 519
Civil Procedure Code, 1908 (CPC) — Section 60(1)