High Courts06 Nov 1985
Commissioner of Income Tax Vs Travancore Rayons Ltd. and Another
High Court Of Kerala · (1986) 50 CTR 51 : (1987) 164 ITR 134
Income Tax Act, 1961 — Section 37, 80J
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,296 of 2,714
High Courts06 Nov 1985Dismissed
Maniyam Krishnan and Another Vs Maniyam Nanukuttan
High Court Of Kerala · AIR 1986 Ker 75
Easements Act, 1882 — Section 13, 15
High Courts06 Nov 1985Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Sri G. Gopinatha Pillai
High Court Of Kerala · (1986) 61 STC 314
Kerala General Sales Tax Act, 1963 — Section 39
High Courts06 Nov 1985Dismissed
The Kerala State Electricity Board, Trivandrum Vs Suresh Kumar
High Court Of Kerala · (1986) ACJ 998 : AIR 1986 Ker 72
Electricity Rules, 1956 — Rule 77(3)
High Courts06 Nov 1985Dismissed
Kerala State Electricity Board Vs Suresh Kumar
High Court Of Kerala · (1985) KLJ 975
Electricity Rules, 1956 — Rule 77(3)
High Courts05 Nov 1985
Rafeeq Timbers Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 162 ITR 839
Income Tax Act, 1961 — Section 185, 246, 246(1)
High Courts04 Nov 1985
Eastern Sea Foods (P) Ltd. Vs R.T.A. and Others
High Court Of Kerala · (1985) KLJ 968
Kerala Motor Vehicles Taxation Act, 1976 — Section 23, 5, 5(1)
High Courts01 Nov 1985Allowed
V.N. Sreedharan Vs Bhaskaran
High Court Of Kerala · AIR 1986 Ker 49
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 23 Rule 3, 2(2), 47
High Courts01 Nov 1985
Kuttappan Vs State of Kerala
High Court Of Kerala · (1986) CriLJ 271
Penal Code, 1860 (IPC) — Section 302, 84
High Courts31 Oct 1985
Union of India (UOI) Vs P.K. Parmeswaran Pillal
High Court Of Kerala · (1986) 1 ACC 69
Railways Act, 1989 — Section 73, 78
High Courts31 Oct 1985
Deputy Commissioner (Law), Board of Revenue (Taxes) Vs P.M. George
High Court Of Kerala · (1987) 163 ITR 345 : (1986) 61 STC 209
Kerala General Sales Tax Act, 1963 — Section 34(3)
High Courts31 Oct 1985Dismissed
Union of India (UOI) Vs P.K. Parameswaran Pillai
High Court Of Kerala · (1987) ACJ 489 : AIR 1986 Ker 199
Railways Act, 1890 — Section 73, 78
High Courts30 Oct 1985
Travancore Rayons Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 55 CTR 141 : (1986) 162 ITR 732
Income Tax Act, 1961 — Section 40, 40A, 40A(5)
High Courts29 Oct 1985Allowed
M. Gopi Vs The Vice Chancellor University of Kerala and Others
High Court Of Kerala · (1985) KLJ 896
Kerala Land Reforms Act, 1963 — Section 125
High Courts29 Oct 1985Dismissed
Kerala Transport Company Vs Apollo Cables Private Ltd.
High Court Of Kerala · (1986) 1 ACC 39 : (1987) ACJ 321 : AIR 1986 Ker 219
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, 80
High Courts28 Oct 1985
Commissioner of Income Tax Vs Kerala Road Lines Corporation
High Court Of Kerala · (1986) 162 ITR 669
Evidence Act, 1872 — Section 137, 138Income Tax Act, 1961 — Section 68
High Courts25 Oct 1985Dismissed
Chumar Vs Narayanan Nair
High Court Of Kerala · AIR 1986 Ker 236
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 5, 54
High Courts19 Oct 1985Allowed
P.K Pathumma Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 24
High Courts18 Oct 1985
P.V. George Vs M/s Bank, of Madurai Ltd.
High Court Of Kerala · (1985) KLJ 999
High Courts17 Oct 1985
Molath Jose Vs Kizhakkedath Varkey
High Court Of Kerala · (1985) KLJ 883
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3, Order 33 Rule 3, Order 44 Rule 1