High Courts22 Dec 1989Allowed
National Insurance Co. Ltd. Vs Annamma Babu and Others
High Court Of Kerala · (1990) ACJ 909 : (1990) 3 ILR (Ker) 934 : (1990) KLJ 172
Motor Vehicles Act, 1988 — Section 95
COURT ARCHIVE
High Court Of Kerala judgments, 1989
668 judgments · page 1 of 34
High Courts22 Dec 1989
National Insurance Co. Ltd Vs Annamma
High Court Of Kerala · (1990) 2 ACC 101
Motor Vehicles Act, 1939 — Section 94, 95
High Courts22 Dec 1989Dismissed
Mrs. Selin Joseph Vs State of Kerala and Others
High Court Of Kerala · (1989) 12 KL CK 0013
Kerala Prisons Rules, 1958 — Rule 452
High Courts21 Dec 1989
Athammanakath Abdul Kadar and Others Vs State of Kerala and Others
High Court Of Kerala · (1989) 12 KL CK 0049
Kerala Police Act, 1960 — Section 18Motor Vehicles Act, 1939 — Section 74Motor Vehicles Act, 1988 — Section 115
High Courts21 Dec 1989
Ahammed Vs Aysha
High Court Of Kerala · (1990) 2 DMC 110 : (1990) 2 ILR (Ker) 110
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(3)
High Courts20 Dec 1989Dismissed
Kandamath Cine Enterprises (Pvt.) Ltd. Vs John Philipose
High Court Of Kerala · AIR 1990 Ker 198
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Contract Act, 1872 — Section 10, 29Evidence Act, 1872 — Section 93
High Courts20 Dec 1989Dismissed
M. George and Brothers and Another Vs K.C. Cherian and Others
High Court Of Kerala · (1990) CivCC 241 : (1990) 68 CompCas 188 : (1990) 2 ILR (Ker) 100
Negotiable Instruments Act, 1881 (NI) — Section 13, 5, 6
High Courts20 Dec 1989Dismissed
George Mitran Vs T.H. Gerfrude and Another
High Court Of Kerala · (1990) 1 DMC 582
Limitation Act, 1963 — Article 144, 64, 65Succession Act, 1925 — Section 59, 60
High Courts20 Dec 1989Dismissed
Rakka Dineshan Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 1361
Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 1989Dismissed
Rama Panicker Divakara Panicker of Pavana Veedu Vs Bakari Hydrose, Chennampilly and Others
High Court Of Kerala · AIR 1990 Ker 295 : (1990) 2 ILR (Ker) 91
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 47 Rule 1
High Courts18 Dec 1989
The New India Assurance Co. Ltd. Vs Cheenikkal Mohammed Koya and Others
High Court Of Kerala · (1990) 2 ACC 615
High Courts18 Dec 1989
V. Vijayakumaran Nair Vs The Corporation of Calicut
High Court Of Kerala · (1990) KLJ 291
Kerala Municipal Corporation Act, 1961 — Section 101, 103(1)Kerala Panchayat Act, 1960 — Section 72(1)Taxation and Finance Rules — Rule 24
High Courts15 Dec 1989Dismissed
The South Malabar Service Bank Employees Union and Others Vs The South Malabar Service Bank and Others
High Court Of Kerala · (1989) 12 KL CK 0046
Constitution of India, 1950 — Article 233(1), 266Regional Rural Banks Act, 1976 — Section 29(2)
High Courts15 Dec 1989
COMMISSIONER OF Income Tax Vs 1. S. R. PATTON. (I. T. R. NO. 173 OF 1985) 2. H. BALLENGERG AND OTHERS. (I. T. RS. NOS. 52 TO 55 OF 1985).
High Court Of Kerala · (1992) 92 CTR 197 : (1992) 193 ITR 49 : (1992) 65 TAXMAN 472
Income Tax Act, 1961 — Section 10, 15, 9
High Courts14 Dec 1989Dismissed
R. Ram Mohan Vs Narayanan Namboodiripad
High Court Of Kerala · (1990) 1 KLJ 89
Easements Act, 1882 — Section 13(a), 13(b), 41
High Courts14 Dec 1989
K. Venkatramana Bhat and Others Vs Pakkira and Others
High Court Of Kerala · (1989) 12 KL CK 0048
Kerala Land Reforms Act, 1963 — Section 10, 7, 7BTransfer of Property Act, 1882 — Section 58, 62, 63A(2), 82
High Courts14 Dec 1989Allowed
Karimbanakkal Pokker Vs Vazhakkasmantakath Kathri Koya Molla and Others
High Court Of Kerala · (1989) 12 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92, 92(1)Waqf Act, 1995 — Section 55
High Courts13 Dec 1989Allowed
Narayani and another Vs District Judge and others
High Court Of Kerala · (1991) 1 KLJ 311
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4), 2(5), 20
High Courts13 Dec 1989
Rossy Lazar and Others Vs Jose P. John and Others
High Court Of Kerala · (1989) 12 KL CK 0044
Succession Act, 1925 — Section 276
High Courts13 Dec 1989Dismissed
State of Kerala Vs St. Gregorios Medical Mission
High Court Of Kerala · (1989) 12 KL CK 0018
Constitution of India, 1950 — Article 136, 226, 32Income Tax Act, 1961 — Section 2(15)Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(2), 5