High Courts27 Sept 1989
Abdul Rahiman Vs G.C.D.A. and Others
High Court Of Kerala · (1989) 09 KL CK 0007
Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 18, 34
COURT ARCHIVE
High Court Of Kerala judgments, 1989
668 judgments · page 10 of 34
High Courts26 Sept 1989Allowed
Madhava Kurup Vs Padmanabha Pillai and Others
High Court Of Kerala · (1989) 2 KLJ 521
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, Order 34 Rule 7, Order 7 Rule 7Limitation Act, 1963 — Section 30Transfer of Property Act, 1882 — Section 59A, 91
High Courts26 Sept 1989
Ottapalam Jawan Transport Company (P.) Ltd. Vs Regional Transport Authority, Palghat and Others
High Court Of Kerala · AIR 1990 Ker 127
Motor Vehicles Act, 1988 — Section 71, 71(1), 89, 89(3)
High Courts26 Sept 1989Allowed
Thayyullathil Kunhikannan and Others Vs Thayyullathil Kalliani and Others
High Court Of Kerala · AIR 1990 Ker 226
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 11Evidence Act, 1872 — Section 115, 58, 68
High Courts26 Sept 1989Dismissed
Madhavi Amma Bhavani Amma and Others Vs Velu Pillai and Others
High Court Of Kerala · AIR 1990 Ker 144
Civil Procedure Code, 1908 (CPC) — Section 100, 11, 96Succession Act, 1925 — Section 373
High Courts26 Sept 1989
N.K. Razack Vs CEGAT
High Court Of Kerala · (1989) 25 ECR 539 : (1990) 45 ELT 223
High Courts26 Sept 1989
M. D. A/s. Haileyhuria Tea Estates Ltd. Vs Secretary, Estates Staff Union of South India and Others
High Court Of Kerala · (1989) 2 KLJ 732
Industrial Disputes Act, 1947 — Section 11A, 17B, 6(2A)
High Courts25 Sept 1989
Commissioner of Income Tax Vs Merchandisers (P.) Ltd.
High Court Of Kerala · (1990) 182 ITR 107
High Courts25 Sept 1989
Balakrishna Kamath Vs State of Kerala and Others
High Court Of Kerala · (1989) 09 KL CK 0004
Certified Standing Orders — Order 68Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts22 Sept 1989
Commissioner of Income Tax Vs P.V. John
High Court Of Kerala · (1990) 52 TAXMAN 221
Companies Act, 1956 — Section 205Income Tax Act, 1922 — Section 12(B), 2(6A), 2(6A)(e)Income Tax Act, 1961 — Section 2, 2(18), 2(22), 2(22)(c), 2(22)(e)
High Courts22 Sept 1989
Thomas John and Co and Another Vs Dy. Commissioner A.I.T. and S.T. and Another
High Court Of Kerala · (1989) 2 KLJ 550
Kerala General Sales Tax Act, 1963 — Section 32, 35
High Courts22 Sept 1989Allowed
Thevan, K. Vs Mathukutty
High Court Of Kerala · (1989) 09 KL CK 0053
Succession Act, 1925 — Section 218, 219, 33, 35, 383
High Courts22 Sept 1989
Commissioner of Income Tax Vs C.L. Anand
High Court Of Kerala · (1990) 1 ILR (Ker) 516 : (1990) 182 ITR 30
Income Tax Act, 1961 — Section 64(1)
High Courts22 Sept 1989Allowed
K.P. Sadanandan Vs The State
High Court Of Kerala · (1990) CriLJ 31
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 173, 173(5)Essential Commodities Act, 1955 — Section 11, 7(1), 9Kerala Paddy and Rice (Declaration and Requisitioning of Stock) Order, 1966 — Section 3(2), 9
High Courts20 Sept 1989Allowed
State of Kerala Vs Rajan
High Court Of Kerala · (1989) 2 KLJ 583
Constitution of India, 1950 — Article 141, 226
High Courts20 Sept 1989
Samogiri Pvt. Ltd. Vs Agricultural Income Tax Officer and Another
High Court Of Kerala · (1990) 181 ITR 532 : (1990) 51 TAXMAN 375
Kerala Agricultural Income Tax Act, 1950 — Section 17(1), 17(2), 17(3), 17A(1), 17A(3)
High Courts20 Sept 1989
V.C. Ganeshan Vs State of Kerala and Others
High Court Of Kerala · (1990) 77 STC 294
Kerala General Sales Tax Act, 1963 — Section 29(2), 29A(2)Kerala General Sales Tax Rules, 1963 — Rule 35(13)
High Courts19 Sept 1989Allowed
District Educational Officer Vs K.T. Joseph
High Court Of Kerala · (1989) 09 KL CK 0042
Constitution of India, 1950 — Article 14Kerala Education Rules, 1959 — Rule 11, 13A, 13B, 43A
High Courts19 Sept 1989
Commissioner of Income Tax Vs Cherupushpam Hospital Trust
High Court Of Kerala · (1990) 181 ITR 512
Income Tax Act, 1961 — Section 11, 2(15)
High Courts19 Sept 1989Dismissed
Appu Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 120B, 302, 34, 397