COURT ARCHIVE

High Court Of Kerala judgments, 1989

668 judgments · page 30 of 34

High Courts06 Feb 1989

LAKSHMINARAYANAN ENGINEERS AND CONTRACTORS Vs SECRETARY, KERALA STATE ELECTRICITY BOARD, AND ANOTHER.

High Court Of Kerala · (1989) 75 CTR 151 : (1989) 178 ITR 230 : (1990) 48 TAXMAN 306

Income Tax Act, 1961 — Section 194C, 203

High Courts06 Feb 1989

Sivaraman Divakaran and Others Vs State of Kerala

High Court Of Kerala · (1989) CriLJ 1501

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 34Penal Code, 1860 (IPC) — Section 182, 201, 203, 302

High Courts06 Feb 1989Dismissed

Mayo Pharmacy Vs Aboobacker Haji

High Court Of Kerala · (1989) 02 KL CK 0011

Negotiable Instruments Act, 1881 (NI) — Section 25, 27, 28Partnership Act, 1932 — Section 18, 19, 20, 22, 32(3)

High Courts03 Feb 1989

Asuma Cashew Company Vs Commissioner of Income Tax Commissioner of Income Tax Vs Asuma Cashew Company

High Court Of Kerala · (1990) 84 CTR 198 : (1990) 182 ITR 175

Income Tax Act, 1961 — Section 35B

High Courts03 Feb 1989

Achamma George Vs Inspecting Assistant Commissioner and Another

High Court Of Kerala · (1989) 79 CTR 205 : (1990) 1 ILR (Ker) 63 : (1989) 180 ITR 57

High Courts02 Feb 1989Dismissed

Elampalloor Devaswom Trust Vs Kamalakshy Ammal and another

High Court Of Kerala · (1989) 1 KLJ 312

High Courts02 Feb 1989Dismissed

Lakshmonan Sundaram Vs State of Kerala

High Court Of Kerala · (1989) 1 KLJ 261

Criminal Procedure Code, 1973 (CrPC) — Section 2(g), 313, 342, 386, 386 lbPenal Code, 1860 (IPC) — Section 279, 302, 304A, 323, 324Prevention of Corruption Act, 1988 — Section 13(2)

High Courts02 Feb 1989Dismissed

Lakshmanan Sundaram Vs State of Kerala

High Court Of Kerala · (1990) CriLJ 1800 : (1989) 2 ILR (Ker) 330

Criminal Procedure Code, 1973 (CrPC) — Section 2, 311, 313, 342, 386Penal Code, 1860 (IPC) — Section 279, 302, 303, 304A, 323

High Courts02 Feb 1989Dismissed

Elampallor Trust Vs Kamalakshy Amma

High Court Of Kerala · (1989) 1 KLJ 312

Limitation Act, 1963 — Article 22

High Courts01 Feb 1989Allowed

Union Bank of India, Ernakulam Vs T.J. Stephen and Others

High Court Of Kerala · AIR 1990 Ker 180 : (1989) 66 CompCas 96 : (1989) 2 ILR (Ker) 513

Contract Act, 1872 — Section 129, 154Limitation Act, 1963 — Article 55

High Courts01 Feb 1989

Suntex Private Limited Vs Union of India (UOI)

High Court Of Kerala · (1989) 22 ECR 177 : (1989) 42 ELT 559

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111D, 112A, 124

High Courts31 Jan 1989Dismissed

Reveendran and others Vs State

High Court Of Kerala · (1989) 2 KLJ 534

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 25, 26, 27, 3, 8Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 201

High Courts31 Jan 1989Allowed

V. Bhargavan Vs Ramabhadran and Others

High Court Of Kerala · (1989) 1 KLJ 541

Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(2)(a)(ii)

High Courts31 Jan 1989Dismissed

George Antony and Others Vs K. F. C. and Others

High Court Of Kerala · (1989) 1 KLJ 316

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 58

High Courts31 Jan 1989Dismissed

Sreedharan Namboodiri Vs Jathavedan Namboodiri and Others

High Court Of Kerala · (1989) 1 KLJ 289

Arbitration Act, 1940 — Section 14, 15, 16, 17, 31

High Courts31 Jan 1989Dismissed

Sumathi Vs S. Devasan and Others

High Court Of Kerala · AIR 1991 Ker 295

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 18(1)

High Courts31 Jan 1989Dismissed

Sreedharan Namboothiri Vs Jathavedan Namboothiri and Others

High Court Of Kerala · (1989) 1 KLJ 289

Arbitration Act, 1940 — Section 14, 15, 16, 17, 31

High Courts31 Jan 1989

Commissioner of Income Tax Vs Kerala State Industrial Development Corporation Ltd. (No. 1)

High Court Of Kerala · (1990) 182 ITR 62

Income Tax Act, 1961 — Section 37(1)

High Courts31 Jan 1989Allowed

Parameswaran Vs M.K. Parameswaran Nair

High Court Of Kerala · (1989) 2 ACC 65 : (1991) ACJ 124 : (1989) 2 ILR (Ker) 215 : (1993) 3 LLJ 707

Workmens Compensation Act, 1923 — Section 19, 2

High Courts31 Jan 1989Allowed

Lukose Vs Govindan Nair

High Court Of Kerala · (1990) 1 ACC 557 : (1990) ACJ 1097

Constitution of India, 1950 — Article 227