High Courts31 Jan 1989
George Vs State of Kerala
High Court Of Kerala · (1989) 2 LLJ 23
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments, 1989
668 judgments · page 31 of 34
High Courts31 Jan 1989Dismissed
George Antony and Others Vs Kerala State Financial Corporation and Others
High Court Of Kerala · (1989) 01 KL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(4)Transfer of Property Act, 1882 — Section 58
High Courts31 Jan 1989Allowed
Parameswaran Vs M. K. Parameswaran Nair
High Court Of Kerala · (1989) 1 KLJ 247
Workmens Compensation Act, 1923 — Section 10, 2(n), 22, 23
High Courts30 Jan 1989Allowed
T.C. Bose Vs Kerala State Electricity Board
High Court Of Kerala · (1989) 59 FLR 868 : (1989) 2 ILR (Ker) 324 : (1991) 2 LLJ 502
High Courts28 Jan 1989Allowed
The Associated Transport Corporation (P) Ltd. Vs The National Insurance Co. Ltd and Another
High Court Of Kerala · (1989) 1 KLJ 202
High Courts28 Jan 1989
United India Insurance Co. Vs C.S. Gopalakrishnan and Another
High Court Of Kerala · (1989) 1 ACC 524 : (1989) ACJ 794 : (1989) 2 ILR (Ker) 231 : (1989) 2 ILR (Ker) 192 : (1989) 2 LLJ 30
Employees Compensation Act, 1923 — Section 22, 3, 30
High Courts28 Jan 1989Allowed
Associated Transport Corporation (P.) Ltd. Vs National Insurance Company Ltd. and Another
High Court Of Kerala · (1989) 66 CompCas 565 : (1989) 2 ILR (Ker) 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5Limitation Act, 1963 — Article 10
High Courts28 Jan 1989
Calicut Tea Mart, Tea Dealers and Commission Agents Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 178 ITR 198
Income Tax Act, 1961 — Section 256, 68
High Courts28 Jan 1989
Associated Transport Corporation (P) Ltd. Vs National Insurance Co. Ltd. and Another
High Court Of Kerala · (1989) 1 ACC 424
Carriers Act, 1865 — Section 10
High Courts28 Jan 1989
P.V. Shahul Hameed and Others Vs N. Sanal Kumar and Others
High Court Of Kerala · (1989) 2 ACC 127
High Courts28 Jan 1989
Commissioner of Income Tax Vs Eminent Enterprises
High Court Of Kerala · (1989) 178 ITR 416
Income Tax Act, 1961 — Section 256, 271(1)
High Courts27 Jan 1989Allowed
A. Abdul Gafoor Kunju Vs Avva Ummal Pathumma Beevi and Another
High Court Of Kerala · (1989) 1 KLJ 194
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)(a), 3(I), 5, 7
High Courts27 Jan 1989Dismissed
V.K. Mohammed Vs R.T.A., Malappuram and Others
High Court Of Kerala · AIR 1989 Ker 296
Constitution of India, 1950 — Article 254Motor Vehicles Act, 1939 — Section 47(1)
High Courts25 Jan 1989
Parapuzha Thamban alias Jacob Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 1372
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 324, 84
High Courts25 Jan 1989Dismissed
K.M. Mathew Vs P.K. George
High Court Of Kerala · (1991) 71 CompCas 568
Penal Code, 1860 (IPC) — Section 463, 465, 471
High Courts25 Jan 1989
Commissioner of Income Tax Vs Kerala Financial Corporation
High Court Of Kerala · (1989) 76 CTR 157 : (1989) 177 ITR 483 : (1990) 48 TAXMAN 240
Income Tax Act, 1961 — Section 256(2), 36(1)
High Courts25 Jan 1989
Travancore Cements Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 178 ITR 175
Income Tax Act, 1961 — Section 256(2), 41(1)
High Courts25 Jan 1989
Commissioner of Income Tax Vs India Sea Foods
High Court Of Kerala · (1989) 79 CTR 123 : (1989) 178 ITR 400
Income Tax Act, 1961 — Section 185, 256(2)
High Courts24 Jan 1989Allowed
Quilon Taluk Labour Contract Vs State of Kerala and Others Transporting Co. Op. Society Ltd.
High Court Of Kerala · (1989) 1 KLJ 209
Kerala Co-operative Societies Act, 1969 — Section 101, 7(1)(c)