COURT ARCHIVE

High Court Of Kerala judgments, 1989

668 judgments · page 6 of 34

High Courts01 Nov 1989Dismissed

V.N. Balakrishnan Vs State of Kerala and Others

High Court Of Kerala · (1989) 11 KL CK 0042

Constitution of India, 1950 — Article 14, 16Kerala Engineering Service (Radio and Electrical Branches) Rules, 1967 — Rule 2, 3

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High Courts31 Oct 1989Allowed

B.P.L. India Ltd. Vs B.P.L. and P.S.P. Thozhilali Union

High Court Of Kerala · (1990) 3 ILR (Ker) 102 : (1992) 1 LLJ 115

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High Courts31 Oct 1989Dismissed

Kerala State Road Trans. Corpn. Vs Bhargavi Amma and Another

High Court Of Kerala · (1990) 2 ACC 230 : (1990) ACJ 618 : (1990) 2 ILR (Ker) 667 : (1989) 2 KLJ 809

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High Courts31 Oct 1989

Kerala State Road Transport Corporation Vs Bhargavi Amma and Another

High Court Of Kerala · (1991) 1 ACC 157

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High Courts31 Oct 1989

V.P. Veerankutty Haji and Others Vs V.P. Kunhalankutty and Others

High Court Of Kerala · (1989) 10 KL CK 0005

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High Courts30 Oct 1989Dismissed

Kurian Varghese Vs State of Kerala and Another

High Court Of Kerala · (1989) 2 KLJ 723

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 7, 7(4)

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High Courts30 Oct 1989Dismissed

P. Gopinathan Vs T.K. Suseela and Another

High Court Of Kerala · (1990) 1 DMC 279 : (1989) 2 KLJ 737

Hindu Marriage Act, 1955 — Section 13(1)Hindu Marriage Rules, 1979 — Rule 7(4)

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High Courts30 Oct 1989

K.S.R.T. Corporation Vs Padmanabhan Nair and Another

High Court Of Kerala · (1989) 10 KL CK 0011

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High Courts27 Oct 1989

Kerala Kaumudi (P.) Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 181 ITR 30

Income Tax Act, 1961 — Section 139(2), 143(3), 144B, 147, 148

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High Courts27 Oct 1989Allowed

Cochin Shipyard Limited Vs Industrial Tribunal

High Court Of Kerala · (1993) 3 LLJ 105

Industrial Disputes Act, 1947 — Section 10, 12, 18(3), 19(2)

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High Courts27 Oct 1989Partly Allowed

Oriential Insurance Company Ltd., Cochin Vs Sivan and Others

High Court Of Kerala · (1990) 1 ACC 302 : (1990) ACJ 533 : AIR 1990 Ker 202 : (1990) 1 ILR (Ker) 608

Motor Vehicles (Third Party Insurance) Rules, 1946 — Rule 4Motor Vehicles Act, 1939 — Section 110B, 94, 95(4)

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High Courts27 Oct 1989Dismissed

Raman and others Vs Narayanan and another

High Court Of Kerala · (1990) 1 KLJ 224

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High Courts27 Oct 1989

P.T. George Kutty Vs State and others

High Court Of Kerala · (1990) 2 KLJ 891

Criminal Procedure Code, 1973 (CrPC) — Section 432Prevention of Food Adulteration Act, 1954 — Section 11, 11(1)(C)(ii), 13(2), 14A, 16(1)(a)(i)

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High Courts27 Oct 1989Dismissed

K. Chandran and Others Vs Excise Inspector and State

High Court Of Kerala · (1989) 10 KL CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 354, 374, 374(3), 381(1), 384Kerala Abkari Act, 1077 — Section 55

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High Courts26 Oct 1989

P. N. Raghavan Nair Vs K.S.E.B

High Court Of Kerala · (1989) 2 KLJ 747

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 24, 29(2), 4, 5Telegraph Act, 1885 — Section 16(3)

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High Courts26 Oct 1989

Commissioner of Income Tax Vs Gool C. Dalal and Perin C. Dalal (Legal heirs of Ady J. Dalal and Amy H. Colabawala)

High Court Of Kerala · (1990) 184 ITR 248

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High Courts26 Oct 1989

M.D. Chacko Vs N. Sreedharan and Others

High Court Of Kerala · (1990) ACJ 439 : (1990) 2 ILR (Ker) 117 : (1990) KLJ 46

Motor Vehicles Act, 1939 — Section 110B

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High Courts26 Oct 1989Dismissed

The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Ghanshyam Kumar Pasupathinath

High Court Of Kerala · (1991) 81 STC 63

Central Sales Tax Act, 1956 — Section 3Kerala General Sales Tax Act, 1963 — Section 2, 5Kerala Surcharge on Taxes Act, 1957 — Section 3

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High Courts26 Oct 1989

COMMISSIONER OF Income Tax Vs COCHIN CO. (P.) LTD.

High Court Of Kerala · (1990) 81 CTR 115 : (1990) 184 ITR 230 : (1990) 52 TAXMAN 178

Income Tax Act, 1961 — Section 43

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High Courts26 Oct 1989

Picha Raowather Vs M. Abdul Azeez and another

High Court Of Kerala · (1990) 1 KLJ 208

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178, 179, 179Penal Code, 1860 (IPC) — Section 34, 415, 420

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