High Courts26 Oct 1989Dismissed
N.A. Gregory Vs The Secretary Manimala Service Co. Operative Bank and others
High Court Of Kerala · (1990) 1 KLJ 279
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1989
668 judgments · page 7 of 34
High Courts25 Oct 1989Dismissed
T. Narayanan Nair Vs Union of India (UOI) and Others
High Court Of Kerala · (1990) ACJ 798
Workmens Compensation Act, 1923 — Section 30
High Courts25 Oct 1989Dismissed
Narayanan Nair Vs Union of India (UOI)
High Court Of Kerala · (1990) ACJ 798 : (1990) 3 ILR (Ker) 921 : (1994) 3 LLJ 496
Workmens Compensation Act, 1923 — Section 30
High Courts24 Oct 1989Dismissed
Gopalan Gangadharan Vs K.C. Devasia
High Court Of Kerala · (1989) 2 KLJ 665
Easements Act, 1882 — Section 60, 60(a), 60(b)
High Courts24 Oct 1989
M.A. Unneerikutty Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 184 ITR 183
High Courts24 Oct 1989Dismissed
M.K. Abdu Vs Kerala State Financial Corporation Ltd. and Others
High Court Of Kerala · (1993) 76 CompCas 271
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 71
High Courts24 Oct 1989
Harrisons Malayalam Ltd. (No. 2) Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 183 ITR 622
Income Tax Act, 1961 — Section 40A(5)
High Courts24 Oct 1989
K.P. Ali and Another Vs V. M. Madhavan and Others
High Court Of Kerala · (1990) 1 ACC 202 : (1990) ACJ 373 : (1990) 2 ILR (Ker) 650
Constitution of India, 1950 — Article 227
High Courts24 Oct 1989Dismissed
Mahalekshmi Vs State of Kerala and Another
High Court Of Kerala · (1989) 10 KL CK 0008
Land Acquisition Act, 1962 — Section 12(2), 18
High Courts20 Oct 1989
Giri Oil Mills Vs State of Kerala and 2 Others
High Court Of Kerala · (1989) 2 KLJ 812
Kerala General Sales Tax Act, 1963 — Section 10
High Courts19 Oct 1989Dismissed
Grindlays Bank Ltd. Vs M. Joy Mathew and Another
High Court Of Kerala · (1989) 10 KL CK 0048
Benami Transactions (Prohibition) Act, 1988 — Section 3(1), 3(2), 4, 4(1)Contract Act, 1872 — Section 135Transfer of Property Act, 1882 — Section 53(1)
High Courts19 Oct 1989Dismissed
Indian Roadways Corporation and Others Vs Unneerikutty
High Court Of Kerala · (1990) 1 ACC 536 : (1991) ACJ 515 : (1990) 1 ILR (Ker) 557
Carriers Act, 1865 — Section 6
High Courts19 Oct 1989
State Bank of Travancore Vs Tahsildar, South Wynad Taluk and Others
High Court Of Kerala · (1990) 2 ILR (Ker) 285 : (1990) 184 ITR 98 : (1989) 2 KLJ 725
Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax Act, 1950 — Section 40(2)Kerala Revenue Recovery Act, 1968 — Section 3, 68
High Courts18 Oct 1989
Stephen Vs State of Kerala
High Court Of Kerala · (1989) 2 KLJ 627
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 324, 447
High Courts18 Oct 1989
Indian Roadways Corpn. and 4 Others Vs M/s. M. A. Unneerikutty and 2 Others
High Court Of Kerala · (1990) 1 KLJ 86
Carriers Act, 1865 — Section 6
High Courts18 Oct 1989
Aspinwall and Company (Travancore) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 184 ITR 56
Income Tax Act, 1961 — Section 256(2)
High Courts18 Oct 1989
Harrisons and Crossfield (India) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 183 ITR 614
Income Tax Act, 1961 — Section 40, 40A(5)
High Courts18 Oct 1989Dismissed
Paramjith Singh Vs N.C. Job
High Court Of Kerala · (1990) 67 CompCas 570 : (1990) 2 ILR (Ker) 644 : (1989) 2 KLJ 716
Constitution of India, 1950 — Article 20(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142