COURT ARCHIVE

High Court Of Kerala judgments, 1989

668 judgments · page 8 of 34

High Courts18 Oct 1989Allowed

Yohannan Vs kumaran and Others

High Court Of Kerala · (1989) 10 KL CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 145Kerala Government Land Assignment Rules, 1964 — Rule 12Kerala Land Conservancy Act, 1957 — Section 10, 11, 12, 20, 20A

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High Courts18 Oct 1989

Kuruvilla Yohannan Vs Kumaran and Another

High Court Of Kerala · (1989) 2 KLJ 654

Criminal Procedure Code, 1973 (CrPC) — Section 145Kerala Land Conservancy Act, 1957 — Section 11, 12, 20, 20A, 7Specific Relief Act, 1963 — Section 6, 9

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High Courts18 Oct 1989Allowed

Mrs. B. Thankamma Vs The Corporation of Trivandrum and Another

High Court Of Kerala · (1989) 10 KL CK 0001

Kerala Municipal Corporation Act, 1961 — Section 102, 105, 106, 417Kerala Municipal Corporation Rule — Rule 29, 29(1), 29(3), 30, 6Limitation Act, 1963 — Article 62

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High Courts17 Oct 1989Allowed

Antony Vs Ouseph and Another

High Court Of Kerala · (1989) 10 KL CK 0049

Succession Act, 1925 — Section 278, 63

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High Courts17 Oct 1989

Srikant Spices Vs Assistant Commissioner (Assessment)

High Court Of Kerala · (1989) 10 KL CK 0045

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High Courts17 Oct 1989

Joykutty Mathew Vs Valsamma Kuruvilla

High Court Of Kerala · AIR 1990 Ker 262 : (1991) 1 DMC 479 : (1990) 1 ILR (Ker) 590

Divorce Act, 1869 — Section 19, 36Hindu Marriage Act, 1955 — Section 13, 13(1), 24

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High Courts16 Oct 1989

C. Gopinathan Vs Krishnan Ayyappan and Others

High Court Of Kerala · (1991) CriLJ 778 : (1990) 1 DMC 32

Criminal Procedure Code, 1973 (CrPC) — Section 372, 375, 377Penal Code, 1860 (IPC) — Section 498A

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High Courts16 Oct 1989

Commissioner of Income Tax Vs Midland Rubber and Produce Co. Ltd. Midland Rubber and Produce Co. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1991) 188 ITR 333

Income Tax Act, 1961 — Section 37, 45

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High Courts16 Oct 1989

M.K. Thampan Vs Dhanalakshmi Bank Ltd. and Others

High Court Of Kerala · (1992) 73 CompCas 600 : (1990) 1 ILR (Ker) 438

Banking Regulation Act, 1949 — Section 21, 21A

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High Courts16 Oct 1989

Commissioner of Income Tax Vs Rajagiri Rubber and Produce Co. Ltd. (No. 2)

High Court Of Kerala · (1990) 182 ITR 508

Income Tax Act, 1961 — Section 147

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High Courts16 Oct 1989

Commissioner of Agricultural Income Tax Vs Midland Rubber and Produce Co. Ltd.

High Court Of Kerala · (1990) 182 ITR 493

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37(2)Kerala Agricultural Income Tax Act, 1950 — Section 5, 60(3)

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High Courts16 Oct 1989

Syed Mohd., Asstt. Collr. of C. Ex. Vs Abdulla Kalanad Mohd.

High Court Of Kerala · (1989) 25 ECR 566 : (1990) 47 ELT 549

Customs Act, 1962 — Section 135

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High Courts16 Oct 1989

Commissioner of Income Tax Vs Midland Rubber and Produce Co. Ltd.

High Court Of Kerala · (1992) 60 TAXMAN 177

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High Courts12 Oct 1989Dismissed

Savithri Ammal Vilasim Ammal Vs Jayaram Pillai Padmwathi Amma

High Court Of Kerala · (1989) 2 KLJ 709

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High Courts12 Oct 1989

Abdul Kareem Vs T. Gopalakrishnan Nambisan and Another

High Court Of Kerala · (1990) CriLJ 742 : (1990) 1 ILR (Ker) 548

Criminal Procedure Code, 1973 (CrPC) — Section 11, 397, 482, 6, 97Lunacy Act, 1912 — Section 13, 15, 16, 16(1), 3(4)Mental Health Act, 1987 — Section 30, 8

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High Courts12 Oct 1989