Evidence Act, 1872 — Section 58Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(2), 11(2)(b), 11(2)(c)Transfer of Property Act, 1882 — Section 106

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High Courts05 Oct 1989Dismissed

R.R. Rajendra Menon (No. 1) Vs Cochin Stock Exchange Ltd.

High Court Of Kerala · (1990) 69 CompCas 231

Companies Act, 1956 — Section 10, 257

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High Courts04 Oct 1989

Ramachandran Nair Vs State

High Court Of Kerala · (1989) 2 KLJ 719

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 102(3), 99

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High Courts04 Oct 1989

Edayanal Constructions Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 183 ITR 671 : (1990) 52 TAXMAN 328

Income Tax Act, 1961 — Section 256, 68

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High Courts04 Oct 1989

Harrisons Malayalam Ltd. (No. 1) Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 183 ITR 585

Income Tax Act, 1961 — Section 40, 40A(5)

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High Courts04 Oct 1989Dismissed

Kunjamma Rajamma Vs The Special Deputy Collector (L.A.)

High Court Of Kerala · (1989) 2 KLJ 763

Kerala Land Acquisition Act, 1961 — Section 27, 28A

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High Courts29 Sept 1989Dismissed

Janardhanan Vs Govindan

High Court Of Kerala · (1989) 09 KL CK 0043

Transfer of Property Act, 1882 — Section 106, 111

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High Courts29 Sept 1989Allowed

J.B. Enterprises Vs State of Kerala and Another

High Court Of Kerala · AIR 1990 Ker 65 : (1990) 1 ILR (Ker) 538

Arbitration Act, 1940 — Section 14(2)Limitation Act, 1963 — Article 119

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High Courts28 Sept 1989Allowed

Raman Pillar Madhavan Nair and Others Vs Kalyant Amma Bhai Amma and Others

High Court Of Kerala · (1989) 2 KLJ 528

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 63, 64

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High Courts28 Sept 1989Allowed

Paulose and Others Vs State of Kerala

High Court Of Kerala · (1990) CriLJ 100

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(3), 190(1), 2, 200Evidence Act, 1872 — Section 132, 25

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High Courts28 Sept 1989Dismissed

Raghavan Vs Soman Rajan and Others

High Court Of Kerala · (1989) 2 KLJ 570

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 4, Order 7 Rule 6Limitation Act, 1963 — Section 14, 14(1)

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High Courts27 Sept 1989Dismissed

M. P: Vasudevan Pillai Vs G. Remesan Nair and Others

High Court Of Kerala · (1989) 2 KLJ 668

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 99Transfer of Property Act, 1882 — Section 52

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High Courts27 Sept 1989

National Rubber Factory Vs CEGAT

High Court Of Kerala · (1989) 25 ECR 282 : (1992) 61 ELT 219

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High Courts27 Sept 1989Allowed

Muthanikattil Mohammedkutty and Another Vs State of Kerala

High Court Of Kerala · (1990) CriLJ 770

Criminal Procedure Code, 1973 (CrPC) — Section 273, 319(1), 319(4)Essential Commodities Act, 1955 — Section 11Evidence Act, 1872 — Section 132

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High Courts27 Sept 1989

Asok Textiles Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 183 ITR 653

Income Tax Act, 1961 — Section 43A

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High Courts27 Sept 1989

COMMISSIONER OF Income Tax Vs RAJAGIRI RUBBER AND PRODUCE CO. LTD. (NO. 1).

High Court Of Kerala · (1990) 182 ITR 393

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