High Courts09 Oct 1990Dismissed
M. Kesari Vs State of Kerala and Others
High Court Of Kerala · (1990) 10 KL CK 0051
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 10 of 32
High Courts09 Oct 1990
Kerala Clays and Ceramic Products Ltd. Vs Tax Recovery Officer and Others
High Court Of Kerala · (1991) 190 ITR 164
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(2), 3(2), 4, 6
High Courts09 Oct 1990Allowed
Anandan Vs Soumini and Others
High Court Of Kerala · (1991) 1 KLJ 1
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 12, 18
High Courts09 Oct 1990Allowed
Krishna Pillai Vs Ponnamma
High Court Of Kerala · (1991) 2 KLJ 331
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts05 Oct 1990
Commissioner of Income Tax Vs Thomas Stephen and Co. Ltd.
High Court Of Kerala · (1992) 63 TAXMAN 34
Income Tax Act, 1961 — Section 36(1)(ii)
High Courts05 Oct 1990
C.C. Premarajan Vs The R.T.O. and Others
High Court Of Kerala · (1990) 2 KLJ 624
Motor Vehicles Act, 1988 — Section 217, 48, 70, 73, 86
High Courts04 Oct 1990Allowed
John Vs Thaikkad Panchayat and Another
High Court Of Kerala · (1990) 2 KLJ 769
Registration Act, 1908 — Section 17(1)(a), 47, 49Transfer of Property Act, 1882 — Section 122, 123, 17, 4, 65
High Courts04 Oct 1990
K.P. Gopala Krishnan Vs District Collector and Others
High Court Of Kerala · (1990) 10 KL CK 0059
Electricity Act, 1910 — Section 12(2), 2(1), 51Telegraph Act, 1885 — Section 16, 16(1)
High Courts04 Oct 1990Dismissed
M.V. Paulose Vs City Hospital (P.) Ltd.
High Court Of Kerala · (1992) 73 CompCas 362 : (1991) 2 ILR (Ker) 946
Companies Act, 1956 — Section 433, 434
High Courts04 Oct 1990Allowed
Paily Daniyal Vs The Special Tahasildar and Others
High Court Of Kerala · (1990) 2 KLJ 675
Kerala Land Acquisition Act, 1961 — Section 11, 12(2), 16, 18, 20
High Courts04 Oct 1990Allowed
John Vs Thaikkad Panchayat
High Court Of Kerala · (1990) 2 KLJ 769
Kerala Panchayat (Acquisition and Transfer of Immovable Properties) Rules, 1963 — Rule 3Kerala Panchayat Raj Act, 1994 — Section 6, 65Registration Act, 1908 — Section 17, 17(1), 47, 49
High Courts04 Oct 1990Allowed
Paily Daniel and Another Vs Spl. Tahsildar and Others
High Court Of Kerala · (1990) 2 KLJ 675
Kerala Land Acquisition Act, 1961 — Section 11, 12, 16, 18, 20
High Courts03 Oct 1990
Goa Sea Foods Vs Commissioner of Income Tax Commissioner of Income Tax Vs Goa Sea Foods
High Court Of Kerala · (1991) 98 CTR 1 : (1991) 2 ILR (Ker) 178 : (1991) 189 ITR 431
Income Tax Act, 1961 — Section 144B, 144B(2), 144B(3), 144B(4)
High Courts01 Oct 1990Allowed
The New India Assurance Co. Ltd Vs N. Paramu and Others
High Court Of Kerala · (1990) 2 KLJ 635
Evidence Act, 1872 — Section 64, 65, 66Motor Vehicles Act, 1988 — Section 146, 147
High Courts01 Oct 1990Allowed
New India Assurance Co. Ltd. Vs Paramu and Others
High Court Of Kerala · (1991) ACJ 33 : (1991) 1 ILR (Ker) 220
Evidence Act, 1872 — Section 64, 65, 66Motor Vehicles Act, 1988 — Section 146, 147
High Courts01 Oct 1990
The New India Assurance Co. Ltd. Vs N. Pataramu and Others
High Court Of Kerala · (1991) 2 ACC 117
Evidence Act, 1872 — Section 64, 65, 66Motor Vehicles Act, 1988 — Section 146, 147
High Courts27 Sept 1990Allowed
Mathew Lukose and Others Vs Kerala State Pollution Control Board and Others
High Court Of Kerala · (1990) 2 KLJ 717
Air (Prevention and Control of Pollution) Act, 1981 — Section 19, 20, 21, 22, 24, 24Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 21, 51(g)
High Courts27 Sept 1990Dismissed
Manickan and Another Vs Kanakam and Another
High Court Of Kerala · (1990) 2 KLJ 702
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 114(a)Kerala Land Reforms Act, 1963 — Section 102, 125, 125(1), 125(3), 125(3)
High Courts27 Sept 1990Allowed
Mathew Lukose and Others Vs The Kerala State Pollution Control Board and Others
High Court Of Kerala · (1990) 2 KLJ 717
Air (Prevention and Control of Pollution) Act, 1981 — Section 19, 2, 20, 21, 22Clean Air Act, 1971 — Section 112Constitution of India, 1950 — Article 21, 51
High Courts27 Sept 1990
Manickam and Others Vs Kanakam and Others
High Court Of Kerala · AIR 1991 Ker 316
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 114Kerala Land Reforms Act, 1963 — Section 125, 125(1), 72F, 72F(1), 72F(2)