High Courts30 Mar 1990
Yoosuf Sagar Abdulla and Sons (P.) Ltd. Vs Commissioner Income Tax
High Court Of Kerala · (1990) 86 CTR 1 : (1990) 185 ITR 371
Income Tax Act, 1961 — Section 147
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 25 of 32
High Courts29 Mar 1990
Brahmagiri Vs T. Joseph
High Court Of Kerala · (1990) 03 KL CK 0042
Arbitration Act, 1940 — Section 41, 8Civil Procedure Code, 1908 (CPC) — Section 151, 41
High Courts29 Mar 1990Dismissed
United India Insurance Co. Ltd. Vs Padmavathy and Others
High Court Of Kerala · (1991) 1 ACC 70 : (1990) ACJ 751 : (1990) 3 ILR (Ker) 119
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 173
High Courts29 Mar 1990Allowed
Federal Bank Ltd. Vs M.P. Joseph
High Court Of Kerala · (1990) 3 ILR (Ker) 956
Contract Act, 1872 — Section 70
High Courts29 Mar 1990Dismissed
B. Parameswaran Bharathan Vs The Tahsildar, Quilon
High Court Of Kerala · AIR 1991 Ker 13 : (1990) 3 ILR (Ker) 966
Kerala Building Tax Act, 1975 — Section 2, 5, 5(2), 6(1), 6(2)
High Courts27 Mar 1990
Commissioner of Income Tax Vs Fertilisers and Chemicals Travancore Ltd.
High Court Of Kerala · (1990) 86 CTR 40 : (1990) 185 ITR 398
Income Tax Act, 1961 — Section 201, 201(1)
High Courts26 Mar 1990
Satheesan and another Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 596
Constitution of India, 1950 — Article 19(6), 37, 47Contract Act, 1872 — Section 23
High Courts26 Mar 1990
Satheesan and Another Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 596
Constitution of India, 1950 — Article 19(6), 37, 47Contract Act, 1872 — Section 23
High Courts23 Mar 1990
Chellath Vasu Vs Pathootty Umma
High Court Of Kerala · (1990) 1 KLJ 571
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 359Essential Commodities Act, 1955 — Section 3
High Courts23 Mar 1990
Smt. Meenakshy and Others Vs Smt. Vellakutty alias Kamala and Others
High Court Of Kerala · AIR 1991 Ker 148
High Courts22 Mar 1990
George and Others Vs The Circle Inspector of Police, Mannarghat and Others
High Court Of Kerala · AIR 1990 Ker 298 : (1990) 3 ILR (Ker) 718 : (1990) 2 LLJ 502
Constitution of India, 1950 — Article 226
High Courts22 Mar 1990
Fr. Joseph Vilengetil Vs Union of India (UOI) and Others
High Court Of Kerala · (1990) 3 ILR (Ker) 109 : (1990) 186 ITR 63
Income Tax Act, 1961 — Section 54E
High Courts21 Mar 1990Dismissed
Karunakaran, M. Vs Grassim Industries Ltd. and Another
High Court Of Kerala · (1990) 03 KL CK 0009
Industrial Disputes (Central) Rules, 1957 — Rule 62(2)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts20 Mar 1990
Muhammed Haneefa Rowther Vs Sara Umma and Others
High Court Of Kerala · AIR 1991 Ker 94
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)
High Courts19 Mar 1990
United India Insurance Company Limited Vs Gopinathan
High Court Of Kerala · (1990) 2 ACC 383 : (1990) KLJ 681
Motor Vehicles Act, 1939 — Section 96
High Courts19 Mar 1990Dismissed
Bhaskaran Nair alias Bhasy Vs State of Kerala
High Court Of Kerala · (1991) CriLJ 23 : (1991) 1 ILR (Ker) 98
Evidence Act, 1872 — Section 153, 5Penal Code, 1860 (IPC) — Section 27, 302, 307, 324
High Courts16 Mar 1990
Sreekumara Pillai Vs State of Kerala and Others
High Court Of Kerala · (1990) KLJ 800
Kerala Education Rules, 1959 — Rule 13, 45Kerala University Act, 1957 — Section 64, 64(1)Mahatma Gandhi University Act, 1985 — Section 68
High Courts15 Mar 1990Dismissed
Pathanapurum Taluk P.W.C. and others Vs Salim and others
High Court Of Kerala · (1991) 1 KLJ 390
High Courts15 Mar 1990
K. Haridas Vs D. T. O. and Others
High Court Of Kerala · (1990) 1 KLJ 685
Motor Vehicles Act, 1988 — Section 72