High Courts05 Feb 1990
T. Balan and Others Vs Assistant Collector and Others
High Court Of Kerala · (1990) 02 KL CK 0056
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Building Tax Act, 1975 — Section 12, 12(1), 12(3), 13, 13(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 30 of 32
High Courts05 Feb 1990Dismissed
Dy. Commn. H. R. and C. E. Vs K Gopalakrishna Bhat and another
High Court Of Kerala · (1990) 1 KLJ 719
High Courts02 Feb 1990
Geetha Timbers, Chalakudy Vs State of Kerala and Others
High Court Of Kerala · AIR 1991 Ker 350 : (1990) 2 ILR (Ker) 548
Constitution of India, 1950 — Article 226Kerala Forest Code — Section 2(36)Kerala Forest Produce (Fixation of Selling Price) Act, 1978 — Section 2, 5
High Courts02 Feb 1990Dismissed
Union Bank of India Vs K. Kumaranunni Nair and Another
High Court Of Kerala · AIR 1991 Ker 118 : (1990) 68 CompCas 500 : (1990) 2 ILR (Ker) 227
Civil Procedure Code, 1908 (CPC) — Section 34Usurious Loans Act, 1918 — Section 2(3)
High Courts01 Feb 1990Dismissed
K.K. Padmavathi Amma and Others Vs K.K. Padmanabhan Nair and Others
High Court Of Kerala · AIR 1991 Ker 98 : (1990) 3 ILR (Ker) 689
High Courts01 Feb 1990Dismissed
The South Eastern Roadways Vs The United India Insurance Co. Ltd.
High Court Of Kerala · (1991) ACJ 115 : AIR 1991 Ker 41 : (1991) 72 CompCas 131
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 10, 23, 28
High Courts31 Jan 1990Allowed
M.R. Lukose Vs V. Govindan Nair (Kuttan) and Others
High Court Of Kerala · AIR 1990 Ker 327 : (1990) 2 ILR (Ker) 171
Kerala Motor Vehicles Rules, 1989 — Rule 20(1), 5Motor Vehicles Act, 1939 — Section 110A, 110B, 110C(1), 111A
High Courts31 Jan 1990
Angamali Chitty Funds (P) Ltd. Vs Sathish Chandran
High Court Of Kerala · (1990) KLJ 345
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 9 Rule 13
High Courts30 Jan 1990
Ahamad Vs Gangadharan
High Court Of Kerala · (1990) KLJ 332
Evidence Act, 1872 — Section 114
High Courts30 Jan 1990Allowed
P.C. Zachariah Vs The State of Kerala and Others
High Court Of Kerala · (1990) 01 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A(2), Order 41 Rule 1, 151
High Courts30 Jan 1990
B.M. Ahamed and Another Vs K. Gangadharan
High Court Of Kerala · (1990) KLJ 332
Evidence Act, 1872 — Section 114
High Courts29 Jan 1990Allowed
State of Kerala and another Vs Kunhiraman (died) and others
High Court Of Kerala · (1990) 1 KLJ 325
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 26 Rule 10Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 12, 2(f), 3, 3(1), 3(2)
High Courts29 Jan 1990Dismissed
Devassia Paily Vs The Federal Bank Ltd. and others
High Court Of Kerala · (1990) 1 KLJ 317
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 58(2), Order 21 Rule 90
High Courts29 Jan 1990Dismissed
Food Inspector Vs G. Sivarama Menon
High Court Of Kerala · (1990) 1 KLJ 342
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8
High Courts25 Jan 1990
Commissioner of Income Tax Vs Kerala State Drugs and Pharmaceuticals Ltd. (No. 2)
High Court Of Kerala · (1990) 184 ITR 426
Income Tax Act, 1961 — Section 261, 43, 80J
High Courts25 Jan 1990Dismissed
Mrs. Beena Alexander Kurian Vs Alexander Kurian
High Court Of Kerala · (1990) CriLJ 2641
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Penal Code, 1860 (IPC) — Section 406
High Courts24 Jan 1990
Community Chit Funds Vs M.A. Karim and another
High Court Of Kerala · (1990) 1 KLJ 323
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19
High Courts24 Jan 1990
Commissioner of Income Tax Vs Kerala State Industrial Development Corporation Ltd.
High Court Of Kerala · (1990) 184 ITR 85
Income Tax Act, 1961 — Section 261, 36(1)
High Courts24 Jan 1990Allowed
Saraswathy Ammal Vs A.K. Thara and Others
High Court Of Kerala · (1990) 01 KL CK 0012
Kerala Judicial Ministerial Subordinate Service Rules, 1958 — Rule 2(15), 4, 5, 6, 9Kerala Public Services Act, 1968 — Section 2(1), 2(1)
High Courts23 Jan 1990
MEENACHIL RUBBER MARKETING AND PROCESSING CO-OPERATIVE SOCIETY LTD. Vs COMMISSIONER OF Income Tax.
High Court Of Kerala · (1992) 193 ITR 108 : (1992) 65 TAXMAN 121
Income Tax Act, 1961 — Section 10, 80P, 81