High Courts06 Apr 1990Dismissed
Pally Daniel Vs Special Tahasildar (L A) and Others
High Court Of Kerala · (1990) 2 KLJ 27
Kerala Land Acquisition Act, 1961 — Section 20, 33(2)Land Acquisition Act, 1894 — Section 12(2), 18, 31(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,178 of 2,714
High Courts05 Apr 1990Allowed
Moideen Koya Vs State
High Court Of Kerala · (1990) CriLJ 2761
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17
High Courts05 Apr 1990Allowed
Appraem Co. Ltd. Vs V.M. Narendranath and Others
High Court Of Kerala · (1991) 71 CompCas 158 : (1990) 3 ILR (Ker) 112
High Courts05 Apr 1990Allowed
Mar Apprem Company Ltd. Vs V.M. Narendranath and others
High Court Of Kerala · (1990) 2 KLJ 104
High Courts04 Apr 1990Dismissed
C J. Palu Vs Asst, Collector of Central Excise and others
High Court Of Kerala · (1990) 2 KLJ 167
Constitution of India, 1950 — Article 136, 20, 20(1), 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 236, 237, 403Customs Act, 1962 — Section 129, 2, 4
High Courts04 Apr 1990Dismissed
C.J. Palu Vs The Assistant Collector of Central Excise and Others
High Court Of Kerala · (1991) CriLJ 980 : (1990) 3 ILR (Ker) 733
Constitution of India, 1950 — Article 136, 20, 20(1), 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 202, 236, 237, 403Customs Act, 1962 — Section 129, 132, 133, 134, 135
High Courts04 Apr 1990Allowed
Commercial Finances Vs Thressia and Others
High Court Of Kerala · (1990) 68 CompCas 704 : (1990) KLJ 749
Negotiable Instruments Act, 1881 (NI) — Section 98
High Courts02 Apr 1990Dismissed
Royson @ Paul and another Vs State of Kerala
High Court Of Kerala · (1990) 2 KLJ 46
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 379
High Courts02 Apr 1990Allowed
Hajira @ Bheemal Vs Saru Bai and others
High Court Of Kerala · (1990) 2 KLJ 44
High Courts02 Apr 1990
Royson and Another Vs State of Kerala
High Court Of Kerala · (1990) 2 KLJ 46
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 313, 34, 379
High Courts30 Mar 1990Allowed
Pochappan Narayanan and Others Vs Maniyadan Gopalan and Others
High Court Of Kerala · AIR 1991 Ker 154 : (1990) 3 ILR (Ker) 110
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 12, 12(1)
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
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 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 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