High Courts15 Feb 1990
State of Kerala Vs Ussain
High Court Of Kerala · (1990) 02 KL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 304, 304(2), 307, 362, 377Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,182 of 2,714
High Courts15 Feb 1990Allowed
State of Kerala and Another Vs V.P. Muralidharan Nair
High Court Of Kerala · AIR 1991 Ker 89
Arbitration Act, 1940 — Section 23, 30, 39
High Courts14 Feb 1990Allowed
Radhanandan Vs State of Kerala
High Court Of Kerala · (1990) KLJ 421
Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(3)Evidence Act, 1872 — Section 153
High Courts13 Feb 1990
M/s. Malayalam Plantations (India) Ltd. Vs Commissioner of Income Tax, Cochin
High Court Of Kerala · (1990) 2 KLJ 373
Income Tax Act, 1961 — Section 254, 254(1), 37, 40(c)(i), 40A(5)
High Courts13 Feb 1990Dismissed
Madhavan Ezhuthachan Vs Sreedharan Ezhuthachan and Others
High Court Of Kerala · (1990) 02 KL CK 0054
Registration Act, 1908 — Section 17(1)
High Courts13 Feb 1990
Supt. Engineer, K. W. W. W. A. and Others Vs P. V. Uyaraj and another
High Court Of Kerala · (1990) 1 KLJ 715
Arbitration Act, 1940 — Section 20, 20(4)
High Courts13 Feb 1990Dismissed
Killath Parambil Hemza and Another Vs Pakiriperambil Abdulla and Another
High Court Of Kerala · (1990) ACJ 1103
High Courts13 Feb 1990
Talayar Tea Co. Vs Collector of Central Excise
High Court Of Kerala · (1993) 64 ELT 13
Central Excise Rules, 1944 — Rule 11
High Courts13 Feb 1990Dismissed
Muhammed Kunju Vs Sudhamma @ Sargswathi Amma and others
High Court Of Kerala · (1990) 1 KLJ 675
Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2)
High Courts13 Feb 1990
Malayalam Plantations (India) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 3 ILR (Ker) 941 : (1990) 184 ITR 505
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11, 27Income Tax Act, 1961 — Section 254, 254(1), 37, 40A(5)
High Courts13 Feb 1990
State of Kerala Vs Krishnan Kutty and Others
High Court Of Kerala · (1990) 02 KL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 162Evidence Act, 1872 — Section 125Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 161(3)
High Courts12 Feb 1990Dismissed
Mani and Co. Vs Income Tax Officer and Another
High Court Of Kerala · (1990) 185 ITR 241
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256
High Courts12 Feb 1990Dismissed
Oskar Louis Vs K.V. Saradha
High Court Of Kerala · AIR 1991 Ker 137
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Specific Relief Act, 1963 — Section 16(1)
High Courts12 Feb 1990
A.N. Transports Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 185 ITR 134
Income Tax Act, 1961 — Section 254, 45, 48
High Courts12 Feb 1990Dismissed
Poulose Vs State of Kerala
High Court Of Kerala · (1991) 61 FLR 366 : (1991) 2 ILR (Ker) 782 : (1990) 2 ILR (Ker) 177 : (1990) KLJ 627 : (1991) 1 LLJ 239
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15(3), 3Kerala Civil Services (Disciplinary Proceedings Tribunal) Rules, 1960 — Rule 1, 8(3)
High Courts09 Feb 1990Dismissed
Georgekutty Vs Ouseph Varkey
High Court Of Kerala · (1990) 02 KL CK 0046
Evidence Act, 1872 — Section 107, 108
High Courts07 Feb 1990Dismissed
Santhosh Babu and Another Vs State of Kerala and Others
High Court Of Kerala · (1990) 02 KL CK 0053
Constitution of India, 1950 — Article 14, 16, 226Kerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts07 Feb 1990Allowed
Brijithamma Vs State of Kerala
High Court Of Kerala · (1990) 3 ILR (Ker) 698 : (1990) 2 LLJ 104
High Courts07 Feb 1990Allowed
Balakrishna Transport Vs Supdt. of Police
High Court Of Kerala · (1990) 2 LLJ 16
Constitution of India, 1950 — Article 226
High Courts07 Feb 1990Dismissed
Narayanan Nair Ramakrishnan Nair and Another Vs Zacharia Kuriakose (died) and Others
High Court Of Kerala · AIR 1991 Ker 152
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, 35, 64Contract Act, 1872 — Section 46Specific Relief Act, 1963 — Section 22(1), 22(2)