High Courts07 Feb 1990
State of Kerala Vs Union of India (UOI)
High Court Of Kerala · (1990) 2 ACC 11
Railways Act, 1989 — Section 77
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,183 of 2,714
High Courts06 Feb 1990
S.N. Chandak and others Vs Food Inspector and Others
High Court Of Kerala · (1990) 1 KLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 204, 22, 223(d), 223(d), 228Prevention of Food Adulteration Act, 1954 — Section 10, 14, 16, 16(1), 16A
High Courts06 Feb 1990
Commissioner of Income Tax Vs Kilco Refrigeration
High Court Of Kerala · (1990) 183 ITR 318
Income Tax Act, 1961 — Section 255, 256
High Courts06 Feb 1990
C. Bhaskaran Nair Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 86 CTR 48 : (1990) 185 ITR 15
Income Tax Act, 1961 — Section 36, 36(1), 37, 67(3)
High Courts06 Feb 1990
A.V. Joy, Alukkas Jewellery Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1990) 185 ITR 638
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(22)Income Tax Act, 1961 — Section 132, 139(2), 139(8), 217, 271(1)
High Courts06 Feb 1990Dismissed
G. Rajendran and Others Vs Kerala Ayurvedic Studies and Research Society and others.
High Court Of Kerala · (1990) 1 KLJ 349
Calicut University Act, 1975 — Section 57, 57(6), 57(6)(a)
High Courts06 Feb 1990
Association of Planters of Kerala Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 188 ITR 192
Income Tax Act, 1961 — Section 254
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)
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