High Courts15 Jan 1990
Janardhanan Vs Syamala Kumary
High Court Of Kerala · (1990) 2 DMC 128
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(5), Order 6 Rule 15Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 21, 23
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,185 of 2,714
High Courts15 Jan 1990
Valappan Kunhiveettil Damodaran Alias Damu Vs State
High Court Of Kerala · (1990) 01 KL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 162(1), 162(2)Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 299, 300, 304
High Courts12 Jan 1990
Commissioner of Wealth-tax Vs Mrs. Daisy Paul
High Court Of Kerala · (1990) 183 ITR 22
Wealth Tax Act, 1957 — Section 5(1)
High Courts12 Jan 1990Dismissed
R.R. Rajendra Menon (No. 2) Vs Cochin Stock Exchange Ltd. and Another
High Court Of Kerala · (1990) 69 CompCas 256 : (1990) 3 ILR (Ker) 863
Companies Act, 1956 — Section 10, 2(11), 257Kerala High Court Act, 1958 — Section 5
High Courts12 Jan 1990
Travancore Tea Estate Co. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Travancore Tea Estate Co. Ltd.
High Court Of Kerala · (1992) 194 ITR 404
Income Tax Act, 1961 — Section 256
High Courts11 Jan 1990
Board of Trustees of Cochin Port Trust Vs A.L. Chopra
High Court Of Kerala · (1990) 1 KLJ 319
Sales of Goods Act, 1930 — Section 46(1), 46(i)(c), 54, 54(2)
High Courts11 Jan 1990
Priya Rubber Industries (P.) Ltd. Vs Income Tax Officer
High Court Of Kerala · (1990) 89 CTR 1 : (1990) 182 ITR 433 : (1990) 52 TAXMAN 15
Constitution of India, 1950 — Article 226
High Courts11 Jan 1990Dismissed
Union Bank of India Vs K.V. Venugopalan and Others
High Court Of Kerala · AIR 1990 Ker 223
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46AContract Act, 1872 — Section 148, 171
High Courts10 Jan 1990
T.K. Narayana Iyer and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 1990 Ker 345
Land Acquisition Act, 1894 — Section 23, 4
High Courts09 Jan 1990Dismissed
Raman Madhavan Vs State of Kerala
High Court Of Kerala · (1990) 2 ILR (Ker) 152 : (1991) 2 LLJ 544
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 17A, 8
High Courts09 Jan 1990Allowed
Sundara Gownder Vs Balachandran
High Court Of Kerala · AIR 1990 Ker 324
Contract Act, 1872 — Section 23, 65Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(4A)
High Courts09 Jan 1990
H.M.T. Limited Vs P.J. Mathew
High Court Of Kerala · (1990) 2 KLJ 1
Sales of Goods Act, 1930 — Section 9, 9(1), 9(2)
High Courts08 Jan 1990
K.B. Jacob and Sons Vs The Shipping Corporation of India Ltd.
High Court Of Kerala · (1990) 1 ACC 397
Limitation Act, 1963 — Section 14
High Courts08 Jan 1990Dismissed
K.V. Krishna Veni and Others Vs K.K. Rajagopal and Others
High Court Of Kerala · AIR 1990 Ker 337
Succession Act, 1925 — Section 106, 107, 109
High Courts08 Jan 1990
Official Liquidator and Another Vs K.S.E. Board and Another
High Court Of Kerala · (1990) 1 ACC 627 : (1990) ACJ 421 : (1990) 67 CompCas 577 : (1990) 60 FLR 879 : (1990) 2 LLJ 321
Companies Act, 1956 — Section 446Workmens Compensation Act, 1923 — Section 12, 2(1)
High Courts08 Jan 1990
K.B. Jacob and Sons, Stevedors, Cochin Vs The Shipping Corporation of India Ltd., Bombay
High Court Of Kerala · AIR 1990 Ker 256
Carriage of Goods by Sea Act, 1925 — Article 3(6)Limitation Act, 1963 — Article 11
High Courts05 Jan 1990
State Bank of Travancore Vs Devassia Joseph and Others
High Court Of Kerala · AIR 1990 Ker 195 : (1992) 75 CompCas 796
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 115, 152, 47
High Courts05 Jan 1990Dismissed
Marimuthu Kounder Vs Radhakrishnan and Others
High Court Of Kerala · AIR 1991 Ker 39 : (1990) 68 CompCas 658 : (1990) KLJ 591
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts05 Jan 1990Dismissed
N.S. Vijayaraghavan Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1990) 182 ITR 352
Constitution of India, 1950 — Article 226
High Courts04 Jan 1990
The Food Corporation of India and Others Vs E. Kuttappan
High Court Of Kerala · (1990) 01 KL CK 0049
Arbitration Act, 1940 — Section 14(2), 14(2), 16, 16(1), 30Limitation Act, 1963 — Article 119