COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,186 of 2,714

High Courts04 Jan 1990Partly Allowed

A.S. Mohammedkutty and Company Vs Sales Tax Officer and Others

High Court Of Kerala · (1990) 79 STC 24

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 10, 10A, 8(3)

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High Courts03 Jan 1990Dismissed

George Vs State

High Court Of Kerala · (1990) 1 KLJ 177

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 161, 162Penal Code, 1860 (IPC) — Section 34

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High Courts03 Jan 1990Allowed

Asst. Labour Officer Vs Muraleedharan

High Court Of Kerala · (1990) CriLJ 1987 : (1990) KLJ 192 : (1990) 2 LLJ 335

Kerala Shops and Commercial Establishment Act, 1960 — Section 2(5), 29, 5A

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High Courts03 Jan 1990

R. Bharathan Vs Income Tax Officer and Another

High Court Of Kerala · (1990) 89 CTR 25 : (1990) 182 ITR 146 : (1990) 51 TAXMAN 502

Income Tax Act, 1961 — Section 132, 132(4A), 132(5)

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High Courts01 Jan 1990

Attakoya Thangal Vs Union of India (UOI)

High Court Of Kerala · (1990) 2 ILR (Ker) 190

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High Courts22 Dec 1989Allowed

National Insurance Co. Ltd. Vs Annamma Babu and Others

High Court Of Kerala · (1990) ACJ 909 : (1990) 3 ILR (Ker) 934 : (1990) KLJ 172

Motor Vehicles Act, 1988 — Section 95

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High Courts22 Dec 1989

National Insurance Co. Ltd Vs Annamma

High Court Of Kerala · (1990) 2 ACC 101

Motor Vehicles Act, 1939 — Section 94, 95

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High Courts22 Dec 1989Dismissed

Mrs. Selin Joseph Vs State of Kerala and Others

High Court Of Kerala · (1989) 12 KL CK 0013

Kerala Prisons Rules, 1958 — Rule 452

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High Courts21 Dec 1989

Athammanakath Abdul Kadar and Others Vs State of Kerala and Others

High Court Of Kerala · (1989) 12 KL CK 0049

Kerala Police Act, 1960 — Section 18Motor Vehicles Act, 1939 — Section 74Motor Vehicles Act, 1988 — Section 115

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High Courts21 Dec 1989

Ahammed Vs Aysha

High Court Of Kerala · (1990) 2 DMC 110 : (1990) 2 ILR (Ker) 110

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(3)

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High Courts20 Dec 1989Dismissed

Kandamath Cine Enterprises (Pvt.) Ltd. Vs John Philipose

High Court Of Kerala · AIR 1990 Ker 198

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Contract Act, 1872 — Section 10, 29Evidence Act, 1872 — Section 93

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High Courts20 Dec 1989Dismissed

M. George and Brothers and Another Vs K.C. Cherian and Others

High Court Of Kerala · (1990) CivCC 241 : (1990) 68 CompCas 188 : (1990) 2 ILR (Ker) 100

Negotiable Instruments Act, 1881 (NI) — Section 13, 5, 6

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High Courts20 Dec 1989Dismissed

George Mitran Vs T.H. Gerfrude and Another

High Court Of Kerala · (1990) 1 DMC 582

Limitation Act, 1963 — Article 144, 64, 65Succession Act, 1925 — Section 59, 60

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High Courts20 Dec 1989Dismissed

Rakka Dineshan Vs State of Kerala

High Court Of Kerala · (1990) CriLJ 1361

Penal Code, 1860 (IPC) — Section 302

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High Courts18 Dec 1989Dismissed

Rama Panicker Divakara Panicker of Pavana Veedu Vs Bakari Hydrose, Chennampilly and Others

High Court Of Kerala · AIR 1990 Ker 295 : (1990) 2 ILR (Ker) 91

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 47 Rule 1

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High Courts18 Dec 1989

The New India Assurance Co. Ltd. Vs Cheenikkal Mohammed Koya and Others

High Court Of Kerala · (1990) 2 ACC 615

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High Courts18 Dec 1989

V. Vijayakumaran Nair Vs The Corporation of Calicut

High Court Of Kerala · (1990) KLJ 291

Kerala Municipal Corporation Act, 1961 — Section 101, 103(1)Kerala Panchayat Act, 1960 — Section 72(1)Taxation and Finance Rules — Rule 24

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High Courts15 Dec 1989Dismissed

The South Malabar Service Bank Employees Union and Others Vs The South Malabar Service Bank and Others

High Court Of Kerala · (1989) 12 KL CK 0046

Constitution of India, 1950 — Article 233(1), 266Regional Rural Banks Act, 1976 — Section 29(2)

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High Courts15 Dec 1989

COMMISSIONER OF Income Tax Vs 1. S. R. PATTON. (I. T. R. NO. 173 OF 1985) 2. H. BALLENGERG AND OTHERS. (I. T. RS. NOS. 52 TO 55 OF 1985).

High Court Of Kerala · (1992) 92 CTR 197 : (1992) 193 ITR 49 : (1992) 65 TAXMAN 472

Income Tax Act, 1961 — Section 10, 15, 9

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High Courts14 Dec 1989Dismissed

R. Ram Mohan Vs Narayanan Namboodiripad

High Court Of Kerala · (1990) 1 KLJ 89

Easements Act, 1882 — Section 13(a), 13(b), 41

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