High Courts14 Dec 1989
K. Venkatramana Bhat and Others Vs Pakkira and Others
High Court Of Kerala · (1989) 12 KL CK 0048
Kerala Land Reforms Act, 1963 — Section 10, 7, 7BTransfer of Property Act, 1882 — Section 58, 62, 63A(2), 82
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,187 of 2,714
High Courts14 Dec 1989Allowed
Karimbanakkal Pokker Vs Vazhakkasmantakath Kathri Koya Molla and Others
High Court Of Kerala · (1989) 12 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92, 92(1)Waqf Act, 1995 — Section 55
High Courts13 Dec 1989Allowed
Narayani and another Vs District Judge and others
High Court Of Kerala · (1991) 1 KLJ 311
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4), 2(5), 20
High Courts13 Dec 1989Dismissed
State of Kerala Vs St. Gregorios Medical Mission
High Court Of Kerala · (1989) 12 KL CK 0018
Constitution of India, 1950 — Article 136, 226, 32Income Tax Act, 1961 — Section 2(15)Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(2), 5
High Courts13 Dec 1989
Sri Ramalingeswara R and B Rice Mill Contractors Vs M/s Leelalam Shevaram India (Pvt) Ltd
High Court Of Kerala · (1990) 1 KLJ 141
Civil Procedure Code, 1908 (CPC) — Section 22, 23(3)
High Courts13 Dec 1989Dismissed
Unnikkathiya and Others Vs Sankaran and Others
High Court Of Kerala · (1989) 12 KL CK 0015
Kerala Land Reforms (Amendment) Act, 1979 — Section 3, 7Kerala Land Reforms Act, 1963 — Section 3(1), 6C, 7, 74, 7B
High Courts13 Dec 1989
Cherian Vs State of Kerala
High Court Of Kerala · (1990) 1 KLJ 111
Arms Act, 1959 — Section 25, 3, 32, 5Criminal Procedure Code, 1973 (CrPC) — Section 452Essential Commodities Act, 1955 — Section 7(1)(b)
High Courts13 Dec 1989
Mary Soniz Zachariah Vs Union of India (UOI)
High Court Of Kerala · (1990) 2 DMC 119
Constitution of India, 1950 — Article 14Divorce Act, 1869 — Section 10
High Courts13 Dec 1989
J. Dhanarajan Vs Food Inspector and Another
High Court Of Kerala · (1990) 1 KLJ 107
Prevention of Food Adulteration Act, 1954 — Section 11, 11(1)(b), 16(1)
High Courts12 Dec 1989
The Fertilisers and Chemicals Travancore Ltd. Vs The Union Of India (UOI)
High Court Of Kerala · (1990) 1 ACC 332
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 15
High Courts12 Dec 1989Allowed
F.A.C.T. Ltd. Vs Union of India
High Court Of Kerala · (1989) 12 KL CK 0042
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 15(2)
High Courts12 Dec 1989Allowed
Rajendran Vs State of Kerala
High Court Of Kerala · (1990) KLJ 200 : (1990) 2 LLJ 333
Kerala Water Supply and Sewerages Act, 1986 — Section 18, 18(1), 20
High Courts12 Dec 1989
A.J. Gomes Vs Commissioner of Gift-tax
High Court Of Kerala · (1991) 187 ITR 320
Gift Tax Act, 1958 — Section 5(1)
High Courts12 Dec 1989Dismissed
Bapputty (a) Sydali and others Vs Cheriakutty (a) Veerankhani Rawther
High Court Of Kerala · (1990) 1 KLJ 218
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts12 Dec 1989
P.F. Thomas Vs K.R. Augustine and Others
High Court Of Kerala · (1991) 1 ACC 300
Motor Vehicles Act, 1988 — Section 110A
High Courts11 Dec 1989Allowed
Mathu Vs Cherchi
High Court Of Kerala · (1990) KLJ 265
Contract Act, 1872 — Section 16, 16(1), 16(2), 16(3)Evidence Act, 1872 — Section 111, 114, 67, 68Registration Act, 1908 — Section 63
High Courts11 Dec 1989
Commissioner of Wealth-tax Vs Mrs. Sara Varghese
High Court Of Kerala · (1991) 187 ITR 450
High Courts10 Dec 1989
A.J. Gomes Vs Commissioner of Gift Tax
High Court Of Kerala · (1991) 56 TAXMAN 151
Gift Tax Act, 1958 — Section 5(1)(ii)
High Courts08 Dec 1989Allowed
Antony Jerome Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1992) 73 CompCas 447
High Courts08 Dec 1989
Appu and Others Vs The State
High Court Of Kerala · (1990) CriLJ 2281 : (1990) 2 ILR (Ker) 445
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 141, 143, 148, 149, 302