COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,192 of 2,714

High Courts26 Oct 1989Dismissed

The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Ghanshyam Kumar Pasupathinath

High Court Of Kerala · (1991) 81 STC 63

Central Sales Tax Act, 1956 — Section 3Kerala General Sales Tax Act, 1963 — Section 2, 5Kerala Surcharge on Taxes Act, 1957 — Section 3

High Courts26 Oct 1989

Picha Raowather Vs M. Abdul Azeez and another

High Court Of Kerala · (1990) 1 KLJ 208

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178, 179, 179Penal Code, 1860 (IPC) — Section 34, 415, 420

High Courts26 Oct 1989Dismissed

N.A. Gregory Vs The Secretary Manimala Service Co. Operative Bank and others

High Court Of Kerala · (1990) 1 KLJ 279

Constitution of India, 1950 — Article 226

High Courts25 Oct 1989Dismissed

T. Narayanan Nair Vs Union of India (UOI) and Others

High Court Of Kerala · (1990) ACJ 798

Workmens Compensation Act, 1923 — Section 30

High Courts25 Oct 1989Dismissed

Narayanan Nair Vs Union of India (UOI)

High Court Of Kerala · (1990) ACJ 798 : (1990) 3 ILR (Ker) 921 : (1994) 3 LLJ 496

Workmens Compensation Act, 1923 — Section 30

High Courts24 Oct 1989Dismissed

Gopalan Gangadharan Vs K.C. Devasia

High Court Of Kerala · (1989) 2 KLJ 665

Easements Act, 1882 — Section 60, 60(a), 60(b)

High Courts24 Oct 1989

M.A. Unneerikutty Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 184 ITR 183

High Courts24 Oct 1989Dismissed

M.K. Abdu Vs Kerala State Financial Corporation Ltd. and Others

High Court Of Kerala · (1993) 76 CompCas 271

Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 71

High Courts24 Oct 1989

Harrisons Malayalam Ltd. (No. 2) Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 183 ITR 622

Income Tax Act, 1961 — Section 40A(5)

High Courts24 Oct 1989

K.P. Ali and Another Vs V. M. Madhavan and Others

High Court Of Kerala · (1990) 1 ACC 202 : (1990) ACJ 373 : (1990) 2 ILR (Ker) 650

Constitution of India, 1950 — Article 227

High Courts24 Oct 1989Dismissed

Mahalekshmi Vs State of Kerala and Another

High Court Of Kerala · (1989) 10 KL CK 0008

Land Acquisition Act, 1962 — Section 12(2), 18

High Courts23 Oct 1989Dismissed

Ayissa Ummar Vs Ami

High Court Of Kerala · (1989) 10 KL CK 0020

High Courts20 Oct 1989

Giri Oil Mills Vs State of Kerala and 2 Others

High Court Of Kerala · (1989) 2 KLJ 812

Kerala General Sales Tax Act, 1963 — Section 10

High Courts19 Oct 1989Dismissed

Grindlays Bank Ltd. Vs M. Joy Mathew and Another

High Court Of Kerala · (1989) 10 KL CK 0048

Benami Transactions (Prohibition) Act, 1988 — Section 3(1), 3(2), 4, 4(1)Contract Act, 1872 — Section 135Transfer of Property Act, 1882 — Section 53(1)

High Courts19 Oct 1989Dismissed

Indian Roadways Corporation and Others Vs Unneerikutty

High Court Of Kerala · (1990) 1 ACC 536 : (1991) ACJ 515 : (1990) 1 ILR (Ker) 557

Carriers Act, 1865 — Section 6

High Courts19 Oct 1989

State Bank of Travancore Vs Tahsildar, South Wynad Taluk and Others

High Court Of Kerala · (1990) 2 ILR (Ker) 285 : (1990) 184 ITR 98 : (1989) 2 KLJ 725

Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax Act, 1950 — Section 40(2)Kerala Revenue Recovery Act, 1968 — Section 3, 68

High Courts18 Oct 1989

Stephen Vs State of Kerala

High Court Of Kerala · (1989) 2 KLJ 627

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 324, 447

High Courts18 Oct 1989

Indian Roadways Corpn. and 4 Others Vs M/s. M. A. Unneerikutty and 2 Others

High Court Of Kerala · (1990) 1 KLJ 86

Carriers Act, 1865 — Section 6

High Courts18 Oct 1989Dismissed

Ambujakshi Amma Vs Gopi

High Court Of Kerala · (1989) 10 KL CK 0062

High Courts18 Oct 1989

Aspinwall and Company (Travancore) Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 184 ITR 56

Income Tax Act, 1961 — Section 256(2)