High Courts12 Oct 1989Dismissed
M/s. Malabar Cements Ltd. Vs P.P. George and Another
High Court Of Kerala · (1990) 1 KLJ 147
Arbitration Act, 1940 — Section 20, 30
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,194 of 2,714
High Courts12 Oct 1989
Satyanathan and Another Vs T. Gopalakrishnan Nambisan and Another
High Court Of Kerala · (1989) 2 KLJ 562
Criminal Procedure Code, 1973 (CrPC) — Section 11, 397, 482, 6, 97Mental Health Act, 1987 — Section 13, 15, 16, 16(1), 3(4)
High Courts10 Oct 1989
C. Gopinathan Vs Krishnan Ayyappan and Others
High Court Of Kerala · (1989) 2 KLJ 618
Criminal Procedure Code, 1973 (CrPC) — Section 325, 360, 372, 374, 374(3)(a)Penal Code, 1860 (IPC) — Section 498A
High Courts06 Oct 1989Dismissed
Narayanan Gangadhara Panicker Vs T.R. Haridasan
High Court Of Kerala · (1992) 73 CompCas 398
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts06 Oct 1989Dismissed
Mani and Co. Vs Income Tax Officer and Another
High Court Of Kerala · (1990) 182 ITR 357
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 261(1)
High Courts06 Oct 1989Dismissed
S. Krishnan Vs G. Gomathy Amma
High Court Of Kerala · (1989) 2 KLJ 629
Evidence Act, 1872 — Section 58Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(2), 11(2)(b), 11(2)(c)Transfer of Property Act, 1882 — Section 106
High Courts05 Oct 1989Dismissed
R.R. Rajendra Menon (No. 1) Vs Cochin Stock Exchange Ltd.
High Court Of Kerala · (1990) 69 CompCas 231
Companies Act, 1956 — Section 10, 257
High Courts04 Oct 1989
Ramachandran Nair Vs State
High Court Of Kerala · (1989) 2 KLJ 719
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 102(3), 99
High Courts04 Oct 1989
Edayanal Constructions Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 183 ITR 671 : (1990) 52 TAXMAN 328
Income Tax Act, 1961 — Section 256, 68
High Courts04 Oct 1989
Harrisons Malayalam Ltd. (No. 1) Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 183 ITR 585
Income Tax Act, 1961 — Section 40, 40A(5)
High Courts04 Oct 1989Dismissed
Kunjamma Rajamma Vs The Special Deputy Collector (L.A.)
High Court Of Kerala · (1989) 2 KLJ 763
Kerala Land Acquisition Act, 1961 — Section 27, 28A
High Courts29 Sept 1989Dismissed
Janardhanan Vs Govindan
High Court Of Kerala · (1989) 09 KL CK 0043
Transfer of Property Act, 1882 — Section 106, 111
High Courts29 Sept 1989Allowed
J.B. Enterprises Vs State of Kerala and Another
High Court Of Kerala · AIR 1990 Ker 65 : (1990) 1 ILR (Ker) 538
Arbitration Act, 1940 — Section 14(2)Limitation Act, 1963 — Article 119
High Courts28 Sept 1989Allowed
Raman Pillar Madhavan Nair and Others Vs Kalyant Amma Bhai Amma and Others
High Court Of Kerala · (1989) 2 KLJ 528
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 63, 64
High Courts28 Sept 1989Allowed
Paulose and Others Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 100
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(3), 190(1), 2, 200Evidence Act, 1872 — Section 132, 25
High Courts28 Sept 1989Dismissed
Raghavan Vs Soman Rajan and Others
High Court Of Kerala · (1989) 2 KLJ 570
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 4, Order 7 Rule 6Limitation Act, 1963 — Section 14, 14(1)
High Courts27 Sept 1989Dismissed
M. P: Vasudevan Pillai Vs G. Remesan Nair and Others
High Court Of Kerala · (1989) 2 KLJ 668
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 99Transfer of Property Act, 1882 — Section 52
High Courts27 Sept 1989
National Rubber Factory Vs CEGAT
High Court Of Kerala · (1989) 25 ECR 282 : (1992) 61 ELT 219
High Courts27 Sept 1989Allowed
Muthanikattil Mohammedkutty and Another Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 770
Criminal Procedure Code, 1973 (CrPC) — Section 273, 319(1), 319(4)Essential Commodities Act, 1955 — Section 11Evidence Act, 1872 — Section 132
High Courts27 Sept 1989
Asok Textiles Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 183 ITR 653
Income Tax Act, 1961 — Section 43A