High Courts19 Sept 1989Dismissed
Ratnakara Shenoy Vs The Rent Controller and Others
High Court Of Kerala · (1989) 2 KLJ 473
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(iv)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,196 of 2,714
High Courts18 Sept 1989Dismissed
K. B. Ambujakshy Amma and Anothar Vs Gopi and Another
High Court Of Kerala · (1989) 2 KLJ 705
High Courts18 Sept 1989
Teekoy Rubbers (India) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 181 ITR 387
Income Tax Act, 1961 — Section 147
High Courts18 Sept 1989
Commissioner of Income Tax Vs Velimalai Rubber Co. Ltd.
High Court Of Kerala · (1990) 181 ITR 299
High Courts08 Sept 1989
P.V. Antony and Another Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 2482
Criminal Procedure Code, 1973 (CrPC) — Section 2, 24, 378
High Courts08 Sept 1989Allowed
Joseph Vs State of Kerala
High Court Of Kerala · (1990) ACJ 385 : (1990) CriLJ 56
Cochin Public Canals and Backwaters Navigation Act, 1092 — Section 10, 11, 11AConstitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 469(1), 473
High Courts08 Sept 1989Dismissed
P. Mytheen Kannu Vs State of Kerala
High Court Of Kerala · (1990) 78 STC 328
Kerala General Sales Tax Act, 1963 — Section 5Kerala General Sales Tax Rules, 1963 — Rule 32(14)
High Courts08 Sept 1989Allowed
Varghese Vs Food Inspector and Another
High Court Of Kerala · (1990) CriLJ 2354 : (1989) 2 KLJ 452 : (1991) 1 RCR(Criminal) 64
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 19(2), 2, 20APrevention of Food Adulteration Rules, 1955 — Rule 22A, 5
High Courts08 Sept 1989
Damodara Shenoi Vs Public Prosecutor
High Court Of Kerala · (1989) CriLJ 2398 : (1989) 2 KLJ 781
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 199Penal Code, 1860 (IPC) — Section 499, 500, 52
High Courts08 Sept 1989Allowed
G. Babu Vs Chief Engineer (PS and GL) and Others
High Court Of Kerala · (1990) 1 LLJ 502
Constitution of India, 1950 — Article 14, 141, 311
High Courts07 Sept 1989
K. Kelappan Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 697 : (1990) 1 ILR (Ker) 494
Kerala Police Act, 1960 — Section 47Official Secrets Act, 1911 — Section 1, 1(1)Penal Code, 1860 (IPC) — Section 441
High Courts07 Sept 1989Allowed
In Re: Mathew Philip and Another
High Court Of Kerala · (1989) 09 KL CK 0045
Special Marriage Act, 1954 — Section 10, 11, 12, 13, 15
High Courts07 Sept 1989Allowed
Shakti Cement Co. (P.) Ltd. Vs F.A.C.T.
High Court Of Kerala · AIR 1990 Ker 86
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts07 Sept 1989
Madhava Pharmaceutical Laboratories Vs The Taluk Land Board and Others
High Court Of Kerala · (1989) 09 KL CK 0003
Kerala Land Reforms Act, 1963 — Section 2(43), 81, 81(1), 82(1), 82(2)
High Courts07 Sept 1989
George Eapen Vs State of Kerala
High Court Of Kerala · (1990) 1 LLJ 243
Kerala Land Reforms Act, 1963 — Section 105(A), 85
High Courts06 Sept 1989Allowed
C.H. Kadar and Another Vs Munnilakkath Valappil Fousia
High Court Of Kerala · (1990) CriLJ 2356 : (1990) 1 DMC 83 : (1991) 1 RCR(Criminal) 138
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts06 Sept 1989Dismissed
P.S. Addul Khader and Others Vs A.K. Mohammad Ali and Others
High Court Of Kerala · (1989) 2 KLJ 295
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts06 Sept 1989
Commissioner of Income Tax Vs Malabar Trading Corporation P. Ltd.
High Court Of Kerala · (1990) 183 ITR 65
Income Tax Act, 1961 — Section 79
High Courts06 Sept 1989Dismissed
Puthenthara Mohanan and Others Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 1059 : (1990) 3 ILR (Ker) 801
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 354Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
High Courts05 Sept 1989Allowed
N.K. Narayanan and Others Vs V. Vidyadharan
High Court Of Kerala · (1991) CriLJ 780 : (1990) 1 ILR (Ker) 409
Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 397(2)Penal Code, 1860 (IPC) — Section 34, 408, 409, 500Special Courts Act, 1979 — Section 11, 11(1)