High Courts05 Sept 1989Allowed
Chandu Vs Kunjuraman Nambiar
High Court Of Kerala · (1989) 2 KLJ 434
Essential Commodities Act, 1955 — Section 3Kerala Land Reforms Act, 1963 — Section 125(3), 72B
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,197 of 2,714
High Courts05 Sept 1989
Surendran Vs Rent Controller and Others
High Court Of Kerala · (1989) 09 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, 146Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 22, 24
High Courts04 Sept 1989Allowed
Mathai Thomas Vs State of Kerala
High Court Of Kerala · (1989) 2 KLJ 594
Kerala Land Acquisition Act, 1961 — Section 20, 3(1)Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 28, 28A
High Courts02 Sept 1989
Commissioner of Income Tax Vs P.V. John
High Court Of Kerala · (1990) 181 ITR 1
Income Tax Act, 1961 — Section 2(18), 2(2), 2(22), 2(32)
High Courts01 Sept 1989
The New India Assurance Co. Ltd. and etc. Vs K.T. Jose and Others etc.
High Court Of Kerala · (1990) ACJ 184 : AIR 1990 Ker 314 : (1990) 1 ILR (Ker) 476
Motor Vehicles Act, 1939 — Section 110B, 2(8), 95(1), 96(2)
High Courts01 Sept 1989Allowed
Aradhana Lodge Vs The Tahsildar and Another
High Court Of Kerala · (1990) 1 KLJ 74
Kerala Building Tax Act, 1975 — Section 15
High Courts01 Sept 1989Dismissed
M. Mohammed Kunju and Another Vs Rajamma and Others
High Court Of Kerala · (1989) 2 KLJ 412
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 30(1)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 12, 12(1), 12(3), 18
High Courts31 Aug 1989Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. Vs K.V. Mathew and Others
High Court Of Kerala · (1990) 1 ACC 421 : (1990) ACJ 717
Motor Vehicles Act, 1988 — Section 110A
High Courts31 Aug 1989
Oriental Insurance Company Limited Vs K.V. Mathew and Others
High Court Of Kerala · (1991) 1 ACC 308
High Courts31 Aug 1989Allowed
Padmanabhan Nair Vs C.A. Abraham and Others
High Court Of Kerala · (1990) 2 ACC 106 : (1990) ACJ 710
High Courts31 Aug 1989
P. Sankaran Vs Dr. Ambujakshan Nair
High Court Of Kerala · (1989) 2 KLJ 405
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 126, 136Official Secrets Act, 1923 — Section 14
High Courts31 Aug 1989Dismissed
C.S. Pavithran Vs Sub Inspector of Police, Trichur
High Court Of Kerala · (1989) 2 KLJ 567
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161(3), 173, 2(d), 207Penal Code, 1860 (IPC) — Section 290
High Courts29 Aug 1989Dismissed
Braemore Estates Ltd. Vs State of Kerala
High Court Of Kerala · (1990) 78 STC 263
Central Sales Tax Act, 1956 — Section 2
High Courts25 Aug 1989
Paulson Constructions Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 80 CTR 202 : (1990) 181 ITR 476
Income Tax Act, 1961 — Section 189, 2(24), 41Partnership Act, 1932 — Section 47
High Courts25 Aug 1989
Commissioner of Income Tax Vs Chembara Peak Estates Ltd.
High Court Of Kerala · (1989) 80 CTR 69 : (1990) 1 ILR (Ker) 403 : (1990) 183 ITR 471
Income Tax Act, 1961 — Section 210, 221, 221(1)
High Courts25 Aug 1989Dismissed
Parur Central Bank Ltd. Vs A.C. Chacko
High Court Of Kerala · (1990) 2 ILR (Ker) 358
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3, 151
High Courts25 Aug 1989Dismissed
Chellappan Vs State of Kerala
High Court Of Kerala · (1990) 2 LLJ 309
High Courts24 Aug 1989
Kuruvila Thomas and Co. Vs State Bank of Travancore
High Court Of Kerala · (1989) 2 KLJ 485
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A
High Courts24 Aug 1989Dismissed
A.P. Chacko Vs Food Insepctor and Another
High Court Of Kerala · (1989) 2 KLJ 394
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16(1)(a)(1), 16(1)(a)(ii), 2(ia)(a)(c)
High Courts24 Aug 1989
Ajit Traders Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 80 CTR 201 : (1990) 181 ITR 451 : (1990) 51 TAXMAN 26
Income Tax Act, 1961 — Section 184