COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,198 of 2,714

High Courts24 Aug 1989Dismissed

State of Kerala and Another Vs V. Joseph and Others

High Court Of Kerala · (1989) 2 KLJ 304

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 9, 141, 86(1), 87BKerala Private Forests (Vesting and Assignment) Act, 1971 — Section 12, 2(f)(2), 8, 8A

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High Courts24 Aug 1989

Haji P.I. Ahamed Koya Vs Asst. Commissioner of Income Tax

High Court Of Kerala · (1991) 93 CTR 249 : (1991) 1 ILR (Ker) 89 : (1990) 185 ITR 163 : (1991) 57 TAXMAN 90

Income Tax Act, 1922 — Section 43Wealth Tax Act, 1957 — Section 14, 17, 22, 22(2), 22(3)

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High Courts22 Aug 1989Dismissed

Santhakumari Kunjamma and Others Vs Narayanankutty Martha and Other

High Court Of Kerala · (1989) 2 KLJ 408

Limitation Act, 1963 — Section 18, 19

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High Courts22 Aug 1989

Kanthimathy Plantations Pvt. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 184 ITR 1 : (1990) 52 TAXMAN 432

Income Tax Act, 1961 — Section 45

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High Courts22 Aug 1989Allowed

Tharangini Records Vs State of Kerala and Others

High Court Of Kerala · (1991) 1 ILR (Ker) 1 : (1991) 81 STC 284

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High Courts22 Aug 1989Dismissed

C.D. Palu Vs Assistant Collector of C. Ex.

High Court Of Kerala · (1989) 44 ELT 453

Constitution of India, 1950 — Article 20(2)Customs Act, 1962 — Section 129, 129(1), 129(2), 129CGold (Control) Act, 1968 — Section 71, 74, 77, 81B, 85

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High Courts21 Aug 1989Dismissed

Lakshmikutty Amma Vs Balan Pillai

High Court Of Kerala · (1989) CivCC 596

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts21 Aug 1989

Periyar and Pareekanni Rubber Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 181 ITR 396

Income Tax Act, 1961 — Section 32, 33, 80J, 80J(1A)

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High Courts21 Aug 1989

Commissioner of Income Tax Vs Sudarsan Chits (India) Ltd.

High Court Of Kerala · (1990) 182 ITR 94

Income Tax Act, 1961 — Section 40

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High Courts19 Aug 1989Allowed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Imperial Trading Company

High Court Of Kerala · (1989) 2 KLJ 313 : (1990) 76 STC 183

Central Sales Tax Act, 1956 — Section 7Kerala General Sales Tax Act, 1963 — Section 14(7)

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High Courts18 Aug 1989Dismissed

Kochu Mathew Mathai and Another Vs Kerala State and Another

High Court Of Kerala · (1989) 08 KL CK 0053

Government Land Conservancy Regulations, 1067 — Regulation 2Kerala Land Conservancy Act, 1957 — Section 3, 3(1)Travancore Land Conservancy Regulations, 1094 — Regulation 4

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High Courts18 Aug 1989

New India Assurance Co. Ltd. Vs K.V. Sree Devi and Others

High Court Of Kerala · (1991) ACJ 610

Motor Vehicles Act, 1988 — Section 95(2)(b)(i)

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High Courts17 Aug 1989

Sofia Vs S.I. of Police Mundakayam

High Court Of Kerala · (1989) 2 KLJ 476

Criminal Procedure Code, 1973 (CrPC) — Section 173, 437(1), 445Penal Code, 1860 (IPC) — Section 34, 420

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High Courts17 Aug 1989

M. Manoj Kumar Vs State

High Court Of Kerala · (1989) 2 KLJ 787

Criminal Procedure Code, 1973 (CrPC) — Section 446APenal Code, 1860 (IPC) — Section 279, 338, 89(a)

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High Courts17 Aug 1989

Appukuttan and Others Vs The State

High Court Of Kerala · (1989) CriLJ 2362

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Evidence Act, 1872 — Section 11, 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts17 Aug 1989

Commissioner of Income Tax Vs Sree Radhakrishna Industries

High Court Of Kerala · (1990) 181 ITR 368

Income Tax Act, 1961 — Section 182, 183, 184, 185, 186

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High Courts16 Aug 1989Dismissed

P. Sankaranarayanan Nambiar and Others Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 1990 Ker 5 : (1990) 1 ILR (Ker) 373

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5(2), 7(3)Constitution of India, 1950 — Article 14, 19, 19(1), 245, 246ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5(2), 7(3)

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High Courts14 Aug 1989Allowed