High Courts11 Aug 1989Allowed
Bharathi Amma and Others Vs Kumaran Peethambaran and Another
High Court Of Kerala · AIR 1990 Ker 88
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,199 of 2,714
High Courts11 Aug 1989Allowed
Government of Kerala and Another Vs V.K. Kuriakose
High Court Of Kerala · (1989) 08 KL CK 0010
Arbitration Act, 1940 — Section 16, 30
High Courts11 Aug 1989
Oonittan and Others Vs State of Kerala
High Court Of Kerala · (1989) 2 KLJ 671
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16
High Courts10 Aug 1989Allowed
Kerala Kshetra Samrakshana Samithy Vs Velayudhan
High Court Of Kerala · (1989) 2 KLJ 279
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts10 Aug 1989Allowed
Mathen Mathai Vs General Manager, K.S.R.T.C. and Others
High Court Of Kerala · (1990) ACJ 73 : AIR 1990 Ker 92
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 15Motor Vehicles Act, 1939 — Section 110, 110(1), 110C, 110C(2)
High Courts10 Aug 1989Dismissed
Pankaj Agencies Vs State of Kerala
High Court Of Kerala · (1990) 77 STC 14
Kerala General Sales Tax Act, 1963 — Section 5
High Courts10 Aug 1989
Mathew Mathai Vs General Manager K.S.R.T.C. and Others
High Court Of Kerala · (1989) 2 ACC 550 : (1990) 1 ILR (Ker) 365
Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts09 Aug 1989Allowed
Paramu Radhakrishnan Vs Bharathan
High Court Of Kerala · AIR 1990 Ker 146
Evidence Act, 1872 — Section 115, 68, 69
High Courts08 Aug 1989Allowed
V.S. Aypappan Vs Fr. Thomas, Viruthiyil
High Court Of Kerala · (1989) 2 KLJ 343
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A
High Courts08 Aug 1989
George Paul Puthuran Vs Commissioner of Wealth-tax
High Court Of Kerala · (1990) 181 ITR 438
Wealth Tax Act, 1957 — Section 17, 23, 35(8)
High Courts08 Aug 1989Dismissed
Sales Tax Officer and Others Vs Ragam Plastics and Others
High Court Of Kerala · (1990) 2 ILR (Ker) 352 : (1990) 77 STC 313
Kerala General Sales Tax Act, 1963 — Section 10, 5(3)
High Courts08 Aug 1989
Ittammaal Bhaskarn and 2 Others Vs Nadavalappil Pokkan
High Court Of Kerala · (1989) 2 KLJ 290
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 244, 482Evidence Act, 1872 — Section 114, 45, 47, 73
High Courts07 Aug 1989Dismissed
Secretary, K.S.E.B., Trivandrum Vs M. Sainaba and Others
High Court Of Kerala · AIR 1990 Ker 50
Electricity (Supply) Act, 1948 — Section 82Electricity Act, 1910 — Section 56
High Courts04 Aug 1989
Varkey Vs State
High Court Of Kerala · (1989) CriLJ 2357
Criminal Procedure Code, 1973 (CrPC) — Section 2, 235, 248, 255, 325Penal Code, 1860 (IPC) — Section 289
High Courts04 Aug 1989Dismissed
Thulasi Bai Vs C.V. Manoharan and Others
High Court Of Kerala · (1990) 1 DMC 61
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 12(1)
High Courts04 Aug 1989
Smt. T.K. Santha and Others Vs Smt. A.G. Rathnam and Others
High Court Of Kerala · AIR 1990 Ker 69
Specific Relief Act, 1963 — Section 12(3), 12(4), 13(3), 20, 20(2)
High Courts04 Aug 1989
Calicut Steel Re-Rolling Co. Pvt. Ltd. and Others Vs Kerala Financial Corporation
High Court Of Kerala · (1991) 71 CompCas 652 : (1990) 2 ILR (Ker) 595
Civil Procedure Code, 1908 (CPC) — Section 27, 34State Financial Corporations Act, 1951 — Section 31, 32Usurious Loans Act, 1918 — Section 3
High Courts04 Aug 1989Dismissed
C.T. Chacko Vs Kerala State Electricity Board
High Court Of Kerala · AIR 1990 Ker 280 : (1990) 1 ILR (Ker) 352
Arbitration Act, 1940 — Section 20
High Courts03 Aug 1989
Muhammed Vs State of Kerala
High Court Of Kerala · (1990) KLJ 308
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3(2), 7, 7(1)
High Courts02 Aug 1989Dismissed
Rajamani and another Vs Chathu and others
High Court Of Kerala · (1990) 1 KLJ 238
Kerala Agricultural Workers Act, 1974 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 21