High Courts02 Aug 1989Dismissed
C.J. Palu and Another Vs Assistant Collector of Central Excise and Others
High Court Of Kerala · (1990) 29 ECC 15
Constitution of India, 1950 — Article 20Customs Act, 1962 — Section 129, 129C
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,200 of 2,714
High Courts02 Aug 1989
Mohd Hanoofa and Another Vs Mohd Kasim and Others
High Court Of Kerala · (1990) 1 ACC 257
High Courts02 Aug 1989
T.M. Chacko and Partners Vs Commissioner of Income Tax Commissioner of Income Tax Vs T.M. Chacko and Partners
High Court Of Kerala · (1992) 195 ITR 904
Income Tax Act, 1961 — Section 28, 30, 31, 32, 33Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5
High Courts02 Aug 1989Dismissed
T.P. Peethambaran Vs T.H. Musthafa and Others
High Court Of Kerala · AIR 1990 Ker 171 : (1990) 2 ILR (Ker) 575
Constitution of India, 1950 — Article 324
High Courts02 Aug 1989Allowed
C.K.P. Assankutty Vs State
High Court Of Kerala · (1990) CriLJ 362
Prevention of Food Adulteration Act, 1954 — Section 14, 16(1), 16(1C), 19, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts02 Aug 1989Dismissed
Lekshmikutty Amma Vs K. Balan Pillai
High Court Of Kerala · (1989) 2 KLJ 310
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Jul 1989Dismissed
Joseph Vs Block Development Officer, Angamaly and Others
High Court Of Kerala · AIR 1990 Ker 131
Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 2, 5(3), 5(8)Kerala Panchayat (Election of Members) Rules, 1962 — Rule 20Representation of the People Act, 1951 — Section 79, 80
High Courts31 Jul 1989
Commissioner of Income Tax Vs K. Natarajan
High Court Of Kerala · (1990) 185 ITR 352
High Courts31 Jul 1989Allowed
Order of the Holy Cross Vs Lonnappan Thattil and Another
High Court Of Kerala · AIR 1990 Ker 215
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)
High Courts30 Jul 1989Dismissed
Hariharan Vs Smt. Parvathykutty Amma
High Court Of Kerala · (1989) 2 KLJ 266
Hindu Minority and Guardianship Act, 1956 — Section 5, 8Specific Relief Act, 1963 — Section 12, 12(4), 14, 15, 16
High Courts28 Jul 1989
Commissioner of Income Tax Vs Kumar Industries
High Court Of Kerala · (1990) 183 ITR 156
Income Tax Act, 1961 — Section 36(1)
High Courts28 Jul 1989Allowed
Kerala Flour Mills, Mattancherry, Cochin Vs The Board of Revenue (Civil Supplies), Govt. of Kerala, Trivandrum and Others
High Court Of Kerala · AIR 1990 Ker 14
Constitution of India, 1950 — Article 286Essential Commodities Act, 1955 — Section 3
High Courts28 Jul 1989Allowed
Lakshmikutty Vs Mohandas and Another
High Court Of Kerala · AIR 1990 Ker 78
Companies Act, 1956 — Section 6Hindu Marriage Act, 1955 — Section 16Lunacy Act, 1912 — Section 3, 3(11), 63
High Courts28 Jul 1989Dismissed
Raman Ittiyathi and Others Vs Pappy Bhaskaran and Others
High Court Of Kerala · AIR 1990 Ker 112
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Kerala Compensation for Tenants Improvements Act, 1958 — Section 4Limitation Act, 1908 — Article 144
High Courts27 Jul 1989
Commissioner of Income Tax Vs State Farming Corporation of Kerala Ltd.
High Court Of Kerala · (1989) 180 ITR 669
High Courts27 Jul 1989Dismissed
Narayana Pillai Chandrasekharan Nair Vs Kunju Amma Thankamma
High Court Of Kerala · AIR 1990 Ker 177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Specific Relief Act, 1963 — Section 15, 19, 20Transfer of Property Act, 1882 — Section 40, 52, 54
High Courts27 Jul 1989
Suresh Kumar Rajendra Kumar Vs K. Assan Koya and Sons
High Court Of Kerala · AIR 1990 Ker 20 : (1990) 2 ILR (Ker) 272
Sales of Goods Act, 1930 — Section 37(1), 40, 56
High Courts27 Jul 1989
Excel Rubber Products Vs Addl. Collector of C. Ex. and Customs
High Court Of Kerala · (1989) 25 ECR 523 : (1989) 44 ELT 629
Central Excises and Salt Act, 1944 — Section 35B, 35C, 35F
High Courts26 Jul 1989Allowed
Mohammed Vs Pathumma
High Court Of Kerala · (1989) 2 KLJ 388
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 108A, 72B
High Courts26 Jul 1989Allowed
Ramapriya Hotels (P) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1989) 2 KLJ 240
Constitution of India, 1950 — Article 14Kerala Land Acquisition (Amendment) Act, 1980 — Section 16Kerala Land Acquisition Act, 1961 — Section 11(1), 16, 16(1), 2(2), 20