COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,201 of 2,714

High Courts26 Jul 1989

Poovalappil David and Another Vs State of Kerala and Another

High Court Of Kerala · (1989) CriLJ 2452 : (1990) 2 ILR (Ker) 267

Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Cinemas (Regulation) Act, 1958 — Section 10Penal Code, 1860 (IPC) — Section 292, 34, 420

High Courts26 Jul 1989

Soman Vs State of Kerala

High Court Of Kerala · (1989) CriLJ 2484

High Courts26 Jul 1989

Dy Commissioner of Sales Tax Vs S.K. Swaminathan Achary

High Court Of Kerala · (1989) 2 KLJ 191

Kerala General Sales Tax Act, 1963 — Section 5

High Courts25 Jul 1989Dismissed

Gnanamoni Rosamma and Others Vs Thankappan Nair and Another

High Court Of Kerala · (1989) 2 KLJ 212

Civil Procedure Code, 1908 (CPC) — Section 105(2), 99Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3), 125(3), 13

High Courts25 Jul 1989

T.M. Suresh Vs Food Inspector and Another

High Court Of Kerala · (1989) CriLJ 2550 : (1990) 2 ILR (Ker) 262

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13, 16

High Courts25 Jul 1989

In Re: Audit Report of the Travancore Devaswom Board, for the year 1967-68 (Subarimala Improvement Fund)

High Court Of Kerala · AIR 1990 Ker 27

Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 25, 32, 32(9)

High Courts25 Jul 1989Dismissed

George Joseph Fernandez and Others Vs Government of India and Another

High Court Of Kerala · AIR 1989 Ker 328 : (1990) 27 ECC 237 : (1989) 24 ECR 712

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 25, 25(1)

High Courts25 Jul 1989Allowed

Radhakrishnan Nair Vs The Food Inspector and Another

High Court Of Kerala · (1990) CriLJ 713

Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(1), 20A, 7(1)

High Courts21 Jul 1989Allowed

C.V. Jayachandran Vs State of Kerala and Others

High Court Of Kerala · AIR 1990 Ker 3 : (1989) 2 KLJ 591 : (1990) 2 LLJ 517

Constitution of India, 1950 — Article 19(1), 226

High Courts21 Jul 1989Dismissed

Raghava Warrier Vs Sarojini Warasyar and Another

High Court Of Kerala · (1990) 1 DMC 164

Criminal Procedure Code, 1973 (CrPC) — Section 125Specific Relief Act, 1963 — Section 38

High Courts21 Jul 1989Allowed

Peramanand Gulabchand and Co. Vs Mooligi Visanji

High Court Of Kerala · AIR 1990 Ker 190 : (1990) 1 ILR (Ker) 279

Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105

High Courts21 Jul 1989

State Farming Corporation Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 81 CTR 239 : (1990) 181 ITR 271

Income Tax Act, 1961 — Section 2(1)

High Courts21 Jul 1989

Commissioner of Income Tax Vs Palghat Shadi Mahal Trust

High Court Of Kerala · (1990) 181 ITR 287

Income Tax Act, 1961 — Section 11

High Courts21 Jul 1989

Mathew Alexander Vs Bhaskaran Pillai Sreedharan Pillai and Others

High Court Of Kerala · (1990) ACJ 898 : AIR 1990 Ker 96

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 105Motor Vehicles Act, 1939 — Section 110A, 110D

High Courts21 Jul 1989

Mathew Alexander Vs Sreedharan Pillay and Others

High Court Of Kerala · (1990) 1 ACC 196

Civil Procedure Code, 1908 (CPC) — Section 105Income Tax Act, 1961 — Section 254, 255

High Courts20 Jul 1989Dismissed

P.K. Somanath Vs State of Kerala and Others

High Court Of Kerala · (1990) CriLJ 542

Criminal Procedure Code, 1973 (CrPC) — Section 482Indecent Representation of Women (Prohibition) Act, 1986 — Section 3, 4, 5, 6, 8(2)Penal Code, 1860 (IPC) — Section 292, 292A

High Courts20 Jul 1989

Commissioner of Wealth-tax Vs Smt. Kaethikamal Kumari Varma

High Court Of Kerala · (1990) 1 ILR (Ker) 34 : (1989) 179 ITR 543

Wealth Tax Act, 1957 — Section 5(1)

High Courts20 Jul 1989

M.P. Gangadharan Vs State S.I. of Police

High Court Of Kerala · (1989) CriLJ 2455 : (1990) 2 ILR (Ker) 343

Criminal Procedure Code, 1973 (CrPC) — Section 319Evidence Act, 1872 — Section 132, 2

High Courts20 Jul 1989Dismissed

P.O. Thomas Vs Union of India (UOI)

High Court Of Kerala · (1989) 25 ECR 195 : (1989) 44 ELT 414

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 437, 451, 452, 457Customs Act, 1962 — Section 100, 101, 103, 104, 105

High Courts20 Jul 1989

T. Govindankutty Menon Vs Commissioner of Income Tax

High Court Of Kerala · (1990) 181 ITR 357

Income Tax Act, 1961 — Section 256, 68