High Courts20 Jul 1989
Ahamadkutty Vs Johnson and Another
High Court Of Kerala · (1989) CriLJ 2462
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 2, 200, 202Penal Code, 1860 (IPC) — Section 34, 427, 448
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,202 of 2,714
High Courts20 Jul 1989Dismissed
P.O. Thomas and Others Vs Union of India (UOI)
High Court Of Kerala · (1990) CriLJ 1028
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 437, 451, 452, 457Customs Act, 1962 — Section 100, 100(2), 101, 103, 104
High Courts20 Jul 1989
Ashoka Rubber Products Vs Collector of C. Ex.
High Court Of Kerala · (1989) 25 ECR 356 : (1989) 43 ELT 605
Central Excise Rules, 1944 — Rule 230Central Excises and Salt Act, 1944 — Section 35B, 35C, 35C(1), 35FCustoms, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 1, 28
High Courts20 Jul 1989
C.W.T. Cochin Vs Kunhali Verma
High Court Of Kerala · (1989) 2 KLJ 284
General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1961 — Section 45Partnership Act, 1932 — Section 4
High Courts18 Jul 1989Dismissed
P. Bhaskar Vs L. Madhavikutty Amma and Others
High Court Of Kerala · (1989) 2 KLJ 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 57(2)
High Courts17 Jul 1989
Commissioner of Income Tax Vs P.T. Mannel
High Court Of Kerala · (1990) 181 ITR 256
Income Tax Act, 1961 — Section 14, 2(23), 22, 23, 4
High Courts17 Jul 1989
Commissioner of Income Tax Vs Pioneer Enterprises
High Court Of Kerala · (1990) 181 ITR 218
Income Tax Act, 1961 — Section 32(2), 75(2)
High Courts17 Jul 1989Dismissed
Puthiyottil Kunhava and Others Vs Kaniattichalil Mammadkutty
High Court Of Kerala · AIR 1990 Ker 132
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms (Amendment) Act, 1969 — Section 1(2), 74Kerala Land Reforms Act, 1963 — Section 108A, 6A
High Courts17 Jul 1989
Commissioner of Income Tax Vs P.M. Thomas
High Court Of Kerala · (1990) 181 ITR 256
Income Tax Act, 1961 — Section 22
High Courts17 Jul 1989Dismissed
Sosamma Pothen Vs State of Kerala
High Court Of Kerala · (1990) 78 STC 164
Kerala General Sales Tax Act, 1963 — Section 2Kerala General Sales Tax Rules, 1963 — Rule 9
High Courts17 Jul 1989Allowed
A.P. Padmakumari Vs S.R.O. Employees Co. Op. Society and Another
High Court Of Kerala · (1989) 2 KLJ 170
Kerala Co-operative Societies Rules, 1969 — Rule 176
High Courts13 Jul 1989
Vijayan Pillai @ Babu Vs State of Kerala
High Court Of Kerala · (1989) 2 KLJ 234
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376
High Courts13 Jul 1989
K. Mohammed Ali Vs Chief Conservator of forest and Others
High Court Of Kerala · (1989) 2 KLJ 321
Constitution of India, 1950 — Article 226
High Courts13 Jul 1989
Raveendran Vs T.S. Prakasan and Another
High Court Of Kerala · (1989) 2 KLJ 154
Constitution of India, 1950 — Article 20, 20(3), 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 202, 91Penal Code, 1860 (IPC) — Section 202, 203, 34, 500
High Courts13 Jul 1989Dismissed
Appukutty Moothan Vs State of Kerala and Another
High Court Of Kerala · (1990) CriLJ 1440 : (1989) 2 KLJ 164
Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Penal Code, 1860 (IPC) — Section 420
High Courts11 Jul 1989Allowed
C.B. Joseph Vs M.P. Chandran
High Court Of Kerala · (1990) 67 CompCas 31
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts11 Jul 1989
Ananthakini Padmanabha Kini Vs Kamalavathy Ammal
High Court Of Kerala · AIR 1990 Ker 136
Easements Act, 1882 — Section 52, 60Kerala Land Reforms Act, 1963 — Section 72B
High Courts11 Jul 1989Allowed
Anantha Kini Padmanabha Kini Vs State of Kerala and Others
High Court Of Kerala · (1989) 2 KLJ 210
Kerala Land Reforms Act, 1963 — Section 13, 3, 3(1)(vi), 59, 72
High Courts10 Jul 1989
The Deputy Director of Education and Others Vs Kuttikrishna Poduval
High Court Of Kerala · (1989) 07 KL CK 0011
Constitution of India, 1950 — Article 226