High Courts10 Jul 1989Dismissed
P.V. Madhavan Vs Bisheer Ahammed
High Court Of Kerala · (1989) 2 KLJ 166
Civil Procedure Code, 1908 (CPC) — Section 144
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,203 of 2,714
High Courts07 Jul 1989Dismissed
George and Others Vs T.V. Antony and Others
High Court Of Kerala · (1989) 2 KLJ 272
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14, 18(5), 20
High Courts07 Jul 1989
E.K. Thankappan Vs Union of India (UOI)
High Court Of Kerala · (1989) CriLJ 2374 : (1990) 1 RCR(Criminal) 657
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 173, 212, 219, 220, 227Industrial Employment (Standing Orders) Act, 1946 — Section 2
High Courts05 Jul 1989
Commissioner of Income Tax Vs Glory Paul
High Court Of Kerala · (1990) 186 ITR 498
Income Tax Act, 1961 — Section 2(14), 2(1A), 2(24), 45
High Courts05 Jul 1989
K. Velunni and Others Vs Premalatha and Others
High Court Of Kerala · (1989) 2 ACC 593 : (1989) ACJ 833 : (1990) 1 ILR (Ker) 254
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts04 Jul 1989Dismissed
Shantha Kumar Vs Collector of Customs
High Court Of Kerala · (1990) 29 ECR 46 : (1990) 26 ECR 43 : (1990) 47 ELT 551
Customs Act, 1962 — Section 110(3)Passports Act, 1967 — Section 14
High Courts04 Jul 1989Allowed
T.V. Parangodan Vs District Collector, Trichur and Others
High Court Of Kerala · AIR 1989 Ker 276
Civil Procedure Code, 1908 (CPC) — Section 80(1), 80(2)
High Courts04 Jul 1989Allowed
Usuvathunnisa Vs A.E.O. and Others
High Court Of Kerala · (1990) 2 KLJ 525
Kerala Education Rules, 1959 — Rule 12E(3)
High Courts30 Jun 1989Dismissed
Thankappan Pillai Vs Elsamma Joseph
High Court Of Kerala · (1989) 2 KLJ 58
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 2(3)Kerala Land Reforms Act, 1963 — Section 106Transfer of Property Act, 1882 — Section 109, 8
High Courts28 Jun 1989
K. Devappa Vs K. Narayana Rao and Others
High Court Of Kerala · (1989) 2 KLJ 123
Kerala Land Reforms Act, 1963 — Section 102, 108, 72B, 99A
High Courts28 Jun 1989
Anandji Shah Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 181 ITR 171 : (1990) 51 TAXMAN 29
Income Tax Act, 1961 — Section 40A(2)
High Courts28 Jun 1989
Commissioner of Income Tax Vs P. Krishnankutty Menon
High Court Of Kerala · (1990) 81 CTR 229 : (1990) 181 ITR 237
Income Tax Act, 1961 — Section 147, 153(2)
High Courts28 Jun 1989
P.K. Mohamed (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 181 ITR 157
Income Tax Act, 1961 — Section 129, 144B, 153, 153(3)
High Courts28 Jun 1989
C. Rajagopala Prabhu Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 80 CTR 166 : (1990) 181 ITR 225
Income Tax Act, 1961 — Section 129, 143, 144, 144B, 146
High Courts26 Jun 1989
Commissioner of Income Tax Vs Kerala State Industrial Development Corporation Ltd. (No. 2)
High Court Of Kerala · (1990) 182 ITR 67
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts23 Jun 1989
Legal Aid Committee for Profession Taxpayers and Others Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 ILR (Ker) 238 : (1990) 181 ITR 324
Constitution of India, 1950 — Article 226, 265, 276Kerala Panchayat (Profession Tax) Rules, 1963 — Rule 10, 15
High Courts23 Jun 1989Allowed
Canara Bank Vs T.K. Thankappan
High Court Of Kerala · (1993) 76 CompCas 199 : (1990) 1 ILR (Ker) 243
Kerala Revenue Recovery Act, 1968 — Section 71
High Courts23 Jun 1989Dismissed
Devaki Amma Mookambi Amma Vs Meenakshy Amma Vijayama and Another
High Court Of Kerala · AIR 1990 Ker 37
Arbitration Act, 1940 — Section 14, 17Limitation Act, 1963 — Article 64, 65
High Courts23 Jun 1989
S. Sasidharan and Another Vs The Reserve Bank of India and Another
High Court Of Kerala · (1989) 06 KL CK 0003
Constitution of India, 1950 — Article 14, 16, 226, 311(2)