High Courts23 Jun 1989Dismissed
Velayudhan Vs Subadramma
High Court Of Kerala · (1989) 2 KLJ 55
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 16, 47, 50
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,204 of 2,714
High Courts22 Jun 1989
Alavi Vs Vehyudhan
High Court Of Kerala · (1990) 1 ACC 24 : (1989) ACJ 967 : (1990) 1 ILR (Ker) 233
Motor Vehicles Act, 1988 — Section 31, 94, 95, 96
High Courts22 Jun 1989
Hassan Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 1962
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Jun 1989
Parayankandiyil Eravath Kanapravan Kalliani Amma and Others Vs K. Devi and Others
High Court Of Kerala · AIR 1989 Ker 279 : (1990) 2 DMC 157
Constitution of India, 1950 — Article 14Hindu Marriage Act, 1955 — Section 11, 16, 4, 5
High Courts22 Jun 1989
R. Bharathan Vs Income Tax Officer
High Court Of Kerala · (1989) 79 CTR 105 : (1989) 180 ITR 356
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Income Tax Act, 1961 — Section 132, 276C, 276C(1), 277
High Courts21 Jun 1989Dismissed
Sathee Devi and Another Vs P. Maluk Mohammed and Anrs.
High Court Of Kerala · (1990) ACJ 83
High Courts21 Jun 1989
Commissioner of Income Tax Vs N. Radha Bai (Binod Cashew Corporation)
High Court Of Kerala · (1989) 180 ITR 429
Income Tax Act, 1961 — Section 36(1), 40A
High Courts21 Jun 1989Dismissed
M.J. Mathew Vs State of Kerala and Another
High Court Of Kerala · (1989) 2 KLJ 77
Kerala Land Reforms Act, 1963 — Section 7DKerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3(1), 3(2), 3(3), 8Transfer of Property Act, 1882 — Section 52
High Courts21 Jun 1989
G. Ramakrishna Pillai Vs J. Vijayakumari Amma and Others
High Court Of Kerala · AIR 1990 Ker 55 : (1990) 1 ILR (Ker) 194
Hindu Marriage Act, 1955 — Section 13, 23, 23(1), 9
High Courts21 Jun 1989Dismissed
Laxmi and Others Vs A. Sankappa Alwa and Others
High Court Of Kerala · AIR 1989 Ker 289 : (1990) 1 ILR (Ker) 217
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 11, 97
High Courts21 Jun 1989
Commissioner of Income Tax Vs Kerala State Drugs and Pharmaceuticals Ltd. (No. 1)
High Court Of Kerala · (1990) 184 ITR 424
Income Tax Act, 1961 — Section 32, 33, 43
High Courts21 Jun 1989Dismissed
GEORGE K. THOMAS Vs TAHSILDAR AND OTHERS.
High Court Of Kerala · (1990) 181 ITR 82 : (1990) 50 TAXMAN 108
High Courts21 Jun 1989
Commissioner of Income Tax Vs Grand Cashew Corporation
High Court Of Kerala · (1990) 182 ITR 216
Income Tax Act, 1961 — Section 35B
High Courts21 Jun 1989
Commissioner of Income Tax Vs P. Balakrishna Pillai, International Cashew Traders
High Court Of Kerala · (1990) 182 ITR 449
Income Tax Act, 1961 — Section 35B, 36(1)
High Courts21 Jun 1989Dismissed
M/s. Vishnu and Co and Others Vs K. Abdulkhader Haji and Others
High Court Of Kerala · (1990) 1 KLJ 358
Motor Vehicles Act, 1988 — Section 24(2)Sales of Goods Act, 1930 — Section 27, 28, 29, 30, 31
High Courts20 Jun 1989
G. Padmanabhan Nair and Others Vs G.M. Kerala State Road Transport Corporation and Another
High Court Of Kerala · (1989) 2 ACC 565 : (1989) ACJ 873 : (1990) 1 ILR (Ker) 181
High Courts19 Jun 1989
Commissioner of Income Tax Vs P.S.N. Motors (P.) Ltd.
High Court Of Kerala · (1989) 79 CTR 189 : (1989) 180 ITR 345
Income Tax Act, 1961 — Section 45, 48
High Courts19 Jun 1989Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Siva Traders
High Court Of Kerala · (1990) 79 STC 343
Kerala General Sales Tax Act, 1963 — Section 17(3)Kerala Sales Tax Appellate Tribunal Regulations, 1966 — Regulation 48
High Courts19 Jun 1989
Kerala State Industrial Development Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 180 ITR 323
Income Tax Act, 1961 — Section 36(1)
High Courts19 Jun 1989
V.K. Thampi Vs Collector of Central Excise
High Court Of Kerala · (1991) ECR 272 : (1989) 24 ECR 445 : (1990) 48 ELT 13
Central Excise Rules, 1944 — Rule 173Q, 226, 233A, 52A, 52A(5)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 35G(1), 35G(3)