High Courts19 Jun 1989Dismissed
Kumaran Nair Vs Mohammed Haneefa and Another
High Court Of Kerala · (1989) 2 KLJ 61
Kerala Land Reforms Act, 1963 — Section 106Succession Act, 1925 — Section 138, 95Transfer of Property Act, 1882 — Section 10
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,205 of 2,714
High Courts19 Jun 1989
K.N. Kesava Pillai Vs K.C. Paulose and Others
High Court Of Kerala · (1989) 2 KLJ 181
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(iv), 20
High Courts15 Jun 1989
Kerala State Housing Board Vs T.P. Soumini and Others
High Court Of Kerala · (1989) 06 KL CK 0033
Kerala Land Acquisition Act, 1961 — Section 159, 18(1), 20, 50(2)Kerala State Housing Board Act, 1971 — Section 71Limitation Act, 1963 — Section 12(2)
High Courts13 Jun 1989
Commissioner of Income Tax Vs Grand Cashew Corporation
High Court Of Kerala · (1990) 182 ITR 194 : (1990) 51 TAXMAN 399
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts13 Jun 1989
Commissioner of Income Tax Vs Muledath Mohammed
High Court Of Kerala · (1990) 186 ITR 498(1)
High Courts13 Jun 1989
Commissioner of Income Tax Vs A.S. Iqbal (legal heir of late A.B. Syed Mohammed)
High Court Of Kerala · (1990) 186 ITR 499
High Courts12 Jun 1989
Commissioner of Income Tax Vs C. Narayanan Nair
High Court Of Kerala · (1989) 180 ITR 303
Income Tax Act, 1961 — Section 15, 16, 16(1), 17, 2(24)Income Tax Rules, 1962 — Rule 3
High Courts09 Jun 1989
M. Suhara Beevi Vs State of Kerala and Others
High Court Of Kerala · (1989) 06 KL CK 0058
High Courts09 Jun 1989
Commissioner of Wealth-tax Vs N. Lakshmikutty Amma
High Court Of Kerala · (1989) 180 ITR 289
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts09 Jun 1989Allowed
Esther Vs Danamma and Others
High Court Of Kerala · (1989) 06 KL CK 0035
Specific Relief Act, 1963 — Section 22
High Courts09 Jun 1989
Rockwell Engineering Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 180 ITR 277 : (1990) 48 TAXMAN 332
High Courts09 Jun 1989Dismissed
Kanan Vs Nanu
High Court Of Kerala · (1989) 2 KLJ 50
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 114, 3, 45, 46, 47
High Courts09 Jun 1989
Nazeer and Another Vs State
High Court Of Kerala · (1989) 2 KLJ 103
Essential Commodities Act, 1955 — Section 11, 3(2)(c), 7(1)(a)(ii), 9(2)Penal Code, 1860 (IPC) — Section 21
High Courts09 Jun 1989Allowed
G. Gulam Rasool Vs G. Jawahar Beegum and Another
High Court Of Kerala · (1989) 2 KLJ 72
Civil Procedure Code, 1908 (CPC) — Section 97
High Courts08 Jun 1989Allowed
Venktramana Bhat Vs The State of Kerala and Others
High Court Of Kerala · (1990) KLJ 92
Kerala Education Rules, 1959 — Rule 1, 49
High Courts08 Jun 1989
The Kerala State Housing Board Vs Murali and Others
High Court Of Kerala · (1989) 06 KL CK 0017
Housing Board Establishment Rules, 1974 — Rule 3, 4(2), 9BKerala State and Subordinate Services Rules, 1958 — Rule 9BKerala State Housing Board Act, 1971 — Section 162, 162(2), 17(5), 18(2), 19
High Courts07 Jun 1989
Commissioner of Gift-tax Vs T.M. Luiz Kannamally
High Court Of Kerala · (1989) 78 CTR 36 : (1989) 180 ITR 257
Gift Tax Act, 1958 — Section 2
High Courts07 Jun 1989Dismissed
Kalpaka Shrimp Exports, Azhikode and Others Vs The Kerala Financial Corporation and Others
High Court Of Kerala · AIR 1990 Ker 84 : (1991) 71 CompCas 532
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1State Financial Corporations Act, 1951 — Section 31
High Courts07 Jun 1989Allowed
C.P.K. Trading Company Vs Additional Sales Tax Officer and Another
High Court Of Kerala · (1989) 2 ILR (Ker) 699 : (1990) 76 STC 211
Central Sales Tax (Kerala) Rules, 1957 — Rule 11C, 5ACentral Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12Central Sales Tax Act, 1956 — Section 13, 6A, 6A(1)
High Courts07 Jun 1989
P. Raghaban Piilai Vs State and Others
High Court Of Kerala · (1989) 2 KLJ 777
Kerala State and Subordinate Services Rules, 1958 — Rule 28(bbb)