High Courts06 Jun 1989
James Varghese Vs District Collector
High Court Of Kerala · (1989) 06 KL CK 0027
Kerala Building Tax Act, 1975 — Section 11, 12, 13, 16, 2Kerala Building Tax Rules, 1984 — Rule 15
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,206 of 2,714
High Courts05 Jun 1989
Associated Traders Vs Income Tax Officer and Others
High Court Of Kerala · (1989) 180 ITR 406
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 273A
High Courts02 Jun 1989Allowed
Abraham Thomas Vs Ouseph Varghese and Others
High Court Of Kerala · (1989) 1 KLJ 741
Kerala Agriculturists Debt Relief Act, 1970 — Section 16, 21
High Courts02 Jun 1989Dismissed
Ramalinga Mudali Vs Natesa Mudali
High Court Of Kerala · AIR 1989 Ker 304 : (1990) 2 DMC 229 : (1990) 1 ILR (Ker) 167
Contract Act, 1872 — Section 56, 73
High Courts01 Jun 1989
Krishna Pillai Vs Jalal Ahamed and Others
High Court Of Kerala · (1990) 1 ACC 111 : (1989) ACJ 991
Motor Vehicles Act, 1988 — Section 110
High Courts01 Jun 1989Dismissed
Nandakumar Vs Rani
High Court Of Kerala · (1989) 06 KL CK 0057
Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts01 Jun 1989
Commissioner of Wealth-tax Vs P.M. Padmanabhan
High Court Of Kerala · (1989) 180 ITR 598
High Courts01 Jun 1989Dismissed
Nandakumar Parrat Vs Sreekala Rani
High Court Of Kerala · (1989) 06 KL CK 0009
Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts01 Jun 1989Dismissed
Narendran Nair @ Unni Vs State of Kerala
High Court Of Kerala · (1989) 2 KLJ 98
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts31 May 1989Allowed
New India Assurance Co. Ltd. Vs Thankamma and Others
High Court Of Kerala · (1991) ACJ 499
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts31 May 1989Dismissed
Leela Vs Ambujakshy and Others
High Court Of Kerala · AIR 1989 Ker 308 : (1989) 2 ILR (Ker) 690
Easements Act, 1882 — Section 13Transfer of Property Act, 1882 — Section 11, 40
High Courts31 May 1989
Abdulla Vs Agricultural Income Tax Officer
High Court Of Kerala · (1989) 79 CTR 164 : (1989) 180 CTR 391 : (1989) 180 ITR 391 : (1990) 48 TAXMAN 268
Kerala Agricultural Income Tax Act, 1950 — Section 18(4)
High Courts31 May 1989Dismissed
Bhavani Vs Aravindakshan
High Court Of Kerala · (1989) 05 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 31, 33(4), 66
High Courts31 May 1989
Federal Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 78 CTR 31 : (1989) 180 ITR 241
Income Tax Act, 1961 — Section 37(1)
High Courts30 May 1989
Commissioner of Wealth-tax Vs T. Lakshmikutty Amma
High Court Of Kerala · (1989) 180 ITR 603
High Courts30 May 1989
Commissioner of Income Tax Vs Cochin Malabar Estates and Industries Ltd.
High Court Of Kerala · (1989) 180 ITR 152 : (1990) 48 TAXMAN 253
Income Tax Act, 1961 — Section 154
High Courts30 May 1989Allowed
New India Assurance Co. Ltd. Vs Susamma Varghese
High Court Of Kerala · (1990) ACJ 521
Motor Vehicles Act, 1988 — Section 110A
High Courts29 May 1989Dismissed
Shanmughan Vs Rohini Venugopal
High Court Of Kerala · (1989) 05 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 14
High Courts26 May 1989
Kesaria Tea Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 79 CTR 239 : (1989) 180 ITR 134
Income Tax Act, 1961 — Section 256(1)
High Courts25 May 1989
K.M. Rajan, Rajan and Company Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1989) 80 CTR 179 : (1989) 180 ITR 228
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 217(1), 273A(1)