High Courts29 Mar 1989
Commissioner of Income Tax Vs Rajamohan Cashews Ltd.
High Court Of Kerala · (1989) 78 CTR 151 : (1991) 187 ITR 670
Finance (No. 2) Act, 1977 — Section 2(7)Finance Act, 1972 — Section 2(6)Income Tax Act, 1961 — Section 43(5)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,208 of 2,714
High Courts29 Mar 1989
Krishnan Kutty Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 2257
Penal Code, 1860 (IPC) — Section 332
High Courts29 Mar 1989Dismissed
Madras Rubber Factory Limited Vs State of Kerala
High Court Of Kerala · (1990) 1 ILR (Ker) 1 : (1989) 74 STC 56
Constitution of India, 1950 — Article 143Kerala High Court Act, 1958 — Section 4Rubber Act, 1947 — Section 12, 25
High Courts28 Mar 1989Dismissed
N. Thankappan Vs K.G. Chandramathi and Others
High Court Of Kerala · (1989) 03 KL CK 0025
Hindu Adoptions and Maintenance Act, 1956 — Section 18(1), 18(2)
High Courts27 Mar 1989Dismissed
M. A. Ahamedkutty Vs Sub Judge and others
High Court Of Kerala · (1990) 1 KLJ 764
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18Constitution of India, 1950 — Article 227
High Courts27 Mar 1989Dismissed
K.P. Chackochan and Another Vs Federal Bank and Others
High Court Of Kerala · (1989) 66 CompCas 953
Banking Regulation Act, 1949 — Section 10A, 10B, 20, 30, 35BCompanies Act, 1956 — Section 176, 391, 392, 397, 398
High Courts27 Mar 1989
Indian Transformers Ltd. Vs CEGAT
High Court Of Kerala · (1989) 23 ECR 656 : (1989) 42 ELT 548
High Courts22 Mar 1989
Lekshmi Pilla Amma Vs G. Geetamma and Others
High Court Of Kerala · (1996) 1 ACC 441
High Courts22 Mar 1989
Popular Automobiles Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 179 ITR 632
High Courts22 Mar 1989
State of Kerala and Another Vs Valliammal Bhaskaran
High Court Of Kerala · AIR 1990 Ker 42
Arbitration Act, 1940 — Section 30, 39Arbitration Rules, 1940 — Rule 12Constitution of India, 1950 — Article 141
High Courts21 Mar 1989Dismissed
Government of Kerala Vs M Kunha Abdulla
High Court Of Kerala · (1989) 1 KLJ 583
High Courts21 Mar 1989
State of Kerala Vs Dr. C.K. Bharathan
High Court Of Kerala · (1989) CriLJ 2025
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 415, 417, 511
High Courts21 Mar 1989
C. Madhava. Das and Others Vs Kerala Co-Op, Tribunal and Others
High Court Of Kerala · (1989) 1 KLJ 617
Kerala Co-operative Societies Act, 1969 — Section 29Kerala Co-operative Societies Rules, 1969 — Rule 35(3)
High Courts21 Mar 1989Allowed
Chaliloth Theroth Mohanan and Another Vs Chaliloth Yesoda and Others
High Court Of Kerala · AIR 1989 Ker 286 : (1990) 185 ITR 31
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4
High Courts21 Mar 1989Dismissed
Government of Kerala and Another Vs M. Kunha Abdulla
High Court Of Kerala · AIR 1990 Ker 150 : (1989) 2 ILR (Ker) 672
Arbitration Act, 1940 — Section 20
High Courts21 Mar 1989
State of Kerala Vs Dr. C.K. Bharathan.
High Court Of Kerala · (1989) 1 KLJ 659
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 415, 417, 511
High Courts21 Mar 1989Dismissed
Mg. Partner, Mis Balakrishna Transport Vs R.T.A. Malappuram and Others
High Court Of Kerala · (1989) 1 KLJ 650
Kerala Motor Vehicles Rules, 1989 — Rule 177AMotor Vehicles Act, 1988 — Section 47
High Courts21 Mar 1989Dismissed
C.T. Mohanan Vs C. Yesoda
High Court Of Kerala · (1990) 53 TAXMAN 25
Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 4
High Courts20 Mar 1989
Crossfield Traders Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 77 CTR 26 : (1989) 179 ITR 606
Income Tax Act, 1961 — Section 129, 144B, 153
High Courts20 Mar 1989Allowed
C.D. Govinda Rao Vs Assistant Collector of C. Ex.
High Court Of Kerala · (1990) 29 ECC 20 : (1989) 25 ECR 560 : (1990) 45 ELT 556