High Courts20 Mar 1989Dismissed
Purushothoman Vs Mallika
High Court Of Kerala · (1989) CivCC 331
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(1), 488(8)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,209 of 2,714
High Courts17 Mar 1989Dismissed
M/s United India Insurance Co. Ltd. Vs Andrew Vivera and another
High Court Of Kerala · (1989) 1 KLJ 614
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts17 Mar 1989Dismissed
United India Insurance Co. Ltd. and Another Vs Andrew Vivera
High Court Of Kerala · AIR 1990 Ker 139 : (1989) 66 CompCas 807 : (1989) 2 ILR (Ker) 482
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Marine Insurance Act, 1963 — Section 23
High Courts17 Mar 1989
Secretary, Pallipurom Harijan Motor Society Ltd. and Others Vs State of Others
High Court Of Kerala · (1989) 1 KLJ 576
Constitution of India, 1950 — Article 366
High Courts16 Mar 1989
Joseph Kunivila Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 1 KLJ 636
Income Tax Act, 1961 — Section 144B, 144B(1), 256(1)
High Courts16 Mar 1989
Joseph Kuruvila Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 77 CTR 192 : (1989) 179 ITR 139
Income Tax Act, 1961 — Section 144B, 144B(1)
High Courts16 Mar 1989
Arun Agencies, Mattancherry Vs St. Antony''s Oil Mill and Others
High Court Of Kerala · AIR 1989 Ker 312
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts16 Mar 1989
T.I. Mathai Vs Controller of Estate Duty
High Court Of Kerala · (1990) 183 ITR 490
Estate Duty Act, 1953 — Section 10
High Courts16 Mar 1989Dismissed
Kunjan Nadar Radhakrishnan Vs State
High Court Of Kerala · (1989) 1 KLJ 482
Evidence Act, 1872 — Section 24, 25, 26, 27Explosives Act, 1884 — Section 12, 5(3)Penal Code, 1860 (IPC) — Section 114, 201, 300, 302, 324
High Courts16 Mar 1989
N. Velappan Vs Commissioner of Wealth-tax
High Court Of Kerala · (1989) 2 ILR (Ker) 478 : (1989) 179 ITR 423
Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)Wealth Tax Act, 1957 — Section 14(1), 14(2)
High Courts16 Mar 1989
Arun Agencies Vs Ms St. Antony''s Oil Mill and 2 Others
High Court Of Kerala · (1989) 1 KLJ 641
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 51(2)
High Courts16 Mar 1989
Commissioner of Income Tax Vs Relish Foods
High Court Of Kerala · (1989) 79 CTR 197 : (1989) 180 ITR 454
Income Tax Act, 1961 — Section 32, 33, 80HH, 80J
High Courts14 Mar 1989
Forest Range Officer Vs Aboobacker and another
High Court Of Kerala · (1989) 1 KLJ 504 : (1989) 1 KLT 871 : 1989 Cri LJ 2038
Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 25Wild Life (Protection) Act, 1972 — Section 2(16), 51, 55, 9, 9(2)
High Courts13 Mar 1989
Commissioner of Income Tax Vs Chembra Peak Estates Ltd.
High Court Of Kerala · (1990) 185 ITR 556
Income Tax Act, 1961 — Section 40A(7)
High Courts13 Mar 1989Dismissed
P.M. Sharnsudeen Vs The R.T.A. Alleppey
High Court Of Kerala · (1989) 1 KLJ 509
Constitution of India, 1950 — Article 226
High Courts10 Mar 1989Dismissed
S. Ramakalmal Vs Santhakumari Amma
High Court Of Kerala · (1989) 1 KLJ 476
Guardians and Wards Act, 1890 — Section 20, 27, 39(a)Kerala Debt Relief Act, 1977 — Section 2(3)(c)Trusts Act, 1882 — Section 3, 88
High Courts10 Mar 1989Dismissed
Augusthy Vs Varkey and Others
High Court Of Kerala · (1989) 1 KLJ 704
Criminal Procedure Code, 1973 (CrPC) — Section 132, 133, 133, 134, 135
High Courts10 Mar 1989Dismissed
Ramakaimal Vs Santhakumari Amma
High Court Of Kerala · (1989) 1 KLJ 476
Guardians and Wards Act, 1890 — Section 20, 27, 39Kerala Agrlculturists Debt Relief Act, 1958 — Section 2Kerala Debt Relief Act, 1977 — Section 2(3)
High Courts10 Mar 1989
K.S. E. B. Vs E. M. Varkey and Another
High Court Of Kerala · (1989) 1 KLJ 436
Arbitration Act, 1940 — Section 20, 21, 30(a), 39Civil Procedure Code, 1908 (CPC) — Section 34
High Courts09 Mar 1989Dismissed
Shamusdheen and Others Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 639
Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 222Penal Code, 1860 (IPC) — Section 342