High Courts02 Mar 1989Dismissed
Dominic Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 446
Criminal Procedure Code, 1973 (CrPC) — Section 102(3)Kerala Abkari Act, 1077 — Section 31, 36, 55, 67
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,211 of 2,714
High Courts02 Mar 1989
Kamalatt Baby Vs Pokkalathkandi Gopinath
High Court Of Kerala · (1989) 1 KLJ 643
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)Hindu Marriage Act, 1955 — Section 10(1), 10(1)(o), 13(1)(ib), 13(f), 25
High Courts02 Mar 1989
Babay Vs Gopinath
High Court Of Kerala · (1990) CivCC 154 : (1989) 1 KLJ 643
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 10(1), 10(1)(e), 13(1), 13(1)(ib), 25
High Courts02 Mar 1989
Kamalett Baby Vs Pokkalathkandi Gopinath
High Court Of Kerala · (1989) 1 KLJ 643
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)Hindu Marriage Act, 1955 — Section 10(1), 13(1), 25, 25(1), 25(3)
High Courts01 Mar 1989
Travancore Devaswom Board Vs Purushothoman
High Court Of Kerala · (1989) ACJ 624 : (1989) 2 ILR (Ker) 254 : (1989) 2 LLJ 114
Employees Compensation Act, 1923 — Section 12, 2, 3, 30, 31
High Courts01 Mar 1989
Travancore Devaswom Board Vs Purushothaman
High Court Of Kerala · (1990) 1 ACC 175
Employees Compensation Act, 1923 — Section 12, 2, 3, 30, 31
High Courts01 Mar 1989Allowed
Travancore Devaswom Board Vs Purushothaman and others
High Court Of Kerala · (1989) 1 KLJ 528
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts28 Feb 1989
S. Nagarajan Vs Kolappurathu Khader
High Court Of Kerala · (1989) 22 ECR 526 : (1989) 41 ELT 380
Criminal Procedure Code, 1973 (CrPC) — Section 11, 11(1)Customs Act, 1962 — Section 132, 135A
High Courts28 Feb 1989Allowed
Rubicon Vs Collector of C. Ex.
High Court Of Kerala · (1989) 22 ECR 269 : (1989) 44 ELT 401
Central Excise Rules, 1944 — Rule 173Central Excises and Salt Act, 1944 — Section 35B, 35E, 35F
High Courts28 Feb 1989
Commissioner of Wealth-tax Vs K. Ravindranathan Nair
High Court Of Kerala · (1989) 78 CTR 34 : (1989) 177 ITR 1
Finance Act, 1965 — Section 68Voluntary Disclosure of Income and Wealth Act, 1976 — Section 3(1)Wealth Tax Act, 1957 — Section 2
High Courts28 Feb 1989
K.P. Francis Vs R.D.O. Fort Cochin and Others
High Court Of Kerala · (1989) 1 KLJ 395
Kerala Building Tax Act, 1975 — Section 11(1)Kerala Building Tax Rules, 1984 — Rule 10
High Courts28 Feb 1989Allowed
M.P. Mariyumma Vs Dr. P.M. Abdul Rassak
High Court Of Kerala · (1989) 1 KLJ 669
High Courts28 Feb 1989
Commissioner of Wealth-tax Vs Ravi Cheloor
High Court Of Kerala · (1989) 78 CTR 153 : (1989) 2 ILR (Ker) 415 : (1989) 178 ITR 640
High Courts28 Feb 1989
Mani Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 593
Arms Act, 1959 — Section 25(1B)Penal Code, 1860 (IPC) — Section 383, 384, 385, 390, 393Probation of Offenders Act, 1958 — Section 3, 4, 6(1)
High Courts27 Feb 1989
Mohanan Nair and Others Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 2106
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 145, 155, 157, 3, 80Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts27 Feb 1989Allowed
New India Assurance Co. Ltd. Vs Raju Markose and Others
High Court Of Kerala · (1989) 1 KLJ 420
Motor Vehicles Act, 1988 — Section 92A, 96(2)
High Courts27 Feb 1989
Mohanan Nair and 3 Others Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 467
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 145, 155, 157, 3, 80Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts27 Feb 1989Dismissed
State of Kerala and Another Vs T.U. Madhava Perumbra Nair
High Court Of Kerala · (1989) 1 KLJ 444
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(1), 3(3), 8
High Courts24 Feb 1989Dismissed
K. T Joseph and Others Vs K. F. C and Another
High Court Of Kerala · (1989) 1 KLJ 461
Constitution of India, 1950 — Article 14, 226State Financial Corporations Act, 1951 — Section 29, 31, 32GTransfer of Property Act, 1882 — Section 29, 69
High Courts24 Feb 1989Dismissed
Joseph Vs Kerala Financial Corporation Ltd.
High Court Of Kerala · (1989) 1 KLJ 461
Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 29, 30, 31