High Courts23 Feb 1989Dismissed
N. Rajang Vs Narayanan Nair
High Court Of Kerala · (1989) 1 KLJ 626
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 12(6), 13, 13(6), 18, 18(1)(a)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,212 of 2,714
High Courts23 Feb 1989Dismissed
Mariakutty Vs Sophiamma and Others
High Court Of Kerala · (1989) 1 KLJ 417
Succession Act, 1925 — Section 192, 192, 193, 193, 194
High Courts23 Feb 1989Dismissed
N. Rajan Vs Narayanan Nair
High Court Of Kerala · (1989) 1 KLJ 626
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13, 13(6), 18, 18(1), 20
High Courts23 Feb 1989Dismissed
Porathissery Panchayat Tax Payer''s Association Vs Executive Officer and Others
High Court Of Kerala · (1989) 1 KLJ 664
Constitution of India, 1950 — Article 226Kerala Panchayat (Building Taxes) Rules 1963 — Rule 6, 9Kerala Panchayat Act, 1960 — Section 68
High Courts23 Feb 1989Dismissed
Porathissery Panchayat Tax Payees Association Vs Executive Officer and Others
High Court Of Kerala · (1989) 1 KLJ 664
Constitution of India, 1950 — Article 220, 226
High Courts22 Feb 1989Dismissed
A.M.A. Sultan (deceased by LRs) and Others Vs Seydu Zohra Beevi
High Court Of Kerala · AIR 1990 Ker 186 : (1989) 2 ILR (Ker) 237
Transfer of Property Act, 1882 — Section 53A
High Courts22 Feb 1989
Varghese alias Sibi Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 2041
Criminal Procedure Code, 1973 (CrPC) — Section 254, 262, 344
High Courts22 Feb 1989
M. A. MAJEED and Another Vs DIVISIONAL FOREST OFFICER and Another
High Court Of Kerala · (1993) 115 CTR 19
Income Tax Act, 1961 — Section 206C
High Courts22 Feb 1989Allowed
N. Esther Vs State of Kerala and Others
High Court Of Kerala · (1989) 1 KLJ 653
Kerala Education Rules, 1959 — Rule 3, 3(2), 51A
High Courts22 Feb 1989Allowed
Varghese @, Sibi Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 628
Criminal Procedure Code, 1973 (CrPC) — Section 254, 262, 344, 344(1)
High Courts22 Feb 1989Allowed
N. Esther Vs The State of Kerala and Others
High Court Of Kerala · (1989) 1 KLJ 653
High Courts21 Feb 1989
Ramankutty Vs The Municipal Commissioner Palghat and others
High Court Of Kerala · (1989) 1 KLJ 739
Kerala Municipalities Act, 1961 — Section 228, 234, 363(2)
High Courts21 Feb 1989
The Food Inspector, Muyattupuzha Municipality Vs V.H. Kamath
High Court Of Kerala · (1989) CriLJ 2187
Prevention of Food Adulteration Act, 1954 — Section 14, 19, 20
High Courts21 Feb 1989Dismissed
Food Inspector Vs V. H. Kamath
High Court Of Kerala · (1989) 1 KLJ 408
Prevention of Corruption Act, 1988 — Section 19(2), 20(1)
High Courts20 Feb 1989Dismissed
Narayanan Namboodiri Vs Bhargavi Amma and Another
High Court Of Kerala · (1989) 1 KLJ 416
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Feb 1989Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Carmel Book Stall
High Court Of Kerala · (1989) 74 STC 89
Kerala General Sales Tax Act, 1963 — Section 10
High Courts20 Feb 1989Allowed
Deputy Commissioner (Law), Board of Revenue (Taxes) Vs Cochin Agencies
High Court Of Kerala · (1989) 2 ILR (Ker) 637 : (1989) 74 STC 389
Kerala General Sales Tax Act, 1963 — Section 35, 35(2), 35(2)(b), 35(2A)
High Courts17 Feb 1989Allowed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue, (Taxes) Vs K.P. Paper Products
High Court Of Kerala · (1989) 2 ILR (Ker) 533 : (1989) 74 STC 16
Kerala Additional Sales Tax Act, 1978 — Section 2Kerala General Sales Tax Act, 1963 — Section 10, 41, 5, 7Kerala General Sales Tax Rules, 1963 — Rule 9
High Courts17 Feb 1989Allowed
Vijayamohini Mills Vs State of Kerala
High Court Of Kerala · (1989) 02 KL CK 0067
Central Sales Tax Act, 1956 — Section 6A, 6A(1), 6A(2)
High Courts17 Feb 1989Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K.P. Paper Products
High Court Of Kerala · (1989) 2 ILR (Ker) 533 : (1989) 74 STC 16
Kerala General Sales Tax Act, 1963 — Section 41