COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,213 of 2,714

High Courts17 Feb 1989Allowed

Joseph Michael Vs Travancore Rubber and Tea Co. Ltd.

High Court Of Kerala · (1989) 66 CompCas 491 : (1989) 2 ILR (Ker) 540

Companies Act, 1956 — Section 111, 155, 155(1)(b)Securities Contracts (Regulation) Rules, 1957 — Rule 19(3)

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High Courts17 Feb 1989

P. Kunhammed Kutty Haji and Others Vs Union of India (UOI) and Others

High Court Of Kerala · (1989) 76 CTR 139 : (1989) 176 ITR 481

Income Tax Act, 1961 — Section 206C, 44AC

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High Courts17 Feb 1989Allowed

Ouseph Vs Antony and Others

High Court Of Kerala · (1990) 2 ACC 54 : (1990) ACJ 57

Motor Vehicles Act, 1988 — Section 95

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High Courts15 Feb 1989Allowed

State of Kerala and Another Vs T. P. George

High Court Of Kerala · (1989) 1 KLJ 388

Arbitration Act, 1940 — Section 29, 30, 35, 41(a), 41(b)Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts15 Feb 1989

Commissioner of Gift-tax Vs K.G. Raghu

High Court Of Kerala · (1994) 210 ITR 979

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High Courts15 Feb 1989Dismissed

Vilasini and Others Vs Kuttappu and Others

High Court Of Kerala · (1989) 1 KLJ 347

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High Courts15 Feb 1989Dismissed

New India Assurance Co. Ltd. Vs Avathan Veettil Ravindranathan and Others

High Court Of Kerala · (1989) 2 ACC 75 : (1990) ACJ 231

Motor Vehicles Act, 1988 — Section 96

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High Courts15 Feb 1989Allowed

Uppathungal Joseph Vs Cannannore Co-operative Land Mortgage Bank

High Court Of Kerala · (1989) 1 KLJ 453

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95

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High Courts14 Feb 1989

Mahalakshmi Jayanthi and another Vs State of Kerala and another

High Court Of Kerala · (1989) 1 KLJ 335

Kerala Land Acquisition Act, 1961 — Section 20, 32, 33(2)Land Acquisition Act, 1894 — Section 12, 18, 23, 23(1A), 34

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High Courts14 Feb 1989Dismissed

Purushothaman and Others Vs State of Kerala

High Court Of Kerala · (1989) 1 KLJ 340

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 107, 120B, 441Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts14 Feb 1989

A.V. Kamath and another Vs M.K. Chandran and 5 Others

High Court Of Kerala · (1989) 1 KLJ 292

Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(iii), 11(5), 20

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High Courts14 Feb 1989Allowed

M/s Vijayamohini Jills Vs State of Kerala

High Court Of Kerala · (1989) 1 KLJ 496

Central Sales Tax Act, 1956 — Section 6A, 6A(1), 6A(2)

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High Courts14 Feb 1989Allowed

P. B. Prabha Vs Girl @ Sankara Girt

High Court Of Kerala · (1989) 1 KLJ 515

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Motor Vehicles Act, 1988 — Section 112Penal Code, 1860 (IPC) — Section 279

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High Courts13 Feb 1989Dismissed

M. Bhaskaran Nair Vs The Regional Transport Authority, Malappuram and Others

High Court Of Kerala · AIR 1990 Ker 142

Motor Vehicles Act, 1939 — Section 57(3)

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High Courts13 Feb 1989

Commissioner of Gift-tax Vs U.S.M. Fernandez

High Court Of Kerala · (1989) 178 ITR 577

Gift Tax Act, 1958 — Section 5(1)

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High Courts13 Feb 1989Allowed

Spencer and Co. Ltd. Vs Regional Director, E.S.I.C.

High Court Of Kerala · (1989) 2 ILR (Ker) 360 : (1991) 1 LLJ 541

Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(9), 82

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High Courts13 Feb 1989

Commissioner of Income Tax Vs T. Govindankutty Menon

High Court Of Kerala · (1989) 178 ITR 509

Income Tax Act, 1961 — Section 256(2), 271(1)

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High Courts10 Feb 1989Allowed

K.S.E.B. Vs Cheriyan Varghese and Others

High Court Of Kerala · AIR 1989 Ker 198 : (1989) 2 ILR (Ker) 596

Civil Procedure Code, 1908 (CPC) — Section 115Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 10(4), 16(3), 16(4), 16(5)

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High Courts10 Feb 1989

Commissioner of Income Tax Vs K. Kesava Reddiar

High Court Of Kerala · (1989) 76 CTR 111 : (1989) 178 ITR 457

Income Tax Act, 1961 — Section 143, 147, 254, 256

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High Courts10 Feb 1989

Calicut Trading Co. Vs Commissioner of Income Tax

High Court Of Kerala · (1989) 178 ITR 430 : (1989) 47 TAXMAN 27

Income Tax Act, 1961 — Section 256(2), 271(1)

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