High Courts10 Feb 1989Allowed
State of Kerala Vs Joseph Anchilose
High Court Of Kerala · AIR 1990 Ker 101
Arbitration Act, 1940 — Section 14, 32
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,214 of 2,714
High Courts10 Feb 1989
K.S.E.B Vs Cheriyan Varghese and Others
High Court Of Kerala · (1989) 1 KLJ 354
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103, 104Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 14, 16, 17, 18Provincial Insolvency Act, 1920 — Section 75(2), 75(2)
High Courts09 Feb 1989Dismissed
Mudavan Thurutitiyil Mammad and Others Vs Ottumarakkattil Parkkum Vettila Chandayil Nabeesa and Another
High Court Of Kerala · (1989) 02 KL CK 0058
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
High Courts09 Feb 1989Dismissed
Nanappan Konthi and Others Vs District Collector, Kottayam and Others
High Court Of Kerala · AIR 1989 Ker 223
Companies Act, 1956 — Section 17, 3, 6Land Acquisition Act, 1894 — Section 4, 4(1), 40(1), 44B, 6
High Courts09 Feb 1989
Commissioner of Wealth-tax Vs K.V. Abraham
High Court Of Kerala · (1990) 87 CTR 159 : (1989) 177 ITR 13
Wealth Tax Act, 1957 — Section 4(1), 5(1)
High Courts09 Feb 1989Dismissed
R Muraleedharan Vs Principal Govt. Law College (Evening) and another
High Court Of Kerala · (1989) 1 KLJ 383
Constitution of India, 1950 — Article 12, 226
High Courts09 Feb 1989
Ram Bahadur Thakur (P) Ltd. Vs Chief Inspector of Plantations
High Court Of Kerala · (1989) 2 LLJ 20
Industrial Disputes Act, 1947 — Section 25BMaternity Benefits Act, 1961 — Section 3, 5PLANTATIONS LABOUR ACT, 1951 — Section 30
High Courts09 Feb 1989Allowed
Joy @ Job and Another Vs C. 1. of Police
High Court Of Kerala · (1989) 1 KLJ 253
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 Feb 1989Allowed
Sheba Daniel Vs T. J. Alexander
High Court Of Kerala · (1989) 1 KLJ 320
Divorce Act, 1869 — Section 18, 19(1)
High Courts06 Feb 1989
LAKSHMINARAYANAN ENGINEERS AND CONTRACTORS Vs SECRETARY, KERALA STATE ELECTRICITY BOARD, AND ANOTHER.
High Court Of Kerala · (1989) 75 CTR 151 : (1989) 178 ITR 230 : (1990) 48 TAXMAN 306
Income Tax Act, 1961 — Section 194C, 203
High Courts06 Feb 1989
Sivaraman Divakaran and Others Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 1501
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 34Penal Code, 1860 (IPC) — Section 182, 201, 203, 302
High Courts06 Feb 1989Dismissed
Mayo Pharmacy Vs Aboobacker Haji
High Court Of Kerala · (1989) 02 KL CK 0011
Negotiable Instruments Act, 1881 (NI) — Section 25, 27, 28Partnership Act, 1932 — Section 18, 19, 20, 22, 32(3)
High Courts03 Feb 1989
Asuma Cashew Company Vs Commissioner of Income Tax Commissioner of Income Tax Vs Asuma Cashew Company
High Court Of Kerala · (1990) 84 CTR 198 : (1990) 182 ITR 175
Income Tax Act, 1961 — Section 35B
High Courts03 Feb 1989
Achamma George Vs Inspecting Assistant Commissioner and Another
High Court Of Kerala · (1989) 79 CTR 205 : (1990) 1 ILR (Ker) 63 : (1989) 180 ITR 57
High Courts02 Feb 1989Dismissed
Elampalloor Devaswom Trust Vs Kamalakshy Ammal and another
High Court Of Kerala · (1989) 1 KLJ 312
High Courts02 Feb 1989Dismissed
Lakshmonan Sundaram Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 261
Criminal Procedure Code, 1973 (CrPC) — Section 2(g), 313, 342, 386, 386 lbPenal Code, 1860 (IPC) — Section 279, 302, 304A, 323, 324Prevention of Corruption Act, 1988 — Section 13(2)
High Courts02 Feb 1989Dismissed
Lakshmanan Sundaram Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 1800 : (1989) 2 ILR (Ker) 330
Criminal Procedure Code, 1973 (CrPC) — Section 2, 311, 313, 342, 386Penal Code, 1860 (IPC) — Section 279, 302, 303, 304A, 323
High Courts02 Feb 1989Dismissed
Elampallor Trust Vs Kamalakshy Amma
High Court Of Kerala · (1989) 1 KLJ 312
Limitation Act, 1963 — Article 22
High Courts01 Feb 1989Allowed
Union Bank of India, Ernakulam Vs T.J. Stephen and Others
High Court Of Kerala · AIR 1990 Ker 180 : (1989) 66 CompCas 96 : (1989) 2 ILR (Ker) 513
Contract Act, 1872 — Section 129, 154Limitation Act, 1963 — Article 55
High Courts01 Feb 1989
Suntex Private Limited Vs Union of India (UOI)
High Court Of Kerala · (1989) 22 ECR 177 : (1989) 42 ELT 559
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111D, 112A, 124