COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,216 of 2,714

High Courts27 Jan 1989Allowed

A. Abdul Gafoor Kunju Vs Avva Ummal Pathumma Beevi and Another

High Court Of Kerala · (1989) 1 KLJ 194

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)(a), 3(I), 5, 7

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High Courts27 Jan 1989Dismissed

V.K. Mohammed Vs R.T.A., Malappuram and Others

High Court Of Kerala · AIR 1989 Ker 296

Constitution of India, 1950 — Article 254Motor Vehicles Act, 1939 — Section 47(1)

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High Courts27 Jan 1989Dismissed

Sarala Vs State of Kerala

High Court Of Kerala · (1989) 1 KLJ 328

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High Courts25 Jan 1989

Parapuzha Thamban alias Jacob Vs State of Kerala

High Court Of Kerala · (1989) CriLJ 1372

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 324, 84

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High Courts25 Jan 1989Dismissed

K.M. Mathew Vs P.K. George

High Court Of Kerala · (1991) 71 CompCas 568

Penal Code, 1860 (IPC) — Section 463, 465, 471

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High Courts25 Jan 1989

Commissioner of Income Tax Vs Kerala Financial Corporation

High Court Of Kerala · (1989) 76 CTR 157 : (1989) 177 ITR 483 : (1990) 48 TAXMAN 240

Income Tax Act, 1961 — Section 256(2), 36(1)

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High Courts25 Jan 1989

Travancore Cements Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1989) 178 ITR 175

Income Tax Act, 1961 — Section 256(2), 41(1)

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High Courts25 Jan 1989

Commissioner of Income Tax Vs India Sea Foods

High Court Of Kerala · (1989) 79 CTR 123 : (1989) 178 ITR 400

Income Tax Act, 1961 — Section 185, 256(2)

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High Courts24 Jan 1989Allowed

Quilon Taluk Labour Contract Vs State of Kerala and Others Transporting Co. Op. Society Ltd.

High Court Of Kerala · (1989) 1 KLJ 209

Kerala Co-operative Societies Act, 1969 — Section 101, 7(1)(c)

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High Courts24 Jan 1989

Kalpaka Films Vs Commissioner of Income Tax

High Court Of Kerala · (1989) 717 ITR 414

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

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High Courts24 Jan 1989

Ashok Textiles Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1989) 178 ITR 94

Income Tax Act, 1961 — Section 43A

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High Courts24 Jan 1989

Joint Receivers of United Film Exhibitors Vs Commissioner of Income Tax

High Court Of Kerala · (1989) 76 CTR 85 : (1989) 177 ITR 518

Income Tax Act, 1961 — Section 189, 256(2)Partnership Act, 1932 — Section 47

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High Courts23 Jan 1989

COMMISSIONER OF Income Tax Vs KUMARAN AND CO.

High Court Of Kerala · (1989) 76 CTR 88 : (1989) 177 ITR 436

Income Tax Act, 1961 — Section 256

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High Courts23 Jan 1989Allowed

Thommen Joseph Vs Mathai George and Others

High Court Of Kerala · (1989) 1 KLJ 183

Kerala Land Reforms Act, 1963 — Section 80A(6), 80B

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High Courts23 Jan 1989

Commissioner of Income Tax Vs Poyilakada Fisheries Pvt. Ltd.

High Court Of Kerala · (1992) 196 ITR 722

Income Tax Act, 1961 — Section 256, 80J

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High Courts19 Jan 1989

Commissioner of Income Tax Vs Heaveacrumb Rubber (P.) Ltd.

High Court Of Kerala · (1989) 179 ITR 259

Income Tax Act, 1961 — Section 32, 33, 80JIncome Tax Rules, 1962 — Rule 5

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High Courts19 Jan 1989Dismissed

S. Krishna Bhatt Vs State Bank of India and Others

High Court Of Kerala · (1989) 1 KLJ 237

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 42, Order 21 Rule 43, Order 21 Rule 46, Order 21 Rule 46B, 60

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High Courts19 Jan 1989

Commissioner of Gift Tax Vs G. Lakshmana Sarma

High Court Of Kerala · (1989) 76 CTR 181 : (1989) 178 ITR 211 : (1989) 45 TAXMAN 270

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High Courts18 Jan 1989Dismissed

K.K.V. Venugopalan Vs R.T.A., Cannanore and Others

High Court Of Kerala · AIR 1989 Ker 218

Motor Vehicles Act, 1939 — Section 57(2)

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High Courts18 Jan 1989Dismissed

K. Narayanan Vs K. Sreedevi

High Court Of Kerala · AIR 1990 Ker 151 : (1989) 2 ILR (Ker) 172

Hindu Marriage Act, 1955 — Section 13(1)Marriage Laws (Amendment) Act, 1976 — Section 13

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