High Courts09 Jan 1989Allowed
T. Chandri and Others Vs Kambrath Kanarakutty
High Court Of Kerala · AIR 1990 Ker 122
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Kerala Stamp Act, 1959 — Section 35Stamp Act, 1899 — Section 36
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,218 of 2,714
High Courts09 Jan 1989
Commissioner of Income Tax Vs Chemmeens
High Court Of Kerala · (1989) 76 CTR 167 : (1989) 177 ITR 160 : (1990) 48 TAXMAN 211
Income Tax Act, 1961 — Section 256(2)
High Courts09 Jan 1989Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs P. Sukumaran
High Court Of Kerala · (1989) 74 STC 185
Kerala General Sales Tax Act, 1963 — Entry 25P, Entry 26P
High Courts09 Jan 1989
T. Kunhambu Vs A. Sojath
High Court Of Kerala · (1989) CriLJ 1022
Criminal Procedure Code, 1973 (CrPC) — Section 190, 2Penal Code, 1860 (IPC) — Section 499, 500, 52
High Courts09 Jan 1989
Fr. Ephen Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 43 TAXMAN 128
Income Tax Act, 1961 — Section 10, 10(3), 10(3)(ii), 10(5), 17
High Courts09 Jan 1989Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs O.P. Samuel
High Court Of Kerala · (1990) 78 STC 129
Central Sales Tax Act, 1956 — Section 3Kerala General sales Tax Act, 1963 — Section 5Kerala General Sales Tax Rules, 1963 — Rule 32(13)
High Courts09 Jan 1989Dismissed
Kanakapalam Estate Vs State of Kerala
High Court Of Kerala · (1989) 2 ILR (Ker) 159 : (1989) 73 STC 336
Kerala General Sales Tax Act, 1963 — Section 2, 2(xxvii)
High Courts06 Jan 1989Dismissed
Sreekumaran Vs Ardhanareeswara Devaswom and Others
High Court Of Kerala · (1989) 1 KLJ 163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 151Societies Registration Act, 1860 — Section 10, 3, 4, 5, 8
High Courts06 Jan 1989Dismissed
Kumaran Vs Kodakkavoor Olluparampu Ardhanareeswara Devaswom and Others
High Court Of Kerala · (1990) 68 CompCas 692
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts04 Jan 1989Dismissed
James Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 133
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 235(2), 326, 353, 353(6)Penal Code, 1860 (IPC) — Section 212, 225, 307, 324, 332
High Courts04 Jan 1989Allowed
N. Paramu Pillai Vs The District Collector and Others
High Court Of Kerala · (1989) 1 KLJ 729
Kerala Public Accountants Act, 1963 — Section 2, 2(b), 3
High Courts04 Jan 1989Allowed
Ashalatha Divakaran Vs Commissioner Cannanore Municipality and Others
High Court Of Kerala · (1989) 2 KLJ 579
Kerala Building Rules, 1984 — Rule 41
High Courts03 Jan 1989
Annamma Alexander Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 176 ITR 229
High Courts03 Jan 1989
C. Lohithakshan Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 614
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts03 Jan 1989Dismissed
C. Lohithakshan Vs State of Keralu
High Court Of Kerala · (1989) 1 KLJ 115
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173(8)Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts02 Jan 1989Dismissed
United India Insurance Co. Ltd. Vs Yasodhara Amma and Another
High Court Of Kerala · (1989) ACJ 1075 : (1990) 1 LLJ 387
Workmens Compensation Act, 1923 — Section 3, 3(1), 3(2), 30
High Courts28 Dec 1988
Cominco Binani Zinc Ltd. Vs Pappachan
High Court Of Kerala · (1989) 1 LLJ 452
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21Factories Act, 1948 — Section 46
High Courts22 Dec 1988Allowed
Rajani Vs Subramonian
High Court Of Kerala · AIR 1990 Ker 1 : (1990) 1 DMC 561 : (1989) 2 ILR (Ker) 153
Hindu Marriage Act, 1955 — Section 13(1)
High Courts22 Dec 1988Dismissed
Chinnappan Luis Simon Luis Vs Bastion Kunju Luis
High Court Of Kerala · (1989) 1 KLJ 318
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8
High Courts22 Dec 1988Dismissed
Sankunni Nair Vs Janaki Amma and Others
High Court Of Kerala · (1988) 12 KL CK 0009
Cochin Nair Act, 1113 — Section 64Cochin Nair Regulations, 1095 — Section 43