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)
COURT ARCHIVE
High Court Of Kerala judgments, 1989
668 judgments · page 32 of 34
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
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
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
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
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
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
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
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
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)
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
High Courts18 Jan 1989
Commissioner of Income Tax Vs Aluminium Industries Ltd.
High Court Of Kerala · (1990) 182 ITR 172
Income Tax Act, 1961 — Section 35B
High Courts18 Jan 1989Dismissed
K.K.V. Venugopalan Vs R.T.A. Cannanore and Others
High Court Of Kerala · (1989) 1 KLJ 173
Income Tax Act, 1961 — Section 269DLand Acquisition Act, 1894 — Section 4
High Courts18 Jan 1989Dismissed
Food Inspector Quilon Municipality Vs M.H. Shoukathali
High Court Of Kerala · (1989) 1 KLJ 186
Prevention of Food Adulteration Act, 1954 — Section 16(1A)(a)(i), 19, 19(2)
High Courts18 Jan 1989
Commissioner of Income Tax Vs Bhadra Enterprises
High Court Of Kerala · (1989) 177 ITR 403 : (1990) 49 TAXMAN 53
Income Tax Act, 1961 — Section 256, 68
High Courts18 Jan 1989
Ambujakshy Vs T.K. Karunakaran
High Court Of Kerala · (1989) 01 KL CK 0004
Contract Act, 1872 — Section 253Transfer of Property Act, 1882 — Section 45
High Courts17 Jan 1989Dismissed
Abdul Salam and others Vs State of Kerala and others
High Court Of Kerala · (1989) 1 KLJ 734
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 13, 3, 5, 8
High Courts13 Jan 1989Allowed
Meppallipoyil Ibrayi Vs Poolakkandiyil Pokkan
High Court Of Kerala · (1989) 1 KLJ 245
Transfer of Property Act, 1882 — Section 56(6)(b)
High Courts13 Jan 1989Allowed
Joy Mathew Vs Supdt of Police and Others
High Court Of Kerala · (1989) 1 KLJ 166
Kerala Headload Workers Act, 1978 — Section 18, 2(i)
High Courts13 Jan 1989Allowed
Joy Mathew Vs Superintendent of Police and Others
High Court Of Kerala · (1991) 1 LLJ 518
Constitution of India, 1950 — Article 226Kerala Headload Workers Act, 1978 — Section 2