High Courts13 Jan 1989Allowed
Meppallipoyil Ibravi Vs Poolakkandiyil Pokkan and Others
High Court Of Kerala · AIR 1990 Ker 169
Transfer of Property Act, 1882 — Section 55(6)
COURT ARCHIVE
High Court Of Kerala judgments, 1989
668 judgments · page 33 of 34
High Courts13 Jan 1989
COMMISSIONER OF Income Tax Vs KIL KOTAGIRI TEA AND COFFEE ESTATES LTD.
High Court Of Kerala · (1989) 177 ITR 458
Income Tax Act, 1961 — Section 256, 80A
High Courts12 Jan 1989Dismissed
Kumaran Nair and Others Vs K.A. Khader Shah
High Court Of Kerala · (1989) 1 KLJ 148
High Courts12 Jan 1989
Commissioner of Gift Tax Vs K.H. Abraham
High Court Of Kerala · (1989) 177 ITR 205 : (1990) 49 TAXMAN 58
High Courts12 Jan 1989Dismissed
Jaifunnissa Begum and Others Vs A. Sarojini and Others
High Court Of Kerala · (1989) 01 KL CK 0021
Constitution of India, 1950 — Article 14, 16, 309Kerala State and Subordinate Services Rules, 1958 — Rule 2, 27, 8
High Courts11 Jan 1989Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K. Mohammed
High Court Of Kerala · (1989) 74 STC 210
Kerala General Sales Tax Act, 1963 — Entry 157
High Courts10 Jan 1989Allowed
Travancore Devaswom Board and Others Vs P. Savithri and Others
High Court Of Kerala · (1989) 2 ILR (Ker) 317 : (1990) 1 LLJ 276
Constitution of India, 1950 — Article 14, 320Kerala Public Service Commission Rules of Procedure, 1976 — Rule 13, 9
High Courts10 Jan 1989Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Mohana Jewellery
High Court Of Kerala · (1990) 79 STC 471
Kerala General Sales Tax Act, 1963 — Section 5A(1)
High Courts10 Jan 1989Dismissed
K.S.E.B. Vs V.A. Sukumaran and Another
High Court Of Kerala · (1989) 1 KLJ 190
Constitution of India, 1950 — Article 136(1)Criminal Procedure Code, 1973 (CrPC) — Section 362, 378, 378(4), 378(5)Limitation Act, 1963 — Section 5
High Courts09 Jan 1989Dismissed
Deputy Commissioner of Soles Tax (Law) Vs V.P. Sukumaran
High Court Of Kerala · (1989) 1 KLJ 161
Kerala General Sales Tax Act, 1963 — Entry 25P
High Courts09 Jan 1989
Father Epharam Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 75 CTR 142 : (1989) 2 ILR (Ker) 86 : (1989) 176 ITR 78
Income Tax Act, 1961 — Section 10(3), 2(24)
High Courts09 Jan 1989
Commissioner of Income Tax Vs Madras Spinners Ltd.
High Court Of Kerala · (1989) 177 ITR 495
Income Tax Act, 1961 — Section 256(2)
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
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