High Courts25 Sept 1990
Commissioner of Income Tax Vs K. Damodaran Pillai
High Court Of Kerala · (1991) 189 ITR 414
Income Tax Act, 1961 — Section 2(14), 2(1A), 45
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 11 of 32
High Courts24 Sept 1990
K.M. Aziz Vs T.C. Kurian and Another
High Court Of Kerala · (1990) 09 KL CK 0034
Evidence Act, 1872 — Section 145
High Courts24 Sept 1990Allowed
Ramanathan Vs Natarajan
High Court Of Kerala · (1990) 09 KL CK 0031
Easements Act, 1882 — Section 13, 14, 27, 28
High Courts24 Sept 1990
Kadukkakunnil Appachan and Another Vs Excise Circle Inspector
High Court Of Kerala · (1990) 2 KLJ 578
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(2), 37, 51
High Courts24 Sept 1990
Commissioner of Income Tax Vs Mrs. Teresa Joseph
High Court Of Kerala · (1991) 189 ITR 627
Finance Act, 1989 — Section 3Income Tax Act, 1961 — Section 2(14), 2(1A), 45
High Courts24 Sept 1990Allowed
Thresia and Another Vs Kochuthommen
High Court Of Kerala · AIR 1991 Ker 337 : (1991) 1 ILR (Ker) 213
Administrator Generals Act, 1963 — Section 29, 32, 53Succession Act, 1925 — Section 213, 391
High Courts24 Sept 1990Allowed
Karthiyani Vs Chandrika
High Court Of Kerala · (1990) 09 KL CK 0013
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 20(1), 20(3)
High Courts24 Sept 1990
Narayani Karthiyayani Vs Karthiyayani Chandrika and Another
High Court Of Kerala · (1990) 09 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 20(1), 20(3)
High Courts24 Sept 1990Allowed
Kochan Ramanathan Vs Kochan Natarajan
High Court Of Kerala · (1990) 2 KLJ 617
Easements Act, 1882 — Section 13, 14, 27, 28
High Courts24 Sept 1990Allowed
Thresia Vs Kochuthomman
High Court Of Kerala · (1990) 2 KLJ 591
Administrator Generals Act, 1963 — Section 29, 31, 32, 33, 35Succession Act, 1925 — Section 187, 213, 214, 391, 53
High Courts20 Sept 1990Allowed
T. Kutty Sankaran Nair Vs Isappan Joseph
High Court Of Kerala · (1990) 2 KLJ 491
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a)
High Courts20 Sept 1990Dismissed
Mathew Joseph Vs Arackulam Panchayat and Others
High Court Of Kerala · (1990) 2 KLJ 580
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3)
High Courts19 Sept 1990Allowed
M. Madhavan Vs Killannoor Panchayat and another
High Court Of Kerala · (1990) 2 KLJ 572
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 10, 10(1), 10(2), 2(6), 5
High Courts19 Sept 1990Allowed
Bhaskara Unnithan Vs K. Sarasamma and Others
High Court Of Kerala · (1990) 2 KLJ 518
Kerala Education Rules, 1959 — Rule 3, 34, 44, 44(1), 44A
High Courts19 Sept 1990Allowed
M. Madhavan Vs Killannoor Panchayat and Another
High Court Of Kerala · AIR 1991 Ker 340 : (1991) 1 ILR (Ker) 628
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 10, 10(2), 9(1)
High Courts19 Sept 1990
Commissioner of Income Tax Vs K.U. Mathai
High Court Of Kerala · (1991) 191 ITR 480
Income Tax Act, 1961 — Section 16
High Courts19 Sept 1990
Commissioner of Income Tax Vs Pullengode Rubber and Produce Co. Ltd.
High Court Of Kerala · (1992) 62 TAXMAN 298
High Courts19 Sept 1990Allowed
S. Bhaskaran Unnithan Vs K. Sarasamma and Others
High Court Of Kerala · (1990) 2 KLJ 518
High Courts18 Sept 1990
N. Usman Kutty Haji Vs Mother India Corporation
High Court Of Kerala · (1990) 09 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(1), Order 21 Rule 50(2), Order 21 Rule 50(3), 115(2)
High Courts18 Sept 1990Dismissed
A.V. Bhatt Vs Union of India (UOI) and Others
High Court Of Kerala · (1991) 1 ACC 295 : (1991) ACJ 536
Railways Act, 1989 — Section 73, 74