High Courts29 Aug 1990
T. K. SHAHAL HASSAN MUSALIAR Vs CENTRAL BOARD OF DIRECT TAXES AND OTHERS.
High Court Of Kerala · (1991) 189 ITR 534
Constitution of India, 1950 — Article 226, 265, 32Income Tax Act, 1961 — Section 156, 159, 173, 2, 220
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 13 of 32
High Courts29 Aug 1990
T.K. Shahal Hassan Musaliar (legal heir of A. Thangal Kunju Musaliar) Vs Central Board of Direct Taxes and Others
High Court Of Kerala · (1984) 189 ITR 534
Income Tax Act, 1961 — Section 156, 222
High Courts29 Aug 1990Dismissed
Mohammed Easa Sahib Vs D.I.G. of Police
High Court Of Kerala · (1991) 1 ILR (Ker) 154 : (1992) 1 LLJ 353
Kerala Service Rules, 1957 — Rule 57
High Courts29 Aug 1990Allowed
C. Cherian Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 459
Kerala Education Act, 1958 — Section 12, 12(1), 2, 2(6), 35Kerala Education Rules, 1959 — Rule 1(4), 43, 48, 49, 51A
High Courts28 Aug 1990
The Indian Oil Corporation Ltd. Vs Muvattupuzha Municipality
High Court Of Kerala · (1990) 2 KLJ 488
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21
High Courts28 Aug 1990
Kottayam District Co-operative Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 188 ITR 568
Income Tax Act, 1961 — Section 80P(2)
High Courts28 Aug 1990
Indian Oil Corporation Vs Muvattupuzha Municipality
High Court Of Kerala · (1990) 2 KLJ 488
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21
High Courts27 Aug 1990
Vardhaman Publishers Limited, Dharmayug Investments Limited and Madhava Das Nalapat and Others Vs Mathrubhumi Printing and Publishing Co. Ltd. and Others
High Court Of Kerala · (1991) 71 CompCas 1
Companies Act, 1956 — Section 108, 173, 173(2), 26, 27Stamp Act, 1899 — Section 12(2), 2(11)
High Courts27 Aug 1990Dismissed
Managing Director, Kerala State Small Industries Development and Employment Corporation Ltd. Vs Canara Bank and Another
High Court Of Kerala · (1991) 70 CompCas 437
Contract Act, 1872 — Section 51, 52, 53, 54
High Courts24 Aug 1990Dismissed
Joseph Vs Aleyamma and Others
High Court Of Kerala · (1990) 2 KLJ 539
Evidence Act, 1872 — Section 45
High Courts23 Aug 1990
M.K. Gabriel Babu and Another Vs Assistant Director of Income Tax (Investigation) and Others
High Court Of Kerala · (1990) 186 ITR 435
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
High Courts23 Aug 1990Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K.V. Balakrishnan
High Court Of Kerala · (1991) 81 STC 424
Kerala General Sales Tax Act, 1963 — Section 5A(1)
High Courts23 Aug 1990Allowed
K. Abdul Azeez Vs State and Others
High Court Of Kerala · (1991) 1 KLJ 370
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 80
High Courts22 Aug 1990
Commissioner of Income Tax Vs Travancore Titanium Products Ltd. (No. 2)
High Court Of Kerala · (1991) 189 ITR 653
High Courts22 Aug 1990
G. Deenapalan Nair Vs The Government of Kerala and Others
High Court Of Kerala · (1990) 08 KL CK 0019
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 31, 65, 7, 88
High Courts22 Aug 1990
Commissioner of Income Tax Vs Eastern Clay Works Limited
High Court Of Kerala · (1991) 63 FLR 37 : (1991) 188 ITR 274
Income Tax Act, 1961 — Section 36(1)
High Courts22 Aug 1990
The Punjab Aromatics Vs State of Kerala
High Court Of Kerala · (1990) 08 KL CK 0001
High Courts21 Aug 1990Allowed
F.A.C.T. Ltd. Vs Ajayakumar and Others
High Court Of Kerala · (1990) 08 KL CK 0061
Contract Act, 1872 — Section 73, 74
High Courts21 Aug 1990Dismissed
Y. Jameela Beevi and another Vs State Bank of Traxancore
High Court Of Kerala · (1990) 2 KLJ 553
Banking Regulation Act, 1949 — Section 21, 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts21 Aug 1990Dismissed
Y. Jameela Beevi and Another Vs State Bank of Travancore
High Court Of Kerala · (1990) 2 KLJ 553
Banking Regulation Act, 1949 — Section 21, 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34