High Courts31 Jul 1990
Smt. Savithry Amma Vs State of Kerala and others
High Court Of Kerala · (1990) 2 KLJ 315
Kerala Land Acquisition Act, 1961 — Section 11, 18, 18, 19, 20
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 16 of 32
High Courts31 Jul 1990
Commissioner of Income Tax Vs S. Ratnam Pillai
High Court Of Kerala · (1991) 97 CTR 166 : (1991) 1 ILR (Ker) 358 : (1991) 188 ITR 494
Income Tax Act, 1961 — Section 250, 263, 41(1)
High Courts31 Jul 1990
Abdul Rasheed Vs K.S.R.T.C.
High Court Of Kerala · (1991) 2 LLJ 485
Constitution of India, 1950 — Article 14, 16
High Courts30 Jul 1990Allowed
M.V. Mathai Vs State of Kerala and another
High Court Of Kerala · (1990) 2 KLJ 332
Constitution of India, 1950 — Article 14
High Courts30 Jul 1990Dismissed
C.D. Rajan Vs State of Kerala and Others
High Court Of Kerala · (1991) 34 ECC 99 : (1990) 60 FLR 299 : (1991) 81 STC 330
High Courts30 Jul 1990Dismissed
C.V. Antony Vs State of Kerala and Others
High Court Of Kerala · (1990) 07 KL CK 0041
Kerala General Sales Tax Act, 1963 — Section 59A
High Courts30 Jul 1990Dismissed
Basheer Ahammed Vs Collector of Cus. and C. Ex.
High Court Of Kerala · (1991) 31 ECC 375 : (1992) 61 ELT 583
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112(1), 119, 129B(4), 129EMysore Income Tax Act, 1923 — Section 34
High Courts30 Jul 1990Allowed
Mathai Vs State of Kerala
High Court Of Kerala · (1991) 62 FLR 15 : (1991) 2 ILR (Ker) 597 : (1991) 2 LLJ 392
Constitution of India, 1950 — Article 14Kerala Service Rules, 1958 — Rule 90(6)
High Courts27 Jul 1990Dismissed
Sasidharan and another Vs Kochummini Kolappan and Another
High Court Of Kerala · (1990) 2 KLJ 508
Transfer of Property Act, 1882 — Section 106, 111, 111(h), 114, 114A
High Courts27 Jul 1990
Raghava Panicker and Krishna Panicker Vs Kochunni Kolappan and Others
High Court Of Kerala · (1990) 07 KL CK 0058
Transfer of Property Act, 1882 — Section 106, 111, 111H, 114, 114A
High Courts27 Jul 1990
Kerala State Cashew Development Corporation Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (1991) 1 ILR (Ker) 287 : (1990) 186 ITR 521
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 139(8), 140A, 271(1)Income Tax Rules, 1962 — Rule 117A
High Courts27 Jul 1990
Santhosh and Others Vs State of Kerala
High Court Of Kerala · (1990) 2 KLJ 383
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 299, 300, 302
High Courts27 Jul 1990
Lord Krishna Bank Vs Deputy Labour Commissioner and Others
High Court Of Kerala · (1990) 07 KL CK 0014
Industrial Disputes Act, 1947 — Section 2, 4Kerala Payment of Subsistence Allowance Act, 1972 — Section 4, 6Subsistence Allowance Rules — Rule 4, 5
High Courts27 Jul 1990
V.M. Salgaocar and Bros. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 56 TAXMAN 309
Income Tax Act, 1961 — Section 143, 160, 163, 172, 172(1)
High Courts27 Jul 1990
Santosh and Another Vs State of Kerala
High Court Of Kerala · (1991) CriLJ 570
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 299, 300, 302
High Courts26 Jul 1990
Jose Vs Prabhakaran
High Court Of Kerala · (1990) 07 KL CK 0067
Civil Procedure Code Amendment Act, 1976 — Section 20A, 97(1)Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 11 , Order 5 Rule 12, Order 5 Rule 14, Order 5 Rule 15
High Courts26 Jul 1990Dismissed
Sovereign spices Vs Additional Sales Tax Officer I and Another
High Court Of Kerala · (1991) 81 STC 160
Kerala General Sales Tax Act, 1963 — Section 44Kerala General Sales Tax Rules, 1963 — Rule 43, 44
High Courts26 Jul 1990
V. Ramachandran Nair Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 335
High Courts25 Jul 1990Dismissed
M/s. Sigma Agencies (P) Ltd. Vs P.V. Thomas and Others
High Court Of Kerala · (1990) 2 KLJ 263
Arbitration Act, 1940 — Section 11, 15Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts25 Jul 1990Dismissed
Premier Cable Company Ltd. Vs Govt. of India
High Court Of Kerala · (1991) ECR 532 : (1991) 51 ELT 242 : (1991) 1 ILR (Ker) 49 : (1992) 193 ITR 719
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113, 58