High Courts13 Feb 1990Dismissed
Muhammed Kunju Vs Sudhamma @ Sargswathi Amma and others
High Court Of Kerala · (1990) 1 KLJ 675
Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 29 of 32
High Courts13 Feb 1990
Malayalam Plantations (India) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 3 ILR (Ker) 941 : (1990) 184 ITR 505
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11, 27Income Tax Act, 1961 — Section 254, 254(1), 37, 40A(5)
High Courts13 Feb 1990
State of Kerala Vs Krishnan Kutty and Others
High Court Of Kerala · (1990) 02 KL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 162Evidence Act, 1872 — Section 125Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 161(3)
High Courts12 Feb 1990Dismissed
Mani and Co. Vs Income Tax Officer and Another
High Court Of Kerala · (1990) 185 ITR 241
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256
High Courts12 Feb 1990Dismissed
Oskar Louis Vs K.V. Saradha
High Court Of Kerala · AIR 1991 Ker 137
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Specific Relief Act, 1963 — Section 16(1)
High Courts12 Feb 1990
A.N. Transports Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 185 ITR 134
Income Tax Act, 1961 — Section 254, 45, 48
High Courts12 Feb 1990Dismissed
Poulose Vs State of Kerala
High Court Of Kerala · (1991) 61 FLR 366 : (1991) 2 ILR (Ker) 782 : (1990) 2 ILR (Ker) 177 : (1990) KLJ 627 : (1991) 1 LLJ 239
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15(3), 3Kerala Civil Services (Disciplinary Proceedings Tribunal) Rules, 1960 — Rule 1, 8(3)
High Courts09 Feb 1990Dismissed
Georgekutty Vs Ouseph Varkey
High Court Of Kerala · (1990) 02 KL CK 0046
Evidence Act, 1872 — Section 107, 108
High Courts07 Feb 1990Dismissed
Santhosh Babu and Another Vs State of Kerala and Others
High Court Of Kerala · (1990) 02 KL CK 0053
Constitution of India, 1950 — Article 14, 16, 226Kerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts07 Feb 1990Allowed
Brijithamma Vs State of Kerala
High Court Of Kerala · (1990) 3 ILR (Ker) 698 : (1990) 2 LLJ 104
High Courts07 Feb 1990Allowed
Balakrishna Transport Vs Supdt. of Police
High Court Of Kerala · (1990) 2 LLJ 16
Constitution of India, 1950 — Article 226
High Courts07 Feb 1990Dismissed
Narayanan Nair Ramakrishnan Nair and Another Vs Zacharia Kuriakose (died) and Others
High Court Of Kerala · AIR 1991 Ker 152
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, 35, 64Contract Act, 1872 — Section 46Specific Relief Act, 1963 — Section 22(1), 22(2)
High Courts07 Feb 1990
State of Kerala Vs Union of India (UOI)
High Court Of Kerala · (1990) 2 ACC 11
Railways Act, 1989 — Section 77
High Courts06 Feb 1990
S.N. Chandak and others Vs Food Inspector and Others
High Court Of Kerala · (1990) 1 KLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 204, 22, 223(d), 223(d), 228Prevention of Food Adulteration Act, 1954 — Section 10, 14, 16, 16(1), 16A
High Courts06 Feb 1990
Commissioner of Income Tax Vs Kilco Refrigeration
High Court Of Kerala · (1990) 183 ITR 318
Income Tax Act, 1961 — Section 255, 256
High Courts06 Feb 1990
C. Bhaskaran Nair Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 86 CTR 48 : (1990) 185 ITR 15
Income Tax Act, 1961 — Section 36, 36(1), 37, 67(3)
High Courts06 Feb 1990
A.V. Joy, Alukkas Jewellery Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1990) 185 ITR 638
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(22)Income Tax Act, 1961 — Section 132, 139(2), 139(8), 217, 271(1)
High Courts06 Feb 1990Dismissed
G. Rajendran and Others Vs Kerala Ayurvedic Studies and Research Society and others.
High Court Of Kerala · (1990) 1 KLJ 349
Calicut University Act, 1975 — Section 57, 57(6), 57(6)(a)
High Courts06 Feb 1990
S.N. Vadhyar and Sons Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 52 TAXMAN 181
Income Tax Act, 1961 — Section 131, 145
High Courts06 Feb 1990
Association of Planters of Kerala Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 188 ITR 192
Income Tax Act, 1961 — Section 254