High Courts23 Jan 1990Dismissed
R.K. Kesavan Vs Board of Revenue, Trivandrum and Others
High Court Of Kerala · AIR 1990 Ker 253
Arms Act, 1959 — Section 17, 22Constitution of India, 1950 — Article 19, 226
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 31 of 32
High Courts23 Jan 1990
Joseph Chandy Vs Income Tax Officer and Another
High Court Of Kerala · (1990) 183 ITR 213
Income Tax Act, 1961 — Section 144, 146, 263
High Courts23 Jan 1990Allowed
Annamma Cherian Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 1796 : (1990) 3 ILR (Ker) 701 : (1990) KLJ 391
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 319, 319(1), 319(2), 319(3)Essential Commodities Act, 1955 — Section 11, 3(2), 7(1)Kerala Rationing Order, 1966 — Section 50
High Courts23 Jan 1990Dismissed
Devassia Mathew Vs Mathai
High Court Of Kerala · (1990) KLJ 654
Evidence Act, 1872 — Section 17, 21, 68, 90Succession Act, 1925 — Section 278
High Courts22 Jan 1990
Commissioner of Income Tax Vs K. Ravindranathan Nair
High Court Of Kerala · (1990) 90 CTR 120 : (1993) 200 ITR 766
Income Tax Act, 1961 — Section 35BIncome Tax Rules, 1962 — Rule 103
High Courts19 Jan 1990
Commissioner of Income Tax Vs N. Krishna Iyer (HUF) (No. 2)
High Court Of Kerala · (1991) 187 ITR 636
Income Tax Act, 1961 — Section 261
High Courts18 Jan 1990Allowed
State of Kerala and Another Vs Joseph Vilangadan
High Court Of Kerala · AIR 1990 Ker 276
Arbitration Act, 1940 — Section 13, 15, 16
High Courts17 Jan 1990
Commissioner of Income Tax Vs Travancore Titanium Products Ltd.
High Court Of Kerala · (1990) 183 ITR 78
Income Tax Act, 1961 — Section 37
High Courts16 Jan 1990
Commissioner of Income Tax Vs Kilkotagiri Tea and Coffee Estates Co. Ltd.
High Court Of Kerala · (1990) 183 ITR 145
Companies (Profits) Surtax Act, 1964 — Rule 2
High Courts16 Jan 1990Allowed
Karthi Pankajakshy Vs Lalitha Sujatha
High Court Of Kerala · (1990) 2 DMC 100 : (1990) KLJ 195
Ezhava Act, 1100 — Section 6Hindu Marriage Act, 1955 — Section 11, 16, 16(1), 5(1)Hindu Succession Act, 1956 — Section 2, 7
High Courts16 Jan 1990
Commissioner of Income Tax Vs Traco Cables Co. Ltd.
High Court Of Kerala · (1990) 185 ITR 339
Income Tax Act, 1961 — Section 261
High Courts16 Jan 1990
Commissioner of Income Tax Vs Eapen Joseph
High Court Of Kerala · (1990) 184 ITR 46
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 261
High Courts15 Jan 1990Dismissed
Damodaran Damu Vs State
High Court Of Kerala · (1990) 1 KLJ 258
Criminal Procedure Code, 1973 (CrPC) — Section 162(1)Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 299, 300, 304
High Courts15 Jan 1990
Janardhanan Vs Syamala Kumary
High Court Of Kerala · (1990) 2 DMC 128
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(5), Order 6 Rule 15Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 21, 23
High Courts15 Jan 1990
Valappan Kunhiveettil Damodaran Alias Damu Vs State
High Court Of Kerala · (1990) 01 KL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 162(1), 162(2)Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 299, 300, 304
High Courts12 Jan 1990
Commissioner of Wealth-tax Vs Mrs. Daisy Paul
High Court Of Kerala · (1990) 183 ITR 22
Wealth Tax Act, 1957 — Section 5(1)
High Courts12 Jan 1990Dismissed
R.R. Rajendra Menon (No. 2) Vs Cochin Stock Exchange Ltd. and Another
High Court Of Kerala · (1990) 69 CompCas 256 : (1990) 3 ILR (Ker) 863
Companies Act, 1956 — Section 10, 2(11), 257Kerala High Court Act, 1958 — Section 5
High Courts12 Jan 1990
Travancore Tea Estate Co. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Travancore Tea Estate Co. Ltd.
High Court Of Kerala · (1992) 194 ITR 404
Income Tax Act, 1961 — Section 256
High Courts11 Jan 1990
Board of Trustees of Cochin Port Trust Vs A.L. Chopra
High Court Of Kerala · (1990) 1 KLJ 319
Sales of Goods Act, 1930 — Section 46(1), 46(i)(c), 54, 54(2)
High Courts11 Jan 1990
Priya Rubber Industries (P.) Ltd. Vs Income Tax Officer
High Court Of Kerala · (1990) 89 CTR 1 : (1990) 182 ITR 433 : (1990) 52 TAXMAN 15
Constitution of India, 1950 — Article 226