High Courts08 Jul 1991
Assainar Vs State of Kerala
High Court Of Kerala · (1991) 2 KLJ 285
Kerala Panchayat (Profession Tax) Rules, 1963 — Rule 10(1), 3, 3(1)Kerala Panchayat (Taxation and Appeal) Rules, 1963 — Rule 3, 4
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 16 of 30
High Courts06 Jul 1991Dismissed
Venilal Mehta Vs Asst. Collector of Central Excise
High Court Of Kerala · (1991) 37 ECR 385 : (1992) 57 ELT 46
Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135(1)Gold (Control) Act, 1968 — Section 85(1)
High Courts05 Jul 1991
State of Kerala Vs Cheriyan and Others
High Court Of Kerala · (1991) 07 KL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jul 1991
Smt. Subaida Sulaiman Vs Hamza and Others
High Court Of Kerala · (1991) 2 KLJ 425
Kerala Revenue Recovery Act, 1968 — Section 50, 50(1), 50(2), 52, 53
High Courts05 Jul 1991
In Re: Wandoor Jupiter Chits P. Ltd. (In Liquidation)
High Court Of Kerala · (1992) 195 ITR 244
Companies (Court) Rules, 1959 — Rule 307, 308Companies Act, 1956 — Section 449Income Tax Act, 1961 — Section 57
High Courts05 Jul 1991
Fr. Skariah M. Arakkal Vs The Taluk Panchayat Officer and Others
High Court Of Kerala · (1991) 07 KL CK 0032
Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 — Rule 10, 12, 12(4), 25, 5
High Courts05 Jul 1991
Sivadas Vs Kerala State Handloom Development Corporation and Others
High Court Of Kerala · (1991) 07 KL CK 0020
Constitution of India, 1950 — Article 12, 16, 226
High Courts04 Jul 1991
P.S. Haridas Vs The Alleppey Urban Co-operative Bank Ltd. and Others
High Court Of Kerala · (1991) 2 KLJ 275
High Courts04 Jul 1991
Commissioner of Income Tax Vs Bharath Sea Foods
High Court Of Kerala · (1992) 63 TAXMAN 40
Income Tax Act, 1961 — Section 271(1)(c), 272(1)
High Courts03 Jul 1991Dismissed
Nizzar Rawther Vs Varghese Mathew and Others
High Court Of Kerala · AIR 1992 Ker 312 : (1991) 3 ILR (Ker) 514
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(4)
High Courts03 Jul 1991
Paithala Narayanan and Others Vs State of Kerala
High Court Of Kerala · (1991) 07 KL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 293(4)Penal Code, 1860 (IPC) — Section 302, 323, 34, 341
High Courts03 Jul 1991Dismissed
Paramal Raman Vs State of Kerala
High Court Of Kerala · (1992) CriLJ 176 : (1991) 3 ILR (Ker) 630
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts02 Jul 1991Allowed
Sudha Vs K. Chenthamarakshan and Others
High Court Of Kerala · (1991) 2 ACC 714 : (1993) ACJ 114
High Courts02 Jul 1991
M.K. Stephen Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 62 TAXMAN 205
Gift Tax Act, 1958 — Section 2(xxii), 5(1)(xii), 6
High Courts02 Jul 1991
M.K. Stephen (deceased) and Others Vs Commissioner of Gift-tax
High Court Of Kerala · (1992) 62 TAXMAN 205
Gift Tax Act, 1958 — Section 2, 5(1), 6
High Courts01 Jul 1991Dismissed
K. Rajendran Vs K.S. Krishnadas and Others
High Court Of Kerala · AIR 1992 Ker 5
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 58Motor Vehicles Act, 1988 — Section 217, 217(2), 71(4), 81(4)
High Courts01 Jul 1991Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Co-operative Sugars Ltd.
High Court Of Kerala · (1993) 88 STC 84
Kerala General Sales Tax Act, 1963 — Section 2
High Courts01 Jul 1991
Krishna Das Vs State Transport Appellate Tribunal and Others
High Court Of Kerala · AIR 1992 Ker 5
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 2(31), 217, 217(1), 217(2), 71
High Courts27 Jun 1991Dismissed
Chellappan Pillai Vs Andi Damodaran
High Court Of Kerala · (1992) KLJ 759
High Courts27 Jun 1991
K.M. Joseph Binoy (No. 2) Vs Union of India (UOI) and Others
High Court Of Kerala · (1991) 3 ILR (Ker) 373 : (1992) 194 ITR 453
Constitution of India, 1950 — Article 132(1), 133(1), 134(1), 134A