High Courts17 May 1991
Santhigiri Ashram Vs The Tahsildar and Others
High Court Of Kerala · (1991) 05 KL CK 0012
Registration of Electors Rules, 1960 — Rule 22, 23, 23(3)Representation of the People Act, 1951 — Section 22, 23, 23(1), 23(2), 23(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 20 of 30
High Courts10 May 1991
Raphael George Vs Chief Electoral Officer and Others
High Court Of Kerala · (1991) 05 KL CK 0006
Constitution of India, 1950 — Article 14
High Courts03 May 1991
COMMISSIONER OF Income Tax Vs BHAGEERATHA ENGINEERING LTD.
High Court Of Kerala · (1992) 99 CTR 204 : (1991) 3 ILR (Ker) 482 : (1992) 193 ITR 674
Income Tax Act, 1961 — Section 256, 32A, 33, 54D, 80HH
High Courts03 May 1991
Karvalves Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Karvalves Ltd.
High Court Of Kerala · (1991) 99 CTR 234 : (1992) 197 ITR 95
Income Tax Act, 1961 — Section 2(14), 37, 45, 48
High Courts03 May 1991
Karvalves Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 60 TAXMAN 483
Income Tax Act, 1961 — Section 2(14), 2(4A), 2(74), 37, 41(2)Industrial Disputes Act, 1947 — Section 25FF
High Courts26 Apr 1991
C.B.S. Gramaphone Records and Tapes (India) Ltd. Vs P.A. Noorudeen
High Court Of Kerala · (1991) CivCC 838 : (1992) 73 CompCas 494
Negotiable Instruments Act, 1881 (NI) — Section 142
High Courts12 Apr 1991Allowed
K. Mahin Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 193 ITR 417
Income Tax Act, 1961 — Section 256(2), 271(1)(c)
High Courts12 Apr 1991
Kanaran Vs S. I. of Police, Kuttiadi
High Court Of Kerala · (1991) 2 KLJ 692
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 318, 341Evidence Act, 1872 — Section 114(a)
High Courts12 Apr 1991
Kunjukrishna Pillai Vs Sreekumar
High Court Of Kerala · (1991) 04 KL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 130, 133, 137, 138, 139
High Courts12 Apr 1991
COMMISSIONER OF Income Tax Vs CHANDRIKA EDUCATIONAL TRUST.
High Court Of Kerala · (1992) 193 ITR 557 : (1992) 65 TAXMAN 363
Income Tax Act, 1961 — Section 11, 13, 254, 256
High Courts12 Apr 1991
Varkey Vs Sarojini Amma and Others
High Court Of Kerala · (1991) 04 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7(1), Order 47 Rule 1, 148, 149, 151Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 30(3), 31, 33
High Courts12 Apr 1991Allowed
R. Ranganathan Vs P. Kashiraj and Another
High Court Of Kerala · AIR 1992 Ker 141
Negotiable Instruments Act, 1881 (NI) — Section 120, 121, 122
High Courts12 Apr 1991
Saraskshy and Others Vs Krishnankutty and Others
High Court Of Kerala · (1992) 1 ACC 432 : (1991) ACJ 1069
Motor Vehicles Act, 1988 — Section 110A
High Courts12 Apr 1991
COMMISSIONER OF Income Tax Vs T. ABDUL MAJEED.
High Court Of Kerala · (1991) 3 ILR (Ker) 109 : (1992) 193 ITR 339
Income Tax Act, 1961 — Section 254, 256, 271
High Courts12 Apr 1991
Selvakumar (Legal Heir of Late Chellappan Chettiar) Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 101 CTR 16 : (1992) 193 ITR 470 : (1992) 63 TAXMAN 242
Income Tax Act, 1961 — Section 147, 256, 69
High Courts12 Apr 1991
Kunnath Yesoda Vs Chiootta Kunhambu
High Court Of Kerala · (1991) 2 KLJ 112
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Court Fees and Suits Valuation Act, 1959 — Section 27
High Courts12 Apr 1991Dismissed
S. Damodaran Pillai Vs K. Nanthedu Bava
High Court Of Kerala · AIR 1992 Ker 212 : (1991) 2 ILR (Ker) 976 : (1991) 2 KLJ 86
General Clauses Act, 1897 — Section 13Provincial Insolvency Act, 1920 — Section 10
High Courts12 Apr 1991Dismissed
G. Gopinathan Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 193 ITR 496
Income Tax Act, 1961 — Section 256(2)
High Courts12 Apr 1991
Krishnan Sreevalsan Vs State
High Court Of Kerala · (1992) CriLJ 584 : (1991) 2 ILR (Ker) 994 : (1991) 2 KLJ 1
Criminal Practice Rules, 1999 — Rule 36Criminal Procedure Code, 1973 (CrPC) — Section 363, 363(2)
High Courts12 Apr 1991
B. Ranganathan Vs Khashiraj and Another
High Court Of Kerala · (1991) 04 KL CK 0001
Negotiable Instruments Act, 1881 (NI) — Section 120, 121, 122