High Courts11 Jan 1991
Commissioner of Income Tax Vs N. Sundareswaran
High Court Of Kerala · (1991) 190 ITR 137
Income Tax Act, 1961 — Section 263
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 29 of 30
High Courts11 Jan 1991Allowed
Sudarsan Chits (India) Ltd. Vs The Official Liquidator and Another
High Court Of Kerala · (1991) 01 KL CK 0006
Companies (Court) Rules, 1959 — Rule 147, 148, 149, 150, 151Companies Act, 1956 — Section 10, 391, 392, 393, 394Consumer Protection Act, 1986 — Section 3
High Courts10 Jan 1991Allowed
New India Assurance Co. Ltd. Vs Pathu and Others
High Court Of Kerala · (1992) ACJ 877 : AIR 1992 Ker 145 : (1991) 3 ILR (Ker) 227 : (1991) 1 KLJ 272
Motor Vehicles Act, 1939 — Section 110A, 95
High Courts10 Jan 1991
Pushpamani Vs State of Kerala and Others
High Court Of Kerala · (1991) 01 KL CK 0002
Kerala Land Reforms (Vesting and Assignment) Rules, 1970 — Rule 4, 5, 9Kerala Land Reforms Act, 1963 — Section 101, 101(2), 66, 66(3), 72
High Courts09 Jan 1991
Nachammal and Others Vs Marathakatha Ammal and Others
High Court Of Kerala · (1991) 1 KLJ 724
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 4, Order 22 Rule 4(3)
High Courts09 Jan 1991Dismissed
Nachammal Vs Marakatha Ammal
High Court Of Kerala · (1991) 1 KLJ 724
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3), Order 22 Rule 4(4)
High Courts09 Jan 1991Dismissed
Divisional Personnel Officer, Southern Railway Vs P. Ramachandran and Another
High Court Of Kerala · (1991) 63 FLR 895 : (1995) 3 LLJ 387
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Jan 1991
Commissioner of Wealth-tax Vs Saju Thomas
High Court Of Kerala · (1991) 189 ITR 488
Wealth Tax Act, 1957 — Section 25(2)
High Courts09 Jan 1991
COMMISSIONER OF Income Tax Vs VENEERS AND LAMINATION (INDIA) LTD.
High Court Of Kerala · (1992) 193 ITR 145
High Courts08 Jan 1991
S.N. Vadhyar and Sons and Others Vs Income Tax Officer and Another
High Court Of Kerala · (1991) 189 ITR 692
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Income Tax Act, 1961 — Section 277, 278, 278BPenal Code, 1860 (IPC) — Section 193, 196
High Courts08 Jan 1991Allowed
S.N. Vadhyar and Sons Vs Income Tax Officer
High Court Of Kerala · (1992) 62 TAXMAN 231
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)(i)Income Tax Act, 1961 — Section 277, 278, 278BPenal Code, 1860 (IPC) — Section 193, 193, 194, 195, 196
High Courts07 Jan 1991
Kamala Devi Vs Leelama and Others
High Court Of Kerala · (1991) 01 KL CK 0056
Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 92, 92(3)Kerala Land Reforms Act, 1963 — Section 101, 101(1), 99
High Courts07 Jan 1991Allowed
P.C. Joy and Company Vs United India Insurance Co. Ltd. and Another
High Court Of Kerala · (1991) 72 CompCas 494 : (1991) 2 ILR (Ker) 37
Arbitration Act, 1940 — Section 34
High Courts07 Jan 1991
N.P. Ahammed Koya Vs State of Kerala and Others
High Court Of Kerala · (1991) 1 KLJ 256
Criminal Procedure Code, 1973 (CrPC) — Section 10, 193, 28, 29(3), 325Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 36, 36(3), 36APenal Code, 1860 (IPC) — Section 302, 307, 324, 326
High Courts04 Jan 1991
N.S. Cyriac Vs The Inspecting Assistant Commissioner and Others
High Court Of Kerala · (1991) 01 KL CK 0052
Kerala General Sales Tax Rules, 1963 — Rule 72
High Courts03 Jan 1991
Vijayan Vs State of Kerala
High Court Of Kerala · (1991) 1 KLJ 227
Criminal Procedure Code, 1973 (CrPC) — Section 215, 222Penal Code, 1860 (IPC) — Section 299, 300, 304, 304A, 319
High Courts03 Jan 1991Allowed
K.A. Abdul Salam Vs The District Judge and other
High Court Of Kerala · (1991) 1 KLJ 541
Civil Procedure Code, 1908 (CPC) — Section 100, 115Constitution of India, 1950 — Article 226, 227
High Courts02 Jan 1991
Commissioner of Income Tax Vs Century Cashew Products
High Court Of Kerala · (1991) 188 ITR 612
Income Tax Act, 1961 — Section 147, 40(A)(7)
High Courts02 Jan 1991Dismissed
Job Vs State of Kerala
High Court Of Kerala · (1991) CriLJ 2180
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 103, 99Kerala Abkari Act, 1077 — Section 15C, 30, 31, 32, 33
High Courts02 Jan 1991
C.V. Sankara Pillai Vs M. Chandran and Others
High Court Of Kerala · (1991) 01 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 17Judges (Protection) Act, 1985 — Section 2, 4Kerala Building Tax Act, 1975 — Section 11, 17, 6, 6(1), 7(1)