High Courts30 Oct 1991
Commissioner of Income Tax Vs Travancore Rayons Ltd.
High Court Of Kerala · (1992) 101 CTR 281 : (1993) 199 ITR 151
Income Tax Act, 1961 — Section 256, 37
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 5 of 30
High Courts30 Oct 1991
Sreedharan and Others Vs Varghese and Another
High Court Of Kerala · (1991) 10 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A, Order 39 Rule 2A(1)
High Courts29 Oct 1991Dismissed
K. Ravindran Vs The Dy. Inspector General of Police and others
High Court Of Kerala · (1992) 1 KLJ 73
Central Reserve Police Force Act, 1949 — Section 10(m), 12(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 53
High Courts29 Oct 1991Allowed
Jose Kuruvinakkunnel Vs Assistant Excise Commissioner and Others
High Court Of Kerala · (1991) 10 KL CK 0042
Bar Councils Act, 1926 — Section 3(4)Foreign Liquor Rules — Rule 13(3), 19, 31, 32, 34Kerala Abkari Act, 1077 — Section 26, 29, 56, 67A, 67F
High Courts29 Oct 1991
Commissioner of Income Tax Vs Dr. K. George Thomas
High Court Of Kerala · (1993) 199 ITR 110
Income Tax Act, 1961 — Section 256
High Courts28 Oct 1991
Vanaja Textiles Ltd. and Others Vs Inspecting Assistant Commissioner of Income Tax
High Court Of Kerala · (1994) 119 CTR 123 : (1994) 208 ITR 602 : (1994) 76 TAXMAN 204
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Income Tax Act, 1961 — Section 142, 143, 276C, 277
High Courts28 Oct 1991
VANAJA TEXTILES LTD. AND OTHERS Vs INSPECTING ASSISTANT COMMISSIONER OF Income Tax.
High Court Of Kerala · (1994) 119 CTR 123 : (1994) 208 ITR 602 : (1994) 76 TAXMAN 204
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Income Tax Act, 1961 — Section 131, 133A, 140, 142, 143Penal Code, 1860 (IPC) — Section 120B, 196, 198, 199, 200
High Courts25 Oct 1991Allowed
L. Mary Yohannan Vs N.K. Sreekumaran Nair and Another
High Court Of Kerala · AIR 1992 Ker 36 : (1992) 1 ILR (Ker) 1
Kerala Land Reforms Act, 1963 — Section 2(25), 2(33B), 80(1), 80A, 80A(3)
High Courts25 Oct 1991
State of Kerala Vs V. Krishnan Nair and Others
High Court Of Kerala · AIR 1992 Ker 44 : (1991) 3 ILR (Ker) 771
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 30, 30(1)
High Courts25 Oct 1991
N. Subhakaran Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1992) 198 ITR 720
Income Tax Act, 1961 — Section 139(8), 215, 217, 273A
High Courts25 Oct 1991
K. Rajan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1991) 10 KL CK 0020
Kerala Public Service Commission (Consultation) Regulations, 1957 — Regulation 4Kerala State and Subordinate Services Rules, 1958 — Rule 27, 39
High Courts25 Oct 1991
Chittur Service Co-operative Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1991) 10 KL CK 0008
Kerala Payment of Subsistence Allowance Act, 1972 — Section 2
High Courts23 Oct 1991Dismissed
Joseph George Vs Chacko Thomas
High Court Of Kerala · (1992) KLJ 115
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12A, Order 21 Rule 32Easements Act, 1882 — Section 13Specific Relief Act, 1963 — Section 16, 19, 28, 28(1)
High Courts23 Oct 1991
Bharat Plywood and Timber Products Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 101 CTR 174 : (1992) 198 ITR 692
Income Tax Act, 1961 — Section 147
High Courts23 Oct 1991Allowed
Elizabeth and Another etc. Vs Francis Edwin and Others
High Court Of Kerala · AIR 1992 Ker 108
Civil Procedure Code, 1908 (CPC) — Section 148, 149
High Courts23 Oct 1991Allowed
K. Ramakrishnan Vs The State of Kerala and Another
High Court Of Kerala · (1992) KLJ 202
Constitution of India, 1950 — Article 14
High Courts23 Oct 1991
Kerala Electric Lamp Works Ltd. Vs Collector of C. Excise
High Court Of Kerala · (1994) 74 ELT 807 : (1992) 1 ILR (Ker) 405
Central Excises and Salt Act, 1944 — Section 35G(1)Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 29, 30, 31, 32, 33
High Courts22 Oct 1991
C.W.S. (India) Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs C.W.S. (India) Ltd.
High Court Of Kerala · (1992) 101 CTR 36 : (1992) 198 ITR 660
Income Tax Act, 1961 — Section 256, 40A, 40A(5)Income Tax Rules, 1962 — Rule 3
High Courts22 Oct 1991
Malabar Industrial Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 100 CTR 27 : (1992) 1 ILR (Ker) 584 : (1992) 198 ITR 611
Income Tax Act, 1961 — Section 263
High Courts21 Oct 1991
Elizabeth Vs Francis Edwin
High Court Of Kerala · (1991) 10 KL CK 0058
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 41 Rule 3(1), Order 7 Rule 11, Order 7 Rule 12, Order 7 Rule 13Kerala Court Fees and Suits Valuation Act, 1959 — Section 4, 52