High Courts06 Nov 1991
M.S. Joseph Michael and Bros. Vs Income Tax Appellate Tribunal
High Court Of Kerala · (1992) 65 TAXMAN 195
Income Tax Act, 1961 — Section 271(1)(a), 273(1)(b)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,130 of 2,714
High Courts06 Nov 1991Dismissed
M.A. Mohammed Ashraf Vs State of Kerala and Others
High Court Of Kerala · (1991) 11 KL CK 0009
Constitution of India, 1950 — Article 14Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 17
High Courts01 Nov 1991Allowed
K.K. Kalyana Sundaram Vs R. T. O. and Others
High Court Of Kerala · (1992) 1 KLJ 365
Kerala Motor Vehicles Taxation Act, 1976 — Section 5
High Courts01 Nov 1991Dismissed
Sujir Vasudev Nayak Vs State of Kerala
High Court Of Kerala · (1991) 11 KL CK 0039
Central Sales Tax (Amendment) Act, 1976 — Section 2Central Sales Tax Act, 1956 — Section 2, 3, 5, 5(1), 5(3)Sea Customs Act, 1878 — Section 3A
High Courts01 Nov 1991Dismissed
Rajan Vs Kerala State Electricity Board
High Court Of Kerala · (1992) 1 ILR (Ker) 543 : (1992) 2 LLJ 728
Industrial Disputes Act, 1947 — Section 2, 25HKerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts01 Nov 1991
Damodaran Kavirajan and Others Vs T.D. Rajappan
High Court Of Kerala · AIR 1992 Ker 397 : (1992) 2 ILR (Ker) 105
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 122, 6
High Courts01 Nov 1991
George Varghese Vs Collector of Central Excise
High Court Of Kerala · (1992) 60 ELT 361
Central Excise Rules, 1944 — Rule 173E, 173G, 173Q, 52A, 53Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 136
High Courts01 Nov 1991
T.K. Purushothaman Vs State of Kerala and Others
High Court Of Kerala · (1992) CriLJ 1719 : (1992) 1 ILR (Ker) 550
Criminal Procedure Code, 1973 (CrPC) — Section 386Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 2, 20, 20APrevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts31 Oct 1991Dismissed
Excel Glasses Ltd. and Others Vs State of Kerala
High Court Of Kerala · (1992) 2 LLJ 330
Constitution of India, 1950 — Article 14, 141, 19, 19(1), 31
High Courts31 Oct 1991
Shamsuddin and Company Vs The Regional Director of E.S.I. Corporation and Others
High Court Of Kerala · (1991) 10 KL CK 0012
Revenue Recovery Act, 1890 — Section 3, 5
High Courts31 Oct 1991Allowed
General Manager, Vijayamohini Mills Vs Industrial Tribunal and Another
High Court Of Kerala · (1993) 1 LLJ 605
Industrial Disputes Act, 1947 — Section 10, 33, 33(2)
High Courts31 Oct 1991
Vijaya Mohini Mills Vs Industrial Tribunal and Another
High Court Of Kerala · (1993) 1 LLJ 605
Industrial Disputes Act, 1947 — Section 33(2)
High Courts30 Oct 1991
Dhora alias Vellinkiri Vs State of Kerala
High Court Of Kerala · (1991) 10 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 329, 465Penal Code, 1860 (IPC) — Section 302, 307, 450
High Courts30 Oct 1991
Commissioner of Income Tax Vs K.T. Mathew
High Court Of Kerala · (1992) 101 CTR 379 : (1993) 199 ITR 439 : (1992) 64 TAXMAN 115
Income Tax Act, 1961 — Section 256
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
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