High Courts17 Sept 1991
Catalysts and Chemicals India (West Asia) (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 63 TAXMAN 295
Income Tax Act, 1961 — Section 256(1), 256(2), 43(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,135 of 2,714
High Courts16 Sept 1991Allowed
Mayalakshmi Vs University of Kerala and Others
High Court Of Kerala · (1991) 09 KL CK 0066
High Courts16 Sept 1991
Commissioner of Wealth-tax Vs A.S. Guna Shenoy
High Court Of Kerala · (1991) 100 CTR 66 : (1992) 197 ITR 325
Constitution of India, 1950 — Article 227Wealth Tax Act, 1957 — Section 27(3)
High Courts16 Sept 1991Dismissed
Abdul Nazar Vs Sales Tax Officer-II and Others
High Court Of Kerala · (1991) 3 ILR (Ker) 857 : (1993) 88 STC 512
Kerala General Sales Tax Act, 1963 — Section 10, 16(1), 5, 5(1), 5(2)Kerala General Sales Tax Rules, 1963 — Rule 18
High Courts13 Sept 1991Dismissed
P.V. John Vs Nalumakkal Service Co-operative Bank Ltd. and Others
High Court Of Kerala · (1992) 75 CompCas 254 : (1992) 1 ILR (Ker) 261
High Courts12 Sept 1991
K.L. Mathew Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 101 CTR 139 : (1992) 197 ITR 283 : (1992) 63 TAXMAN 271
Income Tax Act, 1961 — Section 256
High Courts11 Sept 1991
T.N. Vasavan Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 1 ILR (Ker) 476 : (1992) 197 ITR 163
Income Tax Act, 1961 — Section 45, 54, 54(1), 64
High Courts11 Sept 1991
Periakaramalai Tea and Produce Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 199 ITR 100
Income Tax Act, 1961 — Section 37, 40, 40A(5)
High Courts11 Sept 1991Dismissed
Sadanandan Vs Kunheen
High Court Of Kerala · (1991) 09 KL CK 0051
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts11 Sept 1991Dismissed
P.J. Moore Vs Valsa
High Court Of Kerala · AIR 1992 Ker 176 : (1992) 1 DMC 55 : (1992) 1 ILR (Ker) 254
Contract Act, 1872 — Section 17Divorce Act, 1869 — Section 19
High Courts11 Sept 1991
Commissioner of Wealth-tax Vs Mrs. Najima Nizar
High Court Of Kerala · (1992) 197 ITR 258
Wealth Tax Act, 1957 — Section 5(1)
High Courts11 Sept 1991
Muthu Mohammed Rawther Vs Pathanamthitta Municipality
High Court Of Kerala · (1991) 09 KL CK 0009
Kerala Municipalities Act, 1960 — Section 412(1), 87(1), 87(2)
High Courts10 Sept 1991Allowed
N.A. Muhammed Kunhi and Others Vs Abdulkhader Haji and Another
High Court Of Kerala · (1991) 09 KL CK 0061
Kerala Land Reforms Act, 1963 — Section 2(25), 80B
High Courts10 Sept 1991Dismissed
Lt. K. Padmadas Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 158 : (1991) 3 ILR (Ker) 414
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 31(3), 4, 6, 6(1)
High Courts10 Sept 1991Allowed
P.V. Ammini Amma Vs Bharathan and Others
High Court Of Kerala · (1992) 1 ACC 88 : (1992) ACJ 630
High Courts10 Sept 1991Dismissed
State of Kerala Vs M.P. Varghese
High Court Of Kerala · (1991) 09 KL CK 0021
Arbitration Act, 1940 — Section 14(2), 30
High Courts09 Sept 1991Dismissed
D. Velayudhan Balandran Vs The Director General of Health Service and Others
High Court Of Kerala · (1991) 09 KL CK 0024
Constitution of India, 1950 — Article 14
High Courts09 Sept 1991Allowed
P. Soman Vs State of Kerala and Another
High Court Of Kerala · (1992) 1 KLJ 17
High Courts06 Sept 1991Dismissed
Paily Vs Muthiah
High Court Of Kerala · (1992) 2 LLJ 166
Constitution of India, 1950 — Article 226