High Courts05 Sept 1991
Commissioner of Income Tax Vs Girishchandraharidas and Others
High Court Of Kerala · (1991) 99 CTR 213 : (1992) 196 ITR 833
Income Tax Act, 1961 — Section 143, 143(2), 143(3), 145
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,136 of 2,714
High Courts05 Sept 1991
K.P. Basi Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 196 ITR 795
Income Tax Act, 1961 — Section 132, 132(5), 271(1)
High Courts04 Sept 1991
Joseph George Vs Cochin Sanitary Wares and Others
High Court Of Kerala · (1991) 09 KL CK 0069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(3), Order 21 Rule 58(4), Order 21 Rule 63, Order 38 Rule 8
High Courts04 Sept 1991
Rajan and Others Vs Union of India (UOI)
High Court Of Kerala · (1992) 1 ACC 664 : (1991) 3 ILR (Ker) 756
High Courts04 Sept 1991
Raman Bhattathiripad Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 196 ITR 671
Income Tax Act, 1961 — Section 256(2), 45
High Courts04 Sept 1991Allowed
Ulahannan Rajan Vs Union of India (UOI)
High Court Of Kerala · (1992) 1 ACC 50 : (1992) ACJ 151 : AIR 1992 Ker 230
Railways Act, 1890 — Section 47Railways Rules, 1890 — Rule 130, 131, 137
High Courts03 Sept 1991
K.T. Thomas Vs Commissioner of Wealth-tax
High Court Of Kerala · (1992) 197 ITR 53
Wealth Tax Act, 1957 — Section 27
High Courts03 Sept 1991
Commissioner of Income Tax Vs Bakul Cashew Company
High Court Of Kerala · (1992) 101 CTR 273 : (1992) 197 ITR 135
Income Tax Act, 1961 — Section 35B
High Courts03 Sept 1991Allowed
State of Kerala Vs Union of India (UOI)
High Court Of Kerala · (1991) 09 KL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 131Limitation Act, 1963 — Article 122
High Courts02 Sept 1991Allowed
State of Kerala Vs S. Rajan
High Court Of Kerala · (1991) 2 KLJ 763
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 48Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 11, 12, 13, 14
High Courts02 Sept 1991
Kelappan Vs Poothilatte Kalyani and Another
High Court Of Kerala · (1991) 09 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Sept 1991
Narmada Building Materials (P) Ltd. Vs K.P. Devassy and Another
High Court Of Kerala · (1991) 09 KL CK 0003
Industrial Disputes Act, 1947 — Section 25F, 25J, 25J(2)Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(2)
High Courts30 Aug 1991Dismissed
Narayana Pillai Gopala Pillai and Another Vs Smt. Jyothi Prakasini Devi and Others
High Court Of Kerala · (1991) 08 KL CK 0034
Civil Procedure Code Amendment Act, 1888 — Section 44Civil Procedure Code, 1882 — Section 539Civil Procedure Code, 1908 (CPC) — Section 92
High Courts30 Aug 1991
Udyogamandal C.P. Council Vs State of Kerala
High Court Of Kerala · (1991) 2 ACC 638
Constitution of India, 1950 — Article 220, 226Motor Vehicles Act, 1988 — Section 67
High Courts29 Aug 1991Allowed
Malabar Fruit Products Co. Vs E.S.I. Corpn.
High Court Of Kerala · (1992) 1 ILR (Ker) 60 : (1992) 2 LLJ 786
Employees State Insurance Act, 1948 — Section 2, 2(22)
High Courts28 Aug 1991
Commissioner of Agricultural Income Tax Vs Good Hope Enterprises
High Court Of Kerala · (1992) 197 ITR 236
Kerala Agricultural Income Tax Act, 1950 — Section 5Kerala Agricultural Income Tax Rules, 1951 — Rule 9
High Courts28 Aug 1991
Jose Kuruvilla Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1992) 1 ILR (Ker) 70 : (1992) 197 ITR 13
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts28 Aug 1991Allowed
National Textile Corpn. Vs Labour Court
High Court Of Kerala · (1992) 2 LLJ 774
Constitution of India, 1950 — Article 12, 14, 16
High Courts28 Aug 1991
Corporate Manager Vs Director of Public Instruction and Others
High Court Of Kerala · (1991) 08 KL CK 0003
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 10
High Courts27 Aug 1991Dismissed
Kadeeja Umma Vs Marakkat Muhammed and Others
High Court Of Kerala · (1991) 2 KLJ 502
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 108A, 80A(8A), 80B, 80C(3), 80C(3)