High Courts02 Jul 1991
M.K. Stephen Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 62 TAXMAN 205
Gift Tax Act, 1958 — Section 2(xxii), 5(1)(xii), 6
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,142 of 2,714
High Courts02 Jul 1991
M.K. Stephen (deceased) and Others Vs Commissioner of Gift-tax
High Court Of Kerala · (1992) 62 TAXMAN 205
Gift Tax Act, 1958 — Section 2, 5(1), 6
High Courts01 Jul 1991Dismissed
K. Rajendran Vs K.S. Krishnadas and Others
High Court Of Kerala · AIR 1992 Ker 5
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 58Motor Vehicles Act, 1988 — Section 217, 217(2), 71(4), 81(4)
High Courts01 Jul 1991Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Co-operative Sugars Ltd.
High Court Of Kerala · (1993) 88 STC 84
Kerala General Sales Tax Act, 1963 — Section 2
High Courts01 Jul 1991
Krishna Das Vs State Transport Appellate Tribunal and Others
High Court Of Kerala · AIR 1992 Ker 5
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 2(31), 217, 217(1), 217(2), 71
High Courts27 Jun 1991Dismissed
Chellappan Pillai Vs Andi Damodaran
High Court Of Kerala · (1992) KLJ 759
High Courts27 Jun 1991
K.M. Joseph Binoy (No. 2) Vs Union of India (UOI) and Others
High Court Of Kerala · (1991) 3 ILR (Ker) 373 : (1992) 194 ITR 453
Constitution of India, 1950 — Article 132(1), 133(1), 134(1), 134A
High Courts27 Jun 1991
P.T. Mary Vs The Commissioner of Government Examination and Others
High Court Of Kerala · (1991) 2 KLJ 219
High Courts26 Jun 1991
Vasudevan Nair Vs Regional Director, ESIC
High Court Of Kerala · (1992) ACJ 387 : (1991) 3 ILR (Ker) 508 : (1992) 1 LLJ 359
Employees State Insurance Act, 1948 — Section 54A
High Courts26 Jun 1991Dismissed
K. Khader Vs Rajamma John Kandathil and Others
High Court Of Kerala · AIR 1992 Ker 15 : (1991) 3 ILR (Ker) 305
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Jun 1991Allowed
C. Sarala Vs K. Nalinakshan
High Court Of Kerala · AIR 1991 Ker 362 : (1991) 2 DMC 451
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 11, 96Hindu Marriage Act, 1955 — Section 13
High Courts26 Jun 1991
Madhavi Amma Vs Union of India (UOI)
High Court Of Kerala · (1992) 2 LLJ 552
Army Pension Rules, 1961 — Rule 213, 216
High Courts26 Jun 1991Dismissed
Parappurath Cholayil Beeran Vs State
High Court Of Kerala · (1992) CriLJ 2225 : (1991) 3 ILR (Ker) 366
Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Jun 1991
Vasudevan Nair Vs Regional Director E.S.I. Corporation
High Court Of Kerala · (1993) 1 ACC 264 : (1992) ACJ 387
Employees State Insurance Act, 1948 — Section 54A
High Courts26 Jun 1991
Mary Thomas Vs State of Kerala and Others
High Court Of Kerala · (1991) 06 KL CK 0016
Kerala Education Rules, 1959 — Rule 1, 2, 2(2), 2(3), 6B
High Courts25 Jun 1991Allowed
Gracykutty Mammen and etc. Vs Chengannur Municipal Council
High Court Of Kerala · AIR 1992 Ker 197 : (1991) 3 ILR (Ker) 360 : (1991) 2 KLJ 182
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 10, 12, 12(2), 5
High Courts24 Jun 1991Dismissed
Unni Nair Vs R. T. A. and others
High Court Of Kerala · (1991) 2 KLJ 140
Motor Vehicles Act, 1988 — Section 72(2), 80(3)
High Courts24 Jun 1991
Commissioner of Income Tax Vs Aspinwall and Co. (Travancore) Ltd.
High Court Of Kerala · (1991) 97 CTR 110 : (1992) 194 ITR 739
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts24 Jun 1991
Commissioner of Income Tax Vs M.A. Unneerikutty and Kalpaka Tourist Home P. Ltd.
High Court Of Kerala · (1991) 98 CTR 207 : (1992) 194 ITR 546
Income Tax Act, 1961 — Section 263, 263(1)
High Courts21 Jun 1991
Commissioner of Gift Tax Vs Mrs. Surajben K. Mehta
High Court Of Kerala · (1991) 98 CTR 257 : (1992) 194 ITR 246