High Courts12 Apr 1991
COMMISSIONER OF Income Tax Vs T. ABDUL MAJEED.
High Court Of Kerala · (1991) 3 ILR (Ker) 109 : (1992) 193 ITR 339
Income Tax Act, 1961 — Section 254, 256, 271
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,146 of 2,714
High Courts12 Apr 1991
Selvakumar (Legal Heir of Late Chellappan Chettiar) Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 101 CTR 16 : (1992) 193 ITR 470 : (1992) 63 TAXMAN 242
Income Tax Act, 1961 — Section 147, 256, 69
High Courts12 Apr 1991
Kunnath Yesoda Vs Chiootta Kunhambu
High Court Of Kerala · (1991) 2 KLJ 112
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Court Fees and Suits Valuation Act, 1959 — Section 27
High Courts12 Apr 1991Dismissed
S. Damodaran Pillai Vs K. Nanthedu Bava
High Court Of Kerala · AIR 1992 Ker 212 : (1991) 2 ILR (Ker) 976 : (1991) 2 KLJ 86
General Clauses Act, 1897 — Section 13Provincial Insolvency Act, 1920 — Section 10
High Courts12 Apr 1991Dismissed
G. Gopinathan Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 193 ITR 496
Income Tax Act, 1961 — Section 256(2)
High Courts12 Apr 1991
Krishnan Sreevalsan Vs State
High Court Of Kerala · (1992) CriLJ 584 : (1991) 2 ILR (Ker) 994 : (1991) 2 KLJ 1
Criminal Practice Rules, 1999 — Rule 36Criminal Procedure Code, 1973 (CrPC) — Section 363, 363(2)
High Courts12 Apr 1991
B. Ranganathan Vs Khashiraj and Another
High Court Of Kerala · (1991) 04 KL CK 0001
Negotiable Instruments Act, 1881 (NI) — Section 120, 121, 122
High Courts11 Apr 1991Dismissed
Velumpan Nanu and others Vs Kurumba Thevi and others
High Court Of Kerala · (1991) 2 KLJ 224
Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3), 13, 4A
High Courts11 Apr 1991
Commissioner of Income Tax Vs Damodar Corporation
High Court Of Kerala · (1992) 193 ITR 272
Income Tax Act, 1961 — Section 256
High Courts11 Apr 1991
N.C. Kumaresan Vs Ameerappa
High Court Of Kerala · (1991) CivCC 661 : (1991) 3 ILR (Ker) 333 : (1991) 3 RCR(Criminal) 172
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts11 Apr 1991
Commissioner of Income Tax Vs Bhadra Enterprises
High Court Of Kerala · (1992) 193 ITR 178
Income Tax Act, 1961 — Section 256
High Courts11 Apr 1991
Commissioner of Wealth-tax Vs Abdul Sathar Ismail Sait
High Court Of Kerala · (1991) 192 ITR 697
Wealth Tax Act, 1957 — Section 46, 7Wealth Tax Rules, 1957 — Rule 1BB
High Courts10 Apr 1991Allowed
E.S.I. Corpn. Vs Raj Cashew Company
High Court Of Kerala · (1991) 3 ILR (Ker) 549 : (1992) 1 LLJ 206
Employees State Insurance Act, 1948 — Section 2(22)Kerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 4A, 5
High Courts10 Apr 1991
Koramparambil Asokan Vs Ayyambullil Tharammul Kadeesa
High Court Of Kerala · (1991) 2 KLJ 272
Kerala Land Reforms Act, 1963 — Section 2(13), 2(58), 27, 27(2), 33
High Courts09 Apr 1991
Commissioner of Income Tax Vs A.M. Moosa
High Court Of Kerala · (1991) 192 ITR 654
Income Tax Act, 1961 — Section 256
High Courts09 Apr 1991
K. Janardhanan Vs State of Kerala and Others
High Court Of Kerala · (1991) 04 KL CK 0012
Constitution of India, 1950 — Article 14, 16Kerala State and Subordinate Services Rules, 1958 — Rule 2(1), 6, 9
High Courts08 Apr 1991Allowed
Visalakshi Vs K.P. Sivaraman
High Court Of Kerala · (1992) 2 DMC 356 : (1991) 3 ILR (Ker) 277
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Marriage Act, 1955 — Section 13B
High Courts05 Apr 1991
Sathyaseelan and Others Vs State
High Court Of Kerala · (1991) CriLJ 2941
Criminal Procedure Code, 1973 (CrPC) — Section 306Evidence Act, 1872 — Section 114, 133, 27
High Courts05 Apr 1991
S. Mahendran Vs The Secretary, Travancore Devaswom Board, Thiruvananthapuram and Others
High Court Of Kerala · AIR 1993 Ker 42
Constitution of India, 1950 — Article 15, 25, 26Kerala Hindu Places of Public Worship (Authorisation of Entry) Rules, 1965 — Rule 3
High Courts05 Apr 1991Dismissed
Madhavan Vs Leelamma
High Court Of Kerala · AIR 1992 Ker 245 : (1991) 3 ILR (Ker) 268
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20