High Courts18 Sept 1990
Commissioner of Income Tax Vs Smt. Beefathumma
High Court Of Kerala · (1991) 188 ITR 649
Income Tax Act, 1961 — Section 148
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,166 of 2,714
High Courts18 Sept 1990Dismissed
M/s. A. V. Bhatt Vs Union of India and Others
High Court Of Kerala · (1990) 2 KLJ 505
Railways Act, 1890 — Section 73
High Courts18 Sept 1990Dismissed
State Bank of Travancore Vs M.R. Sankaran
High Court Of Kerala · (1990) 2 KLJ 878
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 88, Order 21 Rule 91, Order 21 Rule 92(1), Order 21 Rule 94, Order 21 Rule 95
High Courts17 Sept 1990
Commissioner of Income Tax Vs Govindaraja Reddiar
High Court Of Kerala · (1991) 187 ITR 417
Finance Act, 1989 — Section 43BIncome Tax Act, 1961 — Section 43B
High Courts17 Sept 1990
Commissioner of Income Tax Vs Nedungadi Bank Ltd.
High Court Of Kerala · (1991) 189 ITR 121
High Courts13 Sept 1990Allowed
Ramakrishna Kurup Vs Pankajakshan Pillai
High Court Of Kerala · (1990) 2 KLJ 631
Transfer of Property Act, 1882 — Section 101, 111(d)
High Courts12 Sept 1990Dismissed
Sayed Mohammed Vs Aziz and Another
High Court Of Kerala · (1990) 09 KL CK 0012
High Courts10 Sept 1990
D.V. Deo Vs M.M. Abdul Hameed and Sons
High Court Of Kerala · (1990) 09 KL CK 0027
Sales of Goods Act, 1930 — Section 43
High Courts10 Sept 1990
Commissioner of Income Tax Vs Travancore Titanium Products Ltd. (No. 1)
High Court Of Kerala · (1991) 189 ITR 458
Income Tax Act, 1961 — Section 36(1)
High Courts10 Sept 1990
P. Subair Kunju Vs Joint Registrar and Others
High Court Of Kerala · (1990) 2 KLJ 502
Kerala Co-operative Societies Act, 1969 — Section 28(5)
High Courts01 Sept 1990Dismissed
Mrs. D.V. Deo Vs M/s. M. M. Abdul Hameed and sons
High Court Of Kerala · (1991) 2 KLJ 67
Sales of Goods Act, 1930 — Section 43
High Courts31 Aug 1990Dismissed
Kochappu Vs Somasundaram Chettiar
High Court Of Kerala · (1991) 1 KLJ 525
Contract Act, 1872 — Section 20, 55Specific Relief Act, 1963 — Section 16(c)
High Courts31 Aug 1990
Vijaya Bank Vs United Corporation and Others
High Court Of Kerala · AIR 1991 Ker 209 : (1992) 75 CompCas 619 : (1990) 3 ILR (Ker) 134
Contract Act, 1872 — Section 141Limitation Act, 1963 — Article 70
High Courts31 Aug 1990Dismissed
Collector of Central Excise and Others Vs Asoka Rubber Products Supdt. of Central Excise, Angamaly and Others Vs Kerala Agro Machinery Corpn. Limited Addl. Collector, Collectorate of Central Excise and Customs and Another Vs Excel Rubber Products Supdt. of Central Excise, Cochin and 2 Ors. Vs Toshiba Anand Batteries Ltd.
High Court Of Kerala · (1991) 33 ECR 547 : (1991) 1 ILR (Ker) 181
Central Excises and Salt Act, 1944 — Section 35, 35A, 35BCustoms Act, 1962 — Section 129, 129A, 129B, 131Finance (No. 2) Act, 1980 — Section 129C, 129E, 35C, 35D, 35F
High Courts31 Aug 1990Dismissed
Mathew Abbin Vs State of Kerala
High Court Of Kerala · (1990) 2 KLJ 534
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 330
High Courts30 Aug 1990
Thungabhadra Fibres Ltd. Vs Union of India (UOI)
High Court Of Kerala · (1990) ECR 598 : (1991) 52 ELT 357 : (1991) 2 ILR (Ker) 621
Customs Act, 1962 — Section 12, 15, 25, 45, 57
High Courts30 Aug 1990
Father Joseph Elamkunnapuzha Vs State of Kerala and Another
High Court Of Kerala · (1990) 08 KL CK 0015
Constitution of India, 1950 — Article 19(1), 26, 30(1), 301Kerala Panchayat Act, 1960 — Section 68, 68(1), 72, 72(1)
High Courts29 Aug 1990Allowed
Aboobacker Keyi Vs R.P. Govindan Sons
High Court Of Kerala · (1990) 2 KLJ 437
Contract Act, 1872 — Section 29Kerala Land Reforms Act, 1963 — Section 106Transfer of Property Act, 1882 — Section 107, 53A, 59
High Courts29 Aug 1990
Moidu Vs Parthasarathy and Others
High Court Of Kerala · (1991) 1 KLJ 497
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 9, Order 21 Rule 95
High Courts29 Aug 1990
T. K. SHAHAL HASSAN MUSALIAR Vs CENTRAL BOARD OF DIRECT TAXES AND OTHERS.
High Court Of Kerala · (1991) 189 ITR 534
Constitution of India, 1950 — Article 226, 265, 32Income Tax Act, 1961 — Section 156, 159, 173, 2, 220