High Courts18 Aug 1990
Commissioner of Income Tax Vs Travancore Titanium Products
High Court Of Kerala · (1991) 62 FLR 185
Income Tax Act, 1961 — Section 36(1)Payment of Bonus Act, 1965 — Section 31A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,168 of 2,714
High Courts18 Aug 1990Dismissed
Union Bank of India Vs Union of India (UOI) and Others
High Court Of Kerala · (1991) 2 ILR (Ker) 695
Post Office Act, 1898 — Section 6
High Courts18 Aug 1990Allowed
P.A. Itty Vs Asst. Director Enforcement Directorate
High Court Of Kerala · (1994) 52 ECR 516 : (1992) 58 ELT 172 : (1991) 2 KLJ 298
Civil Procedure Code, 1908 (CPC) — Section 132Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 19(1), 40, 40(4)Penal Code, 1860 (IPC) — Section 174, 193, 228
High Courts18 Aug 1990Dismissed
P. Ahammed Koya Vs State of Kerala
High Court Of Kerala · (1990) 2 KLJ 307 : (1991) 2 RCR(Criminal) 128
Criminal Procedure Code, 1973 (CrPC) — Section 173, 293(1), 293(4), 313Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 53, 53(1)
High Courts17 Aug 1990
Appukuttan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1990) 08 KL CK 0060
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Kerala State and Subordinate Services Rules, 1958 — Rule 2(6), 20, 21, 39, 6
High Courts17 Aug 1990
V.V. Pushpakaran Vs P.K. Sarojini
High Court Of Kerala · AIR 1992 Ker 9
Arbitration Act, 1940 — Section 13, 14, 14(2), 30, 37Limitation Act, 1963 — Article 119
High Courts17 Aug 1990
Kesaria Tea Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 189 ITR 374
Income Tax Act, 1961 — Section 40, 40A(5)
High Courts16 Aug 1990
K. Devabalan and Others Vs M. Vijayakumari and Others
High Court Of Kerala · AIR 1991 Ker 175 : (1991) 1 DMC 323
Hindu Minority and Guardianship Act, 1956 — Section 3(1)Hindu Succession Act, 1956 — Section 2(1)
High Courts16 Aug 1990
Kanakku Veettil K.P. Sankarankutty Menon Vs Malathy Amma and Others
High Court Of Kerala · AIR 1991 Ker 123
Evidence Act, 1872 — Section 114, 68Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4(2), 7Succession Act, 1925 — Section 63
High Courts14 Aug 1990
K.M. Joseph Binoy (No. 1) Vs Union of India (UOI) and Others
High Court Of Kerala · (1992) 194 ITR 449
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 206C, 44AC
High Courts13 Aug 1990Dismissed
Nylon Net Manufacturing Co. Vs Additional Sales Tax Officer and Others
High Court Of Kerala · (1991) 81 STC 351
Kerala General Sales Tax Act, 1963 — Section 59A
High Courts13 Aug 1990Dismissed
Importex International (P) Ltd. Vs State of Kerala and Another
High Court Of Kerala · (1991) 81 STC 351
Kerala General Sales Tax Act, 1963 — Section 59A
High Courts10 Aug 1990
Mammoo and Others Vs Abdu and Others
High Court Of Kerala · (1990) 2 KLJ 861
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Constitution of India, 1950 — Article 226
High Courts10 Aug 1990
Molayakkarukath Puthiyapurayil Mammoo and Others Vs Chulliyodan Paduvan Velappil Abdu and Others
High Court Of Kerala · (1991) CriLJ 2531
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Constitution of India, 1950 — Article 226Kerala Police Act, 1960 — Section 27
High Courts10 Aug 1990
B. Rajamma Vs S. Ananthakrishnan Potti and Others
High Court Of Kerala · AIR 1991 Ker 272 : (1991) 1 ILR (Ker) 373
Partition Act, 1893 — Section 4
High Courts09 Aug 1990Dismissed
P.K. Narayanan Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 566
Central Government Account (Receipts and Payments) Rules, 1983 — Rule 79(1)Kerala Panchayat Act, 1960 — Section 69A
High Courts09 Aug 1990Dismissed
P.K. Narayanan and Another etc. Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 148
Central Government Account (Receipts and Payments) Rules, 1983 — Rule 70, 79, 79(1)Kerala Panchayat Act, 1960 — Section 69A
High Courts09 Aug 1990
K.A. Karim and Sons Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1990) 186 ITR 97
Income Tax Act, 1961 — Section 132(5), 132B(1), 132B(4), 244(1A)
High Courts09 Aug 1990
Kerala State Road Transport Corporation Vs M.C. Xavier
High Court Of Kerala · (1990) 08 KL CK 0016
High Courts09 Aug 1990
K.A. Karim and Sons Vs The Commr of Income Tax, Trivandrum and Another
High Court Of Kerala · (1990) 2 KLJ 511
Income Tax Act, 1961 — Section 132, 132 B(4), 132(5), 132(5), 132(A)(1)