High Courts27 Jun 1990
Elizabeth Joseph Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 187 ITR 117
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,174 of 2,714
High Courts27 Jun 1990
M.D. Joseph (Legal heir of Late M.V. Dominic) Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 90 CTR 6 : (1991) 187 ITR 112
Income Tax Act, 1961 — Section 45, 48
High Courts27 Jun 1990
Commissioner of Income Tax Vs Calicut Modern Spinning and Weaving Mills Ltd.
High Court Of Kerala · (1990) 186 ITR 509
Income Tax Act, 1961 — Section 36(1), 37
High Courts27 Jun 1990Dismissed
G. Parameswaran Nair Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 2011 : (1990) 3 ILR (Ker) 124
Criminal Procedure Code, 1973 (CrPC) — Section 212, 219Penal Code, 1860 (IPC) — Section 161, 165, 165APrevention of Corruption Act, 1947 — Section 17, 5(1), 5A(1), 6A
High Courts27 Jun 1990Allowed
Saraswathi Amma and Others Vs Radhamma and Others
High Court Of Kerala · AIR 1991 Ker 86 : (1990) 3 ILR (Ker) 124
Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 10, 17, 7, 8
High Courts27 Jun 1990
Commissioner of Income Tax Vs Kerala Premo Pipe Factory Ltd.
High Court Of Kerala · (1991) 56 TAXMAN 342
Income Tax Act, 1961 — Section 36(1)(ii), 37
High Courts27 Jun 1990Dismissed
Perumal Vadyar and others Vs Devi and others
High Court Of Kerala · (1991) 1 KLJ 65
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts26 Jun 1990
Mariyamma Vs Kochoouseph
High Court Of Kerala · (1990) 06 KL CK 0059
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151
High Courts26 Jun 1990
P.V. Jacob Vs Commissioner of Wealth-tax
High Court Of Kerala · (1991) 192 ITR 196
High Courts26 Jun 1990
Kalpaka Bazar and Others Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1990) 186 ITR 617
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
High Courts26 Jun 1990Dismissed
Mariyatmma Vs Kochouseph
High Court Of Kerala · (1990) 06 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 23 Rule 1, 151
High Courts25 Jun 1990
Commissioner of Income Tax Vs Poyilakkada Fisheries Pvt. Ltd.
High Court Of Kerala · (1991) 92 CTR 4 : (1991) 2 ILR (Ker) 686 : (1992) 197 ITR 85
Income Tax Act, 1961 — Section 32A, 80J
High Courts25 Jun 1990
Raman Pillai Vs Bhaskara Panicker
High Court Of Kerala · (1990) 2 KLJ 151
Kerala Land Reforms Act, 1963 — Section 106
High Courts25 Jun 1990Dismissed
Raman Pillai Vs Bhaskara Panicker Sasikumar
High Court Of Kerala · (1990) 2 KLJ 151
Kerala Land Reforms Act, 1963 — Section 106
High Courts23 Jun 1990Dismissed
Sasidharan Vs Reserve Bank of India
High Court Of Kerala · (1992) 1 LLJ 349
Constitution of India, 1950 — Article 226, 311(2)
High Courts22 Jun 1990Dismissed
K. Vivekanandan Vs State of Kerala and another
High Court Of Kerala · (1990) 2 KLJ 251
High Courts22 Jun 1990Partly Allowed
Regional Director, E.S.I. Corporation Vs Fashion Fabrics
High Court Of Kerala · (1991) 1 ILR (Ker) 125 : (1993) 3 LLJ 801
Employees State Insurance Act, 1948 — Section 38, 39, 40
High Courts22 Jun 1990
Commissioner of Income Tax Vs Chackola Spinning and Weaving Mills Ltd.
High Court Of Kerala · (1991) 188 ITR 532
Income Tax Act, 1961 — Section 36, 36(1)
High Courts22 Jun 1990Allowed
New India Assurance Company Ltd. Vs K. Radhakrishnan and Another
High Court Of Kerala · (1993) 76 CompCas 437
Marine Insurance Act, 1963 — Section 35
High Courts22 Jun 1990Allowed
Shertallai Taluk Co-op. Land Mortgage Bank Ltd. Vs Deputy Labour Commissioner
High Court Of Kerala · (1991) 1 ILR (Ker) 245 : (1992) 1 LLJ 560
Kerala Payment of Subsistence Allowance Act, 1972 — Section 2, 3, 4, 6