High Courts31 May 1990
Cochin Devaswom Board Vs Government of India and Others
High Court Of Kerala · (1991) 188 ITR 8
General Clauses Act, 1897 — Section 21Income Tax Act, 1961 — Section 10(23C)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,177 of 2,714
High Courts31 May 1990
National Insurance Co. Ltd. Vs Savithri
High Court Of Kerala · (1991) 1 ACC 85 : (1990) KLJ 782
Motor Vehicles Act, 1939 — Section 92A
High Courts31 May 1990Dismissed
National Insurance Co. Ltd. Vs K. Savithri and Others and Lalitha and Others
High Court Of Kerala · (1990) 2 ACC 505 : (1990) ACJ 768 : (1990) 3 ILR (Ker) 129
Motor Vehicles Act, 1939 — Section 92A
High Courts31 May 1990
Commissioner of Income Tax Vs Rajagiri Rubber and Produce Co. Ltd.
High Court Of Kerala · (1991) 189 ITR 182
Income Tax Act, 1961 — Section 45
High Courts31 May 1990
Thomas Vs Augusthy Thomas
High Court Of Kerala · (1990) 05 KL CK 0001
Probate and Administration Act, 1881 — Section 50Succession Act, 1925 — Section 263
High Courts29 May 1990
T. Varghese and Others Vs Kerala State Road Trans. Corpn. and Others
High Court Of Kerala · (1991) ACJ 29
High Courts29 May 1990Dismissed
M/s. Hill Produce Corporation Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 80
Constitution of India, 1950 — Article 246, 248, 301Kerala General Sales Tax Act, 1963 — Section 3, 4, 5, 5A, 5A(1)(c)
High Courts22 May 1990Allowed
Fr. Joseph Vilangatil Vs Union of India and Others
High Court Of Kerala · (1990) 2 KLJ 77
Income Tax Act, 1961 — Section 19, 54E
High Courts11 Apr 1990Dismissed
M. Farisa Begum and others Vs Smt. Syed M. Fathima and another.
High Court Of Kerala · (1990) 1 KLJ 754
Contract Act, 1872 — Section 62
High Courts11 Apr 1990Allowed
K. Thankappan Nair Vs South Indian Bank Ltd. and Others
High Court Of Kerala · (1990) KLJ 752
Contract Act, 1872 — Section 139, 141Limitation Act, 1963 — Section 19
High Courts11 Apr 1990Allowed
M.N. Gopalakrishna Panicker and another Vs State and others
High Court Of Kerala · (1991) 1 KLJ 75
Kerala Co-operative Societies Act, 1969 — Section 69Kerala Co-operative Societies Rules, 1969 — Rule 67(7)(a)(II)(i)
High Courts11 Apr 1990
Padmanabha Pillai Krishna Pillai Vs kunjukrishna kurukkal karunakara kurukkal and Others
High Court Of Kerala · (1990) 04 KL CK 0005
High Courts10 Apr 1990Allowed
R. Madhavan Assari Vs SIDECO and Others
High Court Of Kerala · (1990) 2 KLJ 734
Constitution of India, 1950 — Article 12, 14, 16, 39(d)
High Courts10 Apr 1990Allowed
M. Muraleedharan Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 1991 Ker 25 : (1990) 3 ILR (Ker) 970
High Courts10 Apr 1990Dismissed
Mullacherry Gopi Vs State of Kerala
High Court Of Kerala · (1991) 2 KLJ 838
Evidence Act, 1872 — Section 118
High Courts10 Apr 1990Allowed
R. Madhavan Assari Vs Kerala State Small Industries Development and Employees Corporation Ltd. and Others
High Court Of Kerala · (1991) 2 ILR (Ker) 225 : (1990) 3 ILR (Ker) 112 : (1992) 2 LLJ 341
Constitution of India, 1950 — Article 14, 16
High Courts10 Apr 1990Dismissed
Sainudeen Vs State of Kerala
High Court Of Kerala · (1992) CriLJ 1644 : (1992) 1 ILR (Ker) 337 : (1991) 2 KLJ 876
High Courts06 Apr 1990
Food Inspector Vs T. Sankaran
High Court Of Kerala · (1990) 1 KLJ 700
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 11(1)(b)
High Courts06 Apr 1990
P.P. Hamsa Vs Syed Agencies
High Court Of Kerala · (1990) 2 KLJ 555
Trade and Merchandise Marks Act, 1958 — Section 2, 28, 29(1)