High Courts29 Jan 1990Dismissed
Food Inspector Vs G. Sivarama Menon
High Court Of Kerala · (1990) 1 KLJ 342
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,184 of 2,714
High Courts25 Jan 1990
Commissioner of Income Tax Vs Kerala State Drugs and Pharmaceuticals Ltd. (No. 2)
High Court Of Kerala · (1990) 184 ITR 426
Income Tax Act, 1961 — Section 261, 43, 80J
High Courts25 Jan 1990Dismissed
Mrs. Beena Alexander Kurian Vs Alexander Kurian
High Court Of Kerala · (1990) CriLJ 2641
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Penal Code, 1860 (IPC) — Section 406
High Courts24 Jan 1990
Community Chit Funds Vs M.A. Karim and another
High Court Of Kerala · (1990) 1 KLJ 323
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19
High Courts24 Jan 1990
Commissioner of Income Tax Vs Kerala State Industrial Development Corporation Ltd.
High Court Of Kerala · (1990) 184 ITR 85
Income Tax Act, 1961 — Section 261, 36(1)
High Courts24 Jan 1990Allowed
Saraswathy Ammal Vs A.K. Thara and Others
High Court Of Kerala · (1990) 01 KL CK 0012
Kerala Judicial Ministerial Subordinate Service Rules, 1958 — Rule 2(15), 4, 5, 6, 9Kerala Public Services Act, 1968 — Section 2(1), 2(1)
High Courts23 Jan 1990
MEENACHIL RUBBER MARKETING AND PROCESSING CO-OPERATIVE SOCIETY LTD. Vs COMMISSIONER OF Income Tax.
High Court Of Kerala · (1992) 193 ITR 108 : (1992) 65 TAXMAN 121
Income Tax Act, 1961 — Section 10, 80P, 81
High Courts23 Jan 1990Dismissed
R.K. Kesavan Vs Board of Revenue, Trivandrum and Others
High Court Of Kerala · AIR 1990 Ker 253
Arms Act, 1959 — Section 17, 22Constitution of India, 1950 — Article 19, 226
High Courts23 Jan 1990
Joseph Chandy Vs Income Tax Officer and Another
High Court Of Kerala · (1990) 183 ITR 213
Income Tax Act, 1961 — Section 144, 146, 263
High Courts23 Jan 1990Allowed
Annamma Cherian Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 1796 : (1990) 3 ILR (Ker) 701 : (1990) KLJ 391
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 319, 319(1), 319(2), 319(3)Essential Commodities Act, 1955 — Section 11, 3(2), 7(1)Kerala Rationing Order, 1966 — Section 50
High Courts23 Jan 1990Dismissed
Devassia Mathew Vs Mathai
High Court Of Kerala · (1990) KLJ 654
Evidence Act, 1872 — Section 17, 21, 68, 90Succession Act, 1925 — Section 278
High Courts22 Jan 1990
Commissioner of Income Tax Vs K. Ravindranathan Nair
High Court Of Kerala · (1990) 90 CTR 120 : (1993) 200 ITR 766
Income Tax Act, 1961 — Section 35BIncome Tax Rules, 1962 — Rule 103
High Courts19 Jan 1990
Commissioner of Income Tax Vs N. Krishna Iyer (HUF) (No. 2)
High Court Of Kerala · (1991) 187 ITR 636
Income Tax Act, 1961 — Section 261
High Courts18 Jan 1990Allowed
State of Kerala and Another Vs Joseph Vilangadan
High Court Of Kerala · AIR 1990 Ker 276
Arbitration Act, 1940 — Section 13, 15, 16
High Courts17 Jan 1990
Commissioner of Income Tax Vs Travancore Titanium Products Ltd.
High Court Of Kerala · (1990) 183 ITR 78
Income Tax Act, 1961 — Section 37
High Courts16 Jan 1990
Commissioner of Income Tax Vs Kilkotagiri Tea and Coffee Estates Co. Ltd.
High Court Of Kerala · (1990) 183 ITR 145
Companies (Profits) Surtax Act, 1964 — Rule 2
High Courts16 Jan 1990Allowed
Karthi Pankajakshy Vs Lalitha Sujatha
High Court Of Kerala · (1990) 2 DMC 100 : (1990) KLJ 195
Ezhava Act, 1100 — Section 6Hindu Marriage Act, 1955 — Section 11, 16, 16(1), 5(1)Hindu Succession Act, 1956 — Section 2, 7
High Courts16 Jan 1990
Commissioner of Income Tax Vs Traco Cables Co. Ltd.
High Court Of Kerala · (1990) 185 ITR 339
Income Tax Act, 1961 — Section 261
High Courts16 Jan 1990
Commissioner of Income Tax Vs Eapen Joseph
High Court Of Kerala · (1990) 184 ITR 46
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 261
High Courts15 Jan 1990Dismissed
Damodaran Damu Vs State
High Court Of Kerala · (1990) 1 KLJ 258
Criminal Procedure Code, 1973 (CrPC) — Section 162(1)Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 299, 300, 304