High Courts18 Oct 1989
Harrisons and Crossfield (India) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 183 ITR 614
Income Tax Act, 1961 — Section 40, 40A(5)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,193 of 2,714
High Courts18 Oct 1989Dismissed
Paramjith Singh Vs N.C. Job
High Court Of Kerala · (1990) 67 CompCas 570 : (1990) 2 ILR (Ker) 644 : (1989) 2 KLJ 716
Constitution of India, 1950 — Article 20(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Oct 1989Allowed
Yohannan Vs kumaran and Others
High Court Of Kerala · (1989) 10 KL CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 145Kerala Government Land Assignment Rules, 1964 — Rule 12Kerala Land Conservancy Act, 1957 — Section 10, 11, 12, 20, 20A
High Courts18 Oct 1989
Kuruvilla Yohannan Vs Kumaran and Another
High Court Of Kerala · (1989) 2 KLJ 654
Criminal Procedure Code, 1973 (CrPC) — Section 145Kerala Land Conservancy Act, 1957 — Section 11, 12, 20, 20A, 7Specific Relief Act, 1963 — Section 6, 9
High Courts18 Oct 1989Allowed
Mrs. B. Thankamma Vs The Corporation of Trivandrum and Another
High Court Of Kerala · (1989) 10 KL CK 0001
Kerala Municipal Corporation Act, 1961 — Section 102, 105, 106, 417Kerala Municipal Corporation Rule — Rule 29, 29(1), 29(3), 30, 6Limitation Act, 1963 — Article 62
High Courts17 Oct 1989Allowed
Antony Vs Ouseph and Another
High Court Of Kerala · (1989) 10 KL CK 0049
Succession Act, 1925 — Section 278, 63
High Courts17 Oct 1989
Srikant Spices Vs Assistant Commissioner (Assessment)
High Court Of Kerala · (1989) 10 KL CK 0045
High Courts17 Oct 1989
Joykutty Mathew Vs Valsamma Kuruvilla
High Court Of Kerala · AIR 1990 Ker 262 : (1991) 1 DMC 479 : (1990) 1 ILR (Ker) 590
Divorce Act, 1869 — Section 19, 36Hindu Marriage Act, 1955 — Section 13, 13(1), 24
High Courts16 Oct 1989
C. Gopinathan Vs Krishnan Ayyappan and Others
High Court Of Kerala · (1991) CriLJ 778 : (1990) 1 DMC 32
Criminal Procedure Code, 1973 (CrPC) — Section 372, 375, 377Penal Code, 1860 (IPC) — Section 498A
High Courts16 Oct 1989
Commissioner of Income Tax Vs Midland Rubber and Produce Co. Ltd. Midland Rubber and Produce Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 188 ITR 333
Income Tax Act, 1961 — Section 37, 45
High Courts16 Oct 1989
M.K. Thampan Vs Dhanalakshmi Bank Ltd. and Others
High Court Of Kerala · (1992) 73 CompCas 600 : (1990) 1 ILR (Ker) 438
Banking Regulation Act, 1949 — Section 21, 21A
High Courts16 Oct 1989
Commissioner of Income Tax Vs Rajagiri Rubber and Produce Co. Ltd. (No. 2)
High Court Of Kerala · (1990) 182 ITR 508
Income Tax Act, 1961 — Section 147
High Courts16 Oct 1989
Commissioner of Agricultural Income Tax Vs Midland Rubber and Produce Co. Ltd.
High Court Of Kerala · (1990) 182 ITR 493
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37(2)Kerala Agricultural Income Tax Act, 1950 — Section 5, 60(3)
High Courts16 Oct 1989
Syed Mohd., Asstt. Collr. of C. Ex. Vs Abdulla Kalanad Mohd.
High Court Of Kerala · (1989) 25 ECR 566 : (1990) 47 ELT 549
Customs Act, 1962 — Section 135
High Courts16 Oct 1989
Commissioner of Income Tax Vs Midland Rubber and Produce Co. Ltd.
High Court Of Kerala · (1992) 60 TAXMAN 177
High Courts12 Oct 1989Dismissed
Savithri Ammal Vilasim Ammal Vs Jayaram Pillai Padmwathi Amma
High Court Of Kerala · (1989) 2 KLJ 709
High Courts12 Oct 1989
Commissioner of Income Tax Vs Varghese Mathew and K.I. Kuriakose
High Court Of Kerala · (1991) 190 ITR 356 : (1992) 61 TAXMAN 275
Income Tax Act, 1961 — Section 15, 16
High Courts12 Oct 1989
Commissioner of Income Tax Vs S.A. Wahab
High Court Of Kerala · (1990) 182 ITR 464
Income Tax Act, 1961 — Section 154, 32
High Courts12 Oct 1989Allowed
P. Damodaran Pillai Vs The Kerala Water and Waste Water Authority and Others
High Court Of Kerala · (1989) 10 KL CK 0027
Constitution of India, 1950 — Article 148, 309Kerala Service Pension Rules — Rule 13, 57
High Courts12 Oct 1989
P.S. John and Another Vs The District Collector and Others
High Court Of Kerala · (1990) 1 KLJ 79
Kerala Revenue Recovery Act, 1968 — Section 34, 7