High Courts25 May 1989Dismissed
K.M. Rajan, Rajan and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1990) 48 TAXMAN 116
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 217(1)(a), 273A(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,207 of 2,714
High Courts24 May 1989
Tara Agencies Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 79 CTR 1 : (1989) 180 ITR 102 : (1989) 45 TAXMAN 258
Income Tax Act, 1961 — Section 35B(1), 37
High Courts23 May 1989
Federal Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 180 ITR 37
Income Tax Act, 1961 — Section 271, 37(1), 80V
High Courts22 May 1989
K.K. Karunakaran Vs Tahsildar and Others
High Court Of Kerala · (1989) 05 KL CK 0012
Constitution of India, 1950 — Article 265Kerala Building Tax Act, 1975 — Section 13, 14
High Courts22 May 1989
State Vs Suku
High Court Of Kerala · (1989) CriLJ 2401
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376, 380, 392, 451
High Courts21 Apr 1989
K.T. Thomas Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1990) 184 ITR 561
Constitution of India, 1950 — Article 246(1), 366(1)Income Tax Act, 1950 — Section 16(4)Income Tax Rules, 1962 — Rule 8
High Courts17 Apr 1989
Cyriac Vs K.S.E. Board
High Court Of Kerala · (1989) 04 KL CK 0013
Electricity Act, 1910 — Section 20, 26(4), 26(6)
High Courts17 Apr 1989
P.K. Jose Vs State and another
High Court Of Kerala · (1990) 1 KLJ 425
Advocates Act, 1961 — Section 2(1)(a), 34, 49(1)(gg)
High Courts17 Apr 1989Allowed
Joy Neeralakottil Vs Joint Registrar and others
High Court Of Kerala · (1989) 1 KLJ 736
Constitution of India, 1950 — Article 299Government of India Act, 1935 — Section 175(3)Representation of the People Act, 1951 — Section 7(d)
High Courts07 Apr 1989Dismissed
Ouseph Chacko and Another Vs Raman Nair Raghavan Nair
High Court Of Kerala · AIR 1989 Ker 317 : (1989) 180 ITR 511
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Evidence Act, 1872 — Section 92Trusts Act, 1882 — Section 81, 82, 84, 94
High Courts07 Apr 1989Allowed
State of Kerala and Another Vs M.V. Antony
High Court Of Kerala · (1989) 04 KL CK 0004
Arbitration Act, 1940 — Section 16, 17, 20, 20(1), 28
High Courts06 Apr 1989
T.K. Aboobacker and Others, P. Kunhammedkutty Haji and Others, P. Mohammed Haji and Others and E.K. Abdul Khader and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1990) 82 CTR 164 : (1989) 177 ITR 358
Income Tax Act, 1961 — Section 206C, 295, 44AC
High Courts06 Apr 1989
Commissioner of Income Tax Vs Ruby Rubber Works Ltd., Travancore Rubbers Ltd. and Smt. M. Fathima
High Court Of Kerala · (1990) 2 ILR (Ker) 462 : (1989) 178 ITR 181
High Courts06 Apr 1989Dismissed
B.R. Devaki Amma Vs State of Kerala and Others
High Court Of Kerala · (1989) 2 KLJ 256
High Courts05 Apr 1989Allowed
National Garments Vs National Apparels
High Court Of Kerala · AIR 1990 Ker 119 : (1989) 1 KLJ 725
Trade and Merchandise Marks Act, 1958 — Section 77
High Courts05 Apr 1989
Forest Range Officer Vs Pathrose and Another
High Court Of Kerala · (1989) CriLJ 1992
Wild Life (Protection) Act, 1972 — Section 51, 55
High Courts05 Apr 1989
P.V. Varghese Vs CEGAT
High Court Of Kerala · (1990) 29 ECC 19 : (1989) 23 ECR 546 : (1989) 41 ELT 625
High Courts31 Mar 1989Allowed
Imbayi @ Ibrahim Vs State
High Court Of Kerala · (1989) 1 KLJ 598
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 302
High Courts30 Mar 1989Dismissed
K.P. Pius Vs Mrs. Albina Rozario and Another
High Court Of Kerala · (1989) 2 KLJ 643
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 15, 20
High Courts29 Mar 1989
Commissioner of Income Tax Vs N. Krishna Iyer (HUF) (No. 1)
High Court Of Kerala · (1991) 187 ITR 634