High Courts09 Mar 1989
COMMISSIONER OF Income Tax Vs INDIAN TIMBER TRADERS.
High Court Of Kerala · (1989) 178 ITR 545 : (1989) 44 TAXMAN 259
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,210 of 2,714
High Courts09 Mar 1989
Commissioner of Income Tax Vs Elite Sea Foods
High Court Of Kerala · (1989) 77 CTR 190 : (1990) 2 ILR (Ker) 230 : (1989) 179 ITR 85
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts09 Mar 1989Dismissed
Metro Exports Vs Union of India (UOI) and Others
High Court Of Kerala · (1989) 24 ECR 424
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124
High Courts09 Mar 1989
Commissioner of Income Tax Vs Nidish Transport Corporation
High Court Of Kerala · (1989) 76 CTR 221 : (1989) 2 ILR (Ker) 572 : (1990) 185 ITR 669
Income Tax Act, 1961 — Section 32Motor Vehicles Act, 1939 — Section 112, 31
High Courts09 Mar 1989
Shamsudheen and Others Vs State of Kerala
High Court Of Kerala · (1989) CriLJ 2068
Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 222Penal Code, 1860 (IPC) — Section 342
High Courts09 Mar 1989Allowed
The Deputy Commissioner of Sales Tax Law Vs K. Nachimuthu
High Court Of Kerala · (1989) 1 KLJ 480
Kerala General Sales Tax Act, 1963 — Entry 3
High Courts09 Mar 1989Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K. Nachimuthu
High Court Of Kerala · (1991) 34 ECC 194 : (1994) 95 STC 538
High Courts08 Mar 1989
Commissioner of Income Tax Vs C.L. Anand
High Court Of Kerala · (1989) 78 CTR 25 : (1989) 179 ITR 4
Income Tax Act, 1961 — Section 139, 147, 64(1)
High Courts08 Mar 1989Dismissed
Dohara Beevi Vs Bhaskaran
High Court Of Kerala · (1989) 1 KLJ 456
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, 151
High Courts07 Mar 1989Allowed
Joseph Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 412
Criminal Procedure Code, 1973 (CrPC) — Section 2(q), 303, 439
High Courts07 Mar 1989
John Mendez Vs K. P. Mathew and Others
High Court Of Kerala · (1989) 1 KLJ 473
Kerala Land Reforms Act, 1963 — Section 102, 72F, 72F(4), 80B
High Courts05 Mar 1989
COMMISSIONER OF Income Tax Vs GLORY PAUL.
High Court Of Kerala · (1990) 186 ITR 496
FINANCE ACT, 1989 — Section 3Income Tax Act, 1961 — Section 2
High Courts03 Mar 1989Allowed
Biju, P.A. Vs Director, Printing and Stationery and Others
High Court Of Kerala · (1989) 2 KLJ 247
Succession Act, 1925 — Section 372, 374
High Courts03 Mar 1989
Commissioner of Income Tax Vs T.M. Porinchu
High Court Of Kerala · (1989) 78 CTR 23 : (1989) 178 ITR 677 : (1989) 44 TAXMAN 343
Gift Tax Act, 1958 — Section 5(1)
High Courts03 Mar 1989Allowed
S.V. Suhasini Devi and Another Vs Padmanabhan Madhavan
High Court Of Kerala · AIR 1989 Ker 314
Hindu Marriage Act, 1955 — Section 13, 15, 28(4)Limitation Act, 1963 — Section 12, 5
High Courts03 Mar 1989
K.T. Mathew Vs Income Tax Officer and Others
High Court Of Kerala · (1992) 194 ITR 686
High Courts03 Mar 1989
Commissioner of Income Tax Vs Chackolas Spinning and Weaving Mills Ltd.
High Court Of Kerala · (1989) 178 ITR 603
Income Tax Act, 1961 — Section 40A(7)
High Courts03 Mar 1989
Muhammed Kassim Vs M.R. Vellodi and Others.
High Court Of Kerala · (1989) 1 KLJ 556
Kerala Land Reforms Act, 1963 — Section 106, 106(1A), 125, 31, 66
High Courts03 Mar 1989Allowed
S.V. Suhasini Devi @ Mangalam and Another Vs Padmanabhan Madhavan
High Court Of Kerala · (1989) 1 KLJ 609
Hindu Marriage Act, 1955 — Section 13, 15, 16, 28, 28(4)Limitation Act, 1963 — Section 12
High Courts02 Mar 1989Dismissed
Dominic @ Thankachan and another Vs State
High Court Of Kerala · (1989) 1 KLJ 446
Criminal Procedure Code, 1973 (CrPC) — Section 102(3)Kerala Abkari Act, 1077 — Section 36