High Courts18 Jan 1989
Commissioner of Income Tax Vs Aluminium Industries Ltd.
High Court Of Kerala · (1990) 182 ITR 172
Income Tax Act, 1961 — Section 35B
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,217 of 2,714
High Courts18 Jan 1989Dismissed
K.K.V. Venugopalan Vs R.T.A. Cannanore and Others
High Court Of Kerala · (1989) 1 KLJ 173
Income Tax Act, 1961 — Section 269DLand Acquisition Act, 1894 — Section 4
High Courts18 Jan 1989Dismissed
Food Inspector Quilon Municipality Vs M.H. Shoukathali
High Court Of Kerala · (1989) 1 KLJ 186
Prevention of Food Adulteration Act, 1954 — Section 16(1A)(a)(i), 19, 19(2)
High Courts18 Jan 1989
Commissioner of Income Tax Vs Bhadra Enterprises
High Court Of Kerala · (1989) 177 ITR 403 : (1990) 49 TAXMAN 53
Income Tax Act, 1961 — Section 256, 68
High Courts18 Jan 1989
Ambujakshy Vs T.K. Karunakaran
High Court Of Kerala · (1989) 01 KL CK 0004
Contract Act, 1872 — Section 253Transfer of Property Act, 1882 — Section 45
High Courts17 Jan 1989Dismissed
Abdul Salam and others Vs State of Kerala and others
High Court Of Kerala · (1989) 1 KLJ 734
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 13, 3, 5, 8
High Courts13 Jan 1989Allowed
Meppallipoyil Ibrayi Vs Poolakkandiyil Pokkan
High Court Of Kerala · (1989) 1 KLJ 245
Transfer of Property Act, 1882 — Section 56(6)(b)
High Courts13 Jan 1989Allowed
Joy Mathew Vs Supdt of Police and Others
High Court Of Kerala · (1989) 1 KLJ 166
Kerala Headload Workers Act, 1978 — Section 18, 2(i)
High Courts13 Jan 1989Allowed
Joy Mathew Vs Superintendent of Police and Others
High Court Of Kerala · (1991) 1 LLJ 518
Constitution of India, 1950 — Article 226Kerala Headload Workers Act, 1978 — Section 2
High Courts13 Jan 1989
COMMISSIONER OF Income Tax Vs KIL KOTAGIRI TEA AND COFFEE ESTATES LTD.
High Court Of Kerala · (1989) 177 ITR 458
Income Tax Act, 1961 — Section 256, 80A
High Courts12 Jan 1989Dismissed
Kumaran Nair and Others Vs K.A. Khader Shah
High Court Of Kerala · (1989) 1 KLJ 148
High Courts12 Jan 1989
Commissioner of Gift Tax Vs K.H. Abraham
High Court Of Kerala · (1989) 177 ITR 205 : (1990) 49 TAXMAN 58
High Courts12 Jan 1989Dismissed
Jaifunnissa Begum and Others Vs A. Sarojini and Others
High Court Of Kerala · (1989) 01 KL CK 0021
Constitution of India, 1950 — Article 14, 16, 309Kerala State and Subordinate Services Rules, 1958 — Rule 2, 27, 8
High Courts11 Jan 1989Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K. Mohammed
High Court Of Kerala · (1989) 74 STC 210
Kerala General Sales Tax Act, 1963 — Entry 157
High Courts10 Jan 1989Allowed
Travancore Devaswom Board and Others Vs P. Savithri and Others
High Court Of Kerala · (1989) 2 ILR (Ker) 317 : (1990) 1 LLJ 276
Constitution of India, 1950 — Article 14, 320Kerala Public Service Commission Rules of Procedure, 1976 — Rule 13, 9
High Courts10 Jan 1989Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Mohana Jewellery
High Court Of Kerala · (1990) 79 STC 471
Kerala General Sales Tax Act, 1963 — Section 5A(1)
High Courts10 Jan 1989Dismissed
K.S.E.B. Vs V.A. Sukumaran and Another
High Court Of Kerala · (1989) 1 KLJ 190
Constitution of India, 1950 — Article 136(1)Criminal Procedure Code, 1973 (CrPC) — Section 362, 378, 378(4), 378(5)Limitation Act, 1963 — Section 5
High Courts09 Jan 1989Dismissed
Deputy Commissioner of Soles Tax (Law) Vs V.P. Sukumaran
High Court Of Kerala · (1989) 1 KLJ 161
Kerala General Sales Tax Act, 1963 — Entry 25P
High Courts09 Jan 1989
Father Epharam Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 75 CTR 142 : (1989) 2 ILR (Ker) 86 : (1989) 176 ITR 78
Income Tax Act, 1961 — Section 10(3), 2(24)
High Courts09 Jan 1989
Commissioner of Income Tax Vs Madras Spinners Ltd.
High Court Of Kerala · (1989) 177 ITR 495
Income Tax Act, 1961 — Section 256(2)