High Courts24 Apr 1992
C. Viswanathan Vs District Judge and Others
High Court Of Kerala · (1992) 04 KL CK 0024
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 20 of 28
High Courts13 Apr 1992
O. THOMAS and Others Vs COMMISSIONER OF INCOME TAX.
High Court Of Kerala · (1992) 103 CTR 232
Income Tax Act, 1961 — Section 147, 45
High Courts10 Apr 1992Allowed
Hindustan Organic Chemicals Ltd. Vs Mathunni Mathai and others
High Court Of Kerala · (1993) 2 KLJ 817
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(3)(c), Order 24 Rule 3Contract Act, 1872 — Section 60Kerala Land Acquisition Act, 1961 — Section 20, 23(1)(A)
High Courts10 Apr 1992
Lally Jacob Vs Income Tax Officer and Others
High Court Of Kerala · (1992) 3 ILR (Ker) 107 : (1992) 197 ITR 439
Income Tax Act, 1961 — Section 139, 139(2), 140A, 140A(1), 140A(2)
High Courts10 Apr 1992Allowed
Kattabomman Transport Corporation Limited Vs State Bank of Travancore, Trivendrum and Others
High Court Of Kerala · AIR 1992 Ker 351 : (1992) 3 ILR (Ker) 232
Bankers Books Evidence Act, 1891 — Section 6State Bank of India (Subsidiary Banks) Act, 1959 — Section 52State Bank of India Act, 1955 — Section 44
High Courts10 Apr 1992Allowed
Hindustan Organic Chemicals ltd. Vs Mathai and Another
High Court Of Kerala · (1993) 2 KLJ 817
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 1(3), Order 21 Rule 1(4), Order 21 Rule 1(5)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 24 Rule 3Contract Act, 1872 — Section 60
High Courts09 Apr 1992Dismissed
K. Ahammed Kabeer and Others. Vs K. Salma Beevi
High Court Of Kerala · (1992) 1 KLJ 753
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 11(4)(1), 11(4)(i), 2(6)(i)
High Courts08 Apr 1992Dismissed
T. Sarojini Ammal and Another Vs Union of India (UOI) and Others
High Court Of Kerala · (1992) CriLJ 3110 : (1992) 3 ILR (Ker) 391
Constitution of India, 1950 — Article 226
High Courts08 Apr 1992Dismissed
K.E. Ismail Vs State of Kerala
High Court Of Kerala · (1992) 2 KLJ 583
Constitution of India, 1950 — Article 226
High Courts07 Apr 1992Dismissed
Kochayyan Subrahmanian and Others Vs Cochin Cadalas (P) Ltd. and Others
High Court Of Kerala · (1992) KLJ 696
Industrial Disputes Act, 1947 — Section 13, 13(1), 13(2), 25HKerala Headload Workers Act, 1978 — Section 10, 11, 12, 13, 14
High Courts07 Apr 1992Allowed
United Commercial Bonk Vs K.F.C. and Others
High Court Of Kerala · (1992) 2 KLJ 785
Transfer of Property Act, 1882 — Section 3
High Courts07 Apr 1992
E. Justus Daniel and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 79 CompCas 716 : (1992) 2 KLJ 65
Constitution of India, 1950 — Article 226
High Courts07 Apr 1992Allowed
Nair Service Society Vs State and Others
High Court Of Kerala · (1992) 1 KLJ 765
Calicut University Act, 1975 — Section 57, 60General Clauses Act, 1897 — Section 14Kerala University Act, 1974 — Section 16, 17, 19, 19(2), 23(ii)
High Courts06 Apr 1992
Commissioner of Income Tax Vs Chemmeens
High Court Of Kerala · (1994) 207 ITR 909
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 35B
High Courts06 Apr 1992
Smt. Annamma Alexander and Others (Legal heirs of K.C. Alexander, deceased) Vs Commissioner of Income Tax Commissioner of Income Tax Vs Smt. Annamma Alexander and Others (Legal heirs of K.C. Alexander, deceased)
High Court Of Kerala · (1993) 199 ITR 303
High Courts06 Apr 1992
COMMISSIONER OF INCOME TAX Vs CHEMMEENS (REGD.).
High Court Of Kerala · (1992) 106 CTR 1
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 35B
High Courts06 Apr 1992Dismissed
Deputy Commissioner of Sales Tax Vs Kerala Distilleries and Allied Products (P) Ltd.
High Court Of Kerala · (1992) 04 KL CK 0005
Foreign Liquor Rules — Rule 11, 13(1), 13(9), 9Kerala Distillery and Warehouse Rules, 1968 — Rule 52(1)Kerala Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 11(1)
High Courts03 Apr 1992Allowed
Kannan Vs State of Kerala
High Court Of Kerala · (1992) 04 KL CK 0003
Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 304(1), 304(2)Penal Code, 1860 (IPC) — Section 302
High Courts02 Apr 1992Dismissed
Abdul Hameed Vs Assistant Excise Commissioner and Others
High Court Of Kerala · (1992) KLJ 715
Abkari Shops (Disposal in Auction) Rules, 1967 — Rule 2Foreign Liquor Rules — Rule 13(3)
High Courts01 Apr 1992Allowed
Somarajan Vs State of Kerala
High Court Of Kerala · (1992) 2 LLJ 626
Kerala State and Subordinate Services Rules, 1958 — Rule 19, 20, 20A, 21, 27