COURT ARCHIVE

High Court Of Kerala judgments, 1992

553 judgments · page 25 of 28

High Courts13 Feb 1992Dismissed

Indian Trawlers Association, Ernakulam and Another Vs The State of Kerala and Others

High Court Of Kerala · AIR 1992 Ker 360

Constitution of India, 1950 — Article 14, 19, 265, 31, 31CKerala Fishermens Welfare Fund Act, 1985 — Section 4

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High Courts13 Feb 1992

Alice Oommen and Another (Legal heirs of O. Thomas (Decd.)) Vs Commissioner of Income Tax

High Court Of Kerala · (1992) 198 ITR 20

Income Tax Act, 1961 — Section 52(2)

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High Courts13 Feb 1992Dismissed

Indian Prawlers Association and Another Vs The State of Kerala and Others

High Court Of Kerala · AIR 1992 Ker 360

Constitution of India, 1950 — Article 14, 19, 246, 254(2), 31CKerala Fishermens Welfare Fund Act, 1985 — Section 21, 3, 4Kerala Fishermens Welfare Societies Act, 1980 — Section 2, 4, 5(2), 5(7)

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High Courts12 Feb 1992Dismissed

P.K. Hameed Vs State of Kerala and Others

High Court Of Kerala · (1992) 02 KL CK 0009

Constitution of India, 1950 — Article 14, 16Kerala Education Rules, 1959 — Rule 2(7), 34, 44, 44(1), 45

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High Courts11 Feb 1992

Balachandran Vs State of Kerala and Others

High Court Of Kerala · (1992) 2 KLJ 478

Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 2, 4, 6(2)

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High Courts11 Feb 1992

Sandeep P. Mehta Vs Government of India and Others

High Court Of Kerala · (1992) 103 CTR 407 : (1992) 198 ITR 743

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 52

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High Courts11 Feb 1992Dismissed

N. Purushothaman Vs Officer Commanding and Others

High Court Of Kerala · (1992) 02 KL CK 0044

Army Act, 1950 — Section 108, 128, 129, 130, 131Army Rules, 1954 — Rule 100, 101, 102, 103, 104Constitution of India, 1950 — Article 136, 14, 19, 19(1), 21

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High Courts10 Feb 1992Dismissed

Narayanan Nair Vs Mariyakutty and Another

High Court Of Kerala · AIR 1992 Ker 371

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 28Motor Vehicles Act, 1939 — Section 31A(4)Sales of Goods Act, 1930 — Section 4

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High Courts07 Feb 1992

M.C. Sumathikutty Amma and Others Vs State and Others

High Court Of Kerala · (1992) 2 KLJ 711

Constitution of India, 1950 — Article 226

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High Courts07 Feb 1992

In Re: District Judge

High Court Of Kerala · (1992) 1 KLJ 323

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 190, 193, 395(2), 4(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A, 36A(i)(d), 36D

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High Courts07 Feb 1992Dismissed

A. Abdul Latheef and Another Vs Joint Registrar of Co-operative Societies and Others

High Court Of Kerala · (1992) KLJ 321

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High Courts07 Feb 1992

Baby Sarojam Vs S. Vijayakrishnan Nair

High Court Of Kerala · AIR 1992 Ker 277 : (1994) 1 DMC 79 : (1992) 2 ILR (Ker) 449

Guardians and Wards Act, 1890 — Section 17, 19, 47, 7Hindu Minority and Guardianship Act, 1956 — Section 13(2)

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High Courts07 Feb 1992Dismissed

Davasia Chacko Vs Venkita Krishan Iyer

High Court Of Kerala · (1992) 1 KLJ 597

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 1, 10, 11Specific Relief Act, 1963 — Section 37, 41, 41(a)Transfer of Property Act, 1882 — Section 41(b), 53A, 56

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High Courts06 Feb 1992Allowed

Colourgraphs Vs Sales Tax Officer and Another

High Court Of Kerala · (1993) 88 STC 347

Central Sales Tax (Kerala) Rules, 1957 — Rule 11Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12Central Sales Tax Act, 1956 — Section 10, 7(4), 8(3), 8(4)

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High Courts06 Feb 1992