High Courts21 Jan 1992Dismissed
Dr. Thomas Titus Vs Mrs. Roja Titus and Another
High Court Of Kerala · AIR 1992 Ker 320 : (1992) 2 DMC 441 : (1992) 2 ILR (Ker) 667
Divorce Act, 1869 — Section 18, 19
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 27 of 28
High Courts21 Jan 1992Dismissed
Sukumaran and Others Vs Akamala Sree Dharma Sastha Idol and Others
High Court Of Kerala · AIR 1992 Ker 406 : (1992) 2 ILR (Ker) 207
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92
High Courts21 Jan 1992Allowed
T.G. Alamelu Ammal Vs Bharath Petroleum Corporation Ltd., Madras and Another
High Court Of Kerala · AIR 1992 Ker 253 : (1992) 3 ILR (Ker) 319
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5(2), 7(3)Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 142Kerala Land Reforms Act, 1963 — Section 106
High Courts21 Jan 1992Allowed
State of Kerala Vs Chakrapam Govindan and Others
High Court Of Kerala · (1992) 1 KLJ 326
Kerala Land Acquisition Act, 1961 — Section 20, 23(1), 23(1A), 23(2), 3
High Courts20 Jan 1992Dismissed
Choice Trading Corporation Pvt. Ltd. Vs Greater Cochin Development Authority
High Court Of Kerala · (1992) 01 KL CK 0040
Constitution of India, 1950 — Article 14, 226
High Courts19 Jan 1992
Trinity Pharmaceuticals (India) Pvt. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Trinity Pharmaceuticals (India) Pvt. Ltd.
High Court Of Kerala · (1993) 202 ITR 314
Income Tax Act, 1961 — Section 256, 258, 40A(2)
High Courts17 Jan 1992Dismissed
Sahadevan Rajan and Others Vs State of Kerala
High Court Of Kerala · (1992) CriLJ 2049 : (1992) 3 ILR (Ker) 142
Penal Code, 1860 (IPC) — Section 302, 307, 34, 341
High Courts17 Jan 1992Dismissed
P.G. Remesh Vs State of Kerala and Others
High Court Of Kerala · (1992) 01 KL CK 0017
Constitution of India, 1950 — Article 226Kerala Municipalities Act, 1960 — Section 194, 84Kerala Municipalities Rules, 1960 — Rule 43
High Courts17 Jan 1992Dismissed
Marikar Motors Ltd. Vs C. Kumaran Nair and Others
High Court Of Kerala · (1992) 01 KL CK 0016
Kerala Insolvency Act, 1956 — Section 54, 55
High Courts17 Jan 1992Dismissed
K. Mohanan Vs Secretary, Kerala Public Service Commission and Others
High Court Of Kerala · (1992) 01 KL CK 0006
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17
High Courts17 Jan 1992
K.V. Produce and Others Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1992) 103 CTR 220 : (1992) 2 ILR (Ker) 557 : (1992) 196 ITR 293
Constitution of India, 1950 — Article 226
High Courts16 Jan 1992Dismissed
Sadanandan @ Seelamony Vs State of Kerala
High Court Of Kerala · (1992) 01 KL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Jan 1992Dismissed
The Director of Health Services Vs P.P. Paul
High Court Of Kerala · (1992) KLJ 289
High Courts15 Jan 1992Dismissed
Thottathil Antony Vs Taluk Land Board and Others
High Court Of Kerala · (1992) KLJ 360
Income Tax Act, 1961 — Section 263, 264Kerala Education Rules, 1959 — Rule 92Kerala Land Reforms Act, 1963 — Section 103, 85, 85(5), 85(7), 85(8)
High Courts15 Jan 1992Dismissed
The Palghat District Co-Operative Printing Press Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1992) 01 KL CK 0007
Industrial Disputes Act, 1947 — Section 2Kerala Payment of Subsistence Allowance Act, 1972 — Section 2, 3Kerala Payment of Subsistence Allowance Rules, 1974 — Rule 5
High Courts14 Jan 1992
Commissioner of Income Tax Vs K.K. Kochammed and Others (legal heirs of Smt. K.K. Nafeesa Beevi)
High Court Of Kerala · (1992) 103 CTR 203 : (1993) 199 ITR 200
Income Tax Act, 1961 — Section 256
High Courts14 Jan 1992Allowed
K. Thankappan Unnithan Vs State of Kerala and Others
High Court Of Kerala · (1992) 01 KL CK 0003
Constitution of India, 1950 — Article 20(2)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 34
High Courts10 Jan 1992
Fourth Income Tax Officer and Others Vs Kurumber Betta Estate
High Court Of Kerala · (1992) 197 ITR 508
Income Tax Act, 1961 — Section 226
High Courts10 Jan 1992
T.R. Velayudhan Vs P.K. Kunhunni and Another
High Court Of Kerala · (1992) 01 KL CK 0033
Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3)
High Courts10 Jan 1992Dismissed
Sadasivan Pillai and Others Vs State of Kerala and Another
High Court Of Kerala · (1992) 01 KL CK 0001
Constitution of India, 1950 — Article 14, 21, 226Kerala Public Service Commission (Additional Functions as Respects the Kerala State Road Transport Corporation) Act, 1970 — Section 3, 3(1), 3(2), 4, 4(2)