High Courts09 Jan 1992
Gouri Amma Radhabai Amma Vs Gouri Amma Sreekumari Amma and Others
High Court Of Kerala · (1992) 1 KLJ 308
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 28 of 28
High Courts09 Jan 1992
Damiyan Louis Vs Noohukannu and Others
High Court Of Kerala · (1992) 1 KLJ 269
Evidence Act, 1872 — Section 115
High Courts09 Jan 1992Dismissed
Rhomy Chandra Mohan Vs General Convenor and Others
High Court Of Kerala · (1992) KLJ 515
Constitution of India, 1950 — Article 226
High Courts09 Jan 1992
Chinnappan Louis Damiyan Louis Vs Abubaker Aliyaru Pilla Noohukannu (deceased by Lrs) and Others
High Court Of Kerala · AIR 1992 Ker 300 : (1992) 3 ILR (Ker) 132
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts09 Jan 1992
Travancore Tea Estates Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 197 ITR 528
Income Tax Act, 1961 — Section 256, 28, 36(1)
High Courts09 Jan 1992
Travancore Electro Chemical Industries Ltd. Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (1992) 102 CTR 69 : (1992) 195 ITR 857
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts08 Jan 1992
Steenivasan and others Vs Sarasu and Others
High Court Of Kerala · (1992) 1 KLJ 318
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 99, 47Specific Relief Act, 1963 — Section 34, 41(b)
High Courts06 Jan 1992Allowed
Adanganpuravan Assankutty''s daughter Kadiya Umma and Others Vs Adanganpuravan Rayankutty''s son Mayankutty and Others
High Court Of Kerala · AIR 1992 Ker 261 : (1992) 2 ILR (Ker) 187
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Evidence Act, 1872 — Section 68
High Courts06 Jan 1992Allowed
Kadiya Umma and Others Vs Mayankutty and Others
High Court Of Kerala · (1992) 1 KLJ 742
Evidence Act, 1872 — Section 68
High Courts03 Jan 1992Dismissed
N. Kunhiraman Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 265 : (1992) 1 ILR (Ker) 876
Constitution of India, 1950 — Article 14, 226, 299Kerala Municipalities (Public Works and Supply) Rules, 1962 — Rule 8
High Courts03 Jan 1992
Commissioner of Income Tax Vs Thomas Kurien
High Court Of Kerala · (1992) 103 CTR 300 : (1992) 195 ITR 531
Income Tax Act, 1961 — Section 2(14), 45
High Courts02 Jan 1992Allowed
Narayana Kamath and Others Vs M/s. S.N. Govinda Prabhu and Bros.
High Court Of Kerala · (1992) 1 KLJ 533