High Courts19 Nov 1992Allowed
P.K. Padmanabhan and Another Vs Secy. R.T.A. and Another
High Court Of Kerala · (1992) 2 KLJ 982
Motor Vehicles Act, 1988 — Section 48, 50
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 4 of 28
High Courts19 Nov 1992Dismissed
Employees State Insurance Corpn. Vs Malabar Cashewnut and Allied Products and Others
High Court Of Kerala · (1993) 1 LLJ 596
Employees State Insurance Act, 1948 — Section 2(22)
High Courts18 Nov 1992Dismissed
Indian Trawlers Association and Another Vs State of Kerala and Others
High Court Of Kerala · (1993) 2 LLJ 11
Kerala Fishermens Welfare Fund Act, 1985 — Section 21, 3, 3(4), 4Kerala Fishermens Welfare Societies Act, 1980 — Section 2, 3, 4, 5
High Courts18 Nov 1992Dismissed
Dr. K.A. Jose Vs Cochin University of Science and Technology and Others
High Court Of Kerala · (1993) 2 KLJ 25
Cochin University Act, 1971 — Section 6(2)Cochin University of Science and Technology Act, 1986 — Section 31(11), 31(12), 7(2)Constitution of India, 1950 — Article 14, 16 , 46
High Courts18 Nov 1992Dismissed
Indian Trawelers Association Vs State of Kerala
High Court Of Kerala · (1993) 2 LLJ 11
Constitution of India, 1950 — Article 31C
High Courts17 Nov 1992
Padmanabhan and Another Vs Regional Transport Authority and Another
High Court Of Kerala · (1992) 11 KL CK 0039
Kerala Motor Vehicles Taxation Act, 1976 — Section 47(1), 48, 48(5), 50, 50(1)
High Courts17 Nov 1992
Plantation Corporation of Kerala Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1993) 1 ILR (Ker) 425 : (1993) 200 ITR 27
Income Tax Act, 1961 — Section 37, 37(1)Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts13 Nov 1992
Abdulkhadar Musliar Vs State of Kerala and Others
High Court Of Kerala · (1993) CriLJ 1249
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 199, 2, 225, 24, 24(3)General Clauses Act, 1897 — Section 16, 21
High Courts13 Nov 1992Dismissed
Puthanpalli Jaram Vs The Kerala Wakf Board and Others
High Court Of Kerala · AIR 1993 Ker 224
Waqf Act, 1954 — Section 3, 46
High Courts13 Nov 1992Dismissed
Xavier alias Appachan Vs Fr. George
High Court Of Kerala · (1993) 2 ILR (Ker) 395
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 44 Rule 1Kerala Court Fees and Suits Valuation Act, 1959 — Section 4, 52
High Courts13 Nov 1992Dismissed
Abdul Khader Musliar Vs Government of Kerala and Others
High Court Of Kerala · (1993) CriLJ 1249
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 199, 2, 225, 24, 24(3)General Clauses Act, 1897 — Section 16, 21
High Courts13 Nov 1992
Kammukutty Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1992) KLJ 972
High Courts12 Nov 1992
H. Sooryanarayana Iyer and Another Vs The Fertilisers and Chemicals Travancore Ltd. and Another
High Court Of Kerala · (1992) 11 KL CK 0037
Constitution of India, 1950 — Article 14, 226
High Courts11 Nov 1992
The Registering Authority Vs K.N. Kuttikrishnan
High Court Of Kerala · (1993) 1 KLJ 109
Central Motor Vehicles Rules, 1989 — Rule 48, 49, 54Kerala Motor Vehicles Rules, 1989 — Rule 269, 269(1), 269(3)Motor Vehicles Act, 1988 — Section 41, 47(2), 47(4)
High Courts11 Nov 1992
Deputy Commissioner Sales Tax (Law) Vs Thekkethala Kochuvaroo Sons
High Court Of Kerala · (1992) 11 KL CK 0010
Kerala General Sales Tax Rules, 1963 — Rule 9(1)
High Courts10 Nov 1992Allowed
M.N. Krishnankutty Vs T.L. John and Others
High Court Of Kerala · (1993) 1 KLJ 259
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 90
High Courts10 Nov 1992
Mohan Kani Vs State of Kerala
High Court Of Kerala · (1992) 11 KL CK 0048
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 376, 392
High Courts10 Nov 1992
Thekkanatu Firms Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1993) 110 CTR 205 : (1993) 202 ITR 389 : (1993) 70 TAXMAN 278
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 148
High Courts10 Nov 1992Dismissed
Prabha alias Swayamprabha and Others Vs State of Kerala
High Court Of Kerala · (1994) CriLJ 569 : (1993) 2 ILR (Ker) 254
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 114, 34, 363, 367
High Courts09 Nov 1992Dismissed
State and Others Vs K. Appunni and another
High Court Of Kerala · (1993) 1 KLJ 323
Constitution of India, 1950 — Article 14, 16Kerala Municipalities Act, 1960 — Section 412