High Courts12 Oct 1992
Padinjarayil Paru and Others Vs Chengala Madathil Devaki Varassiar and Others
High Court Of Kerala · (1992) 10 KL CK 0041
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 8 of 28
High Courts12 Oct 1992
Karunakara Pisharady Vs Raman and Others
High Court Of Kerala · (1992) 10 KL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1), Order 1 Rule 10(5), 102, 115Limitation Act, 1963 — Section 21, 21(1)
High Courts12 Oct 1992Dismissed
Moideen @ Kunhappa Haji Vs Taluk Land Board and Others
High Court Of Kerala · (1992) 2 KLJ 856
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts09 Oct 1992
F. Youseff Vs M. Laila and Others
High Court Of Kerala · (1993) 1 KLJ 263
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 361
High Courts08 Oct 1992
Commissioner of Income Tax Vs Mathew M. Thomas and Others
High Court Of Kerala · (1993) 201 ITR 494
Income Tax Act, 1961 — Section 269C, 269D, 269RR
High Courts07 Oct 1992
Yousuff Vs S.I. of Police and Another
High Court Of Kerala · (1992) 10 KL CK 0037
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 361
High Courts01 Oct 1992Dismissed
Krishnan Namboodiri Vs Padmanabhan Namboodiri
High Court Of Kerala · (1993) 1 KLJ 452
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts01 Oct 1992Dismissed
Krishnan Namboodiri and others Vs Padmanabhn Nemboodiri and others
High Court Of Kerala · (1993) 1 KLJ 452
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts30 Sept 1992
Lakshmanan and Others Vs Roy Alexander and Others
High Court Of Kerala · (1992) 09 KL CK 0031
Constitution of India, 1950 — Article 226
High Courts30 Sept 1992Dismissed
S.A. Wahab Vs R.T.O. and Another
High Court Of Kerala · (1992) 2 KLJ 846
Kerala Motor Vehicles Taxation Act, 1976 — Section 83
High Courts30 Sept 1992Allowed
Dr. T.E. George and Another Vs The Tahsildar and Assessing Authority, Kottarakkara
High Court Of Kerala · AIR 1993 Ker 142
Constitution of India, 1950 — Article 226Kerala Building Tax Act, 1975 — Section 15(1), 16, 6, 6(1)
High Courts30 Sept 1992Dismissed
Chuppan Nadar Shanmukhan Nadar Vs Sreedharan Thampi
High Court Of Kerala · (1992) 2 KLJ 974
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A(2)(a), Order 41 Rule 1, Order 41 Rule 19, Order 47 Rule 1
High Courts29 Sept 1992Dismissed
K.D. Jose and Another Vs Registerar, Ind. Co-op. Societies and Another
High Court Of Kerala · (1992) 2 KLJ 969
Co-operative Societies Act, 1912 — Section 13Kerala Co-operative Societies Rules, 1969 — Rule 16(1)(c)
High Courts26 Sept 1992
New Prasanthi Automobiles Co. Vs State of Kerala
High Court Of Kerala · (1992) 09 KL CK 0039
High Courts26 Sept 1992
New India Assurance Co. Ltd. and Another Vs K. Abdullakutty and Others
High Court Of Kerala · (1994) 2 ACC 233
Employees Compensation Act, 1923 — Section 11, 19, 2, 20, 22Evidence Act, 1872 — Section 1, 45
High Courts26 Sept 1992
United India Insurance Co. Vs Sethu Madhavan
High Court Of Kerala · (1993) 1 ACC 510 : (1993) ACJ 1035 : (1993) 1 LLJ 142
Workmens Compensation Act, 1923 — Section 4(1)
High Courts26 Sept 1992
Commissioner of Income Tax Vs Essa Ismail Sait
High Court Of Kerala · (1993) 202 ITR 426
Income Tax Act, 1961 — Section 256
High Courts26 Sept 1992
C. Rajan Vs P.M. Subramonian
High Court Of Kerala · (1994) ACJ 25 : (1993) 1 ILR (Ker) 608 : (1993) 1 LLJ 648
Workmens Compensation Act, 1923 — Section 4A(3)Workmens Compensation Rules, 1924 — Rule 28
High Courts26 Sept 1992
Commissioner of Income Tax Vs Kerala State Cashew Development Corporation
High Court Of Kerala · (1992) 108 CTR 199 : (1993) 1 ILR (Ker) 401 : (1992) 198 ITR 520
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148, 148(2), 151, 154
High Courts26 Sept 1992Allowed
Rajan Vs Subramonian
High Court Of Kerala · (1993) 2 ACC 312 : (1993) 3 LLJ 890
Workmens Compensation Act, 1923 — Section 4(3), 4A(3)Workmens Compensation Rules, 1924 — Rule 28