High Courts03 Feb 1993
Commissioner of Income Tax Vs Travancore Titanium Products Ltd.
High Court Of Kerala · (1993) 70 TAXMAN 80
Income Tax Act, 1961 — Section 17(a), 256(2), 28, 30, 30Payment of Gratuity Act, 1972 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments, 1993
704 judgments · page 32 of 36
High Courts03 Feb 1993
State of Kerala Vs R. Balakrishna Pillai and Others
High Court Of Kerala · (1993) 1 KLJ 593
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 109, 120B, 161, 201, 301
High Courts03 Feb 1993
Commissioner of Income Tax Vs Travancore Titanium Products Ltd. (No. 2)
High Court Of Kerala · (1993) 203 ITR 714 : (1994) 1 LLJ 305
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Income Tax Rules, 1962 — Rule 103Payment of Bonus Act, 1965 — Section 36
High Courts03 Feb 1993
S.S.V. Kumar Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1993) 111 CTR 148 : (1993) 203 ITR 374
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts03 Feb 1993Allowed
State of Kerala Vs R. Balakrishna Pillai and others.
High Court Of Kerala · (1993) 1 KLJ 593
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 109, 120B, 161, 201, 301
High Courts03 Feb 1993
V. V. Prakasini Vs K. P. S. C. and others.
High Court Of Kerala · (1993) 1 KLJ 632
Constitution of India, 1950 — Article 14, 16, 21, 226, 315Income Tax Act, 1961 — Section 142(1)
High Courts02 Feb 1993Allowed
Kanjinghat Bros. Vs State of Kerala and Others
High Court Of Kerala · (1993) 02 KL CK 0078
Kerala General Sales Tax Act, 1963 — Section 27, 36, 47(1)
High Courts02 Feb 1993Dismissed
Sudeendra Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1993) 02 KL CK 0073
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 10, 5A
High Courts02 Feb 1993
Dena Bank Vs Mrs. Glorphis James and others
High Court Of Kerala · (1993) 1 KLJ 824
Contract Act, 1872 — Section 148, 151, 152, 161, 172
High Courts01 Feb 1993Allowed
K. M. Abraham and others Vs Returning Officer and others
High Court Of Kerala · (1993) 1 KLJ 382
Constitution of India, 1950 — Article 226, 227
High Courts01 Feb 1993
Abraham, K.M. and Others Vs Returning Officer and Others
High Court Of Kerala · (1993) 1 KLJ 382
Constitution of India, 1950 — Article 226, 227
High Courts29 Jan 1993
K. Chandrasekharan Vs C. Sasidharan Pillai and Others
High Court Of Kerala · (1993) CriLJ 2673
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 4, 4(1), 4(2)Kerala Civil Rules of Practice, 1971 — Rule 52
High Courts29 Jan 1993
Commissioner of Income Tax Vs K.P. Subbarama Sastrigal and Others
High Court Of Kerala · (1993) 111 CTR 62 : (1993) 203 ITR 342
Income Tax Act, 1961 — Section 154
High Courts29 Jan 1993Allowed
P. N. Ravi Vs Kottayam Co-op. Urban Bank and Others
High Court Of Kerala · (1993) 1 KLJ 538
Constitution of India, 1950 — Article 226
High Courts29 Jan 1993Dismissed
Kesavan Vs State of Kerala
High Court Of Kerala · (1993) 1 KLJ 359
Evidence Act, 1872 — Section 118, 153Penal Code, 1860 (IPC) — Section 300, 302
High Courts29 Jan 1993
Commissioner of Income Tax Vs K.P. Subbarama Sastrigal
High Court Of Kerala · (1996) 85 TAXMAN 482
Income Tax Act, 1961 — Section 116, 147(a), 154, 154(1), 154(1A)
High Courts28 Jan 1993Allowed
Capt. Sunny Mathew Vs Union of India (UOI) and Another
High Court Of Kerala · (1993) 01 KL CK 0021
Constitution of India, 1950 — Article 14, 16
High Courts28 Jan 1993Allowed
Dr. Davis Paul Vs State and others
High Court Of Kerala · (1993) 2 KLJ 91
High Courts27 Jan 1993Dismissed
P.K. Balakrishnan Vs N.R. Ramaseshan and others
High Court Of Kerala · (1993) 1 KLJ 735
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6)Kerala Education Act, 1958 — Section 14, 14(1), 14(2), 14(2), 7
High Courts27 Jan 1993Dismissed
Namputhiris Pickle Industries Vs State of Kerala and Another
High Court Of Kerala · (1994) 46 ECC 189 : (1993) 2 ILR (Ker) 547
Kerala General Sales Tax Act, 1963 — Entry 27, 59A