High Courts18 Jan 1993
Bharath Sea Foods Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 203 ITR 264
Income Tax Act, 1961 — Section 261, 271(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1993
704 judgments · page 34 of 36
High Courts15 Jan 1993Allowed
Annamma Iype Vs Regional Provident Fund Commissioner
High Court Of Kerala · (1993) 3 ILR (Ker) 200 : (1993) 1 LLJ 975
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(15), 16
High Courts15 Jan 1993
Kalpaka Rubber Plantations (P.) Ltd. Vs State of Kerala
High Court Of Kerala · (1993) 111 CTR 100 : (1993) 202 ITR 450
High Courts15 Jan 1993
Dr. M. Hassainar Haji Vs The Tahsildar, Taliparamba and Others
High Court Of Kerala · AIR 1994 Ker 139 : (1993) 1 ILR (Ker) 18
Kerala Building Tax Act, 1975 — Section 5
High Courts15 Jan 1993
C.A. Gopalan Vs Inspector-General of Police, Crimes and Others
High Court Of Kerala · (1993) CriLJ 1543
High Courts14 Jan 1993
D. Mohammed Hariss and Others Vs K.S. Fathima and Another
High Court Of Kerala · (1993) 01 KL CK 0063
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 90, Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3)
High Courts14 Jan 1993
B. Indira Rani Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1993) 113 CTR 292 : (1993) 3 ILR (Ker) 193 : (1993) 202 ITR 917 : (1993) 71 TAXMAN 561
Income Tax Act, 1961 — Rule 12, 20, 22, 26, 222
High Courts14 Jan 1993Dismissed
K.P. Sreedharan Vs State of Kerala and Others
High Court Of Kerala · (1993) 1 KLJ 457
Kerala Education Rules, 1959 — Rule 1(3), 11, 51A
High Courts14 Jan 1993Allowed
M. Mohammed Hariss and others Vs K.S. Fathima and others
High Court Of Kerala · (1993) 1 KLJ 301
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 90, Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(1)
High Courts14 Jan 1993
C. N. Gopala Kurup Vs K.S. E. B. and others.
High Court Of Kerala · (1993) 1 KLJ 968
High Courts14 Jan 1993Dismissed
K.P. Sreedharan Vs State and others
High Court Of Kerala · (1993) 1 KLJ 457
High Courts14 Jan 1993
Mohammed Hariss Vs Fathima
High Court Of Kerala · (1993) 1 KLJ 301
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 90, Order 37 Rule 5, Order 38 Rule 5, Order 38 Rule 5(1)
High Courts13 Jan 1993Allowed
P. O. Thomas and another Vs Laila Devi
High Court Of Kerala · (1993) 1 KLJ 619
Transfer of Property Act, 1882 — Section 53A, 54, 54A
High Courts13 Jan 1993
V.N. Damodaran and Another Vs District Collector and Others
High Court Of Kerala · (1993) 01 KL CK 0061
Kerala Motor Vehicles Rules, 1989 — Rule 207Kerala Panchayat (Landing Places, Halting Places and Cart Stands) Rules, 1964 — Rule 8
High Courts13 Jan 1993
G.T.N. Textiles Ltd. Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (1996) 217 ITR 653
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(2), 220(2A)
High Courts13 Jan 1993
P.J. Philip Vs State of Kerala
High Court Of Kerala · (1993) 110 CTR 338 : (1993) 201 ITR 591
High Courts13 Jan 1993
T.C. Chacko Vs Annamma and Others
High Court Of Kerala · AIR 1994 Ker 107
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 10
High Courts13 Jan 1993
Commissioner of Income Tax Vs United Electrical Industries Ltd.
High Court Of Kerala · (1993) 201 ITR 546
Income Tax Act, 1961 — Section 147
High Courts13 Jan 1993Dismissed
T.C. Chacko Vs Annamma and another
High Court Of Kerala · AIR 1994 Ker 107 : (1994) 3 RCR(Criminal) 257
Limitation Act, 1963 — Section 10Penal Code, 1860 (IPC) — Section 405, 406Trusts Act, 1882 — Section 3, 6
High Courts12 Jan 1993Dismissed
Albert Vs State of Kerala
High Court Of Kerala · (1994) 2 LLJ 445
Kerala State and Subordinate Services Rules, 1958 — Rule 9B