High Courts23 Sept 1993
Smt. P.P. Chirutha Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1994) 208 ITR 277
Kerala Agricultural Income Tax Act, 1950 — Section 34, 35, 36
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,073 of 2,714
High Courts23 Sept 1993
Dr. T.A. Abdul Jaleel Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 992
High Courts22 Sept 1993
Commissioner of Income Tax Vs Alleppey Co. Ltd.
High Court Of Kerala · (1994) 116 CTR 15 : (1994) 207 ITR 598
Income Tax Act, 1961 — Section 35B, 35B(1), 37(2), 37(2A)
High Courts22 Sept 1993
Kumari Baby alias Lathika Vs C.C. Appu and Others
High Court Of Kerala · (1994) ACJ 360
Motor Vehicles Act, 1988 — Section 110A
High Courts22 Sept 1993
The Commissioner of Income Tax Vs The Alleppey Co. Ltd.
High Court Of Kerala · (1994) 116 CTR 15 : (1994) 207 ITR 598
Income Tax Act, 1961 — Section 35B, 35B(1), 37, 37(2), 37(2A)
High Courts22 Sept 1993Allowed
Nesamony Vs State of Kerala and Others
High Court Of Kerala · (1993) 09 KL CK 0015
High Courts22 Sept 1993
Rahim K. Hassan Vs Assistant Commissioner of Income Tax and Others
High Court Of Kerala · (1994) 207 ITR 627 : (1995) 81 TAXMAN 533
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(11)
High Courts20 Sept 1993Dismissed
Mrs. Jaya Baby Vs K.K. Vijayan and Another
High Court Of Kerala · (1993) 2 KLJ 704 : (1994) 1 RCR(Criminal) 118
Criminal Procedure Code, 1973 (CrPC) — Section 26, 29, 325, 357, 357(1)Drugs and Cosmetics Act, 1940 — Section 27(a), 36Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Sept 1993Allowed
Ramunni Nair Vs R.T.O
High Court Of Kerala · (1993) 2 KLJ 789
Motor Vehicles Act, 1988 — Section 83
High Courts20 Sept 1993Dismissed
Jaya Baby Vs Vijayan
High Court Of Kerala · (1993) 2 ALT(Cri) 717 : (1994) 81 CompCas 572 : (1994) CriLJ 3452
Criminal Procedure Code, 1973 (CrPC) — Section 325, 357, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Sept 1993
Modiyil Varghese Thomas Vs State of Kerala and Others
High Court Of Kerala · (1993) 09 KL CK 0008
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 14, 19, 21, 22, 22(3)Customs Act, 1962 — Section 108, 112
High Courts17 Sept 1993Allowed
M. Fathima Beevi Vs District Magistrate and another
High Court Of Kerala · (1993) 2 KLJ 806
Limitation Act, 1963 — Section 10, 11, 12, 13, 14Unlawful Activities (Prevention) Act, 1967 — Section 10, 11, 12, 13, 14
High Courts17 Sept 1993Allowed
Fathima Beevi Vs District Magistrate and Others
High Court Of Kerala · (1993) 2 KLJ 806
Limitation Act, 1963 — Section 10, 11, 12, 13, 14Unlawful Activities (Prevention) Act, 1967 — Section 8(1), 8(3), 8(4), 8(8)
High Courts17 Sept 1993Dismissed
Antony Vs State
High Court Of Kerala · (1993) 2 KLJ 1096
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 302, 324
High Courts17 Sept 1993
Puthuparambil Pappachan alias Thomas Vs State of Kerala
High Court Of Kerala · (1994) CriLJ 334
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 309(2), 313, 342Penal Code, 1860 (IPC) — Section 302, 392, 397
High Courts17 Sept 1993Dismissed
M. Salim, Sabeeda Industries Vs The Dist. Judge and Others
High Court Of Kerala · AIR 1994 Ker 11 : (1994) 2 ILR (Ker) 24
Constitution of India, 1950 — Article 14Kerala Forest Act, 1961 — Section 61B, 61D
High Courts17 Sept 1993Dismissed
Antony Vs State of Kerala
High Court Of Kerala · (1993) 2 KLJ 1096
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 302, 324
High Courts17 Sept 1993Dismissed
Salim Vs District Judge and Others
High Court Of Kerala · (1993) 2 KLJ 771
Kerala Forest Act, 1961 — Section 61A, 61B, 61C, 61D
High Courts17 Sept 1993
Pappachan @ Thomas Vs State of Kerala
High Court Of Kerala · (1993) 2 KLJ 792
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 309(2), 313, 342Penal Code, 1860 (IPC) — Section 302, 392, 397
High Courts16 Sept 1993Dismissed
Secretary, Quilon District Motor Transport Workers Co-operative Society Vs Regional Transport Authority and Ors
High Court Of Kerala · (1993) 09 KL CK 0042
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 41(6), 58(2), 68C, 68F(1)Motor Vehicles Act, 1988 — Section 217, 217(1), 217(2), 217(4), 71(1)