High Courts20 Aug 1993Dismissed
Bhanumathy Amma Vs Kochu Parvathy Amma and Others
High Court Of Kerala · (1993) 2 KLJ 723
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Limitation Act, 1963 — Section 12, 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,076 of 2,714
High Courts18 Aug 1993Dismissed
Kerala Financial Corporation Vs Official Liquidator, High Court of Kerala
High Court Of Kerala · (1996) 87 CompCas 183 : (1993) 1 ILR (Ker) 197
Companies (Court) Rules, 1959 — Rule 156, 179Provincial Insolvency Act, 1920 — Section 61(6)
High Courts17 Aug 1993
State Vs Moosa Haji and others
High Court Of Kerala · (1993) 2 KLJ 464
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156, 156(3)
High Courts17 Aug 1993
Commissioner of Income Tax Vs Kilkotagiri Tea and Coffee Estates Co. Ltd.
High Court Of Kerala · (1994) 77 TAXMAN 445
High Courts17 Aug 1993
Mrs. Narayana Bhat and others Vs P. Lalan and another
High Court Of Kerala · (1993) 2 KLJ 622
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(4)(iii), 11(4)(iv), 20
High Courts17 Aug 1993
State of Kerala Vs Kolakkacan Moosa Haji and Others
High Court Of Kerala · (1993) 2 ALT(Cri) 567 : (1994) CriLJ 1288 : (1994) 2 ILR (Ker) 177
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 173(8)
High Courts17 Aug 1993
Commissioner of Agricultural Income Tax Vs Cochin Malabar Estates and Industries Ltd. Cochin Malabar Estates and Industries Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1994) 207 ITR 398
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts17 Aug 1993
COMMISSIONER OF Income Tax Vs KILKOTAGIRI TEA AND COFFEE ESTATES CO. LTD.
High Court Of Kerala · (1994) 208 ITR 999
Companies (Profits) Surtax Act, 1964 — Rule 2
High Courts17 Aug 1993Dismissed
Secy., Q.D.M.T.C. Society Vs R.T.A. and Others
High Court Of Kerala · (1993) 2 KLJ 692
Motor Vehicles Act, 1988 — Section 217, 217(2)(b), 71, 71(1)
High Courts13 Aug 1993Dismissed
K. A. Jameela and Others Vs Union of India and Others
High Court Of Kerala · (1993) 2 KLJ 1077
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 11(2), 2(39), 2(e)Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 104
High Courts13 Aug 1993Allowed
Assiya Vs Rajeevan and another
High Court Of Kerala · (1993) 2 KLJ 502
Contract Act, 1872 — Section 11, 64, 65Hindu Minority and Guardianship Act, 1956 — Section 8Specific Relief Act, 1963 — Section 30, 33, 35
High Courts13 Aug 1993Dismissed
Muhammed Najim and others Vs State and others
High Court Of Kerala · (1993) 2 KLJ 453
Constitution of India, 1950 — Article 14, 16, 16(1), 309, 311Industrial Disputes Act, 1947 — Section 25F
High Courts13 Aug 1993
Nirmala Vs Deputy Director of Education and Others
High Court Of Kerala · (1993) 08 KL CK 0049
Kerala Education Act, 1958 — Section 3, 7(2)Kerala Education Rules, 1959 — Rule 51A, 6, 7, 7(4), 9(1)
High Courts13 Aug 1993Dismissed
P. Cherriyakoya Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1994 Ker 27 : (1994) 2 ILR (Ker) 717
Constitution of India, 1950 — Article 14, 21, 226, 41, 45
High Courts13 Aug 1993
Thaikandiyil Parambath Assiya Vs Mannamchalil Rajeevan and Another
High Court Of Kerala · (1993) 2 DMC 490 : (1994) 2 ILR (Ker) 238
Hindu Minority and Guardianship Act, 1956 — Section 8, 8(3)Specific Relief Act, 1963 — Section 30, 33
High Courts13 Aug 1993Dismissed
Mariamma Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) 44 ECC 197 : (1993) 1 ILR (Ker) 313
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 2, 3, 8Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 104
High Courts13 Aug 1993
Thayyil Plantations Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1993) 08 KL CK 0005
Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax Act, 1950 — Section 18, 18(5), 2, 27, 36Kerala Agricultural Income Tax Rules, 1991 — Rule 2
High Courts12 Aug 1993
Commissioner of Income Tax Vs Aspinwall and Co. Ltd.
High Court Of Kerala · (1993) 111 CTR 138 : (1994) 207 ITR 353
Income Tax Act, 1961 — Section 32A, 37
High Courts12 Aug 1993
COMMISSIONER OF INCOME TAX Vs ASPINWALL and CO. LTD.
High Court Of Kerala · (1993) 115 CTR 85
Income Tax Act, 1961 — Section 256, 32, 32A
High Courts11 Aug 1993Dismissed
Velayudhan Vs Receiver and Others
High Court Of Kerala · (1993) 2 KLJ 775
Kerala Land Reforms Act, 1963 — Section 26, 26(1), 26(2), 26(3A), 3Limitation Act, 1963 — Section 26, 31