High Courts23 Jun 1993
Commissioner of Gift-tax Vs Sursingh Jairam Asher
High Court Of Kerala · (1994) 205 ITR 513
Gift Tax Act, 1958 — Section 5(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,083 of 2,714
High Courts23 Jun 1993
Commissioner of Income Tax Vs Kishorekumar Shamji
High Court Of Kerala · (1994) 205 ITR 485
Income Tax Act, 1961 — Section 256
High Courts22 Jun 1993Allowed
Kalavathy R. Vs M. Sabeena and others
High Court Of Kerala · (1994) 1 KLJ 341
Kerala Education Rules, 1959 — Rule 1(3)
High Courts22 Jun 1993
Commissioner of Income Tax Vs Podimattom Wines
High Court Of Kerala · (1993) 114 CTR 443 : (1994) 205 ITR 450 : (1994) 77 TAXMAN 374
High Courts22 Jun 1993Allowed
Mc Dowell and Co. Ltd. Vs Sales Tax Officer (Enquiry) and Others
High Court Of Kerala · (1993) 06 KL CK 0006
Kerala General Sales Tax Act, 1963 — Section 29A, 29A(4), 34, 35, 35(1)
High Courts21 Jun 1993
COMMISSIONER OF INCOME TAX Vs SMT. M. SUBAIDA BEEVI.
High Court Of Kerala · (1996) 131 CTR 107
Finance Act, 1989 — Section 3
High Courts21 Jun 1993
Smt. Radha K. Gopan Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1994) 209 ITR 329
High Courts18 Jun 1993Allowed
Anandapadmanabhan Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 76 TAXMAN 233
Income Tax Act, 1961 — Section 132(7), 132B
High Courts18 Jun 1993Dismissed
H.O.H. Iqbal Vs M. Uthaman and another
High Court Of Kerala · (1994) 1 CivCC 91 : (1993) 2 KLJ 132
Criminal Procedure Code, 1973 (CrPC) — Section 190, 2(d), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(a)
High Courts18 Jun 1993Dismissed
M.O.H. Iqbal Vs M. Uthaman and Another
High Court Of Kerala · (1995) 82 CompCas 726
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Jun 1993Dismissed
Thulasibhai Vs The Asst. Educational Officer and Others
High Court Of Kerala · (1994) 1 KLJ 764
Kerala Education Rules, 1959 — Rule 3(1), 3A, 4(1), 44, 45A
High Courts17 Jun 1993
Tharian Joseph Vs K.P. Viswanathan
High Court Of Kerala · (1994) CriLJ 82
Contempt of Courts Rules, 1980 — Rule 9
High Courts17 Jun 1993Dismissed
Balachandran Vs F.A.C.T. and Others
High Court Of Kerala · (1993) 06 KL CK 0002
Constitution of India, 1950 — Article 226
High Courts16 Jun 1993Dismissed
Reghu Vs State of Kerala and Others
High Court Of Kerala · (1993) 06 KL CK 0062
Kerala Education Rules, 1959 — Rule 1, 1(1), 2, 43, 49
High Courts16 Jun 1993
Deputy Commissioner Vs N.M. Abdulsalam
High Court Of Kerala · (1994) 206 ITR 522
Kerala Agricultural Income Tax Act, 1950 — Section 17A(3), 31
High Courts15 Jun 1993
Commissioner of Income Tax Vs S.R.A. Reddiar and Sons
High Court Of Kerala · (1994) 205 ITR 412
Income Tax Act, 1961 — Section 43B
High Courts15 Jun 1993Dismissed
The Vayithiri Plantations Ltd. Vs Babu Mathew and others
High Court Of Kerala · (1993) 2 KLJ 395
Industrial Disputes Act, 1947 — Section 2(22), 2(a), 2(rr), 2(s), 2(s)(iv)
High Courts15 Jun 1993Dismissed
Vayitri Plantations Ltd. Vs Babu Mathew
High Court Of Kerala · (1993) 3 ILR (Ker) 792 : (1994) 1 LLJ 1131
Industrial Disputes Act, 1947 — Section 2, 2(22)
High Courts14 Jun 1993
PLANTATION CORPORATION OF KERALA LTD. Vs COMMISSIONER OF AGRICULTURAL Income Tax.
High Court Of Kerala · (1993) 117 CTR 174 : (1993) 205 ITR 364
High Courts14 Jun 1993Dismissed
Sudarsan Chits (India) Ltd. (In Liquidation) Vs Madalam Narasimhulu Chetty and Another
High Court Of Kerala · (1997) 88 CompCas 72 : (1993) 3 ILR (Ker) 782
Banking Regulation Act, 1949 — Section 12, 22, 45O, 5, 7Companies Act, 1956 — Section 446 , 458ALimitation Act, 1963 — Article 137, 10 , 15(3)