High Courts14 Jun 1993
Plantation Corporation of Kerala Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1993) 3 ILR (Ker) 536 : (1994) 205 ITR 364
Kerala Agricultural Income Tax Act, 1991 — Section 60
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,084 of 2,714
High Courts11 Jun 1993Allowed
V.K. Narayanan Unni Vs The Bar Council of Kerala and Others
High Court Of Kerala · (1993) 2 KLJ 21
Kerala Advocates Welfare Funds Act, 1981 — Section 16, 16(1), 16(4), 16(5A), 21
High Courts11 Jun 1993
Dr. P.K.P. Mohammed Vs Central Board of Direct Taxes and Others
High Court Of Kerala · (1993) 113 CTR 396 : (1993) 203 ITR 479
Income Tax Act, 1961 — Section 139(8), 154, 217, 271(1), 273(2)
High Courts11 Jun 1993Allowed
V.K. Narayanan Unni Vs The Bar Council of Kerala and Another
High Court Of Kerala · AIR 1994 Ker 24
Kerala Advocates Welfare Funds Act, 1981 — Section 16, 16(1), 16(5A)
High Courts10 Jun 1993Dismissed
State of Kerala Vs Gopalan Chettiar
High Court Of Kerala · (1993) 06 KL CK 0051
Kerala Service Rules, 1958 — Rule 143
High Courts10 Jun 1993Allowed
Johny Kottoor Vs Ernakulam Co-operative House Construction Society Ltd. and Another
High Court Of Kerala · (1993) 06 KL CK 0021
Constitution of India, 1950 — Article 226, 227
High Courts09 Jun 1993Dismissed
Velayudha Kurup and others Vs Dy. Tahsildar (RR) and others
High Court Of Kerala · (1994) 2 KLJ 1
Revenue Recovery Act, 1890 — Section 7
High Courts09 Jun 1993
P.V. Balakrishnan Nair and Others Vs Deputy Commissioner of Agrl. Income Tax and Sales Tax
High Court Of Kerala · (1993) 2 ILR (Ker) 443 : (1993) 204 ITR 567
Kerala Agricultural Income Tax Act, 1950 — Section 27
High Courts09 Jun 1993
Deputy Commissioner of Sales Tax Vs M.K. Jinachandran (represented by Kalpana Krishnamohan)
High Court Of Kerala · (1994) 205 ITR 328
Kerala Agricultural Income Tax Act, 1950 — Section 5(1)
High Courts09 Jun 1993
Teekoy Rubbers (India) Ltd. Vs State of Kerala
High Court Of Kerala · (1994) 205 ITR 293
High Courts09 Jun 1993
State of Kerala Vs C.U. Scaria and Another
High Court Of Kerala · AIR 1994 Ker 35
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 141Constitution of India, 1950 — Article 226
High Courts09 Jun 1993Dismissed
Alex Vs Vijayan
High Court Of Kerala · (1993) 2 ALT(Cri) 350 : (1994) 81 CompCas 910
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts09 Jun 1993
TEEKOY RUBBERS (INDIA) LTD. Vs STATE OF KERALA. K. S. PARIPOORNAN AND K. P. BALANARAYANA MARAR.
High Court Of Kerala · (1993) 117 CTR 284
High Courts09 Jun 1993Dismissed
M.T. Alex Vs K. K. Vijayan
High Court Of Kerala · (1993) 2 KLJ 110
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 10(1), 3Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 47
High Courts09 Jun 1993
DEPUTY COMMISSIONER OF SALES TAX Vs M. K. JINACHANDRAN (REPRESENTED BY KALPANA KRISHNAMOHAN)
High Court Of Kerala · (1994) 205 ITR 328
Kerala Agricultural Income Tax Act, 1950 — Section 5(1)
High Courts08 Jun 1993Dismissed
N. Rajan Vs State
High Court Of Kerala · (1993) 2 KLJ 11
Evidence Act, 1872 — Section 21, 26, 27Penal Code, 1860 (IPC) — Section 302, 379
High Courts08 Jun 1993Dismissed
State of Kerala Vs Sadanandan and Another
High Court Of Kerala · (1993) 06 KL CK 0060
Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Jun 1993
E.S.I.C. Vs K.K. Pushkaran
High Court Of Kerala · (1994) ACJ 492 : (1993) 3 ILR (Ker) 773 : (1994) 1 LLJ 227
Employees State Insurance Act, 1948 — Section 2(15B)
High Courts08 Jun 1993
P.P. Raju and Others Vs State of Kerala
High Court Of Kerala · (1993) 06 KL CK 0022
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts08 Jun 1993
Regional Director, Employees'' State Insurance Corporation Vs K.K. Pushkaran
High Court Of Kerala · (1995) 1 ACC 496
Employees State Insurance Act, 1948 — Section 2, 51, 54, 54A