COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,089 of 2,714

High Courts25 Mar 1993Dismissed

T.V. Abdul Azeez Vs Union of India (UOI) and Another

High Court Of Kerala · (1993) 03 KL CK 0026

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22(5)Customs Act, 1962 — Section 108

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High Courts23 Mar 1993

Premier Tyres Ltd. Vs General Secretary, Premier Tyres Workers'' Assn. and Others

High Court Of Kerala · (1994) 68 FLR 1043 : (1993) 3 ILR (Ker) 302 : (1994) 1 LLJ 1084

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High Courts22 Mar 1993Dismissed

Parameswaran, P.K. Vs The Fertiliser and Chemicals Travancore Limited (F.A.C.T.) and Others

High Court Of Kerala · (1993) 03 KL CK 0070

Constitution of India, 1950 — Article 16(4)

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High Courts22 Mar 1993Allowed

Joint Registrar of Co-Operative Societies and Another Vs Sivaraman and Another

High Court Of Kerala · (1993) 03 KL CK 0067

Co-operative Societies Act, 1912 — Section 28(1A), 32, 33

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High Courts22 Mar 1993

Chela Beedi Workers Industrial Co-op. Society Ltd. Vs K.K. Bharathan and Another

High Court Of Kerala · (1994) 68 FLR 1231 : (1994) 2 LLJ 396

Industrial Disputes Act, 1947 — Section 11A

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High Courts22 Mar 1993

V.J. Jayakumar Abraham. Vs State and others

High Court Of Kerala · (1993) 1 KLJ 676

Constitution of India, 1950 — Article 14, 143

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High Courts22 Mar 1993Dismissed

The Joint Registrar, Palakkad and Another Vs K. Sivaraman and Another

High Court Of Kerala · (1993) 1 KLJ 914

Constitution of India, 1950 — Article 62(1)

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High Courts19 Mar 1993Allowed

The South India Corporation Pvt. Ltd. Vs Asst. Commissioner (Assessment) and Others

High Court Of Kerala · (1993) 03 KL CK 0005

Constitution of India, 1950 — Article 226, 265, 286(1)Contract Act, 1872 — Section 72Kerala General Sales Tax Act, 1963 — Section 5A, 5A(1)

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High Courts18 Mar 1993Dismissed

Pookunju Vs State

High Court Of Kerala · (1993) 1 KLJ 839

Criminal Procedure Code, 1973 (CrPC) — Section 162, 174Evidence Act, 1872 — Section 145, 27, 35Penal Code, 1860 (IPC) — Section 302, 392, 404

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High Courts18 Mar 1993

Commissioner of Income Tax Vs P.P. Khader Haji

High Court Of Kerala · (1993) 204 ITR 703

Income Tax Act, 1961 — Section 144, 256(2)

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High Courts18 Mar 1993

Commissioner of Wealth-tax Vs A.S. Guna Shenoy

High Court Of Kerala · (1993) 204 ITR 597

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High Courts18 Mar 1993

Janet Vs State and Others

High Court Of Kerala · (1993) 1 KLJ 937

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 309, 311, 401, 432, 482Evidence Act, 1872 — Section 114, 165

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High Courts18 Mar 1993

Mrs. Achal Manuel Vs The Inspector General of Registrations, Government of Kerala and Others

High Court Of Kerala · (1993) 03 KL CK 0025

Customs Act, 1962 — Section 27Kerala Registration Act — Section 69(1)Kerala Registration Rules, 1958 — Rule 207

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High Courts18 Mar 1993Allowed

Janet Vs State of Kerala and Others

High Court Of Kerala · (1993) 1 KLJ 937

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 309, 311, 401, 482, 540Evidence Act, 1872 — Section 114, 165

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High Courts17 Mar 1993

Cochin Chamber of Commerce and Industry Vs Commissioner of Income Tax

High Court Of Kerala · (1994) 206 ITR 332

Income Tax Act, 1961 — Section 11, 12A

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High Courts17 Mar 1993Dismissed

Syed Fazal Pookoya Thangal Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 1993 Ker 308 : (1993) 2 DMC 285 : (1993) 3 ILR (Ker) 464

Constitution of India, 1950 — Article 226, 25, 26Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4(2)Waqf Act, 1954 — Section 4(1), 48(3), 9

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High Courts17 Mar 1993Dismissed