High Courts08 Mar 1993
Commissioner of Income Tax Vs Malayalam Plantations (India) Ltd.
High Court Of Kerala · (1993) 204 ITR 735
Income Tax Act, 1961 — Section 254(1), 260(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,091 of 2,714
High Courts08 Mar 1993Dismissed
Ollur Regional Imitation Diamond Manufacturers Industrial Co-op. Society Ltd. Vs Labour Court and Another
High Court Of Kerala · (1993) 3 ILR (Ker) 214 : (1993) 2 LLJ 174
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Mar 1993Allowed
K.K. Krishnan Nair Vs Scrutiny Committee, Secretary, Regional Transport Authority, Malappuram and Others
High Court Of Kerala · (1993) 2 ACC 619 : AIR 1993 Ker 313
Constitution of India, 1950 — Article 245Motor Vehicles Act, 1988 — Section 68, 72
High Courts05 Mar 1993Dismissed
Muraleedharan and Another Vs State of Kerala and Others
High Court Of Kerala · (1993) 03 KL CK 0018
Agricultural Marketing Act, 1958 — Section 19, 19(3)Commissions of Inquiry Act, 1952 — Section 3, 3(1)Companies Act, 1956 — Section 209(4), 235, 236, 237
High Courts04 Mar 1993
Ruben Joseph Vs State
High Court Of Kerala · (1993) CriLJ 2138
Criminal Procedure Code, 1973 (CrPC) — Section 161, 293, 293(4), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 52A, 76, 76(2)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2
High Courts04 Mar 1993Dismissed
K.T. Sainaba Vs State of Kerala and Others
High Court Of Kerala · (1993) CriLJ 2017 : (1993) 3 ILR (Ker) 267
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts04 Mar 1993Allowed
K.I. Cheriyan Vs Mohanan and Another
High Court Of Kerala · (1993) 2 KLJ 44
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482
High Courts03 Mar 1993
Managing Partner, Bharat Hotal Vs Labour Court and Others
High Court Of Kerala · (1993) 03 KL CK 0056
Constitution of India, 1950 — Article 136, 227Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 11A
High Courts03 Mar 1993
Oriental Insurance Co. Ltd. Vs K.P. Hamza and Others
High Court Of Kerala · (1996) 1 ACC 420
Motor Vehicles Act, 1988 — Section 96(4)
High Courts02 Mar 1993Allowed
K. Mohammed Sadique Vs The Secretary, Regional Transport Authority, Kozhikode and Others
High Court Of Kerala · AIR 1994 Ker 1
Constitution of India, 1950 — Article 14Kerala Motor Vehicles Rules, 1989 — Rule 212, 212(3)Motor Vehicles Act, 1939 — Section 48, 68
High Courts02 Mar 1993
St. Mary''s Finance Ltd. Vs P.N. Devadasan, Assistant Commissioner of Income Tax and Others
High Court Of Kerala · (1993) 204 ITR 470
Companies Act, 1956 — Section 620AConstitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131
High Courts01 Mar 1993Allowed
Hindustan Petroleum Corporation Ltd. Vs Inspecting Assistant Commissioner (Inter-State Investigation Cell) and Others
High Court Of Kerala · (1994) 95 STC 211
Kerala General Sales Tax Act, 1963 — Section 45A, 45A(3)
High Courts01 Mar 1993Allowed
B. Valsala Vs Sundaram Nadar Bhaskaran
High Court Of Kerala · AIR 1994 Ker 164
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 111, 116
High Courts01 Mar 1993
Commissioner of Income Tax Vs Palliveedu Traders
High Court Of Kerala · (1993) 111 CTR 221 : (1993) 204 ITR 141 : (1995) 82 TAXMAN 462
Income Tax Act, 1961 — Section 185, 185(1)Partnership Act, 1932 — Section 4
High Courts01 Mar 1993
Commissioner of Income Tax Vs Aspinwall and Co. Ltd.
High Court Of Kerala · (1993) 204 ITR 225
Income Tax Act, 1961 — Section 35B, 35B(1), 37(1)
High Courts01 Mar 1993
Commissioner of Gift-tax Vs P. Gopinathan
High Court Of Kerala · (1993) 204 ITR 324
Gift Tax Act, 1958 — Section 16, 2, 26, 4(1)
High Courts01 Mar 1993Dismissed
United Konari Mills and Others, Vs State of Kerala and Others etc.
High Court Of Kerala · (1993) 03 KL CK 0033
Constitution of India, 1950 — Article 14
High Courts01 Mar 1993Allowed
State of Kerala Vs Ashraf and Others
High Court Of Kerala · (1993) 1 KLJ 511
Constitution of India, 1950 — Article 185Criminal Procedure Code, 1973 (CrPC) — Section 357Electricity Act, 1910 — Section 43, 44
High Courts01 Mar 1993Dismissed
G. Sweety Vs State and others
High Court Of Kerala · (1994) 1 KLJ 47
Constitution of India, 1950 — Article 226
High Courts26 Feb 1993Dismissed
Madhavan Vs Addl. Judicial First Class Magistate
High Court Of Kerala · (1994) 2 CivCC 320
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142