High Courts26 Feb 1993Allowed
Aiyusumma Vs Mariyamma
High Court Of Kerala · (1994) 1 KLJ 289
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145Land Acquisition Act, 1894 — Section 3
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,092 of 2,714
High Courts26 Feb 1993Dismissed
T.K. Madhavan Vs Additional Judicial First Class Magistrate and Others
High Court Of Kerala · (1995) 82 CompCas 753
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Feb 1993Allowed
G. Krishnankutty Pillai and Another Vs Joint Registrar and Others
High Court Of Kerala · (1993) 1 KLJ 802
Kerala Co-operative Societies Act, 1969 — Section 69, 70(3)
High Courts26 Feb 1993
T.K. Madhavan Vs K.P. Santhosh Kumar and others
High Court Of Kerala · (1993) 1 KLJ 672
Criminal Procedure Code, 1973 (CrPC) — Section 142, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(b)
High Courts25 Feb 1993Dismissed
Unni Madhavan Nair Vs Kamalakshy and Others
High Court Of Kerala · (1993) 1 KLJ 871
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Specific Relief Act, 1963 — Section 16, 16(a), 16(c), 16(c)
High Courts25 Feb 1993
Commissioner of Income Tax Vs M.C. Jacob
High Court Of Kerala · (1993) 111 CTR 14 : (1993) 203 ITR 972
Income Tax Act, 1961 — Section 254, 80J
High Courts24 Feb 1993Dismissed
The Sudarsan Chits (India) Ltd. Vs Narasimhulu Chetty and another
High Court Of Kerala · (1993) 2 KLJ 55
Banking Regulation Act, 1949 — Section 10, 22, 45D, 45F, 5(b)Chit Funds Act, 1982 — Section 46, 47, 61Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Feb 1993Dismissed
Devaki Amma and Others Vs K.P. Sreedharan
High Court Of Kerala · AIR 1993 Ker 348
Civil Procedure Code, 1908 (CPC) — Section 105(2)Kerala Land Reforms Act, 1963 — Section 2(59), 4A(1), 84
High Courts24 Feb 1993
Vardhani Plantations (P.) Ltd. Vs Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1993) 203 ITR 827
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts24 Feb 1993
COMMISSIONER OF AGRL. INCOME TAX AND SALES TAX Vs VARDHANI PLANTATIONS (P) LTD.
High Court Of Kerala · (1993) 112 CTR 181
COMPANIES ACT, 1956 — Section 182, 314
High Courts24 Feb 1993Dismissed
V.S.S.C. Employees Co-op. Society Vs Registrar and others
High Court Of Kerala · (1993) 2 KLJ 89
Kerala Co-operative Societies Rules, 1969 — Rule 16A, 16B
High Courts23 Feb 1993Dismissed
Smt. Sosamma Vs Rajendran and Another
High Court Of Kerala · (1993) 2 CivCC 268 : (1994) 80 CompCas 503 : (1993) CriLJ 2196 : (1993) 3 RCR(Criminal) 213
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts23 Feb 1993
Rajagiri Rubber and Produce Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 203 ITR 663
Income Tax Act, 1961 — Section 256, 45
High Courts22 Feb 1993
N. Damodara Prabhu Vs Jaganath Prabhu
High Court Of Kerala · (1993) 1 KLJ 585
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(17), 11(3), 11(7), 11(8)
High Courts22 Feb 1993
Sreemath Muttam Thirumala Devaswam Vs The Land Tribunal Cherthala and Others
High Court Of Kerala · (1993) 1 KLJ 604
Constitution of India, 1950 — Article 226, 227Kerala Land Reforms Act, 1963 — Section 125(3), 125(7), 31, 72B
High Courts22 Feb 1993
Commissioner of Income Tax Vs Kanam Latex Industries (P.) Ltd.
High Court Of Kerala · (1993) 111 CTR 79 : (1993) 203 ITR 542
Income Tax Act, 1961 — Section 80HH, 80J
High Courts22 Feb 1993Dismissed
Kopparakandathil Narayanan and Others Vs The Dist. Collector and Others
High Court Of Kerala · (1993) CriLJ 3718 : (1994) 2 ILR (Ker) 433
Criminal Procedure Code, 1973 (CrPC) — Section 421, 446, 446(2)
High Courts22 Feb 1993
Commissioner of Agricultural Income Tax Vs Elembilery Estate
High Court Of Kerala · (1994) 120 CTR 43 : (1993) 203 ITR 638
Kerala Agricultural Income Tax Act, 1950 — Section 60(3)
High Courts22 Feb 1993
Sreemath Muttam Thirumala Devaswom Vs Land Tribunal and another
High Court Of Kerala · (1993) 1 KLJ 604
Constitution of India, 1950 — Article 226, 227Kerala Land Reforms Act, 1963 — Section 125(3), 125(7), 31, 72B