High Courts18 Feb 1993
Commissioner of Wealth-tax Vs Dr. K.C. Mammen, Malayala Manorama
High Court Of Kerala · (1993) 111 CTR 125 : (1993) 203 ITR 528
Wealth Tax Act, 1957 — Section 27, 5(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,093 of 2,714
High Courts18 Feb 1993Dismissed
A.K. Mohammed Vs The Project Director (S.E.), Cochin and Others
High Court Of Kerala · AIR 1993 Ker 328 : (1993) 3 ILR (Ker) 208
Land Acquisition Act, 1894 — Section 23(1), 49(1), 49(2)
High Courts18 Feb 1993
Dr. George Peter Vs State of Kerala
High Court Of Kerala · (1993) 111 CTR 152 : (1994) 205 ITR 79
Kerala Agricultural Income Tax Act, 1950 — Section 34, 35, 36
High Courts18 Feb 1993
NELLIAMPATHY TEA and PRODUCE COMPANY LTD. Vs COMMISSIONER OF AGRICULTURAL INCOME TAX.
High Court Of Kerala · (1993) 111 CTR 93
Kerala Agricultural Income Tax Act, 1950 — Section 34
High Courts18 Feb 1993
Commissioner of Income Tax Vs Union Saw Mills and Others
High Court Of Kerala · (1993) 203 ITR 581
Income Tax Act, 1961 — Section 256(2), 37
High Courts18 Feb 1993Dismissed
Pierce Leslie India Ltd. Vs A. Romachandran and others.
High Court Of Kerala · (1993) 1 KLJ 745
Insolvency Act, 1848 — Section 7, 8
High Courts18 Feb 1993Dismissed
Paulose Vs State of Kerala
High Court Of Kerala · (1993) 1 ILR (Ker) 563 : (1993) 2 LLJ 491
Industrial Disputes Act, 1947 — Section 7A
High Courts18 Feb 1993Dismissed
A.K. Mohammed Vs Project Officer and Others
High Court Of Kerala · (1993) 1 KLJ 812
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 18, 23, 23(1)
High Courts17 Feb 1993
Krishnan Kakkanath Vs K. V. Usha Devi and others
High Court Of Kerala · (1993) 1 KLJ 741
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Plantations Labour Act, 1951 — Section 10
High Courts17 Feb 1993
K.P. Latheef Vs The Superintending Engineer and Others
High Court Of Kerala · (1993) 02 KL CK 0076
Constitution of India, 1950 — Article 14
High Courts17 Feb 1993Dismissed
Peter and another Vs State of Kerala
High Court Of Kerala · (1993) 1 KLJ 696
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(1), 37, 37(b), 37(b)
High Courts15 Feb 1993Allowed
P.C. Jacob Vs G.C.D.A. and Others
High Court Of Kerala · (1993) 1 KLJ 918
Land Acquisition Act, 1894 — Section 10, 11, 16, 17, 36
High Courts15 Feb 1993Allowed
P.C. Jacob Vs Greater Cochin Development Authority and Others
High Court Of Kerala · (1993) 1 KLJ 918
Land Acquisition Act, 1894 — Section 11, 16, 17, 36, 47
High Courts15 Feb 1993Dismissed
K. Venkata Rao Vs State of Kerala and Others
High Court Of Kerala · (1993) 02 KL CK 0060
Constitution of India, 1950 — Article 14, 19(1), 21Kerala Motor Vehicles Taxation Act, 1976 — Section 4, 6, 8
High Courts15 Feb 1993Dismissed
P. Vasudevan Namboodiri Vs State of Kerala and Others
High Court Of Kerala · AIR 1993 Ker 212
Constitution of India, 1950 — Article 245
High Courts15 Feb 1993Dismissed
P. Vasudevan Namboodiri Vs State and others
High Court Of Kerala · (1993) 1 KLJ 686
Kerala Co-operative Societies (Amendment) Rules, 1992 — Rule 16D(2)Kerala Co-operative Societies Rules, 1969 — Rule 35(3)(o)
High Courts15 Feb 1993Dismissed
A.V. Anto and another Vs M.P. Jackson and others
High Court Of Kerala · (1993) 1 KLJ 712
Constitution of India, 1950 — Article 226
High Courts12 Feb 1993
Zain Salt Vs Intex-Painter, Interior Decorators, Civil Workers, Maintenance Workers and Water Profors and Others
High Court Of Kerala · (1993) CriLJ 2213
Child Marriage Restraint Act, 1929 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 323, 341, 397, 401Industrial Disputes Act, 1947 — Section 29, 34(1)
High Courts12 Feb 1993Allowed
Mamu Haji Vs The Chairman, Regional Transport Authority and Others
High Court Of Kerala · (1993) 02 KL CK 0027
Motor Vehicles Act, 1988 — Section 71, 72, 80, 87
High Courts12 Feb 1993
Zain Sait Vs Nancy George and others
High Court Of Kerala · (1993) 1 KLJ 468
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 401, 468Industrial Disputes Act, 1947 — Section 29, 34(1)Penal Code, 1860 (IPC) — Section 232, 294, 323, 341, 342