High Courts08 Feb 1993
Dami @ Damin Vs State
High Court Of Kerala · (1993) 1 KLJ 556
Criminal Procedure Code, 1973 (CrPC) — Section 407
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,095 of 2,714
High Courts08 Feb 1993
Dami Vs State
High Court Of Kerala · (1993) 1 KLJ 556
Criminal Procedure Code, 1973 (CrPC) — Section 407Evidence Act, 1872 — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 27
High Courts08 Feb 1993Dismissed
Bindu, V.K. Vs Kerala Public Service Commission and Another
High Court Of Kerala · (1993) 1 KLJ 963
Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts08 Feb 1993Dismissed
Bindu V.K. Vs P.S.C. and Another
High Court Of Kerala · (1993) 1 KLJ 963
High Courts05 Feb 1993Allowed
T. K. Jacob and Others Vs DFO and Others
High Court Of Kerala · (1993) 2 KLJ 915
Revenue Recovery Act, 1890 — Section 7
High Courts05 Feb 1993Dismissed
M.V. Sekharan and others Vs Joint Registrar and others
High Court Of Kerala · (1993) 1 KLJ 480
Companies Act, 1956 — Section 31Constitution of India, 1950 — Article 226
High Courts05 Feb 1993Dismissed
Manager, CLP School and another Vs Mary Leema and others
High Court Of Kerala · (1993) 2 KLJ 221
Constitution of India, 1950 — Article 124, 133, 134A, 217
High Courts05 Feb 1993
Dr. B. Seerapani Vs Income Tax Officer and Another
High Court Of Kerala · (1993) 112 CTR 16 : (1993) 203 ITR 288
Income Tax Act, 1961 — Section 276, 277
High Courts05 Feb 1993Dismissed
Sekharan and Another Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1993) 02 KL CK 0030
Companies Act, 1956 — Section 31(2)Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 12, 13, 27, 28(1), 7
High Courts05 Feb 1993Dismissed
Manager and Another Vs Mary Leema and Others
High Court Of Kerala · (1993) 2 KLJ 221
Constitution of India, 1950 — Article 124, 217Kerala Education Rules, 1959 — Rule 45B, 45B(1), 45B(4), 45C, 45C(2)
High Courts05 Feb 1993
Managing Director, Parur Tourist Home Vs State of Kerala and Others
High Court Of Kerala · (1993) 02 KL CK 0008
Kerala Building Tax Act, 1975 — Section 11, 13, 2, 6(1), 6(2)
High Courts04 Feb 1993
COMMISSIONER OF INCOME TAX Vs H. H. SIR RAMA VARMA and Others
High Court Of Kerala · (1993) 111 CTR 157
Income Tax Act, 1961 — Section 263
High Courts04 Feb 1993Allowed
Travancore Rayon Employees Federation Vs Industrial Tribunal and Others
High Court Of Kerala · (1993) 2 LLJ 23
Kerala Relief Undertakings (Special Provisions) Act, 1961 — Section 4(1)
High Courts04 Feb 1993
Commissioner of Income Tax Vs H.H. Lekshmi Bai and Another (Legal representative of late H.H. Sri Rama Varma)
High Court Of Kerala · (1993) 203 ITR 398
Income Tax Act, 1961 — Section 143, 263
High Courts04 Feb 1993
Pullala and Rosary Estate Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1994) 205 ITR 149
Kerala Agricultural Income Tax Act, 1950 — Section 34, 35, 36
High Courts04 Feb 1993
Kerala State Coop. Coir Marketing Federation Vs Labour Court and Others
High Court Of Kerala · (1993) 2 LLJ 193
Industrial Disputes Act, 1947 — Section 33C(2)Kerala Payment of Subsistence Allowance Act, 1972 — Section 3, 4
High Courts03 Feb 1993Dismissed
Babukutty Vs State of Kerala
High Court Of Kerala · (1993) 1 KLJ 437
Criminal Procedure Code, 1973 (CrPC) — Section 46(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 457, 461
High Courts03 Feb 1993Dismissed
Babukutty Vs State
High Court Of Kerala · (1993) 1 KLJ 437
Criminal Procedure Code, 1973 (CrPC) — Section 46(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 457, 461
High Courts03 Feb 1993
Commissioner of Income Tax Vs Travancore Titanium Products Ltd.
High Court Of Kerala · (1993) 70 TAXMAN 80
Income Tax Act, 1961 — Section 17(a), 256(2), 28, 30, 30Payment of Gratuity Act, 1972 — Section 4
High Courts03 Feb 1993
State of Kerala Vs R. Balakrishna Pillai and Others
High Court Of Kerala · (1993) 1 KLJ 593
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 109, 120B, 161, 201, 301