High Courts25 Jan 1993
Principal, Govt. Engg. College and others Vs Sreenivasan and others
High Court Of Kerala · (1993) 1 KLJ 443
Constitution of India, 1950 — Article 23Minimum Wages Act, 1948 — Section 2, 2(e), 20, 20(3), 3
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,097 of 2,714
High Courts22 Jan 1993Dismissed
Pearl Food Products Vs State of Kerala
High Court Of Kerala · (1993) 01 KL CK 0065
Central Sales Tax Act, 1956 — Section 3
High Courts22 Jan 1993
Madras Spinners Ltd. and Others Vs Deputy Commissioner of Income Tax (Assessment)
High Court Of Kerala · (1993) 203 ITR 282
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 256(1), 256(2), 271(1), 32, 32A
High Courts22 Jan 1993Dismissed
R. Raveendran Vs Quilon Commercial and Industrial Employees Assocn. (UTUC) and Others
High Court Of Kerala · (1993) 1 LLJ 990
Industrial Disputes Act, 1947 — Section 19
High Courts22 Jan 1993Dismissed
Thomas Stephen and Co. Ltd. Vs The Secretary, U.T.U.C. Quilon
High Court Of Kerala · (1993) 01 KL CK 0029
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17A, 19, 19(3), 19(6)
High Courts22 Jan 1993Allowed
Madras Spinners Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (1994) 73 TAXMAN 513
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313(a), 482Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)(c), 273A, 276C
High Courts22 Jan 1993Dismissed
Vimala Kumari and Others Vs State of Kerala and Others
High Court Of Kerala · (1993) 01 KL CK 0006
Kerala State and Subordinate Services Rules, 1958 — Rule 31Public Service Commission Rules — Rule 13, 14, 28Rules for the Kerala Agricultural Income Tax and Sales Tax Subordinate Service — Rule 14, 15, 16, 17
High Courts21 Jan 1993
Kerala Publicity Bureau Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 200 ITR 366
Income Tax Act, 1961 — Section 184Kerala Agricultural Income Tax Act, 1950 — Section 20, 27Partnership Act, 1932 — Section 13
High Courts21 Jan 1993
Dr. Balraj and Others Vs Director General of Health Services and Others
High Court Of Kerala · (1993) 01 KL CK 0032
Indian Medical Council Act, 1956 — Section 33
High Courts21 Jan 1993Dismissed
Athickal Rajon Vs Registrar of Co op. Society and others
High Court Of Kerala · (1993) 1 KLJ 460
Kerala Co-operative Societies Rules, 1969 — Rule 16
High Courts20 Jan 1993
K.K. Subramanian Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1994) 208 ITR 316
Kerala Agricultural Income Tax Act, 1950 — Section 34, 35, 36
High Courts20 Jan 1993
Aishwara Maritine Service Vs Collector of Customs and Another
High Court Of Kerala · (1993) 47 ECR 40
Customs Act, 1962 — Section 146
High Courts20 Jan 1993
K. K. SUBRAMANIAN Vs DEPUTY COMMISSIONER OF AGRICULTURAL Income Tax AND SALES TAX.
High Court Of Kerala · (1994) 208 ITR 316
High Courts19 Jan 1993Allowed
State of Kerala Vs Manila Thamban Nambiar
High Court Of Kerala · (1993) 1 KLJ 364
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts19 Jan 1993Dismissed
T.A. Abdul Nazar Vs State of Kerala and Others
High Court Of Kerala · (1994) CriLJ 2786 : (1993) 2 ILR (Ker) 812
Constitution of India, 1950 — Article 226, 311(2)Penal Code, 1860 (IPC) — Section 153A, 153B, 307Unlawful Activities (Prevention) Act, 1967 — Section 15, 19, 2, 3(1), 3(2)
High Courts19 Jan 1993Allowed
State of Kerala Vs Mavila Thamban Nambiar
High Court Of Kerala · (1993) 1 ALT(Cri) 686 : (1993) CriLJ 1817 : (1993) 2 ILR (Ker) 848
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts19 Jan 1993Allowed
V. Jarod Vs Asst. Executive Engineer and Others
High Court Of Kerala · (1993) 1 KLJ 524
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 8
High Courts18 Jan 1993
Bharath Sea Foods Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 203 ITR 264
Income Tax Act, 1961 — Section 261, 271(1)
High Courts15 Jan 1993Allowed
Annamma Iype Vs Regional Provident Fund Commissioner
High Court Of Kerala · (1993) 3 ILR (Ker) 200 : (1993) 1 LLJ 975
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(15), 16
High Courts15 Jan 1993
Kalpaka Rubber Plantations (P.) Ltd. Vs State of Kerala
High Court Of Kerala · (1993) 111 CTR 100 : (1993) 202 ITR 450