High Courts15 Jan 1993
Dr. M. Hassainar Haji Vs The Tahsildar, Taliparamba and Others
High Court Of Kerala · AIR 1994 Ker 139 : (1993) 1 ILR (Ker) 18
Kerala Building Tax Act, 1975 — Section 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,098 of 2,714
High Courts15 Jan 1993
C.A. Gopalan Vs Inspector-General of Police, Crimes and Others
High Court Of Kerala · (1993) CriLJ 1543
High Courts14 Jan 1993
B. Indira Rani Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1993) 113 CTR 292 : (1993) 3 ILR (Ker) 193 : (1993) 202 ITR 917 : (1993) 71 TAXMAN 561
Income Tax Act, 1961 — Rule 12, 20, 22, 26, 222
High Courts14 Jan 1993Dismissed
K.P. Sreedharan Vs State of Kerala and Others
High Court Of Kerala · (1993) 1 KLJ 457
Kerala Education Rules, 1959 — Rule 1(3), 11, 51A
High Courts14 Jan 1993Allowed
M. Mohammed Hariss and others Vs K.S. Fathima and others
High Court Of Kerala · (1993) 1 KLJ 301
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 90, Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(1)
High Courts14 Jan 1993
C. N. Gopala Kurup Vs K.S. E. B. and others.
High Court Of Kerala · (1993) 1 KLJ 968
High Courts14 Jan 1993Dismissed
K.P. Sreedharan Vs State and others
High Court Of Kerala · (1993) 1 KLJ 457
High Courts14 Jan 1993
Mohammed Hariss Vs Fathima
High Court Of Kerala · (1993) 1 KLJ 301
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 90, Order 37 Rule 5, Order 38 Rule 5, Order 38 Rule 5(1)
High Courts13 Jan 1993Allowed
P. O. Thomas and another Vs Laila Devi
High Court Of Kerala · (1993) 1 KLJ 619
Transfer of Property Act, 1882 — Section 53A, 54, 54A
High Courts13 Jan 1993
V.N. Damodaran and Another Vs District Collector and Others
High Court Of Kerala · (1993) 01 KL CK 0061
Kerala Motor Vehicles Rules, 1989 — Rule 207Kerala Panchayat (Landing Places, Halting Places and Cart Stands) Rules, 1964 — Rule 8
High Courts13 Jan 1993
G.T.N. Textiles Ltd. Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (1996) 217 ITR 653
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(2), 220(2A)
High Courts13 Jan 1993
P.J. Philip Vs State of Kerala
High Court Of Kerala · (1993) 110 CTR 338 : (1993) 201 ITR 591
High Courts13 Jan 1993
T.C. Chacko Vs Annamma and Others
High Court Of Kerala · AIR 1994 Ker 107
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 10
High Courts13 Jan 1993
Commissioner of Income Tax Vs United Electrical Industries Ltd.
High Court Of Kerala · (1993) 201 ITR 546
Income Tax Act, 1961 — Section 147
High Courts13 Jan 1993Dismissed
T.C. Chacko Vs Annamma and another
High Court Of Kerala · AIR 1994 Ker 107 : (1994) 3 RCR(Criminal) 257
Limitation Act, 1963 — Section 10Penal Code, 1860 (IPC) — Section 405, 406Trusts Act, 1882 — Section 3, 6
High Courts12 Jan 1993Dismissed
Albert Vs State of Kerala
High Court Of Kerala · (1994) 2 LLJ 445
Kerala State and Subordinate Services Rules, 1958 — Rule 9B
High Courts12 Jan 1993Allowed
P.C. Thomas and Another Vs Laila Beevi
High Court Of Kerala · AIR 1993 Ker 335 : (1993) 3 ILR (Ker) 179
Civil Procedure Code, 1908 (CPC) — Section 35Transfer of Property Act, 1882 — Section 53A, 54
High Courts11 Jan 1993Allowed
Mary Leema V. J. Vs The Manager, C. L. P. School and others
High Court Of Kerala · (1993) 1 KLJ 370
Civil Procedure Code, 1908 (CPC) — Section 60, 60(h)Constitution of India, 1950 — Article 124(2), 217(1), 217(1), 226, 30Criminal Procedure Code, 1973 (CrPC) — Section 109
High Courts11 Jan 1993Allowed
A.M. Abbul Karim Vs A.M. Mamoo and others
High Court Of Kerala · (1993) 2 KLJ 159
High Courts08 Jan 1993Dismissed
Skaria and Others Vs Joint Registrar of Co-Operative Societies and Another
High Court Of Kerala · (1993) 01 KL CK 0066
Kerala Co-operative Societies Rules, 1969 — Rule 185(1)