High Courts08 Jan 1993Dismissed
Joseph and Another Vs Divisional Forest Officer and Another
High Court Of Kerala · (1993) 01 KL CK 0062
Kerala Forest Act, 1961 — Section 2, 27, 61A, 61BKerala General Sales Tax Act, 1963 — Section 17(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,099 of 2,714
High Courts08 Jan 1993
Cominco Binani Zinc Limited Vs K.N. Mohanan and Another
High Court Of Kerala · (1993) 3 ILR (Ker) 170
Industrial Disputes Act, 1947 — Section 33(1), 33(2)
High Courts08 Jan 1993Dismissed
S.N.D.P. Union Vs Vamana Naik, Viswesara Naik
High Court Of Kerala · (1993) 1 KLJ 167
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts08 Jan 1993Dismissed
S N D P. Union and another Vs Vamana Naik and others
High Court Of Kerala · (1993) 1 KLJ 167
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(iii)
High Courts08 Jan 1993
M.S. Jewellery Vs Assistant Commissioner (Assessment), Agricultural Income Tax and Sales Tax and Another
High Court Of Kerala · (1994) 122 CTR 155 : (1994) 208 ITR 531
Constitution of India, 1950 — Article 226
High Courts08 Jan 1993
M. S. JEWELLERY Vs ASSISTANT COMMISSIONER (ASSESSMENT), AGRICULTURAL Income Tax AND SALES TAX AND ANOTHER.
High Court Of Kerala · (1994) 122 CTR 155 : (1994) 208 ITR 531
Constitution of India, 1950 — Article 226
High Courts08 Jan 1993Allowed
Cominco Binani Zinc Ltd. Vs K. N. Mohanan and another
High Court Of Kerala · (1993) 1 KLJ 719
Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33(2)(b)
High Courts07 Jan 1993
Murali Purushothaman Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) 2 ACC 46 : AIR 1993 Ker 297 : (1993) 2 ILR (Ker) 728
Air (Prevention and Control of Pollution) Act, 1981 — Section 20Central Motor Vehicles Rules, 1989 — Rule 115, 116Constitution of India, 1950 — Article 226
High Courts06 Jan 1993
Ittoop Philip Vs Appukutta Menon and Others
High Court Of Kerala · (1995) 1 KLJ 277
Constitution of India, 1950 — Article 134
High Courts06 Jan 1993Allowed
State of Kerala Vs Mullan @ Kunjumon
High Court Of Kerala · (1993) 1 KLJ 731
Constitution of India, 1950 — Article 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 313, 324
High Courts06 Jan 1993
Hema V. Kumar Vs Additional Sales Tax Officer-II and Others
High Court Of Kerala · (1993) 01 KL CK 0057
Kerala General Sales Tax Act, 1963 — Section 19, 19(1), 19(2), 22, 28(B)
High Courts06 Jan 1993
N.K. Vasavan Vs The District Coir Project Officer and Others
High Court Of Kerala · (1993) 1 KLJ 348
High Courts06 Jan 1993Allowed
State of Kerala Vs Mullan alias Kunjimon
High Court Of Kerala · (1993) CriLJ 1512 : (1993) 3 ILR (Ker) 158
Penal Code, 1860 (IPC) — Section 300, 302, 304, 313, 324
High Courts06 Jan 1993Dismissed
M.K. Vasavan Vs District Coir Project Officer and Others
High Court Of Kerala · (1993) 1 KLJ 348
Kerala Co-operative Societies Rules, 1969 — Rule 16, 20
High Courts06 Jan 1993
Jose Pallissery Vs Additional Sales Tax Officer and Another
High Court Of Kerala · (1993) 01 KL CK 0005
Evidence Act, 1872 — Section 105, 5Kerala General Sales Tax Act, 1963 — Section 17(3), 29(2), 45A, 45A(2), 45A(3)Kerala General Sales Tax Rules, 1963 — Rule 35(2)
High Courts05 Jan 1993
Commissioner of Income Tax Vs Travancore Titanium Products Ltd. (No. 1)
High Court Of Kerala · (1993) 111 CTR 112 : (1993) 203 ITR 685
Appellate Tribunal Rules, 1963 — Rule 29Income Tax Act, 1961 — Section 216
High Courts05 Jan 1993Dismissed
Muthu alias Vava Vs Ammalu and Others
High Court Of Kerala · AIR 1993 Ker 272 : (1993) 3 ILR (Ker) 22
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 44
High Courts04 Jan 1993
Manager, AVLP School and Another Vs State and Others
High Court Of Kerala · (1993) 1 KLJ 499
Kerala Education Rules, 1959 — Rule 92
High Courts04 Jan 1993
Manager, A.V.L.P. School and Another Vs State of Kerala and Others
High Court Of Kerala · (1993) 1 KLJ 499
Kerala Education Rules, 1959 — Rule 92
High Courts01 Jan 1993
Govt. Engg. College and Others Vs Sreenivasan and Others
High Court Of Kerala · (1993) 2 LLJ 213
Constitution of India, 1950 — Article 23Minimum Wages Act, 1948 — Section 20