High Courts30 Sept 1992Dismissed
S.A. Wahab Vs R.T.O. and Another
High Court Of Kerala · (1992) 2 KLJ 846
Kerala Motor Vehicles Taxation Act, 1976 — Section 83
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,107 of 2,714
High Courts30 Sept 1992Allowed
Dr. T.E. George and Another Vs The Tahsildar and Assessing Authority, Kottarakkara
High Court Of Kerala · AIR 1993 Ker 142
Constitution of India, 1950 — Article 226Kerala Building Tax Act, 1975 — Section 15(1), 16, 6, 6(1)
High Courts30 Sept 1992Dismissed
Chuppan Nadar Shanmukhan Nadar Vs Sreedharan Thampi
High Court Of Kerala · (1992) 2 KLJ 974
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A(2)(a), Order 41 Rule 1, Order 41 Rule 19, Order 47 Rule 1
High Courts29 Sept 1992Dismissed
K.D. Jose and Another Vs Registerar, Ind. Co-op. Societies and Another
High Court Of Kerala · (1992) 2 KLJ 969
Co-operative Societies Act, 1912 — Section 13Kerala Co-operative Societies Rules, 1969 — Rule 16(1)(c)
High Courts26 Sept 1992
New Prasanthi Automobiles Co. Vs State of Kerala
High Court Of Kerala · (1992) 09 KL CK 0039
High Courts26 Sept 1992
United India Insurance Co. Vs Sethu Madhavan
High Court Of Kerala · (1993) 1 ACC 510 : (1993) ACJ 1035 : (1993) 1 LLJ 142
Workmens Compensation Act, 1923 — Section 4(1)
High Courts26 Sept 1992
Commissioner of Income Tax Vs Essa Ismail Sait
High Court Of Kerala · (1993) 202 ITR 426
Income Tax Act, 1961 — Section 256
High Courts26 Sept 1992
C. Rajan Vs P.M. Subramonian
High Court Of Kerala · (1994) ACJ 25 : (1993) 1 ILR (Ker) 608 : (1993) 1 LLJ 648
Workmens Compensation Act, 1923 — Section 4A(3)Workmens Compensation Rules, 1924 — Rule 28
High Courts26 Sept 1992
Commissioner of Income Tax Vs Kerala State Cashew Development Corporation
High Court Of Kerala · (1992) 108 CTR 199 : (1993) 1 ILR (Ker) 401 : (1992) 198 ITR 520
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148, 148(2), 151, 154
High Courts26 Sept 1992Allowed
Rajan Vs Subramonian
High Court Of Kerala · (1993) 2 ACC 312 : (1993) 3 LLJ 890
Workmens Compensation Act, 1923 — Section 4(3), 4A(3)Workmens Compensation Rules, 1924 — Rule 28
High Courts26 Sept 1992
United India Insurance Co. Ltd and Others Vs Sethu Madhavan and Others
High Court Of Kerala · (1994) 1 ACC 577
Employees Compensation Act, 1923 — Section 11, 19, 2, 20, 22Evidence Act, 1872 — Section 1, 45
High Courts26 Sept 1992
K.N. Narayana Iyer Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 1 ILR (Ker) 499 : (1993) 202 ITR 774
Companies Act, 1956 — Section 531, 531A, 532Income Tax Act, 1961 — Section 2(22)
High Courts24 Sept 1992
Lakshmanan Vs Bhaskaran
High Court Of Kerala · (1993) 2 ACC 290
Civil Procedure Code, 1908 (CPC) — Section 146Motor Vehicles Act, 1988 — Section 165Succession Act, 1925 — Section 165, 175, 213, 57
High Courts24 Sept 1992
Pattalintavida Lakshmanan Vs Motor Accidents Claims Tribunal, Kozhikode and Another
High Court Of Kerala · (1993) ACJ 544 : AIR 1993 Ker 82 : (1992) KLJ 721
Civil Procedure Code, 1908 (CPC) — Section 146Kerala Motor Vehicles Rules, 1989 — Rule 394Motor Vehicles Act, 1988 — Section 165, 175
High Courts24 Sept 1992
Patalintavida Lakshmanan Vs M.A.C.T. Kozhikode and Others
High Court Of Kerala · (1993) 1 ACC 64 : (1993) 1 ILR (Ker) 819
Civil Procedure Code, 1908 (CPC) — Section 146Motor Vehicles Act, 1988 — Section 165, 175Succession Act, 1925 — Section 213, 57
High Courts24 Sept 1992Dismissed
Sivan Vs State of Kerala
High Court Of Kerala · (1992) 09 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts23 Sept 1992Dismissed
Shoby Varghese Vs State and Others
High Court Of Kerala · (1992) 2 KLJ 779
Kerala Abkari Act, 1077 — Section 67B
High Courts23 Sept 1992Dismissed
V. Azeez and Another Vs Vaikom Municipality
High Court Of Kerala · (1992) 09 KL CK 0006
Kerala Municipalities Act, 1961 — Section 374Kerala Municipalities Rules, 1961 — Rule 32(1), 37
High Courts18 Sept 1992
Commissioner of Income Tax Vs Kerala State Cashew Development Corporation
High Court Of Kerala · (1993) 68 TAXMAN 3
Income Tax Act, 1922 — Section 34, 34(1)(a), 34(1)(b)Income Tax Act, 1961 — Section 139, 147, 147(a), 147(b), 148
High Courts17 Sept 1992Dismissed
Sreedharan Vs Union Bank of India
High Court Of Kerala · (1992) 09 KL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90