High Courts15 Jun 1992Dismissed
State of Kerala and Others Vs K.M. Subramonian Namboodiri
High Court Of Kerala · (1992) 2 KLJ 458
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 13, 2(f), 3, 3(1), 3(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,116 of 2,714
High Courts15 Jun 1992Allowed
Suresh Kumar Vs State of Kerala
High Court Of Kerala · (1992) 2 LLJ 833
Constitution of India, 1950 — Article 14
High Courts15 Jun 1992Allowed
R.B. Gurubasavaiah Vs M.G. Prema
High Court Of Kerala · (1992) 2 DMC 520
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Jun 1992
T.A. Sudevan Vs Joint Registrar and Others
High Court Of Kerala · (1992) 2 KLJ 11
High Courts10 Jun 1992
Abdul Azeez Vs Special Tahasildars (L.A.) and Others
High Court Of Kerala · (1992) 06 KL CK 0076
Constitution of India, 1950 — Article 14, 19Kerala Land Acquisition Act, 1961 — Section 5ALand Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4(1)
High Courts10 Jun 1992Dismissed
General Secretary, Fact Employees Association Vs Marketing Manager and Others
High Court Of Kerala · (1994) 3 LLJ 736
Industrial Disputes Act, 1947 — Section 10, 10(1), 2
High Courts10 Jun 1992Allowed
K.P. Chandran and Another Vs Additional District Judge and Others
High Court Of Kerala · (1992) 06 KL CK 0068
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(12), 11(3)
High Courts10 Jun 1992Dismissed
FACT Employees Association Vs FACT Ltd.
High Court Of Kerala · (1994) 3 LLJ 736
Industrial Disputes Act, 1947 — Section 10, 10(1), 2
High Courts10 Jun 1992
T.M. Chacko and Co. Pvt. Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1993) 3 ILR (Ker) 109 : (1993) 203 ITR 911
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts10 Jun 1992Dismissed
M.J. Mathew and Another Vs State of Kerala and Others
High Court Of Kerala · (1992) 2 KLJ 91
Kerala Co-operative Societies Rules, 1969 — Rule 16(3), 35(3)(b)
High Courts09 Jun 1992Dismissed
Suresh Babu Vs State of Kerala
High Court Of Kerala · (1992) 3 ILR (Ker) 289 : (1993) 1 LLJ 139
General Clauses Act, 1897 — Section 2(1)
High Courts09 Jun 1992Allowed
Raghu Vs State of Kerala
High Court Of Kerala · (1992) 2 KLJ 109 : (1993) 1 LLJ 568
Kerala Service Rules, 1958 — Rule 60
High Courts08 Jun 1992Allowed
National Insurance Co. Vs C.K. Mani and Others
High Court Of Kerala · (1993) 2 ACC 514 : (1993) ACJ 337 : (1992) 65 FLR 835 : (1992) 3 ILR (Ker) 658 : (1994) 2 LLJ 976
Civil Procedure Code, 1908 (CPC) — Section 29(2)Workmens Compensation Act, 1923 — Section 30
High Courts08 Jun 1992
National Insurance Company Vs C.K. Mani and Others
High Court Of Kerala · (1993) 3 LLJ 16
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation (Amendment) Act, 1923 — Section 12, 29(2)Workmens Compensation Act, 1923 — Section 30
High Courts05 Jun 1992Dismissed
Board of Directors of A.K.G. Memorial Co-operative Dispensary Society Ltd. Vs Joint Registrar of Co-operative Society and Others
High Court Of Kerala · (1992) 06 KL CK 0066
High Courts05 Jun 1992Dismissed
Kurian C. Jose Vs Meena Jose
High Court Of Kerala · (1992) 2 DMC 281 : (1992) 3 ILR (Ker) 411
Guardians and Wards Act, 1890 — Section 17(1), 17(3)
High Courts05 Jun 1992Allowed
Cannanore Shop Vs Regional P.F. Commissioner
High Court Of Kerala · (1992) 65 FLR 714 : (1995) 3 LLJ 134
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts05 Jun 1992
Commissioner of Income Tax Vs Kailas Rubber Co. Ltd.
High Court Of Kerala · (1993) 201 ITR 836
Income Tax Act, 1961 — Section 45
High Courts05 Jun 1992
Commissioner of Income Tax Vs Eminent Enterprises
High Court Of Kerala · (1992) 106 CTR 44 : (1992) 3 ILR (Ker) 283 : (1993) 201 ITR 766
Income Tax Act, 1922 — Section 31(3)Income Tax Act, 1961 — Section 251(1)
High Courts05 Jun 1992Dismissed
M.A. Sreenivasa Chettiar Vs Collector of Central Excise
High Court Of Kerala · (1993) 44 ECC 97 : (1993) 49 ECR 71 : (1993) 66 ELT 189 : (1992) 3 ILR (Ker) 269
Central Excise Rules, 1944 — Rule 213, 213(2), 218, 218(1), 218(3)Central Excises and Salt Act, 1944 — Section 35C, 35G(1), 35G(3)