High Courts05 Jun 1992
Commissioner of Agricultural Income Tax Vs Mrs. Alekutty George
High Court Of Kerala · (1992) 3 ILR (Ker) 278 : (1993) 201 ITR 408
Kerala Agricultural Income Tax Act, 1950 — Section 36
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,117 of 2,714
High Courts05 Jun 1992Dismissed
Thomas Varghese Vs P. Jerome
High Court Of Kerala · (1992) CivCC 782 : (1993) 76 CompCas 380 : (1992) CriLJ 3080 : (1992) 2 ILR (Ker) 843 : (1993) 1 RCR(Criminal) 83
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jun 1992
V.P. Thomas Vs K. Mukunda Menon
High Court Of Kerala · (1992) 06 KL CK 0065
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20Limitation (Amendment) Act, 1903 — Section 15, 5
High Courts04 Jun 1992
Commissioner of Income Tax Vs Premier Breweries Ltd.
High Court Of Kerala · (1993) 201 ITR 146
Income Tax Act, 1961 — Section 80J
High Courts04 Jun 1992
Commissioner of Gift-tax Vs Smt. R. Sarojini (Legal heir of late Rajagopalan)
High Court Of Kerala · (1993) 201 ITR 104
Gift Tax Act, 1958 — Section 2, 4(1)
High Courts04 Jun 1992
Commissioner of Income Tax Vs Kontiki Chemicals and Pharmaceuticals Pvt. Ltd.
High Court Of Kerala · (1992) 106 CTR 64 : (1993) 200 ITR 735
Income Tax Act, 1961 — Section 256
High Courts04 Jun 1992
Commissioner of Income Tax Vs Fertilisers and Chemicals Travancore Ltd.
High Court Of Kerala · (1993) 201 ITR 63
Income Tax Act, 1961 — Section 147
High Courts04 Jun 1992
Commissioner of Income Tax Vs S. Sivaramakrishnan
High Court Of Kerala · (1993) 200 ITR 418
Income Tax Act, 1961 — Section 45
High Courts04 Jun 1992
COMMISSIONER OF INCOME TAX Vs F. A. C. T. LTD.
High Court Of Kerala · (1992) 106 CTR 318
Income Tax Act, 1961 — Section 147
High Courts04 Jun 1992
MOHAN THOMAS RELATIONS BENEFIT TRUST Vs COMMISSIONER OF AGRICULTURAL INCOME TAX.
High Court Of Kerala · (1992) 106 CTR 336
Kerala Agricultural Income Tax Act, 1950 — Section 60(3)
High Courts04 Jun 1992
O. Thomas Childrens Benefit Trust Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1993) 200 ITR 799
Kerala Agricultural Income Tax Act, 1950 — Section 34, 60, 60(2)
High Courts04 Jun 1992
Commissioner of Income Tax Vs Malayalam Plantations (India) Ltd.
High Court Of Kerala · (1993) 201 ITR 301
Income Tax Act, 1961 — Section 37
High Courts03 Jun 1992Allowed
State of Kerala and Others Vs P. Thilothaman and Another
High Court Of Kerala · (1992) 2 KLJ 28
High Courts03 Jun 1992Allowed
Vishnu Trading Company Vs Assistant Commissioner of Sales Tax and Others
High Court Of Kerala · (1992) 06 KL CK 0070
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 2, 29, 29(2), 29A(2B), 57Kerala General Sales Tax Rules, 1963 — Rule 32, 32(17), 32(18), 33, 33A
High Courts03 Jun 1992
N. Indumathy Vs State of Kerala and Another
High Court Of Kerala · (1992) 06 KL CK 0018
Constitution of India, 1950 — Article 14, 16
High Courts03 Jun 1992Dismissed
V. Sunithakumari Vs K.S.E.B. and Others
High Court Of Kerala · (1992) 2 KLJ 252
Constitution of India, 1950 — Article 14, 15, 16, 39(a)Electricity (Supply) Act, 1948 — Section 15, 79
High Courts02 Jun 1992Dismissed
Haroon Vs Sainabha
High Court Of Kerala · (1992) CriLJ 3275 : (1992) 2 DMC 293 : (1993) 1 ILR (Ker) 112 : (1993) 1 RCR(Criminal) 66
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127, 128
High Courts02 Jun 1992
Haroon Vs Zainaba Beevi Zeenath and Others
High Court Of Kerala · (1992) 2 KLJ 17
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 127, 128
High Courts02 Jun 1992Dismissed
V.P. John (Died) and Others Vs District Judge and Others
High Court Of Kerala · (1992) 2 KLJ 42
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts02 Jun 1992Allowed
Mathew Joshna and Others Vs The State of Kerala and Others
High Court Of Kerala · (1992) 06 KL CK 0009
Kerala Land Acquisition Act, 1961 — Section 16, 20Town Planning Act, 1894 — Section 12(5), 3(1)