High Courts30 May 1992
Sharala Augustine and Others Vs K.K. Raveendran and Others
High Court Of Kerala · (1992) ACJ 1131 : AIR 1992 Ker 346
Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 2(18), 92A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,118 of 2,714
High Courts30 May 1992
G.H. Krishna Lyer and Others Vs Union of India and Others
High Court Of Kerala · (1992) 106 CTR 373
Income Tax Act, 1961 — Section 2(24)
High Courts30 May 1992Allowed
Sharlet Augustine and Others Vs K.K. Raveendran and Others
High Court Of Kerala · (1992) ACJ 1131 : AIR 1992 Ker 346
Motor Vehicles Act, 1939 — Section 110
High Courts29 May 1992Allowed
M.T. Ghee Dee, Frankula Vs District Collector, Ernakulam
High Court Of Kerala · AIR 1992 Ker 376 : (1993) 1 ILR (Ker) 81
Kerala Revenue Recovery Act, 1968 — Section 65
High Courts27 Apr 1992Dismissed
Kitex Ltd. and Another Vs Miss. D. Surekha and Another
High Court Of Kerala · AIR 1992 Ker 333 : (1992) 3 ILR (Ker) 250
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151, 20
High Courts24 Apr 1992Dismissed
P.A. Jose Vs R.T.A. and Others
High Court Of Kerala · (1992) 04 KL CK 0025
High Courts24 Apr 1992
C. Viswanathan Vs District Judge and Others
High Court Of Kerala · (1992) 04 KL CK 0024
High Courts13 Apr 1992
O. THOMAS and Others Vs COMMISSIONER OF INCOME TAX.
High Court Of Kerala · (1992) 103 CTR 232
Income Tax Act, 1961 — Section 147, 45
High Courts10 Apr 1992Allowed
Hindustan Organic Chemicals Ltd. Vs Mathunni Mathai and others
High Court Of Kerala · (1993) 2 KLJ 817
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(3)(c), Order 24 Rule 3Contract Act, 1872 — Section 60Kerala Land Acquisition Act, 1961 — Section 20, 23(1)(A)
High Courts10 Apr 1992
Lally Jacob Vs Income Tax Officer and Others
High Court Of Kerala · (1992) 3 ILR (Ker) 107 : (1992) 197 ITR 439
Income Tax Act, 1961 — Section 139, 139(2), 140A, 140A(1), 140A(2)
High Courts10 Apr 1992Allowed
Kattabomman Transport Corporation Limited Vs State Bank of Travancore, Trivendrum and Others
High Court Of Kerala · AIR 1992 Ker 351 : (1992) 3 ILR (Ker) 232
Bankers Books Evidence Act, 1891 — Section 6State Bank of India (Subsidiary Banks) Act, 1959 — Section 52State Bank of India Act, 1955 — Section 44
High Courts10 Apr 1992Allowed
Hindustan Organic Chemicals ltd. Vs Mathai and Another
High Court Of Kerala · (1993) 2 KLJ 817
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 1(3), Order 21 Rule 1(4), Order 21 Rule 1(5)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 24 Rule 3Contract Act, 1872 — Section 60
High Courts09 Apr 1992Dismissed
K. Ahammed Kabeer and Others. Vs K. Salma Beevi
High Court Of Kerala · (1992) 1 KLJ 753
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 11(4)(1), 11(4)(i), 2(6)(i)
High Courts08 Apr 1992Dismissed
T. Sarojini Ammal and Another Vs Union of India (UOI) and Others
High Court Of Kerala · (1992) CriLJ 3110 : (1992) 3 ILR (Ker) 391
Constitution of India, 1950 — Article 226
High Courts08 Apr 1992Dismissed
K.E. Ismail Vs State of Kerala
High Court Of Kerala · (1992) 2 KLJ 583
Constitution of India, 1950 — Article 226
High Courts07 Apr 1992Dismissed
Kochayyan Subrahmanian and Others Vs Cochin Cadalas (P) Ltd. and Others
High Court Of Kerala · (1992) KLJ 696
Industrial Disputes Act, 1947 — Section 13, 13(1), 13(2), 25HKerala Headload Workers Act, 1978 — Section 10, 11, 12, 13, 14
High Courts07 Apr 1992Allowed
United Commercial Bonk Vs K.F.C. and Others
High Court Of Kerala · (1992) 2 KLJ 785
Transfer of Property Act, 1882 — Section 3
High Courts07 Apr 1992
E. Justus Daniel and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 79 CompCas 716 : (1992) 2 KLJ 65
Constitution of India, 1950 — Article 226
High Courts07 Apr 1992Allowed
Nair Service Society Vs State and Others
High Court Of Kerala · (1992) 1 KLJ 765
Calicut University Act, 1975 — Section 57, 60General Clauses Act, 1897 — Section 14Kerala University Act, 1974 — Section 16, 17, 19, 19(2), 23(ii)
High Courts06 Apr 1992
Commissioner of Income Tax Vs Chemmeens
High Court Of Kerala · (1994) 207 ITR 909
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 35B