COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,119 of 2,714

High Courts06 Apr 1992

Smt. Annamma Alexander and Others (Legal heirs of K.C. Alexander, deceased) Vs Commissioner of Income Tax Commissioner of Income Tax Vs Smt. Annamma Alexander and Others (Legal heirs of K.C. Alexander, deceased)

High Court Of Kerala · (1993) 199 ITR 303

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High Courts06 Apr 1992

COMMISSIONER OF INCOME TAX Vs CHEMMEENS (REGD.).

High Court Of Kerala · (1992) 106 CTR 1

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 35B

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High Courts06 Apr 1992Dismissed

Deputy Commissioner of Sales Tax Vs Kerala Distilleries and Allied Products (P) Ltd.

High Court Of Kerala · (1992) 04 KL CK 0005

Foreign Liquor Rules — Rule 11, 13(1), 13(9), 9Kerala Distillery and Warehouse Rules, 1968 — Rule 52(1)Kerala Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 11(1)

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High Courts03 Apr 1992Allowed

Kannan Vs State of Kerala

High Court Of Kerala · (1992) 04 KL CK 0003

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 304(1), 304(2)Penal Code, 1860 (IPC) — Section 302

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High Courts02 Apr 1992Dismissed

Abdul Hameed Vs Assistant Excise Commissioner and Others

High Court Of Kerala · (1992) KLJ 715

Abkari Shops (Disposal in Auction) Rules, 1967 — Rule 2Foreign Liquor Rules — Rule 13(3)

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High Courts01 Apr 1992Allowed

Somarajan Vs State of Kerala

High Court Of Kerala · (1992) 2 LLJ 626

Kerala State and Subordinate Services Rules, 1958 — Rule 19, 20, 20A, 21, 27

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High Courts01 Apr 1992Dismissed

C.J. John Vs Joint Registrar and Others

High Court Of Kerala · (1992) 1 KLJ 622

Kerala Co-operative Societies Act, 1969 — Section 28(1A), 33(2)

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High Courts01 Apr 1992Dismissed

Prasadh Kumar Vs Ravindran

High Court Of Kerala · (1992) CriLJ 3203 : (1992) 2 DMC 162 : (1992) 3 ILR (Ker) 99

Constitution of India, 1950 — Article 226

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High Courts31 Mar 1992Dismissed

B. Muraleedharan Pillai Vs Regional Transport Officer

High Court Of Kerala · (1992) KLJ 705

Kerala Motor Vehicles Rules, 1989 — Rule 267, 269Motor Vehicles Act, 1988 — Section 52

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High Courts31 Mar 1992Allowed

Mrs. S. Resleth Vs Indian Bank and Others

High Court Of Kerala · AIR 1992 Ker 359 : (1992) 3 ILR (Ker) 445

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

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High Courts30 Mar 1992Dismissed

Saji Mon Vs Sebastian and Others

High Court Of Kerala · (1992) 03 KL CK 0008

Constitution of India, 1950 — Article 226

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High Courts27 Mar 1992Dismissed

Appi Amma and others Vs N. Chandrasekharan Nair and Others

High Court Of Kerala · (1992) 1 KLJ 642

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts27 Mar 1992

Ms. G.T.C. Industrial Ltd Vs E.V.P. Abdurahimankutty

High Court Of Kerala · (1993) 1 KLJ 316

Criminal Procedure Code, 1973 (CrPC) — Section 2, 39, 482, 63

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High Courts27 Mar 1992Dismissed

Vazhavila P.K.P.C. Devaswom Vs Chandrasekharan Nair

High Court Of Kerala · (1992) 1 KLJ 642

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1908 — Section 21, 21(1), 22

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High Courts27 Mar 1992Dismissed

GTC Industrial Ltd. Vs E.V.P. Abdurahimankutty

High Court Of Kerala · (1993) CriLJ 1441

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 17, 17(1), 2, 39Standards of Weights and Measures Act, 1976 — Section 2, 39, 63

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High Courts27 Mar 1992