High Courts31 Dec 1992
Nelliparambil Raghavan and Others Vs State of Kerala and Others
High Court Of Kerala · (1993) 1 KLJ 171
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1992
535 judgments · page 1 of 27
High Courts18 Dec 1992
In Re: State of Kerala
High Court Of Kerala · (1993) 1 KLJ 96
Childrens Act, 1960 — Section 27Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 223, 27, 5
High Courts18 Dec 1992
Tata Tea Limited Vs Agricultural Income Tax and Sales Tax Officer
High Court Of Kerala · (1992) 12 KL CK 0016
Central Sales Tax Act, 1956 — Section 10, 10A, 8, 8(2), 9Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 20, 21A, 26, 36, 37
High Courts17 Dec 1992Dismissed
B. Subaida Vs State of Kerala and Others
High Court Of Kerala · (1993) 1 KLJ 489
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3), 5AConstitution of India, 1950 — Article 19(1), 21, 22, 22(5)
High Courts17 Dec 1992Allowed
Chellamma Kamalamma and Others Vs Narayana Pillai Prabhakaran Nair
High Court Of Kerala · AIR 1993 Ker 146 : (1993) 2 ILR (Ker) 1
Constitution of India, 1950 — Article 254, 254(1)Hindu Succession Act, 1956 — Section 10, 15, 17, 2, 3(1)Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 3, 7, 7(1), 7(2)
High Courts17 Dec 1992
K. Sreedharan Vs Chief Security Commissioner and Others
High Court Of Kerala · (1993) 1 KLJ 430
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1959 — Rule 44 , 44(5)
High Courts16 Dec 1992
Sunny Scaria and Others Vs Joint Regional Transport Officer and Others
High Court Of Kerala · (1992) 12 KL CK 0038
Central Motor Vehicles Rules, 1989 — Rule 126
High Courts16 Dec 1992
Hindustan Petroleum Corporation Limited Vs State of Kerala
High Court Of Kerala · (1992) 12 KL CK 0032
Central Excise Rules, 1944 — Rule 139, 140, 140(2), 155, 156ACentral Excises and Salt Act, 1944 — Section 3Kerala General Sales Tax Act, 1963 — Section 5A
High Courts16 Dec 1992
Varkey Vs The State of Kerala
High Court Of Kerala · (1993) 1 KLJ 56
Criminal Procedure Code, 1973 (CrPC) — Section 227, 235Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(6), 36A(1), 42
High Courts15 Dec 1992Dismissed
Avaran Koya Vs Mariyam
High Court Of Kerala · (1993) CriLJ 1118 : (1994) 1 DMC 205
Family Courts Act, 1984 — Section 7Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts15 Dec 1992Dismissed
State of Kerala and Others Vs Mammen Varghese and Another
High Court Of Kerala · (1993) 1 KLJ 503
Kerala Land Acquisition Act, 1961 — Section 12(2), 20, 3(1), 9Land Acquisition Act, 1894 — Section 11, 11A, 48(1)
High Courts14 Dec 1992Allowed
R. Radhakrishnan Nair Vs Sreedevi and others
High Court Of Kerala · (1993) 2 KLJ 670
Succession Act, 1925 — Section 59
High Courts14 Dec 1992Dismissed
N. R. Narayana Pillai Vs Joint Registrar and others
High Court Of Kerala · (1993) 1 KLJ 440
Kerala Co-operative Societies Rules, 1969 — Rule 44(1), 44(2)(a)
High Courts14 Dec 1992
Saramma Koshy Vs Mathai Koshy
High Court Of Kerala · (1993) 1 KLJ 347
Divorce Act, 1869 — Section 10, 17
High Courts14 Dec 1992
N.K. Vasavan Vs District, Coir Project Officer and Others
High Court Of Kerala · (1993) 1 KLJ 122
High Courts14 Dec 1992Allowed
National Insurance Co. Ltd. Vs Roy George and Others
High Court Of Kerala · (1993) 2 ACC 259 : (1993) ACJ 343 : (1993) 77 CompCas 134 : (1993) 1 ILR (Ker) 643
Motor Vehicles Act, 1939 — Section 95(1), 95(2), 96(1), 96(4), 96(6)Motor Vehicles Act, 1988 — Section 147(2)
High Courts14 Dec 1992Dismissed
Saramma Kozhy Vs Mathai Koshy
High Court Of Kerala · AIR 1993 Ker 271 : (1993) 1 DMC 527
Divorce Act, 1869 — Section 17
High Courts14 Dec 1992Partly Allowed
National Insurance Company Ltd., Palai Vs Philomina Mathew and Others
High Court Of Kerala · (1993) ACJ 1166 : AIR 1993 Ker 226 : (1993) 2 ILR (Ker) 219 : (1999) 3 LLJ 251
Motor Vehicles Act, 1939 — Section 101, 110AA, 92A, 92D, 92EWorkmens Compensation Act, 1923 — Section 14
High Courts14 Dec 1992
M. M. Nagalinga Nadar Sons Vs State of Kerala and Others
High Court Of Kerala · (1992) 12 KL CK 0012
Central Sales Tax Act, 1956 — Section 10, 8(3)Kerala General Sales Tax (Amendment) Act, 1983 — Section 2Kerala General Sales Tax Act, 1963 — Section 45A, 5(3), 5(5), 5(6), 5(7)
High Courts11 Dec 1992Allowed
Shamsudeen Vs Ms. Kotakunnel Traders
High Court Of Kerala · (1993) 1 KLJ 320
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 5