High Courts02 Sept 1992Allowed
Govt. of Kerala Vs Thulaseedharan
High Court Of Kerala · (1993) 2 ILR (Ker) 576 : (1993) 1 LLJ 179
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 10 of 28
High Courts02 Sept 1992Dismissed
Sapna Jacob Vs The State of Kerala and Others
High Court Of Kerala · AIR 1993 Ker 75
Constitution of India, 1950 — Article 14, 341Hindu Succession Act, 1956 — Section 2
High Courts02 Sept 1992Dismissed
Mangal Singh Bhatti Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) CriLJ 3070 : (1993) 1 ILR (Ker) 581
Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 2, 3, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 192, 209, 240, 246(1), 252Navy Act, 1957 — Section 78, 78(1), 78(2)
High Courts01 Sept 1992Dismissed
Esthappanose Vs Devamatha Kuries and Finance (P) Ltd.
High Court Of Kerala · (1992) 09 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 115, 60(1)
High Courts01 Sept 1992Dismissed
Kochupennu Ambujakshi and Others Vs Veluthakunju Vasu Channar and Others
High Court Of Kerala · AIR 1993 Ker 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 226
High Courts01 Sept 1992Dismissed
M.V. Ramachandran Vs State of Kerala
High Court Of Kerala · (1992) KLJ 762
Kerala State and Subordinate Services Rules, 1958 — Rule 27, 31, 39, 9
High Courts01 Sept 1992Allowed
P.C. Surendran Vs K.W.A. and Others
High Court Of Kerala · (1992) 2 KLJ 707
High Courts31 Aug 1992Allowed
T.S. Lakshmikutty Amma Vs Oommen Ninan
High Court Of Kerala · (1992) 2 KLJ 923
Limitation Act, 1963 — Section 14, 15
High Courts31 Aug 1992Allowed
P. Mohammed Ali and Others Vs The Forest Range Officer and Another
High Court Of Kerala · (1993) CriLJ 2019
Kerala Forest Act, 1961 — Section 2
High Courts28 Aug 1992Allowed
N.K. Kartkikeyan Vs A.G. Ravindran and Others
High Court Of Kerala · (1994) 1 KLJ 507
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(5), 378(S), 417, 417(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts28 Aug 1992
P. Krishnan Vs The Metal Industries Ltd.
High Court Of Kerala · (1992) 08 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts27 Aug 1992Allowed
C.S. Mangalam Vs Velayudhan Asari
High Court Of Kerala · AIR 1993 Ker 181 : (1992) 2 DMC 545 : (1993) 1 ILR (Ker) 97
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage (Amendment) Act, 1956 — Section 13, 28
High Courts27 Aug 1992Dismissed
Radha Printers Vs State of Kerala
High Court Of Kerala · (1992) 08 KL CK 0017
Kerala General Sales Tax Act, 1963 — Section 2
High Courts27 Aug 1992Dismissed
C. Ramachandra Menon Vs Kozhikode Appukuttan Nair and Others
High Court Of Kerala · (1992) 08 KL CK 0013
Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 1992Dismissed
Bharath Trust Vs D. Divakara Rao
High Court Of Kerala · AIR 1993 Ker 88 : (1993) 1 ILR (Ker) 359
Partnership Act, 1932 — Section 69(2)
High Courts26 Aug 1992Dismissed
Sateesh Kumar Vs State of Kerala
High Court Of Kerala · (1992) 08 KL CK 0016
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Aug 1992
Bappu Haji Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1992) KLJ 551
High Courts25 Aug 1992Allowed
T. Mohammed Vs Secy. R. T. A. Malappuram and others
High Court Of Kerala · (1993) 1 KLJ 750
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 3, 70, 71, 72, 74
High Courts25 Aug 1992
Sajil Venu Vs Principal, S.N. College and Others
High Court Of Kerala · (1992) 08 KL CK 0018
Constitution of India, 1950 — Article 21, 39, 51ACriminal Procedure Code, 1973 (CrPC) — Section 149, 150, 151, 154Penal Code, 1860 (IPC) — Section 143, 147, 294, 377
High Courts25 Aug 1992
Benny Younachan and Others Vs Secy. to Govt. and Others
High Court Of Kerala · (1992) 2 KLJ 848
Arbitration Act, 1940 — Section 14, 16, 16(1)(c), 17, 19