High Courts25 Aug 1992
Kanaka Bai and Others Vs Vethala Devaswam and Others
High Court Of Kerala · (1992) 2 KLJ 666
Kerala Land Reforms Act, 1963 — Section 125(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 11 of 28
High Courts24 Aug 1992Allowed
M.C. Solanki and Another Vs Food Inspector
High Court Of Kerala · (1992) 2 KLJ 532
High Courts24 Aug 1992
Commissioner of Income Tax Vs Kerala Financial Corporation Ltd.
High Court Of Kerala · (1993) 202 ITR 186
Income Tax Act, 1961 — Section 36(1)
High Courts24 Aug 1992Allowed
Mathai Brijitha Vs Thankappan Nair
High Court Of Kerala · AIR 1993 Ker 79 : (1993) 1 ILR (Ker) 306
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8, Order 44 Rule 1, 114Kerala Court Fees and Suits Valuation Act, 1959 — Article 5
High Courts20 Aug 1992Dismissed
K. Velukutty Achory Vs Managing Director H.M. Ltd and Others
High Court Of Kerala · (1993) 1 KLJ 354
Payment of Gratuity Act, 1972 — Section 2(A)1, 2(e), 2(e), 2A, 2A(1)
High Courts20 Aug 1992Allowed
Anthrayose P.K. Vs The Senior Inspector of Co-op. Societies and Others
High Court Of Kerala · AIR 1993 Ker 39
Constitution of India, 1950 — Article 226
High Courts20 Aug 1992Dismissed
Velukutty Achary Vs Harrisons Malayalam Limited
High Court Of Kerala · (1993) 3 LLJ 188
Payment of Gratuity Act, 1972 — Section 2, 2A(1)
High Courts20 Aug 1992Allowed
P.G. Hariharan and Others Vs Padaril Deceased Kunhambu''s Children Balachandran and Others
High Court Of Kerala · AIR 1994 Ker 36
Evidence Act, 1872 — Section 115
High Courts20 Aug 1992Dismissed
Velukutty Achary Vs Harrisons Malayalem Ltd.
High Court Of Kerala · (1993) 66 FLR 423 : (1993) 1 ILR (Ker) 339 : (1993) 1 LLJ 1118
Payment of Gratuity Act, 1972 — Section 2, 2A, 2A(1)
High Courts20 Aug 1992
Dhurunal Chhotalal Patel Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) 46 ECR 113
High Courts19 Aug 1992Dismissed
Krishnan, K. Vs State of Kerala and Others
High Court Of Kerala · (1992) 08 KL CK 0056
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(1)Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts19 Aug 1992Allowed
Femina Handloom of India, Cannanore Vs M.R. Verma and Sons
High Court Of Kerala · AIR 1993 Ker 210
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 20
High Courts19 Aug 1992
Mathai Vs Rosamma Mathew and Another
High Court Of Kerala · (1992) 2 KLJ 536
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 9 Rule 12, Order 9 Rule 8, Order 9 Rule 9, 115
High Courts19 Aug 1992Dismissed
Fousia Vs State of Kerala and Others
High Court Of Kerala · (1992) 08 KL CK 0008
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1), 8Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 104, 108
High Courts17 Aug 1992Dismissed
Koodaranji Service Co - op. Bank Vs M.M. Lissy
High Court Of Kerala · (1992) 2 KLJ 792
Industrial Disputes Act, 1947 — Section 2(oo), 23, 25B, 25F
High Courts16 Aug 1992Allowed
V. Abdul Azeez and Others Vs The Alappuzha Bar Association and Another
High Court Of Kerala · AIR 1993 Ker 201
Advocates Act, 1961 — Section 24, 6Constitution of India, 1950 — Article 12, 226Kerala Advocates Welfare Funds Act, 1981 — Section 23
High Courts14 Aug 1992
I.J. George Vs Tahsildar and Others
High Court Of Kerala · (1992) 08 KL CK 0052
Kerala Service Rules, 1960 — Rule 3, 3A
High Courts14 Aug 1992
M.S. Paul and Another Vs Alakode Service Co-op. Bank and Others
High Court Of Kerala · (1992) 2 KLJ 541
Co-operative Societies Rules — Rule 26
High Courts13 Aug 1992
P.K. Joseph Vs K. Mehanan
High Court Of Kerala · (1992) 2 KLJ 465
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 96(4)
High Courts11 Aug 1992Dismissed
Ramankutty Guptan Vs Avara
High Court Of Kerala · (1992) 08 KL CK 0054
Specific Relief Act, 1877 — Section 35Specific Relief Act, 1963 — Section 28, 28(1)