High Courts24 Feb 1992
Leelamma Vs Dilip Kumar alias Kochaniyan
High Court Of Kerala · AIR 1993 Ker 57 : (1992) 2 ILR (Ker) 792
Divorce Act, 1869 — Section 19, 32
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 24 of 28
High Courts24 Feb 1992Dismissed
Berlin Joseph Vs State
High Court Of Kerala · (1992) 02 KL CK 0018
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 389, 432Defence of India Rules, 1971 — Rule 184
High Courts22 Feb 1992Allowed
E.M. Ahmu Vs P.R. Ramalingam
High Court Of Kerala · (1992) 02 KL CK 0012
Kerala Civil Courts Act, 1957 — Section 19(1), 19(2)Civil Procedure Code Amendment Act, 1976 — Order 39 Rule 3ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 39 Rule 4
High Courts21 Feb 1992Dismissed
Dr. Thomas Titus Vs Mrs. Roja Titus and Another
High Court Of Kerala · (1992) 1 KLJ 780
Divorce Act, 1869 — Section 18, 19
High Courts21 Feb 1992
K.C. Suresh Vs Director of Lotteries and Others
High Court Of Kerala · (1992) 103 CTR 289 : (1993) 199 ITR 266
Income Tax Act, 1961 — Section 194B
High Courts21 Feb 1992Allowed
E.M. Ahmu Vs P.S. Ramalingam
High Court Of Kerala · AIR 1993 Ker 33
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1(r)
High Courts21 Feb 1992Dismissed
Kerala Sugar Agencies Vs Jose and Another
High Court Of Kerala · (1992) 02 KL CK 0008
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
High Courts21 Feb 1992
Kamalamma Vs The Director of Panchayats and Others
High Court Of Kerala · (1992) 02 KL CK 0007
Kerala State and Subordinate Services Rules, 1958 — Rule 13A
High Courts20 Feb 1992Allowed
Mytheen Kunju Abdul Salam Vs Mohammed Kasim Ismail and Others
High Court Of Kerala · AIR 1992 Ker 257
Lunacy Act, 1912 — Section 41, 42, 62
High Courts20 Feb 1992Dismissed
Saramma Vs Kanippayyur Hire Purchase Company and Others
High Court Of Kerala · (1992) KLJ 672
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 115Insolvency Act, 1956 — Section 10(2), 3, 4, 5, 70Provincial Insolvency Act, 1920 — Section 43(1)
High Courts20 Feb 1992Allowed
V. Gopinathan Nair Vs State of Kerala and Others
High Court Of Kerala · (1992) KLJ 432
Kerala Service Rules, 1960 — Rule 116
High Courts19 Feb 1992
S.S.V. Kumar Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1992) 104 CTR 9 : (1993) 199 ITR 416
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts19 Feb 1992Dismissed
K.K. Rama Iyer Vs Additional District Judge and Others
High Court Of Kerala · (1992) 02 KL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(11), 11(3)
High Courts19 Feb 1992Allowed
C.K. John Vs The Executive Officer and Another
High Court Of Kerala · (1992) 02 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 80Kerala Panchayat Act, 1960 — Section 123, 124
High Courts18 Feb 1992Allowed
A.P. Ramakrishnan Vs Regional Transport Officer
High Court Of Kerala · (1992) 02 KL CK 0049
Central Motor Vehicles Rules, 1989 — Rule 54, 59Kerala Motor Vehicles Rules, 1989 — Rule 269(1), 269(3), 272Motor Vehicles Act, 1988 — Section 2(29), 2(40), 46, 47, 47(1)
High Courts18 Feb 1992
Commissioner of Agricultural Income Tax Vs Raja Rajeswari Narikelly Estate
High Court Of Kerala · (1992) 103 CTR 195 : (1993) 199 ITR 383
High Courts18 Feb 1992
The Commissioner of Agricultural Income Tax Vs Raja Rajeswari Narikelly Estate
High Court Of Kerala · (1992) 02 KL CK 0017
High Courts18 Feb 1992
G.T.N. Textiles Ltd. Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (1992) 103 CTR 174 : (1993) 199 ITR 347
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(2), 220(2A)
High Courts14 Feb 1992Dismissed
Munnodiyil Peravakutty Vs Kuniyedath Chalil Velayudhan
High Court Of Kerala · AIR 1992 Ker 290 : (1992) 1 DMC 530 : (1992) 2 ILR (Ker) 731
Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts14 Feb 1992Dismissed
Union of India (UOI) Vs B. Bhogilal and Another
High Court Of Kerala · AIR 1992 Ker 302 : (1992) 2 ILR (Ker) 727 : (1992) KLJ 383
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1