High Courts04 Feb 1992Allowed
Santhamma Vs Devaki Amma
High Court Of Kerala · (1992) 02 KL CK 0055
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 16Negotiable Instruments Act, 1881 (NI) — Section 15, 46, 50
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 26 of 28
High Courts04 Feb 1992Dismissed
Kerala State Co-op. Coir Markg. Fedn. Vs Labour Court and another.
High Court Of Kerala · (1993) 1 KLJ 974
Industrial Disputes Act, 1947 — Section 3, 33, 33(e)(2), 33C, 33C(2)Kerala Payment Of Subsistence Allowance Act, 1972 — Section 3, 4Minimum Wages Act, 1948 — Section 15, 30
High Courts03 Feb 1992Dismissed
K.P. Mohammed Vs State of Kerala and Others
High Court Of Kerala · (1992) 02 KL CK 0034
Constitution of India, 1950 — Article 141, 226
High Courts03 Feb 1992Dismissed
Divia Vs State of Kerala and Others
High Court Of Kerala · (1992) 02 KL CK 0010
Mahatma Gandhi University Act, 1985 — Section 102, 39, 99, 99(1), 99(2)Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 2(31), 23, 24, 4
High Courts03 Feb 1992Dismissed
Coastal M.T.W. Co-op. Society Vs State and Others
High Court Of Kerala · (1992) 1 KLJ 393
Citizenship Act, 1955 — Section 5General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10
High Courts31 Jan 1992Dismissed
Renuka Vs E.S.I. Corporation
High Court Of Kerala · (1992) 65 FLR 529 : (1992) KLJ 630 : (1994) 3 LLJ 741
Criminal Procedure Code, 1973 (CrPC) — Section 178Employees State Insurance (General) Regulations, 1950 — Regulation 26, 29Employees State Insurance Act, 1948 — Section 39, 85
High Courts30 Jan 1992
M.R. Gopalakrishnan Vs Thachady Prabhakaran and Others
High Court Of Kerala · AIR 1992 Ker 314
Representation of the People Act, 1951 — Section 117, 118, 83, 97
High Courts30 Jan 1992Dismissed
Union of India (UOI) Vs Vijaya Mohini Mills and Others
High Court Of Kerala · (1992) 01 KL CK 0009
Constitution of India, 1950 — Article 226, 227Kerala High Court Act, 1958 — Section 5Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 17, 23(7)
High Courts29 Jan 1992
Commissioner of Income Tax Vs Kesava Prabhu and Sons
High Court Of Kerala · (1992) 2 ILR (Ker) 570 : (1992) 197 ITR 618
Income Tax Act, 1961 — Section 144, 184(7), 185(5), 186(2)
High Courts28 Jan 1992Dismissed
P.C. Karunakara Marar Vs The Assistant Educational Officer and Others
High Court Of Kerala · (1992) 01 KL CK 0011
Kerala Education Rules, 1959 — Rule 44, 45
High Courts28 Jan 1992Dismissed
Trivandrum District Co-Operative Bank Ltd. Vs Government of Kerala and Others
High Court Of Kerala · (1992) KLJ 339
High Courts24 Jan 1992Allowed
E.P. Mohammed Aslam Vs State of Kerala and Others
High Court Of Kerala · (1992) 01 KL CK 0047
High Courts24 Jan 1992Allowed
The Secretary, Changanacherry Taluk Road Bus Thozhlali Co-operative Society Ltd. Vs Mathew Job and Others
High Court Of Kerala · AIR 1993 Ker 191 : (1992) 1 ILR (Ker) 657
Motor Vehicles Act, 1988 — Section 71, 72
High Courts23 Jan 1992
S. Venkiteswaran Vs Kerala Public Service Commission and Others
High Court Of Kerala · (1992) 01 KL CK 0042
High Courts23 Jan 1992
Poulose Vs R.T.O. Palakkad
High Court Of Kerala · (1992) 2 ACC 70
Motor Vehicles Act, 1988 — Section 82
High Courts23 Jan 1992
K.P. Sudheendran and Another Vs State
High Court Of Kerala · (1992) 01 KL CK 0031
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2A), 190, 193, 395(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36A(1), 36D
High Courts23 Jan 1992Allowed
P. Rajan and Another Vs Commissioner of Excise and Others
High Court Of Kerala · (1992) 01 KL CK 0030
Constitution of India, 1950 — Article 47Kerala Abkari Act, 1077 — Section 18A, 29Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(2)
High Courts22 Jan 1992Allowed
Executive Officer, Kakkodi Panchayat Vs Suresh Babu and others
High Court Of Kerala · (1992) 1 KLJ 241
Constitution of India, 1950 — Article 226, 40
High Courts22 Jan 1992Allowed
The Chiveettil Sekharan Nambiar and Others Vs Cheruvazhcheri Kishakkekkar Thechi Veettil Kummini Appissi''s son Ramanunni Nambiar and Others
High Court Of Kerala · AIR 1992 Ker 303 : (1992) 2 ILR (Ker) 279
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts21 Jan 1992Dismissed
Ramachandran Nair Vs Director of Training and Another
High Court Of Kerala · (1992) KLJ 301