COURT ARCHIVE

High Court Of Kerala judgments, 1992

553 judgments · page 3 of 28

High Courts02 Dec 1992Dismissed

Padinjareyil Abbas Vs Sankaran Namboodiri and others

High Court Of Kerala · (1993) 1 KLJ 104

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(4)(v)

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High Courts01 Dec 1992

Mohammed Haji and Others Vs Kunhunni Nair and Others

High Court Of Kerala · (1993) 1 KLJ 1

Civil Procedure Code, 1908 (CPC) — Section 108A, 11, 9Evidence Act, 1872 — Section 92Kerala Land Reforms (Amendment) Act, 1979 — Section 16

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High Courts01 Dec 1992Dismissed

Vadakkath Valappil Mammikutty Hajis children Muhammad Haji and Others Vs Moonamkutty Valappil Kalliani Ammas children Kunhunni Nair and Others

High Court Of Kerala · (1993) 1 KLJ 1

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms (Vesting and Assignment) Rules, 1970 — Rule 10, 9Kerala Land Reforms Act, 1963 — Section 101(3), 125, 125(1), 125(2), 125(3)

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High Courts01 Dec 1992

Janardhanan Moopil Vs Prabhakaran and Others

High Court Of Kerala · (1993) 1 KLJ 255

Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 35(4)

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High Courts01 Dec 1992Dismissed

Narayanan Moopil Vs Narayanan Prabhakaran

High Court Of Kerala · (1993) 1 KLJ 255

Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 55(4)

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High Courts01 Dec 1992Dismissed

N. Janardhanan Moopil Vs Prabhakaran and Others

High Court Of Kerala · (1993) 1 KLJ 255

Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 55(4)(b)

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High Courts01 Dec 1992Dismissed

Muhammed Haji and others Vs Kunhunni Nair and others

High Court Of Kerala · (1993) 1 KLJ 1

Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 92

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High Courts30 Nov 1992Dismissed

Balakrishnan and another Vs Returning Officer and Others

High Court Of Kerala · (1993) 1 KLJ 280

Kerala Co-operative Societies Act, 1969 — Section 11, 11(2)Kerala Co-operative Societies Rules, 1969 — Rule 20

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High Courts27 Nov 1992Allowed

N. Bhavani Amma and others Vs State and others

High Court Of Kerala · (1994) 1 KLJ 257

Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(14), 5(15)

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High Courts27 Nov 1992Dismissed

Balakrishna Menon and Another Vs Padmavathy Amma and Another

High Court Of Kerala · AIR 1993 Ker 218

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3)Evidence Act, 1872 — Section 115

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High Courts27 Nov 1992Dismissed

Indira V. Menon Vs Padmavathy Amma and others

High Court Of Kerala · (1993) 1 KLJ 44

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 11, Order 26 Rule 12, 151

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High Courts25 Nov 1992Allowed

Ali Vs State of Kerala

High Court Of Kerala · (1993) 1 KLJ 39

Penal Code, 1860 (IPC) — Section 120(B), 149, 307, 320, 323

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High Courts24 Nov 1992

K. Sreedharan and Co. Vs Commissioner of Income Tax and Another

High Court Of Kerala · (1993) 202 ITR 796

Constitution of India, 1950 — Article 226

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High Courts24 Nov 1992

N. Ramakrishna Pillai Vs Joint Registrar of Co-operative Societies and Others

High Court Of Kerala · (1992) 11 KL CK 0016

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High Courts24 Nov 1992

Ignatius and Others Vs State

High Court Of Kerala · (1992) 11 KL CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts24 Nov 1992

Zakir Hussain Vs Addl. Sales Tax Officer and Others

High Court Of Kerala · (1992) 11 KL CK 0012

Kerala General Sales Tax Act, 1963 — Section 22, 45(1), 45A, 45A(1), 54A

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High Courts24 Nov 1992Dismissed

Sarasamma Vs Laisal Esther

High Court Of Kerala · (1993) 1 KLJ 163

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Compensation for Tenants Improvements Act, 1958 — Section 5(3)Transfer of Property Act, 1882 — Section 51

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High Courts23 Nov 1992Dismissed