High Courts30 Oct 1992
Asoka Kumar and Others Vs The Registrer, University of Kerala and Others
High Court Of Kerala · (1992) 10 KL CK 0038
Kerala University Act, 1974 — Section 25, 35, 36, 38, 39
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 6 of 28
High Courts30 Oct 1992Allowed
Vasudeva Prabhu and Others Vs Madhava Prabhu and Others
High Court Of Kerala · (1992) 10 KL CK 0019
Easements Act, 1882 — Section 38, 4Specific Relief Act, 1963 — Section 39
High Courts30 Oct 1992Dismissed
Atlas Transport Co. (P) Ltd. and Another Vs Oriental Insurance Co. Ltd. and Another
High Court Of Kerala · (1993) ACJ 875
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts29 Oct 1992Dismissed
Neelakantan Omana and Others Vs Neelakantan Raveendran and Others
High Court Of Kerala · AIR 1993 Ker 196 : (1993) 1 ILR (Ker) 703
Partnership Act, 1932 — Section 69
High Courts29 Oct 1992
Omana Vs Raveendran
High Court Of Kerala · AIR 1993 Ker 196 : (1993) 1 ILR (Ker) 703
Partnership Act, 1932 — Section 69, 69(1)
High Courts29 Oct 1992
Krishnankutty Nair @ U.K. Nair Vs Rajamma and others
High Court Of Kerala · (1993) 1 KLJ 496
Civil Procedure Code, 1908 (CPC) — Section 24, 24(1)(a), 3(1)Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 1992
Rabiya Umma Vs Sulaiman Haji and Another
High Court Of Kerala · (1992) KLJ 776
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1)
High Courts28 Oct 1992
T.A. Sainudeen and Another Vs State of Kerala and Others
High Court Of Kerala · (1992) KLJ 831
High Courts28 Oct 1992
Commissioner of Income Tax Vs K. Ramakrishnan
High Court Of Kerala · (1993) 2 ILR (Ker) 188 : (1993) 202 ITR 997
Income Tax Act, 1961 — Section 139(8), 156, 215, 217Income Tax Rules, 1962 — Rule 117, 40
High Courts28 Oct 1992Allowed
Prince George Vs Govt. of Kerala
High Court Of Kerala · (1993) 1 LLJ 686
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 145, 157
High Courts28 Oct 1992Dismissed
Neeli and Others Vs Padmanabha Pillai Narayana Pillai and Others
High Court Of Kerala · (1993) ACJ 188 : (1993) 77 CompCas 62 : (1993) 1 ILR (Ker) 763
Motor Vehicles Act, 1939 — Section 92A, 92A(1), 92A(2), 92A(3)
High Courts28 Oct 1992
Chennamangalam Nair Samajam Vs Sarada
High Court Of Kerala · (1993) 2 LLJ 150
Industrial Disputes Act, 1947 — Section 33C(2)Kerala Payment of Subsistence Allowance Act, 1972 — Section 4
High Courts28 Oct 1992Allowed
Malathi Amma and Others Vs Damodaran and Others.
High Court Of Kerala · (1992) 2 KLJ 964
Cochin Thiyya Act, 1107 — Section 35
High Courts27 Oct 1992Allowed
Registrar of Co-operative Societies and Others Vs P. Sasi and Others
High Court Of Kerala · (1992) 2 KLJ 769
Constitution of India, 1950 — Article 14
High Courts26 Oct 1992Dismissed
Janaki Amma Sarasamma and Another Vs Sree Vidhyadhirafa Vidya Samajam and Another
High Court Of Kerala · (1992) 2 KLJ 835
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1)
High Courts26 Oct 1992Dismissed
P. Sasindran Vs N. Jayasree
High Court Of Kerala · (1993) 1 KLJ 158
Benami Transactions (Prohibition) Act, 1988 — Section 3(2)
High Courts23 Oct 1992Allowed
K.S. Krishan Vs Krishnan Tharakar
High Court Of Kerala · AIR 1993 Ker 134
Specific Relief Act, 1963 — Section 12, 12(1), 12(4)Transfer of Property Act, 1882 — Section 44
High Courts23 Oct 1992
Glorphis James Vs Dena Bank
High Court Of Kerala · (1992) 10 KL CK 0013
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts22 Oct 1992Dismissed
Reji Joseph Vs K.S. E. B. and another
High Court Of Kerala · (1993) 1 KLJ 179
Constitution of India, 1950 — Article 142, 226, 309
High Courts22 Oct 1992Dismissed
Nataraja Pillai Vs Regional Joint Labour Commissioner and Others
High Court Of Kerala · (1993) 1 LLJ 674
Constitution of India, 1950 — Article 227Payment of Gratuity (Central) Rules, 1972 — Rule 10Payment of Gratuity Act, 1972 — Section 7, 7(7)