High Courts22 Oct 1992Dismissed
Syamala Thankachy Vs Kamalakshy Bhasurange
High Court Of Kerala · (1993) 1 KLJ 176
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 8 Rule 10, Order 9 Rule 13, Order 9 Rule 6, 115
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 7 of 28
High Courts20 Oct 1992
Sunderdas Tathensey Vs Rent Controller and Others
High Court Of Kerala · (1992) 10 KL CK 0035
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 20
High Courts20 Oct 1992
Employees Congress, Fact Ltd. and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) 1 LLJ 580
Constitution of India, 1950 — Article 14, 21, 41, 42, 43Employees State Insurance (Central) Rules, 1950 — Rule 50, 51, 54Employees State Insurance Act, 1948 — Section 1(4), 26, 28, 46, 49
High Courts20 Oct 1992
Tata Employees Union Vs Union of India (UOI)
High Court Of Kerala · (1993) 1 LLJ 580
Constitution of India, 1950 — Article 14, 14Employees State Insurance (Central) Rules, 1950 — Rule 50, 51, 54Employees State Insurance Act, 1948 — Section 95
High Courts19 Oct 1992Dismissed
Lakshmi Vs Valliyammal and Others
High Court Of Kerala · (1993) CriLJ 1179 : (1993) 2 RCR(Criminal) 250
Criminal Procedure Code, 1973 (CrPC) — Section 125Transfer of Property Act, 1882 — Section 39
High Courts16 Oct 1992
In Re : Sessions Judge, Thalassery
High Court Of Kerala · (1992) 2 KLJ 731
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 220, 220(1), 26Penal Code, 1860 (IPC) — Section 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3, 3(xii)
High Courts16 Oct 1992
State of Kerala Vs Shaukat Ali and Another
High Court Of Kerala · (1992) 10 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 133, 190, 190(2), 193, 220(1)Penal Code, 1860 (IPC) — Section 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3
High Courts16 Oct 1992
T.N. Raman Piilai and Others Vs Kerala University and Others
High Court Of Kerala · (1992) 2 KLJ 872
Kerala University Act, 1974 — Section 18
High Courts16 Oct 1992
Anitha Vs Bava
High Court Of Kerala · (1992) 10 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 433, 440Criminal Procedure Code, 1973 (CrPC) — Section 11(3), 195, 195(1), 340, 340(1)
High Courts16 Oct 1992
Pattathuvila K. Damodaran Vs M. Kassim Kunju and Others
High Court Of Kerala · (1993) 2 LLJ 1211
Payment of Gratuity Act, 1972 — Section 4
High Courts16 Oct 1992
In Re: Director General of Prosecution
High Court Of Kerala · (1993) CriLJ 760
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(2), 193, 220(1), 220(3)Penal Code, 1860 (IPC) — Section 321, 375, 376, 494Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3
High Courts16 Oct 1992
K. Devaki Amma Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1993) 202 ITR 27
Constitution of India, 1950 — Article 226
High Courts16 Oct 1992
Puroshotham Goculdas Plywood Company Vs Hameed
High Court Of Kerala · (1992) 10 KL CK 0001
Constitution of India, 1950 — Article 31A(2), 31BKerala Land Reforms Act, 1963 — Section 13, 2(17), 2(29), 2(57), 2(8)
High Courts15 Oct 1992
George Vs Bank of India
High Court Of Kerala · (1992) 10 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 34Kerala Court Fees and Suits Valuation Act, 1959 — Section 14, 16, 22, 23, 33
High Courts14 Oct 1992Allowed
P. Mohammed Vs R.T.A. and Others
High Court Of Kerala · (1993) 1 KLJ 272
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 70, 71, 72, 72(2), 72(2)(xxii)
High Courts14 Oct 1992
Mohammed Vs R.T.A.
High Court Of Kerala · (1993) 2 ACC 332 : (1993) 1 ILR (Ker) 831
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 70, 71, 72, 84, 89
High Courts14 Oct 1992Allowed
New India Assurance Co. Ltd. Vs Annakutty and Others
High Court Of Kerala · (1993) 1 ACC 684 : (1994) ACJ 34 : AIR 1993 Ker 299 : (1994) 81 CompCas 576 : (1993) 1 ILR (Ker) 850
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Motor Vehicles Act, 1939 — Section 110D, 95(2)
High Courts14 Oct 1992Allowed
P. Mohammed Vs The Regional Transport Authority, Malappuram and Another
High Court Of Kerala · AIR 1993 Ker 74
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 70, 71, 72, 72(2)
High Courts13 Oct 1992
P.C. Mathew Vs Dr. P.G. Kuruvilla
High Court Of Kerala · (1992) 10 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 24Constitution of India, 1950 — Article 226, 227
High Courts13 Oct 1992
Anandavally Vs Kanda Kurju Natesan
High Court Of Kerala · (1992) 2 KLJ 824
Specific Relief Act, 1963 — Section 16(c), 28, 28(2)