High Courts26 Sept 1992
United India Insurance Co. Ltd and Others Vs Sethu Madhavan and Others
High Court Of Kerala · (1994) 1 ACC 577
Employees Compensation Act, 1923 — Section 11, 19, 2, 20, 22Evidence Act, 1872 — Section 1, 45
COURT ARCHIVE
High Court Of Kerala judgments, 1992
553 judgments · page 9 of 28
High Courts26 Sept 1992
K.N. Narayana Iyer Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 1 ILR (Ker) 499 : (1993) 202 ITR 774
Companies Act, 1956 — Section 531, 531A, 532Income Tax Act, 1961 — Section 2(22)
High Courts24 Sept 1992
Lakshmanan Vs Bhaskaran
High Court Of Kerala · (1993) 2 ACC 290
Civil Procedure Code, 1908 (CPC) — Section 146Motor Vehicles Act, 1988 — Section 165Succession Act, 1925 — Section 165, 175, 213, 57
High Courts24 Sept 1992
Pattalintavida Lakshmanan Vs Motor Accidents Claims Tribunal, Kozhikode and Another
High Court Of Kerala · (1993) ACJ 544 : AIR 1993 Ker 82 : (1992) KLJ 721
Civil Procedure Code, 1908 (CPC) — Section 146Kerala Motor Vehicles Rules, 1989 — Rule 394Motor Vehicles Act, 1988 — Section 165, 175
High Courts24 Sept 1992
Patalintavida Lakshmanan Vs M.A.C.T. Kozhikode and Others
High Court Of Kerala · (1993) 1 ACC 64 : (1993) 1 ILR (Ker) 819
Civil Procedure Code, 1908 (CPC) — Section 146Motor Vehicles Act, 1988 — Section 165, 175Succession Act, 1925 — Section 213, 57
High Courts24 Sept 1992Dismissed
Sivan Vs State of Kerala
High Court Of Kerala · (1992) 09 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts23 Sept 1992Dismissed
Shoby Varghese Vs State and Others
High Court Of Kerala · (1992) 2 KLJ 779
Kerala Abkari Act, 1077 — Section 67B
High Courts23 Sept 1992Dismissed
V. Azeez and Another Vs Vaikom Municipality
High Court Of Kerala · (1992) 09 KL CK 0006
Kerala Municipalities Act, 1961 — Section 374Kerala Municipalities Rules, 1961 — Rule 32(1), 37
High Courts18 Sept 1992
Commissioner of Income Tax Vs Kerala State Cashew Development Corporation
High Court Of Kerala · (1993) 68 TAXMAN 3
Income Tax Act, 1922 — Section 34, 34(1)(a), 34(1)(b)Income Tax Act, 1961 — Section 139, 147, 147(a), 147(b), 148
High Courts17 Sept 1992Dismissed
Sreedharan Vs Union Bank of India
High Court Of Kerala · (1992) 09 KL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts16 Sept 1992Allowed
T.N. Jayarajan Vs Jayarajan
High Court Of Kerala · (1993) 1 ALT(Cri) 147 : (1993) 2 CivCC 718 : (1995) 82 CompCas 629 : (1993) 1 ILR (Ker) 495
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Sept 1992
Prabhakaran Vs Excise Circle Inspector
High Court Of Kerala · (1993) CriLJ 3599 : (1993) 1 ILR (Ker) 480
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36, 36A, 36A(1), 36D
High Courts04 Sept 1992Dismissed
Bhaskaran Asan Vs K. Ammukutty Amma
High Court Of Kerala · AIR 1993 Ker 144 : (1993) 1 ILR (Ker) 490
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 20, 9
High Courts04 Sept 1992Dismissed
Appu and Others Vs Ramunni
High Court Of Kerala · (1992) KLJ 870
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts04 Sept 1992Allowed
M. R Santhamma Vs Devaki Amma and Others
High Court Of Kerala · (1992) 2 KLJ 704
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5(d), Order 7 Rule 16Negotiable Instruments Act, 1881 (NI) — Section 15, 46, 50
High Courts03 Sept 1992
New India Assurance Co. Ltd Vs N. Ramakrishna and others
High Court Of Kerala · (1993) 1 KLJ 409
Motor Vehicles Act, 1988 — Section 110, 110A, 94, 95, 95(2)
High Courts03 Sept 1992Allowed
Union Bank of India Vs M.P. Sreedharan Kartha and Others
High Court Of Kerala · AIR 1993 Ker 285 : (1993) 1 ILR (Ker) 380
Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 126, 139
High Courts03 Sept 1992
New India Assurance Company Ltd. Vs M. Ramakrishnan and Others
High Court Of Kerala · (1993) 1 KLJ 409
Motor Vehicles Act, 1939 — Section 11(1), 110A, 2, 2(1), 9(2)
High Courts02 Sept 1992Dismissed
Madhavan Namboodiri Vs Kumaran and Others
High Court Of Kerala · (1992) 09 KL CK 0034
Constitution of India, 1950 — Article 226
High Courts02 Sept 1992Allowed
State of Kerala and Others Vs Babu Peter
High Court Of Kerala · (1992) 09 KL CK 0033
Constitution of India, 1950 — Article 14, 16, 16(2), 320Personnel and Administrative Reforms Rules — Rule 34, 46, 6(2)