COURT ARCHIVE

High Court Of Kerala judgments, 1993

704 judgments · page 3 of 36

High Courts30 Nov 1993Allowed

Bhagavathy Radha and Another Vs Narayanan Kamalasanan

High Court Of Kerala · (1994) 1 CivCC 397 : (1994) CriLJ 1413 : (1994) 2 ILR (Ker) 304 : (1994) 2 RCR(Criminal) 671

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 421, 422, 423

High Courts30 Nov 1993Dismissed

Vijayalaxmi Cashew Company Vs Assistant Commissioner of Sales Tax (Assessment) and Others

High Court Of Kerala · (1993) 11 KL CK 0016

Kerala General Sales Tax Act, 1963 — Section 23(1), 23(3), 23(5), 43

High Courts30 Nov 1993

Jose John Vs Government of Kerala and Others

High Court Of Kerala · (1993) 11 KL CK 0003

Mines Act, 1952 — Section 2, 2(1)Mines Rules, 1955 — Rule 29F

High Courts26 Nov 1993Dismissed

Manager, M.M. High School Vs Deputy Director of Education and Others

High Court Of Kerala · (1993) 2 KLJ 1103

Kerala Education Act, 1958 — Section 3, 7(2), 9(1)Kerala Education Rules, 1959 — Rule 51A, 7, 9

High Courts26 Nov 1993Dismissed

Valummel Thommachan alias Thomas Vs The State

High Court Of Kerala · (1994) CriLJ 1738

Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 324, 34, 441, 447

High Courts25 Nov 1993Dismissed

Luga Bay Shipping Corporation and etc. Vs The Board of Trustees of the Port of Cochin and Another

High Court Of Kerala · AIR 1994 Ker 71 : (1993) 1 ILR (Ker) 754

Constitution of India, 1950 — Article 14Major Port Trusts Act, 1963 — Section 116

High Courts25 Nov 1993

William John @ Gandeevan Vs Minister for Cultural Affairs and Others

High Court Of Kerala · (1993) 11 KL CK 0022

Constitution of India, 1950 — Article 14

High Courts24 Nov 1993Dismissed

State Bank of India Vs Iqbal Zacharia and Another

High Court Of Kerala · (1994) 1 KLJ 39

Court Fees Act, 1959 — Section 4A, 52, 69

High Courts24 Nov 1993Allowed

P. Karunakaran Pillai Vs State and Another

High Court Of Kerala · (1994) 2 ILR (Ker) 101 : (1994) 2 LLJ 431

Kerala Service Rules, 1958 — Rule 3

High Courts24 Nov 1993Allowed

Kayamkulam Municipality Vs Y. Ummerkutty

High Court Of Kerala · (1994) 1 KLJ 43

Kerala Municipalities Act, 1960 — Section 392(3), 398

High Courts23 Nov 1993

Cochin Port Trust Vs M/s. Achuthan Pillai and Co. and others

High Court Of Kerala · (1994) 1 KLJ 79

Evidence Act, 1872 — Section 101

High Courts23 Nov 1993Allowed

Bhargavan and Others Vs Authorised Officer and Others

High Court Of Kerala · (1993) 11 KL CK 0041

Kerala Forest Act, 1961 — Section 52(1), 61, 61A, 61A(2), 61DKerala Forest Produce Transit Rules, 1975 — Rule 11, 23, 3, 3(1)

High Courts23 Nov 1993Allowed

Hathika and Others Vs Puthiyapurayil Padmanabhan

High Court Of Kerala · AIR 1994 Ker 141 : (1994) 2 ILR (Ker) 83

Contract Act, 1872 — Section 10Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 60, 91, 98

High Courts23 Nov 1993Dismissed

Dinamony Vs District Superintendent of Police and Others

High Court Of Kerala · (1993) 11 KL CK 0006

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 34, 341, 408, 427

High Courts19 Nov 1993

Sooraj Vs The State

High Court Of Kerala · (1994) CriLJ 1155

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 397, 427, 427(1)Evidence Act, 1872 — Section 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 201, 302, 380, 457, 89

High Courts18 Nov 1993

Krishna Panicker Vs The Secretary, General Education Department and Others

High Court Of Kerala · (1993) 11 KL CK 0040

High Courts18 Nov 1993Dismissed

Selvi and Another Vs Nataraja Mudaliyar and Another

High Court Of Kerala · AIR 1994 Ker 134 : (1993) 1 ILR (Ker) 829

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 31Limitation Act, 1963 — Section 5

High Courts18 Nov 1993Dismissed

Augastine Vs Ramakrishnan and Others

High Court Of Kerala · (1993) 11 KL CK 0015

Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6, 6(2)

High Courts18 Nov 1993

Peter @ Pappu and Others Vs Kurian and Another

High Court Of Kerala · (1993) 11 KL CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 210, 210(3), 218(1), 223, 239

High Courts18 Nov 1993Dismissed

Joy Vs State of Kerala

High Court Of Kerala · (1993) 11 KL CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 193, 300Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36A