High Courts18 Nov 1993Allowed
C.P. Madhu Vs Asst. Excise Commr and Others
High Court Of Kerala · (1993) 2 KLJ 1011
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1993
704 judgments · page 4 of 36
High Courts17 Nov 1993Dismissed
Mathew Vs Annamma Mathew
High Court Of Kerala · (1994) 1 DMC 525 : (1994) 2 ILR (Ker) 64
Divorce Act, 1869 — Section 10, 18, 19Evidence Act, 1872 — Section 112, 4
High Courts17 Nov 1993Allowed
New India Assurance Co. Ltd. Vs Peelari Edathil Kunhiraman Nambiar and Others
High Court Of Kerala · (1994) 2 ACC 485 : (1994) ACJ 1019 : (1995) 83 CompCas 599
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Motor Vehicles Act, 1939 — Section 103A
High Courts17 Nov 1993Dismissed
A.U. Pradeep and Others Vs University of Calicut
High Court Of Kerala · AIR 1994 Ker 56 : (1993) 1 ILR (Ker) 746
Constitution of India, 1950 — Article 14, 226
High Courts16 Nov 1993Dismissed
Charulatha Vs Manji
High Court Of Kerala · (1993) 11 KL CK 0014
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 18(1), 20, 23(1), 34Motor Vehicles Act, 1939 — Section 110D
High Courts16 Nov 1993Dismissed
Mohammad Vs Mohammed Beke
High Court Of Kerala · (1993) 11 KL CK 0008
High Courts15 Nov 1993Dismissed
Bijumon A.V. and others Vs Commr. for Entrance Exam and another
High Court Of Kerala · (1994) 1 KLJ 170
Constitution of India, 1950 — Article 341, 341(2), 366(24)
High Courts15 Nov 1993
Nithirithil Sherly Vs Mrs. C.M. Chandramathi and Others
High Court Of Kerala · (1996) 1 ACC 473
Motor Vehicles Act, 1939 — Section 110A
High Courts12 Nov 1993Allowed
C.P. Antony Vs Commr. Corporation of Cochin and others
High Court Of Kerala · (1994) 1 KLJ 83
Constitution of India, 1950 — Article 21
High Courts11 Nov 1993
K.M. Mohammed Kutty Vs Commissioner of Agricultural Income Tax and Others
High Court Of Kerala · (1994) 209 ITR 686
Constitution of India, 1950 — Article 226
High Courts11 Nov 1993
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Mount Estate
High Court Of Kerala · (1994) 117 CTR 166 : (1994) 208 ITR 86
Kerala Agricultural Income Tax Act, 1950 — Section 27Kerala Agricultural Income Tax Rules, 1951 — Rule 2
High Courts11 Nov 1993
K. M. MOHAMMED KUTTY Vs COMMISSIONER OF AGRICULTURAL Income Tax AND OTHERS.
High Court Of Kerala · (1994) 209 ITR 686
Constitution of India, 1950 — Article 226
High Courts11 Nov 1993
DEPUTY COMMISSIONER OF AGRICULTURAL Income Tax AND SALES TAX Vs MOUNT ESTATE.
High Court Of Kerala · (1994) 117 CTR 166 : (1994) 208 ITR 86
Kerala Agricultural Income Tax Act, 1950 — Section 18Kerala Agricultural Income Tax Rules, 1951 — Rule 2
High Courts10 Nov 1993
Abraham Mathew Vs State of Kerala
High Court Of Kerala · (1993) 1 ILR (Ker) 268
Kerala Agricultural Income Tax (Amendment) Act, 1991 — Section 78Kerala Agricultural Income Tax Act, 1950 — Section 34, 60
High Courts09 Nov 1993Allowed
V. Kumaran Erady Vs General Manager, Madras Telephones, Dept. of Talecommunication and Others
High Court Of Kerala · AIR 1994 Ker 118
Telegraph Rules, 1951 — Rule 420
High Courts05 Nov 1993
K. V. Ramakrishnan and Another Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 1033
High Courts05 Nov 1993Dismissed
Abdulkader and Another Vs Pathumma and Others
High Court Of Kerala · (1993) 11 KL CK 0042
High Courts05 Nov 1993Allowed
Beeravu Vs K.K. Damodaran and Others
High Court Of Kerala · (1994) 2 ACC 417 : (1994) ACJ 1297
Motor Vehicles Act, 1988 — Section 96
High Courts04 Nov 1993Dismissed
Annamma T.V. Vs State and others
High Court Of Kerala · (1994) 1 KLJ 63
Constitution of India, 1950 — Article 12, 226, 227, 32
High Courts04 Nov 1993Allowed
V. Abusali Vs The Commandant and Others
High Court Of Kerala · (1995) 1 LLJ 547
Central Reserve Police Force Rules, 1955 — Rule 27, 27(7)