High Courts22 Oct 1993Allowed
Dr. S. Mohanan Nair Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 943
COURT ARCHIVE
High Court Of Kerala judgments, 1993
704 judgments · page 6 of 36
High Courts22 Oct 1993Dismissed
Janaki Amma Gomathy Amma Vs Janaki Amma Meenakshi Amma and Others
High Court Of Kerala · (1993) 2 KLJ 948
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts20 Oct 1993Allowed
K. N. Gangadharan Nair and others Vs George O. Thettayil and others
High Court Of Kerala · (1993) 2 KLJ 864
Constitution of India, 1950 — Article 226
High Courts20 Oct 1993
Fathima Vs Kunhahammed Haji
High Court Of Kerala · (1993) 10 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 352, 97
High Courts19 Oct 1993Dismissed
Nangeli Amma and Others Vs Govindan Nambissan and Others
High Court Of Kerala · (1993) 10 KL CK 0046
High Courts18 Oct 1993
State of Kerala Vs Vallappally Plantations
High Court Of Kerala · (1993) 2 KLJ 879
Constitution of India, 1950 — Article 39Kerala Land Reforms Act, 1963 — Section 103, 125(3), 82(1), 82(4), 85
High Courts18 Oct 1993Allowed
Madhavan Nair and Another Vs Ramankutty Menon and Others
High Court Of Kerala · AIR 1994 Ker 75
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 60
High Courts18 Oct 1993
State of Kerala Vs Vellappally Plantations
High Court Of Kerala · (1993) 2 KLJ 879
Constitution of India, 1950 — Article 39Kerala Land Reforms Act, 1963 — Section 103, 125(3), 32(1)(c), 82(4), 82(4)
High Courts15 Oct 1993Allowed
Madhavan Pillai Vs Director of Panchayats and Others
High Court Of Kerala · (1993) 10 KL CK 0034
Kerala Service Rules, 1960 — Rule 116, 3
High Courts15 Oct 1993Allowed
Kerala Public Service Commission and Another Vs Consumer Disputes Redressal forum and Others
High Court Of Kerala · (1993) 10 KL CK 0014
Constitution of India, 1950 — Article 226, 315, 316, 317, 318Consumer Protection Act, 1986 — Section 2
High Courts14 Oct 1993
Secretary, Fathima Co - op. Credit Society Ltd. Vs Appellate Authority and Others
High Court Of Kerala · (1993) 2 KLJ 886
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1), 18(4)
High Courts14 Oct 1993Allowed
K. Raghavan Nair Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 904
High Courts14 Oct 1993
Fatima Co-op. Credit Society Ltd. Vs Deputy Labour Commissioner and Another
High Court Of Kerala · (1994) 1 LLJ 615
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1), 18(4)
High Courts14 Oct 1993
Secretary, Fatima Co-operative Credit Society Limited Vs Appellate Authority
High Court Of Kerala · (1993) 2 KLJ 886
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1), 18(3), 18(4)
High Courts14 Oct 1993Allowed
Raghavan Nair Vs State of Kerala and Others
High Court Of Kerala · (1993) 2 KLJ 904
Kerala Service Rules, 1960 — Rule 14A, 2, 3, 60
High Courts13 Oct 1993
State Vs T.V. Parukutty Mannadissiar
High Court Of Kerala · (1994) 1 KLJ 29
Kerala Land Reforms Act, 1963 — Section 81, 87
High Courts13 Oct 1993Allowed
T. Lakshmikutty Amma Vs Union of India (UOI) and Others
High Court Of Kerala · (1994) 68 FLR 404 : (1994) 2 ILR (Ker) 40 : (1994) 1 LLJ 583
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6A
High Courts13 Oct 1993
Thomas Joseph Vs The Changanacherry Municipality
High Court Of Kerala · AIR 1994 Ker 82
Constitution of India, 1950 — Article 19(1)
High Courts13 Oct 1993
Smt. R. Dhanalakshmi Vs Agricultural Income Tax and Sales Tax Officer and Others
High Court Of Kerala · (1994) 207 ITR 721
Kerala Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1967 — Section 2, 3, 3(2)
High Courts13 Oct 1993
C.C. Jayaram Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1994) 116 CTR 33 : (1994) 2 ILR (Ker) 254 : (1994) 207 ITR 662
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 264(4)