High Courts15 Dec 1993

Naushad Vs Naseema Beevi

High Court Of Kerala · (1994) 1 CivCC 471 : (1994) 1 KLJ 130

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)Powers of Attorney Act, 1882 — Section 2
High Courts13 Dec 1993Allowed

Pradeep Chandran Vs Nimmi Velappan and Another

High Court Of Kerala · (1994) 1 ALT(Cri) 255 : (1994) 1 CivCC 426 : (1994) CriLJ 2768 : (1994) 3 RCR(Criminal) 555 : (1994) 1 RCR(Criminal) 447

Contract Act, 1872 — Section 38Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts08 Dec 1993

Rajan and Others Vs State of Kerala

High Court Of Kerala · (1993) 12 KL CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 374, 374(3), 382, 384, 386Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 107, 302, 304B, 306, 326
High Courts08 Dec 1993Dismissed

Gireesan Vs Indian Overseas Bank and Others

High Court Of Kerala · (1993) 12 KL CK 0007

Banking Regulation Act, 1949 — Regulation 10Constitution of India, 1950 — Article 20, 20(2), 32Criminal Procedure Code, 1973 (CrPC) — Section 300, 403(1)
High Courts06 Dec 1993Dismissed

Meenakshi Vs Manikkam

High Court Of Kerala · (1993) 12 KL CK 0029

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1A, Order 43 Rule 1A(2)