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
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,068 of 2,714
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
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
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