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)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,071 of 2,714
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)
High Courts12 Oct 1993Allowed
Mohanan Vs State of Kerala
High Court Of Kerala · (1994) 2 ILR (Ker) 45 : (1993) 2 LLJ 1041
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts11 Oct 1993
Johnson Vs Manager, St. George''s High School and Others
High Court Of Kerala · (1993) 2 KLJ 988
Kerala Education (Amendment) Rules, 1988 — Rule 1, 12, 12B, 12C, 12DKerala Education Rules, 1959 — Rule 12, 16, 3
High Courts07 Oct 1993Dismissed
Chakky Rudrani Vs Velayudhan Krishnan
High Court Of Kerala · (1993) 10 KL CK 0044
Limitation Act, 1963 — Article 54
High Courts07 Oct 1993
CATHOLIC DIOCESE OF TIRUVALLA Vs STATE KERALA.
High Court Of Kerala · (1994) 119 CTR 315 : (1994) 209 ITR 596
Kerala Agricultural Income Tax Act, 1950 — Section 4
High Courts07 Oct 1993
Catholic Diocese of Tiruvalla Vs State of Kerala
High Court Of Kerala · (1994) 119 CTR 315 : (1994) 209 ITR 596
High Courts06 Oct 1993Dismissed
G. Mohanan Vs District Collector and Others
High Court Of Kerala · (1993) 2 KLJ 921
General Clauses Act, 1897 — Section 11
High Courts06 Oct 1993Dismissed
Henry Gomez Vs Govt. of Kerala and Others
High Court Of Kerala · (1993) 1 ILR (Ker) 808 : (1994) 2 LLJ 615
Constitution of India, 1950 — Article 30(1)Kerala Education Rules, 1959 — Rule 43, 44, 45Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts06 Oct 1993Dismissed
G. Mohanan Vs District Collector, Wayanad and Others
High Court Of Kerala · AIR 1994 Ker 128 : (1993) 1 ILR (Ker) 728
Constitution of India, 1950 — Article 226Kerala Cinemas (Regulation) Act, 1958 — Section 13Kerala Cinemas (Regulation) Rules, 1988 — Rule 28(2), 4
High Courts06 Oct 1993Dismissed
The Central Board of Secondary Education Vs The Consumer Dispute Redressal Forum, Ernakulam and Others
High Court Of Kerala · AIR 1994 Ker 153 : (1993) 1 ILR (Ker) 798
Consumer Protection Act, 1986 — Section 13, 17
High Courts06 Oct 1993Dismissed
P.P. Ismail Vs State Consumer (Redressal) Commission and Others
High Court Of Kerala · (1993) 2 KLJ 969
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 2(1)(o), 2(b), 23