High Courts06 Oct 1993Allowed
Krishnankutty and others Vs State and others
High Court Of Kerala · (1994) 1 KLJ 182
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 19
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,072 of 2,714
High Courts05 Oct 1993Dismissed
Kerala State Financial Enterprises Ltd. Vs Purushothama Rao
High Court Of Kerala · (1993) 2 KLJ 902
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6C, Order 8 Rule 6E
High Courts05 Oct 1993Dismissed
K. S. F. E. Ltd. Vs Purushothama Rao
High Court Of Kerala · (1993) 2 KLJ 902
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6C, Order 8 Rule 6E
High Courts01 Oct 1993Dismissed
K. M. Hassainar Vs Raziya and another
High Court Of Kerala · (1993) 2 KLJ 834
Civil Procedure Code, 1908 (CPC) — Section 48Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 2(a)
High Courts01 Oct 1993Dismissed
Hassainar Vs Razia and Another
High Court Of Kerala · (1993) 2 KLJ 834
Civil Procedure Code, 1908 (CPC) — Section 125, 48Limitation Act, 1908 — Article 181Limitation Act, 1963 — Article 137, 2
High Courts01 Oct 1993Dismissed
Narayanan Namboodiri Vs Chinna @ Kallani Amma and Others
High Court Of Kerala · (1993) 2 KLJ 917
Constitution of India, 1950 — Article 254(2)Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2), 8(3), 8(4)
High Courts30 Sept 1993Dismissed
P. K. Kunjumol Vs State of Kerala and others
High Court Of Kerala · (1993) 2 KLJ 852
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1), 9(1)
High Courts30 Sept 1993
Gangadharan Vs Deputy Director of Education and Others
High Court Of Kerala · (1993) 09 KL CK 0044
Kerala Education Rules, 1959 — Rule 64, 67(8), 79, 92
High Courts30 Sept 1993Dismissed
K. Chellakkannu Nadar Vs Chenkal M.R. Simon and Another
High Court Of Kerala · (1994) 1 CivCC 57 : (1995) 84 CompCas 439 : (1994) CriLJ 3515 : (1994) 2 ILR (Ker) 392
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts30 Sept 1993Dismissed
E. Chellakkannu Nadar Vs Sree Chenkal M.R. Simon and Another
High Court Of Kerala · (1993) 2 KLJ 762
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts29 Sept 1993
Abdul Hameed Vs State of Kerala and Others
High Court Of Kerala · (1993) 09 KL CK 0017
Constitution of India, 1950 — Article 166Kerala Business Rules — Rule 12, 22Kerala Education Rules, 1959 — Rule 92
High Courts28 Sept 1993Dismissed
Vimala Devi and Others Vs Sudhakaran and Others
High Court Of Kerala · (1993) 2 KLJ 767
High Courts28 Sept 1993Dismissed
Parangodan @ Thankan Vs Lekshmikutty and others
High Court Of Kerala · (1993) 2 KLJ 855
Kerala Education Act, 1958 — Section 6, 6(1)Partition Act, 1893 — Section 2, 3
High Courts25 Sept 1993Dismissed
Ramoo Vs District Collector and Others
High Court Of Kerala · (1993) 2 KLJ 812
Kerala Government Land Assignment Act, 1960 — Section 3(1)
High Courts25 Sept 1993Dismissed
Kunjumohammed Vs Chairman
High Court Of Kerala · (1993) 1 ILR (Ker) 426 : (1994) 1 LLJ 612
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts25 Sept 1993Dismissed
A. P. Ramoo Vs District Collector and another
High Court Of Kerala · (1993) 2 KLJ 812
High Courts24 Sept 1993Allowed
Indian Overseas Bank Vs Kerala State Co-operative Rubber Marketing Federation Ltd. and Another
High Court Of Kerala · (1994) 79 CompCas 400
High Courts24 Sept 1993Dismissed
Sankaran Vs The State
High Court Of Kerala · (1994) CriLJ 1173
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329, 329(1), 465Evidence Act, 1872 — Section 105, 5, 84Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 1993
SMT. P. P. CHIRUTHA Vs DEPUTY COMMISSIONER OF AGRICULTURAL Income Tax AND SALES TAX.
High Court Of Kerala · (1994) 208 ITR 277
Kerala Agricultural Income Tax Act, 1950 — Section 34