High Courts16 Sept 1993Allowed
N. Kurian George and Another Vs Tahsildar, Kottayam
High Court Of Kerala · AIR 1994 Ker 59 : (1996) 1 ILR (Ker) 213
Constitution of India, 1950 — Article 14Kerala Building Tax Act, 1975 — Section 15, 15(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,074 of 2,714
High Courts16 Sept 1993Allowed
Thomman Vs IInd Addl. Sessions Judge and Others
High Court Of Kerala · (1994) 1 ALT(Cri) 50 : (1994) CriLJ 48
Criminal Procedure Code, 1973 (CrPC) — Section 164, 193, 341, 341(1)Penal Code, 1860 (IPC) — Section 193
High Courts16 Sept 1993Allowed
Thomman Vs Second Additional Sessions Judge and Another
High Court Of Kerala · (1993) 2 KLJ 743
Criminal Procedure Code, 1973 (CrPC) — Section 164, 340, 341, 341(1)Penal Code, 1860 (IPC) — Section 193
High Courts15 Sept 1993Dismissed
Kadeeja Beevi and Others Vs Abubacker and Others
High Court Of Kerala · (1993) 2 KLJ 1036
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(4)(V)
High Courts14 Sept 1993Allowed
Vasudevan Vs Assistant Collr. of C. Excise and Customs
High Court Of Kerala · (1994) 72 ELT 533 : (1993) 1 ILR (Ker) 712
Customs Act, 1962 — Section 153Gold (Control) Act, 1968 — Section 71(1)
High Courts14 Sept 1993Dismissed
Sadanandan Vs Circle Inspector and Others
High Court Of Kerala · (1993) 09 KL CK 0020
Constitution of India, 1950 — Article 226, 311Kerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts13 Sept 1993
Anuradha Varma and Others Vs State of Kerala
High Court Of Kerala · (1994) ACJ 353 : (1993) 1 ILR (Ker) 640
Succession Act, 1925 — Section 306
High Courts13 Sept 1993Dismissed
Boza Vs Varghese and Another
High Court Of Kerala · AIR 1994 Ker 33
Limitation Act, 1963 — Article 62, 10Travancore Christian Succession Regulation Act, 1092 — Section 28
High Courts13 Sept 1993Allowed
Kalimuthu Vs Kanji
High Court Of Kerala · (1993) 2 KLJ 909
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 14 Rule 4, Order 14 Rule 5
High Courts13 Sept 1993Dismissed
Western India Plywoods Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) 2 KLJ 843
Penal Code, 1860 (IPC) — Section 420Railways Act, 1890 — Section 73
High Courts13 Sept 1993
Anuradha Verma Vs State of Kerala
High Court Of Kerala · (1994) 1 ACC 319
Succession Act, 1925 — Section 306
High Courts13 Sept 1993Dismissed
Sosa Vs Varghese and Another
High Court Of Kerala · (1993) 2 KLJ 746
Limitation Act, 1963 — Section 10
High Courts13 Sept 1993Dismissed
Western India Plywoods Ltd. Vs Union of India and others
High Court Of Kerala · (1993) 2 KLJ 843
Penal Code, 1860 (IPC) — Section 420
High Courts13 Sept 1993Allowed
S. Kalimuthu Vs M. Kanji
High Court Of Kerala · (1993) 2 KLJ 909
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 14 Rule 4
High Courts10 Sept 1993Dismissed
V. Ravi Vs State of Kerala
High Court Of Kerala · (1994) CriLJ 162
Criminal Procedure Code, 1973 (CrPC) — Section 313, 41(1), 61Evidence Act, 1872 — Section 126, 27, 8Penal Code, 1860 (IPC) — Section 302, 498
High Courts10 Sept 1993
Balanoor Tea and Rubber Co. Ltd. Vs State of Kerala
High Court Of Kerala · (1994) 207 ITR 501
Kerala Agricultural Income Tax Act, 1950 — Section 5Kerala Agricultural Income Tax Rules, 1951 — Rule 9
High Courts03 Sept 1993
Mrs. Anuradha Varma and Others Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 708
Succession Act, 1925 — Section 306
High Courts29 Aug 1993Allowed
Koodaranji Service Co-op. Bank Vs M.M. Lissy and Others
High Court Of Kerala · (1994) 2 LLJ 97
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts29 Aug 1993Allowed
Koodaranji Service Co. - Op. Bank Vs M.M. Lissy and Others
High Court Of Kerala · (1993) 2 KLJ 652
Industrial Disputes Act, 1947 — Section 2(oo), 25F, 25H, 33C(2)
High Courts28 Aug 1993Dismissed
Sherin M. Chandy Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 872
Kerala Education Rules, 1959 — Rule 51A