High Courts27 Aug 1993Dismissed
State and another Vs Babu and others
High Court Of Kerala · (1993) 2 KLJ 587
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 482Evidence Act, 1872 — Section 145, 146, 148, 149, 150
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,075 of 2,714
High Courts27 Aug 1993Dismissed
Surendran Vs State and Others
High Court Of Kerala · (1994) CriLJ 464
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 482Evidence Act, 1872 — Section 145, 146, 148, 152, 155(3)
High Courts27 Aug 1993Dismissed
Yusuff Vs Central Bank of India
High Court Of Kerala · (1993) 2 KLJ 754
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 10, Order 11 Rule 11, Order 11 Rule 21, Order 11 Rule 21(1)
High Courts27 Aug 1993Dismissed
K.M. Yusuff and Others Vs Central Bank of India
High Court Of Kerala · (1993) 2 KLJ 754
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 11, Order 11 Rule 21
High Courts26 Aug 1993Dismissed
M. Cnandran and Another Vs Spl. Tahsildar and Another
High Court Of Kerala · (1993) 2 KLJ 638
Land Acquisition Act, 1894 — Section 18, 28, 28A, 28A(3), 4(1)
High Courts26 Aug 1993Dismissed
Balarama Kurup Vs Kerala Co-operative Tribunal and Others
High Court Of Kerala · (1993) 08 KL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 69Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 29(2), 3(2), 30, 32, 63
High Courts26 Aug 1993Dismissed
Hamsa Vs Ibrahim
High Court Of Kerala · (1994) 1 CivCC 248 : (1997) 88 CompCas 800 : (1993) 1 ILR (Ker) 622
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts26 Aug 1993Dismissed
N. Balarama Kurup Vs Co-operative Tribunal and Others
High Court Of Kerala · (1993) 2 KLJ 700
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Constitution of India, 1950 — Article 226
High Courts26 Aug 1993Allowed
K. Abdulkhader Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 977
High Courts25 Aug 1993
V.S Achuthanandan Vs P.S. Varughese and Another
High Court Of Kerala · (1993) 2 KLJ 666
Criminal Procedure Code, 1973 (CrPC) — Section 199, 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts25 Aug 1993
State and Others Vs A. Leelamani Amma and Others
High Court Of Kerala · (1993) 2 KLJ 717
High Courts25 Aug 1993Allowed
Jacob Kurian Vs State of Kerala and Others
High Court Of Kerala · (1993) 08 KL CK 0048
Kerala General Sales Tax Act, 1963 — Section 11A(1), 21, 23(3), 61, 61(1)Revenue Recovery Act, 1890 — Section 7
High Courts24 Aug 1993Dismissed
Jose Vs Joseph and Others
High Court Of Kerala · (1993) 08 KL CK 0053
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 42, 43Succession Act, 1925 — Section 306
High Courts24 Aug 1993Dismissed
Ratnakumar Vs Registrar, High Court of Kerala and Another
High Court Of Kerala · (1993) 2 KLJ 583
Criminal Procedure Code, 1973 (CrPC) — Section 242, 243, 340, 341, 343Drugs and Cosmetics Act, 1940 — Section 25(4)Evidence Act, 1872 — Section 45
High Courts24 Aug 1993Dismissed
Ratnakumar Vs The Registrar and another
High Court Of Kerala · (1993) 2 KLJ 583
Criminal Procedure Code, 1973 (CrPC) — Section 242, 243, 34, 340, 343Drugs and Cosmetics Act, 1940 — Section 35(4)Evidence Act, 1872 — Section 45
High Courts23 Aug 1993
Niamathulla Vs State of Kerala and Others
High Court Of Kerala · (1993) 08 KL CK 0046
Constitution of India, 1950 — Article 14, 195, 226, 282Penal Code, 1860 (IPC) — Section 161
High Courts23 Aug 1993Dismissed
Sathianesan Punnose Vs Robertson Titus
High Court Of Kerala · (1993) 2 KLJ 659
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(4)(iv), 20Kerala Land Reforms Act, 1963 — Section 106, 106(2)
High Courts23 Aug 1993
Chandra Mohan Nair and Others Vs Fertilisers and Chemicals Travancore Limited and Others
High Court Of Kerala · (1993) 08 KL CK 0004
Constitution of India, 1950 — Article 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 30, 31
High Courts20 Aug 1993Dismissed
P.K. Mohanan Vs Jameskutty and Others
High Court Of Kerala · (1993) 2 KLJ 758
Kerala Abkari Act, 1077 — Section 18A, 29Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(2)
High Courts20 Aug 1993Dismissed
Kumari Amma Bhanumathy Amma Vs Kochu Parvathy Amma and Others
High Court Of Kerala · (1993) 2 KLJ 723
Limitation Act, 1963 — Section 12, 5