High Courts28 Jul 1993Allowed
Thankappan Vs Raghavan and Others
High Court Of Kerala · (1993) 2 KLJ 323
Kerala Civil Rules of Practice, 1971 — Rule 242Limitation Act, 1963 — Section 12, 12(2), 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,079 of 2,714
High Courts28 Jul 1993Dismissed
Vasudevan Viswambharan and Another Vs State of Kerala
High Court Of Kerala · (1994) CriLJ 1522
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 114, 302, 307, 323, 324
High Courts27 Jul 1993
Fr. K.J. Thomas and another Vs State and others
High Court Of Kerala · (1993) 2 KLJ 402
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 14, 29(2), 30, 30(1)
High Courts27 Jul 1993Dismissed
Pappachan alias Joseph Vs State of Kerala
High Court Of Kerala · (1993) 2 ALT(Cri) 633 : (1994) CriLJ 1765 : (1993) 3 ILR (Ker) 860
Penal Code, 1860 (IPC) — Section 299, 300, 302
High Courts27 Jul 1993Allowed
Balak Glass Emporium Vs United India Insurance Co. Ltd. and Others
High Court Of Kerala · AIR 1993 Ker 342 : (1994) 2 ILR (Ker) 150
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts26 Jul 1993Dismissed
P.V. Balakrishnan Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 1994 Ker 6 : (1994) 2 ILR (Ker) 139
Evidence Act, 1872 — Section 115
High Courts26 Jul 1993Dismissed
P.C. Jose Vs Nandakumar
High Court Of Kerala · AIR 1997 Ker 243 : (1994) CriLJ 682 : (1993) 3 ILR (Ker) 758
Advocates Act, 1961 — Section 23, 29, 33Criminal Procedure Code, 1973 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 228
High Courts23 Jul 1993Dismissed
M/s. Jeyemje Arts Vs Chalakudy Municipality and another
High Court Of Kerala · (1993) 2 KLJ 529
Constitution of India, 1950 — Article 222(1), 233, 261, 320(3)Kerala Local Authorities Entertainments Tax Act, 1961 — Section 3, 4, 6, 6A, 7Mines Act, 1952 — Section 59(3)
High Courts22 Jul 1993Allowed
C.P. Viswanathan and Another Vs D.P.I. and Others
High Court Of Kerala · (1993) 2 KLJ 345
High Courts22 Jul 1993
Commissioner of Income Tax Vs Polyclinic P. Ltd.
High Court Of Kerala · (1993) 115 CTR 49 : (1994) 207 ITR 185
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts21 Jul 1993
Commissioner of Income Tax Vs Sree Haryana Chandrika Trust
High Court Of Kerala · (1994) 77 TAXMAN 137
Income Tax Act, 1961 — Section 11, 12A, 13, 13(1)(c)(ii), 13(2)(h)
High Courts21 Jul 1993
Commissioner of Income Tax Vs Chandrika Educational Trust
High Court Of Kerala · (1993) 114 CTR 212 : (1994) 207 ITR 108
Income Tax Act, 1961 — Section 11, 13, 13(1), 13(2), 13(3)
High Courts21 Jul 1993Allowed
Sankaranunni Variyar and Others Vs Ayyappan Ezhuthachan
High Court Of Kerala · (1994) 2 KLJ 18
Constitution of India, 1950 — Article 19, 300AKerala Debt Relief Act, 1977 — Section 2(4)Kerala Land Reforms Act, 1963 — Section 72, 73
High Courts21 Jul 1993Dismissed
Plywood House Vs Wood Craft Products Ltd. and Another
High Court Of Kerala · (1993) 2 ALT(Cri) 604 : (1993) 1 CivCC 681 : (1997) 88 CompCas 565 : (1994) CriLJ 543 : (1993) 1 ILR (Ker) 138 : (1994) 3 RCR(Criminal) 311
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts21 Jul 1993
Abdhu Vs Assainar
High Court Of Kerala · (1993) 2 KLJ 518
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 115(1), 151, 152
High Courts21 Jul 1993
Mathai Vs Anna and Others
High Court Of Kerala · (1993) 2 KLJ 341
Constitution of India, 1950 — Article 226, 227Kerala Land Reforms Act, 1963 — Section 101, 102, 11, 11(1), 11(3)
High Courts21 Jul 1993Allowed
E. Venugopalan Nair and others Vs Returning Officer and others
High Court Of Kerala · (1993) 2 KLJ 415
Kerala Co-operative Societies Rules, 1969 — Rule 35(3)(c)
High Courts21 Jul 1993Dismissed
M/s. Plywood House and Another Vs M/s. Wood Craft Products Ltd. and Another
High Court Of Kerala · (1993) 2 KLJ 263
Criminal Procedure Code, 1973 (CrPC) — Section 319, 4(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Jul 1993Allowed
N. Venkitaraman Poti Vs Travancore Devaswom Board and others
High Court Of Kerala · (1993) 2 KLJ 438
Constitution of India, 1950 — Article 226
High Courts20 Jul 1993
K.M. Varghese and Others Vs K.M. Oommen and Others
High Court Of Kerala · AIR 1994 Ker 85 : (1993) 1 ILR (Ker) 372
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 276, 278, 63