High Courts12 Jul 1993
Ashraf and Others Vs State
High Court Of Kerala · (1993) 07 KL CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 436, 436(1), 436(3), 440, 441(4)Kerala Police Act, 1960 — Section 21, 57
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,081 of 2,714
High Courts12 Jul 1993Allowed
Mytheen Vs Saphiya
High Court Of Kerala · (1993) 2 KLJ 336
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
High Courts12 Jul 1993
A.P. Asharaf and Others Vs State
High Court Of Kerala · (1993) 2 KLJ 267
Criminal Procedure Code, 1973 (CrPC) — Section 436, 436(1), 436(3), 440, 441
High Courts12 Jul 1993Allowed
Aleyamma Kuruvilla Vs Pennamma Thomas and another
High Court Of Kerala · (1993) 2 KLJ 565
Civil Procedure Code, 1908 (CPC) — Section 14Constitution of India, 1950 — Article 134A(b), 226Evidence Act, 1872 — Section 6, 63(1), 65(a), 65(e), 66
High Courts09 Jul 1993Dismissed
Eddy Current Controls (India) Ltd. Vs R. Provident Fund Commission and Another
High Court Of Kerala · (1994) 1 LLJ 522
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 19, 2, 2A
High Courts09 Jul 1993Dismissed
Eddy Current Controls India Vs The Regional Provident Fund Connor, and another
High Court Of Kerala · (1993) 2 KLJ 628
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(3)(a), 16, 2(g)Payment of Bonus Act, 1965 — Section 3
High Courts09 Jul 1993Dismissed
Abdul Majeed Sahib and Another Vs District Collector, Kollam and Another
High Court Of Kerala · AIR 1994 Ker 171 : (1993) 1 ILR (Ker) 1
Land Acquisition Act, 1894 — Section 11A, 48, 48(2)
High Courts09 Jul 1993
The Kuttanad Rubber Co. Ltd. and Others Vs K.T. Ittiyavirah and Another
High Court Of Kerala · AIR 1994 Ker 131 : (1997) 88 CompCas 438 : (1993) 1 ILR (Ker) 71
Companies Act, 1956 — Section 397, 398, 399, 399(3)
High Courts09 Jul 1993
Commissioner of Income Tax Vs Fact Ltd.
High Court Of Kerala · (1994) 206 ITR 644
Income Tax Act, 1961 — Section 163
High Courts09 Jul 1993Dismissed
Baby and Others Vs Sathy
High Court Of Kerala · (1993) 2 KLJ 271
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), 100
High Courts09 Jul 1993Dismissed
Omana Vs State of Kerala
High Court Of Kerala · (1993) 2 ALT(Cri) 667 : (1994) CriLJ 686 : (1993) 1 ILR (Ker) 66 : (1994) 2 RCR(Criminal) 336
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 4, 437, 437(1), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36A(1), 37
High Courts08 Jul 1993Dismissed
Sainalabdeen Musliar Vs District Collector
High Court Of Kerala · (1993) 1 ILR (Ker) 575 : (1994) 1 LLJ 529
Industrial Disputes Act, 1947 — Section 10, 18(3), 33C(2)
High Courts08 Jul 1993Dismissed
A.N. Sainalabdeen Musaliar Vs District Collector and others
High Court Of Kerala · (1994) 1 KLJ 190
Industrial Disputes Act, 1947 — Section 18(3)(c), 33C(2), 33C(2)
High Courts07 Jul 1993
Haridas Vs District Judge
High Court Of Kerala · (1993) 2 LLJ 1004
Constitution of India, 1950 — Article 14
High Courts06 Jul 1993
S.M. Syed Mohammed (deceased) (by legal representatives and others) Vs Commissioner of Income Tax Commissioner of Income Tax Vs S.M. Syed Mohammed (deceased) (by legal representatives and others)
High Court Of Kerala · (1994) 206 ITR 269
Income Tax Act, 1961 — Section 256, 271(1), 274(2)
High Courts06 Jul 1993
Commissioner of Income Tax Vs S.P. Nayak and Ramesh H. (Sree Ganesh Transport)
High Court Of Kerala · (1994) 206 ITR 179
High Courts05 Jul 1993Dismissed
Velimparambil Hardwares Vs State of Kerala
High Court Of Kerala · (1993) 07 KL CK 0003
High Courts02 Jul 1993Dismissed
Sebina Vs State of Kerala and Another
High Court Of Kerala · (1994) CriLJ 1291
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 14, 22, 22(1), 22(3)
High Courts02 Jul 1993Dismissed
Viswanatha Pillai and Another Vs State of Kerala
High Court Of Kerala · (1994) CriLJ 1037 : (1993) 1 ILR (Ker) 56
Penal Code, 1860 (IPC) — Section 299, 300, 301, 302, 304
High Courts02 Jul 1993Dismissed
Japahari Vs N.S. Priya and Another
High Court Of Kerala · (1999) 96 CompCas 818
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138