High Courts08 Jun 1993Dismissed
N. Rajan alias Dwararaj Vs State
High Court Of Kerala · (1994) CriLJ 322 : (1993) 1 ILR (Ker) 28
Evidence Act, 1872 — Section 21, 26, 27Penal Code, 1860 (IPC) — Section 302, 379
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,085 of 2,714
High Courts07 Jun 1993
Desiya Chumattu Thozhilali Union and Others Vs Superintendent of Police and Others
High Court Of Kerala · (1994) 2 LLJ 335
Constitution of India, 1950 — Article 19Kerala Headload Workers Act, 1978 — Section 13, 2
High Courts07 Jun 1993Dismissed
Ponnambalan Vs Authority under Minimum Wages Act
High Court Of Kerala · (1995) 70 FLR 387 : (1993) 3 ILR (Ker) 765 : (1994) 1 LLJ 1195
Minimum Wages Act, 1948 — Section 20
High Courts07 Jun 1993
D.C.T.U. (INTUC-1) and Others Vs K.J. Vincent and Others
High Court Of Kerala · (1993) 2 KLJ 292
Constitution of India, 1950 — Article 19, 19(1)Kerala Headload Workers Act, 1978 — Section 13, 18, 2(m), 21
High Courts05 Jun 1993
Krishnakumar Vs Anandan and Others
High Court Of Kerala · AIR 1994 Ker 175 : (1993) 1 ILR (Ker) 107
Trusts Act, 1882 — Section 1, 7
High Courts04 Jun 1993Dismissed
P.P. Dominic Vs M.S. Gopalakrishnan and others
High Court Of Kerala · (1993) 2 KLJ 50
Kerala Municipalities (Election of Chairman and Vice Chairman) Rules — Rule 5
High Courts04 Jun 1993
Kerala Solvent Extractions Ltd. Vs A. Unnikrishnan and Another
High Court Of Kerala · (1994) 1 LLJ 442
Constitution of India, 1950 — Article 226
High Courts04 Jun 1993Partly Allowed
K.J. Sulatha and Others Vs State and Others
High Court Of Kerala · (1994) 1 LLJ 997
Kerala Education Rules, 1959 — Rule 1, 43, 65, 7, 76
High Courts04 Jun 1993Dismissed
Dominic Vs Gopalakrishnan and Others
High Court Of Kerala · (1993) 2 KLJ 50
Kerala Municipalities (Election of Chairman and Vice Chairman) Rules — Rule 5, 7
High Courts04 Jun 1993
Kerala Solvent Extracts Ltd. Vs A. Unnikrishnan and Others
High Court Of Kerala · (1993) 2 KLJ 739
Constitution of India, 1950 — Article 226, 227
High Courts02 Jun 1993Dismissed
Ganapathy Acharya and Another Vs Bhaskara and Others
High Court Of Kerala · (1993) 2 KLJ 540
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 2(57)Kerala Land Reforms Act, 1963 — Section 108A, 125(3), 2(8), 72, 72B
High Courts02 Jun 1993Dismissed
Anthappan Vs Rev. Fr. Paschal M. D''Siva and Another
High Court Of Kerala · (1993) 2 KLJ 260
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 18, 20
High Courts02 Jun 1993Dismissed
B. Ganapathy Acharya and another Vs A. Bhaskaran and others
High Court Of Kerala · (1993) 2 KLJ 540
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(c)Kerala Land Reforms Act, 1963 — Section 108A, 125(3), 2(57), 2(8), 72
High Courts02 Jun 1993Allowed
Kunjayyappakutty and Others Vs State of Kerala
High Court Of Kerala · (1993) 2 KLJ 19
Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Jun 1993Dismissed
T.J. Anthappan Vs Rev. Fr. Paschal M. D''Silva and Another
High Court Of Kerala · (1993) 2 KLJ 260
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 18, 20
High Courts31 May 1993Dismissed
Vasudevan Vs The State
High Court Of Kerala · (1993) CriLJ 3151
Criminal Procedure Code, 1973 (CrPC) — Section 162, 176, 313, 342, 386Evidence Act, 1872 — Section 10, 11(2), 27, 8, 9Penal Code, 1860 (IPC) — Section 118, 201, 202, 302, 404
High Courts31 May 1993Dismissed
C.P. Radhakrishnan Vs Cochin Stock Exchange Ltd. and Others
High Court Of Kerala · (1994) 80 CompCas 247
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 91, 91(1)Securities and Exchange Board of India Act, 1992 — Section 12Securities Contracts (Regulation) Act, 1956 — Section 13, 18, 19, 2
High Courts31 May 1993
A Convict Prisoner in the Central Prison Vs State of Kerala
High Court Of Kerala · (1993) CriLJ 3242
Kerala Prisons Rules, 1958 — Rule 197, 200, 204, 254
High Courts28 May 1993Allowed
Dr. George Mampilly Vs Mrs. Karthyani Sambu and others
High Court Of Kerala · (1993) 2 KLJ 136
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 115Constitution of India, 1950 — Article 136, 226, 227, 227(1)Government of India Act, 1915 — Section 107
High Courts27 May 1993Allowed
State and others Vs Radhakrishnan Nair
High Court Of Kerala · (1993) 2 KLJ 46
Probation of Offenders Act, 1958 — Section 6