High Courts27 May 1993
State of Kerala Vs Parameswaran Nair and Radhakrishnan Nair
High Court Of Kerala · (1993) 2 KLJ 46
Probation of Offenders Act, 1958 — Section 6
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,086 of 2,714
High Courts27 May 1993Dismissed
Malappuram District Head Load Workers Federation Vs P. Kunju Mohammed and Others
High Court Of Kerala · (1993) 2 KLJ 116
Constitution of India, 1950 — Article 19(1)Industrial Disputes Act, 1947 — Section 25HKerala Headload Workers Act, 1978 — Section 13
High Courts26 May 1993Allowed
Palghat Exports Private Ltd. and P. Ramkumar Vs T.V. Chandran and Others
High Court Of Kerala · (1994) 79 CompCas 213 : (1993) 3 ILR (Ker) 706
Companies Act, 1956 — Section 397, 398
High Courts25 May 1993Dismissed
Edarath Narayanan Nair Vs Narayanan Namboodiri and Others
High Court Of Kerala · (1993) 05 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts25 May 1993Allowed
C.H. Muhammed Vs State of Kerala
High Court Of Kerala · (1993) 05 KL CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Prevention of Food Adulteration Act, 1954 — Section 16, 2(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts25 May 1993Allowed
C.R. Muhammed Vs State of Kerala
High Court Of Kerala · (1993) 2 KLJ 130
Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i), 16(i)(a)(ii), 2(1a)(a), 7(i)
High Courts24 May 1993Dismissed
Ramachandran and Others Vs Parukutty Amma
High Court Of Kerala · (1993) 2 KLJ 41
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 20
High Courts21 May 1993Dismissed
Chandran M. and etc. Vs Election Commission of India, New Delhi and Others
High Court Of Kerala · AIR 1993 Ker 316
Constitution of India, 1950 — Article 226, 324, 329Representation of the People Act, 1951 — Section 14, 149, 57
High Courts27 Apr 1993Dismissed
Malappuram Dt. Headload Workers'' Federation Vs P. Kunju Mohammed and Others
High Court Of Kerala · (1994) 1 LLJ 420
High Courts15 Apr 1993Dismissed
M.M. Abdul Rahiman and others Vs Joint Registrar and others
High Court Of Kerala · (1993) 2 KLJ 197
Constitution of India, 1950 — Article 226
High Courts07 Apr 1993Dismissed
Padinjare Purayil Janaki Vs State of Kerala and Others
High Court Of Kerala · (1993) 04 KL CK 0033
Kerala Land Reforms Act, 1963 — Section 109, 112, 112(2), 3(1), 79Land Acquisition Act, 1894 — Section 30
High Courts07 Apr 1993Allowed
George C. Kappen and Others Vs Govt. of Kerala and Others.
High Court Of Kerala · (1993) 1 KLJ 771
Constitution of India, 1950 — Article 226
High Courts07 Apr 1993Dismissed
K.S. Mani Vs The Kerala Soaps and Oils Ltd.
High Court Of Kerala · (1993) 04 KL CK 0030
High Courts07 Apr 1993Dismissed
Janaki Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 118
Kerala Land Reforms Act, 1963 — Section 109, 112, 112(2), 3(1), 79Land Acquisition Act, 1894 — Section 30
High Courts07 Apr 1993
Nagalingam Nadar Sons Vs State of Kerala and Others
High Court Of Kerala · (1993) 04 KL CK 0020
Central Sales Tax Act, 1956 — Section 8(5)Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3), 8A(1), 8A(3)
High Courts07 Apr 1993Dismissed
Vanajakshy A.S. Vs FACT Ltd. and Others
High Court Of Kerala · (1994) 1 LLJ 334
Constitution of India, 1950 — Article 12
High Courts07 Apr 1993Allowed
Beepathuma and Others Vs Meenakshi Amma and Others
High Court Of Kerala · (1993) 2 KLJ 300
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 16 Rule 11
High Courts07 Apr 1993
Tity Thomas and Others Vs Tax Recovery Officer and Another
High Court Of Kerala · (1994) 207 ITR 1072
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 187, 188A, 189Partnership Act, 1932 — Section 25
High Courts07 Apr 1993Allowed
George C. Kappen and Others Vs Govt. of Kerala and Others
High Court Of Kerala · AIR 1993 Ker 365 : (1993) 3 ILR (Ker) 319
Kerala Municipalities Act, 1961 — Section 54, 54(1), 8, 8(1)
High Courts07 Apr 1993Dismissed
O. Thankappan Vs The District Collector and Others
High Court Of Kerala · (1993) 04 KL CK 0008