COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,087 of 2,714

High Courts07 Apr 1993

Valsala and Another Vs Kerala Water Authority and Others

High Court Of Kerala · (1993) 04 KL CK 0002

Railway Establishment Code — Rule 157Constitution of India, 1950 — Article 14, 16, 309Kerala Public Services Act, 1968 — Section 2(1)

High Courts06 Apr 1993

Vincent and Others Vs State of Kerala

High Court Of Kerala · (1993) 1 KLJ 950

Evidence Act, 1872 — Section 121, 122, 123, 124, 125Penal Code, 1860 (IPC) — Section 304, 34

High Courts06 Apr 1993Allowed

M.C. Neelakantan Nair Vs Deputy Labour Commissioner and Others

High Court Of Kerala · (1994) 1 LLJ 247

Kerala Co-operative Societies Rules, 1969 — Rule 198, 198(4)

High Courts06 Apr 1993Allowed

Mariamma Vs Hindustan Latex Ltd.

High Court Of Kerala · (1994) 2 ILR (Ker) 440 : (1994) 1 LLJ 488

Constitution of India, 1950 — Article 16, 16(1), 16(2)

High Courts06 Apr 1993Dismissed

Victory Mills Vs Labour Court and Others

High Court Of Kerala · (1994) 2 LLJ 65

Industrial Disputes Act, 1947 — Section 33C(2)

High Courts06 Apr 1993

Fazaluddin Haque, A. Vs The State of Kerala and Others

High Court Of Kerala · (1993) 04 KL CK 0017

High Courts06 Apr 1993

Kerala State Cashew Development Corporation Vs Commissioner of Income Tax

High Court Of Kerala · (1994) 205 ITR 19

Income Tax Act, 1961 — Section 2(47), 80J, 80J(4)

High Courts06 Apr 1993

KERALA STATE CASHEW DEVELOPMENT CORPORATION Vs COMMISSIONER OF Income Tax.

High Court Of Kerala · (1993) 113 CTR 266 : (1993) 205 ITR 19

Income Tax Act, 1961 — Section 2, 256, 80J, 84

High Courts06 Apr 1993Allowed

M.G. Neelakantan Nair Vs Dy. Labour Commr. and Others

High Court Of Kerala · (1993) 2 KLJ 1

Kerala Co-operative Societies Rules, 1969 — Rule 198

High Courts05 Apr 1993Dismissed

T. Swayamprabha and others Vs Union Bank of India

High Court Of Kerala · (1993) 2 KLJ 488

Civil Procedure Code, 1908 (CPC) — Section 108, 115Evidence Act, 1872 — Section 107, 108

High Courts05 Apr 1993Allowed

Leila, B. and Others Vs The Kovalam Harijan Fisheries Co-Operative Society and Others

High Court Of Kerala · (1993) 04 KL CK 0029

Kerala Co-operative Societies Act, 1969 — Section 32, 32(1)Kerala Co-operative Societies Rules, 1969 — Rule 32, 32(1), 44, 44(1), 44(3)

High Courts05 Apr 1993Dismissed

Swayamprabha Vs Union Bank of India

High Court Of Kerala · (1993) 2 KLJ 488

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 103, 107, 108

High Courts05 Apr 1993Dismissed

Achamma George and Others Vs S.B.I. and Others

High Court Of Kerala · (1993) 1 KLJ 856

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 30 Rule 1, Order 30 Rule 3, 2(10)Partnership Act, 1932 — Section 18, 24, 35

High Courts05 Apr 1993Allowed

Mohammed Kunju Isha Beevi and others Vs Elayakunju Shahul Hameed

High Court Of Kerala · (1993) 2 KLJ 312

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 17(d), 2(6), 2(7), 49Transfer of Property Act, 1882 — Section 106, 107, 116, 53A

High Courts05 Apr 1993

Achamma George Vs State Bank of India and Others

High Court Of Kerala · (1993) 1 KLJ 856

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 66(2), Order 30 Rule 1Partnership Act, 1932 — Section 18, 24, 35

High Courts05 Apr 1993Allowed

B. Laila and others Vs Jt. Dr. of Fisheries and others

High Court Of Kerala · (1993) 1 KLJ 760

Kerala Co-operative Societies Act, 1969 — Section 32, 32(1)

High Courts05 Apr 1993Allowed

City Jewellery Vs State of Kerala and Others

High Court Of Kerala · (1993) 04 KL CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49(1), Order 21 Rule 49(2)Income Tax Rules, 1962 — Rule 32Kerala General Sales Tax Act, 1963 — Section 21A, 23(2), 48

High Courts05 Apr 1993Allowed

Mohammed Kunju Isha Beevi Vs Elayakunju Shahul Hameed

High Court Of Kerala · (1993) 04 KL CK 0006

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 2(6), 2(7), 49Transfer of Property Act, 1882 — Section 106, 107, 116, 53A

High Courts05 Apr 1993Dismissed

Deputy Commissioner, Sales Tax Vs V. George

High Court Of Kerala · (1993) 04 KL CK 0003

Constitution of India, 1950 — Article 14

High Courts04 Apr 1993Dismissed

Ruben Joseph and Other Vs State

High Court Of Kerala · (1993) 1 KLJ 576

Criminal Procedure Code, 1973 (CrPC) — Section 161, 21, 293, 293(4)(e), 313Penal Code, 1860 (IPC) — Section 21, 34, 447