High Courts31 Mar 1993Allowed
Sethu Jayasree Bhasker Vs Secy. Travancore Devaswom Board
High Court Of Kerala · (1993) 2 KLJ 494
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 34
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,088 of 2,714
High Courts31 Mar 1993Allowed
Executive Engineer, Attappady Valley Irrigation Project, Agali and Others Vs Environmental and Ecological Protection Samithy, Agali and Another
High Court Of Kerala · AIR 1993 Ker 320 : (1993) 3 ILR (Ker) 482
Constitution of India, 1950 — Article 226, 48A, 51A
High Courts31 Mar 1993Allowed
Sethu Jayasree Bhaskar Vs Travancore Devaswom Board and Another
High Court Of Kerala · (1993) 2 KLJ 494
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(1), 34, 39
High Courts30 Mar 1993Dismissed
T.P. Paulose and Another Vs Joint Registrar
High Court Of Kerala · (1993) 2 KLJ 36
Kerala Co-operative Societies Rules, 1969 — Rule 176, 7, 8
High Courts30 Mar 1993Dismissed
M. Jinadevan and others Vs State and others
High Court Of Kerala · (1993) 2 KLJ 70
Banking Regulation Act, 1949 — Section 28Constitution of India, 1950 — Article 226
High Courts30 Mar 1993
Paulose Varghese and Others Vs Union of India and Others
High Court Of Kerala · (1993) 03 KL CK 0061
Constitution (First Amendment) Act, 1951 — Article 31A, 31BConstitution (Fourth Amendment) Act, 1955 — Article 31(1), 31(2)Constitution (Seventeenth Amendment) Act, 1964 — Article 31(2), 31A
High Courts30 Mar 1993Allowed
Krishna Panicker and Others Vs Appukuttan Nair and Another
High Court Of Kerala · (1993) 1 KLJ 725
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 138, 139Water (Prevention and Control of Pollution) Act, 1974 — Section 33
High Courts30 Mar 1993
M. Krishna Panicker and others Vs M. Appukuttan Nair and others
High Court Of Kerala · (1993) 1 KLJ 725
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1)(b), 138, 139, 33
High Courts29 Mar 1993
Sumathi and Another Vs Principal, Kendriya Vidyalaya and Others
High Court Of Kerala · (1993) 03 KL CK 0078
Kendriya Vidyalaya Sangathan Rules — Rule 55Kendriya Vidyalayas Education Code — Article 38, 66
High Courts29 Mar 1993
N. Krishna Molla and Another Vs State and other
High Court Of Kerala · (1993) 1 KLJ 846
Cinematograph Act, 1952 — Section 3, 5A, 5A(i), 5A(i), 5DEvidence Act, 1872 — Section 105Indecent Representation of Women (Prohibition) Act, 1986 — Section 4
High Courts29 Mar 1993
V. Rajasekharan Nair Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1993) 204 ITR 783
Income Tax Act, 1961 — Section 256, 256(2), 271(1), 276C, 277
High Courts29 Mar 1993
K. Nandakumar Vs Income Tax Officer and Another
High Court Of Kerala · (1993) 204 ITR 856
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 37, 80AB, 80L
High Courts29 Mar 1993Dismissed
Krishna Holla and Another Vs State of Kerala
High Court Of Kerala · (1993) 1 KLJ 846
Cinematograph Act, 1952 — Section 3, 4, 5A, 5D, 7Evidence Act, 1872 — Section 105Indecent Representation of Women (Prohibition) Act, 1986 — Section 4
High Courts26 Mar 1993Dismissed
Keepattel Bappu alias Moidunni and Others Vs Mugharikutty''s son Kizhakke Valappil Muhammad and Another
High Court Of Kerala · AIR 1993 Ker 273
Civil Procedure Code, 1908 (CPC) — Section 100, 11, 96Evidence Act, 1872 — Section 40, 41, 42, 44
High Courts26 Mar 1993Dismissed
Collector of Customs Vs State of Kerala
High Court Of Kerala · (1993) ECR 383 : (1993) 66 ELT 351 : (1993) 3 ILR (Ker) 653
Constitution of India, 1950 — Article 143, 285(1), 289, 289(1)Customs Act, 1962 — Section 126Kerala General Sales Tax Act, 1963 — Section 13, 2, 22, 5
High Courts26 Mar 1993Dismissed
Bappu @ Moidunni Vs Mohammed and another
High Court Of Kerala · (1993) 2 KLJ 548
Civil Procedure Code, 1908 (CPC) — Section 64Evidence Act, 1872 — Section 40, 41, 42, 44Kerala Land Reforms Act, 1963 — Section 125, 72, 72F, 72F(3), 72F(3)
High Courts26 Mar 1993Dismissed
The Steel Authority of India Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1993) 03 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 53Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 50(1), 50(2), 54
High Courts25 Mar 1993Dismissed
James George Vs Secy. Legislature and Others.
High Court Of Kerala · (1993) 1 KLJ 921
Cochin University of Science and Technology Act, 1986 — Section 17Constitution of India, 1950 — Article 14, 194, 21
High Courts25 Mar 1993Allowed
K.J. Luka Vs State of Kerala and Others
High Court Of Kerala · (1993) 3 ILR (Ker) 474 : (1994) 1 LLJ 1244
Constitution of India, 1950 — Article 166
High Courts25 Mar 1993Dismissed
Damodaran and Another Vs Yesoda and Another
High Court Of Kerala · (1993) 1 KLJ 944
Transfer of Property Act, 1882 — Section 108, 108(c), 108(e), 108(f), 108(f)