High Courts17 Mar 1993Dismissed
L. Kamalakshy Amma Vs Secretary Revenue Dept. and Others
High Court Of Kerala · (1993) 2 KLJ 696
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,090 of 2,714
High Courts16 Mar 1993
Mahavir Kumar Surana Vs Assistant Excise Commissioner
High Court Of Kerala · (1993) 03 KL CK 0071
Kerala Abkari Act, 1077 — Section 58, 67BPenal Code, 1860 (IPC) — Section 34, 408, 420, 471
High Courts15 Mar 1993Dismissed
T.K. Sugathan and Another Vs Joint Registrar
High Court Of Kerala · (1993) 1 KLJ 932
Constitution of India, 1950 — Article 226
High Courts15 Mar 1993Dismissed
Bhavasingh D. Rathod Vs The Assistant Collector of Customs, Special Investigation Branch
High Court Of Kerala · (1993) 03 KL CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 135(1), 135AEvidence Act, 1872 — Section 3, 30
High Courts15 Mar 1993Dismissed
A.V. Ravindran Vs George and Others
High Court Of Kerala · (1993) 2 KLJ 106
Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(2)Kerala Municipalities Act, 1960 — Section 2(28)
High Courts12 Mar 1993Allowed
Mrs. Safia Rahman Vs State of Kerala and Others
High Court Of Kerala · AIR 1994 Ker 168 : (1994) 2 ILR (Ker) 107
Kerala Building Tax (Amendment) Act, 1992 — Section 13Kerala Building Tax Act, 1975 — Section 13(4)
High Courts11 Mar 1993Allowed
S. Asok and Another Vs Vasudevan Moosad
High Court Of Kerala · (1993) 1 KLJ 797
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts11 Mar 1993
Sukumaran Vs State
High Court Of Kerala · (1993) 2 ALT(Cri) 96 : (1993) CriLJ 3228 : (1993) 3 ILR (Ker) 459
Criminal Procedure Code, 1973 (CrPC) — Section 248, 31, 428, 429, 429(2)Penal Code, 1860 (IPC) — Section 376, 380, 392, 451, 457
High Courts11 Mar 1993Allowed
S. Ashok and Another Vs Vasudevan Moosad
High Court Of Kerala · (1993) 2 ALT(Cri) 42 : (1993) 2 CivCC 258 : (1995) 82 CompCas 665 : (1993) CriLJ 2486 : (1993) 3 RCR(Criminal) 297
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 1993Allowed
Davis Vs State of Kerala
High Court Of Kerala · (1993) 1 ILR (Ker) 24 : (1993) 2 LLJ 565
Kerala Abkari Workers Welfare Fund Act, 1989 — Section 11(5)
High Courts10 Mar 1993Dismissed
A.V. Georgekutty Vs State of Kerala and Others
High Court Of Kerala · AIR 1994 Ker 19 : (1995) 83 CompCas 772
Consumer Protection Act, 1986 — Section 2, 26, 9
High Courts10 Mar 1993
Sajeevan and Vs Kerala State
High Court Of Kerala · (1993) 2 ALT(Cri) 130 : (1994) CriLJ 1316 : (1993) 3 ILR (Ker) 360
Penal Code, 1860 (IPC) — Section 143, 147, 323, 447
High Courts10 Mar 1993
Commissioner of Income Tax Vs Kar Valves Ltd.
High Court Of Kerala · (1993) 204 ITR 490
Income Tax Act, 1961 — Section 32, 43, 43(3)
High Courts10 Mar 1993Dismissed
A.V. Georgekutty Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 644
Constitution of India, 1950 — Article 133, 136, 226Consumer Protection Act, 1986 — Section 12, 13, 13(4), 14, 17
High Courts10 Mar 1993Dismissed
R.V. Satheendrakumar and Others Vs Joint Registrar and Others
High Court Of Kerala · (1993) 1 KLJ 884
Constitution of India, 1950 — Article 226
High Courts09 Mar 1993Dismissed
Chandrasekharan Vs State of Kerala and Others
High Court Of Kerala · (1993) 03 KL CK 0072
Constitution of India, 1950 — Article 136, 141, 142, 30(1), 32Kerala Education Rules, 1959 — Rule 15, 16, 3, 6, 7
High Courts09 Mar 1993
Commissioner of Gift-tax Vs T.R. Vijayakumar
High Court Of Kerala · (1994) 210 ITR 974
High Courts09 Mar 1993Allowed
Sreekumar Vs Travancore Devaswom Board
High Court Of Kerala · (1993) 2 LLJ 504
Travancore Devaswom Recruitment Rules — Rule 9
High Courts08 Mar 1993
Manager, S.V.P.M. High School Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 328
Kerala Education Act, 1958 — Section 11, 12(2), 12A, 12A(2)(a)
High Courts08 Mar 1993
Bhadran Vs State of Kerala
High Court Of Kerala · (1993) CriLJ 1966 : (1993) 3 ILR (Ker) 586
Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 233Penal Code, 1860 (IPC) — Section 302, 392, 449