High Courts11 Feb 1993Dismissed
Raghavan Nair Vs Joint Registrar and others
High Court Of Kerala · (1993) 1 KLJ 613
Kerala Co-operative Societies Rules, 1969 — Rule 35(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,094 of 2,714
High Courts11 Feb 1993
The Superintendent of Police Vs Shri Firozuddin Basheeruddin alias Firoze and Others
High Court Of Kerala · (1993) CriLJ 2775
Criminal Procedure Code, 1973 (CrPC) — Section 11(1A), 177, 178, 179, 180
High Courts11 Feb 1993Dismissed
Haneefa Vs State
High Court Of Kerala · (1993) CriLJ 2125 : (1993) 3 ILR (Ker) 341
Criminal Procedure Code, 1973 (CrPC) — Section 374, 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36, 36B, 36D, 42
High Courts10 Feb 1993
Chandrasekharan and another Vs State
High Court Of Kerala · (1993) 1 KLJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 176Penal Code, 1860 (IPC) — Section 201, 302
High Courts10 Feb 1993
Balanoor Tea and Rubber Co. Ltd. Vs State of Kerala
High Court Of Kerala · (1993) 203 ITR 504
Kerala Agricultural Income Tax Act, 1950 — Section 34, 35, 36
High Courts10 Feb 1993Dismissed
Hari Vs State of Kerala
High Court Of Kerala · (1993) 2 LLJ 145
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 7
High Courts10 Feb 1993
Chandrasekharan and Another Vs State of Kerala
High Court Of Kerala · (1993) 1 KLJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 176, 176(1), 176(2)Evidence Act, 1872 — Section 114, 145, 157, 8Penal Code, 1860 (IPC) — Section 201, 302
High Courts09 Feb 1993Dismissed
Poovan Vs S. I of Police Aroor and Others
High Court Of Kerala · (1993) 1 KLJ 569
Constitution of India, 1950 — Article 21, 22, 22(1), 22(2), 226Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190, 340, 379
High Courts09 Feb 1993
Narayanan Raghavan and Others Vs Nuruddin and others
High Court Of Kerala · (1993) 1 KLJ 560
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52Kerala High Court Rules, 1971 — Rule 159
High Courts09 Feb 1993Dismissed
M.P. Narayanan Nambiar Vs State and Others
High Court Of Kerala · (1993) 2 KLJ 366
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 6 Rule 9Constitution of India, 1950 — Article 226
High Courts09 Feb 1993Dismissed
State of Kerala and Others Vs Sankaran Nair and Others
High Court Of Kerala · (1993) 02 KL CK 0077
Allocated Government Servants (Absorption Seniority, Pay and Allowances) Rules, 1957 — Rule 2, 21Constitution of India, 1950 — Article 141, 32
High Courts09 Feb 1993Dismissed
State of Kerala and Others Vs K. Sankaran Nair and Others
High Court Of Kerala · (1993) 1 KLJ 956
Constitution of India, 1950 — Article 141, 32
High Courts09 Feb 1993
Pampa Wines Vs Income Tax Officer
High Court Of Kerala · (1993) 111 CTR 179 : (1993) 203 ITR 447
Income Tax Act, 1961 — Section 185
High Courts09 Feb 1993
M.P. Narayanan Nambiar Vs State of Kerala
High Court Of Kerala · (1993) 1 KLJ 767
Constitution of India, 1950 — Article 19, 19(1)(a), 19(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Feb 1993Dismissed
Pathanamthitta Jilla T.T. Union Vs Kurian Jacob
High Court Of Kerala · (1994) 68 FLR 335 : (1994) 1 LLJ 440
High Courts09 Feb 1993
N. Surendranath Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1993) 111 CTR 184 : (1993) 203 ITR 419
Income Tax Act, 1961 — Section 143, 45
High Courts09 Feb 1993
Narayanan Raghavan and Others Vs T.H. Noordeen and Others
High Court Of Kerala · (1993) 1 KLJ 560
Kerala Court Fees and Suits Valuation Act, 1959 — Article 3A(2), 52Kerala High Court Act, 1958 — Section 5Kerala High Court Rules, 1971 — Rule 147A, 159, 159(2)
High Courts09 Feb 1993Dismissed
Thathu Vs Malabar Swathanthra Suriyant Sabha and others.
High Court Of Kerala · (1993) 1 KLJ 747
Transfer of Property Act, 1882 — Section 107, 108(p)
High Courts09 Feb 1993Dismissed
Pathanamthitta Jilla Thottam Thozhilali Union Vs Kurian Jacob and others
High Court Of Kerala · (1993) 1 KLJ 796
High Courts09 Feb 1993Dismissed
Poovan Vs The Sub-Inspector of Police and Another
High Court Of Kerala · (1993) CriLJ 2183 : (1993) 3 ILR (Ker) 78
Constitution of India, 1950 — Article 21, 21(1), 22, 22(2), 226Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190, 190(1), 60