High Courts09 Dec 1992
Remla and another Vs S.P. of Police and Others
High Court Of Kerala · (1993) 1 KLJ 234 : (1993) 2 RCR(Criminal) 35
Penal Code, 1860 (IPC) — Section 3, 4
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,101 of 2,714
High Courts09 Dec 1992Dismissed
Remia and Another Vs Sub-Inspector of Police and Others
High Court Of Kerala · (1993) CriLJ 1098 : (1993) 2 ILR (Ker) 863
Criminal Procedure Code, 1973 (CrPC) — Section 177, 188Penal Code, 1860 (IPC) — Section 3, 4
High Courts04 Dec 1992Dismissed
Madhavan and Another Vs Raja Raja Varma
High Court Of Kerala · (1993) 2 ACC 65 : (1993) ACJ 955
High Courts04 Dec 1992
State of Kerala and another Vs C. A. Sreekantan and others
High Court Of Kerala · (1993) 1 KLJ 401
Kerala State and Subordinate Services Rules, 1958 — Rule 17A
High Courts04 Dec 1992
T K. Muraleedharan Vs State and others
High Court Of Kerala · (1993) 1 KLJ 398
Kerala Cinemas (Regulation) Rules, 1988 — Rule 29
High Courts04 Dec 1992Dismissed
State of Kerala Vs Sreekantan
High Court Of Kerala · (1993) 2 ILR (Ker) 90 : (1993) 1 LLJ 995
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17A
High Courts04 Dec 1992
O.K. Industries Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 111 CTR 124 : (1993) 202 ITR 523
Income Tax Act, 1961 — Section 256
High Courts04 Dec 1992
T.K. Muraleedharan Vs State of Kerala and Others
High Court Of Kerala · (1993) 1 KLJ 398
Cinema Regulation Rules, 1958 — Rule 22AKerala Cinemas (Regulation) Act, 1958 — Section 5(7)Kerala Cinemas (Regulation) Rules, 1988 — Rule 29, 29(1)
High Courts04 Dec 1992Dismissed
K. E. Madhavan Vs nizham Nal K. Raja Raja Varma and other
High Court Of Kerala · (1993) 1 KLJ 628
High Courts03 Dec 1992
K. Krishnan Vs Govindan and Others
High Court Of Kerala · (1993) 1 KLJ 173
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 20
High Courts03 Dec 1992
Kalyani Vs Bhaskaran and another
High Court Of Kerala · (1993) 1 KLJ 247
Easements Act, 1882 — Section 7, 7(e)
High Courts03 Dec 1992
Saraswathi Amma and Others Vs Madhavan Nair
High Court Of Kerala · (1993) 1 KLJ 588
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 41 Rule 4
High Courts03 Dec 1992
Rugmini Amma Saraswathy Amma Vs Raman Pillat Madhavan Nair
High Court Of Kerala · (1993) 1 KLJ 588
High Courts02 Dec 1992
Padinhabayil Abbas Vs Sankaran Namboodiri and Others
High Court Of Kerala · (1993) 1 KLJ 104
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)
High Courts02 Dec 1992Dismissed
Padinjareyil Abbas Vs Sankaran Namboodiri and others
High Court Of Kerala · (1993) 1 KLJ 104
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(4)(v)
High Courts01 Dec 1992Dismissed
Vadakkath Valappil Mammikutty Hajis children Muhammad Haji and Others Vs Moonamkutty Valappil Kalliani Ammas children Kunhunni Nair and Others
High Court Of Kerala · (1993) 1 KLJ 1
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms (Vesting and Assignment) Rules, 1970 — Rule 10, 9Kerala Land Reforms Act, 1963 — Section 101(3), 125, 125(1), 125(2), 125(3)
High Courts01 Dec 1992
Janardhanan Moopil Vs Prabhakaran and Others
High Court Of Kerala · (1993) 1 KLJ 255
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 35(4)
High Courts01 Dec 1992Dismissed
Narayanan Moopil Vs Narayanan Prabhakaran
High Court Of Kerala · (1993) 1 KLJ 255
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 55(4)
High Courts01 Dec 1992Dismissed
N. Janardhanan Moopil Vs Prabhakaran and Others
High Court Of Kerala · (1993) 1 KLJ 255
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 55(4)(b)
High Courts01 Dec 1992Dismissed
Muhammed Haji and others Vs Kunhunni Nair and others
High Court Of Kerala · (1993) 1 KLJ 1
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 92