High Courts30 Nov 1992Dismissed
Balakrishnan and another Vs Returning Officer and Others
High Court Of Kerala · (1993) 1 KLJ 280
Kerala Co-operative Societies Act, 1969 — Section 11, 11(2)Kerala Co-operative Societies Rules, 1969 — Rule 20
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,102 of 2,714
High Courts27 Nov 1992Allowed
N. Bhavani Amma and others Vs State and others
High Court Of Kerala · (1994) 1 KLJ 257
Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(14), 5(15)
High Courts27 Nov 1992Dismissed
Balakrishna Menon and Another Vs Padmavathy Amma and Another
High Court Of Kerala · AIR 1993 Ker 218
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3)Evidence Act, 1872 — Section 115
High Courts27 Nov 1992Dismissed
Indira V. Menon Vs Padmavathy Amma and others
High Court Of Kerala · (1993) 1 KLJ 44
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 11, Order 26 Rule 12, 151
High Courts25 Nov 1992Allowed
Ali Vs State of Kerala
High Court Of Kerala · (1993) 1 KLJ 39
Penal Code, 1860 (IPC) — Section 120(B), 149, 307, 320, 323
High Courts24 Nov 1992
K. Sreedharan and Co. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1993) 202 ITR 796
Constitution of India, 1950 — Article 226
High Courts24 Nov 1992
N. Ramakrishna Pillai Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1992) 11 KL CK 0016
High Courts24 Nov 1992
Ignatius and Others Vs State
High Court Of Kerala · (1992) 11 KL CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts24 Nov 1992
Zakir Hussain Vs Addl. Sales Tax Officer and Others
High Court Of Kerala · (1992) 11 KL CK 0012
Kerala General Sales Tax Act, 1963 — Section 22, 45(1), 45A, 45A(1), 54A
High Courts24 Nov 1992Dismissed
Sarasamma Vs Laisal Esther
High Court Of Kerala · (1993) 1 KLJ 163
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Compensation for Tenants Improvements Act, 1958 — Section 5(3)Transfer of Property Act, 1882 — Section 51
High Courts23 Nov 1992Dismissed
Preman Vs Gopalan
High Court Of Kerala · (1993) 2 DMC 147
Hindu Marriage Act, 1955 — Section 11, 16
High Courts23 Nov 1992
Sulochana Amma Vs Narayanan Nair
High Court Of Kerala · (1992) 11 KL CK 0003
Civil Procedure Code Amendment Act, 1976 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11
High Courts19 Nov 1992Dismissed
Regional Director, E.S.I. Corporation Vs Malabar Cashew Nut and Allied Products
High Court Of Kerala · (1993) 1 LLJ 596
Constitution of India, 1950 — Article 141Employees State Insurance Act, 1948 — Section 2(22), 40, 41, 73AFactories Act, 1948 — Section 79, 80, 81
High Courts19 Nov 1992Allowed
P.K. Padmanabhan and Another Vs Secy. R.T.A. and Another
High Court Of Kerala · (1992) 2 KLJ 982
Motor Vehicles Act, 1988 — Section 48, 50
High Courts19 Nov 1992Dismissed
Employees State Insurance Corpn. Vs Malabar Cashewnut and Allied Products and Others
High Court Of Kerala · (1993) 1 LLJ 596
Employees State Insurance Act, 1948 — Section 2(22)
High Courts18 Nov 1992Dismissed
Indian Trawlers Association and Another Vs State of Kerala and Others
High Court Of Kerala · (1993) 2 LLJ 11
Kerala Fishermens Welfare Fund Act, 1985 — Section 21, 3, 3(4), 4Kerala Fishermens Welfare Societies Act, 1980 — Section 2, 3, 4, 5
High Courts18 Nov 1992Dismissed
Dr. K.A. Jose Vs Cochin University of Science and Technology and Others
High Court Of Kerala · (1993) 2 KLJ 25
Cochin University Act, 1971 — Section 6(2)Cochin University of Science and Technology Act, 1986 — Section 31(11), 31(12), 7(2)Constitution of India, 1950 — Article 14, 16 , 46
High Courts18 Nov 1992Dismissed
Indian Trawelers Association Vs State of Kerala
High Court Of Kerala · (1993) 2 LLJ 11
Constitution of India, 1950 — Article 31C
High Courts17 Nov 1992
Padmanabhan and Another Vs Regional Transport Authority and Another
High Court Of Kerala · (1992) 11 KL CK 0039
Kerala Motor Vehicles Taxation Act, 1976 — Section 47(1), 48, 48(5), 50, 50(1)
High Courts13 Nov 1992
Abdulkhadar Musliar Vs State of Kerala and Others
High Court Of Kerala · (1993) CriLJ 1249
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 199, 2, 225, 24, 24(3)General Clauses Act, 1897 — Section 16, 21