High Courts13 Nov 1992Dismissed
Puthanpalli Jaram Vs The Kerala Wakf Board and Others
High Court Of Kerala · AIR 1993 Ker 224
Waqf Act, 1954 — Section 3, 46
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,103 of 2,714
High Courts13 Nov 1992Dismissed
Xavier alias Appachan Vs Fr. George
High Court Of Kerala · (1993) 2 ILR (Ker) 395
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 44 Rule 1Kerala Court Fees and Suits Valuation Act, 1959 — Section 4, 52
High Courts13 Nov 1992Dismissed
Abdul Khader Musliar Vs Government 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
High Courts13 Nov 1992
Kammukutty Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1992) KLJ 972
High Courts12 Nov 1992
H. Sooryanarayana Iyer and Another Vs The Fertilisers and Chemicals Travancore Ltd. and Another
High Court Of Kerala · (1992) 11 KL CK 0037
Constitution of India, 1950 — Article 14, 226
High Courts11 Nov 1992
The Registering Authority Vs K.N. Kuttikrishnan
High Court Of Kerala · (1993) 1 KLJ 109
Central Motor Vehicles Rules, 1989 — Rule 48, 49, 54Kerala Motor Vehicles Rules, 1989 — Rule 269, 269(1), 269(3)Motor Vehicles Act, 1988 — Section 41, 47(2), 47(4)
High Courts11 Nov 1992
Deputy Commissioner Sales Tax (Law) Vs Thekkethala Kochuvaroo Sons
High Court Of Kerala · (1992) 11 KL CK 0010
Kerala General Sales Tax Rules, 1963 — Rule 9(1)
High Courts10 Nov 1992Allowed
M.N. Krishnankutty Vs T.L. John and Others
High Court Of Kerala · (1993) 1 KLJ 259
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 90
High Courts10 Nov 1992
Mohan Kani Vs State of Kerala
High Court Of Kerala · (1992) 11 KL CK 0048
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 376, 392
High Courts10 Nov 1992
Thekkanatu Firms Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1993) 110 CTR 205 : (1993) 202 ITR 389 : (1993) 70 TAXMAN 278
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 148
High Courts10 Nov 1992Dismissed
Prabha alias Swayamprabha and Others Vs State of Kerala
High Court Of Kerala · (1994) CriLJ 569 : (1993) 2 ILR (Ker) 254
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 114, 34, 363, 367
High Courts09 Nov 1992Dismissed
State and Others Vs K. Appunni and another
High Court Of Kerala · (1993) 1 KLJ 323
Constitution of India, 1950 — Article 14, 16Kerala Municipalities Act, 1960 — Section 412
High Courts09 Nov 1992
Anil Kumar Vs State of Kerala
High Court Of Kerala · (1992) 11 KL CK 0050
Penal Code, 1860 (IPC) — Section 307, 313, 342, 376, 506
High Courts09 Nov 1992
State of Kerala and Others Vs K. Appunni and Another
High Court Of Kerala · (1993) 1 KLJ 323
Constitution of India, 1950 — Article 14, 16, 226Kerala Municipalities Act, 1961 — Section 412, 412(3)
High Courts09 Nov 1992Dismissed
Jayabharat Printers and Publishers Pvt. Ltd. Vs Labour Court and Others
High Court Of Kerala · (1994) 2 LLJ 373
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts09 Nov 1992
V.A. Chacko Vs Koyappa Kolothu Kammutty Haji
High Court Of Kerala · (1992) 11 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(4), 21
High Courts09 Nov 1992
K.M. Mohammed Vs State of Kerala and Another
High Court Of Kerala · (1993) 1 KLJ 59
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 15(2)Kerala Service Rules, 1958 — Rule 3, 6
High Courts06 Nov 1992Dismissed
State of Kerala and Another Vs C.J. Alexander
High Court Of Kerala · (1992) 11 KL CK 0047
Kerala Land Reforms Act, 1963 — Section 3(1)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 3(3), 8
High Courts06 Nov 1992
The Association of Planters of Kerala Vs Sate of Kerala and Others
High Court Of Kerala · (1993) 1 KLJ 647
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)Factories Act, 1948 — Section 51