High Courts06 Nov 1992
United India Insurance Co. Ltd. Vs Santhamma V.N. and Others
High Court Of Kerala · (1993) 2 ACC 336
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,104 of 2,714
High Courts06 Nov 1992
Commissioner of Income Tax Vs Srivilas Cashew Co.
High Court Of Kerala · (1993) 199 ITR 686
Income Tax Act, 1961 — Section 261, 35B, 35B(1)
High Courts06 Nov 1992Dismissed
The Assn. of Plantyers of Kerala and others Vs State and others
High Court Of Kerala · (1993) 1 KLJ 647
Companies Act, 1956 — Section 2(e), 25, 4Constitution of India, 1950 — Article 13(2), 134A, 14, 19, 19(1)Kerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 4(a), 5, 5(1)
High Courts05 Nov 1992
Suseela and Others Vs State and Others
High Court Of Kerala · (1993) 1 KLJ 53
Constitution of India, 1950 — Article 226
High Courts05 Nov 1992Allowed
T.P. Sulaiman @ Bava Vs State of Kerala and Another
High Court Of Kerala · (1992) 11 KL CK 0046
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 23, 50, 52, 53, 55
High Courts05 Nov 1992Dismissed
S. Sudha and Others Vs The Superintendent, Open Prison and Others
High Court Of Kerala · (1993) CriLJ 2630
Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433AKerala Prisons Rules, 1958 — Rule 543, 544, 545, 545APenal Code, 1860 (IPC) — Section 57
High Courts05 Nov 1992
Suseela and Others Vs State of Kerala and Others
High Court Of Kerala · (1993) 1 ILR (Ker) 725 : (1993) 1 LLJ 573
High Courts03 Nov 1992
V. Sivalingam Vs Dakshinamurthy and Others
High Court Of Kerala · AIR 1993 Ker 83 : (1993) 1 ILR (Ker) 709
Kerala Civil Rules of Practice, 1971 — Rule 242Limitation Act, 1963 — Section 12(2)
High Courts03 Nov 1992Dismissed
T.P. Pappachan Vs P.O. Joy
High Court Of Kerala · (1994) 79 CompCas 488
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Nov 1992Allowed
Mary Francis Vs Kesavan
High Court Of Kerala · (1993) 2 LLJ 1247
Kerala Payment of Gratuity Rules, 1973 — Rule 14Payment of Gratuity Act, 1972 — Section 7(4)
High Courts03 Nov 1992
V. Sivalingam Vs Dakshinamoorthy and others
High Court Of Kerala · (1993) 1 KLJ 64
Limitation Act, 1963 — Section 12, 12(2), 5
High Courts30 Oct 1992
Asoka Kumar and Others Vs The Registrer, University of Kerala and Others
High Court Of Kerala · (1992) 10 KL CK 0038
Kerala University Act, 1974 — Section 25, 35, 36, 38, 39
High Courts30 Oct 1992Allowed
Vasudeva Prabhu and Others Vs Madhava Prabhu and Others
High Court Of Kerala · (1992) 10 KL CK 0019
Easements Act, 1882 — Section 38, 4Specific Relief Act, 1963 — Section 39
High Courts30 Oct 1992Dismissed
Atlas Transport Co. (P) Ltd. and Another Vs Oriental Insurance Co. Ltd. and Another
High Court Of Kerala · (1993) ACJ 875
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts29 Oct 1992Dismissed
Neelakantan Omana and Others Vs Neelakantan Raveendran and Others
High Court Of Kerala · AIR 1993 Ker 196 : (1993) 1 ILR (Ker) 703
Partnership Act, 1932 — Section 69
High Courts29 Oct 1992
Omana Vs Raveendran
High Court Of Kerala · AIR 1993 Ker 196 : (1993) 1 ILR (Ker) 703
Partnership Act, 1932 — Section 69, 69(1)
High Courts29 Oct 1992
Krishnankutty Nair @ U.K. Nair Vs Rajamma and others
High Court Of Kerala · (1993) 1 KLJ 496
Civil Procedure Code, 1908 (CPC) — Section 24, 24(1)(a), 3(1)Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 1992
Rabiya Umma Vs Sulaiman Haji and Another
High Court Of Kerala · (1992) KLJ 776
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1)
High Courts28 Oct 1992
T.A. Sainudeen and Another Vs State of Kerala and Others
High Court Of Kerala · (1992) KLJ 831
High Courts28 Oct 1992
Commissioner of Income Tax Vs K. Ramakrishnan
High Court Of Kerala · (1993) 2 ILR (Ker) 188 : (1993) 202 ITR 997
Income Tax Act, 1961 — Section 139(8), 156, 215, 217Income Tax Rules, 1962 — Rule 117, 40