High Courts28 Oct 1992Allowed
Prince George Vs Govt. of Kerala
High Court Of Kerala · (1993) 1 LLJ 686
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 145, 157
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,105 of 2,714
High Courts28 Oct 1992Dismissed
Neeli and Others Vs Padmanabha Pillai Narayana Pillai and Others
High Court Of Kerala · (1993) ACJ 188 : (1993) 77 CompCas 62 : (1993) 1 ILR (Ker) 763
Motor Vehicles Act, 1939 — Section 92A, 92A(1), 92A(2), 92A(3)
High Courts28 Oct 1992
Chennamangalam Nair Samajam Vs Sarada
High Court Of Kerala · (1993) 2 LLJ 150
Industrial Disputes Act, 1947 — Section 33C(2)Kerala Payment of Subsistence Allowance Act, 1972 — Section 4
High Courts28 Oct 1992Allowed
Malathi Amma and Others Vs Damodaran and Others.
High Court Of Kerala · (1992) 2 KLJ 964
Cochin Thiyya Act, 1107 — Section 35
High Courts27 Oct 1992Allowed
Registrar of Co-operative Societies and Others Vs P. Sasi and Others
High Court Of Kerala · (1992) 2 KLJ 769
Constitution of India, 1950 — Article 14
High Courts26 Oct 1992Dismissed
Janaki Amma Sarasamma and Another Vs Sree Vidhyadhirafa Vidya Samajam and Another
High Court Of Kerala · (1992) 2 KLJ 835
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1)
High Courts26 Oct 1992Dismissed
P. Sasindran Vs N. Jayasree
High Court Of Kerala · (1993) 1 KLJ 158
Benami Transactions (Prohibition) Act, 1988 — Section 3(2)
High Courts23 Oct 1992Allowed
K.S. Krishan Vs Krishnan Tharakar
High Court Of Kerala · AIR 1993 Ker 134
Specific Relief Act, 1963 — Section 12, 12(1), 12(4)Transfer of Property Act, 1882 — Section 44
High Courts23 Oct 1992
Glorphis James Vs Dena Bank
High Court Of Kerala · (1992) 10 KL CK 0013
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts22 Oct 1992Dismissed
Reji Joseph Vs K.S. E. B. and another
High Court Of Kerala · (1993) 1 KLJ 179
Constitution of India, 1950 — Article 142, 226, 309
High Courts22 Oct 1992Dismissed
Nataraja Pillai Vs Regional Joint Labour Commissioner and Others
High Court Of Kerala · (1993) 1 LLJ 674
Constitution of India, 1950 — Article 227Payment of Gratuity (Central) Rules, 1972 — Rule 10Payment of Gratuity Act, 1972 — Section 7, 7(7)
High Courts22 Oct 1992Dismissed
Syamala Thankachy Vs Kamalakshy Bhasurange
High Court Of Kerala · (1993) 1 KLJ 176
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 8 Rule 10, Order 9 Rule 13, Order 9 Rule 6, 115
High Courts20 Oct 1992
Sunderdas Tathensey Vs Rent Controller and Others
High Court Of Kerala · (1992) 10 KL CK 0035
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 20
High Courts20 Oct 1992
Employees Congress, Fact Ltd. and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) 1 LLJ 580
Constitution of India, 1950 — Article 14, 21, 41, 42, 43Employees State Insurance (Central) Rules, 1950 — Rule 50, 51, 54Employees State Insurance Act, 1948 — Section 1(4), 26, 28, 46, 49
High Courts20 Oct 1992
Tata Employees Union Vs Union of India (UOI)
High Court Of Kerala · (1993) 1 LLJ 580
Constitution of India, 1950 — Article 14, 14Employees State Insurance (Central) Rules, 1950 — Rule 50, 51, 54Employees State Insurance Act, 1948 — Section 95
High Courts19 Oct 1992Dismissed
Lakshmi Vs Valliyammal and Others
High Court Of Kerala · (1993) CriLJ 1179 : (1993) 2 RCR(Criminal) 250
Criminal Procedure Code, 1973 (CrPC) — Section 125Transfer of Property Act, 1882 — Section 39
High Courts16 Oct 1992
In Re : Sessions Judge, Thalassery
High Court Of Kerala · (1992) 2 KLJ 731
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 220, 220(1), 26Penal Code, 1860 (IPC) — Section 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3, 3(xii)
High Courts16 Oct 1992
State of Kerala Vs Shaukat Ali and Another
High Court Of Kerala · (1992) 10 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 133, 190, 190(2), 193, 220(1)Penal Code, 1860 (IPC) — Section 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3
High Courts16 Oct 1992
T.N. Raman Piilai and Others Vs Kerala University and Others
High Court Of Kerala · (1992) 2 KLJ 872
Kerala University Act, 1974 — Section 18
High Courts16 Oct 1992
Anitha Vs Bava
High Court Of Kerala · (1992) 10 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 433, 440Criminal Procedure Code, 1973 (CrPC) — Section 11(3), 195, 195(1), 340, 340(1)