High Courts16 Oct 1992
Pattathuvila K. Damodaran Vs M. Kassim Kunju and Others
High Court Of Kerala · (1993) 2 LLJ 1211
Payment of Gratuity Act, 1972 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,106 of 2,714
High Courts16 Oct 1992
In Re: Director General of Prosecution
High Court Of Kerala · (1993) CriLJ 760
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(2), 193, 220(1), 220(3)Penal Code, 1860 (IPC) — Section 321, 375, 376, 494Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3
High Courts16 Oct 1992
K. Devaki Amma Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1993) 202 ITR 27
Constitution of India, 1950 — Article 226
High Courts16 Oct 1992
Puroshotham Goculdas Plywood Company Vs Hameed
High Court Of Kerala · (1992) 10 KL CK 0001
Constitution of India, 1950 — Article 31A(2), 31BKerala Land Reforms Act, 1963 — Section 13, 2(17), 2(29), 2(57), 2(8)
High Courts15 Oct 1992
George Vs Bank of India
High Court Of Kerala · (1992) 10 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 34Kerala Court Fees and Suits Valuation Act, 1959 — Section 14, 16, 22, 23, 33
High Courts14 Oct 1992Allowed
P. Mohammed Vs R.T.A. and Others
High Court Of Kerala · (1993) 1 KLJ 272
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 70, 71, 72, 72(2), 72(2)(xxii)
High Courts14 Oct 1992
Mohammed Vs R.T.A.
High Court Of Kerala · (1993) 2 ACC 332 : (1993) 1 ILR (Ker) 831
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 70, 71, 72, 84, 89
High Courts14 Oct 1992Allowed
New India Assurance Co. Ltd. Vs Annakutty and Others
High Court Of Kerala · (1993) 1 ACC 684 : (1994) ACJ 34 : AIR 1993 Ker 299 : (1994) 81 CompCas 576 : (1993) 1 ILR (Ker) 850
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Motor Vehicles Act, 1939 — Section 110D, 95(2)
High Courts14 Oct 1992Allowed
P. Mohammed Vs The Regional Transport Authority, Malappuram and Another
High Court Of Kerala · AIR 1993 Ker 74
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 70, 71, 72, 72(2)
High Courts13 Oct 1992
P.C. Mathew Vs Dr. P.G. Kuruvilla
High Court Of Kerala · (1992) 10 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 24Constitution of India, 1950 — Article 226, 227
High Courts13 Oct 1992
Anandavally Vs Kanda Kurju Natesan
High Court Of Kerala · (1992) 2 KLJ 824
Specific Relief Act, 1963 — Section 16(c), 28, 28(2)
High Courts12 Oct 1992
Padinjarayil Paru and Others Vs Chengala Madathil Devaki Varassiar and Others
High Court Of Kerala · (1992) 10 KL CK 0041
High Courts12 Oct 1992
Karunakara Pisharady Vs Raman and Others
High Court Of Kerala · (1992) 10 KL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1), Order 1 Rule 10(5), 102, 115Limitation Act, 1963 — Section 21, 21(1)
High Courts12 Oct 1992Dismissed
Moideen @ Kunhappa Haji Vs Taluk Land Board and Others
High Court Of Kerala · (1992) 2 KLJ 856
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts09 Oct 1992
F. Youseff Vs M. Laila and Others
High Court Of Kerala · (1993) 1 KLJ 263
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 361
High Courts08 Oct 1992
Commissioner of Income Tax Vs Mathew M. Thomas and Others
High Court Of Kerala · (1993) 201 ITR 494
Income Tax Act, 1961 — Section 269C, 269D, 269RR
High Courts07 Oct 1992
Yousuff Vs S.I. of Police and Another
High Court Of Kerala · (1992) 10 KL CK 0037
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 361
High Courts01 Oct 1992Dismissed
Krishnan Namboodiri Vs Padmanabhan Namboodiri
High Court Of Kerala · (1993) 1 KLJ 452
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts01 Oct 1992Dismissed
Krishnan Namboodiri and others Vs Padmanabhn Nemboodiri and others
High Court Of Kerala · (1993) 1 KLJ 452
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts30 Sept 1992
Lakshmanan and Others Vs Roy Alexander and Others
High Court Of Kerala · (1992) 09 KL CK 0031
Constitution of India, 1950 — Article 226