COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,108 of 2,714

High Courts16 Sept 1992Allowed

T.N. Jayarajan Vs Jayarajan

High Court Of Kerala · (1993) 1 ALT(Cri) 147 : (1993) 2 CivCC 718 : (1995) 82 CompCas 629 : (1993) 1 ILR (Ker) 495

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Sept 1992

Prabhakaran Vs Excise Circle Inspector

High Court Of Kerala · (1993) CriLJ 3599 : (1993) 1 ILR (Ker) 480

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36, 36A, 36A(1), 36D

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High Courts04 Sept 1992Dismissed

Bhaskaran Asan Vs K. Ammukutty Amma

High Court Of Kerala · AIR 1993 Ker 144 : (1993) 1 ILR (Ker) 490

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 20, 9

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High Courts04 Sept 1992Dismissed

Appu and Others Vs Ramunni

High Court Of Kerala · (1992) KLJ 870

Kerala Land Reforms Act, 1963 — Section 2(25)

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High Courts04 Sept 1992Allowed

M. R Santhamma Vs Devaki Amma and Others

High Court Of Kerala · (1992) 2 KLJ 704

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5(d), Order 7 Rule 16Negotiable Instruments Act, 1881 (NI) — Section 15, 46, 50

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High Courts03 Sept 1992

New India Assurance Co. Ltd Vs N. Ramakrishna and others

High Court Of Kerala · (1993) 1 KLJ 409

Motor Vehicles Act, 1988 — Section 110, 110A, 94, 95, 95(2)

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High Courts03 Sept 1992Allowed

Union Bank of India Vs M.P. Sreedharan Kartha and Others

High Court Of Kerala · AIR 1993 Ker 285 : (1993) 1 ILR (Ker) 380

Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 126, 139

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High Courts03 Sept 1992

New India Assurance Company Ltd. Vs M. Ramakrishnan and Others

High Court Of Kerala · (1993) 1 KLJ 409

Motor Vehicles Act, 1939 — Section 11(1), 110A, 2, 2(1), 9(2)

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High Courts02 Sept 1992Dismissed

Madhavan Namboodiri Vs Kumaran and Others

High Court Of Kerala · (1992) 09 KL CK 0034

Constitution of India, 1950 — Article 226

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High Courts02 Sept 1992Allowed

Govt. of Kerala Vs Thulaseedharan

High Court Of Kerala · (1993) 2 ILR (Ker) 576 : (1993) 1 LLJ 179

Constitution of India, 1950 — Article 14

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High Courts02 Sept 1992Dismissed

Sapna Jacob Vs The State of Kerala and Others

High Court Of Kerala · AIR 1993 Ker 75

Constitution of India, 1950 — Article 14, 341Hindu Succession Act, 1956 — Section 2

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High Courts02 Sept 1992Dismissed

Mangal Singh Bhatti Vs Union of India (UOI) and Others

High Court Of Kerala · (1993) CriLJ 3070 : (1993) 1 ILR (Ker) 581

Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 2, 3, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 192, 209, 240, 246(1), 252Navy Act, 1957 — Section 78, 78(1), 78(2)

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High Courts01 Sept 1992Dismissed