High Courts27 Aug 1992Allowed
C.S. Mangalam Vs Velayudhan Asari
High Court Of Kerala · AIR 1993 Ker 181 : (1992) 2 DMC 545 : (1993) 1 ILR (Ker) 97
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage (Amendment) Act, 1956 — Section 13, 28
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,109 of 2,714
High Courts27 Aug 1992Dismissed
Radha Printers Vs State of Kerala
High Court Of Kerala · (1992) 08 KL CK 0017
Kerala General Sales Tax Act, 1963 — Section 2
High Courts27 Aug 1992Dismissed
C. Ramachandra Menon Vs Kozhikode Appukuttan Nair and Others
High Court Of Kerala · (1992) 08 KL CK 0013
Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 1992Dismissed
Bharath Trust Vs D. Divakara Rao
High Court Of Kerala · AIR 1993 Ker 88 : (1993) 1 ILR (Ker) 359
Partnership Act, 1932 — Section 69(2)
High Courts26 Aug 1992Dismissed
Sateesh Kumar Vs State of Kerala
High Court Of Kerala · (1992) 08 KL CK 0016
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Aug 1992
Bappu Haji Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1992) KLJ 551
High Courts25 Aug 1992Allowed
T. Mohammed Vs Secy. R. T. A. Malappuram and others
High Court Of Kerala · (1993) 1 KLJ 750
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 3, 70, 71, 72, 74
High Courts25 Aug 1992
Sajil Venu Vs Principal, S.N. College and Others
High Court Of Kerala · (1992) 08 KL CK 0018
Constitution of India, 1950 — Article 21, 39, 51ACriminal Procedure Code, 1973 (CrPC) — Section 149, 150, 151, 154Penal Code, 1860 (IPC) — Section 143, 147, 294, 377
High Courts25 Aug 1992
Benny Younachan and Others Vs Secy. to Govt. and Others
High Court Of Kerala · (1992) 2 KLJ 848
Arbitration Act, 1940 — Section 14, 16, 16(1)(c), 17, 19
High Courts25 Aug 1992
Kanaka Bai and Others Vs Vethala Devaswam and Others
High Court Of Kerala · (1992) 2 KLJ 666
Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts24 Aug 1992Allowed
M.C. Solanki and Another Vs Food Inspector
High Court Of Kerala · (1992) 2 KLJ 532
High Courts24 Aug 1992
Commissioner of Income Tax Vs Kerala Financial Corporation Ltd.
High Court Of Kerala · (1993) 202 ITR 186
Income Tax Act, 1961 — Section 36(1)
High Courts24 Aug 1992Allowed
Mathai Brijitha Vs Thankappan Nair
High Court Of Kerala · AIR 1993 Ker 79 : (1993) 1 ILR (Ker) 306
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8, Order 44 Rule 1, 114Kerala Court Fees and Suits Valuation Act, 1959 — Article 5
High Courts20 Aug 1992Dismissed
K. Velukutty Achory Vs Managing Director H.M. Ltd and Others
High Court Of Kerala · (1993) 1 KLJ 354
Payment of Gratuity Act, 1972 — Section 2(A)1, 2(e), 2(e), 2A, 2A(1)
High Courts20 Aug 1992Allowed
Anthrayose P.K. Vs The Senior Inspector of Co-op. Societies and Others
High Court Of Kerala · AIR 1993 Ker 39
Constitution of India, 1950 — Article 226
High Courts20 Aug 1992Dismissed
Velukutty Achary Vs Harrisons Malayalam Limited
High Court Of Kerala · (1993) 3 LLJ 188
Payment of Gratuity Act, 1972 — Section 2, 2A(1)
High Courts20 Aug 1992Allowed
P.G. Hariharan and Others Vs Padaril Deceased Kunhambu''s Children Balachandran and Others
High Court Of Kerala · AIR 1994 Ker 36
Evidence Act, 1872 — Section 115
High Courts20 Aug 1992Dismissed
Velukutty Achary Vs Harrisons Malayalem Ltd.
High Court Of Kerala · (1993) 66 FLR 423 : (1993) 1 ILR (Ker) 339 : (1993) 1 LLJ 1118
Payment of Gratuity Act, 1972 — Section 2, 2A, 2A(1)
High Courts20 Aug 1992
Dhurunal Chhotalal Patel Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) 46 ECR 113
High Courts19 Aug 1992Dismissed
Krishnan, K. Vs State of Kerala and Others
High Court Of Kerala · (1992) 08 KL CK 0056
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(1)Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15Kerala State and Subordinate Services Rules, 1958 — Rule 27