High Courts19 Aug 1992Allowed
Femina Handloom of India, Cannanore Vs M.R. Verma and Sons
High Court Of Kerala · AIR 1993 Ker 210
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 20
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,110 of 2,714
High Courts19 Aug 1992
Mathai Vs Rosamma Mathew and Another
High Court Of Kerala · (1992) 2 KLJ 536
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 9 Rule 12, Order 9 Rule 8, Order 9 Rule 9, 115
High Courts19 Aug 1992Dismissed
Fousia Vs State of Kerala and Others
High Court Of Kerala · (1992) 08 KL CK 0008
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1), 8Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 104, 108
High Courts17 Aug 1992Dismissed
Koodaranji Service Co - op. Bank Vs M.M. Lissy
High Court Of Kerala · (1992) 2 KLJ 792
Industrial Disputes Act, 1947 — Section 2(oo), 23, 25B, 25F
High Courts16 Aug 1992Allowed
V. Abdul Azeez and Others Vs The Alappuzha Bar Association and Another
High Court Of Kerala · AIR 1993 Ker 201
Advocates Act, 1961 — Section 24, 6Constitution of India, 1950 — Article 12, 226Kerala Advocates Welfare Funds Act, 1981 — Section 23
High Courts14 Aug 1992
I.J. George Vs Tahsildar and Others
High Court Of Kerala · (1992) 08 KL CK 0052
Kerala Service Rules, 1960 — Rule 3, 3A
High Courts14 Aug 1992
M.S. Paul and Another Vs Alakode Service Co-op. Bank and Others
High Court Of Kerala · (1992) 2 KLJ 541
Co-operative Societies Rules — Rule 26
High Courts13 Aug 1992
P.K. Joseph Vs K. Mehanan
High Court Of Kerala · (1992) 2 KLJ 465
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 96(4)
High Courts11 Aug 1992Dismissed
Lokesh Naidu Vs State of Kerala
High Court Of Kerala · (1993) CriLJ 548 : (1992) 2 KLJ 448
Criminal Procedure Code, 1973 (CrPC) — Section 437(3)
High Courts11 Aug 1992Dismissed
State of Kerala and Others Vs H. Aboobaker Kutty (died) and Others
High Court Of Kerala · (1992) 2 KLJ 438
Constitution of India, 1950 — Article 14, 226, 299Contract Act, 1872 — Section 5
High Courts11 Aug 1992Allowed
Kathirukunju Thangal Kunju Vs Muhammed Kunju Abdul Azees and Another
High Court Of Kerala · (1992) 2 KLJ 424
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1954 — Section 55, 55(2)
High Courts10 Aug 1992Allowed
Prasanna Kumar Vs Secretary, Travancore Devaswom Board
High Court Of Kerala · (1992) 08 KL CK 0055
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts10 Aug 1992Allowed
Ibrahimkutty Koyakutty Vs Abdul Rahumankunju Ibrahimkutty and Others
High Court Of Kerala · AIR 1993 Ker 91 : (1993) 1 ILR (Ker) 331
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Easements Act, 1882 — Section 15
High Courts10 Aug 1992Dismissed
J.C. Stella Jasmine Vs State of Kerala and Others
High Court Of Kerala · (1992) 2 KLJ 486
Kerala Education Rules, 1959 — Rule 1, 43, 7, 92
High Courts10 Aug 1992Dismissed
J.C. Stella Jasmine Vs State and Others
High Court Of Kerala · (1992) 2 KLJ 486
High Courts08 Aug 1992Dismissed
Mathew Vs State of Kerala
High Court Of Kerala · (1992) 08 KL CK 0038
Penal Code, 1860 (IPC) — Section 100, 102, 302, 351
High Courts07 Aug 1992
V. Santha Vs State of Kerala and Others
High Court Of Kerala · (1992) 08 KL CK 0053
Kerala Education Rules, 1959 — Rule 49
High Courts07 Aug 1992
Mathew and Another Vs Fr. Joseph Wadakkan
High Court Of Kerala · (1992) 2 KLJ 481
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5
High Courts07 Aug 1992Allowed
Philip Vs Surendran
High Court Of Kerala · (1994) ACJ 279 : (1992) 3 ILR (Ker) 861
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133Customs Act, 1962 — Section 12, 129
High Courts07 Aug 1992Dismissed
T.K. Narayana Pillai Vs Joseph Mathai and Others
High Court Of Kerala · (1992) 2 KLJ 365
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(4)(iii), 11(4)(iv), 20