High Courts07 Aug 1992Allowed
Kunhikannan Vs Damodaran Nambeesan and Others
High Court Of Kerala · (1992) 2 KLJ 625
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,111 of 2,714
High Courts06 Aug 1992Dismissed
Vasudevan Nair Vs Achuthan Nair and Another
High Court Of Kerala · (1992) 2 KLJ 450
Income Tax Act, 1922 — Section 45Income Tax Act, 1961 — Section 220(6)Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 130
High Courts06 Aug 1992Dismissed
Shaji Varghese Vs P.C. Cherian
High Court Of Kerala · (1992) 08 KL CK 0040
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(8), 2(1), 20
High Courts06 Aug 1992
K.G. Vijayan Vs The Dist. Manager, Food Corpn. of India and Others
High Court Of Kerala · AIR 1994 Ker 52
Constitution of India, 1950 — Article 311Food Corporation of India Staff Regulations, 1971 — Regulation 72(2), 74(3)Food Corporations Act, 1964 — Section 45
High Courts06 Aug 1992Dismissed
Varkey Vs George and Others
High Court Of Kerala · (1992) 08 KL CK 0025
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 141Succession (Kerala) Rules, 1968 — Rule 15, 17, 26, 29, 7Succession Act, 1925 — Section 264, 268, 276, 278, 295
High Courts05 Aug 1992Dismissed
Mathew alias Mathai Vs State of Kerala
High Court Of Kerala · (1993) CriLJ 213
Penal Code, 1860 (IPC) — Section 100, 102, 302, 351
High Courts05 Aug 1992Allowed
Queens Kuries and Loans (P.) Ltd. Vs Sheena Jose and Others
High Court Of Kerala · (1993) 76 CompCas 821
Companies Act, 1956 — Section 169, 169(4), 169(5), 284
High Courts05 Aug 1992
T.R. Gopi Vs District Collector and Another
High Court Of Kerala · (1992) 2 KLJ 622
Transfer of Property Act, 1882 — Section 10, 8
High Courts04 Aug 1992Dismissed
Valiyaveetil Ashraf and etc. Vs State, S.H.O.
High Court Of Kerala · (1994) CriLJ 555
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 21, 27, 3, 30, 8Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
High Courts04 Aug 1992Dismissed
Samuel Thomas Vs Unnikrishnan and Others
High Court Of Kerala · (1993) CriLJ 149 : (1993) 1 ILR (Ker) 273 : (1992) 2 KLJ 474
Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(5)Kerala High Court Rules, 1971 — Rule 173Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Aug 1992Dismissed
Bhageerathy Pillai Pankajakshy Amma and Another Vs Chellamma Pillai Rajamma and Others
High Court Of Kerala · (1992) 08 KL CK 0014
Kerala Land Reforms Act, 1963 — Section 4A, 4A(1)
High Courts31 Jul 1992
Raghavan and another Vs Sankaran Ezhuthassan
High Court Of Kerala · (1993) 1 KLJ 71
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 41, 41(b), 41(b)
High Courts31 Jul 1992Dismissed
Raghavan Vs Krishnan Nambiar and Another
High Court Of Kerala · (1992) 2 KLJ 519
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90, Order 21 Rule 90(1), Order 21 Rule 90(2)
High Courts31 Jul 1992
K.C. Sankaranarayanan and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 402
Kerala Private Forests (Exemption from Vesting) Rules, 1972 — Rule 3Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 3(3)
High Courts31 Jul 1992
A.L. Sivaraman and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1993 Ker 17 : (1993) 1 ILR (Ker) 143
Kerala Stamp Act, 1959 — Section 30
High Courts31 Jul 1992Dismissed
Sudarsan Chits (India) Ltd. Vs R. Sambasiva Rao and Others
High Court Of Kerala · (1995) 84 CompCas 962
Companies Act, 1956 — Section 446(2) , 458ALimitation Act, 1963 — Article 137, 15, 15(3)
High Courts31 Jul 1992Allowed
Raghavan and Another Vs Sankaran Ezhuthassan
High Court Of Kerala · AIR 1993 Ker 178 : (1993) 2 ILR (Ker) 570
Specific Relief Act, 1963 — Section 41
High Courts31 Jul 1992
K.C. Sankaranarayanan and Others Vs State and Others
High Court Of Kerala · (1992) 2 KLJ 347
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(3)Private Forests (Exemption from Vesting) Rules, 1972 — Rule 3(1)
High Courts31 Jul 1992Dismissed
Hyderkhan Vs Meharunnissa
High Court Of Kerala · (1993) 1 CivCC 460 : (1993) CriLJ 236 : (1992) 2 DMC 382 : (1993) 1 ILR (Ker) 173
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3
High Courts30 Jul 1992Allowed
M.S. Gopalakrishnan Vs P.P. Dominic and Others
High Court Of Kerala · AIR 1992 Ker 408
Kerala Municipalities Act, 1961 — Section 10, 344