High Courts30 Jul 1992Allowed
Chacko Vs State of Kerala
High Court Of Kerala · (1993) 1 LLJ 283
Industrial Disputes Act, 1947 — Section 2(OO), 25FF
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,112 of 2,714
High Courts29 Jul 1992Allowed
Sreedhara Pillay Vs P.J. Alexander and Another
High Court Of Kerala · (1992) 2 KLJ 356
Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 233(3), 243(2), 252, 253Penal Code, 1860 (IPC) — Section 34, 500
High Courts29 Jul 1992Allowed
Powar Vs Labour Enforcement Officer (C)
High Court Of Kerala · (1993) CriLJ 26 : (1992) 65 FLR 907 : (1992) 3 ILR (Ker) 672 : (1993) 1 LLJ 521
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2, 23
High Courts29 Jul 1992Allowed
Sreedhar Pillay and Others Vs P.J. Alexander and Another
High Court Of Kerala · (1992) CriLJ 3433 : (1992) 3 ILR (Ker) 664
Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 233(3), 243(2), 252, 253Penal Code, 1860 (IPC) — Section 34, 500
High Courts29 Jul 1992
P.V. Sreedharan Nair Vs Spl. Deputy Tahsildar and Others
High Court Of Kerala · (1993) 1 LLJ 851
Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)
High Courts29 Jul 1992Dismissed
Lakshmikutty Amma and Others Vs Vijayalakshmikutty and Another
High Court Of Kerala · (1992) 07 KL CK 0021
Contract Act, 1872 — Section 23Kerala Education Rules, 1959 — Rule 1(2), 51A
High Courts29 Jul 1992
Raghavan Nair Vs S. PadmaKumar and Others
High Court Of Kerala · (1992) 07 KL CK 0017
Administrative Service (Cadre) Rules, 1954 — Rule 3, 4, 4(1), 8All India Services Act, 1951 — Section 2, 2A, 3, 3(1)Constitution of India, 1950 — Article 226, 309, 312, 32
High Courts29 Jul 1992
S.N.D.P. Sokha, Vavakad Vs P.K. Sreedharan and Another
High Court Of Kerala · (1992) 2 KLJ 319
High Courts28 Jul 1992
Sebastian alias Kunju Vs State of Kerala (C.I. of Police)
High Court Of Kerala · (1992) CriLJ 3642 : (1993) 1 ILR (Ker) 264
Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 324
High Courts27 Jul 1992
M.V. Mayan Vs N.N. Ramanathan and Others
High Court Of Kerala · (1992) 2 KLJ 401
Kerala Land Reforms Act, 1963 — Section 72C
High Courts27 Jul 1992Dismissed
K. Rajammal Vs State Bank of Mysore
High Court Of Kerala · (1992) 07 KL CK 0031
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Article 136
High Courts27 Jul 1992
P.A. Jacob Vs The Superintendent of Police, Kottayam and Another
High Court Of Kerala · AIR 1993 Ker 1 : (1993) 1 ILR (Ker) 248
Constitution of India, 1950 — Article 14, 19, 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 133Kerala Police Act, 1960 — Section 19, 23
High Courts23 Jul 1992Dismissed
Lakshmikutty Amma Retnamma Vs P.N. Krishna Pillai and Others
High Court Of Kerala · AIR 1992 Ker 373 : (1992) 3 ILR (Ker) 514
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 39 Rule 1, 151Limitation Act, 1963 — Article 99
High Courts23 Jul 1992Dismissed
M. Saraswathy Amma Vs P. Padmavathy Amma and Others
High Court Of Kerala · AIR 1993 Ker 198 : (1992) 2 DMC 371 : (1992) 3 ILR (Ker) 854
Constitution of India, 1950 — Article 309Hindu Marriage Act, 1955 — Section 29(2)
High Courts22 Jul 1992Dismissed
Pavianose Vs Sugathan
High Court Of Kerala · AIR 1993 Ker 177
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts22 Jul 1992Allowed
Kunjanni Vs Jacob and Others
High Court Of Kerala · (1992) 2 KLJ 250
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(1), 37(2)
High Courts21 Jul 1992Dismissed
Biju Joseph Vs Chacko P.A. and Others
High Court Of Kerala · (1992) 2 KLJ 326
Constitution of India, 1950 — Article 19(6), 47Foreign Liquor Rules — Rule 13, 13(3), 13AKerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 4, 6, 6(2)
High Courts20 Jul 1992Dismissed
Union Bank of India and Others Vs Khaders International Constructions Ltd. and Others
High Court Of Kerala · AIR 1993 Ker 31 : (1995) 83 CompCas 530
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts20 Jul 1992Dismissed
Kurian Vs Prathapan and Others
High Court Of Kerala · (1992) 2 KLJ 370
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)
High Courts16 Jul 1992Dismissed
Mrs. Rosy George Vs State Bank of India and Others
High Court Of Kerala · AIR 1993 Ker 184 : (1994) 80 CompCas 371 : (1992) 3 ILR (Ker) 823
Civil Procedure Code, 1908 (CPC) — Section 34Limitation Act, 1963 — Article 1, 55, 62Transfer of Property Act, 1882 — Section 96