High Courts03 Jul 1992Allowed
Varkey Joseph Vs Mathai Kuriakose
High Court Of Kerala · (1992) 07 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Easements Act, 1882 — Section 41, 47
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,114 of 2,714
High Courts02 Jul 1992Allowed
N. Sundereswaran Vs State of Kerala and Others
High Court Of Kerala · (1992) 07 KL CK 0050
Central Sales Tax Act, 1956 — Section 14, 15, 5, 5(1), 5(3)Constitution (Sixth Amendment) Act, 1956 — Article 286 , 286(2)Constitution of India, 1950 — Article 141, 286, 286(1)
High Courts02 Jul 1992
Robert Sebastian Vs Linet Suba also known as Linet Suba Robert and Another
High Court Of Kerala · AIR 1992 Ker 412 : (1992) 2 DMC 345 : (1992) 3 ILR (Ker) 20
Divorce Act, 1869 — Section 17, 34, 55
High Courts02 Jul 1992Allowed
Chrisostom Vs Federal Bank Ltd.
High Court Of Kerala · (1992) 65 FLR 695 : (1993) 1 ILR (Ker) 135 : (1992) 2 KLJ 161 : (1993) 1 LLJ 422
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts02 Jul 1992Dismissed
Chandran and Another Vs Sheela and Another
High Court Of Kerala · (1992) 07 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts30 Jun 1992Allowed
Sreenivasan Muraleedharan Vs State of Kerala
High Court Of Kerala · (1992) 2 KLJ 144
Criminal Procedure Code, 1973 (CrPC) — Section 205, 273, 387
High Courts30 Jun 1992Dismissed
Chandran Vs State of Kerala
High Court Of Kerala · (1992) 06 KL CK 0067
Evidence Act, 1872 — Section 153, 155Penal Code, 1860 (IPC) — Section 302
High Courts30 Jun 1992Dismissed
P.M. Mathew and Another Vs State of Kerala and Another
High Court Of Kerala · (1992) 06 KL CK 0004
Kerala Education Act, 1958 — Section 10Kerala Education Rules, 1959 — Rule 3, 3(1), 3A, 4(1), 4A
High Courts29 Jun 1992Dismissed
P. Damodaran and Others Vs State
High Court Of Kerala · (1993) CriLJ 404
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(5), 320(6)Penal Code, 1860 (IPC) — Section 420
High Courts29 Jun 1992Dismissed
T.P. Sasidharan Vs K. Sreedharan and Co.
High Court Of Kerala · (1992) 06 KL CK 0006
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 2, 2(6)Mysore Rents, Hotel and Lodging House Rates Control Act — Section 3G
High Courts29 Jun 1992Dismissed
Damodaran and Others Vs State of Kerala
High Court Of Kerala · (1993) CriLJ 404
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(5), 320(6)Penal Code, 1860 (IPC) — Section 420
High Courts26 Jun 1992
M/s. Vanaja Textiles Ltd. Vs M/s. C.S. Galiakotwala and Co. Ltd.
High Court Of Kerala · (1992) 2 KLJ 175
Arbitration Act, 1940 — Section 33
High Courts26 Jun 1992Allowed
Hajee P.M. Meeranan and Another Vs P. Venugopal, Special Officer, Kanjirappally Municipality
High Court Of Kerala · (1993) CriLJ 364 : (1993) 1 ILR (Ker) 128 : (1992) 2 KLJ 210
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(2)
High Courts26 Jun 1992Dismissed
Kunnath Abdul Salam Abdurahiman Ustad and Another Vs K.N. Muhammadali
High Court Of Kerala · (1992) CriLJ 4079 : (1992) 3 ILR (Ker) 809
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 155(2), 156(1), 34, 403, 405
High Courts26 Jun 1992Dismissed
N. Mani Vs The Regional Transport Officer, Thiruvanathapuram and Others
High Court Of Kerala · AIR 1993 Ker 37
Constitution of India, 1950 — Article 14Kerala Motor Vehicles Taxation Act, 1976 — Section 22
High Courts26 Jun 1992Allowed
Moorthy, A.K. Vs Ramachandran, D.
High Court Of Kerala · (1992) 06 KL CK 0017
Kerala Buildings (Lease and Rent Control) Rules, 1959 — Rule 11(8)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 10, 11(8), 13(3)
High Courts25 Jun 1992
C.S. Kothandarama Iyer and Others Vs A. Kamalakshi and Others
High Court Of Kerala · (1992) 2 KLJ 230
Kerala Land Reforms Act, 1963 — Section 128B, 72(F)(7)
High Courts25 Jun 1992
Commissioner of Income Tax Vs K. Sreedharan
High Court Of Kerala · (1992) 106 CTR 12 : (1993) 201 ITR 1010
Income Tax Act, 1961 — Section 68
High Courts25 Jun 1992Dismissed
Thomas Cherian alias Saji Vs Nisha Thomas
High Court Of Kerala · AIR 1993 Ker 19 : (1992) 2 ILR (Ker) 745 : (1992) 2 KLJ 100
Divorce Act, 1869 — Section 18, 20
High Courts25 Jun 1992Allowed
Kerala Private Motor and Mechanical Workers'' Federation Vs State of Kerala and Another
High Court Of Kerala · (1993) 1 LLJ 401
Industrial Disputes Act, 1947 — Section 10(1), 2, 25F, 27B