High Courts25 Jun 1992Dismissed
N. Mani Vs R.T.O. and Others
High Court Of Kerala · (1992) 2 KLJ 641
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,115 of 2,714
High Courts24 Jun 1992Allowed
Ramakrishnan and Others Vs Kottayi Service Co-operative Bank Ltd.
High Court Of Kerala · (1992) 06 KL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 11, 115, 115(1)
High Courts24 Jun 1992Dismissed
Peramboor Koya Vs State Of Kerala and Others
High Court Of Kerala · (1992) 06 KL CK 0071
Constitution of India, 1950 — Article 226Wakf (Amendment) Act, 1984 — Section 63BWaqf Act, 1954 — Section 42, 43, 43(4A), 44
High Courts24 Jun 1992Allowed
Parameswaran Kartha Vs Asst. Registrar of Co-operative Societies and Others
High Court Of Kerala · (1992) 2 KLJ 79
High Courts24 Jun 1992
Commissioner of Income Tax Vs Smt. Khairunnissa Ebrahim
High Court Of Kerala · (1993) 201 ITR 903
Income Tax Act, 1961 — Section 28, 41, 41(1)
High Courts24 Jun 1992
K. Sreedharan Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1993) 201 ITR 973
Income Tax Act, 1961 — Section 2(22)
High Courts24 Jun 1992Dismissed
Padmanabhan Vs Kerala State Handloom Development Corporation Limited
High Court Of Kerala · (1992) 3 ILR (Ker) 605 : (1993) 1 LLJ 1226
Constitution of India, 1950 — Article 14, 311(2)
High Courts24 Jun 1992Allowed
Achuthan Vs State of Kerala
High Court Of Kerala · (1992) 65 FLR 830 : (1995) 3 LLJ 136
Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 5
High Courts23 Jun 1992Allowed
P. Karunakaran and Others Vs Sri. C. Jayasooryan and Others
High Court Of Kerala · (1992) CriLJ 3540 : (1992) 3 ILR (Ker) 463
Criminal Procedure Code, 1973 (CrPC) — Section 199Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502
High Courts23 Jun 1992Dismissed
Kerala State Road Transport Corporation Democratic Labour Federation and Another Vs Kerala State Road Transport Corporation and Another
High Court Of Kerala · (1993) 1 LLJ 846
Constitution of India, 1950 — Article 14, 226Kerala Motor Transport Workers Act, 1961 — Section 13, 9A
High Courts23 Jun 1992Allowed
Bhageerathy Vs V. Beena and Another
High Court Of Kerala · (1993) 76 CompCas 684 : (1992) CriLJ 3946 : (1993) 1 ILR (Ker) 125 : (1992) 2 KLJ 46
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jun 1992
Malankara Rubber and Produce Co. Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1992) 3 ILR (Ker) 577 : (1993) 203 ITR 226
High Courts23 Jun 1992
T. Madhusoodan Vs The Superintendent of Police and Another
High Court Of Kerala · (1992) CriLJ 3442
Constitution of India, 1950 — Article 21, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 41, 438, 47, 48Penal Code, 1860 (IPC) — Section 406, 420
High Courts23 Jun 1992Dismissed
G.P. Kunhappa and Others Vs State and Others
High Court Of Kerala · (1992) 2 KLJ 129
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14
High Courts22 Jun 1992
Kochu Vavakunju Ahamed Kunju Labba Vs Kesava Pllai Govinda Pillai
High Court Of Kerala · (1992) 2 KLJ 47
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(iv)
High Courts18 Jun 1992Allowed
Muslim Printing and Pvt. Co. Ltd. Vs Secretary to Government
High Court Of Kerala · (1994) 3 LLJ 860
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25N, 25N(2)
High Courts18 Jun 1992
Punnakkal Sreedharan Vs Vellali Padmini and Others
High Court Of Kerala · (1992) CriLJ 3562 : (1992) 2 DMC 296 : (1992) 3 ILR (Ker) 572
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Jun 1992Allowed
Mohammed Sayeed Sarkar Vs State of Kerala and Others
High Court Of Kerala · (1992) CriLJ 3542 : (1992) 2 KLJ 127
Indian Medicine Central Council Act, 1970 — Section 17(2), 17(3), 17(4)
High Courts18 Jun 1992
Gopalan Vijayan Vs Raveendran and Another
High Court Of Kerala · (1992) 2 KLJ 167
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 47
High Courts15 Jun 1992
C.S. Santhosh Kumar Vs State of Kerala
High Court Of Kerala · (1992) 06 KL CK 0073
Constitution of India, 1950 — Article 14, 16, 21