High Courts26 Mar 1992Dismissed
Kariyadan Puthiya Maliyakkal Rabi Umma Vs Mukundan
High Court Of Kerala · (1992) 1 KLJ 592
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(a), 11(2)(b), 11(2)(c), 23(1)(i)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,120 of 2,714
High Courts25 Mar 1992Dismissed
Rt. Rev. K. C. Seth and Others Vs State and Others
High Court Of Kerala · (1992) 03 KL CK 0046
High Courts25 Mar 1992Dismissed
V.G. Vijayakumar Vs Ramapuram Aided School Employees Co-Operative Society Ltd. and Others
High Court Of Kerala · (1992) 03 KL CK 0042
Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 44Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(2)
High Courts25 Mar 1992Dismissed
Erinhikkal Parammal Ravindran Vs K. Roja and Others
High Court Of Kerala · AIR 1994 Ker 67
Civil Procedure Code, 1908 (CPC) — Section 115(1)
High Courts25 Mar 1992Allowed
Ramoo Ramesh Vs Andhra Bank
High Court Of Kerala · (1992) 65 FLR 823 : (1992) 2 LLJ 838
High Courts25 Mar 1992Dismissed
Ravindran Vs Raja and Another
High Court Of Kerala · AIR 1994 Ker 67
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115, 115(1)Evidence Act, 1872 — Section 45, 47Hindu Marriage Act, 1955 — Section 13
High Courts25 Mar 1992Dismissed
Paraprath Damodaran and Another Vs Kannipoyil Yeshoda and Another
High Court Of Kerala · (1992) 03 KL CK 0009
Transfer of Property Act, 1882 — Section 108
High Courts23 Mar 1992Allowed
Board of Directors P.U.C. Bank Ltd. Vs Joint Registrar and Others
High Court Of Kerala · (1992) 2 KLJ 384
Kerala Co-operative Societies Rules, 1969 — Rule 39
High Courts22 Mar 1992
COMMISSIONER OF INCOME TAX Vs INDIA SEA FOODS.
High Court Of Kerala · (1993) 110 CTR 190
Income Tax Act, 1961 — Section 256, 260, 271
High Courts20 Mar 1992Dismissed
Damodaran and Others Vs Shekharan and Others
High Court Of Kerala · AIR 1993 Ker 242 : (1993) 3 ILR (Ker) 328
Transfer of Property Act, 1882 — Section 53A
High Courts20 Mar 1992Dismissed
Damodaran and others Vs Sekharan and others
High Court Of Kerala · (1993) 1 KLJ 528
Transfer of Property Act, 1882 — Section 16, 53A
High Courts18 Mar 1992Allowed
Kerala Financial Corporation Vs Collector of Central Excise
High Court Of Kerala · (1992) 42 ECR 494 : (1993) 63 ELT 16
Central Excises and Salt Act, 1944 — Section 11Revenue Recovery Act, 1890 — Section 7State Financial Corporations Act, 1951 — Section 29, 29(5)
High Courts18 Mar 1992Dismissed
Chellappan Pillai Vs State of Kerala
High Court Of Kerala · (1992) 03 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 299Penal Code, 1860 (IPC) — Section 302
High Courts18 Mar 1992Dismissed
J. Subash Vs Labour Court and Others
High Court Of Kerala · (1992) 1 KLJ 816
Constitution of India, 1950 — Article 12, 14, 19, 19(1)(g), 226Industrial Disputes Act, 1947 — Section 33, 36, 36(4)
High Courts17 Mar 1992Dismissed
G. Sasidharan Vs The New Bank of India and Another
High Court Of Kerala · (1992) 2 KLJ 413
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 19
High Courts13 Mar 1992Dismissed
M. Alavi Vs T.V. Safia
High Court Of Kerala · AIR 1993 Ker 21 : (1992) 3 ILR (Ker) 184 : (1992) KLJ 550
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts12 Mar 1992Allowed
N.D.P. Namboodiripad Vs Union of India (UOI) and Others
High Court Of Kerala · (1992) 03 KL CK 0035
Central Civil Services (Pension) Rules, 1972 — Rule 49(2), 5Kerala Service Rules, 1958 — Rule 64
High Courts11 Mar 1992Allowed
Boban @ Jacob Cherian Vs State of kerala
High Court Of Kerala · (1992) 03 KL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts11 Mar 1992Dismissed
T. Subash Vs The Labour Court and Others
High Court Of Kerala · (1992) 65 FLR 561 : (1993) 1 LLJ 273
Bar Councils Act, 1926 — Section 14(1), 9Constitution of India, 1950 — Article 14, 19(1), 226Industrial Disputes Act, 1947 — Section 33C(2), 36, 36(3), 36(4)
High Courts11 Mar 1992Dismissed
J. Subhash Vs Labour Court and Others
High Court Of Kerala · (1992) 65 FLR 561 : (1993) 1 LLJ 273
Constitution of India, 1950 — Article 14, 19(1)Industrial Disputes Act, 1947 — Section 36, 36(4)