High Courts18 Aug 1994
Dr. J. Mohan Vs Kerala Public Service Commission and Others
High Court Of Kerala · (1994) 08 KL CK 0028
Constitution of India, 1950 — Article 14, 226, 320Kerala State and Subordinate Services Rules, 1958 — Rule 17A
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 12 of 28
High Courts18 Aug 1994
Smt. K. Bhagirathi G. Shenoy and Others Vs K. P. Ballukuraya
High Court Of Kerala · (1994) 2 KLJ 612
Kerala Land Reforms Act, 1963 — Section 103, 2(57), 3(1)(ii), 9
High Courts18 Aug 1994Dismissed
Rajendran Vs The State of Kerala and Others
High Court Of Kerala · (1995) CriLJ 2889 : (1994) ECR 651 : (1995) 1 ILR (Ker) 442 : (1993) 3 ILR (Ker) 100
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
High Courts18 Aug 1994Dismissed
Sadasivan Nair Vs The Commissioner and Secretary to Government, Home Department and Others
High Court Of Kerala · (1995) CriLJ 1235
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22Internal Security Act — Section 87, 88
High Courts18 Aug 1994Dismissed
Veerappan Vs Muthamma
High Court Of Kerala · (1995) 1 ACC 5 : (1995) ACJ 313 : (1995) 1 ILR (Ker) 357 : (1994) 2 KLJ 625 : (1999) 3 LLJ 451
Hindu Adoptions and Maintenance Act, 1956 — Section 21
High Courts18 Aug 1994Allowed
The Life Insurance Corporation of India, Trivandrum Vs Mrs. Prasanna Devaraj
High Court Of Kerala · (1995) 2 ACC 98 : (1995) ACJ 577 : AIR 1995 Ker 88 : (1995) 82 CompCas 611 : (1995) 1 ILR (Ker) 152
Contract Act, 1872 — Section 126, 9
High Courts18 Aug 1994
Vijayasankar Vs Union of India
High Court Of Kerala · (1994) 08 KL CK 0014
Railway Claims Tribunal Act, 1987 — Section 13Railways Act, 1989 — Section 124
High Courts18 Aug 1994
P.S. C. and Others Vs Dr. Mohan and Others
High Court Of Kerala · (1994) 2 KLJ 583
Constitution of India, 1950 — Article 14, 226, 320
High Courts17 Aug 1994Dismissed
K.V. Francis Vs T. Karunakaran Nambiar and Others
High Court Of Kerala · AIR 1995 Ker 285
Constitution of India, 1950 — Article 163, 165, 226
High Courts17 Aug 1994
Anitha Vs Asst. Director of Tea Development and Others
High Court Of Kerala · (1994) 08 KL CK 0008
Industrial Disputes Act, 1947 — Section 2(oo), 2(oo)(bb), 25
High Courts17 Aug 1994
A.M. Ismail and Others etc. Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1995 Ker 1
Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16(1)
High Courts16 Aug 1994Dismissed
Varki Thomas Vs Forward Bank Ltd.
High Court Of Kerala · (1994) 08 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, 104, 96Cochin Civil Rules of Practice, 1935 — Rule 237County Court Rules, 1875 — Order 8 Rule 7
High Courts12 Aug 1994Dismissed
N.V. Antony Vs Joint Registrar of Co-operative Societies, Thrissur and Others
High Court Of Kerala · AIR 1995 Ker 39
Constitution of India, 1950 — Article 226
High Courts10 Aug 1994Dismissed
New India Assurance Co. Ltd., Cochin Vs V.N. Thankappan and Others
High Court Of Kerala · (1995) ACJ 42 : AIR 1995 Ker 40 : (1995) 1 ILR (Ker) 437
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 168
High Courts10 Aug 1994
Commissioner of Income Tax Vs Sea Pearl Industries
High Court Of Kerala · (1995) 211 ITR 508
Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 256, 41, 41(1), 80HHC
High Courts10 Aug 1994
Paniker Kadavu Con. Co-op, Society Vs Registrar and Others
High Court Of Kerala · (1994) 2 KLJ 582
Kerala Co-operative Societies Act, 1969 — Section 65
High Courts08 Aug 1994
Ajit Kumar Vs Narayanan and Others
High Court Of Kerala · (1994) 08 KL CK 0031
Kerala Land Reforms Act, 1963 — Section 125(3)Limitation Act, 1877 — Section 7Limitation Act, 1963 — Section 2(1), 5, 6, 7
High Courts08 Aug 1994
Abubacker Vs State of Kerala
High Court Of Kerala · (1994) 08 KL CK 0026
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 360Kerala Prisons Rules, 1958 — Rule 452(B), 452(BB)
High Courts05 Aug 1994
New India Assurance Co. Ltd. Vs Mary and Others
High Court Of Kerala · (1994) 08 KL CK 0010
Motor Vehicles Act, 1939 — Section 110D, 95(1), 95(2), 96(1)
High Courts04 Aug 1994
C.T. Xavier and Others Vs P.V. Joseph and Another
High Court Of Kerala · AIR 1995 Ker 140
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 56, 73