High Courts01 Aug 1994
Narayani Amma and Others Vs Govindan Nambi and Others
High Court Of Kerala · (1994) 2 KLJ 539
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 35(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 13 of 28
High Courts01 Aug 1994
The New India Assurance Co. Ltd. Vs Mrs. Pandyat Kuniyil Pushpavally and Others
High Court Of Kerala · (1996) 1 ACC 366
Insurance Act, 1938 — Section 95
High Courts01 Aug 1994Dismissed
New India Assurance Co. Ltd. Vs Pandyat Kuniyil Pushpavally and Others
High Court Of Kerala · (1996) ACJ 665
Motor Vehicles Act, 1988 — Section 95
High Courts01 Aug 1994
Babu Raj and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 08 KL CK 0006
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 17A, 18, 27, 31, 39
High Courts31 Jul 1994
Najeeb Vs N.K. Babu and others
High Court Of Kerala · (1994) 2 KLJ 331
Motor Vehicles Act, 1939 — Section 31, 96
High Courts29 Jul 1994
Mohanan Nair Vs State of Kerala and Others
High Court Of Kerala · (1994) 2 KLJ 471
Kerala Education Rules, 1959 — Rule 1A, 2
High Courts29 Jul 1994
State of Kerala Vs Paily Mani
High Court Of Kerala · (1994) 07 KL CK 0007
Kerala Land Acquisition Act, 1961 — Section 23(1A), 3(1), 4(1)
High Courts28 Jul 1994Partly Allowed
V. Kalpakam Amma Vs Muthurama Iyer Muthurkrishna Iyer and Another
High Court Of Kerala · AIR 1995 Ker 99 : (1994) 3 ILR (Ker) 734
Contract Act, 1872 — Section 56Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c)Transfer of Property Act, 1882 — Section 108
High Courts28 Jul 1994Dismissed
P.N. Menon and Another Vs Corporation of Calicut and Others
High Court Of Kerala · AIR 1995 Ker 136 : (1994) 3 ILR (Ker) 858
Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts28 Jul 1994
Jacob Vs State of Kerala and Another
High Court Of Kerala · (1994) 07 KL CK 0015
Arbitration Act, 1940 — Section 14, 17, 20, 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts27 Jul 1994Dismissed
Board of Directors of Kottappady Vs Joint Registrar and others Service Co-op Bank
High Court Of Kerala · (1994) 2 KLJ 795
Constitution of India, 1950 — Article 226
High Courts26 Jul 1994Dismissed
Chellappan Vs State of Kerala
High Court Of Kerala · (1994) 2 ALT(Cri) 497 : (1995) CriLJ 150 : (1994) 3 ILR (Ker) 723
Penal Code, 1860 (IPC) — Section 34, 362, 376, 380, 392
High Courts26 Jul 1994
Ms. Glasco Carriers (P) Ltd. Vs P.T. Thomas and others
High Court Of Kerala · (1994) 2 KLJ 497
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 12(1)
High Courts26 Jul 1994
M/s. Binny Ltd. Vs Regional Poultry Officer and Others
High Court Of Kerala · (1994) 2 KLJ 536
Workmens Compensation Act, 1923 — Section 12(2)
High Courts25 Jul 1994Allowed
B.D. Mary Vs State of Kerala and Others
High Court Of Kerala · (1994) 2 KLJ 551
High Courts22 Jul 1994
The Divisional Manager, Oriental Insurance Co. Ltd. Vs Murugan
High Court Of Kerala · (1995) 1 ACC 55 : (1994) 2 KLJ 329
Motor Vehicles Act, 1988 — Section 140, 142
High Courts22 Jul 1994
Oriental Insurance Co. Ltd. Vs Murugan
High Court Of Kerala · (1994) 2 ACC 544 : (1995) ACJ 164
Motor Vehicles Act, 1988 — Section 140, 142
High Courts22 Jul 1994Dismissed
Shajan Vs N. Raman Pillai and Others
High Court Of Kerala · (1994) 2 ACC 500 : (1995) ACJ 80
High Courts21 Jul 1994Dismissed
Abu Vs Subaida
High Court Of Kerala · (1994) CriLJ 3672 : (1994) 2 DMC 528 : (1994) 3 ILR (Ker) 706 : (1995) 1 RCR(Criminal) 442
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127Family Courts Act, 1984 — Section 19