High Courts21 Jul 1994
In Re: Temples in the erstwhile Malabar area
High Court Of Kerala · AIR 1995 Ker 172
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 14 of 28
High Courts21 Jul 1994
Najeeb Vs N.K. Babu and Others
High Court Of Kerala · (1994) 07 KL CK 0018
Motor Vehicles Act, 1939 — Section 29A, 29A(2), 31, 96
High Courts21 Jul 1994
Commissioner of Income Tax Vs Cochin Refineries Ltd.
High Court Of Kerala · (1994) 121 CTR 358 : (1994) 210 ITR 1060
Income Tax Act, 1961 — Section 256, 256(2), 37
High Courts20 Jul 1994Dismissed
K.K. Pushkaran and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 2 KLJ 1075
Merchant Shipping Act, 1958 — Section 435K
High Courts20 Jul 1994Allowed
Renganatha Pai Vs Director General of Police and others.
High Court Of Kerala · (1994) 2 KLJ 284
Constitution of India, 1950 — Article 21, 43Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 17(2), 17(2)Transfer of Property Act, 1882 — Section 107, 108, 108(c), 108(e), 11
High Courts20 Jul 1994
George Sebastian alias Joy Vs Molly Joseph alias Nish
High Court Of Kerala · AIR 1995 Ker 16 : (1995) 2 DMC 168 : (1995) 1 ILR (Ker) 1
Divorce Act, 1869 — Section 18, 19
High Courts20 Jul 1994Dismissed
K.V. Antony Vs Catholic Syrian Bank Ltd.
High Court Of Kerala · AIR 1995 Ker 70
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72(1), Order 21 Rule 72A(2), Order 21 Rule 90, Order 21 Rule 90(3)
High Courts20 Jul 1994
Karaparambil Sidharthan Vs Kalathingal Hansankutty Haji and Others
High Court Of Kerala · AIR 1995 Ker 122
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 12(3), 18
High Courts20 Jul 1994Allowed
K. Koodalingam Vs Supt. Engineer and Others
High Court Of Kerala · (1995) ACJ 282 : (1994) 3 ILR (Ker) 695 : (1994) 2 KLJ 348 : (1995) 1 LLJ 334
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2)
High Courts19 Jul 1994
Kumaran Harshakumar Vs Nooreddenkunju and others
High Court Of Kerala · (1994) 2 KLJ 427
Fatal Accidents Act, 1855 — Section 1, 1A, 2
High Courts19 Jul 1994
Kumaran Vs Mohammed Khader
High Court Of Kerala · (1994) 2 ACC 532 : (1995) ACJ 173
Fatal Accidents Act, 1855 — Section 1, 1A, 2
High Courts19 Jul 1994
Kerala State Drugs and Pharmaceuticals Ltd. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1994) 120 CTR 504 : (1994) 210 ITR 1042
Companies Act, 1956 — Section 619, 619(2)Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(10), 44AB
High Courts19 Jul 1994
R. Padmanabhan Vs Union of India (UOI)
High Court Of Kerala · (1995) 78 ELT 664 : (1985) 1 KLJ 106
All India Services Act, 1951 — Section 2Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 41(1)
High Courts19 Jul 1994Dismissed
Mrs. Narayani R Prasad Vs Mavelikkara Municipality and Another
High Court Of Kerala · (1994) 2 KLJ 927
Kerala Municipalities Act, 1961 — Section 110
High Courts18 Jul 1994
Commissioner of Income Tax Vs P. Veriah
High Court Of Kerala · (1994) 121 CTR 491 : (1995) 211 ITR 244
Income Tax Act, 1961 — Section 256, 32, 32A, 37
High Courts18 Jul 1994
T. Mammed and Others Vs Taluk Land Board and Others
High Court Of Kerala · (1994) 07 KL CK 0021
Land Reforms Act, 1963 — Section 3, 82, 82(2), 82(6)
High Courts18 Jul 1994Dismissed
National Insurance Co. Ltd. Vs Ramakrishna Pillai and Others
High Court Of Kerala · (1994) 2 ACC 497 : (1994) ACJ 1113
Motor Vehicles Act, 1939 — Section 110A
High Courts18 Jul 1994Dismissed
M. Balakrishnan Nair and others Vs State and others
High Court Of Kerala · (1994) 2 KLJ 758
High Courts15 Jul 1994Dismissed
K.V. Kunhikannan Vs Food Inspector and Another
High Court Of Kerala · (1994) CriLJ 3823 : (1994) 3 ILR (Ker) 589
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13, 13(2), 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 3, 4, 4(2)
High Courts15 Jul 1994
N. Gopalakrishna Pillai Vs Philippose Abraham
High Court Of Kerala · (1994) 2 KLJ 833
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(2)(b), 11(2)(c)