High Courts29 Jun 1994Allowed
P.D. Pillai Vs Mrs. Kaliyanikutty Amma and Others
High Court Of Kerala · AIR 1995 Ker 78 : (1995) 82 CompCas 147 : (1994) 3 ILR (Ker) 769
Limitation Act, 1963 — Section 18
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 16 of 28
High Courts29 Jun 1994
Joseph Antony and Another Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax and Others
High Court Of Kerala · (1994) 95 STC 146
Constitution of India, 1950 — Article 19(1), 19(6)Kerala General Sales Tax Act, 1963 — Section 28(5), 28(6)Kerala General Sales Tax Rules, 1963 — Rule 34(9)
High Courts28 Jun 1994Allowed
O. Mammachan Vs Kerala State Road Transport Corporation and Another
High Court Of Kerala · (1994) 2 ACC 476 : (1994) ACJ 1262 : (1994) 3 ILR (Ker) 683 : (1994) 2 KLJ 355
High Courts28 Jun 1994
Rosamma Thomas Vs Income Tax Officer and Another
High Court Of Kerala · (1994) 210 ITR 814
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 273A
High Courts27 Jun 1994
R. Chandrahasan Vs State of Kerala and Others
High Court Of Kerala · (1994) 06 KL CK 0032
Kerala General Sales Tax Act, 1963 — Section 36, 38, 46, 47, 47(1)
High Courts27 Jun 1994
M/s. United India Insurance Co. Ltd. Vs Cochin Port Trust and another
High Court Of Kerala · (1994) 2 KLJ 882
Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 106, 121Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts25 Jun 1994Allowed
K.C. Mohammed Meeran Vs Land Board
High Court Of Kerala · (1994) 2 KLJ 658
Kerala Land Reforms Act, 1963 — Section 100, 100A, 100C, 100D, 101
High Courts24 Jun 1994Allowed
P.D. Pillai Vs Mrs. Kalyanikutty Amma and others
High Court Of Kerala · (1994) 2 KLJ 187
Limitation Act, 1963 — Section 18
High Courts24 Jun 1994Dismissed
Kunhimuhammed Vs M.K. Khadeeja and Another
High Court Of Kerala · (1995) 1 CivCC 321 : (1998) 92 CompCas 610 : (1995) 2 ILR (Ker) 201 : (1995) 1 RCR(Criminal) 716
Criminal Procedure Code, 1973 (CrPC) — Section 2, 473Limitation Act, 1963 — Section 29(2), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts24 Jun 1994
Mathew Philip and Others Vs Malayalam Plantations (India) Ltd. and Another
High Court Of Kerala · (1994) 81 CompCas 38 : (1994) 3 ILR (Ker) 557
Companies Act, 1956 — Section 394, 394(1), 450, 481
High Courts24 Jun 1994Allowed
P.K. Sadasivan and others Vs Joint Registrar (Dairy) and others
High Court Of Kerala · (1994) 2 KLJ 230
Kerala Co-operative Societies Act, 1969 — Section 33, 33(1)
High Courts24 Jun 1994
Kunhi Mohammed Vs M.K. Khadiya and Another
High Court Of Kerala · (1995) 1 KLJ 229
Constitution of India, 1950 — Article 132, 136, 143Criminal Procedure Code, 1973 (CrPC) — Section 138, 167(6), 170(2), 171, 195Limitation Act, 1963 — Section 2, 29, 29(2), 5
High Courts23 Jun 1994Allowed
Amina Unno Vs Joint Secretary to Government of India, Ministry of Finance, Department of Revenue and Others
High Court Of Kerala · (1995) CriLJ 1199 : (1994) 3 ILR (Ker) 538
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 82, 85
High Courts22 Jun 1994Dismissed
State of Kerala and Another Vs Dr. C.V. Antony
High Court Of Kerala · (1995) 71 FLR 52 : (1995) 2 LLJ 995
Kerala Service Rules, 1958 — Rule 116, 116(5), 3
High Courts22 Jun 1994Allowed
Kerala Financial Corporation Vs Recovery Officer
High Court Of Kerala · (1998) 3 LLJ 1095
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11(2)Kerala State Financial Corporations Act, 1951 — Section 29, 46B
High Courts17 Jun 1994Allowed
V. Santhosh and Others Vs Joint Registrar of Co-operative Societies, Thiruvananthapuram and Others
High Court Of Kerala · AIR 1995 Ker 229 : (1994) 2 KLJ 128
Constitution of India, 1950 — Article 226
High Courts17 Jun 1994
A. Narayana Rao and etc. Vs Laxmi Amma and Others
High Court Of Kerala · AIR 1994 Ker 371 : (1994) 3 ILR (Ker) 329
Kerala Land Reforms Act, 1963 — Section 10, 13, 2(34), 2(57), 3States Reorganisation Act, 1956 — Section 5Transfer of Property Act, 1882 — Section 58
High Courts17 Jun 1994Dismissed
G. Sanjeevi Vs State of Kerala and Another
High Court Of Kerala · (1994) 3 ILR (Ker) 437 : (1994) 95 STC 10
Constitution of India, 1950 — Article 226
High Courts17 Jun 1994
Moidoo and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 06 KL CK 0005
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 269, 286, 366, 366(29)Kerala General Sales Tax Act, 1963 — Section 2, 5, 5(1)
High Courts16 Jun 1994
In Re: Sessions Judge
High Court Of Kerala · (1995) CriLJ 330 : (1994) 3 ILR (Ker) 851 : (1994) 2 KLJ 122
Juvenile Justice Act, 1986 — Section 21, 39, 5Penal Code, 1860 (IPC) — Section 3(1), 376, 450, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20