High Courts16 Jun 1994
Chandran @ Ramachandran and another Vs State of Kerala
High Court Of Kerala · (1994) 2 KLJ 215
Evidence Act, 1872 — Section 114, 9
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 17 of 28
High Courts13 Jun 1994Dismissed
N.V. Shenoy and Co. Vs Sales Tax Officer and Others
High Court Of Kerala · (1994) 95 STC 469
Constitution of India, 1950 — Article 226
High Courts12 Jun 1994
A. Narayana Rao Vs Laxmi Amma
High Court Of Kerala · (1994) 2 KLJ 88
Kerala Land Reforms Act, 1963 — Section 10, 10(v), 10(v), 103, 13States Reorganisation Act, 1956 — Section 5Transfer of Property Act, 1882 — Section 2, 58, 58(d), 58(g), 59A
High Courts09 Jun 1994Dismissed
Regiongl Director E. S. I. Corpn. Vs P.K. Raju
High Court Of Kerala · (1994) 2 KLJ 179
Employees State Insurance Act, 1948 — Section 2(15B)Workmens Compensation Act, 1923 — Section 2(1)(1)
High Courts09 Jun 1994
Regional Director ESI Corpn. Vs P.K. Raju
High Court Of Kerala · (1994) 2 ACC 619
Employees Compensation Act, 1923 — Section 2
High Courts09 Jun 1994Dismissed
E.S.I. Corporation Vs Raju
High Court Of Kerala · (1994) ACJ 1041 : (1995) 70 FLR 1143 : (1994) 3 ILR (Ker) 534 : (1995) 1 LLJ 21
Employees State Insurance Act, 1948 — Section 2(15B)
High Courts08 Jun 1994
Kitta Vs Kuttan and Others
High Court Of Kerala · (1994) 06 KL CK 0034
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 144, 144(1), 144(2), 151Kerala Stay of Eviction Proceedings Act, 1967 — Section 6Specific Relief Act, 1963 — Section 28(1)
High Courts08 Jun 1994Dismissed
Ulahannan George Vs Pailo Kurian and another
High Court Of Kerala · (1994) 2 KLJ 106
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13, 13(2)
High Courts08 Jun 1994Allowed
Kerala State Elecy. Board Vs Labour Court
High Court Of Kerala · (1995) 70 FLR 1133 : (1994) 3 ILR (Ker) 429 : (1995) 1 LLJ 411
Industrial Disputes Act, 1947 — Section 10(1), 18(3)
High Courts07 Jun 1994
Chellamma Varghese Vs Cicey
High Court Of Kerala · (1994) 2 KLJ 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 12, 18
High Courts07 Jun 1994
A.B. Prabhu Vs Indira Thrikamdas Sampat and Others
High Court Of Kerala · (1994) 2 KLJ 30
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 6
High Courts07 Jun 1994
Meenakshi and others Vs Kamalakshy Ammaand another
High Court Of Kerala · (1994) 2 KLJ 450
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(1), 11(2), 11(2)(b), 11(3), 11(4)(iv)
High Courts07 Jun 1994
Chellamma Varghese Vs F. Cicey
High Court Of Kerala · (1994) 2 KLJ 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(2)(c), 12, 18
High Courts06 Jun 1994
Janab Abdul Rahiman Vs Lakshmi and Others
High Court Of Kerala · (1994) 2 KLJ 44
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(10), 11(3), 11(4), 11(7)
High Courts03 Jun 1994Allowed
K.K. Abdul Gafoor Vs The Intelligence Officer, Agricultural Income Tax and Sales Tax and Others
High Court Of Kerala · (1994) 95 STC 495
Kerala General Sales Tax Act, 1963 — Section 45A(1), 5
High Courts03 Jun 1994Allowed
State Bank of India Vs Mrs. T.R. Seethavarma and Others
High Court Of Kerala · AIR 1995 Ker 31
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 62
High Courts03 Jun 1994Dismissed
Cochin Roller Flour Mills Vs State of Kerala and Another
High Court Of Kerala · (1994) 95 STC 322
Constitution of India, 1950 — Article 14, 226
High Courts01 Jun 1994Allowed
M. Farisa Beevi Vs Supt. of Police and Others
High Court Of Kerala · (1994) 2 KLJ 1029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 12(4)
High Courts31 May 1994
D.L. Walton Vs Cochin Stock Exchange Ltd. and Others
High Court Of Kerala · AIR 1995 Ker 106
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, 9, 91, 91(1)Securities Contracts (Regulation) Act, 1956 — Section 12, 13, 18, 18(2), 19
High Courts30 May 1994
The Co-operative Sugars Ltd. Vs Govt. of Kerala and others
High Court Of Kerala · (1994) 2 KLJ 52
Kerala Distillery and Warehouse Rules, 1968 — Rule 34, 97, 98, 99