High Courts28 Jan 1994Allowed
Narayanan Anandan Vs R. Rakesh and Others
High Court Of Kerala · AIR 1995 Ker 205
Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 74, 82, 84
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 26 of 28
High Courts28 Jan 1994
VALLY ESTATE Vs ADDL. AGRICULTURAL Income Tax OFFICER AND ANOTHER.
High Court Of Kerala · (1994) 208 ITR 224
Kerala Agricultural Income Tax Act, 1950 — Section 60Kerala Agricultural Income Tax Act, 1991 — Section 78, 99(1)
High Courts28 Jan 1994Dismissed
Vattakam Purath Parambil Ananda Bhai and Another Vs Kanaka Bhai and Others
High Court Of Kerala · AIR 1995 Ker 208
Evidence Act, 1872 — Section 101Succession Act, 1925 — Section 63
High Courts28 Jan 1994
Vally Estate Vs Addl. Agricultural Income Tax Officer and Another
High Court Of Kerala · (1994) 3 ILR (Ker) 18
Kerala Agricultural Income Tax Act, 1950 — Section 34, 60, 76, 78, 99(1)
High Courts28 Jan 1994
Rachunathan Vs Fertilizers and Chemicals Travancore Ltd.
High Court Of Kerala · (1994) 1 KLJ 446
High Courts27 Jan 1994Allowed
Palasseri Velayudhan and Another Vs Palasseri Ithayi and Others
High Court Of Kerala · AIR 1994 Ker 267 : (1994) 2 ILR (Ker) 743
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100
High Courts25 Jan 1994
V. D. Joseph Vs Rashtra Deepika Ltd.
High Court Of Kerala · (1994) 1 KLJ 610
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 48, 48(1)(b)
High Courts25 Jan 1994Allowed
Savani Transport Pvt. Ltd. Vs Savani Transport Employees Association and Another
High Court Of Kerala · (1994) 2 LLJ 269
Industrial Disputes Act, 1947 — Section 2, 25FFA, 25FFA(1), 25FFF, 25G
High Courts25 Jan 1994Dismissed
Dr. M.M. Hassan Vs T.C. Mohammed
High Court Of Kerala · AIR 1994 Ker 278 : (1995) 1 ILR (Ker) 233
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts25 Jan 1994Dismissed
T. Rajan Vs State and Others
High Court Of Kerala · (1994) 2 LLJ 236
Industrial Disputes Act, 1947 — Section 2
High Courts24 Jan 1994Dismissed
Neyyattinkara Ravi Vs N. Muhammed Ismail and Another
High Court Of Kerala · (1994) 81 CompCas 907
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jan 1994Dismissed
Ravi Vs Mohammed Ismail
High Court Of Kerala · (1994) 2 CivCC 152 : (1994) 1 KLJ 770 : (1995) 2 RCR(Criminal) 140 : (1994) 2 RCR(Criminal) 694
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts24 Jan 1994Dismissed
Balakrishnan, E. Vs Kerala Public Service Commission and Others
High Court Of Kerala · (1994) 1 KLJ 453
Constitution of India, 1950 — Article 14, 15(1), 16, 320Kerala Engineering Subordinate Service (Radio Branch) Rules, 1967 — Rule 31Public Service Commission Rules — Rule 13, 14, 18
High Courts21 Jan 1994Dismissed
Mani Varghese Vs Regional Controller (T.T.) and Others
High Court Of Kerala · AIR 1994 Ker 274
Constitution of India, 1950 — Article 14, 19(1)Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 519
High Courts21 Jan 1994Dismissed
V. Raman Vs State of Kerala and Others
High Court Of Kerala · AIR 1994 Ker 393 : (1993) 1 ILR (Ker) 857
Constitution of India, 1950 — Article 14, 226, 246Kerala Building Rules, 1984 — Rule 5Kerala Municipal Corporation Act, 1961 — Section 238, 238(4), 367, 367(5)
High Courts21 Jan 1994Dismissed
P.K. Thankachan Vs Thalanadu Services Co-op. Bank
High Court Of Kerala · (1994) 68 FLR 979 : (1994) 2 LLJ 423
High Courts20 Jan 1994Dismissed
Varkey K. P. Vs A.E.O. and others
High Court Of Kerala · (1994) 1 KLJ 386
Penal Code, 1860 (IPC) — Section 320, 324, 34
High Courts20 Jan 1994
A.V. James Vs Fr. Thomas Vallavancott and others
High Court Of Kerala · (1994) 1 KLJ 316
High Courts20 Jan 1994Dismissed
Varkey K.P. Vs The Headmaster, G.H.S. and Others
High Court Of Kerala · (1994) 1 KLJ 386
Kerala Service Rules, 1958 — Rule 5, 59Penal Code, 1860 (IPC) — Section 320, 324, 34
High Courts20 Jan 1994Dismissed
V.P. Vrinda Vs K. Indira Devi and Others
High Court Of Kerala · AIR 1995 Ker 57
Civil Procedure Code, 1908 (CPC) — Section 10