High Courts20 Jan 1994Dismissed
K.M. Pareeth Labba Vs Kerala Livestock Development Board Ltd. and Others
High Court Of Kerala · AIR 1994 Ker 286
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 2(9)
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 27 of 28
High Courts20 Jan 1994Dismissed
Vasudev Shenoy and Others Vs Government of India and Others
High Court Of Kerala · AIR 1994 Ker 305
Constitution of India, 1950 — Article 226, 245Waqf Act, 1954 — Section 1, 1(3), 63B
High Courts20 Jan 1994Allowed
Evans Food Corporation Vs Union of India (UOI) and Another
High Court Of Kerala · (1994) 3 ILR (Ker) 10 : (1994) 2 LLJ 646
High Courts20 Jan 1994Dismissed
State of Kerala Vs Thomas
High Court Of Kerala · (1994) 01 KL CK 0018
Kerala Abkari Act, 1077 — Section 12
High Courts19 Jan 1994Allowed
T.V. Madhusoodanan Vs The Chief Election Commissioner and Another
High Court Of Kerala · (1994) 2 KLJ 993
Constitution of India, 1950 — Article 226, 324, 324, 324(1), 324(6)Representation of the People Act, 1950 — Section 13CCRepresentation of the People Act, 1951 — Section 28A
High Courts18 Jan 1994
T. Mammad and others Vs Taluk Land Board and others
High Court Of Kerala · (1994) 2 KLJ 465
Kerala Land Reforms Act, 1963 — Section 82, 82(6)
High Courts18 Jan 1994Allowed
State of Kerala Vs Nawab Rajendran and Others
High Court Of Kerala · (1994) 01 KL CK 0048
Criminal Law (Amendment) Act, 1952 — Section 8, 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 190, 193Prevention of Corruption Act, 1988 — Section 13(1), 4, 5
High Courts18 Jan 1994Dismissed
Kanhikkamthoppu Parambil Radha Vs Kondarappatt Velayudhan
High Court Of Kerala · AIR 1994 Ker 412 : (1994) 2 ILR (Ker) 612
Family Courts Act, 1984 — Section 19(5), 20, 7, 7(1)Guardians and Wards Act, 1890 — Section 4
High Courts18 Jan 1994Dismissed
K. Madhu and Another Vs Omega Pipes Ltd. and Another
High Court Of Kerala · (1994) 1 ALT(Cri) 603 : (1994) 1 CivCC 594 : (1996) 85 CompCas 263 : (1994) CriLJ 3439 : (1994) 2 ILR (Ker) 737 : (1999) 1 RCR(Criminal) 792 : (1995) 1 RCR(Criminal) 296
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Jan 1994
Radha Vs Velayudhan
High Court Of Kerala · (1994) 1 KLJ 310
Civil Procedure Code, 1908 (CPC) — Section 115Family Courts Act, 1984 — Section 19, 19(1), 19(5), 20, 7Guardians and Wards Act, 1890 — Section 10, 25, 3, 48, 7
High Courts17 Jan 1994Dismissed
Kammaran Vs Raman
High Court Of Kerala · (1994) 1 KLJ 390
Court Fees Act, 1870 — Section 27(a)(ii)
High Courts17 Jan 1994Dismissed
Kerala Spinning Mills Workers Union Vs Kerala Spinners Ltd.
High Court Of Kerala · (1994) 2 LLJ 661
Constitution of India, 1950 — Article 226
High Courts14 Jan 1994Allowed
L. Jose Vs K. Nesamony and Others
High Court Of Kerala · AIR 1994 Ker 300 : (1994) 2 ILR (Ker) 603 : (1994) 1 KLJ 329
Essential Commodities Act, 1955 — Section 3, 7
High Courts14 Jan 1994Partly Allowed
A.B. Sasidharan Vs Koottukadu Cherupushpam Thirunal Savasamskara Sadhaka Sangham and Another
High Court Of Kerala · AIR 1995 Ker 152 : (1994) 2 ILR (Ker) 594
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts14 Jan 1994Dismissed
Alappuzha Municipality Vs T.J. Paul
High Court Of Kerala · AIR 1995 Ker 36
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts14 Jan 1994Dismissed
V.P. Madhavan Vydiar Vs Ajith Simhun and Another
High Court Of Kerala · (1994) CriLJ 1811 : (1994) 2 ILR (Ker) 599 : (1994) 1 KLJ 545 : (1994) 3 RCR(Criminal) 121
Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 198(2)Penal Code, 1860 (IPC) — Section 320, 320(2), 494, 497, 497(1)
High Courts13 Jan 1994
Muhammed Vs Parukutty Amma and Others
High Court Of Kerala · (1994) 01 KL CK 0054
High Courts13 Jan 1994Dismissed
Sujatha Weaving Mills and Others Vs Syndicate Bank
High Court Of Kerala · AIR 1994 Ker 386 : (1994) 2 ILR (Ker) 729
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(3), Order 21 Rule 1(4), Order 21 Rule 1(5), Order 21 Rule 4
High Courts13 Jan 1994Dismissed
P.P. Sons Vs Assistant Commissioner (Assessment) of Sales Tax and Others
High Court Of Kerala · (1994) 95 STC 69
Kerala General Sales Tax Act, 1963 — Section 23, 23(3), 36Kerala General Sales Tax Rules, 1963 — Rule 21(7), 31
High Courts13 Jan 1994Dismissed
Balakrishna Pillai Vs Abdullakutty
High Court Of Kerala · (1994) 1 CivCC 606 : (1995) 1 CivCC 670 : (1994) 1 KLJ 307
Negotiable Instruments Act, 1881 (NI) — Section 138