High Courts15 Dec 1994
Kuruvilla Abraham Vs P.C. John
High Court Of Kerala · (1994) 12 KL CK 0007
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3), 11, 11(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,040 of 2,714
High Courts14 Dec 1994Allowed
Kuriakose Vs State of Kerala
High Court Of Kerala · (1995) CriLJ 1751 : (1995) 1 ILR (Ker) 728
Criminal Procedure Code, 1973 (CrPC) — Section 164, 190(1), 195(1)(b)(ii), 340Penal Code, 1860 (IPC) — Section 193, 195, 195(1)
High Courts14 Dec 1994Dismissed
Justin D. Aruja Vs Director, School of Management Studies and Others
High Court Of Kerala · (1995) 1 KLJ 139
Cochin University of Science and Technology Act, 1986 — Section 17, 18, 18(xix), 2Constitution of India, 1950 — Article 226
High Courts13 Dec 1994
Commissioner of Income Tax Vs S.M. Syed Mohammed Saheb and Bros.
High Court Of Kerala · (1994) 12 KL CK 0022
Income Tax Act, 1961 — Section 36, 36(2)
High Courts13 Dec 1994
Commissioner of Income Tax Vs Dr. David Joseph
High Court Of Kerala · (1995) 124 CTR 146 : (1995) 214 ITR 658
Income Tax Act, 1961 — Section 164
High Courts13 Dec 1994
Mammen, M.C. Vs The Kerala State Electricity Board and Others
High Court Of Kerala · (1994) 12 KL CK 0001
Electricity Act, 1910 — Section 26(1), 26(6)
High Courts12 Dec 1994
T.S. Radha Raju Vs Commissioner of Income Tax
High Court Of Kerala · (1995) 214 ITR 730
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4)
High Courts12 Dec 1994
Commissioner of Wealth-tax Vs Smt. Sarala Devi
High Court Of Kerala · (1994) 12 KL CK 0018
Wealth Tax Act, 1957 — Section 7
High Courts12 Dec 1994Dismissed
Devasahayam Raju Vs Soman
High Court Of Kerala · (1994) 12 KL CK 0012
Kerala Land Reforms Act, 1963 — Section 125, 125(3), 2(25)
High Courts12 Dec 1994
Mariyappanassari Vs Amaravathy Ammal
High Court Of Kerala · (1994) 12 KL CK 0009
Constitution of India, 1950 — Article 14Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 2(6)Kerala Land Reforms Act, 1963 — Section 125, 125(3), 125(8)
High Courts09 Dec 1994
Samuel and Others Vs Ponnachen and Another
High Court Of Kerala · (1995) 1 KLJ 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1)
High Courts09 Dec 1994Dismissed
Oriental Trading Co. and Another Vs State Bank of India
High Court Of Kerala · (1995) 1 KLJ 114
Banking Regulation Act, 1949 — Section 11, 11(3), 11(4), 11(4)(iv), 11(8)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(8)
High Courts08 Dec 1994
A. Mohammed Vs State of Kerala
High Court Of Kerala · (1995) CriLJ 1866 : (1995) 2 ILR (Ker) 53
Criminal Procedure Code, 1973 (CrPC) — Section 188, 4, 482, 82, 83Customs Act, 1962 — Section 1(2), 111, 113, 2, 2(39)
High Courts08 Dec 1994
Sarojini Amma and Another Vs Dakshyani Amma and Others
High Court Of Kerala · (1994) 12 KL CK 0013
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 9
High Courts02 Dec 1994Allowed
Mohanan Vs State of Kerala
High Court Of Kerala · (1995) 1 ALT(Cri) 236 : (1995) CriLJ 2325
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41(2), 42, 42(1), 42(2)
High Courts30 Nov 1994Dismissed
V. Muhammed Basheer Vs State of Kerala
High Court Of Kerala · (1995) CriLJ 1171 : (1995) 1 ILR (Ker) 846 : (1995) 1 RCR(Criminal) 370
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41(2), 42, 42(1), 43
High Courts30 Nov 1994Dismissed
Subhadra Vs State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 245 : (1994) 2 KLJ 1068
Kerala Revenue Recovery Act, 1968 — Section 2, 44, 44(2), 44(3), 50Kerala Toddy Workers Welfare Fund Act, 1969 — Section 9
High Courts29 Nov 1994Dismissed
Kerala State Coir Corporation Ltd. Vs Industrial Tribunal and Others
High Court Of Kerala · (1995) 71 FLR 688 : (1995) 1 ILR (Ker) 706 : (1995) 1 LLJ 951
Industrial Disputes Act, 1947 — Section 2
High Courts29 Nov 1994Dismissed
New India Assurance Co. Ltd. Vs K.C. Rajan and Others
High Court Of Kerala · (1995) 1 ACC 311 : (1995) ACJ 994
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27