High Courts02 Sept 1994
Kerala State Road Transport Corporation Vs Feethambaran Rep. by his Next Friends Sukhmmari
High Court Of Kerala · (1994) 2 ACC 683
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,049 of 2,714
High Courts02 Sept 1994Allowed
Ponnambalan Vs Authority under Minimum Wages Act
High Court Of Kerala · (1995) 1 ILR (Ker) 64 : (1995) 1 LLJ 493
Constitution of India, 1950 — Article 13, 226, 23Minimum Wages Act, 1948 — Section 20
High Courts02 Sept 1994
State of Kerala Vs Rajayyan
High Court Of Kerala · (1996) 1 ALT(Cri) 127 : (1995) 1 DMC 287 : (1995) 1 ILR (Ker) 162 : (1994) 2 KLJ 632
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts02 Sept 1994Dismissed
Kerala State Road Transport Corporation Vs Peethambaran
High Court Of Kerala · (1995) ACJ 515 : (1995) 1 ILR (Ker) 70
High Courts01 Sept 1994Dismissed
F.S. Chhajerh Vs Kerala Financial Corporation and Another
High Court Of Kerala · (1995) 82 CompCas 1 : (1995) 1 ILR (Ker) 59
State Financial Corporations Act, 1951 — Section 29
High Courts31 Aug 1994
Gopi Vs Pramila
High Court Of Kerala · (1994) 2 KLJ 608
Family Courts Act, 1984 — Section 19, 19(1)Hindu Marriage Act, 1955 — Section 25, 28
High Courts27 Aug 1994Dismissed
C.J. John Vs Oriental Kuries Ltd.
High Court Of Kerala · (1994) 2 KLJ 296
Companies Act, 1956 — Section 13, 13(1)(e), 2(49)Kerala Chitties Act, 1975 — Section 2(6), 3, 3(1), 60
High Courts26 Aug 1994Dismissed
Binny Ltd. Vs Regl. Poultry Officer and Others
High Court Of Kerala · (1995) ACJ 526 : (1995) 70 FLR 736 : (1995) 1 LLJ 99
Workmens Compensation Act, 1923 — Section 12(2)
High Courts26 Aug 1994Dismissed
A. Panduranga Prabhu Vs M.M. Muhammed Kunhi
High Court Of Kerala · (1994) 2 KLJ 802
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(a)(b), 11(3), 11(4)(ii)
High Courts25 Aug 1994Allowed
Vijayakumar and others Vs State
High Court Of Kerala · (1994) 2 KLJ 903
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts25 Aug 1994
Renuka Jayapal and Another Vs Kerala State Housing Board
High Court Of Kerala · (1994) 08 KL CK 0007
Kerala State Housing Board (Allotment of House or Site and Constitution of Committees) Regulations, 1976 — Regulation 12
High Courts24 Aug 1994Allowed
Joseph Vs Divisional Railway Manager and others
High Court Of Kerala · (1994) 2 KLJ 868
Railways Act, 1989 — Section 11(c), 2(31)
High Courts23 Aug 1994
Beena Joseph Vs Kerala State Insurance Department
High Court Of Kerala · (1995) 1 ACC 4
High Courts23 Aug 1994Allowed
Elsykutty Devassia and Others Vs Jose and Others
High Court Of Kerala · (1995) 2 ACC 298 : (1995) ACJ 364
High Courts18 Aug 1994
Dr. J. Mohan Vs Kerala Public Service Commission and Others
High Court Of Kerala · (1994) 08 KL CK 0028
Constitution of India, 1950 — Article 14, 226, 320Kerala State and Subordinate Services Rules, 1958 — Rule 17A
High Courts18 Aug 1994
Smt. K. Bhagirathi G. Shenoy and Others Vs K. P. Ballukuraya
High Court Of Kerala · (1994) 2 KLJ 612
Kerala Land Reforms Act, 1963 — Section 103, 2(57), 3(1)(ii), 9
High Courts18 Aug 1994Dismissed
Rajendran Vs The State of Kerala and Others
High Court Of Kerala · (1995) CriLJ 2889 : (1994) ECR 651 : (1995) 1 ILR (Ker) 442 : (1993) 3 ILR (Ker) 100
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
High Courts18 Aug 1994Dismissed
Sadasivan Nair Vs The Commissioner and Secretary to Government, Home Department and Others
High Court Of Kerala · (1995) CriLJ 1235
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22Internal Security Act — Section 87, 88
High Courts18 Aug 1994Dismissed
Veerappan Vs Muthamma
High Court Of Kerala · (1995) 1 ACC 5 : (1995) ACJ 313 : (1995) 1 ILR (Ker) 357 : (1994) 2 KLJ 625 : (1999) 3 LLJ 451
Hindu Adoptions and Maintenance Act, 1956 — Section 21
High Courts18 Aug 1994Allowed
The Life Insurance Corporation of India, Trivandrum Vs Mrs. Prasanna Devaraj
High Court Of Kerala · (1995) 2 ACC 98 : (1995) ACJ 577 : AIR 1995 Ker 88 : (1995) 82 CompCas 611 : (1995) 1 ILR (Ker) 152
Contract Act, 1872 — Section 126, 9