High Courts18 Aug 1994
Vijayasankar Vs Union of India
High Court Of Kerala · (1994) 08 KL CK 0014
Railway Claims Tribunal Act, 1987 — Section 13Railways Act, 1989 — Section 124
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,050 of 2,714
High Courts18 Aug 1994
P.S. C. and Others Vs Dr. Mohan and Others
High Court Of Kerala · (1994) 2 KLJ 583
Constitution of India, 1950 — Article 14, 226, 320
High Courts17 Aug 1994Dismissed
K.V. Francis Vs T. Karunakaran Nambiar and Others
High Court Of Kerala · AIR 1995 Ker 285
Constitution of India, 1950 — Article 163, 165, 226
High Courts17 Aug 1994
Anitha Vs Asst. Director of Tea Development and Others
High Court Of Kerala · (1994) 08 KL CK 0008
Industrial Disputes Act, 1947 — Section 2(oo), 2(oo)(bb), 25
High Courts17 Aug 1994
A.M. Ismail and Others etc. Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1995 Ker 1
Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16(1)
High Courts12 Aug 1994Dismissed
N.V. Antony Vs Joint Registrar of Co-operative Societies, Thrissur and Others
High Court Of Kerala · AIR 1995 Ker 39
Constitution of India, 1950 — Article 226
High Courts10 Aug 1994Dismissed
New India Assurance Co. Ltd., Cochin Vs V.N. Thankappan and Others
High Court Of Kerala · (1995) ACJ 42 : AIR 1995 Ker 40 : (1995) 1 ILR (Ker) 437
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 168
High Courts10 Aug 1994
Commissioner of Income Tax Vs Sea Pearl Industries
High Court Of Kerala · (1995) 211 ITR 508
Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 256, 41, 41(1), 80HHC
High Courts10 Aug 1994
Paniker Kadavu Con. Co-op, Society Vs Registrar and Others
High Court Of Kerala · (1994) 2 KLJ 582
Kerala Co-operative Societies Act, 1969 — Section 65
High Courts08 Aug 1994
Ajit Kumar Vs Narayanan and Others
High Court Of Kerala · (1994) 08 KL CK 0031
Kerala Land Reforms Act, 1963 — Section 125(3)Limitation Act, 1877 — Section 7Limitation Act, 1963 — Section 2(1), 5, 6, 7
High Courts08 Aug 1994
Abubacker Vs State of Kerala
High Court Of Kerala · (1994) 08 KL CK 0026
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 360Kerala Prisons Rules, 1958 — Rule 452(B), 452(BB)
High Courts04 Aug 1994
C.T. Xavier and Others Vs P.V. Joseph and Another
High Court Of Kerala · AIR 1995 Ker 140
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 56, 73
High Courts01 Aug 1994
Narayani Amma and Others Vs Govindan Nambi and Others
High Court Of Kerala · (1994) 2 KLJ 539
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 35(2)
High Courts01 Aug 1994
The New India Assurance Co. Ltd. Vs Mrs. Pandyat Kuniyil Pushpavally and Others
High Court Of Kerala · (1996) 1 ACC 366
Insurance Act, 1938 — Section 95
High Courts01 Aug 1994Dismissed
New India Assurance Co. Ltd. Vs Pandyat Kuniyil Pushpavally and Others
High Court Of Kerala · (1996) ACJ 665
Motor Vehicles Act, 1988 — Section 95
High Courts01 Aug 1994
Babu Raj and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 08 KL CK 0006
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 17A, 18, 27, 31, 39
High Courts29 Jul 1994
Mohanan Nair Vs State of Kerala and Others
High Court Of Kerala · (1994) 2 KLJ 471
Kerala Education Rules, 1959 — Rule 1A, 2
High Courts29 Jul 1994
State of Kerala Vs Paily Mani
High Court Of Kerala · (1994) 07 KL CK 0007
Kerala Land Acquisition Act, 1961 — Section 23(1A), 3(1), 4(1)
High Courts28 Jul 1994Partly Allowed
V. Kalpakam Amma Vs Muthurama Iyer Muthurkrishna Iyer and Another
High Court Of Kerala · AIR 1995 Ker 99 : (1994) 3 ILR (Ker) 734
Contract Act, 1872 — Section 56Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c)Transfer of Property Act, 1882 — Section 108
High Courts28 Jul 1994Dismissed
P.N. Menon and Another Vs Corporation of Calicut and Others
High Court Of Kerala · AIR 1995 Ker 136 : (1994) 3 ILR (Ker) 858
Land Acquisition Act, 1894 — Section 4, 4(1), 6