High Courts28 Jul 1994
Jacob Vs State of Kerala and Another
High Court Of Kerala · (1994) 07 KL CK 0015
Arbitration Act, 1940 — Section 14, 17, 20, 30Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,051 of 2,714
High Courts27 Jul 1994Dismissed
Board of Directors of Kottappady Vs Joint Registrar and others Service Co-op Bank
High Court Of Kerala · (1994) 2 KLJ 795
Constitution of India, 1950 — Article 226
High Courts26 Jul 1994Dismissed
Chellappan Vs State of Kerala
High Court Of Kerala · (1994) 2 ALT(Cri) 497 : (1995) CriLJ 150 : (1994) 3 ILR (Ker) 723
Penal Code, 1860 (IPC) — Section 34, 362, 376, 380, 392
High Courts26 Jul 1994
Ms. Glasco Carriers (P) Ltd. Vs P.T. Thomas and others
High Court Of Kerala · (1994) 2 KLJ 497
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 12(1)
High Courts26 Jul 1994
M/s. Binny Ltd. Vs Regional Poultry Officer and Others
High Court Of Kerala · (1994) 2 KLJ 536
Workmens Compensation Act, 1923 — Section 12(2)
High Courts25 Jul 1994Allowed
B.D. Mary Vs State of Kerala and Others
High Court Of Kerala · (1994) 2 KLJ 551
High Courts22 Jul 1994
The Divisional Manager, Oriental Insurance Co. Ltd. Vs Murugan
High Court Of Kerala · (1995) 1 ACC 55 : (1994) 2 KLJ 329
Motor Vehicles Act, 1988 — Section 140, 142
High Courts22 Jul 1994
Oriental Insurance Co. Ltd. Vs Murugan
High Court Of Kerala · (1994) 2 ACC 544 : (1995) ACJ 164
Motor Vehicles Act, 1988 — Section 140, 142
High Courts22 Jul 1994Dismissed
Shajan Vs N. Raman Pillai and Others
High Court Of Kerala · (1994) 2 ACC 500 : (1995) ACJ 80
High Courts21 Jul 1994Dismissed
Abu Vs Subaida
High Court Of Kerala · (1994) CriLJ 3672 : (1994) 2 DMC 528 : (1994) 3 ILR (Ker) 706 : (1995) 1 RCR(Criminal) 442
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127Family Courts Act, 1984 — Section 19
High Courts21 Jul 1994
In Re: Temples in the erstwhile Malabar area
High Court Of Kerala · AIR 1995 Ker 172
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Jul 1994
Najeeb Vs N.K. Babu and Others
High Court Of Kerala · (1994) 07 KL CK 0018
Motor Vehicles Act, 1939 — Section 29A, 29A(2), 31, 96
High Courts21 Jul 1994
Commissioner of Income Tax Vs Cochin Refineries Ltd.
High Court Of Kerala · (1994) 121 CTR 358 : (1994) 210 ITR 1060
Income Tax Act, 1961 — Section 256, 256(2), 37
High Courts20 Jul 1994Dismissed
K.K. Pushkaran and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 2 KLJ 1075
Merchant Shipping Act, 1958 — Section 435K
High Courts20 Jul 1994Allowed
Renganatha Pai Vs Director General of Police and others.
High Court Of Kerala · (1994) 2 KLJ 284
Constitution of India, 1950 — Article 21, 43Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 17(2), 17(2)Transfer of Property Act, 1882 — Section 107, 108, 108(c), 108(e), 11
High Courts20 Jul 1994
George Sebastian alias Joy Vs Molly Joseph alias Nish
High Court Of Kerala · AIR 1995 Ker 16 : (1995) 2 DMC 168 : (1995) 1 ILR (Ker) 1
Divorce Act, 1869 — Section 18, 19
High Courts20 Jul 1994Dismissed
K.V. Antony Vs Catholic Syrian Bank Ltd.
High Court Of Kerala · AIR 1995 Ker 70
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72(1), Order 21 Rule 72A(2), Order 21 Rule 90, Order 21 Rule 90(3)
High Courts20 Jul 1994
Karaparambil Sidharthan Vs Kalathingal Hansankutty Haji and Others
High Court Of Kerala · AIR 1995 Ker 122
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 12(3), 18
High Courts20 Jul 1994Allowed
K. Koodalingam Vs Supt. Engineer and Others
High Court Of Kerala · (1995) ACJ 282 : (1994) 3 ILR (Ker) 695 : (1994) 2 KLJ 348 : (1995) 1 LLJ 334
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2)