COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,053 of 2,714

High Courts08 Jul 1994Allowed

Thomas John Vs P. Kochammini Amma and Others, etc.,

High Court Of Kerala · AIR 1995 Ker 4

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 18(1)Kerala Civil Courts Act, 1957 — Section 18, 3(2), 4, 4(2), 7

High Courts07 Jul 1994

Mathew Vs Supt. of Police and Others

High Court Of Kerala · (1995) 1 LLJ 363

Constitution of India, 1950 — Article 19, 19(1)

High Courts07 Jul 1994

Madhavan Vs Santhakumari Amma and Others

High Court Of Kerala · (1994) 07 KL CK 0022

Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 2, 34, 35, 43, 44

High Courts06 Jul 1994

Rizavan Ahamed and others Vs P. Purushothaman and another

High Court Of Kerala · (1994) 2 KLJ 476

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 146Limitation Act, 1963 — Section 18(1), 5

High Courts05 Jul 1994

Santhakumaran Vs The Principal Sub Judge

High Court Of Kerala · (1994) 2 KLJ 431

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228

High Courts04 Jul 1994Dismissed

Vettimoodu Milk Producers'' Co-op. Society Ltd. and Other Vs Catholic Syrian Bank Ltd.

High Court Of Kerala · (1994) 2 KLJ 764

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Constitution of India, 1950 — Article 226

High Courts01 Jul 1994Dismissed

A.M. Shaila and Another Vs Chairman, Cochin Port Trust and Others

High Court Of Kerala · (1995) 1 ILR (Ker) 506 : (1995) 2 LLJ 1193

Constitution of India, 1950 — Article 14, 15(1)

High Courts01 Jul 1994Dismissed

T.M. Devassy, Secretary-Cum-Finance Manager, Periyar Latex P. Ltd. Vs Managing Director, Periyar Latex P. Ltd. and Another

High Court Of Kerala · (1994) 81 CompCas 560 : (1995) 1 ILR (Ker) 338 : (1995) 2 LLJ 992

Companies Act, 1956 — Section 3(1)Constitution of India, 1950 — Article 12, 2, 226

High Courts30 Jun 1994

Varkey Vs District Collector and Others

High Court Of Kerala · (1994) 06 KL CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 488(8)Divorce Act, 1869 — Section 3(3)Registration Act, 1908 — Section 33, 33(1)

High Courts29 Jun 1994Allowed

P.D. Pillai Vs Mrs. Kaliyanikutty Amma and Others

High Court Of Kerala · AIR 1995 Ker 78 : (1995) 82 CompCas 147 : (1994) 3 ILR (Ker) 769

Limitation Act, 1963 — Section 18

High Courts29 Jun 1994

Joseph Antony and Another Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax and Others

High Court Of Kerala · (1994) 95 STC 146

Constitution of India, 1950 — Article 19(1), 19(6)Kerala General Sales Tax Act, 1963 — Section 28(5), 28(6)Kerala General Sales Tax Rules, 1963 — Rule 34(9)

High Courts28 Jun 1994Allowed

O. Mammachan Vs Kerala State Road Transport Corporation and Another

High Court Of Kerala · (1994) 2 ACC 476 : (1994) ACJ 1262 : (1994) 3 ILR (Ker) 683 : (1994) 2 KLJ 355

High Courts28 Jun 1994

Rosamma Thomas Vs Income Tax Officer and Another

High Court Of Kerala · (1994) 210 ITR 814

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 273A

High Courts27 Jun 1994

R. Chandrahasan Vs State of Kerala and Others

High Court Of Kerala · (1994) 06 KL CK 0032

Kerala General Sales Tax Act, 1963 — Section 36, 38, 46, 47, 47(1)

High Courts27 Jun 1994

M/s. United India Insurance Co. Ltd. Vs Cochin Port Trust and another

High Court Of Kerala · (1994) 2 KLJ 882

Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 106, 121Limitation Act, 1963 — Section 10, 11, 12, 13, 14

High Courts25 Jun 1994Allowed

K.C. Mohammed Meeran Vs Land Board

High Court Of Kerala · (1994) 2 KLJ 658

Kerala Land Reforms Act, 1963 — Section 100, 100A, 100C, 100D, 101

High Courts24 Jun 1994Allowed

P.D. Pillai Vs Mrs. Kalyanikutty Amma and others

High Court Of Kerala · (1994) 2 KLJ 187

Limitation Act, 1963 — Section 18

High Courts24 Jun 1994Dismissed

Kunhimuhammed Vs M.K. Khadeeja and Another

High Court Of Kerala · (1995) 1 CivCC 321 : (1998) 92 CompCas 610 : (1995) 2 ILR (Ker) 201 : (1995) 1 RCR(Criminal) 716

Criminal Procedure Code, 1973 (CrPC) — Section 2, 473Limitation Act, 1963 — Section 29(2), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts24 Jun 1994

Mathew Philip and Others Vs Malayalam Plantations (India) Ltd. and Another

High Court Of Kerala · (1994) 81 CompCas 38 : (1994) 3 ILR (Ker) 557

Companies Act, 1956 — Section 394, 394(1), 450, 481

High Courts24 Jun 1994Allowed

P.K. Sadasivan and others Vs Joint Registrar (Dairy) and others

High Court Of Kerala · (1994) 2 KLJ 230

Kerala Co-operative Societies Act, 1969 — Section 33, 33(1)