CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,054 of 2,714

High Courts24 Jun 1994

Kunhi Mohammed Vs M.K. Khadiya and Another

High Court Of Kerala · (1995) 1 KLJ 229

Constitution of India, 1950 — Article 132, 136, 143Criminal Procedure Code, 1973 (CrPC) — Section 138, 167(6), 170(2), 171, 195Limitation Act, 1963 — Section 2, 29, 29(2), 5
Read judgment
High Courts16 Jun 1994

In Re: Sessions Judge

High Court Of Kerala · (1995) CriLJ 330 : (1994) 3 ILR (Ker) 851 : (1994) 2 KLJ 122

Juvenile Justice Act, 1986 — Section 21, 39, 5Penal Code, 1860 (IPC) — Section 3(1), 376, 450, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20
Read judgment
High Courts12 Jun 1994

A. Narayana Rao Vs Laxmi Amma

High Court Of Kerala · (1994) 2 KLJ 88

Kerala Land Reforms Act, 1963 — Section 10, 10(v), 10(v), 103, 13States Reorganisation Act, 1956 — Section 5Transfer of Property Act, 1882 — Section 2, 58, 58(d), 58(g), 59A
Read judgment
High Courts09 Jun 1994Dismissed

E.S.I. Corporation Vs Raju

High Court Of Kerala · (1994) ACJ 1041 : (1995) 70 FLR 1143 : (1994) 3 ILR (Ker) 534 : (1995) 1 LLJ 21

Employees State Insurance Act, 1948 — Section 2(15B)
Read judgment
High Courts08 Jun 1994

Kitta Vs Kuttan and Others

High Court Of Kerala · (1994) 06 KL CK 0034

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 144, 144(1), 144(2), 151Kerala Stay of Eviction Proceedings Act, 1967 — Section 6Specific Relief Act, 1963 — Section 28(1)
Read judgment
High Courts07 Jun 1994

Chellamma Varghese Vs Cicey

High Court Of Kerala · (1994) 2 KLJ 33

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 12, 18
Read judgment