High Courts06 Apr 1994Dismissed
Joseph alias Pappachan and Others Vs Dr. George Moonjely and Another
High Court Of Kerala · (1995) ACJ 253 : AIR 1994 Ker 289 : (1994) 2 ILR (Ker) 834 : (1994) 1 KLJ 782
Contract Act, 1872 — Section 73
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,057 of 2,714
High Courts05 Apr 1994
Kesavan Anandakumar Vs Nangali amma Kochikka and Others
High Court Of Kerala · (1994) 04 KL CK 0022
High Courts05 Apr 1994Allowed
Sisco Vs State of Kerala
High Court Of Kerala · (1994) 04 KL CK 0021
Kerala General Sales Tax Act, 1963 — Section 34, 34(3), 39, 41
High Courts05 Apr 1994Allowed
Kesavan Anandakumar Vs Nangali Amma
High Court Of Kerala · (1994) 04 KL CK 0019
High Courts05 Apr 1994Allowed
Madras Fertilisers Limited Vs Asst. Commissioner (Assessment), Agrl. Income Tax and Sales Tax Dept. and Another
High Court Of Kerala · (1994) 95 STC 134
Essential Commodities Act, 1955 — Section 3Kerala General Sales Tax Act, 1963 — Section 2
High Courts04 Apr 1994Dismissed
Kallara Sukumaran Vs Union of India and Others
High Court Of Kerala · (1994) 2 KLJ 204
Constitution of India, 1950 — Article 151, 226
High Courts04 Apr 1994
Kerala State Coir Corporation Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (1994) 121 CTR 245 : (1994) 210 ITR 121
Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 143(1A)
High Courts04 Apr 1994
Fr. Thomas Kulukkat and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1994) 04 KL CK 0009
Constitution of India, 1950 — Article 20, 226, 31BEmployees State Insurance Act, 1948 — Section 1(3)Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975 — Section 1(3), 13, 4, 5, 6
High Courts04 Apr 1994
Rajendran Vs Syndicate Bank and Others
High Court Of Kerala · (1994) 04 KL CK 0002
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Mar 1994
James alias Chacko Vs State of Kerala
High Court Of Kerala · (1995) CriLJ 55
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 162Penal Code, 1860 (IPC) — Section 302, 392, 441, 449
High Courts30 Mar 1994
P.G. Jose Vs T.K. Madhu
High Court Of Kerala · (1994) CriLJ 3025
Civil Procedure Code, 1908 (CPC) — Section 120, 121, 122, 123, 124Constitution of India, 1950 — Article 14, 19, 225, 227Contempt of Courts Act, 1971 — Section 23
High Courts30 Mar 1994Allowed
Superintendent of Police Vs Firozhuddin Basheeruddin and Others
High Court Of Kerala · (1994) 03 KL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8)
High Courts30 Mar 1994
Salma Beevi Pathumma Beevi and Others Vs Oushan Pillai Nasimudeen and Another
High Court Of Kerala · (1994) 1 KLJ 914
Transfer of Property Act, 1882 — Section 51
High Courts29 Mar 1994
Lalitha Vs State of Kerala and Others
High Court Of Kerala · (1994) 03 KL CK 0013
Kerala Building Tax Act, 1975 — Section 19(2), 2, 5, 5(6), 7
High Courts28 Mar 1994
Smt. Susan Varghese Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax and Others
High Court Of Kerala · (1994) 3 ILR (Ker) 471
Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax (Amendment) Act, 1991 — Section 75, 77Kerala Agricultural Income Tax Act, 1950 — Section 15, 2, 24, 34, 60(2)
High Courts25 Mar 1994
The Commonwealth Trust (India) Limited Vs Regional Provident Fund Commissioner
High Court Of Kerala · (1994) 03 KL CK 0056
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts25 Mar 1994Dismissed
R. Thulaseedharan and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 202
Constitution of India, 1950 — Article 226
High Courts25 Mar 1994Dismissed
The Food Corporation of India Vs The Angamali Municipality and Another, etc.
High Court Of Kerala · AIR 1995 Ker 94 : (1994) 3 ILR (Ker) 404
Constitution of India, 1950 — Article 285, 285(1)Food Corporations Act, 1964 — Section 32