High Courts16 Mar 1994Allowed
Nandesan Vs State
High Court Of Kerala · (1994) 1 KLJ 696
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 126, 128, 25
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,059 of 2,714
High Courts15 Mar 1994Allowed
Mandesan Vs State of Kerala
High Court Of Kerala · (1995) CriLJ 61 : (1994) 2 ILR (Ker) 517
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 126, 128, 25
High Courts11 Mar 1994Allowed
Unique Alliance Industries, Goa Vs Anupama Agencies, Trichur and Another
High Court Of Kerala · AIR 1995 Ker 52 : (1998) 91 CompCas 254 : (1994) 3 ILR (Ker) 274
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 126
High Courts11 Mar 1994Dismissed
T. Prasad and Others Vs P.D. Punnoose and Another
High Court Of Kerala · AIR 1995 Ker 157
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 39
High Courts09 Mar 1994
Manager, Amrita Sanskrit H.S. School Vs State of Kerala and Others
High Court Of Kerala · (1994) 03 KL CK 0057
Kerala Education Act, 1958 — Section 10, 11Kerala Education Rules, 1959 — Rule 43, 51A
High Courts09 Mar 1994
Ravi Abraham Vs Controller of Estate Duty
High Court Of Kerala · (1994) 03 KL CK 0027
High Courts09 Mar 1994Dismissed
K.V. Baby Vs Food Inspector and Another
High Court Of Kerala · (1994) 2 ALT(Cri) 269 : (1994) CriLJ 3421 : (1994) 2 ILR (Ker) 502 : (1994) 1 KLJ 709
Criminal Procedure Code, 1973 (CrPC) — Section 216, 233, 233(3), 234(3), 238Evidence Act, 1872 — Section 4Kerala Criminal Rules of Practice, 1982 — Rule 206, 207, 210, 210(2), 210(4)
High Courts09 Mar 1994
Chellammal Vs State of Kerala and Others
High Court Of Kerala · (1994) 1 KLJ 630
Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 17(2)
High Courts09 Mar 1994Dismissed
Mathai Syriac Nelco Medicals, Thiruvalla Vs Kerala State Road Transport Corporation, Thiruvananthapuram and Another
High Court Of Kerala · AIR 1995 Ker 119 : (1994) 3 ILR (Ker) 1
Constitution of India, 1950 — Article 14
High Courts08 Mar 1994
P.C. Ravi Vs Union Bank of India and Others
High Court Of Kerala · (1994) 03 KL CK 0042
Civil Procedure Code, 1908 (CPC) — Section 2Contract Act, 1872 — Section 134
High Courts08 Mar 1994Allowed
Ninan Vs Rufus Olivero
High Court Of Kerala · (1994) 2 CivCC 295 : (1994) 1 KLJ 811 : (1994) 3 RCR(Criminal) 83
Criminal Procedure Code, 1973 (CrPC) — Section 319Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Mar 1994
Ninan Vs Rufus Olivero and Another
High Court Of Kerala · (1994) 1 KLJ 811
Criminal Procedure Code, 1973 (CrPC) — Section 319Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Mar 1994
Ambu Vs Vellachi and Others
High Court Of Kerala · (1994) 1 KLJ 624
Evidence Act, 1872 — Section 4Kerala Land Reforms Act, 1963 — Section 125(3), 72(K)(1), 72(K)(2)
High Courts08 Mar 1994Dismissed
V. Anandan Vs State of Kerala and Others
High Court Of Kerala · (1994) ACJ 821
Limitation Act, 1963 — Article 113
High Courts07 Mar 1994
Commissioner of Wealth-tax Vs Smt. B. Indira Devi
High Court Of Kerala · (1994) 03 KL CK 0043
Wealth Tax Act, 1957 — Section 25(2)
High Courts07 Mar 1994
UNITED CONSTRUCTION CONTRACTORS Vs COMMISSIONER OF Income Tax. (AND VICE VERSA).
High Court Of Kerala · (1994) 119 CTR 39 : (1994) 208 ITR 914 : (1994) 75 TAXMAN 621
Income Tax Act, 1961 — Section 14, 176, 2, 256, 5
High Courts07 Mar 1994
Commissioner of Income Tax Vs N.C. John and Sons Ltd. N.C. John and Sons Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 119 CTR 461 : (1994) 208 ITR 57
Income Tax Act, 1961 — Section 14(1), 32, 35B, 41
High Courts07 Mar 1994
COMMISSIONER OF Income Tax Vs N. C. JOHN AND SONS LTD. (AND VICE VERSA).
High Court Of Kerala · (1994) 119 CTR 461 : (1994) 208 ITR 57
Income Tax Act, 1961 — Section 256, 35B, 41
High Courts07 Mar 1994
United Construction Contractors Vs Commissioner of Income Tax Commissioner of Income Tax Vs United Construction Contractors
High Court Of Kerala · (1994) 119 CTR 39 : (1994) 208 ITR 914 : (1994) 75 TAXMAN 621
Income Tax Act, 1961 — Section 176, 176(3A), 2(45), 5
High Courts03 Mar 1994Dismissed
Narayanan Kamalasanan Vs Valsala
High Court Of Kerala · (1995) 2 DMC 303 : (1994) 3 ILR (Ker) 214
Civil Procedure Code, 1908 (CPC) — Section 9Family Courts Act, 1984 — Section 7