High Courts10 Feb 1994
Devassy C.M. Vs State of Kerala and Others
High Court Of Kerala · (1994) 02 KL CK 0003
Administrative Tribunals Act, 1985 — Section 14, 16(1), 19, 2, 20Constitution of India, 1950 — Article 136, 226, 227, 323A, 323A(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,062 of 2,714
High Courts09 Feb 1994Dismissed
Rahila Beevi Vs Indira Devi and Another
High Court Of Kerala · (1994) 1 KLJ 516
Kerala Land Reforms Act, 1963 — Section 4A(1)(b)
High Courts09 Feb 1994
Gouthami and others Vs Indira Kunjamma and others
High Court Of Kerala · (1994) 2 KLJ 201
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 11(3), 18
High Courts09 Feb 1994Allowed
Marya Teresa Martin Vs E. Martin
High Court Of Kerala · AIR 1994 Ker 264 : (1994) 3 ILR (Ker) 28 : (1994) 1 KLJ 599
Family Courts Act, 1984 — Section 18, 18(3), 7, 8
High Courts09 Feb 1994
C.J. Michael Vs State of Kerala and Another
High Court Of Kerala · (1994) 02 KL CK 0009
Constitution of India, 1950 — Article 366Kerala General Sales Tax Act, 1963 — Section 2, 7(7)
High Courts08 Feb 1994
Raheela Beevi Vs Indira Devi and Another
High Court Of Kerala · (1994) 02 KL CK 0044
Kerala Land Reforms Act, 1963 — Section 125(3), 4A, 4A(1)
High Courts08 Feb 1994Dismissed
N. Rabecca Vs State and others
High Court Of Kerala · (1994) 2 KLJ 437
Kerala University Act, 1974 — Section 83
High Courts07 Feb 1994
Oceanic Products Exporting Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 209 ITR 868
Income Tax Act, 1961 — Section 256, 68
High Courts07 Feb 1994Allowed
Balakrishna Variar and Others Vs Sheriffa and Others
High Court Of Kerala · AIR 1994 Ker 296
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(5), Order 22 Rule 9, Order 43 Rule 1(K), 100Limitation Act, 1963 — Section 5
High Courts07 Feb 1994Dismissed
S. Rajendran Vs Asst. General Manager, State Bank of Travancore and Others
High Court Of Kerala · (1995) 1 LLJ 650
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts04 Feb 1994
Dr. M.M. Mathew Vs Tahsildar and Another
High Court Of Kerala · (1994) 02 KL CK 0007
Constitution of India, 1950 — Article 226Kerala Building Tax Act, 1975 — Section 13, 13(2), 5(2), 6(4)
High Courts03 Feb 1994Dismissed
Krishna Pillai Sreekumaran Nair Vs P. K. Velayudhan Nair and Others
High Court Of Kerala · (1994) 1 KLJ 581
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13, Order 21 Rule 15, Order 21 Rule 16Limitation Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 92, 95
High Courts03 Feb 1994Dismissed
Sebastian Joseph and Another Vs Cherian Varghese and others
High Court Of Kerala · (1994) 1 KLJ 362
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58, Order 38 Rule 11, Order 38 Rule 11A, Order 38 Rule 5
High Courts03 Feb 1994Dismissed
Santha Vs First Additional District judge and Others
High Court Of Kerala · (1994) 02 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 115, 141Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4), 18, 20
High Courts03 Feb 1994Allowed
Karthiyayani Amma Vs Sudasundaram and others
High Court Of Kerala · (1994) 1 KLJ 843
Limitation Act, 1963 — Article 99, 17
High Courts01 Feb 1994Allowed
U. Gopalakrishna Kunikullaya Vs State of Kerala and Another
High Court Of Kerala · (1996) 85 CompCas 440
High Courts31 Jan 1994Allowed
Alleppey Dist. Co-operative Dept. Staff Co-operative Soceity and Another Vs Joint Registrar and Others
High Court Of Kerala · (1994) 1 KLJ 575
Constitution of India, 1950 — Article 226
High Courts31 Jan 1994Dismissed
Jayanti Amritlal Vs Popatlal Mulayi and others
High Court Of Kerala · (1994) 1 KLJ 510
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(v), 18, 20
High Courts28 Jan 1994
High Court of Kerala Vs Fazulludin and Another
High Court Of Kerala · (1994) 1 ALT(Cri) 587 : (1994) CriLJ 2982 : (1994) 2 ILR (Ker) 637
Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 16, 7Contempt of Courts Act, 1971 — Section 2, 22Penal Code, 1860 (IPC) — Section 228, 323, 332, 342
High Courts28 Jan 1994Allowed
Narayanan Anandan Vs R. Rakesh and Others
High Court Of Kerala · AIR 1995 Ker 205
Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 74, 82, 84