High Courts21 Jul 1995
T.A. Dakshayani and Others Vs U.P. Balakrishna Nair and Others
High Court Of Kerala · (1995) 07 KL CK 0044
Succession Act, 1925 — Section 106, 107Trusts Act, 1882 — Section 82
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 13 of 27
High Courts20 Jul 1995
K.P. Antony, "Santhosh", Calicut Vs Thandiyode Plantations (Private) Ltd., Thandiyode, South Wynad and Others
High Court Of Kerala · AIR 1996 Ker 37 : (1995) 2 CivCC 713 : (1995) 3 ILR (Ker) 543
Civil Procedure Code, 1908 (CPC) — Section 47Companies Act, 1956 — Section 155
High Courts20 Jul 1995Dismissed
Santha Vs Vasu and Others
High Court Of Kerala · AIR 1996 Ker 188 : (1995) 3 ILR (Ker) 475
Specific Relief Act, 1963 — Section 41
High Courts20 Jul 1995Dismissed
Lt. Col. Maharaj Brelvi Vs Union of India and Others
High Court Of Kerala · (1995) 07 KL CK 0011
Army Act, 1950 — Section 27
High Courts18 Jul 1995
K.A. Bhagyam Vs Luis
High Court Of Kerala · (1995) 07 KL CK 0046
Civil Procedure Code, 1908 (CPC) — Section 13, 2, 3, 3(5), 3(a)
High Courts18 Jul 1995
Bhagyam and Others Vs Luis
High Court Of Kerala · (1995) 07 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts17 Jul 1995Allowed
Corporation of Cochin Vs Michael Luiz and others
High Court Of Kerala · (1995) 07 KL CK 0014
Constitution of India, 1950 — Article 12Land Acquisition Act, 1894 — Section 18, 3(a), 3(aa), 31, 41
High Courts17 Jul 1995
Corporation of Cochin Vs Michael Luiz and Others
High Court Of Kerala · (1995) 07 KL CK 0010
Constitution of India, 1950 — Article 12Kerala Land Acquisition Rules, 1963 — Rule 4Land Acquisition Act, 1894 — Section 18, 3, 31, 41, 50
High Courts14 Jul 1995
Sreekrishna Trading Co. Vs State of Kerala
High Court Of Kerala · (1995) 07 KL CK 0021
Kerala General Sales Tax Act, 1963 — Section 12, 17(3), 34, 41
High Courts13 Jul 1995
A. Mayilswami Vs State of Kerala and Others
High Court Of Kerala · (1995) 2 ALT(Cri) 394 : (1995) CriLJ 3830 : (1995) 3 ILR (Ker) 538
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 20
High Courts13 Jul 1995
Giji Vs A.K. Gopinathan Nair
High Court Of Kerala · (1996) CriLJ 140 : (1996) 1 ILR (Ker) 267
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 451Penal Code, 1860 (IPC) — Section 379, 506
High Courts12 Jul 1995
V. Selvapandian Vs Agricultural Income Tax and Sales Tax Officer and Another
High Court Of Kerala · (1995) 3 ILR (Ker) 468
Kerala Agricultural Income Tax Act, 1950 — Section 17, 17(2), 17(4), 18, 18(2)Limitation Act, 1963 — Section 5
High Courts12 Jul 1995
V. SELVAPANDIAN Vs AGRICULTURAL INCOME TAX and SALES TAX OFFICER and Another
High Court Of Kerala · (1998) 146 CTR 14
Limitation Act, 1963 — Section 5
High Courts11 Jul 1995Allowed
Muraleedharan, K.N. Vs State of Kerala and Others
High Court Of Kerala · (1995) 07 KL CK 0052
Kerala Revenue Recovery Act, 1968 — Section 34, 65, 7
High Courts11 Jul 1995
Kannachett Venugopalan Vs The Malappuram District Co-operative Milk Supply Union Ltd.
High Court Of Kerala · AIR 1995 Ker 369 : (1995) 3 ILR (Ker) 328
Civil Procedure Code, 1908 (CPC) — Section 100Kerala High Court Act, 1958 — Section 5
High Courts11 Jul 1995
K. Venugopalan Vs Malappuram District Co-operative Milk Supply Union
High Court Of Kerala · AIR 1995 Ker 369 : (1995) 3 ILR (Ker) 328
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts11 Jul 1995Dismissed
Lukose, T.M. Vs State of Kerala and Others
High Court Of Kerala · (1995) 07 KL CK 0002
Kerala Education Rules, 1959 — Rule 26Kerala Government Servants Application for Posts (Private Employment and Government Service) Rules, 1958 — Rule 3, 3B(4)Kerala State and Subordinate Services Rules, 1958 — Rule 18, 31, 8, 9
High Courts07 Jul 1995Dismissed
A.R. Kumbbat Vs Peejay Rubber Industries Ltd. and Others
High Court Of Kerala · (1996) 1 ALT(Cri) 205 : (1996) 1 CivCC 82 : (1995) CriLJ 3828 : (1995) 3 ILR (Ker) 829 : (1996) 1 RCR(Criminal) 208
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Jul 1995Dismissed
A.R. Kumbhat Vs M/s. Peejay Rubber Industries Ltd.
High Court Of Kerala · (1996) 1 ALT(Cri) 205 : (1995) CriLJ 3828 : (1995) 3 ILR (Ker) 829
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Jul 1995Dismissed
Thomas Vs Mathew N.M. and Others
High Court Of Kerala · (1995) ACJ 1243 : (1995) 84 CompCas 488 : (1995) 3 ILR (Ker) 461
Motor Vehicles Act, 1988 — Section 140