High Courts06 Jul 1995
Commissioner of Gift-tax Vs Smt. C.K. Nirmala
High Court Of Kerala · (1995) 3 ILR (Ker) 317
Contract Act, 1872 — Section 2(d)Gift Tax Act, 1958 — Section 15(3), 2(xii)
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 14 of 27
High Courts06 Jul 1995Dismissed
C.K. Mohammed and Others Vs Devaky Amma and Others
High Court Of Kerala · (1995) 07 KL CK 0001
Kerala Land Reforms Act, 1963 — Section 7A, 7B, 7C, 7D, 8
High Courts05 Jul 1995Allowed
State of Kerala Vs C. Chandralekha and Others
High Court Of Kerala · (1995) 07 KL CK 0039
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(1), 3(2), 8States Reorganisation Act, 1956 — Section 5
High Courts05 Jul 1995
Satish Nayak Vs Cochin Stock Exchange Ltd., Ernakulam and Others Mrs. Minu Mathew Vs Cochin Stock Exchange Ltd., Earnakulam and Another
High Court Of Kerala · AIR 1995 Ker 373 : (1995) 3 ILR (Ker) 587
Constitution of India, 1950 — Article 12, 226
High Courts05 Jul 1995Allowed
State of Kerala and Another Vs C. Chandralekha and Others
High Court Of Kerala · (1995) 07 KL CK 0019
Kerala Land Reforms Act, 1963 — Section 3(1), 3(2), 3(3)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 8States Reorganisation Act, 1956 — Section 5(2)
High Courts04 Jul 1995Dismissed
V. Raveendran Vs B. Somavally and Others
High Court Of Kerala · (1996) 1 ACC 172 : (1996) ACJ 42 : (1995) 71 FLR 896 : (1996) 1 LLJ 325
Constitution of India, 1950 — Article 42, 43Workmens Compensation Act, 1923 — Section 22, 30, 30(1), 30(1)
High Courts04 Jul 1995
Southern India Marine Products Company (Private) Ltd. Vs Kerala State Electricity Board and Another
High Court Of Kerala · (1996) 1 CivCC 71
Electricity (Supply) Act, 1948 — Section 79Electricity Act, 1910 — Section 26, 26(6), 26(7)
High Courts04 Jul 1995Dismissed
Raveendran Vs Somavally
High Court Of Kerala · (1996) 1 ACC 172 : (1996) ACJ 42 : (1995) 71 FLR 896 : (1996) 1 LLJ 325
Workmens Compensation Act, 1923 — Section 30, 30(1)
High Courts04 Jul 1995
M/s. Southern India Marine Products Co. (P) Ltd. Vs K.S.E.B and Another
High Court Of Kerala · (1995) 07 KL CK 0003
Electricity (Supply) Act, 1948 — Section 79(j)Electricity Act, 1910 — Section 26, 26(6), 28(6)
High Courts03 Jul 1995Dismissed
Mathew, V.J. Vs Sony Cyriac and Others
High Court Of Kerala · (1995) 2 CivCC 277 : (1995) 3 RCR(Criminal) 495
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 20(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(6), 140
High Courts03 Jul 1995Dismissed
Rosily Mathew and Another Vs Sony Cyriac and Others
High Court Of Kerala · (1995) 07 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 20(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 140
High Courts30 Jun 1995Dismissed
K. Balakrishnan Nair Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (1995) 83 TAXMAN 562
Income Tax Act, 1961 — Section 275A, 276, 276A, 276B, 276BB
High Courts30 Jun 1995
K. Balakrishnan Nair and Another Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (1995) 83 TAXMAN 562
Income Tax Act, 1961 — Section 275A, 276, 276A, 276B, 276BB
High Courts30 Jun 1995
K. BALAKRISHNAN NAIR AND ANOTHER Vs ASSISTANT COMMISSIONER OF Income Tax AND ANOTHER.
High Court Of Kerala · (1995) 127 CTR 354 : (1995) 215 ITR 213
Income Tax Act, 1961 — Section 275A, 276, 276A, 276BB, 276C
High Courts30 Jun 1995
Thankappan Nair Vs Prasannakumari and Others
High Court Of Kerala · (1995) 06 KL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Family Courts Act, 1984 — Section 19, 19(1), 19(4), 19(5)Hindu Marriage Act, 1955 — Section 9
High Courts30 Jun 1995Dismissed
K.D. Thankkappan Nair Vs B.A. Presanna Kumari and Others
High Court Of Kerala · (1995) 06 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Family Courts Act, 1984 — Section 19
High Courts28 Jun 1995Allowed
Devukutty Amma Vs Madhusudanan Nair
High Court Of Kerala · (1995) 2 CivCC 251
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 2(d), 25(3)
High Courts28 Jun 1995Dismissed
Devukutty Amma and Others Vs Madhusudhanan Nair
High Court Of Kerala · (1995) 06 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 2, 25(3)Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts28 Jun 1995Dismissed
Sundaran, A. Vs Mohammed Koya, P.V.
High Court Of Kerala · (1995) 06 KL CK 0016
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)Kerala Land Reforms Act, 1963 — Section 106, 125, 125(3)
High Courts28 Jun 1995
A. Sundaran Vs P.V. Mohammed Koya
High Court Of Kerala · (1995) 06 KL CK 0004
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)Kerala Land Reforms Act, 1963 — Section 106, 125, 125(3)