COURT ARCHIVE

High Court Of Kerala judgments, 1995

524 judgments · page 15 of 27

High Courts27 Jun 1995Dismissed

T.P. Abdul Majeed Vs Union of India (UOI) and Others

High Court Of Kerala · (1996) CriLJ 781

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 22, 226

High Courts26 Jun 1995Allowed

Indian Bank Vs Mrs. Elizabeth Jacob and Another

High Court Of Kerala · (1995) 06 KL CK 0008

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 5, Order 34 Rule 6

High Courts23 Jun 1995Dismissed

Thankamani Vs Returning Officer and Others

High Court Of Kerala · (1995) 06 KL CK 0014

High Courts22 Jun 1995Dismissed

Sreekumar R. Vs High Court of Kerala

High Court Of Kerala · (1995) 06 KL CK 0050

High Courts22 Jun 1995

State of Kerala Vs Rajan Pillay and Others

High Court Of Kerala · (1996) CriLJ 160

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Extradition Act, 1962 — Section 2, 25, 4, 5, 5(1)

High Courts22 Jun 1995Allowed

Indian Bank Vs Mrs. Elizabeth Jacob and Another

High Court Of Kerala · (1996) 85 CompCas 494 : (1995) 3 ILR (Ker) 822

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89

High Courts22 Jun 1995

In Re: State of Kerala and Others

High Court Of Kerala · (1996) CriLJ 160

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Extradition Act, 1962 — Section 2, 25, 4, 5, 6

High Courts22 Jun 1995Dismissed

Abdul Latheef, P.P. Vs Commissioner and Others

High Court Of Kerala · (1995) 06 KL CK 0019

High Courts22 Jun 1995

In Re. Rajan Pillai

High Court Of Kerala · (1996) CriLJ 160

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Extradition Act, 1962 — Section 2(0), 25, 4, 5, 6

High Courts22 Jun 1995Dismissed

Sreekumar. R. Vs High Court of Kerala

High Court Of Kerala · (1995) 06 KL CK 0009

High Courts21 Jun 1995

Nirmala Stores Vs Intelligence Officer and Another

High Court Of Kerala · (1995) 06 KL CK 0046

Constitution of India, 1950 — Article 301Kerala General Sales Tax Act, 1963 — Section 29(1), 29(2), 29(3), 29(4), 29(5)Kerala General Sales Tax Rules, 1963 — Rule 35(10), 35(11), 35(12), 35(15), 35(3)

High Courts21 Jun 1995Dismissed

Sudhakaran, V.K. Vs Kerala Financial Corporation

High Court Of Kerala · (1995) 06 KL CK 0044

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, 115

High Courts21 Jun 1995Dismissed

Noor Mohammed Shahul Hameed Vs Shahul Hameed Amin

High Court Of Kerala · (1995) 06 KL CK 0040

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 11, Order 22 Rule 3, Order 23 Rule 1

High Courts21 Jun 1995Dismissed

Noor Mohammed Shahul Hameed Vs Shahul Hameed Amin and Others

High Court Of Kerala · (1995) 06 KL CK 0018

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 11, Order 22 Rule 3, Order 23 Rule 1(1)

High Courts20 Jun 1995Allowed

Achankunju and Another Vs State of Kerala and Others

High Court Of Kerala · (1995) 06 KL CK 0020

Constitution of India, 1950 — Article 14, 16(4), 226, 309General Clauses Act, 1897 — Section 6Kerala Motor Vehicles Rules, 1989 — Rule 131, 145, 146

High Courts16 Jun 1995Dismissed

State of Kerala Vs R.V.S. Mani and Others

High Court Of Kerala · (1995) 06 KL CK 0001

Civil Procedure Code, 1908 (CPC) — Section 79, 80, 89Kerala General Sales Tax Act, 1963 — Section 23(2)Kerala Revenue Recovery Act, 1968 — Section 2

High Courts15 Jun 1995Allowed

Suraiya S. Vs The Commissioner and Secretary to the Government and Others

High Court Of Kerala · (1995) CriLJ 4088 : (1995) 3 ILR (Ker) 160

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 8, 82, 82(2), 83, 84

High Courts15 Jun 1995Dismissed

P.P. Joseph Vs A.M. Thomas

High Court Of Kerala · (1995) 06 KL CK 0002

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8), 20

High Courts14 Jun 1995Allowed

M. Rajagopalan Nair and Others Vs State of Kerala and Others

High Court Of Kerala · (1995) 06 KL CK 0051

Constitution of India, 1950 — Article 226

High Courts14 Jun 1995Allowed

Vysya Bank Ltd., Ernakulam Vs Kalapurakal Industries and Others

High Court Of Kerala · AIR 1996 Ker 117 : (1995) 2 CivCC 185

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 3, Order 34 Rule 5