High Courts14 Jun 1995Allowed
Appulli Gopalakrishnan Vs Tahasildar and Others
High Court Of Kerala · (1995) 06 KL CK 0012
Kerala Building Tax Act, 1975 — Section 15, 9(2), 9(4)
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 16 of 27
High Courts14 Jun 1995Allowed
The Vyasa Bank Ltd Vs M/s Kalapurackal Industries and Others
High Court Of Kerala · (1995) 1 KLJ 801
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 3, Order 34 Rule 5, Order 7 Rule 1, 26
High Courts13 Jun 1995Dismissed
Padmalayam Suresh Vs Executive Officer and Others
High Court Of Kerala · (1995) 06 KL CK 0005
Kerala Panchayat Raj Act, 1994 — Section 74
High Courts12 Jun 1995Dismissed
P.J. Shaji Vs Joint Regional Transport Officer and Another
High Court Of Kerala · (1996) 1 ACC 101 : AIR 1995 Ker 388 : (1995) 3 ILR (Ker) 157
Central Motor Vehicles Rules, 1989 — Rule 53, 97Motor Vehicles Act, 1988 — Section 64
High Courts12 Jun 1995
Irudukavil Thankamma and Others Vs Official Receiver
High Court Of Kerala · (1995) 06 KL CK 0006
Provincial Insolvency Act, 1920 — Section 54, 56
High Courts07 Jun 1995Allowed
Sarasamma Vs Vikraman
High Court Of Kerala · (1995) 2 DMC 447
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts07 Jun 1995Allowed
Kunji Sarasamma Vs R. Vikraman and Others
High Court Of Kerala · (1995) 2 DMC 447
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts06 Jun 1995Allowed
Mohanan, K.P. Vs Indain Oil Corporation Ltd. and Others
High Court Of Kerala · (1995) 06 KL CK 0047
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts06 Jun 1995Dismissed
Cochin Port Trust Vs Ernakulam District Lorry Drivers and Cleaners Labour Union and Others
High Court Of Kerala · (1995) 06 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts05 Jun 1995Dismissed
State of Kerala and Others Vs K. Kerala Varma and Others
High Court Of Kerala · (1995) 1 KLJ 805
Kerala Land Reforms Act, 1963 — Section 85, 85(9), 85(9A), 86
High Courts02 Jun 1995Dismissed
A.V.M. Limited Vs Dr. Sunil P. Shenoy and Another
High Court Of Kerala · (1995) 06 KL CK 0039
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
High Courts02 Jun 1995Dismissed
Rani Joseph Vs Registrar of Companies
High Court Of Kerala · (2001) 103 CompCas 928 : (1995) CriLJ 3832 : (1995) 3 ILR (Ker) 396
Companies Act, 1956 — Section 159, 162, 220Criminal Procedure Code, 1973 (CrPC) — Section 468, 472
High Courts02 Jun 1995
Rani Joseph and Others Vs Registrar of Companies
High Court Of Kerala · (1995) 1 KLJ 808
Companies Act, 1956 — Section 159, 160, 161, 162, 162(1)Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473
High Courts02 Jun 1995Dismissed
P. Raghunandanan Vs Regional Transport Authority, Palakkad and Others
High Court Of Kerala · AIR 1996 Ker 115 : (1995) 3 ILR (Ker) 407
Constitution of India, 1950 — Article 226(3)
High Courts02 Jun 1995Dismissed
A.L. Verghese Vs Registrar of Companies, Kerala
High Court Of Kerala · AIR 1996 Ker 120
Constitution of India, 1950 — Article 226
High Courts31 May 1995Allowed
Saseendran Nair Vs General Manager, State Bank of Travancore and Others
High Court Of Kerala · (1996) 2 CivCC 374 : (1996) 2 KLJ 257 : (1997) 1 RCR(Criminal) 298
Banking Regulation Act, 1949 — Section 10Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 May 1995
Raghunathan Nambiar Vs Janu
High Court Of Kerala · (1995) 1 KLJ 754
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96
High Courts31 May 1995Dismissed
Raghunathan Nambiar Vs Alora Janu
High Court Of Kerala · (1995) 1 KLJ 754
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96
High Courts31 May 1995
United India Ins. Co. Ltd Vs Appukuttan and Anr
High Court Of Kerala · (1995) 1 KLJ 758
Motor Vehicles Act, 1988 — Section 147
High Courts31 May 1995
Vediyeri Chandroth Reghunathan Nambiar Vs Alora Janu
High Court Of Kerala · AIR 1995 Ker 334
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1