High Courts30 Mar 1995Dismissed
Dr. P.V. Prasannan, Dentist Vs Dental Council of India, New Delhi and Another
High Court Of Kerala · AIR 1995 Ker 380
Dentists Act, 1948 — Section 33(1), 46A
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 19 of 27
High Courts30 Mar 1995
A. P. KURUVILLA AND CO. AND OTHERS Vs CENTRAL BOARD OF DIRECT TAXES AND OTHERS.
High Court Of Kerala · (1995) 127 CTR 228 : (1995) 214 ITR 183
Income Tax Act, 1961 — Section 143, 234A, 234B
High Courts29 Mar 1995
Dharam Rajan Vs The Stateof Kerala
High Court Of Kerala · (1995) 1 KLJ 600
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 399, 482
High Courts29 Mar 1995Dismissed
Elsy Johny Vs Kerala Vijaya Kuries and Loans and Others
High Court Of Kerala · (1995) 03 KL CK 0049
Civil Procedure Code, 1908 (CPC) — Section 10, 151Companies Act, 1956 — Section 397, 398
High Courts29 Mar 1995
Dharmarajan Vs State of Kerala
High Court Of Kerala · (1995) 1 KLJ 600
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 399, 399(3), 482Kerala Abkari Act, 1077 — Section 55
High Courts24 Mar 1995
The Secretary, Home Department, Government of Kerala and Others Vs K. Abdul Azeez
High Court Of Kerala · (1996) CriLJ 2407 : (1995) 3 ILR (Ker) 53
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Customs Act, 1962 — Section 108
High Courts24 Mar 1995Dismissed
Oriental Insurance Co. Ltd. Vs Joshy and Others
High Court Of Kerala · (1995) 2 ACC 251 : (1995) ACJ 1217 : (1995) 83 CompCas 612 : (1995) 3 ILR (Ker) 68
Motor Vehicles Act, 1939 — Section 103A
High Courts22 Mar 1995Dismissed
Mrs. Aliakutty Paul Vs The State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 291 : (1995) 3 ILR (Ker) 215 : (1995) 3 ILR (Ker) 107
Constitution of India, 1950 — Article 226, 299Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 115
High Courts22 Mar 1995
Mrs. Aliyakutty Paul Vs State of Kerala and Others
High Court Of Kerala · (1995) 1 KLJ 713
Kerala Forest Act, 1961 — Section 2(f), 22, 66
High Courts21 Mar 1995Dismissed
G. Sundaresan Vs M.S. Hardwares and Another
High Court Of Kerala · (1995) 2 ALT(Cri) 193 : (1995) CriLJ 3243
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts21 Mar 1995
Ramesh D. Vs John K. Joseph
High Court Of Kerala · (1995) 1 KLJ 682
Civil Procedure Code, 1908 (CPC) — Section 148, 149Specific Relief Act, 1963 — Section 28, 28(1)
High Courts21 Mar 1995Dismissed
Uthup, O.M. Vs Assistant Engineer and Another
High Court Of Kerala · (1995) 1 KLJ 666
Electricity (Supply) Act, 1948 — Section 79Electricity Act, 1910 — Section 2, 26, 26(1), 26(1), 26(2)Kerala State Electricity Board General Tariff Regulations — Regulation 30
High Courts21 Mar 1995Dismissed
O.M. Uthup Vs Asst. Engineer and Others
High Court Of Kerala · (1995) 1 KLJ 666
Electricity (Supply) Act, 1948 — Section 79, 79(j)Electricity Act, 1910 — Section 2(c), 26, 26(6)
High Courts21 Mar 1995
G. Sundaresan Vs M.S. Hardwares and Others
High Court Of Kerala · (1995) 1 KLJ 585
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Mar 1995Dismissed
D. Remesh Vs John Joseph
High Court Of Kerala · (1995) 1 KLJ 682
Civil Procedure Code, 1908 (CPC) — Section 148, 149Criminal Procedure Code, 1973 (CrPC) — Section 148Specific Relief Act, 1963 — Section 28
High Courts20 Mar 1995
Quilon Dist. Private Bus Operators Association and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 104
Motor Vehicles Act, 1988 — Section 68(3)
High Courts20 Mar 1995Dismissed
Payyannur Educational Society Vs Narayani
High Court Of Kerala · (1996) ACJ 73 : (1995) 2 ILR (Ker) 826 : (1996) 3 LLJ 1212
Workmens Compensation Act, 1923 — Section 12
High Courts17 Mar 1995Dismissed
Antony, C. K. Vs Muraleedharan and Others
High Court Of Kerala · (1995) 03 KL CK 0059
Constitution of India, 1950 — Article 14, 16(1)
High Courts17 Mar 1995
Karipal Joseph Vs Karipal Karmaly
High Court Of Kerala · (1995) 1 KLJ 689
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 5 Rule 20, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts16 Mar 1995Dismissed
Kanhangad Co-operative Milk Supply Society Ltd. Vs Ganapathy Mamath and Another
High Court Of Kerala · (1995) 1 KLJ 569
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)