High Courts16 Mar 1995
Kanhangad Milk Supply Society Ltd. Vs K. Ganapathy Kamath and Another
High Court Of Kerala · (1995) 1 KLJ 569
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(iii)
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 20 of 27
High Courts14 Mar 1995
Kerala Pattika Jathi Samrekshana Samithy and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 337 : (1995) 3 ILR (Ker) 1
Constitution of India, 1950 — Article 162, 226, 341Evidence Act, 1872 — Section 35Kerala Education Rules, 1959 — Rule 3
High Courts14 Mar 1995Dismissed
G. Balakrishna Pillai Vs The Joint Regional Transport Officer and Another
High Court Of Kerala · (1995) 2 ACC 264 : AIR 1996 Ker 96 : (1995) 2 ILR (Ker) 797
Constitution of India, 1950 — Article 14Kerala Motor Vehicles Rules, 1989 — Rule 290(2)Motor Vehicles Act, 1988 — Section 96(2)
High Courts14 Mar 1995
Association of Kerala Government College Teachers and Another Vs State of Kerala and Others
High Court Of Kerala · (1995) 03 KL CK 0017
Kerala State and Subordinate Services Rules, 1958 — Rule 31, 9
High Courts14 Mar 1995Dismissed
G. Balakrishna Pillai Vs Joint R.T.O. and Another
High Court Of Kerala · (1995) 1 KLJ 676
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 2(11), 96, 96(2), 96(2)(xviii)
High Courts13 Mar 1995Dismissed
Raichal John Vs Francis Ninan
High Court Of Kerala · (1995) 2 DMC 225
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts13 Mar 1995Dismissed
Raichal John (a) Valsamma Vs Francis Ninan and Another
High Court Of Kerala · (1995) 1 KLJ 548
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts12 Mar 1995
V. SELVAPANDIAN Vs AGRICULTURAL Income Tax AND SALES TAX OFFICER AND ANOTHER.
High Court Of Kerala · (1995) 146 CTR 14 : (1995) 215 ITR 711
Limitation Act, 1963 — Section 5
High Courts10 Mar 1995Allowed
P. Padmanabhan Vs Joint Registrar and Others
High Court Of Kerala · (1995) 1 KLJ 492
Kerala Co-operative Societies Act, 1969 — Section 110(2)(ii)
High Courts10 Mar 1995
Dr. Mary Thomas Vs Jerome Thomas and Others
High Court Of Kerala · (1995) 1 KLJ 498
Constitution of India, 1950 — Article 226Fugitive Offenders Act, 1881 — Section 7Prevention of Food Adulteration Act, 1954 — Section 17(2)
High Courts10 Mar 1995Allowed
Padmanabhan Vs Joint Registrar of Co-Operative Societies and Others
High Court Of Kerala · (1995) 1 KLJ 492
High Courts10 Mar 1995Dismissed
Link Hire-Purchase and Leasing Co. (Pvt.) Ltd. and Premier Kuries and Loans (Private) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2001) 103 CompCas 941
High Courts08 Mar 1995
Raghavan Vs Govindan Nambiar
High Court Of Kerala · (1995) 1 KLJ 561
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 18(3)
High Courts08 Mar 1995Allowed
Joseph, C.J. Vs Union of India (UOI)
High Court Of Kerala · (1995) 03 KL CK 0020
Central Industrial Security Force Act, 1968 — Section 4, 4(2), 4(3), 5, 8Central Industrial Security Force Rules, 1969 — Rule 29A, 47, 47(2)
High Courts08 Mar 1995
Ragavan Vs Govindan Nambiar
High Court Of Kerala · (1995) 1 KLJ 561
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 18(3)
High Courts08 Mar 1995Allowed
S. Samuel Vs State of Kerala and Another
High Court Of Kerala · (1995) 1 KLJ 660
Consumer Protection Act, 1986 — Section 10, 10(2), 10(3), 2(1)(jj), 9
High Courts07 Mar 1995
Hotel Annapurna Vs Employees State Insurance Corporation and Others
High Court Of Kerala · (1995) 03 KL CK 0060
Employees State Insurance Act, 1948 — Section 1(5), 2(12), 75
High Courts07 Mar 1995
Sugathan, K.S. and Others Vs State of Kerala and Others
High Court Of Kerala · (1995) 03 KL CK 0055
Constitution of India, 1950 — Article 14, 15, 15(4), 29(2), 30Kerala Education Act, 1958 — Section 36, 36(2), 7Kerala Education Rules, 1959 — Rule 10, 13, 14, 2, 3
High Courts07 Mar 1995
V.C. Madhavan Nambiar and Others Vs Bharathan and Others
High Court Of Kerala · (1995) 1 KLJ 465
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 379
High Courts07 Mar 1995Allowed
K. Jayaraman Vs Quilon Gas Service and Another
High Court Of Kerala · (1995) 70 FLR 1028 : (1995) 2 ILR (Ker) 781 : (1995) 2 LLJ 1150
Industrial Disputes Act, 1947 — Section 17B