High Courts16 Feb 1995Allowed
Geetha Varma and Others Vs Amminikutty Nambishtathiri Amma and Others
High Court Of Kerala · (1995) 1 KLJ 348
Easements Act, 1882 — Section 60, 60(b)Kerala Land Reforms Act, 1963 — Section 106
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 23 of 27
High Courts16 Feb 1995Dismissed
K.P. Sukkore Vs Manager and Others
High Court Of Kerala · (1995) 1 KLJ 381
High Courts16 Feb 1995Allowed
Geetha Varma and Others Vs V.K. Amminikutty Nambishtathiri Amma and Others
High Court Of Kerala · AIR 1995 Ker 168 : (1995) 2 ILR (Ker) 563
Easements Act, 1882 — Section 60
High Courts16 Feb 1995
Sukkore, K.P. Vs Manager, Puthiyaparamba L.P. School and Others
High Court Of Kerala · (1995) 1 KLJ 381
Kerala Education Rules, 1959 — Rule 12, 2A, 7
High Courts16 Feb 1995Dismissed
Padmanabhan, P. Vs Joint Registrar of Co-Operative Societies and Others
High Court Of Kerala · (1995) 02 KL CK 0022
High Courts15 Feb 1995Dismissed
Ali Vs Muhammadali and Others
High Court Of Kerala · (1995) 02 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 63, Order 38 Rule 5
High Courts14 Feb 1995
Thazhepurakkat Shyamala alias T.P. Shyamala Vs Kuzhichal Vasudevan and Others
High Court Of Kerala · AIR 1996 Ker 4 : (1995) 2 ILR (Ker) 419
Kerala Civil Rules of Practice, 1971 — Rule 238(4)Limitation Act, 1963 — Section 12, 12(2)
High Courts14 Feb 1995
Shyamala Vs Vesudevan and Others
High Court Of Kerala · (1995) 1 KLJ 421
Limitation Act, 1963 — Section 12, 12(2)
High Courts14 Feb 1995
Parent Teacher Association, Maharaja''s College Vs State and Others
High Court Of Kerala · (1995) 1 KLJ 387
All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 12, 226
High Courts14 Feb 1995Dismissed
Meenakshi Vs Excise Inspector and Another
High Court Of Kerala · (1995) CriLJ 3435 : (1995) 3 ILR (Ker) 183 : (1995) 1 KLJ 573
Kerala Abkari Act, 1975 — Section 50, 55, 58
High Courts14 Feb 1995Dismissed
The Parent Teacher Association, Maharaja''s College Vs State of Kerala
High Court Of Kerala · AIR 1995 Ker 209 : (1995) 2 ILR (Ker) 705
Constitution of India, 1950 — Article 12, 226Kerala Government Land Assignment Act, 1960 — Section 1Kerala Government Land Assignment Rules, 1964 — Rule 24
High Courts14 Feb 1995
Commissioner of Wealth-tax Vs V. Cleetus
High Court Of Kerala · (1995) 125 CTR 409 : (1995) 2 ILR (Ker) 215 : (1995) 213 ITR 14
Wealth Tax Act, 1957 — Section 16A, 17(1)
High Courts13 Feb 1995Allowed
Young Men''s Christian Association, Kottayam Vs Tahsildar, Kottayam and Others
High Court Of Kerala · AIR 1995 Ker 275
Constitution of India, 1950 — Article 14Kerala Building Tax Act, 1975 — Section 3
High Courts13 Feb 1995Allowed
Premier Steels and Others Vs The Assistant Commissioner (Assessment) Sales Tax
High Court Of Kerala · (1995) 02 KL CK 0007
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 286, 286(3), 366Kerala General Sales Tax Act, 1963 — Section 2, 5(1)
High Courts10 Feb 1995
Kodi Valappel Abdul Majeed and Another Vs Chirayil Kakkunnath Ummer Kunhi
High Court Of Kerala · (1995) 1 KLJ 375
Contract Act, 1872 — Section 59, 60
High Courts10 Feb 1995Dismissed
P.G. Dhananjayan Vs State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 162 : (1995) 2 ILR (Ker) 527
Constitution of India, 1950 — Article 226Kerala Abkari Workers Welfare Fund Act, 1989 — Section 6(3)(i)
High Courts10 Feb 1995
Abdul Majeed and Ant. Vs Ummerkunhi
High Court Of Kerala · (1995) 1 KLJ 375
Contract Act, 1872 — Section 59, 60
High Courts09 Feb 1995Dismissed
Sharafudeen alias Thampi Vs State of Kerala
High Court Of Kerala · (1995) 1 ALT(Cri) 665 : (1995) CriLJ 1849 : (1995) 2 ILR (Ker) 412 : (1995) 3 RCR(Criminal) 1
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 43, 50
High Courts09 Feb 1995Dismissed
Sreedharan Satheesan Vs State of Kerala
High Court Of Kerala · (1995) 2 ALT(Cri) 598 : (1995) CriLJ 1782 : (1995) 2 ILR (Ker) 290
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts09 Feb 1995Dismissed
Sharafudeen Vs State
High Court Of Kerala · (1995) 1 KLJ 344
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(I), 43, 50