High Courts07 Feb 1995Dismissed
Dr. K. Ushakumari Vs G.C.D.A. and Another
High Court Of Kerala · (1995) 02 KL CK 0019
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 24 of 27
High Courts06 Feb 1995Allowed
Radhamony Vs State of Kerala and Others
High Court Of Kerala · (1995) 1 KLJ 379
High Courts06 Feb 1995Allowed
Radhamani Vs State of Kerala
High Court Of Kerala · (1995) ACJ 1112 : AIR 1995 Ker 171
Motor Vehicles Act, 1988 — Section 141
High Courts03 Feb 1995Dismissed
Sivanandan Thilakan, Vazhavila Vs Thankamma Omana, Puthumangalathu Veedu and Another Thankamma Omana, Puthumangalathu Veedu and Another Vs Sivanandan Thilakan, Vazhavila
High Court Of Kerala · AIR 1995 Ker 223 : (1995) 1 DMC 625 : (1995) 2 ILR (Ker) 678
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 125Specific Relief Act, 1963 — Section 6
High Courts03 Feb 1995Dismissed
Sivanandan Thilakhan Vs Thankamma Omana
High Court Of Kerala · (1995) 1 CivCC 430 : (1995) 1 KLJ 262 : (1995) 2 RCR(Criminal) 64
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 100, 101, 103
High Courts01 Feb 1995
Karambil Ice and Cold Storage Company and Another Vs State Bank of Travancore and Others
High Court Of Kerala · (1995) 83 CompCas 224 : (1995) 1 KLJ 495
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 69, Order 21 Rule 83, 151
High Courts01 Feb 1995
Karimbil Ice and Cold Storage Company and Another Vs State Bank of Travancore and Others
High Court Of Kerala · (1995) 83 CompCas 224
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64
High Courts01 Feb 1995Dismissed
Ittuveettil Chandran Vs Pottammal Radhakrisnan
High Court Of Kerala · (1995) 1 KLJ 429
High Courts01 Feb 1995
Karimbil Ice and Cold Storage Company and Another Vs SBT and Another
High Court Of Kerala · (1995) 1 KLJ 495
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 69, 151
High Courts31 Jan 1995Allowed
W.H.D''Cruz and Sons Vs M.E. Thomas and Another
High Court Of Kerala · (1995) 71 FLR 398 : (1996) 1 ILR (Ker) 132 : (1996) 1 LLJ 706
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 2SKerala Shops and Commercial Establishment Act, 1960 — Section 6
High Courts28 Jan 1995Allowed
State of Kerala and Others Vs Sebastian, V.J.
High Court Of Kerala · (1995) 1 KLJ 318
Constitution of India, 1950 — Article 226Kerala Motor Vehicles Rules, 1989 — Rule 182, 207Motor Vehicles Act, 1939 — Section 43A
High Courts28 Jan 1995Allowed
State of Kerala and Others Vs Sebastian and Others
High Court Of Kerala · (1995) 1 KLJ 318
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67, 72, 96
High Courts27 Jan 1995Dismissed
Sree Jnanodaya Yogam Vs Pankajakshi, K.K. and Others
High Court Of Kerala · (1995) 01 KL CK 0001
Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 3, 39Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts24 Jan 1995Dismissed
Aji and Others Vs State of Kerala and Others
High Court Of Kerala · (1995) 01 KL CK 0044
Employees State Insurance Act, 1948 — Section 2
High Courts24 Jan 1995Allowed
Smt. V.K. Sarala Vs Cochin Devaswom Board
High Court Of Kerala · (1995) 2 LLJ 1160
High Courts23 Jan 1995
Varghese John Vs State of Kerala and Others
High Court Of Kerala · (1995) 2 ALT(Cri) 555 : (1995) 2 RCR(Criminal) 15
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 24(3), 301
High Courts19 Jan 1995Allowed
Kumaran, M.C. Vs Jacob, K.M. and Another
High Court Of Kerala · (1995) 1 KLJ 296
Constitution of India, 1950 — Article 14Kerala Motor Vehicles Rules, 1989 — Rule 212
High Courts19 Jan 1995
Premchand R. and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 276 : (1995) 2 ILR (Ker) 385
Advocates Act, 1961 — Section 15, 4, 7Bar Council of India Rules, 1975 — Rule 12, 16, 20Cochin University of Science and Technology Act, 1986 — Section 2, 24, 40, 41, 42
High Courts19 Jan 1995Allowed
M.C. Kumar Vs K.M. Jacob Another
High Court Of Kerala · (1995) 1 KLJ 296
Constitution of India, 1950 — Article 14