CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 1995

524 judgments · page 3 of 27

High Courts22 Nov 1995

In Re: State of Kerala

High Court Of Kerala · (1996) CriLJ 1549 : (1996) 1 KLJ 55

Army Act, 1950 — Section 125, 125(2), 126Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 475, 475(1)
Read judgment
High Courts17 Nov 1995Allowed

Chandran Vs State of Kerala

High Court Of Kerala · (1996) 1 ALT(Cri) 223 : (1985) 2 KLJ 668

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 302, 304, 323
Read judgment
High Courts15 Nov 1995Allowed

Abdul Karim Vs Kunjali

High Court Of Kerala · (1996) 1 ACC 339 : (1996) ACJ 615 : (1996) 1 ILR (Ker) 417 : (1996) 1 KLJ 85 : (1996) 1 LLJ 988

Workmens Compensation Act, 1923 — Section 32(2), 4(1)
Read judgment
High Courts13 Nov 1995Dismissed

Balakrishnan Nair Vs State of Kerala

High Court Of Kerala · (1996) 2 ILR (Ker) 80 : (1995) 1 ILR (Ker) 524 : (1996) 1 LLJ 895

Constitution of India, 1950 — Article 19(1), 226Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 8(15), 8(16)
Read judgment