High Courts07 Nov 1995Dismissed
Lalitha P. and Others Vs State and Others
High Court Of Kerala · AIR 1996 Ker 133 : (1996) 1 ILR (Ker) 606
Constitution of India, 1950 — Article 30(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 4 of 27
High Courts06 Nov 1995Allowed
Johnskutty Joseph Vs Philip Abraham and Another
High Court Of Kerala · AIR 1996 Ker 268 : (1996) 1 ILR (Ker) 664
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 104Kerala High Court Act, 1958 — Section 5
High Courts06 Nov 1995Dismissed
Karoor Panchayat Vs State and others
High Court Of Kerala · (1995) 11 KL CK 0005
Constitution of India, 1950 — Article 226
High Courts03 Nov 1995Dismissed
P. Unnikrishnan Vs Rugmini Unnikrishnan
High Court Of Kerala · (1995) 11 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts03 Nov 1995Allowed
Areekkattu Moidu Haji Vs State of Kerala
High Court Of Kerala · (1996) 1 ALT(Cri) 246 : (1996) CriLJ 1036 : (1996) 2 ILR (Ker) 77
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 435
High Courts03 Nov 1995Dismissed
State of Kerala Vs Thomas
High Court Of Kerala · (1995) 11 KL CK 0023
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 81
High Courts03 Nov 1995Dismissed
M. Syed Mohammed Shafi and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 130 : (1996) 1 ILR (Ker) 749
Land Acquisition Act, 1894 — Section 11A, 4(1), 6, 6(1), 6(2)
High Courts03 Nov 1995Allowed
Anantha Pai and Another Vs State of Kerala and Others
High Court Of Kerala · (1995) 11 KL CK 0013
Kerala Education Rules, 1959 — Rule 3
High Courts02 Nov 1995Dismissed
State of Kerala Vs Thomas
High Court Of Kerala · (1995) 11 KL CK 0035
Kerala Abkari Act, 1077 — Section 55Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 81
High Courts02 Nov 1995Allowed
Issac Ninan Vs State of Kerala
High Court Of Kerala · (1995) 11 KL CK 0031
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 17(2), 29(2), 5, 5(1), 5(2)
High Courts01 Nov 1995
Thalasseri Municipality Vs B. Abdurahiman
High Court Of Kerala · (1996) CriLJ 1075
Criminal Procedure Code, 1973 (CrPC) — Section 27, 4, 468, 468(2), 469Juvenile Justice Act, 1986 — Section 5Kerala Municipal Corporation Act, 1961 — Section 417, 419
High Courts01 Nov 1995Dismissed
Intrans Systems Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 161
Constitution of India, 1950 — Article 285Evidence Act, 1872 — Section 115
High Courts01 Nov 1995Allowed
M.C. Joseph Vs State of Kerala and Others
High Court Of Kerala · (1996) 2 LLJ 18
Industrial Disputes Act, 1947 — Section 2
High Courts01 Nov 1995
Municipal Commissioner, Thalasserry Municipality Vs B. Abdurahiman
High Court Of Kerala · (1996) CriLJ 1075
Criminal Procedure Code, 1973 (CrPC) — Section 27, 4, 4(1), 468, 469Juvenile Justice Act, 1986 — Section 5Kerala Municipalities Act, 1960 — Section 134, 387, 389, 417, 419
High Courts01 Nov 1995
Commissioner, Thalassery Municipality Vs B. Abdurahiman
High Court Of Kerala · (1995) 11 KL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 4, 468, 5Penal Code, 1860 (IPC) — Section 4(1), 468, 5
High Courts31 Oct 1995Dismissed
Kanaran Nair Vs Madhavan Nair
High Court Of Kerala · (1995) 10 KL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, 115, 115(1)
High Courts31 Oct 1995
Shibu Vs State of Kerala
High Court Of Kerala · (1996) CriLJ 1175 : (1996) 1 ILR (Ker) 743 : (1996) 1 RCR(Criminal) 460
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts31 Oct 1995Allowed
Sreekumar Vs State of Kerala
High Court Of Kerala · (1996) 1 LLJ 977
Constitution of India, 1950 — Article 19(1), 226
High Courts31 Oct 1995Dismissed
Kumaran Nair, P. Vs Madhavan Nair, K.C.
High Court Of Kerala · (1995) 10 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 10(3), 115, 115(1)
High Courts31 Oct 1995
V. Bhaskaran Pillai Vs State of Kerala
High Court Of Kerala · (1996) 1 ILR (Ker) 730 : (1996) 219 ITR 198