COURT ARCHIVE

High Court Of Kerala judgments, 1995

524 judgments · page 5 of 27

High Courts30 Oct 1995Allowed

The Intelligence Inspector, Intelligence Squad No. IV, Agriculture Income Tax and Sales Tax Vs Rankey Investment and Trading Company Limited

High Court Of Kerala · (2003) 133 STC 564

Kerala General Sales Tax Act, 1963 — Section 29A

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High Courts27 Oct 1995Allowed

Natarajan and Another Vs Sree Narayana Dharma Sanghom Trust

High Court Of Kerala · (1996) 1 CivCC 118

Evidence Act, 1872 — Section 154, 67, 68, 69, 70Limitation Act, 1963 — Section 17Registration Act, 1908 — Section 18, 42, 46

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High Courts26 Oct 1995Dismissed

Kora Chacko Vs N.J. Mathew

High Court Of Kerala · (1995) 10 KL CK 0042

Civil Procedure Code, 1908 (CPC) — Section 10, 151Kerala Land Reforms Act, 1963 — Section 72B

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High Courts26 Oct 1995Dismissed

Sudarsanan Vs Kerala Public Service Commission

High Court Of Kerala · (1995) 10 KL CK 0038

Kerala State and Subordinate Services Rules, 1958 — Rule 19, 3

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High Courts26 Oct 1995

Somanandan, K. and Others Vs University of Kerala and Others

High Court Of Kerala · (1995) 10 KL CK 0030

Kerala University First Ordinances, 1978 — Ordinance 1

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High Courts25 Oct 1995Allowed

State of Kerala Vs P.P. Mathew and Another

High Court Of Kerala · (1995) 10 KL CK 0036

Kerala Forest Act, 1961 — Section 61A, 61B, 61B(2), 61DKerala High Court Act, 1958 — Section 5

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High Courts25 Oct 1995

State of Kerala Vs Dr. M. Srinivasan and Others

High Court Of Kerala · (1997) 2 KLJ 666

Calicut University Act, 1975 — Section 35, 35(5), 35(6), 60, 73Constitution of India, 1950 — Article 14Kerala Service Rules, 1958 — Rule 60(A)

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High Courts20 Oct 1995Dismissed

Narayanan, K. Vs State of Kerala and Others

High Court Of Kerala · (1995) 10 KL CK 0014

Constitution of India, 1950 — Article 162, 226, 309Kerala Education Rules, 1959 — Rule 3Kerala Service Rules, 1958 — Rule 143, 49, 49A

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High Courts19 Oct 1995Dismissed

Sivapackyam Vs Commissioner and Secretary, Home SSA Deptt., Government of Kerala

High Court Of Kerala · (1996) 1 ALT(Cri) 32 : (1996) CriLJ 840

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Customs Act, 1962 — Section 108

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High Courts18 Oct 1995Dismissed

Senthil Kumar Vs Taluk Land Board

High Court Of Kerala · (1995) 10 KL CK 0021

Kerala Land Reforms Act, 1963 — Section 103, 85(8)

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High Courts18 Oct 1995

Joseph, K.J. Vs Director of Treasuries and Others

High Court Of Kerala · (1995) 10 KL CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Penal Code, 1860 (IPC) — Section 109, 420, 468, 477A

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High Courts17 Oct 1995Dismissed

Syed Hamid Bafaky Vs Moideen

High Court Of Kerala · (1996) 2 CivCC 449 : (1996) 85 CompCas 267 : (1996) CriLJ 1013 : (1996) 1 ILR (Ker) 390 : (1996) 2 RCR(Criminal) 182

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Oct 1995Dismissed

V.K. Sadananthan Vs State of Kerala and Others

High Court Of Kerala · AIR 1996 Ker 199 : (1996) 1 ILR (Ker) 359

Constitution of India, 1950 — Article 162

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High Courts17 Oct 1995Allowed

Theethi and Another Vs Motor Accidents Claims Tribunal, Palakkad and Others

High Court Of Kerala · (1996) 1 ACC 270 : (1996) ACJ 609 : AIR 1996 Ker 237 : (1996) 1 ILR (Ker) 393

Motor Vehicles Act, 1988 — Section 140, 161

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High Courts16 Oct 1995Allowed

Rajagopalaswamy, P. Vs Government of Kerala and Another

High Court Of Kerala · (1995) 10 KL CK 0035

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6C

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High Courts16 Oct 1995Allowed

P. Rajagopalaswamy Vs Govt. of Kerala and Another

High Court Of Kerala · (1995) 10 KL CK 0032

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6C

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High Courts13 Oct 1995

New India Assurance Co. Ltd. Vs Leela and Others

High Court Of Kerala · (1997) 2 ACC 429

Motor Vehicles Act, 1988 — Section 140

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High Courts13 Oct 1995Allowed

Pappu Kesavan Vs Union of India (UOI)

High Court Of Kerala · AIR 1996 Ker 235 : (1996) 3 ILR (Ker) 313

Constitution of India, 1950 — Article 226

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High Courts13 Oct 1995Allowed

Alleppey District Consumers Wholesale Cooperative Stores Ltd. Vs Labour Court and Another

High Court Of Kerala · (1996) 2 ILR (Ker) 561 : (1998) 3 LLJ 469

Constitution of India, 1950 — Article 136, 226

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High Courts13 Oct 1995Dismissed

The New India Assurance Co. Ltd. Vs P. Leela and Others

High Court Of Kerala · (1996) ACJ 1246 : AIR 1996 Ker 144 : (1996) 1 ILR (Ker) 347

Kerala Motor Vehicles Rules, 1989 — Rule 393Motor Vehicles Act, 1988 — Section 140

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