High Courts13 Oct 1995
Paulose Mathai Vs Joint Regional Transport Officer
High Court Of Kerala · (1996) 1 ACC 319
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 52
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 6 of 27
High Courts11 Oct 1995Dismissed
The Regional Director, E.S.I. Corporation Vs P.K. Mohammed (Pvt.) Ltd.
High Court Of Kerala · (1985) 2 KLJ 515
Employees State Insurance Act, 1948 — Section 2(9)
High Courts10 Oct 1995
Thankappan Vs State of Kerala and Others
High Court Of Kerala · (1996) CriLJ 1754 : (1996) 1 ILR (Ker) 309
Criminal Procedure Code, 1973 (CrPC) — Section 3(3), 3(4)Travancore-Cochin Public Safety Measures Act, 1950 — Section 21, 8
High Courts10 Oct 1995
The Steel Authority of India Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 166 : (1996) 1 ILR (Ker) 249
Land Acquisition Act, 1894 — Section 20, 3
High Courts10 Oct 1995Allowed
Poulose Mathai Vs Joint Regional Transport Officer, Thalassery
High Court Of Kerala · AIR 1996 Ker 225
Kerala Motor Vehicles Rules, 1989 — Rule 269, 269(1), 269(3)Motor Vehicles Act, 1988 — Section 52
High Courts10 Oct 1995
SAIL Ltd. Vs State and Others
High Court Of Kerala · (1995) 10 KL CK 0009
Companies Act, 1956 — Section 20, 3, 3(c), 3(cc), 3(e)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 20, 3(b)
High Courts09 Oct 1995
Lieya Vs M/s. Kaliappa Chettiar Sons
High Court Of Kerala · AIR 1996 Ker 218 : (1996) 1 ILR (Ker) 735
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(17), 11(3), 2(26), 2(3)
High Courts09 Oct 1995Allowed
Smt. Lieya and Another Vs Kaliappa Chettiar
High Court Of Kerala · AIR 1996 Ker 218 : (1996) 1 ILR (Ker) 735
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2(6)Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 2(26)
High Courts09 Oct 1995Allowed
Leelamma Vs Second Addl. District Judge and Others
High Court Of Kerala · (1995) 10 KL CK 0010
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14
High Courts09 Oct 1995Dismissed
Latha, E. Vs Hafsabi and Others
High Court Of Kerala · (1995) 10 KL CK 0006
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17
High Courts05 Oct 1995
Concrete Aggregate Industries and Another Vs Abdul Khader and Others
High Court Of Kerala · (1995) 10 KL CK 0040
Kerala Panchayat (Licensing of Dangerous and Offensive Trades and Factories) Rules, 1963 — Item 101Kerala Panchayat Raj Act, 1994 — Section 284(2)(i)
High Courts05 Oct 1995Dismissed
Mehaboob Razool Vs Director of Health Services and Others
High Court Of Kerala · (1995) 10 KL CK 0037
High Courts05 Oct 1995
The Concrete Aggregate Industries and Others Vs The Kummanode Poura Samithi and Others
High Court Of Kerala · (1995) 10 KL CK 0034
Kerala Panchayat Act, 1960 — Section 8, 96Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 — Rule 3Kerala Panchayat Raj Act, 1994 — Section 284(2)
High Courts05 Oct 1995Allowed
K.S.E.B. Vs M/s. A.L. Jacob and Sons
High Court Of Kerala · (1995) 10 KL CK 0033
Limitation Act, 1963 — Article 55
High Courts05 Oct 1995
State Bank of India Vs Kerala State Co-operative Marketing Federation and Others
High Court Of Kerala · (1995) 10 KL CK 0013
Negotiable Instruments Act, 1881 (NI) — Section 10, 131, 131A, 87
High Courts05 Oct 1995Allowed
State Bank of India Vs Kerala State Co-operative Marketing Federation
High Court Of Kerala · (1995) 10 KL CK 0004
Negotiable Instruments Act, 1881 (NI) — Section 10, 131, 131A, 87
High Courts29 Sept 1995
P.K. Narayanan Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1996) 219 ITR 33
Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Income Tax Act, 1961 — Section 271, 276C, 277
High Courts29 Sept 1995Allowed
Ranganathan, T.M. Vs State of Kerala and Another
High Court Of Kerala · (1995) 09 KL CK 0017
Kerala Government Servants (Conduct) Rules, 1960 — Rule 24Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 5, 6, 8
High Courts28 Sept 1995Dismissed
Segu Lebbai Segu Alavudeen Ismath Saibu and Others Vs Union of India (UOI) and Another
High Court Of Kerala · (1996) CriLJ 262
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(2), 124, 124(1)Gold (Control) Act, 1969 — Section 79
High Courts28 Sept 1995
M. Thanga Dorai Vs The Chancellor, University of Kerala, Trivandrum and Others
High Court Of Kerala · AIR 1996 Ker 55 : (1996) 2 ILR (Ker) 42
Constitution of India, 1950 — Article 226, 348(3)Kerala University Act, 1974 — Section 17, 17(13), 17(2), 17(3), 17(7)