High Courts28 Sept 1995Dismissed
P.V. Rithesh Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 41 : (1996) 1 ILR (Ker) 341
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 7 of 27
High Courts28 Sept 1995Dismissed
A. Sainulabdin and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 109 : (1996) 1 ILR (Ker) 196
Constitution of India, 1950 — Article 226
High Courts28 Sept 1995Dismissed
Segu Lebbai Segu Alavudeen Ismathsaibu Vs Union of India (UOI)
High Court Of Kerala · (1995) ECR 380 : (1996) 81 ELT 197
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(1), 110(2), 124Gold (Control) Act, 1969 — Section 79
High Courts28 Sept 1995
Ranganatha Reddy Vs The Secretary, State Transport Authority and Others
High Court Of Kerala · (1995) 09 KL CK 0007
Constitution of India, 1950 — Article 14, 226, 301Kerala Finance Act, 1993 — Section 7Kerala Finance Act, 1994 — Section 1(3), 12, 21, 22, 3
High Courts28 Sept 1995Dismissed
Sainulabdin Vs State of Kerala
High Court Of Kerala · AIR 1996 Ker 109 : (1996) 1 ILR (Ker) 196
Constitution of India, 1950 — Article 226
High Courts27 Sept 1995Allowed
K.A. Abdul Azeez Vs State of Kerala and Others
High Court Of Kerala · (1996) 1 ALT(Cri) 109 : (1996) CriLJ 316 : (1996) 1 ILR (Ker) 482
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts27 Sept 1995
C. Babu Vs Jayakumar and another
High Court Of Kerala · (1996) CriLJ 1021 : (1995) 3 ILR (Ker) 787
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8Constitution of India, 1950 — Article 182, 226, 226(3)
High Courts27 Sept 1995
C. Babu Vs Jayakumar and Others
High Court Of Kerala · (1996) CriLJ 1021 : (1995) 3 ILR (Ker) 787
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Constitution of India, 1950 — Article 226, 226(3)Kerala High Court Rules, 1971 — Rule 150, 153
High Courts27 Sept 1995Dismissed
Rosa Chacko Vs Kalloorkad Farmers Co-operative Bank Ltd. and Others
High Court Of Kerala · (1996) 85 CompCas 652
High Courts27 Sept 1995
K.A. Abdul Azeez Vs State of Kerala and others
High Court Of Kerala · (1996) 1 ALT(Cri) 109 : (1996) CriLJ 316 : (1996) 1 ILR (Ker) 482
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts27 Sept 1995Dismissed
Rosa Chacko Vs Kalloorkad Farmer''s Co.Op. Bank Ltd. and Others
High Court Of Kerala · (1996) 85 CompCas 652
Constitution of India, 1950 — Article 226
High Courts26 Sept 1995
N.S. Pradeep Vs The State Transport Authority, Thiruvananthapuram and Others
High Court Of Kerala · (1996) 1 ACC 145 : AIR 1996 Ker 90
Motor Vehicles Act, 1988 — Section 89
High Courts26 Sept 1995Dismissed
Divisional Railway Manager Vs General Secretary, Dakshina Railway Casual Labour Union and Others
High Court Of Kerala · (1995) 09 KL CK 0011
Constitution of India, 1950 — Article 226, 227, 311Industrial Disputes Act, 1947 — Section 2, 25B(1), 25B(2), 25F, 25H
High Courts21 Sept 1995Allowed
P.C. Poulose Vs State of Kerala
High Court Of Kerala · (1996) CriLJ 203 : (1996) 1 ILR (Ker) 376
Criminal Procedure Code, 1973 (CrPC) — Section 173, 294, 294(2)Penal Code, 1860 (IPC) — Section 279, 304A
High Courts21 Sept 1995
Jismol Joseph Vs Union of India (UOI)
High Court Of Kerala · (2003) 3 KLT 265
High Courts21 Sept 1995
R. Balakrishna Pillai Vs State
High Court Of Kerala · (1996) CriLJ 757 : (1996) 1 ILR (Ker) 74
Constitution of India, 1950 — Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 170(5), 173, 173(2)Evidence Act, 1872 — Section 145
High Courts21 Sept 1995Allowed
M. Gopalkrishnan and Another Vs The Commissioner Chalakuddy Municipality, Chalakaddy and Another
High Court Of Kerala · AIR 1996 Ker 174
Kerala Municipalities Act, 1961 — Section 280
High Courts21 Sept 1995Allowed
Paulose Vs State of Kerala
High Court Of Kerala · (1996) CriLJ 203 : (1996) 1 ILR (Ker) 376
Criminal Procedure Code, 1973 (CrPC) — Section 173, 294Penal Code, 1860 (IPC) — Section 279, 304A
High Courts21 Sept 1995
R. Balakrishna Pillai and Others Vs State
High Court Of Kerala · (1996) CriLJ 757 : (1996) 1 ILR (Ker) 74 : (1996) 1 RCR(Criminal) 9
Constitution of India, 1950 — Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 165, 170, 173Evidence Act, 1872 — Section 145
High Courts21 Sept 1995
Jismol Joseph Vs Union of India and Another
High Court Of Kerala · (2003) 1 KLJ 912