High Courts20 Sept 1995
Jacob Vs Jose
High Court Of Kerala · (1995) 09 KL CK 0054
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 8 of 27
High Courts20 Sept 1995
Chackravarthy Hostel Vs Municipal Commissioner and Another
High Court Of Kerala · (1995) 09 KL CK 0051
Kerala Municipalities Act, 1960 — Section 101, 101(1)Kerala Municipalities Act, 1994 — Section 295DKerala Panchayat Act, 1960 — Section 72, 72(1)
High Courts20 Sept 1995Allowed
Chakravarthy Hostel Vs Kothamangalam Municipality
High Court Of Kerala · (1995) 09 KL CK 0048
Kerala Municipalities Act, 1960 — Section 101(1)(cc)
High Courts20 Sept 1995Dismissed
Johnson Vs State of Kerala
High Court Of Kerala · (1996) 1 ALT(Cri) 672 : (1996) CriLJ 2338 : (1996) 1 ILR (Ker) 293
Criminal Procedure Code, 1973 (CrPC) — Section 161, 195(1), 340, 340(1)Penal Code, 1860 (IPC) — Section 193
High Courts20 Sept 1995Allowed
Jacob and Others Vs Jose and Others
High Court Of Kerala · (1995) 09 KL CK 0018
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1
High Courts19 Sept 1995Dismissed
Jameela Ibrahim and Others Vs The Returning Officer and Another
High Court Of Kerala · AIR 1996 Ker 100
Constitution of India, 1950 — Article 226, 243
High Courts19 Sept 1995Dismissed
Jameela Ibrahim Vs Returning Officer
High Court Of Kerala · AIR 1996 Ker 100
Constitution of India, 1950 — Article 226, 227, 243, 243(O), 243(O)(a)
High Courts18 Sept 1995
Rajee George Vs Assistant Collector of Central Excise
High Court Of Kerala · (1996) 81 ELT 479
High Courts18 Sept 1995Allowed
Mrs. Rajee George Vs Assistant Collector of Central Excise (Preventive)
High Court Of Kerala · (1996) CriLJ 1174 : (1995) 61 ECR 215
High Courts15 Sept 1995
Kerala Construction Workers'' Welfare Fund Board Vs Govindan Kutty Kurup and Others
High Court Of Kerala · (1995) 09 KL CK 0040
Constitution of India, 1950 — Article 14, 19, 19(1), 31C, 39Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7AKerala Construction Workers Welfare Fund Act, 1989 — Section 14, 15, 16, 2, 3
High Courts15 Sept 1995Dismissed
Kallidukkil Cheriyakutty Mammi and Others Vs Thoniyadath Ummer Kutty and Others
High Court Of Kerala · (1996) ACJ 402 : AIR 1996 Ker 182 : (1996) 1 ILR (Ker) 23
Motor Vehicles Act, 1988 — Section 165(1), 166, 166(1)
High Courts15 Sept 1995Dismissed
Cheriyakutty Mammi Vs Ummerkutty and Others
High Court Of Kerala · (1996) ACJ 402 : AIR 1996 Ker 182 : (1995) 2 CivCC 612 : (1996) 1 ILR (Ker) 23
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 165Fatal Accidents Act, 1855 — Section 1A
High Courts15 Sept 1995
Aloysius, C.P. and Another Vs Sarada Muraleedharan
High Court Of Kerala · (1995) 09 KL CK 0015
Constitution of India, 1950 — Article 14, 16, 16(1), 225, 5Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 10, 11, 12, 14, 15Contempt of Courts Act, 1971 — Section 12, 15, 19(4), 23
High Courts14 Sept 1995Allowed
A.V.M. Cattle and Paultry Feeds Vs State of Kerala
High Court Of Kerala · (1995) 09 KL CK 0047
High Courts14 Sept 1995Allowed
Travancore Rayons Ltd. Vs Asstt. Collr. of Centl. Ex. and Others
High Court Of Kerala · (1995) 61 ECR 8
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Item 14
High Courts14 Sept 1995Allowed
A.V.M. Cattle and Poultry Feeds Vs State of Kerala and Another
High Court Of Kerala · (1995) 09 KL CK 0008
High Courts13 Sept 1995
Joy Vs Shilly
High Court Of Kerala · (1996) 1 DMC 200 : (1996) 1 ILR (Ker) 182
Divorce Act, 1869 — Section 19, 19(1)
High Courts13 Sept 1995Dismissed
V.R. Thirumalaiswamy Gounder and Others Vs Chief Conservator of Forests, Trivandrum and Others
High Court Of Kerala · AIR 1996 Ker 213
Forest (Conservation) Act, 1980 — Section 2
High Courts13 Sept 1995Dismissed
Manager, Jamia Sa-adiya Arabia and Another Vs State of Kerala and Others
High Court Of Kerala · (1995) 09 KL CK 0016
Kerala Education Rules, 1959 — Rule 11, 14, 2, 2(1), 2(2)
High Courts13 Sept 1995Allowed
C.J. Joy Vs Shilly (a) Mary
High Court Of Kerala · (1996) 1 DMC 200 : (1996) 1 ILR (Ker) 182
Divorce Act, 1869 — Section 19(1)