High Courts12 Sept 1995Allowed
Janardana Saralaya and Others Vs Spl. Deputy Tahsildar and Others
High Court Of Kerala · (1995) 09 KL CK 0052
Kerala Revenue Recovery Act, 1968 — Section 12, 9, 9(d)
COURT ARCHIVE
High Court Of Kerala judgments, 1995
524 judgments · page 9 of 27
High Courts12 Sept 1995Allowed
Janardhana Saralaya and Others Vs Special Deputy Tahsildar
High Court Of Kerala · (1995) 09 KL CK 0050
Kerala Revenue Recovery Act, 1968 — Section 12, 9
High Courts12 Sept 1995Dismissed
Mathews Trading Company Vs Relish Foods Pvt. Ltd.
High Court Of Kerala · (1995) 09 KL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9
High Courts12 Sept 1995Dismissed
State of Kerala Vs Rajayyan and Others
High Court Of Kerala · (1996) 1 ALT(Cri) 127 : (1995) 1 ALT(Cri) 46 : (1996) CriLJ 145 : (1996) 1 ILR (Ker) 69
Penal Code, 1860 (IPC) — Section 34, 361, 363, 366A
High Courts12 Sept 1995
M/s Mathes Trading Company Vs Relish Foods (P) Ltd.
High Court Of Kerala · (1995) 09 KL CK 0013
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 8 Rule 10, Order 9 Rule 13
High Courts11 Sept 1995
Commissioner of Income Tax Vs P.M.S. (Agencies)
High Court Of Kerala · (1996) 219 ITR 16
Income Tax Act, 1961 — Section 184Partnership Act, 1932 — Section 13
High Courts01 Sept 1995Dismissed
George Varghese Vs Ammini Cherian
High Court Of Kerala · (1995) 09 KL CK 0049
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts01 Sept 1995Allowed
Abdul Rahiman Vs Hameed Hassan Peruval and Others
High Court Of Kerala · (1995) 09 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4), 18
High Courts01 Sept 1995Allowed
Abdul Rehiman Vs Hameed Hassan Peruvad and Others
High Court Of Kerala · (1995) 09 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4)(ii), 11(4)(iv)
High Courts31 Aug 1995
The Nedungadi Bank Ltd. Vs Aswathi Starch and Glucose (P) Ltd., Anamangad and Others
High Court Of Kerala · AIR 1996 Ker 112 : (1995) 3 ILR (Ker) 793
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts31 Aug 1995Dismissed
K.P. Mathai Vs K.S.E. Board, Trivandrum and Others
High Court Of Kerala · AIR 1996 Ker 186 : (1996) 1 ILR (Ker) 172
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20(2)Telegraph Act, 1885 — Section 16
High Courts31 Aug 1995Dismissed
Pushkaran and Others Vs The Assistant Excise Commissioner and Others
High Court Of Kerala · (1995) 08 KL CK 0016
Kerala Abkari Act, 1077 — Section 54
High Courts31 Aug 1995Dismissed
C.K. Pushkaran and Others Vs The Asst. Excise Commissioner and Others
High Court Of Kerala · (1995) 08 KL CK 0011
Kerala Abkari Act, 1077 — Section 54
High Courts31 Aug 1995Dismissed
State of Kerala Vs Sajeev Mathew
High Court Of Kerala · (1995) 08 KL CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 34, 420
High Courts31 Aug 1995
Nedungadi Bank Ltd. Vs M/s. Aswathi Starch and Glucose (P) Ltd. and Others
High Court Of Kerala · AIR 1996 Ker 112 : (1995) 3 ILR (Ker) 793
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts31 Aug 1995Dismissed
K.P. Mathai Vs K.S.E. Board and Others
High Court Of Kerala · AIR 1996 Ker 186 : (1996) 1 ILR (Ker) 172
Civil Procedure Code, 1908 (CPC) — Section 20(2)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20, 20(2)
High Courts31 Aug 1995
Saradha Vs Principal Munsiff
High Court Of Kerala · (1995) 2 CivCC 625
Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts30 Aug 1995Dismissed
Joseph, M.A. Vs Taluk Supply Officer and Others
High Court Of Kerala · (1995) 08 KL CK 0018
High Courts30 Aug 1995Dismissed
M.A. Joseph Vs Taluk Supply Officer and Another
High Court Of Kerala · (1995) 08 KL CK 0006
High Courts29 Aug 1995Dismissed
Saramma Philipose and Others Vs R.T.O. Ernakulam
High Court Of Kerala · AIR 1996 Ker 44 : (1995) 3 ILR (Ker) 693
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2(21), 2(26), 2(29), 41, 52