High Courts27 Nov 1996Dismissed
Partner, Malabar Wires and Allied Products Vs Deputy Labour Commissioner and Others
High Court Of Kerala · (1996) 11 KL CK 0011
Industrial Disputes Act, 1947 — Section 17B, 19(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 3 of 35
High Courts27 Nov 1996Dismissed
Chandrasekharan Vs State of Kerala and Others
High Court Of Kerala · (1996) 11 KL CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 36Foreigners Act, 1946 — Section 14General Clauses Act, 1897 — Section 21
High Courts26 Nov 1996Allowed
Salim Muhammed Nazir Vs State of Kerala and Another
High Court Of Kerala · (1997) 1 RCR(Criminal) 631
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 433ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 23, 27, 28, 32A, 33
High Courts26 Nov 1996Dismissed
Southern Naval Command Civil Employees Association Vs Flag Officer Commanding in Chief and Others
High Court Of Kerala · (1997) 3 ILR (Ker) 297 : (1998) 3 LLJ 1052
Administrative Tribunals Act, 1985 — Section 14, 15Constitution of India, 1950 — Article 226
High Courts26 Nov 1996Allowed
University of Kerala and Others Vs Alex Saji and Others
High Court Of Kerala · AIR 1997 Ker 259 : (1997) 2 ILR (Ker) 483 : (1996) 2 KLJ 649
Constitution of India, 1950 — Article 14, 226Kerala University Act, 1974 — Section 2
High Courts26 Nov 1996Dismissed
Kunnath Chandran and Others Vs State and Others
High Court Of Kerala · (1996) 2 KLJ 781
Kerala Preservation of Trees Act, 1986 — Section 2(e), 2(f), 3(2), 3(3), 4
High Courts22 Nov 1996Dismissed
Dr. G. Santhana Krishnan Vs Union of India and Others
High Court Of Kerala · (1996) 2 KLJ 775
Andhra University Act, 1925 — Section 34A
High Courts22 Nov 1996Dismissed
The Central Warehousing Corporation and Others Vs Varghese K. Pulayath and Others
High Court Of Kerala · AIR 1997 Ker 253 : (1997) 2 ILR (Ker) 584
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Nov 1996Allowed
Neelakanda Kurup and Another Vs State of Kerala and Others
High Court Of Kerala · (1996) 11 KL CK 0020
Constitution of India, 1950 — Article 14, 16, 16(1), 309Kerala Secretariat Subordinate Service Rules, 1967 — Rule 3, 4, 4(4), 9Public Service Commission Rules — Rule 13
High Courts18 Nov 1996Allowed
Chandrasekhara Pillai, K.P. Vs State of Kerala and Others
High Court Of Kerala · (1996) 2 KLJ 778
Constitution of India, 1950 — Article 21Kerala Service Rules, 1958 — Rule 2, 3C
High Courts14 Nov 1996
Punjab and Sind Bank Vs Fenner (India) Ltd.
High Court Of Kerala · (1998) 91 CompCas 264
High Courts14 Nov 1996
Bisonfield A Estate Vs Inspecting Assistant Commissioner (Special) and Others
High Court Of Kerala · (1998) 233 ITR 656
High Courts13 Nov 1996Allowed
Kunhamma Vs Rosakkutty
High Court Of Kerala · (1997) 1 CivCC 165 : (1997) 2 RCR(Civil) 78
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13
High Courts13 Nov 1996Allowed
Pulikkal Kunhamma Vs Pulikkal P.J. Rosakutty
High Court Of Kerala · (1996) 11 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11 , Order 32 Rule 12, Order 32 Rule 13
High Courts12 Nov 1996Dismissed
P.N. Abdul Azeez Vs Shareefa Beevi
High Court Of Kerala · (1996) 2 KLJ 630
Civil Procedure Code, 1908 (CPC) — Section 96Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(30), 18, 20
High Courts12 Nov 1996
State of Kerala Vs Janaki Kunjamma and Others
High Court Of Kerala · (1996) 2 KLJ 653
Land Acquisition Act, 1894 — Section 23, 23(1), 23(2), 28
High Courts12 Nov 1996Dismissed
K.M. Chacko Vs Rugmini Amma
High Court Of Kerala · (1996) 2 KLJ 658
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(2)(c), 11(3), 18, 20
High Courts08 Nov 1996
Sathyavan Kottarakkara and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 133
Constitution of India, 1950 — Article 21, 39, 41, 45, 46Kerala Education Rules, 1959 — Rule 6
High Courts07 Nov 1996Allowed
Viswamithran, P. Vs Manager, Sree Narayana College and Others
High Court Of Kerala · (1997) 1 KLJ 147
Civil Services (Classification, Control and Appeal) Rules — Rule 55, 56
High Courts07 Nov 1996Dismissed
Sumathy and Others Vs Raghavan and Others
High Court Of Kerala · (1997) 1 ILR (Ker) 542
Motor Vehicles Act, 1939 — Section 31