High Courts11 Jan 1996Dismissed
Joy Chakkunny Vs Usha Joy and Others
High Court Of Kerala · AIR 1996 Ker 191 : (1996) 2 ILR (Ker) 580
Family Courts Act, 1984 — Section 7
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,014 of 2,715
High Courts11 Jan 1996Allowed
P.K. Koya Moideen Vs G. Hariharan
High Court Of Kerala · (1996) 1 CivCC 382 : (1996) 86 CompCas 399 : (1996) CriLJ 3153 : (1996) 2 ILR (Ker) 645 : (1996) 2 RCR(Criminal) 75
Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 7, 9
High Courts10 Jan 1996
Saleesh Babu Vs Deepa
High Court Of Kerala · (1996) 3 RCR(Civil) 588
Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2)Family Courts Act, 1984 — Section 17, 2, 23, 7Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 11(1), 11(2), 3A(1), 18
High Courts10 Jan 1996
Commissioner of Income Tax Vs Oceanic Products Exporting Co.
High Court Of Kerala · (1996) 54 ECC 80 : (1996) 2 ILR (Ker) 571 : (1996) 219 ITR 293
Finance Act, 1966 — Section 2(5)Income Tax Act, 1961 — Section 80HH, 80J
High Courts09 Jan 1996
Church of South India Trust Association Vs The Tahsildar
High Court Of Kerala · (1996) 01 KL CK 0043
Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(2)
High Courts08 Jan 1996
C.K. Mohammedkutty Vs The Joint Registrar of Co-operative Societies, Malappuram and Others
High Court Of Kerala · AIR 1996 Ker 123
High Courts08 Jan 1996Allowed
V.P. Praseethan Vs T.P. Sivarama Krishnan and Another
High Court Of Kerala · AIR 1996 Ker 267
High Courts05 Jan 1996
Arya Antherjanam Vs Kerala State Electricity Board, Trivandrum
High Court Of Kerala · AIR 1996 Ker 309 : (1996) 2 ILR (Ker) 225
Electricity (Supply) Act, 1948 — Section 42, 79Electricity Act, 1910 — Section 51Evidence Act, 1872 — Section 114
High Courts05 Jan 1996Dismissed
Parvathy Antherjanam and Another Vs Indian Bank, Ernakulam
High Court Of Kerala · AIR 1996 Ker 159 : (1996) 1 CivCC 432
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, 60(1)
High Courts05 Jan 1996
Union of India (UOI) and Another Vs E.K. Andrew
High Court Of Kerala · (1999) 95 CompCas 537 : (1996) 2 ILR (Ker) 118
Banking Regulation Act, 1949 — Section 36AA, 36AA(2), 36AA(3)
High Courts05 Jan 1996
K.V. Vijayakumar Vs The Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · AIR 1996 Ker 150 : (1996) 2 ILR (Ker) 19
High Courts04 Jan 1996Dismissed
Dr. Sini Vs B. Suresh Jyothi
High Court Of Kerala · AIR 1996 Ker 160
Civil Procedure Code, 1908 (CPC) — Order 32A Rule 3, 24Family Courts Act, 1984 — Section 9
High Courts01 Jan 1996Dismissed
Institute of Social Welfare Vs State
High Court Of Kerala · (1996) 01 KL CK 0045
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3
High Courts01 Jan 1996
A.K. Azad Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1996) 220 ITR 349
Income Tax Act, 1961 — Section 220(2A)
High Courts01 Jan 1996Dismissed
Kanambanakal Edakkattu Rayinkutty Vs Ettuveetil Asambi and Another
High Court Of Kerala · (1996) 01 KL CK 0010
High Courts22 Dec 1995Dismissed
Union of India (UOI) Vs India Cements Ltd.
High Court Of Kerala · (1995) 12 KL CK 0024
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2)Family Courts Act, 1984 — Section 19
High Courts22 Dec 1995
V. Gopalakrishnan Nayanar and Another Vs K.V. Sasidharan Nambiar and Another
High Court Of Kerala · (1996) CriLJ 1302 : (1996) 2 ILR (Ker) 13 : (1996) 1 RCR(Criminal) 564
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 202, 300, 319, 482, 91Evidence Act, 1872 — Section 25, 27
High Courts22 Dec 1995
N. BALAKRISHNA PANICKER Vs STATE OF KERALA.
High Court Of Kerala · (1996) 132 CTR 554
Kerala Agricultural Income Tax Act, 1950 — Section 17(2)
High Courts21 Dec 1995
Joint Regional Transport Officer, Alwaye Vs K.K. Joshi
High Court Of Kerala · AIR 1996 Ker 142 : (1996) 1 ILR (Ker) 776 : (1996) 1 KLJ 409
Central Motor Vehicles Rules, 1989 — Rule 47Motor Vehicles Act, 1988 — Section 145
High Courts21 Dec 1995
M.V.R. Industries Limited and Others Vs Intelligence Officer and Others
High Court Of Kerala · (2003) 133 STC 93
Constitution of India, 1950 — Article 226