High Courts20 Dec 1995
Pushpi Jose and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 210
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,015 of 2,715
High Courts20 Dec 1995
P.V. George and Others Vs Jacob Mathews and Another
High Court Of Kerala · (1996) CriLJ 1299 : (1996) 1 ILR (Ker) 836
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420
High Courts18 Dec 1995Allowed
Haridasan Mathilakath Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1996 Ker 157 : (1996) 2 ILR (Ker) 195
Passports Act, 1967 — Section 5
High Courts15 Dec 1995Allowed
Mohammed Sali Vs State of Kerala and Others
High Court Of Kerala · (1996) 2 ALT(Cri) 80 : (1996) CriLJ 1225 : (1996) 2 ILR (Ker) 109 : (1996) 1 RCR(Criminal) 556
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
High Courts15 Dec 1995
V. Kunhambu and Sons Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 131 CTR 396 : (1996) 219 ITR 235
Income Tax Act, 1961 — Section 132, 132(4)
High Courts14 Dec 1995Dismissed
Gangadhara Panicker and Another Vs Leelavathi Amma and Others
High Court Of Kerala · (1996) 1 KLJ 12
General Clauses Act, 1897 — Section 4Kerala Land Reforms Act, 1963 — Section 10, 125(3), 13, 2(57)(J), 2(60)Kerala Stay of Eviction Proceedings Act, 1957 — Section 6
High Courts12 Dec 1995Allowed
Jose John Vs K.C. Kuruvila Pillai and Others
High Court Of Kerala · (1996) 1 ALT(Cri) 514 : (1996) CriLJ 1449 : (1996) 1 ILR (Ker) 825 : (1996) 1 RCR(Criminal) 560
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(4), 340, 476Penal Code, 1860 (IPC) — Section 109, 120B, 191, 193, 196
High Courts12 Dec 1995Dismissed
Union of India (UOI) Vs India Cements Ltd.
High Court Of Kerala · (1996) ACJ 959
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 397Family Courts Act, 1984 — Section 19
High Courts11 Dec 1995Allowed
Aravind Ramakant Modawdekar and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 195 : (1996) 1 ILR (Ker) 721
Constitution of India, 1950 — Article 14, 301Kerala Motor Vehicles Taxation Act, 1976 — Article 4(1), 3
High Courts09 Dec 1995Dismissed
Samarudeen Vs Assistant Director of Enforcement and Others
High Court Of Kerala · (1995) CriLJ 2825 : (1995) 2 ILR (Ker) 684
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 188, 2, 4Foreign Exchange Regulation Act, 1973 — Section 9
High Courts08 Dec 1995Allowed
Neela Productions, Sreekumar Theatre, Trivandrum and Others Vs S. Kumaraswamy alias S. Kumar and Others
High Court Of Kerala · AIR 1996 Ker 239 : (1996) 1 ILR (Ker) 821
Civil Procedure Code, 1908 (CPC) — Section 151, 20
High Courts08 Dec 1995Allowed
K. Sreedharan Vs Thajudeen Koya and Others
High Court Of Kerala · (1996) 2 LLJ 249
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 14A, 19, 19(2)
High Courts08 Dec 1995Allowed
K.P. Sahadevan Vs T.K. Sreedharan
High Court Of Kerala · (1996) 1 CivCC 196 : (1996) CriLJ 1223 : (1996) 1 ILR (Ker) 816 : (1996) 2 RCR(Criminal) 396
Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 325, 357, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts07 Dec 1995Dismissed
Pushpa Devi Vs The Kerala Public Service Commission and Others
High Court Of Kerala · (1995) 12 KL CK 0025
Constitution of India, 1950 — Article 14, 15(1), 16(2), 19, 341Kerala State and Subordinate Services Rules, 1958 — Rule 17A
High Courts07 Dec 1995Dismissed
Some Employees of Hindustan Latex Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 193 : (1996) 1 CivCC 307 : (1996) 2 ILR (Ker) 190
Constitution of India, 1950 — Article 226
High Courts07 Dec 1995Dismissed
Tolsaria Brothers Vs Asst. Commissioner (Assmt.), Sales Tax and Another
High Court Of Kerala · (2003) 133 STC 638
Constitution of India, 1950 — Article 226
High Courts05 Dec 1995
Sreedharan, K. and Others Vs Federal Bank Ltd.
High Court Of Kerala · (1995) 12 KL CK 0030
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 72A, Order 21 Rule 72A(2)
High Courts05 Dec 1995
Monthrampallipadipura Attakoya Vs Neelathupura Kunhiseethikoya Thangal (deceased by LRs)
High Court Of Kerala · AIR 1996 Ker 286 : (1996) 1 CivCC 400
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts04 Dec 1995Allowed
Gangadharan, P.S. Vs University of Calicut and Others
High Court Of Kerala · (1995) 12 KL CK 0029
High Courts04 Dec 1995Allowed
Mathew Daniel Vs State and Another
High Court Of Kerala · AIR 1996 Ker 222 : (1996) 2 ILR (Ker) 639
Constitution of India, 1950 — Article 226, 32Consumer Protection Act, 1986 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 9