High Courts04 Dec 1995Allowed
Mathew Daniel Vs State of Kerala and Another
High Court Of Kerala · AIR 1996 Ker 222 : (1996) 2 ILR (Ker) 639
Consumer Protection Act, 1986 — Section 10
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,016 of 2,715
High Courts04 Dec 1995
Kerala Food Corporation of India Labourers Federation etc. Vs Union of India (UOI) and Others
High Court Of Kerala · (1998) 3 LLJ 474
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts04 Dec 1995
N. Adithayan Vs The Travancore Devaswom Board and Others
High Court Of Kerala · AIR 1996 Ker 169 : (1996) 1 ILR (Ker) 633
Constitution of India, 1950 — Article 13(2), 15, 15(1), 16, 16(2)Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 24, 31
High Courts01 Dec 1995
Prakash Kumar Choudhary Vs Union of India (UOI)
High Court Of Kerala · (1996) 83 ELT 45 : (1996) 1 ILR (Ker) 771
Central Excises and Salt Act, 1944 — Section 14, 14(1), 14AConstitution of India, 1950 — Article 20(3), 226Evidence Act, 1872 — Section 25
High Courts01 Dec 1995Allowed
State of Kerala and Others Vs K.S. Joseph
High Court Of Kerala · (1995) 12 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 6Kerala Civil Rules of Practice, 1971 — Rule 63
High Courts29 Nov 1995Allowed
The Manganam Service Co-Operative Bank Ltd. Vs Zachariah Joseph
High Court Of Kerala · (1995) 11 KL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 39 Rule 1, Order 39 Rule 2
High Courts29 Nov 1995Allowed
Union of India (UOI) Vs Aluminium Industries Ltd.
High Court Of Kerala · (1996) 83 ELT 41 : (1996) 1 ILR (Ker) 766
Civil Procedure Code, 1908 (CPC) — Section 152Customs Act, 1962 — Section 15, 154, 28, 31, 46
High Courts28 Nov 1995Dismissed
Nair Service Society Vs Labour Court and Another
High Court Of Kerala · (1998) 79 FLR 144 : (1998) 3 LLJ 1146
Industrial Disputes Act, 1947 — Section 11, 17(2)
High Courts28 Nov 1995Dismissed
The Food Corporation of India Vs Litak Shipping Company Ltd.
High Court Of Kerala · (1995) 11 KL CK 0032
Arbitration Act, 1940 — Section 17, 30, 35
High Courts27 Nov 1995Dismissed
A. Mohammed Kunhi Vs K.K. Abdul Kajeed
High Court Of Kerala · (1996) 2 ALT(Cri) 722 : (1999) 98 CompCas 607 : (1996) CriLJ 2395 : (1996) 1 ILR (Ker) 516
Criminal Procedure Code, 1973 (CrPC) — Section 178(b), 179Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Nov 1995Dismissed
Anjillath Mohammed Kunhi Vs K.K. Abdul Kajeed
High Court Of Kerala · (1996) 2 ALT(Cri) 722 : (1996) 1 CivCC 141 : (1999) 98 CompCas 607 : (1996) CriLJ 2395 : (1996) 1 ILR (Ker) 516 : (1996) 3 RCR(Criminal) 326 : (1996) 1 RCR(Criminal) 415
Criminal Procedure Code, 1973 (CrPC) — Section 178, 179Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Nov 1995Allowed
Antony Thekkekkara Vs Irinjalakuda Town Co-operative Bank Ltd. and Others
High Court Of Kerala · (1996) 1 KLJ 66
High Courts27 Nov 1995Allowed
Abdulla, B.K. Vs Syndicate Bank and Others
High Court Of Kerala · (1996) 1 CivCC 155 : (1985) 2 KLJ 767
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 72, Order 21 Rule 72A
High Courts27 Nov 1995Dismissed
Sidharthan, P.K. Vs Estate Offices, Southern Railway and Others
High Court Of Kerala · (1995) 11 KL CK 0009
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 15, 16, 16(3), 2
High Courts23 Nov 1995
The Parent Teacher Association and Others Vs State of Kerala and Others
High Court Of Kerala · (1995) 11 KL CK 0044
Constitution of India, 1950 — Article 226Kerala Government Land Assignment Rules, 1964 — Rule 24Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 21
High Courts22 Nov 1995
State of Kerala Vs Chalil Manikkam and Another
High Court Of Kerala · (1996) CriLJ 1549 : (1996) 1 KLJ 55
Army Act, 1950 — Section 125, 126Criminal Procedure Code, 1973 (CrPC) — Section 475, 475(1)Penal Code, 1860 (IPC) — Section 306
High Courts22 Nov 1995
In Re: State of Kerala
High Court Of Kerala · (1996) CriLJ 1549 : (1996) 1 KLJ 55
Army Act, 1950 — Section 125, 125(2), 126Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 475, 475(1)
High Courts22 Nov 1995Dismissed
Rajiv Kesavan Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1996 Ker 229
Constitution of India, 1950 — Article 14, 226, 227Telegraph Act, 1885 — Section 4, 7
High Courts20 Nov 1995Dismissed
P.S. Ahammad Koya and Another Vs Competent Authority and Others
High Court Of Kerala · (1996) CriLJ 1148 : (1996) 1 ILR (Ker) 461
Constitution of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12, 2, 3, 6, 7
High Courts17 Nov 1995
Upasana Hospital and Nursing Home and Another Vs Income Tax Officer
High Court Of Kerala · (1996) 130 CTR 412 : (1996) 217 ITR 555
Criminal Procedure Code, 1973 (CrPC) — Section 782Income Tax Act, 1961 — Section 276C, 277