High Courts03 Nov 1995Dismissed
State of Kerala Vs Thomas
High Court Of Kerala · (1995) 11 KL CK 0023
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 81
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,018 of 2,715
High Courts03 Nov 1995Dismissed
M. Syed Mohammed Shafi and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 130 : (1996) 1 ILR (Ker) 749
Land Acquisition Act, 1894 — Section 11A, 4(1), 6, 6(1), 6(2)
High Courts03 Nov 1995Allowed
Anantha Pai and Another Vs State of Kerala and Others
High Court Of Kerala · (1995) 11 KL CK 0013
Kerala Education Rules, 1959 — Rule 3
High Courts02 Nov 1995Dismissed
State of Kerala Vs Thomas
High Court Of Kerala · (1995) 11 KL CK 0035
Kerala Abkari Act, 1077 — Section 55Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 81
High Courts02 Nov 1995Allowed
Issac Ninan Vs State of Kerala
High Court Of Kerala · (1995) 11 KL CK 0031
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 17(2), 29(2), 5, 5(1), 5(2)
High Courts01 Nov 1995
Thalasseri Municipality Vs B. Abdurahiman
High Court Of Kerala · (1996) CriLJ 1075
Criminal Procedure Code, 1973 (CrPC) — Section 27, 4, 468, 468(2), 469Juvenile Justice Act, 1986 — Section 5Kerala Municipal Corporation Act, 1961 — Section 417, 419
High Courts01 Nov 1995Dismissed
Intrans Systems Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 161
Constitution of India, 1950 — Article 285Evidence Act, 1872 — Section 115
High Courts01 Nov 1995Allowed
M.C. Joseph Vs State of Kerala and Others
High Court Of Kerala · (1996) 2 LLJ 18
Industrial Disputes Act, 1947 — Section 2
High Courts01 Nov 1995
Municipal Commissioner, Thalasserry Municipality Vs B. Abdurahiman
High Court Of Kerala · (1996) CriLJ 1075
Criminal Procedure Code, 1973 (CrPC) — Section 27, 4, 4(1), 468, 469Juvenile Justice Act, 1986 — Section 5Kerala Municipalities Act, 1960 — Section 134, 387, 389, 417, 419
High Courts01 Nov 1995
Commissioner, Thalassery Municipality Vs B. Abdurahiman
High Court Of Kerala · (1995) 11 KL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 4, 468, 5Penal Code, 1860 (IPC) — Section 4(1), 468, 5
High Courts31 Oct 1995Dismissed
Kanaran Nair Vs Madhavan Nair
High Court Of Kerala · (1995) 10 KL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, 115, 115(1)
High Courts31 Oct 1995
Shibu Vs State of Kerala
High Court Of Kerala · (1996) CriLJ 1175 : (1996) 1 ILR (Ker) 743 : (1996) 1 RCR(Criminal) 460
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts31 Oct 1995Allowed
Sreekumar Vs State of Kerala
High Court Of Kerala · (1996) 1 LLJ 977
Constitution of India, 1950 — Article 19(1), 226
High Courts31 Oct 1995Dismissed
Kumaran Nair, P. Vs Madhavan Nair, K.C.
High Court Of Kerala · (1995) 10 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 10(3), 115, 115(1)
High Courts31 Oct 1995
V. Bhaskaran Pillai Vs State of Kerala
High Court Of Kerala · (1996) 1 ILR (Ker) 730 : (1996) 219 ITR 198
High Courts30 Oct 1995Allowed
The Intelligence Inspector, Intelligence Squad No. IV, Agriculture Income Tax and Sales Tax Vs Rankey Investment and Trading Company Limited
High Court Of Kerala · (2003) 133 STC 564
Kerala General Sales Tax Act, 1963 — Section 29A
High Courts27 Oct 1995Allowed
Natarajan and Another Vs Sree Narayana Dharma Sanghom Trust
High Court Of Kerala · (1996) 1 CivCC 118
Evidence Act, 1872 — Section 154, 67, 68, 69, 70Limitation Act, 1963 — Section 17Registration Act, 1908 — Section 18, 42, 46
High Courts26 Oct 1995Dismissed
Kora Chacko Vs N.J. Mathew
High Court Of Kerala · (1995) 10 KL CK 0042
Civil Procedure Code, 1908 (CPC) — Section 10, 151Kerala Land Reforms Act, 1963 — Section 72B
High Courts26 Oct 1995Dismissed
Sudarsanan Vs Kerala Public Service Commission
High Court Of Kerala · (1995) 10 KL CK 0038
Kerala State and Subordinate Services Rules, 1958 — Rule 19, 3
High Courts26 Oct 1995
Somanandan, K. and Others Vs University of Kerala and Others
High Court Of Kerala · (1995) 10 KL CK 0030
Kerala University First Ordinances, 1978 — Ordinance 1