High Courts25 Oct 1995Allowed
State of Kerala Vs P.P. Mathew and Another
High Court Of Kerala · (1995) 10 KL CK 0036
Kerala Forest Act, 1961 — Section 61A, 61B, 61B(2), 61DKerala High Court Act, 1958 — Section 5
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,019 of 2,715
High Courts25 Oct 1995
State of Kerala Vs Dr. M. Srinivasan and Others
High Court Of Kerala · (1997) 2 KLJ 666
Calicut University Act, 1975 — Section 35, 35(5), 35(6), 60, 73Constitution of India, 1950 — Article 14Kerala Service Rules, 1958 — Rule 60(A)
High Courts20 Oct 1995Dismissed
Narayanan, K. Vs State of Kerala and Others
High Court Of Kerala · (1995) 10 KL CK 0014
Constitution of India, 1950 — Article 162, 226, 309Kerala Education Rules, 1959 — Rule 3Kerala Service Rules, 1958 — Rule 143, 49, 49A
High Courts19 Oct 1995Dismissed
Sivapackyam Vs Commissioner and Secretary, Home SSA Deptt., Government of Kerala
High Court Of Kerala · (1996) 1 ALT(Cri) 32 : (1996) CriLJ 840
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Customs Act, 1962 — Section 108
High Courts18 Oct 1995Dismissed
Senthil Kumar Vs Taluk Land Board
High Court Of Kerala · (1995) 10 KL CK 0021
Kerala Land Reforms Act, 1963 — Section 103, 85(8)
High Courts18 Oct 1995
Joseph, K.J. Vs Director of Treasuries and Others
High Court Of Kerala · (1995) 10 KL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Penal Code, 1860 (IPC) — Section 109, 420, 468, 477A
High Courts17 Oct 1995Dismissed
Syed Hamid Bafaky Vs Moideen
High Court Of Kerala · (1996) 2 CivCC 449 : (1996) 85 CompCas 267 : (1996) CriLJ 1013 : (1996) 1 ILR (Ker) 390 : (1996) 2 RCR(Criminal) 182
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Oct 1995Dismissed
V.K. Sadananthan Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 199 : (1996) 1 ILR (Ker) 359
Constitution of India, 1950 — Article 162
High Courts17 Oct 1995Allowed
Theethi and Another Vs Motor Accidents Claims Tribunal, Palakkad and Others
High Court Of Kerala · (1996) 1 ACC 270 : (1996) ACJ 609 : AIR 1996 Ker 237 : (1996) 1 ILR (Ker) 393
Motor Vehicles Act, 1988 — Section 140, 161
High Courts16 Oct 1995Allowed
Rajagopalaswamy, P. Vs Government of Kerala and Another
High Court Of Kerala · (1995) 10 KL CK 0035
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6C
High Courts16 Oct 1995Allowed
P. Rajagopalaswamy Vs Govt. of Kerala and Another
High Court Of Kerala · (1995) 10 KL CK 0032
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6C
High Courts13 Oct 1995
New India Assurance Co. Ltd. Vs Leela and Others
High Court Of Kerala · (1997) 2 ACC 429
Motor Vehicles Act, 1988 — Section 140
High Courts13 Oct 1995Allowed
Pappu Kesavan Vs Union of India (UOI)
High Court Of Kerala · AIR 1996 Ker 235 : (1996) 3 ILR (Ker) 313
Constitution of India, 1950 — Article 226
High Courts13 Oct 1995Allowed
Alleppey District Consumers Wholesale Cooperative Stores Ltd. Vs Labour Court and Another
High Court Of Kerala · (1996) 2 ILR (Ker) 561 : (1998) 3 LLJ 469
Constitution of India, 1950 — Article 136, 226
High Courts13 Oct 1995Dismissed
The New India Assurance Co. Ltd. Vs P. Leela and Others
High Court Of Kerala · (1996) ACJ 1246 : AIR 1996 Ker 144 : (1996) 1 ILR (Ker) 347
Kerala Motor Vehicles Rules, 1989 — Rule 393Motor Vehicles Act, 1988 — Section 140
High Courts13 Oct 1995
Paulose Mathai Vs Joint Regional Transport Officer
High Court Of Kerala · (1996) 1 ACC 319
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 52
High Courts11 Oct 1995Dismissed
The Regional Director, E.S.I. Corporation Vs P.K. Mohammed (Pvt.) Ltd.
High Court Of Kerala · (1985) 2 KLJ 515
Employees State Insurance Act, 1948 — Section 2(9)
High Courts10 Oct 1995
Thankappan Vs State of Kerala and Others
High Court Of Kerala · (1996) CriLJ 1754 : (1996) 1 ILR (Ker) 309
Criminal Procedure Code, 1973 (CrPC) — Section 3(3), 3(4)Travancore-Cochin Public Safety Measures Act, 1950 — Section 21, 8
High Courts10 Oct 1995
The Steel Authority of India Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 166 : (1996) 1 ILR (Ker) 249
Land Acquisition Act, 1894 — Section 20, 3
High Courts10 Oct 1995Allowed
Poulose Mathai Vs Joint Regional Transport Officer, Thalassery
High Court Of Kerala · AIR 1996 Ker 225
Kerala Motor Vehicles Rules, 1989 — Rule 269, 269(1), 269(3)Motor Vehicles Act, 1988 — Section 52