High Courts10 Oct 1995
SAIL Ltd. Vs State and Others
High Court Of Kerala · (1995) 10 KL CK 0009
Companies Act, 1956 — Section 20, 3, 3(c), 3(cc), 3(e)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 20, 3(b)
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,020 of 2,715
High Courts09 Oct 1995
Lieya Vs M/s. Kaliappa Chettiar Sons
High Court Of Kerala · AIR 1996 Ker 218 : (1996) 1 ILR (Ker) 735
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(17), 11(3), 2(26), 2(3)
High Courts09 Oct 1995Allowed
Smt. Lieya and Another Vs Kaliappa Chettiar
High Court Of Kerala · AIR 1996 Ker 218 : (1996) 1 ILR (Ker) 735
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2(6)Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 2(26)
High Courts09 Oct 1995Allowed
Leelamma Vs Second Addl. District Judge and Others
High Court Of Kerala · (1995) 10 KL CK 0010
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14
High Courts09 Oct 1995Dismissed
Latha, E. Vs Hafsabi and Others
High Court Of Kerala · (1995) 10 KL CK 0006
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17
High Courts05 Oct 1995
Concrete Aggregate Industries and Another Vs Abdul Khader and Others
High Court Of Kerala · (1995) 10 KL CK 0040
Kerala Panchayat (Licensing of Dangerous and Offensive Trades and Factories) Rules, 1963 — Item 101Kerala Panchayat Raj Act, 1994 — Section 284(2)(i)
High Courts05 Oct 1995Dismissed
Mehaboob Razool Vs Director of Health Services and Others
High Court Of Kerala · (1995) 10 KL CK 0037
High Courts05 Oct 1995
The Concrete Aggregate Industries and Others Vs The Kummanode Poura Samithi and Others
High Court Of Kerala · (1995) 10 KL CK 0034
Kerala Panchayat Act, 1960 — Section 8, 96Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 — Rule 3Kerala Panchayat Raj Act, 1994 — Section 284(2)
High Courts05 Oct 1995Allowed
K.S.E.B. Vs M/s. A.L. Jacob and Sons
High Court Of Kerala · (1995) 10 KL CK 0033
Limitation Act, 1963 — Article 55
High Courts05 Oct 1995Allowed
State Bank of India Vs Kerala State Co-operative Marketing Federation
High Court Of Kerala · (1995) 10 KL CK 0004
Negotiable Instruments Act, 1881 (NI) — Section 10, 131, 131A, 87
High Courts29 Sept 1995
P.K. Narayanan Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1996) 219 ITR 33
Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Income Tax Act, 1961 — Section 271, 276C, 277
High Courts29 Sept 1995Allowed
Ranganathan, T.M. Vs State of Kerala and Another
High Court Of Kerala · (1995) 09 KL CK 0017
Kerala Government Servants (Conduct) Rules, 1960 — Rule 24Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 5, 6, 8
High Courts28 Sept 1995Dismissed
Segu Lebbai Segu Alavudeen Ismath Saibu and Others Vs Union of India (UOI) and Another
High Court Of Kerala · (1996) CriLJ 262
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(2), 124, 124(1)Gold (Control) Act, 1969 — Section 79
High Courts28 Sept 1995
M. Thanga Dorai Vs The Chancellor, University of Kerala, Trivandrum and Others
High Court Of Kerala · AIR 1996 Ker 55 : (1996) 2 ILR (Ker) 42
Constitution of India, 1950 — Article 226, 348(3)Kerala University Act, 1974 — Section 17, 17(13), 17(2), 17(3), 17(7)
High Courts28 Sept 1995Dismissed
P.V. Rithesh Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 41 : (1996) 1 ILR (Ker) 341
Constitution of India, 1950 — Article 226
High Courts28 Sept 1995Dismissed
A. Sainulabdin and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 109 : (1996) 1 ILR (Ker) 196
Constitution of India, 1950 — Article 226
High Courts28 Sept 1995Dismissed
Segu Lebbai Segu Alavudeen Ismathsaibu Vs Union of India (UOI)
High Court Of Kerala · (1995) ECR 380 : (1996) 81 ELT 197
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(1), 110(2), 124Gold (Control) Act, 1969 — Section 79
High Courts28 Sept 1995Dismissed
Sainulabdin Vs State of Kerala
High Court Of Kerala · AIR 1996 Ker 109 : (1996) 1 ILR (Ker) 196
Constitution of India, 1950 — Article 226
High Courts27 Sept 1995Allowed
K.A. Abdul Azeez Vs State of Kerala and Others
High Court Of Kerala · (1996) 1 ALT(Cri) 109 : (1996) CriLJ 316 : (1996) 1 ILR (Ker) 482
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts27 Sept 1995
C. Babu Vs Jayakumar and another
High Court Of Kerala · (1996) CriLJ 1021 : (1995) 3 ILR (Ker) 787
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8Constitution of India, 1950 — Article 182, 226, 226(3)