High Courts18 Sept 1995
Rajee George Vs Assistant Collector of Central Excise
High Court Of Kerala · (1996) 81 ELT 479
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,022 of 2,715
High Courts18 Sept 1995Allowed
Mrs. Rajee George Vs Assistant Collector of Central Excise (Preventive)
High Court Of Kerala · (1996) CriLJ 1174 : (1995) 61 ECR 215
High Courts15 Sept 1995
Kerala Construction Workers'' Welfare Fund Board Vs Govindan Kutty Kurup and Others
High Court Of Kerala · (1995) 09 KL CK 0040
Constitution of India, 1950 — Article 14, 19, 19(1), 31C, 39Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7AKerala Construction Workers Welfare Fund Act, 1989 — Section 14, 15, 16, 2, 3
High Courts15 Sept 1995Dismissed
Kallidukkil Cheriyakutty Mammi and Others Vs Thoniyadath Ummer Kutty and Others
High Court Of Kerala · (1996) ACJ 402 : AIR 1996 Ker 182 : (1996) 1 ILR (Ker) 23
Motor Vehicles Act, 1988 — Section 165(1), 166, 166(1)
High Courts15 Sept 1995Dismissed
Cheriyakutty Mammi Vs Ummerkutty and Others
High Court Of Kerala · (1996) ACJ 402 : AIR 1996 Ker 182 : (1995) 2 CivCC 612 : (1996) 1 ILR (Ker) 23
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 165Fatal Accidents Act, 1855 — Section 1A
High Courts15 Sept 1995
Aloysius, C.P. and Another Vs Sarada Muraleedharan
High Court Of Kerala · (1995) 09 KL CK 0015
Constitution of India, 1950 — Article 14, 16, 16(1), 225, 5Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 10, 11, 12, 14, 15Contempt of Courts Act, 1971 — Section 12, 15, 19(4), 23
High Courts14 Sept 1995Allowed
A.V.M. Cattle and Paultry Feeds Vs State of Kerala
High Court Of Kerala · (1995) 09 KL CK 0047
High Courts14 Sept 1995Allowed
Travancore Rayons Ltd. Vs Asstt. Collr. of Centl. Ex. and Others
High Court Of Kerala · (1995) 61 ECR 8
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Item 14
High Courts14 Sept 1995Allowed
A.V.M. Cattle and Poultry Feeds Vs State of Kerala and Another
High Court Of Kerala · (1995) 09 KL CK 0008
High Courts13 Sept 1995
Joy Vs Shilly
High Court Of Kerala · (1996) 1 DMC 200 : (1996) 1 ILR (Ker) 182
Divorce Act, 1869 — Section 19, 19(1)
High Courts13 Sept 1995Dismissed
V.R. Thirumalaiswamy Gounder and Others Vs Chief Conservator of Forests, Trivandrum and Others
High Court Of Kerala · AIR 1996 Ker 213
Forest (Conservation) Act, 1980 — Section 2
High Courts13 Sept 1995Allowed
C.J. Joy Vs Shilly (a) Mary
High Court Of Kerala · (1996) 1 DMC 200 : (1996) 1 ILR (Ker) 182
Divorce Act, 1869 — Section 19(1)
High Courts12 Sept 1995Allowed
Janardana Saralaya and Others Vs Spl. Deputy Tahsildar and Others
High Court Of Kerala · (1995) 09 KL CK 0052
Kerala Revenue Recovery Act, 1968 — Section 12, 9, 9(d)
High Courts12 Sept 1995Allowed
Janardhana Saralaya and Others Vs Special Deputy Tahsildar
High Court Of Kerala · (1995) 09 KL CK 0050
Kerala Revenue Recovery Act, 1968 — Section 12, 9
High Courts12 Sept 1995Dismissed
Mathews Trading Company Vs Relish Foods Pvt. Ltd.
High Court Of Kerala · (1995) 09 KL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9
High Courts12 Sept 1995Dismissed
State of Kerala Vs Rajayyan and Others
High Court Of Kerala · (1996) 1 ALT(Cri) 127 : (1995) 1 ALT(Cri) 46 : (1996) CriLJ 145 : (1996) 1 ILR (Ker) 69
Penal Code, 1860 (IPC) — Section 34, 361, 363, 366A
High Courts12 Sept 1995
M/s Mathes Trading Company Vs Relish Foods (P) Ltd.
High Court Of Kerala · (1995) 09 KL CK 0013
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 8 Rule 10, Order 9 Rule 13
High Courts11 Sept 1995
Commissioner of Income Tax Vs P.M.S. (Agencies)
High Court Of Kerala · (1996) 219 ITR 16
Income Tax Act, 1961 — Section 184Partnership Act, 1932 — Section 13
High Courts01 Sept 1995Dismissed
George Varghese Vs Ammini Cherian
High Court Of Kerala · (1995) 09 KL CK 0049
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts01 Sept 1995Allowed
Abdul Rahiman Vs Hameed Hassan Peruval and Others
High Court Of Kerala · (1995) 09 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4), 18