High Courts24 Aug 1995Dismissed
Lakshmanan, M. and Another Vs Krishna Rao, H. and Others
High Court Of Kerala · (1995) 08 KL CK 0027
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 20
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,024 of 2,715
High Courts23 Aug 1995
Mathai, M.V. Vs State of Kerala and Another
High Court Of Kerala · (1995) 08 KL CK 0048
Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 17, 32, 35, 36
High Courts23 Aug 1995Allowed
Mukkattukara Catholic Co. Ltd. and Others Vs H.V. Thomas and Others
High Court Of Kerala · AIR 1997 Ker 51 : (1999) 96 CompCas 864
Companies Act, 1956 — Section 283, 299, 300
High Courts22 Aug 1995Dismissed
Glory Fernandez, P. Vs High Court of Kerala and Another
High Court Of Kerala · (1995) 08 KL CK 0046
Constitution of India, 1950 — Article 235Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1), 23
High Courts22 Aug 1995Dismissed
K.V. Antony Vs J. Sherafudin and Others
High Court Of Kerala · (1996) CriLJ 135 : (1995) 3 ILR (Ker) 675
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(9), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 32(2)
High Courts22 Aug 1995Dismissed
Glory Fernandez Vs High Court of Kerala and another
High Court Of Kerala · (1995) 08 KL CK 0012
Constitution of India, 1950 — Article 235
High Courts21 Aug 1995Dismissed
Balachandran Vs State of Kerala and Others
High Court Of Kerala · (1995) 08 KL CK 0053
Constitution of India, 1950 — Article 243K, 243O
High Courts21 Aug 1995Dismissed
Balachandran, M. Vs State of Kerala and Others
High Court Of Kerala · (1995) 08 KL CK 0045
Constitution of India, 1950 — Article 243K, 243O
High Courts18 Aug 1995Dismissed
K. Sreekala Vs Manager, S.N.V.T.T.I and Others
High Court Of Kerala · AIR 1996 Ker 102
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32
High Courts18 Aug 1995
Ramachandran Nair Vs Vimala
High Court Of Kerala · (1997) 2 ACC 634
Motor Vehicles Act, 1988 — Section 140, 141
High Courts18 Aug 1995
Vijayasankar Vs Union of India (UOI)
High Court Of Kerala · (1995) 2 ACC 613 : (1996) ACJ 923
Railway Claims Tribunal Act, 1987 — Section 13, 23, 24Railways Act, 1989 — Section 123, 124, 124A, 125
High Courts18 Aug 1995Dismissed
K. Sreekala Vs The Manager, S.N.V.T.T.I. and Others
High Court Of Kerala · AIR 1996 Ker 102
Constitution of India, 1950 — Article 226
High Courts18 Aug 1995Dismissed
B. Ramachandran Nair Vs Vimala and Others
High Court Of Kerala · (1995) 08 KL CK 0001
Motor Vehicles Act, 1988 — Section 140, 141
High Courts11 Aug 1995Dismissed
The Accountant General of Kerala Vs N. Bhaskaran Nair
High Court Of Kerala · (1995) 08 KL CK 0044
General Clauses Act, 1897 — Section 3(31)Kerala Payment of Pension to Members of Legislature Act, 1976 — Section 2(1)(i), 2(2)(iii)
High Courts11 Aug 1995Dismissed
Accountant General and Others Vs Bhaskaran Nair, N.
High Court Of Kerala · (1995) 08 KL CK 0013
General Clauses Act, 1897 — Section 3(31)Kerala Payment of Pension to Members of Legislature Act, 1976 — Section 2(1), 2(2)
High Courts10 Aug 1995Dismissed
Board of Directors of Feroke SCB Vs State and Others
High Court Of Kerala · (1995) 08 KL CK 0052
Constitution of India, 1950 — Article 226
High Courts10 Aug 1995Allowed
Prasanna Vs Sreedharan and Others
High Court Of Kerala · (1995) 08 KL CK 0015
High Courts08 Aug 1995Dismissed
Rajan alias Krishnankutty Nair and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 79
Constitution of India, 1950 — Article 226
High Courts04 Aug 1995Dismissed
K.V. Rajan Vs State of Kerala and Others
High Court Of Kerala · (1995) 3 ILR (Ker) 773 : (2003) 133 STC 598
Constitution of India, 1950 — Article 301, 304Kerala Tax on Entry of Motor Vehicles Into Local Areas Act, 1994 — Section 4(2)