COURT ARCHIVE

High Court Of Kerala judgments

54,277 judgments · page 2,025 of 2,714

High Courts28 Jul 1995Allowed

Mrs. Kadeeja Vs The State of Kerala and Others

High Court Of Kerala · (1996) 2 ALT(Cri) 377 : (1996) CriLJ 132 : (1996) 3 ILR (Ker) 209

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1), 8, 9, 9(1)Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 104

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High Courts28 Jul 1995Dismissed

Asokan Vs The Deputy Collector (RR), Collectorate, Ernakulam and Another

High Court Of Kerala · AIR 1996 Ker 98 : (1995) 3 ILR (Ker) 604

Kerala Stamp Act, 1959 — Section 33(1), 33(2), 39(1)

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High Courts28 Jul 1995Allowed

Venkitarama Iyer Vs Vesu Amma and Others

High Court Of Kerala · (1995) 07 KL CK 0018

Kerala Land Reforms Act, 1963 — Section 125, 125(3), 72, 72BTransfer of Property Act, 1882 — Section 52

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High Courts27 Jul 1995Allowed

Sujir Ganesh Nayak and Company Vs National Insurance Co.

High Court Of Kerala · AIR 1996 Ker 49 : (1996) 85 CompCas 531

Contract Act, 1872 — Section 18, 28Limitation Act, 1963 — Section 4

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High Courts27 Jul 1995Allowed

S. Krishnanunni Vs State of Kerala

High Court Of Kerala · (1995) 07 KL CK 0040

Constitution of India, 1950 — Article 14

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High Courts27 Jul 1995Allowed

Sujir Ganesh Nayak and Co., Quilon Vs National Insurance Co. Ltd., Calcutta and Another

High Court Of Kerala · AIR 1996 Ker 49 : (1996) 85 CompCas 531

Civil Procedure Code, 1908 (CPC) — Section 100, 28Contract Act, 1872 — Section 28Limitation Act, 1963 — Article 44

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High Courts26 Jul 1995Allowed

Babu Vs Remesan and Others

High Court Of Kerala · (1996) ACJ 988 : AIR 1996 Ker 95

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts26 Jul 1995

Ganeshan Vs State of Kerala

High Court Of Kerala · (1996) 1 ILR (Ker) 364 : (1996) 1 LLJ 1142

Constitution of India, 1950 — Article 142, 16

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High Courts25 Jul 1995

Ramachandran Nair Vs The Controller of Defence Accounts and Others

High Court Of Kerala · (1995) 07 KL CK 0020

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High Courts24 Jul 1995

Vakkanad G. Nagappan Vs M.S. Mani and Others

High Court Of Kerala · (1995) 07 KL CK 0056

Contempt of Courts Act, 1971 — Section 14, 15, 15(1), 15(1)(b)

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High Courts24 Jul 1995Dismissed

Porinchu and another Vs John

High Court Of Kerala · (1995) 07 KL CK 0013

Civil Procedure Code, 1908 (CPC) — Section 115, 48Limitation Act, 1963 — Section 28

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High Courts24 Jul 1995Dismissed

Porinchu and Another Vs John

High Court Of Kerala · (1995) 2 CivCC 577

Civil Procedure Code, 1908 (CPC) — Section 115, 48Limitation Act, 1963 — Article 136, 28

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High Courts21 Jul 1995

Dakshayani and Another Vs Balakrishnan Nair and Others

High Court Of Kerala · (1995) 07 KL CK 0050

Succession Act, 1925 — Section 106, 107Trusts Act, 1882 — Section 82

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High Courts21 Jul 1995

T.A. Dakshayani and Others Vs U.P. Balakrishna Nair and Others

High Court Of Kerala · (1995) 07 KL CK 0044

Succession Act, 1925 — Section 106, 107Trusts Act, 1882 — Section 82

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High Courts20 Jul 1995

K.P. Antony, "Santhosh", Calicut Vs Thandiyode Plantations (Private) Ltd., Thandiyode, South Wynad and Others

High Court Of Kerala · AIR 1996 Ker 37 : (1995) 2 CivCC 713 : (1995) 3 ILR (Ker) 543

Civil Procedure Code, 1908 (CPC) — Section 47Companies Act, 1956 — Section 155

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High Courts20 Jul 1995Dismissed

Santha Vs Vasu and Others

High Court Of Kerala · AIR 1996 Ker 188 : (1995) 3 ILR (Ker) 475

Specific Relief Act, 1963 — Section 41

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High Courts20 Jul 1995Dismissed

Lt. Col. Maharaj Brelvi Vs Union of India and Others

High Court Of Kerala · (1995) 07 KL CK 0011

Army Act, 1950 — Section 27

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High Courts18 Jul 1995

K.A. Bhagyam Vs Luis

High Court Of Kerala · (1995) 07 KL CK 0046

Civil Procedure Code, 1908 (CPC) — Section 13, 2, 3, 3(5), 3(a)

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High Courts18 Jul 1995

Bhagyam and Others Vs Luis

High Court Of Kerala · (1995) 07 KL CK 0009

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13

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High Courts17 Jul 1995Allowed

Corporation of Cochin Vs Michael Luiz and others

High Court Of Kerala · (1995) 07 KL CK 0014

Constitution of India, 1950 — Article 12Land Acquisition Act, 1894 — Section 18, 3(a), 3(aa), 31, 41

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