High Courts30 Jun 1995
K. Balakrishnan Nair and Another Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (1995) 83 TAXMAN 562
Income Tax Act, 1961 — Section 275A, 276, 276A, 276B, 276BB
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,027 of 2,714
High Courts30 Jun 1995
K. BALAKRISHNAN NAIR AND ANOTHER Vs ASSISTANT COMMISSIONER OF Income Tax AND ANOTHER.
High Court Of Kerala · (1995) 127 CTR 354 : (1995) 215 ITR 213
Income Tax Act, 1961 — Section 275A, 276, 276A, 276BB, 276C
High Courts30 Jun 1995
Thankappan Nair Vs Prasannakumari and Others
High Court Of Kerala · (1995) 06 KL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Family Courts Act, 1984 — Section 19, 19(1), 19(4), 19(5)Hindu Marriage Act, 1955 — Section 9
High Courts30 Jun 1995Dismissed
K.D. Thankkappan Nair Vs B.A. Presanna Kumari and Others
High Court Of Kerala · (1995) 06 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Family Courts Act, 1984 — Section 19
High Courts28 Jun 1995Allowed
Devukutty Amma Vs Madhusudanan Nair
High Court Of Kerala · (1995) 2 CivCC 251
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 2(d), 25(3)
High Courts28 Jun 1995Dismissed
Devukutty Amma and Others Vs Madhusudhanan Nair
High Court Of Kerala · (1995) 06 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 2, 25(3)Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts28 Jun 1995Dismissed
Sundaran, A. Vs Mohammed Koya, P.V.
High Court Of Kerala · (1995) 06 KL CK 0016
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)Kerala Land Reforms Act, 1963 — Section 106, 125, 125(3)
High Courts28 Jun 1995
A. Sundaran Vs P.V. Mohammed Koya
High Court Of Kerala · (1995) 06 KL CK 0004
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)Kerala Land Reforms Act, 1963 — Section 106, 125, 125(3)
High Courts27 Jun 1995Dismissed
T.P. Abdul Majeed Vs Union of India (UOI) and Others
High Court Of Kerala · (1996) CriLJ 781
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 22, 226
High Courts26 Jun 1995Allowed
Indian Bank Vs Mrs. Elizabeth Jacob and Another
High Court Of Kerala · (1995) 06 KL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 5, Order 34 Rule 6
High Courts23 Jun 1995Dismissed
Thankamani Vs Returning Officer and Others
High Court Of Kerala · (1995) 06 KL CK 0014
High Courts22 Jun 1995Dismissed
Sreekumar R. Vs High Court of Kerala
High Court Of Kerala · (1995) 06 KL CK 0050
High Courts22 Jun 1995
State of Kerala Vs Rajan Pillay and Others
High Court Of Kerala · (1996) CriLJ 160
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Extradition Act, 1962 — Section 2, 25, 4, 5, 5(1)
High Courts22 Jun 1995Allowed
Indian Bank Vs Mrs. Elizabeth Jacob and Another
High Court Of Kerala · (1996) 85 CompCas 494 : (1995) 3 ILR (Ker) 822
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts22 Jun 1995
In Re: State of Kerala and Others
High Court Of Kerala · (1996) CriLJ 160
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Extradition Act, 1962 — Section 2, 25, 4, 5, 6
High Courts22 Jun 1995Dismissed
Abdul Latheef, P.P. Vs Commissioner and Others
High Court Of Kerala · (1995) 06 KL CK 0019
High Courts22 Jun 1995
In Re. Rajan Pillai
High Court Of Kerala · (1996) CriLJ 160
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Extradition Act, 1962 — Section 2(0), 25, 4, 5, 6
High Courts22 Jun 1995Dismissed
Sreekumar. R. Vs High Court of Kerala
High Court Of Kerala · (1995) 06 KL CK 0009
High Courts21 Jun 1995
Nirmala Stores Vs Intelligence Officer and Another
High Court Of Kerala · (1995) 06 KL CK 0046
Constitution of India, 1950 — Article 301Kerala General Sales Tax Act, 1963 — Section 29(1), 29(2), 29(3), 29(4), 29(5)Kerala General Sales Tax Rules, 1963 — Rule 35(10), 35(11), 35(12), 35(15), 35(3)
High Courts21 Jun 1995Dismissed
Sudhakaran, V.K. Vs Kerala Financial Corporation
High Court Of Kerala · (1995) 06 KL CK 0044
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, 115