High Courts21 Jun 1995Dismissed
Noor Mohammed Shahul Hameed Vs Shahul Hameed Amin
High Court Of Kerala · (1995) 06 KL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 11, Order 22 Rule 3, Order 23 Rule 1
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,028 of 2,714
High Courts21 Jun 1995Dismissed
Noor Mohammed Shahul Hameed Vs Shahul Hameed Amin and Others
High Court Of Kerala · (1995) 06 KL CK 0018
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 11, Order 22 Rule 3, Order 23 Rule 1(1)
High Courts20 Jun 1995Allowed
Achankunju and Another Vs State of Kerala and Others
High Court Of Kerala · (1995) 06 KL CK 0020
Constitution of India, 1950 — Article 14, 16(4), 226, 309General Clauses Act, 1897 — Section 6Kerala Motor Vehicles Rules, 1989 — Rule 131, 145, 146
High Courts16 Jun 1995Dismissed
State of Kerala Vs R.V.S. Mani and Others
High Court Of Kerala · (1995) 06 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 79, 80, 89Kerala General Sales Tax Act, 1963 — Section 23(2)Kerala Revenue Recovery Act, 1968 — Section 2
High Courts15 Jun 1995Allowed
Suraiya S. Vs The Commissioner and Secretary to the Government and Others
High Court Of Kerala · (1995) CriLJ 4088 : (1995) 3 ILR (Ker) 160
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 8, 82, 82(2), 83, 84
High Courts15 Jun 1995Dismissed
P.P. Joseph Vs A.M. Thomas
High Court Of Kerala · (1995) 06 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8), 20
High Courts14 Jun 1995Allowed
M. Rajagopalan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1995) 06 KL CK 0051
Constitution of India, 1950 — Article 226
High Courts14 Jun 1995Allowed
Vysya Bank Ltd., Ernakulam Vs Kalapurakal Industries and Others
High Court Of Kerala · AIR 1996 Ker 117 : (1995) 2 CivCC 185
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 3, Order 34 Rule 5
High Courts14 Jun 1995Allowed
Appulli Gopalakrishnan Vs Tahasildar and Others
High Court Of Kerala · (1995) 06 KL CK 0012
Kerala Building Tax Act, 1975 — Section 15, 9(2), 9(4)
High Courts14 Jun 1995Allowed
The Vyasa Bank Ltd Vs M/s Kalapurackal Industries and Others
High Court Of Kerala · (1995) 1 KLJ 801
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 3, Order 34 Rule 5, Order 7 Rule 1, 26
High Courts13 Jun 1995Dismissed
Padmalayam Suresh Vs Executive Officer and Others
High Court Of Kerala · (1995) 06 KL CK 0005
Kerala Panchayat Raj Act, 1994 — Section 74
High Courts12 Jun 1995Dismissed
P.J. Shaji Vs Joint Regional Transport Officer and Another
High Court Of Kerala · (1996) 1 ACC 101 : AIR 1995 Ker 388 : (1995) 3 ILR (Ker) 157
Central Motor Vehicles Rules, 1989 — Rule 53, 97Motor Vehicles Act, 1988 — Section 64
High Courts12 Jun 1995
Irudukavil Thankamma and Others Vs Official Receiver
High Court Of Kerala · (1995) 06 KL CK 0006
Provincial Insolvency Act, 1920 — Section 54, 56
High Courts07 Jun 1995Allowed
Sarasamma Vs Vikraman
High Court Of Kerala · (1995) 2 DMC 447
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts07 Jun 1995Allowed
Kunji Sarasamma Vs R. Vikraman and Others
High Court Of Kerala · (1995) 2 DMC 447
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts06 Jun 1995Allowed
Mohanan, K.P. Vs Indain Oil Corporation Ltd. and Others
High Court Of Kerala · (1995) 06 KL CK 0047
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts06 Jun 1995Dismissed
Cochin Port Trust Vs Ernakulam District Lorry Drivers and Cleaners Labour Union and Others
High Court Of Kerala · (1995) 06 KL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts05 Jun 1995Dismissed
State of Kerala and Others Vs K. Kerala Varma and Others
High Court Of Kerala · (1995) 1 KLJ 805
Kerala Land Reforms Act, 1963 — Section 85, 85(9), 85(9A), 86
High Courts02 Jun 1995Dismissed
A.V.M. Limited Vs Dr. Sunil P. Shenoy and Another
High Court Of Kerala · (1995) 06 KL CK 0039
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
High Courts02 Jun 1995Dismissed
Rani Joseph Vs Registrar of Companies
High Court Of Kerala · (2001) 103 CompCas 928 : (1995) CriLJ 3832 : (1995) 3 ILR (Ker) 396
Companies Act, 1956 — Section 159, 162, 220Criminal Procedure Code, 1973 (CrPC) — Section 468, 472