High Courts21 Apr 1995
C.A. James, Carpenter Grade-I, Dry Dock, Cochin Port Trust and Another Vs Assistant Secretary, Cochin Port Trust and Others
High Court Of Kerala · (1996) 73 FLR 1222 : (1996) 2 LLJ 839
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,030 of 2,714
High Courts21 Apr 1995
Muhammed Sajeed K. Vs The State of Kerala
High Court Of Kerala · (1995) 2 ALT(Cri) 333 : (1995) CriLJ 3313 : (1995) 1 KLJ 704 : (1995) 2 RCR(Criminal) 734
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 188, 2(g)Penal Code, 1860 (IPC) — Section 34, 4, 408, 420
High Courts18 Apr 1995Dismissed
Rosiline George Vs Union of India (UOI) and Others
High Court Of Kerala · (1995) 04 KL CK 0017
Constitution of India, 1950 — Article 226Extradition Act, 1962 — Section 24, 7(4)
High Courts18 Apr 1995Allowed
B. Sundaresan Vs State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 307
Constitution of India, 1950 — Article 19(1), 19(6), 245, 304
High Courts18 Apr 1995Dismissed
C. Sivanandan Vs State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 354
Constitution of India, 1950 — Article 226, 299Evidence Act, 1872 — Section 78
High Courts10 Apr 1995Allowed
T. Krishnan Unni Vs Chairman and Managing Director
High Court Of Kerala · (1996) 2 LLJ 1072
Constitution of India, 1950 — Article 14, 16, 39
High Courts10 Apr 1995Dismissed
K.T. Mathew Vs Registrar of Co-op. Societies and Others
High Court Of Kerala · (1995) 3 ILR (Ker) 392 : (1996) 3 LLJ 1216
High Courts10 Apr 1995Allowed
Mani Vs Geethamani
High Court Of Kerala · (1996) 1 ALT(Cri) 77 : (1997) 1 DMC 31 : (1996) 1 RCR(Criminal) 107
Criminal Procedure Code, 1973 (CrPC) — Section 125, 93
High Courts10 Apr 1995Dismissed
K.T. Mathew Vs Registrar of Co. Operative Societies and Others
High Court Of Kerala · (1995) 1 KLJ 728
Kerala Co-operative Societies Act, 1969 — Section 69(1)(c)
High Courts06 Apr 1995Dismissed
Nazeer Vs State of Kerala
High Court Of Kerala · (1995) 04 KL CK 0024
Central Motor Vehicles Rules, 1989 — Rule 164Criminal Procedure Code, 1973 (CrPC) — Section 482, 68Motor Vehicles Act, 1939 — Section 130, 130(1), 130(2)
High Courts06 Apr 1995
O. Nazeer Vs State
High Court Of Kerala · (1995) 1 KLJ 748
Criminal Procedure Code, 1973 (CrPC) — Section 482, 68Motor Vehicles Act, 1988 — Section 130, 185, 185(a), 208
High Courts06 Apr 1995
M. Madhappa Gowder Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1995) 128 CTR 461 : (1995) 215 ITR 188
Constitution of India, 1950 — Article 226
High Courts06 Apr 1995
M. MADHAPPA GOWDER Vs AGRICULTURAL Income Tax OFFICER AND OTHERS.
High Court Of Kerala · (1995) 128 CTR 461 : (1995) 215 ITR 188
Kerala Agricultural Income Tax Act, 1950 — Section 18(4)
High Courts06 Apr 1995
Thankaraj Vs State of Kerala and Others
High Court Of Kerala · (1995) 04 KL CK 0001
Constitution of India, 1950 — Article 309Kerala Revenue Ministerial Subordinate Service Rules, 1985 — Rule 10, 11, 28, 4, 4(1)Kerala Revenue Service Rules — Rule 7
High Courts05 Apr 1995Dismissed
Ananda Engineering Works Pvt. Ltd Vs Kerala Minerals and Metals Ltd. and Others
High Court Of Kerala · (1995) 1 KLJ 739
Constitution of India, 1950 — Article 226
High Courts05 Apr 1995Dismissed
Kunhiraman Vs Registrar of Co-operative Societies
High Court Of Kerala · (1995) 71 FLR 691 : (1995) 3 ILR (Ker) 290 : (1996) 2 LLJ 151
High Courts05 Apr 1995
Paul John Vs Commissioner of Income Tax (Appeals) and Another
High Court Of Kerala · (1995) 127 CTR 128 : (1995) 215 ITR 92
Income Tax Act, 1961 — Section 148
High Courts05 Apr 1995
C. Kunhiraman Vs Registrar of Co-operative Societies and Others
High Court Of Kerala · (1995) 1 KLJ 701
High Courts31 Mar 1995Allowed
Natarajan, M.R. Vs Board of Revenue and Others
High Court Of Kerala · (1995) 1 KLJ 578
Kerala Service (Amendment) Rules, 1990 — Rule 1Kerala Service Rules, 1960 — Rule 3, 3A
High Courts31 Mar 1995Dismissed
Kunhammed Haji Vs Amina
High Court Of Kerala · (1995) 2 DMC 260 : (1995) 3 ILR (Ker) 79
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)