High Courts07 Mar 1995
Hotel Annapurna Vs Employees State Insurance Corporation and Others
High Court Of Kerala · (1995) 03 KL CK 0060
Employees State Insurance Act, 1948 — Section 1(5), 2(12), 75
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,033 of 2,714
High Courts07 Mar 1995
V.C. Madhavan Nambiar and Others Vs Bharathan and Others
High Court Of Kerala · (1995) 1 KLJ 465
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 379
High Courts07 Mar 1995Allowed
K. Jayaraman Vs Quilon Gas Service and Another
High Court Of Kerala · (1995) 70 FLR 1028 : (1995) 2 ILR (Ker) 781 : (1995) 2 LLJ 1150
Industrial Disputes Act, 1947 — Section 17B
High Courts07 Mar 1995Allowed
K. Damodaran Vs All Kerala Cashewnut Factory Workers'' Federation and Others
High Court Of Kerala · (1996) 73 FLR 1225 : (1996) 2 LLJ 129
Industrial Disputes Act, 1947 — Section 2, 25, 25K(2)
High Courts07 Mar 1995Dismissed
V.C. Madhavan Nambiar and Others Vs Puthiyadath Bharathan and Another
High Court Of Kerala · (1995) CriLJ 2732 : (1995) 2 ILR (Ker) 834
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(1), 202(2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 379
High Courts07 Mar 1995Allowed
A.N.S. Mannadiar Vs State of Kerala and Others
High Court Of Kerala · (1995) 03 KL CK 0023
Kerala Education Act, 1958 — Section 33Kerala Education Rules, 1959 — Rule 22, 6, 7, 8
High Courts06 Mar 1995Allowed
State of Kerala and Another Vs Komalavally
High Court Of Kerala · (1995) 03 KL CK 0053
Kerala Private Forests (Tribunal) Rules, 1972 — Rule 3Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 13, 3, 6, 7, 8Kerala Private Forests (Vesting and Assignment) Rules, 1974 — Rule 2A, 2A(2)
High Courts06 Mar 1995
COMMISSIONER OF GIFT-TAX Vs SMT. C. K. NIRMALA.
High Court Of Kerala · (1995) 215 ITR 156
Contract Act, 1872 — Section 2Partnership Act, 1932 — Section 14
High Courts03 Mar 1995Allowed
State of Kerala and Others Vs Mohanan
High Court Of Kerala · (1995) 03 KL CK 0041
Industrial Disputes Act, 1947 — Section 10, 12(4), 12(5), 2, 25FKerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 2(1), 2(15), 9Kerala Public Services Act, 1968 — Section 4
High Courts02 Mar 1995Dismissed
St. Mary''s Society Cherukole Vs Alphonse Alexander and Others
High Court Of Kerala · (1995) 03 KL CK 0028
Constitution of India, 1950 — Article 226, 227Kerala Land Acquisition Act, 1961 — Section 18, 3(1), 30, 54
High Courts02 Mar 1995Allowed
State of Kerala and Others Vs C. Mohanan
High Court Of Kerala · (1995) 70 FLR 1127 : (1995) 2 LLJ 1096
Industrial Disputes Act, 1947 — Section 10, 12(4), 12(5), 2, 25Kerala Public Services Act, 1968 — Section 4
High Courts02 Mar 1995
K.G. Keralakumaran Nair Vs State of Kerala and Another
High Court Of Kerala · (1995) CriLJ 2319 : (1995) 3 ILR (Ker) 247
Criminal Procedure Code, 1973 (CrPC) — Section 259, 353, 362, 366, 369Probation of Offenders Act, 1958 — Section 6
High Courts01 Mar 1995Allowed
Ayyappan Chellappan Vs Ayyappan Thankappan
High Court Of Kerala · (1995) 1 KLJ 604
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 1, Order 1 Rule 3, Order 1 Rule 5, Order 2 Rule 2
High Courts01 Mar 1995Dismissed
Gopalan Sathyaseelan Vs Madhavan Kalanadan
High Court Of Kerala · (1995) 1 KLJ 816
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), Order 23 Rule 1(3), Order 23 Rule 1(4)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)
High Courts01 Mar 1995Allowed
Mohammed (a) Manippa Vs Koya and Others
High Court Of Kerala · (1995) 1 KLJ 550
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A
High Courts01 Mar 1995Dismissed
Raman Nambissan Vs Damodaran Nambissan and Others
High Court Of Kerala · (1995) 1 KLJ 566
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts01 Mar 1995Dismissed
Gopalan Sathya Seelan Vs Madhavan Kalanadan
High Court Of Kerala · (1995) 1 KLJ 816
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), Order 23 Rule 1(3), Order 23 Rule 1(4)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)
High Courts28 Feb 1995Dismissed
Augusthy Jose Vs State of Kerala and Another
High Court Of Kerala · (1995) 1 KLJ 736
Kerala Abkari shops (Disposal in Auction) Rules, 1974 — Rule 8(1)
High Courts28 Feb 1995
Joseph (a) Kunjukutty Vs State of Kerala
High Court Of Kerala · (1995) 1 KLJ 476
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(a)(i), 21, 23, 3(c), 42(1)
High Courts28 Feb 1995Dismissed
Joseph Vs State of Kerala
High Court Of Kerala · (1995) 02 KL CK 0024
Drugs and Cosmetics Act, 1940 — Section 21, 23, 23(4), 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 55, 80Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 17, 2, 22