High Courts28 Feb 1995
Kadavath Choyi Vs Paravankutty and Others
High Court Of Kerala · (1996) 1 CivCC 33
Succession Act, 1925 — Section 124
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,034 of 2,714
High Courts28 Feb 1995Dismissed
Feroke Service Co-Operative Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1995) 02 KL CK 0012
Constitution of India, 1950 — Article 226
High Courts28 Feb 1995
Kadavath Choyi Vs Kadavath Peravankutty
High Court Of Kerala · (1995) 02 KL CK 0003
Succession Act, 1925 — Section 124
High Courts24 Feb 1995
George Kokkattumundayil Vs Joint Registrar of Co-operative Societies, Kannur and Others
High Court Of Kerala · AIR 1996 Ker 26 : (1995) 2 ILR (Ker) 739
Constitution of India, 1950 — Article 19(1), 19(6)
High Courts24 Feb 1995Allowed
Ammini E.J. and etc. Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1995 Ker 252
Constitution of India, 1950 — Article 13, 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 488Divorce Act, 1869 — Section 10, 22
High Courts24 Feb 1995Allowed
State Bank of Travancore, Trivandrum Vs Velayudhan Pillai Bhaskaran Nair and Others
High Court Of Kerala · AIR 1996 Ker 32
Evidence Act, 1872 — Section 62Transfer of Property Act, 1882 — Section 58, 78
High Courts24 Feb 1995Allowed
Mary Sonia Zachariah Vs Union of India (UOI) and Others
High Court Of Kerala · (1995) 2 DMC 27 : (1995) 2 ILR (Ker) 431
Constitution of India, 1950 — Article 13, 14, 15, 19, 21Divorce Act, 1869 — Section 10, 22
High Courts24 Feb 1995
Ramachandra Kamath Vs Lord Krishna Bank Ltd. and Others
High Court Of Kerala · (1995) 02 KL CK 0013
Industrial Disputes Act, 1947 — Section 2, 4Kerala Payment of Subsistence Allowance Act, 1972 — Section 3, 4, 5A, 6Kerala Payment of Subsistence Allowance Rules, 1974 — Rule 4, 5, 5(1), 5(4)
High Courts24 Feb 1995
M.R.F. Limited Vs The Assistant commissioner, Sales Tax and Others
High Court Of Kerala · (1995) 02 KL CK 0009
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 14, 19(1), 301Income Tax Act, 1961 — Section 190, 207
High Courts24 Feb 1995Allowed
Ammini E.J. and Another Vs Union of India and Others
High Court Of Kerala · (1995) 1 KLJ 624
Constitution of India, 1950 — Article 13, 14, 15, 15(3), 19Divorce Act, 1869 — Section 10, 13, 18, 19, 2Evidence Act, 1872 — Section 112
High Courts24 Feb 1995Dismissed
N. Yovas and Another Vs Immanueal Jose and Others
High Court Of Kerala · AIR 1996 Ker 1 : (1995) 2 ILR (Ker) 338
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(2)Evidence Act, 1872 — Section 118, 126
High Courts23 Feb 1995
Girija Kumari Vs Vijayanandan
High Court Of Kerala · AIR 1995 Ker 159 : (1995) 1 DMC 559 : (1995) 2 ILR (Ker) 570
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)
High Courts22 Feb 1995Allowed
Biyyathu Vs Abdurahimankutty and Another
High Court Of Kerala · (1995) 1 KLJ 384
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3)
High Courts22 Feb 1995
Biyathu Vs Abdurahimankutty and Others
High Court Of Kerala · (1995) 1 KLJ 384
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3)
High Courts22 Feb 1995Dismissed
Devan Foods Vs Union of India (UOI) and Others
High Court Of Kerala · (1995) 02 KL CK 0014
Constitution of India, 1950 — Article 19(1)Prevention of Food Adulteration Act, 1954 — Section 2, 23(1), 23(1A), 3Prevention of Food Adulteration Rules, 1955 — Rule 3, 5
High Courts21 Feb 1995Allowed
Abdul Kabeer and Others Vs Aboobacker
High Court Of Kerala · (1995) 1 KLJ 448
High Courts21 Feb 1995
Commissioner of Income Tax Vs India Sea Foods
High Court Of Kerala · (1995) 3 ILR (Ker) 423 : (1996) 218 ITR 629
Income Tax Act, 1961 — Section 271(1)
High Courts21 Feb 1995Allowed
Kadeeja Vs Aboobacker
High Court Of Kerala · (1996) 1 CivCC 198 : (1995) 2 DMC 233
High Courts20 Feb 1995Allowed
Aluva Municipality Vs Kunhu Mohammed
High Court Of Kerala · (1995) 1 KLJ 553
Kerala Municipalities Act, 1960 — Section 295(2)
High Courts20 Feb 1995Allowed
Aluva Municipality Vs Kunju Mohammed
High Court Of Kerala · (1995) 1 KLJ 553
Kerala Municipalities Act, 1961 — Section 295(1), 295(2)