COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,036 of 2,714

High Courts09 Feb 1995Dismissed

Sharafudeen alias Thampi Vs State of Kerala

High Court Of Kerala · (1995) 1 ALT(Cri) 665 : (1995) CriLJ 1849 : (1995) 2 ILR (Ker) 412 : (1995) 3 RCR(Criminal) 1

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 43, 50

High Courts09 Feb 1995Dismissed

Sreedharan Satheesan Vs State of Kerala

High Court Of Kerala · (1995) 2 ALT(Cri) 598 : (1995) CriLJ 1782 : (1995) 2 ILR (Ker) 290

Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts09 Feb 1995Dismissed

Sharafudeen Vs State

High Court Of Kerala · (1995) 1 KLJ 344

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(I), 43, 50

High Courts07 Feb 1995Dismissed

Dr. K. Ushakumari Vs G.C.D.A. and Another

High Court Of Kerala · (1995) 02 KL CK 0019

Constitution of India, 1950 — Article 226

High Courts06 Feb 1995Allowed

Radhamony Vs State of Kerala and Others

High Court Of Kerala · (1995) 1 KLJ 379

High Courts06 Feb 1995Allowed

Radhamani Vs State of Kerala

High Court Of Kerala · (1995) ACJ 1112 : AIR 1995 Ker 171

Motor Vehicles Act, 1988 — Section 141

High Courts03 Feb 1995Dismissed

Sivanandan Thilakan, Vazhavila Vs Thankamma Omana, Puthumangalathu Veedu and Another Thankamma Omana, Puthumangalathu Veedu and Another Vs Sivanandan Thilakan, Vazhavila

High Court Of Kerala · AIR 1995 Ker 223 : (1995) 1 DMC 625 : (1995) 2 ILR (Ker) 678

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 125Specific Relief Act, 1963 — Section 6

High Courts03 Feb 1995Dismissed

Sivanandan Thilakhan Vs Thankamma Omana

High Court Of Kerala · (1995) 1 CivCC 430 : (1995) 1 KLJ 262 : (1995) 2 RCR(Criminal) 64

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 100, 101, 103

High Courts01 Feb 1995

Karimbil Ice and Cold Storage Company and Another Vs State Bank of Travancore and Others

High Court Of Kerala · (1995) 83 CompCas 224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64

High Courts01 Feb 1995Dismissed

Ittuveettil Chandran Vs Pottammal Radhakrisnan

High Court Of Kerala · (1995) 1 KLJ 429

High Courts01 Feb 1995Dismissed

Chandran Vs Radhakrishnan

High Court Of Kerala · (1995) 1 KLJ 429

High Courts01 Feb 1995

Karimbil Ice and Cold Storage Company and Another Vs SBT and Another

High Court Of Kerala · (1995) 1 KLJ 495

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 69, 151

High Courts31 Jan 1995Allowed

W.H.D''Cruz and Sons Vs M.E. Thomas and Another

High Court Of Kerala · (1995) 71 FLR 398 : (1996) 1 ILR (Ker) 132 : (1996) 1 LLJ 706

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 2SKerala Shops and Commercial Establishment Act, 1960 — Section 6

High Courts28 Jan 1995Allowed

State of Kerala and Others Vs Sebastian, V.J.

High Court Of Kerala · (1995) 1 KLJ 318

Constitution of India, 1950 — Article 226Kerala Motor Vehicles Rules, 1989 — Rule 182, 207Motor Vehicles Act, 1939 — Section 43A

High Courts28 Jan 1995Allowed

State of Kerala and Others Vs Sebastian and Others

High Court Of Kerala · (1995) 1 KLJ 318

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67, 72, 96

High Courts27 Jan 1995Dismissed

Sree Jnanodaya Yogam Vs Pankajakshi, K.K. and Others

High Court Of Kerala · (1995) 01 KL CK 0001

Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 3, 39Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

High Courts24 Jan 1995Dismissed

Aji and Others Vs State of Kerala and Others

High Court Of Kerala · (1995) 01 KL CK 0044

Employees State Insurance Act, 1948 — Section 2

High Courts24 Jan 1995Allowed

Smt. V.K. Sarala Vs Cochin Devaswom Board

High Court Of Kerala · (1995) 2 LLJ 1160

High Courts23 Jan 1995

Varghese John Vs State of Kerala and Others

High Court Of Kerala · (1995) 2 ALT(Cri) 555 : (1995) 2 RCR(Criminal) 15

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 24(3), 301

High Courts19 Jan 1995Allowed

Kumaran, M.C. Vs Jacob, K.M. and Another

High Court Of Kerala · (1995) 1 KLJ 296

Constitution of India, 1950 — Article 14Kerala Motor Vehicles Rules, 1989 — Rule 212