COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,037 of 2,714

High Courts19 Jan 1995

Premchand R. and Another Vs State of Kerala and Others

High Court Of Kerala · AIR 1995 Ker 276 : (1995) 2 ILR (Ker) 385

Advocates Act, 1961 — Section 15, 4, 7Bar Council of India Rules, 1975 — Rule 12, 16, 20Cochin University of Science and Technology Act, 1986 — Section 2, 24, 40, 41, 42

High Courts19 Jan 1995Allowed

M.C. Kumar Vs K.M. Jacob Another

High Court Of Kerala · (1995) 1 KLJ 296

Constitution of India, 1950 — Article 14

High Courts19 Jan 1995

Premchand R. Vs State of Kerala and Others

High Court Of Kerala · (1995) 1 KLJ 435

Advocates Act, 1961 — Section 4, 7, 7(1)(h), 7(1)(i)Cochin University of Science and Technology Act, 1986 — Section 11(11), 16, 2, 2(h), 24Constitution of India, 1950 — Article 226

High Courts18 Jan 1995Dismissed

K. Kunhunni Vs Rubber Board and Others

High Court Of Kerala · (1995) 1 KLJ 253

Constitution of India, 1950 — Article 14, 16, 16(1)

High Courts18 Jan 1995Dismissed

Narayani Vs Manikkam and Others

High Court Of Kerala · (1995) 1 KLJ 226

Land Acquisition Act, 1894 — Section 30, 54

High Courts18 Jan 1995

Sundaram Pillay Vs Joint Registrar and Others

High Court Of Kerala · (1995) 01 KL CK 0047

High Courts18 Jan 1995Allowed

Government of Kerala and Another Vs V.J. Chacko

High Court Of Kerala · (1995) 01 KL CK 0023

Arbitration Act, 1940 — Section 14, 14(1), 14(2), 17, 32Limitation Act, 1963 — Article 119, 178

High Courts18 Jan 1995Dismissed

Kunhunni, K. Vs Government of India and Others

High Court Of Kerala · (1995) 1 KLJ 253

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(6)Constitution of India, 1950 — Article 14, 16, 16(1)Rubber Board Service (Classification, Control and Appeal) Rules, 1961 — Rule 12, 157, 9

High Courts18 Jan 1995Dismissed

Thayambath Narayani Vs Thumbakuthirummal Manikkam and Others

High Court Of Kerala · (1995) 1 KLJ 226

Land Acquisition Act, 1894 — Section 30, 54

High Courts18 Jan 1995Allowed

Govt. of Kerala Vs V.J. Chacko

High Court Of Kerala · (1995) 1 KLJ 312

Arbitration Act, 1940 — Section 14, 14(1), 14(2), 17, 32

High Courts18 Jan 1995Dismissed

Valsamma Paul Vs Rani George and Others

High Court Of Kerala · (1995) 1 KLJ 329

Cochin University of Science and Technology Act, 1986 — Section 7(2)Constitution of India, 1950 — Article 15, 15(4), 16, 16(4), 16(4)

High Courts16 Jan 1995

Region Director ESI. Corpn. Vs K.P. Gopi and Another

High Court Of Kerala · (1995) 1 KLJ 370

Employees State Insurance Act, 1948 — Section 2(15A), 2(15B)Workmens Compensation Act, 1923 — Section 2(1)(1)

High Courts16 Jan 1995

Regional Director, Employees State Insurance Corporation Vs K.P. Gopi and Another

High Court Of Kerala · (1995) 71 FLR 268 : (1995) 2 ILR (Ker) 552 : (1995) 2 LLJ 235

Employees State Insurance Act, 1948 — Section 2(15A), 2(15B)

High Courts13 Jan 1995Dismissed

Pankajakshi Amma Vs Custodian of vested forest and Others

High Court Of Kerala · (1995) 1 KLJ 215

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114

High Courts13 Jan 1995

T.K. Ramesan Vs A.C. Thomas and Another

High Court Of Kerala · (1995) 01 KL CK 0052

Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1), 18(2), 18(4A), 2(4)

High Courts13 Jan 1995Dismissed

Ali Vs State of Kerala

High Court Of Kerala · (1995) 1 ALT(Cri) 449 : (1995) CriLJ 2974 : (1995) 2 ILR (Ker) 373 : (1995) 2 RCR(Criminal) 7

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 43, 50

High Courts13 Jan 1995

Penta Properties and P.V. Mohanan Vs Official Liquidator and Another Official Liquidator and P.K. Gangadharan Vs Federal Bank Ltd. and Another A.D. Devassya Vs Travancore Ogale Glass Mfg. Co. Ltd.

High Court Of Kerala · (1997) 88 CompCas 178 : (1996) 1 ILR (Ker) 118

Companies Act, 1956 — Section 445, 446, 446(2), 446(3), 447

High Courts13 Jan 1995

Asian Techs Ltd. Vs Deputy Commissioner of Income Tax and Another

High Court Of Kerala · (1995) 125 CTR 438 : (1995) 213 ITR 378

Income Tax Act, 1961 — Section 219, 244(1A)

High Courts13 Jan 1995Dismissed

Pankajakshy Amma and Others Vs Custodian of Vested Forest and Conservator of Forests, Vested Forests Circle, Kozhikode and Others

High Court Of Kerala · AIR 1995 Ker 225 : (1995) 2 ILR (Ker) 123

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8B, 8B(1)

High Courts13 Jan 1995

ASIAN TECHS LTD. Vs DEPUTY COMMISSIONER OF Income Tax AND ANOTHER.

High Court Of Kerala · (1995) 125 CTR 438 : (1995) 213 ITR 378

Income Tax Act, 1961 — Section 132, 132B, 143, 214, 219