High Courts13 Jan 1995
A.O. Thomas Vs T.K. Ramesan and Another
High Court Of Kerala · (1995) 1 KLJ 291
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1), 18(2), 2
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,038 of 2,714
High Courts12 Jan 1995Dismissed
K.A. Aboobacker Vs N. Girija N. Girija Vs K.A. Aboobacker
High Court Of Kerala · AIR 1995 Ker 221 : (1995) 1 ILR (Ker) 789
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11
High Courts12 Jan 1995Dismissed
Raghunathan Vs State of Kerala
High Court Of Kerala · (1995) CriLJ 1880 : (1995) 2 ILR (Ker) 257
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 311, 391, 392, 482
High Courts12 Jan 1995
KA Aboobacker Vs N. Girija
High Court Of Kerala · (1995) 1 KLJ 212
Evidence Act, 1872 — Section 106, 11(1)
High Courts12 Jan 1995
New India Assurance Co. Ltd. Vs Sreedharan
High Court Of Kerala · (1995) 2 ACC 300
Employees Compensation Act, 1923 — Section 11, 20, 22, 4
High Courts10 Jan 1995Dismissed
The New India Assurance Co. Ltd. Vs P. Thankam and Others
High Court Of Kerala · (1995) 2 ACC 32 : (1995) ACJ 440 : (1996) 85 CompCas 24
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 92A, 98AMotor Vehicles Act, 1988 — Section 140, 149, 217, 217(1), 217(4)
High Courts10 Jan 1995Dismissed
New India Assurance Co. Ltd. Vs P. Thankam (alias) Unnimayamma and Others
High Court Of Kerala · (1995) 2 ACC 32 : (1995) ACJ 440 : (1996) 85 CompCas 24
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
High Courts10 Jan 1995Dismissed
New India Assurance Co. Ltd. Vs Unnimayamma and Others
High Court Of Kerala · (1995) 1 KLJ 148
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140
High Courts09 Jan 1995
M/s. S.K.D.L.F.W. Industries and another Vs K.V. Sivarama Krishnan
High Court Of Kerala · (1995) 1 KLJ 124
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 142, 142(b)
High Courts09 Jan 1995Dismissed
S.K.D. Lakshmanan Fireworks Industries and Another Vs K.V. Sivarama Krishnan and Another
High Court Of Kerala · (1995) 1 CivCC 400 : (1995) 84 CompCas 447 : (1995) 2 ILR (Ker) 19 : (1995) 2 RCR(Criminal) 23 : (1995) 2 RCR(Criminal) 463
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts06 Jan 1995Allowed
Poornasree Agencies Vs Universal Enterprises and Another
High Court Of Kerala · (1995) 2 ALT(Cri) 231 : (1995) 83 CompCas 66 : (1995) 2 ILR (Ker) 361
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts06 Jan 1995Dismissed
Ammini Jose Vs Government of Kerala
High Court Of Kerala · (1995) CriLJ 2245 : (1995) 2 ILR (Ker) 70
Constitution of India, 1950 — Article 166(3)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 2, 2(2), 3
High Courts06 Jan 1995
M/s Poornasree Agencies Vs M/s Universal Enterprises
High Court Of Kerala · (1995) 1 CivCC 342 : (1995) 1 CivCC 798 : (1995) CriLJ 1858 : (1995) 1 KLJ 248 : (1995) 2 RCR(Criminal) 10 : (1999) 1 RCR(Criminal) 789
Limitation Act, 1963 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 138, 142(1)(a), 142(b), 24(1), 25
High Courts06 Jan 1995Allowed
Ittoop Philip Vs Appukutta Menon and Others
High Court Of Kerala · (1995) 01 KL CK 0012
Limitation Act, 1963 — Article 134
High Courts05 Jan 1995Dismissed
Lokesh Vs Lekha Lokesh
High Court Of Kerala · (1995) 2 ALT(Cri) 495 : (1995) 2 DMC 75 : (1995) 1 ILR (Ker) 861
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts05 Jan 1995Dismissed
Lokesh Parameswar Uchil Vs Lekha Lokesh Uchil
High Court Of Kerala · (1995) CriLJ 1661 : (1995) 3 RCR(Criminal) 156 : (1995) 2 RCR(Criminal) 13
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(2), 482
High Courts04 Jan 1995
K. Hariharan Vs State and Others
High Court Of Kerala · (1995) 1 KLJ 179
Constitution of India, 1950 — Article 226
High Courts04 Jan 1995
Hariharan Vs Srate of Kerala and Others
High Court Of Kerala · (1995) 1 KLJ 179
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 15, 15(1), 15A, 15A(1)
High Courts04 Jan 1995Dismissed
Oommen Panicker and Others Vs Muthoot Mini Chitty Fund
High Court Of Kerala · (1995) 83 CompCas 910 : (1995) 2 RCR(Criminal) 6
High Courts03 Jan 1995Dismissed
Abdul Rehman Asanaru Kunju and Another Vs State of Kerala
High Court Of Kerala · (1995) 1 ALT(Cri) 408 : (1995) CriLJ 2192 : (1995) 1 ILR (Ker) 653 : (1995) 1 RCR(Criminal) 649
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 201, 227, 300Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(3), 36, 36A(1), 36D