COURT ARCHIVE

High Court Of Kerala judgments, 2004

659 judgments · page 1 of 33

High Courts24 Dec 2004

Soman Vs K.S.R.T.C.

High Court Of Kerala · (2005) 2 ILR (Ker) 556 : (2005) 3 KLT 450

Kerala General Provident Fund Rules, 1963 — Rule 10, 11, 13, 14, 15Motor Vehicles Act, 1988 — Section 67Penal Code, 1860 (IPC) — Section 405, 406

High Courts21 Dec 2004Dismissed

Biju Chacko and Others Vs The Dy. Director, Mining and Geology

High Court Of Kerala · (2006) 1 KLJ 401

Constitution of India, 1950 — Article 21, 226

High Courts21 Dec 2004

Dr. R.P. Patel Vs Assistant Director of Income Tax (Investigation) and Others

High Court Of Kerala · (2005) 194 CTR 12 : (2005) 273 ITR 386

Income Tax Act, 1961 — Section 132(5), 132(9A), 132B, 132B(1), 140A

High Courts21 Dec 2004Allowed

Sali Vs State of Kerala

High Court Of Kerala · (2005) 1 KLT 785

Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(1)Penal Code, 1860 (IPC) — Section 292, 292(2)

High Courts21 Dec 2004Dismissed

Deputy Commissioner of Sales Tax Vs Venkitaswamy

High Court Of Kerala · (2005) 195 CTR 56 : (2005) 1 ILR (Ker) 504 : (2005) 1 KLT 840

Kerala Agricultural Income Tax Act, 1950 — Section 9(2)

High Courts21 Dec 2004

Pan India Network Infravest Pvt. Ltd. Vs State of Kerala

High Court Of Kerala · (2005) 1 ILR (Ker) 145 : (2005) 1 KLT 793 : (2006) 144 STC 502

Kerala General Sales Tax Act, 1963 — Section 13, 2, 5(1), 55, 5BA

High Courts21 Dec 2004

Dr. R.P. Patel Vs Asstt. DIT (Investigation) and Others

High Court Of Kerala · (2005) 144 TAXMAN 79

Finance (No. 2) Act, 1998 — Section 90Income Tax Act, 1961 — Section 132, 132B, 140A, 143, 147

High Courts21 Dec 2004Dismissed

K.P. Mohammed Sayyed Vs Commissioner of Income Tax

High Court Of Kerala · (2005) 194 CTR 4 : (2005) 273 ITR 338

Income Tax Act, 1961 — Section 127, 127(2), 158B, 158BC, 158BD

High Courts20 Dec 2004Allowed

National Thermal Power Corporation Ltd. Vs Raghul Constructions (P) Ltd.

High Court Of Kerala · AIR 2005 Ker 115 : (2005) 2 ARBLR 606 : (2005) 1 ILR (Ker) 475 : (2005) 1 KLT 763

Arbitration and Conciliation Act, 1996 — Section 11(2), 11(3), 11(4), 11(5), 11(6)

High Courts20 Dec 2004Dismissed

Sukumaran Nair Vs State of Kerala

High Court Of Kerala · (2005) 1 ILR (Ker) 495 : (2005) 1 KLT 562

Constitution of India, 1950 — Article 19(6), 47Kerala Abkari Act, 1077 — Section 18A, 56Kerala Abkari Shops Disposal Rules, 2002 — Rule 3, 3(1), 5, 5(3)

High Courts20 Dec 2004Allowed

Krishnankutty Nair Vs Ashokan

High Court Of Kerala · (2005) 1 ALD(Cri) 37 : (2005) 3 BC 203 : (2005) 1 CivCC 678 : (2005) CriLJ 1095 : (2005) 1 ILR (Ker) 269 : (2005) 1 KLT 537 : (2005) 2 RCR(Criminal) 93

General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts20 Dec 2004

Vijaya Vs Kabeer

High Court Of Kerala · (2005) 1 KLT 358

Kerala Municipalities Act, 1994 — Section 85, 90(1)Kerala Municipality (Removal of Disqualification of Candidates and Councillors in Certain Matters) Rules, 1995 — Rule 3

High Courts20 Dec 2004Allowed

D. Vijayalakshmi Vs Kerala State Financial Enterprises Ltd. and Others

High Court Of Kerala · (2005) 3 BC 488 : (2005) 2 ILR (Ker) 257 : (2005) 1 KLJ 396

Transfer of Property Act, 1882 — Section 53, 61

High Courts20 Dec 2004Allowed

C.M. Bonny and Others Vs Koshi P. John

High Court Of Kerala · (2004) 1 KLJ 796

Evidence Act, 1872 — Section 106, 114(g)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(2)(b), 11(3), 11(4)(iii), 11(8)

High Courts20 Dec 2004

The Administrator and Another Vs Naderkoya and Others

High Court Of Kerala · (2004) 12 KL CK 0003

Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 323ALakshadweep Panchayat Act, 1994 — Section 88

High Courts17 Dec 2004Allowed

Salma Beevi Vs Nalini

High Court Of Kerala · (2005) 3 KLT 878

Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 4(1), 4(2), 5, 5(3)Kerala Land Reforms Act, 1963 — Section 4A

High Courts17 Dec 2004Allowed

Pazhukkamattom Devaswom and Others Vs Kunju Muhammed

High Court Of Kerala · (2005) 3 KLJ 125

Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)

High Courts17 Dec 2004Dismissed

Raveendran Vs Manager, Sree Narayana College

High Court Of Kerala · (2005) 1 ILR (Ker) 338 : (2005) 1 KLT 960

Kerala University Act, 1969 — Section 56(2), 56(2B), 60, 60(2), 60(4)Limitation Act, 1963 — Section 5, 5(11), 5(9)

High Courts17 Dec 2004

Krishnankutty Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 1866 : (2005) 1 ILR (Ker) 281 : (2005) 1 KLT 813

Criminal Procedure Code, 1973 (CrPC) — Section 401

High Courts17 Dec 2004

Mujeeb Rahman Vs State of Kerala

High Court Of Kerala · (2005) 1 KLT 680

Kerala Higher Secondary Education State Service Rules, 2001 — Rule 5