CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2004

659 judgments · page 4 of 33

High Courts01 Dec 2004Dismissed

Abdul Azeez Vs Punjab National Bank

High Court Of Kerala · (2006) 3 BC 279 : (2005) 127 CompCas 514 : (2005) 2 ILR (Ker) 209 : (2005) 1 KLT 243 : (2005) 64 SCL 44

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1)
Read judgment
High Courts30 Nov 2004Dismissed

Ramachandran Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 1843 : (2005) 2 ILR (Ker) 337

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
Read judgment
High Courts26 Nov 2004Allowed

Varkey Jacob Vs Commissioner of Income Tax

High Court Of Kerala · (2005) 196 CTR 391 : (2005) 2 ILR (Ker) 195 : (2005) 275 ITR 146 : (2005) 2 KLT 140

Constitution of India, 1950 — Article 265Finance Act, 1956 — Section 18, 43Income Tax Act, 1961 — Section 139, 139(8), 142(1), 143, 143(3)
Read judgment
High Courts26 Nov 2004Dismissed

Francis and Others Vs Jessy and Another

High Court Of Kerala · (2005) 2 CivCC 172 : (2005) 1 KLJ 336 : (2005) 2 RCR(Civil) 134 : (2005) 2 RCR(Criminal) 169

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
Read judgment
High Courts26 Nov 2004Allowed

State of Kerala Vs Mariyamma

High Court Of Kerala · (2005) 193 CTR 393 : (2005) 1 ILR (Ker) 40 : (2005) 1 KLT 173

Income Tax Act, 1961 — Section 194, 194A, 194L, 194LALand Acquisition (Amendment) Act, 1984 — Section 3(1)Land Acquisition Act, 1894 — Section 23, 23(1), 23(1A), 23(2), 28
Read judgment
High Courts26 Nov 2004

Aboobacker Vs R.T.A.

High Court Of Kerala · (2005) 3 ACC 606 : (2005) 1 ILR (Ker) 664 : (2005) 1 KLT 987

Kerala Motor Vehicles Rules, 1989 — Rule 143, 159, 159(2)Motor Vehicles Act, 1988 — Section 102, 70, 71, 72, 80
Read judgment
High Courts26 Nov 2004Allowed

Rajappan Achari Vs Mathava Kammathi

High Court Of Kerala · (2005) 1 ILR (Ker) 254 : (2005) 1 KLT 293

Civil Procedure Code, 1908 (CPC) — Section 96(4)Presidency Small Cause Courts Act, 1882 — Section 12
Read judgment
High Courts26 Nov 2004Allowed

P.C. Sivadasan and Others Vs State and Another

High Court Of Kerala · (2005) 1 KLJ 282 : (2005) 2 KLT 225

Criminal Procedure Code, 1973 (CrPC) — Section 197, 239Penal Code, 1860 (IPC) — Section 34, 392Railway Protection Force Act, 1957 — Section 10, 20(3)
Read judgment
High Courts25 Nov 2004Allowed

Umesh Vs State of Kerala

High Court Of Kerala · (2005) 1 KLT 493

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
Read judgment
High Courts25 Nov 2004Dismissed

K.S.R.T.C. Vs R.T.A.

High Court Of Kerala · (2005) 2 KLT 217

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2(28A), 68, 68C, 68D, 68D(2)
Read judgment
High Courts25 Nov 2004Allowed

Chandran Vs State of Kerala

High Court Of Kerala · (2005) 3 KLJ 382

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4
Read judgment