High Courts24 Nov 2004Allowed
Rajesh P.S. Vs Aluva Municipality and Another
High Court Of Kerala · AIR 2005 Ker 56 : (2005) 1 CTLJ 427 : (2005) 2 ILR (Ker) 153
Kerala Municipalities Act, 1961 — Section 347(20)
COURT ARCHIVE
High Court Of Kerala judgments, 2004
659 judgments · page 5 of 33
High Courts24 Nov 2004Allowed
Joy Varghese Vs State of Kerala
High Court Of Kerala · AIR 2005 Ker 49 : (2005) 1 KLT 24
Kerala Court Fees and Suits Valuation Act, 1959 — Section 68
High Courts24 Nov 2004
Sreekumar Vs Travancore Devaswom Board
High Court Of Kerala · (2005) 1 KLT 43
Kerala Captive Elephants (Management and Maintenance) Rules, 2003 — Rule 5
High Courts24 Nov 2004
Pappinissery Visha Chikilsa Society Vs State of Kerala
High Court Of Kerala · AIR 2005 Ker 109 : (2005) 1 ILR (Ker) 367 : (2005) 1 KLT 542
High Courts24 Nov 2004Allowed
Pappinissery Visha Chikilsa Socy. Vs State of Kerala and Others
High Court Of Kerala · (2004) 1 KLJ 304
Kerala Panchayat Raj (Levy and collection of Show Tax) Amendment Rules, 2003 — Rule 3Kerala Panchayat Raj Act, 1994 — Section 200(4)(1)
High Courts24 Nov 2004
Satheesh Kumar Vs Travancore Devaswom Board and Others
High Court Of Kerala · (2004) 11 KL CK 0008
Captive Elephants (Management and Maintenance) Rules, 2003 — Rule 4, 5
High Courts23 Nov 2004Dismissed
Divisional Personnel Officer, Southern Railway Vs General Secretary, Dakshina Railway Casual Labour Union and Others
High Court Of Kerala · (2005) 1 ILR (Ker) 440 : (2005) 2 LLJ 1073
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 33C(2)
High Courts23 Nov 2004Allowed
Abdul Majeed Vs State of Kerala and Others
High Court Of Kerala · (2005) 4 ACC 601 : (2005) 2 ACC 885 : (2005) 1 KLJ 719 : (2005) 2 KLT 434
Central Motor Vehicles Rules, 1989 — Rule 21
High Courts23 Nov 2004Allowed
Punalur Paper Mills Ltd. Vs Assistant Commissioner of Income Tax and Others
High Court Of Kerala · (2006) 1 BC 543 : (2005) 125 CompCas 144 : (2005) 194 CTR 204 : (2005) 274 ITR 475
Income Tax Act, 1961 — Section 226(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts22 Nov 2004Dismissed
Kammadam Razak Vs Union of India and Others
High Court Of Kerala · (2004) 2 KLJ 863 : (2004) 3 KLT 1082
Constitution of India, 1950 — Article 226
High Courts19 Nov 2004Allowed
Ganesh Vs Varghese
High Court Of Kerala · (2005) 2 ILR (Ker) 327 : (2005) 1 KLT 282
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 18, 20
High Courts19 Nov 2004Allowed
Aravindan Vs State of Kerala
High Court Of Kerala · (2005) 2 ILR (Ker) 410 : (2005) 3 RCR(Criminal) 984
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 161Dowry Prohibition Act, 1961 — Section 3, 4
High Courts18 Nov 2004Dismissed
Basheer Vs Kerala State Housing Board
High Court Of Kerala · AIR 2005 Ker 64 : (2005) 1 CivCC 558 : (2005) 1 ILR (Ker) 181 : (2005) 1 KLT 300 : (2005) 1 RCR(Civil) 533
Civil Procedure Code, 1908 (CPC) — Section 89, 89(1)
High Courts18 Nov 2004Dismissed
Jose Vs Antony
High Court Of Kerala · (2005) 2 ILR (Ker) 322 : (2005) 1 KLT 252
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(8)
High Courts18 Nov 2004
Abdul Hameed Vs Fousiya
High Court Of Kerala · (2005) 1 ILR (Ker) 89 : (2004) 3 KLT 1049 : (2005) 1 RCR(Civil) 85 : (2005) 1 RCR(Criminal) 376
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(3)
High Courts17 Nov 2004Dismissed
S. Ratnam Pillai (Decd.) Vs Commissioner of Income Tax
High Court Of Kerala · (2005) 195 CTR 418 : (2005) 273 ITR 295
Income Tax Act, 1961 — Section 80HHC, 80HHC(4A)
High Courts17 Nov 2004Allowed
Ayanikkal Achunni and Others Vs Bhanumathi and Another
High Court Of Kerala · AIR 2005 Ker 83
High Courts17 Nov 2004
Johnson Vs State of Kerala
High Court Of Kerala · (2003) 2 ALT(Cri) 176 : (2005) 2 BC 539 : (2005) 1 KLT 57
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)
High Courts17 Nov 2004Dismissed
Anilkumar Vs State of Kerala
High Court Of Kerala · (2005) 2 ILR (Ker) 318 : (2005) 1 KLT 130
Constitution of India, 1950 — Article 14, 19(1), 21Kerala Abkari Shops Disposal Rules, 2002 — Rule 4(2), 9(10)
High Courts17 Nov 2004Allowed
Vinod Vs Saseendran Nair
High Court Of Kerala · (2005) 2 ILR (Ker) 46 : (2005) 1 KLT 949 : (2005) 2 RCR(Criminal) 277
Criminal Procedure Code, 1973 (CrPC) — Section 378(5)Limitation Act, 1963 — Section 5