High Courts06 Oct 2005Dismissed
P.A. Ahammed Vs Chief Commissioner of Income Tax and Another
High Court Of Kerala · (2006) 201 CTR 378 : (2006) 282 ITR 334
Income Tax Act, 1961 — Section 127, 143(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2005
781 judgments · page 10 of 40
High Courts06 Oct 2005Allowed
M/s. Harrisons Malayalam Ltd. Vs The Regnl. P.F. Commissioner
High Court Of Kerala · (2006) 1 KLJ 512
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 7(1), 8
High Courts06 Oct 2005Dismissed
Joseph Vs State of Kerala
High Court Of Kerala · (2005) 4 KLT 504
Kerala Preservation of Trees Act, 1986 — Section 2, 4, 5Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(3)
High Courts06 Oct 2005Allowed
Abdul Gafoor Vs Abdulla
High Court Of Kerala · (2007) 2 BC 121 : (2006) 1 CivCC 449 : (2006) 129 CompCas 97 : (2005) 4 KLT 840 : (2006) 1 RCR(Criminal) 258
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406
High Courts06 Oct 2005Dismissed
A.M. Sainalabdeen Musaliar Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2006) 200 CTR 585 : (2006) 282 ITR 362
Finance (No. 2) Act, 1998 — Section 90(2), 91Income Tax Act, 1961 — Section 154, 220(2), 222, 234A, 234B
High Courts05 Oct 2005Dismissed
Kayyumparamb Ummer Farooque Vs Peredath Naseema
High Court Of Kerala · (2006) 3 CivCC 392 : (2005) 3 KLJ 352 : (2006) 1 RCR(Criminal) 215
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Oct 2005Dismissed
Devayani and Others Vs Official Receiver and Others
High Court Of Kerala · (2006) 1 RCR(Civil) 204
Insolvency Act, 1956 — Section 79
High Courts05 Oct 2005Allowed
Ummer Farooque Vs Naseema
High Court Of Kerala · (2005) 4 ILR (Ker) 464 : (2005) 4 KLT 565
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts04 Oct 2005
Golden Traders Vs Commr. of Commercial Taxes
High Court Of Kerala · (2005) 4 KLT 953 : (2006) 144 STC 141
Kerala General Sales Tax Act, 1963 — Section 19, 40, 5(1), 59A
High Courts04 Oct 2005Allowed
Soya Vs A.K. Mohanan
High Court Of Kerala · (2006) 2 DMC 298 : (2005) 4 ILR (Ker) 691 : (2006) 1 RCR(Civil) 484
Kerala Hindu Marriage Rules, 1963 — Rule 11
High Courts04 Oct 2005Dismissed
State of Kerala Vs Hariharan
High Court Of Kerala · (2006) 1 KLT 173
Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Sept 2005
Augustine Vs Thankamma Thomas
High Court Of Kerala · (2006) 1 CivCC 74 : (2005) 4 ILR (Ker) 373 : (2005) 4 KLT 653 : (2006) 1 RCR(Civil) 201
Evidence Act, 1872 — Section 68
High Courts29 Sept 2005
Tresa Vs Joseph
High Court Of Kerala · (2005) 4 ILR (Ker) 482 : (2005) 4 KLT 435
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(4), 11(4)(i)Transfer of Property Act, 1882 — Section 116
High Courts29 Sept 2005Allowed
Janardhanan Pillai Vs Travancore Devaswom Board
High Court Of Kerala · (2005) 4 ILR (Ker) 354 : (2005) 4 KLT 522
Constitution of India, 1950 — Article 226Kerala University Act, 1957 — Section 57Mahatma Gandhi University Act, 1985 — Section 59, 59(1), 59(2), 59(3)
High Courts28 Sept 2005
P.K. Thankamma Vs Sundaresan T.S. and Another
High Court Of Kerala · (2006) 1 ALD(Cri) 51 : (2007) 2 BC 559 : (2006) CriLJ 843 : (2006) 1 KLJ 927
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Sept 2005Allowed
Kerala Hotel and Restaurant Assn., Thrissur and Others Vs State of Kerala
High Court Of Kerala · AIR 2006 Ker 85 : (2005) 3 KLJ 536 : (2005) 4 KLT 497
High Courts28 Sept 2005Allowed
Petricia Vs Purushothaman
High Court Of Kerala · (2006) 3 CivCC 591 : (2006) 2 DMC 273 : (2006) 2 ILR (Ker) 278 : (2006) 2 KLT 800 : (2006) 3 RCR(Civil) 338 : (2006) 3 RCR(Criminal) 287
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Sept 2005
K.N. Vijayadas Vs The Inspector of Police and Another
High Court Of Kerala · (2005) 4 ILR (Ker) 338 : (2005) 3 KLJ 233 : (2005) 4 KLT 500 : (2006) 1 RCR(Criminal) 104
Criminal Procedure Code, 1973 (CrPC) — Section 362, 372, 373, 374, 375
High Courts27 Sept 2005Dismissed
Malanad Co-operative Tea Factory Vs Commissioner of Central Excise
High Court Of Kerala · (2006) 1 KLT 507
Central Excise Rules, 1944 — Rule 173F, 173G(1), 173Q, 9(1)Central Excises and Salt Act, 1944 — Section 3, 5A(1)
High Courts27 Sept 2005
Darragh Smail Co. Ltd. Vs Assistant Commissioner, Wealth Tax
High Court Of Kerala · (2006) 1 KLT 25
Kerala Court Fees and Suits Valuation Act, 1959 — Article 3, 52, 52AWealth Tax Act, 1957 — Section 27AIncome Tax Act, 1961 — Section 2(45), 5