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COURT ARCHIVE

High Court Of Kerala judgments, 2005

781 judgments · page 3 of 40

High Courts16 Dec 2005Allowed

Tata Tea Ltd. Vs Inspecting Asst. Commissioner

High Court Of Kerala · (2006) 203 CTR 353 : (2006) 283 ITR 275 : (2006) 1 KLT 752

Constitution of India, 1950 — Article 365, 366Income Tax Act, 1922 — Section 10(2A)Income Tax Act, 1961 — Section 10, 41(1), 50, 50(2)
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High Courts16 Dec 2005Dismissed

Jayalakshmi G. Vs Union Bank of India and Another

High Court Of Kerala · (2006) 1 KLJ 72

Constitution of India, 1950 — Article 254(1), 254(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(iv)(i), 2(6)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g), 4
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High Courts16 Dec 2005

Dy. Director General, NCC Vs Gopinathan

High Court Of Kerala · (2006) 2 ILR (Ker) 617 : (2006) 3 KLT 247

Constitution of India, 1950 — Article 226, 320(3)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 15(12)Kerala Public Service Commission (Consultation) Regulations, 1957 — Rule 6
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High Courts15 Dec 2005Dismissed

Koyamu Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 751 : (2006) 1 KLT 543 : (2007) 8 VST 65

Kerala General Sales tax Act, 1963 — Section 26A
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High Courts15 Dec 2005

Geo Sea Foods Vs Addl. Sales Tax Officer

High Court Of Kerala · (2006) 1 ILR (Ker) 93 : (2006) 1 KLT 72 : (2006) 144 STC 553

Kerala Finance Act, 1993 — Section 17Kerala Finance Act, 2000 — Section 17A, 17A, 18Kerala General Sales Tax Act, 1963 — Section 17(6)
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High Courts15 Dec 2005Allowed

Bhaskaran Nair Vs Chandramathiyamma

High Court Of Kerala · (2006) 1 ILR (Ker) 126 : (2006) 1 KLT 533

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 226, 227
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High Courts14 Dec 2005

Chami Vs Excise Inspector

High Court Of Kerala · (2006) 1 ILR (Ker) 273 : (2006) 1 KLT 511

Drugs and Cosmetics Act, 1940 — Section 26AKerala Abkari Act, 1077 — Section 27 , 29, 29(2), 3(8), 30Kerala Abkari Shops Disposal Rules, 2002 — Rule 6, 8, 9(2)
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High Courts14 Dec 2005Dismissed

Chami Vs Excise Inspector and Another

High Court Of Kerala · (2006) 1 KLJ 237

Drugs and Cosmetics Act, 1940 — Section 26ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2Penal Code, 1860 (IPC) — Section 272, 273, 320
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High Courts13 Dec 2005

K.S.E. Board Vs Sakeena

High Court Of Kerala · (2006) 2 KLT 629

Electricity (Supply) Act, 1948 — Section 79Electricity Rules, 1956 — Rule 50A, 50A1Kerala Municipality Building Rules, 1999 — Rule 110, 111, 112, 113, 114
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