High Courts01 Mar 2005Dismissed
Accountant General Vs Shyson George
High Court Of Kerala · (2005) 105 FLR 627 : (2005) 2 ILR (Ker) 64 : (2005) 2 KLT 137
Constitution of India, 1950 — Article 21
COURT ARCHIVE
High Court Of Kerala judgments, 2005
781 judgments · page 32 of 40
High Courts28 Feb 2005
Marathupally Beeran Vs State of Kerala
High Court Of Kerala · (2005) 02 KL CK 0099
High Courts28 Feb 2005
Rafeek Vs State of Kerala
High Court Of Kerala · AIR 2005 Ker 185 : (2005) 1 ILR (Ker) 779 : (2005) 2 KLT 29
Constitution of India, 1950 — Article 226
High Courts28 Feb 2005Dismissed
K.M. Chitharanjan Vs P.M. Kunhunni and Another
High Court Of Kerala · (2005) CriLJ 4434
Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 205
High Courts28 Feb 2005Dismissed
Kerala Fisherman Welfare Fund Board Vs Kunjan Divakaran
High Court Of Kerala · (2005) 2 KLT 610
High Courts28 Feb 2005Dismissed
Jomon Puthenpurakal Vs State of Kerala
High Court Of Kerala · (2005) 2 KLT 1
Constitution of India, 1950 — Article 226, 316, 316(1), 318Government of India Act, 1935 — Section 265(1)
High Courts28 Feb 2005Allowed
Mohanan Nair Vs State of Kerala
High Court Of Kerala · (2005) 2 ILR (Ker) 289 : (2005) 2 KLT 1014
Kerala State and Subordinate Services Rules, 1958 — Rule 28, 28(1), 28(11), 28(4), 28(7)
High Courts28 Feb 2005Dismissed
Pant Enterprises Vs Additional Agricultural Income Tax and Sales Tax Officer and Others
High Court Of Kerala · (2005) 195 CTR 409 : (2007) 291 ITR 363 : (2005) 3 KLJ 72
Kerala Agricultural Income Tax Act, 1991 — Section 13, 13(1), 13(2), 13(6), 3
High Courts28 Feb 2005Dismissed
Jomon Puthenpurackal Vs State of Kerala and Others
High Court Of Kerala · (2005) 2 KLT 1
Constitution of India, 1950 — Article 166, 226, 316, 316(1), 318Evidence Act, 1872 — Section 114Government of India Act, 1935 — Section 265(1)
High Courts25 Feb 2005
Themma Vs Infant Jesus Church
High Court Of Kerala · (2005) 3 CivCC 799 : (2005) 4 KLT 296
High Courts25 Feb 2005Dismissed
Komalam Vs Radhakrishnan Nair
High Court Of Kerala · (2005) 2 KLT 577
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts25 Feb 2005
T.R. Devan Vs State of Kerala and Another
High Court Of Kerala · (2005) CriLJ 2220 : (2005) 1 KLJ 697
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(8)Immoral Traffic (Prevention) Act, 1956 — Section 5Penal Code, 1860 (IPC) — Section 109, 341, 361, 366, 366(A)
High Courts25 Feb 2005
Bhavsingh D. Rathod Vs Asst. Collector of Customs
High Court Of Kerala · (2005) 2 ILR (Ker) 762 : (2005) 3 KLT 210 : (2005) 3 RCR(Criminal) 359
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Customs Act, 1962 — Section 108, 135A, 138BEvidence Act, 1872 — Section 30
High Courts25 Feb 2005Dismissed
P.P. Shylaja Vs Premajan and Another
High Court Of Kerala · (2005) 2 DMC 520
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 17
High Courts25 Feb 2005
Alikutty Palathinkal Vs Infant Jesus Church and Others
High Court Of Kerala · (2005) 3 KLJ 310
High Courts25 Feb 2005Dismissed
Union Bank of India and Others Vs M.R. Latheesh
High Court Of Kerala · (2005) 02 KL CK 0003
High Courts24 Feb 2005
Jagadeesan Vs Minimol
High Court Of Kerala · (2005) 2 KLJ 208
Hindu Marriage Act, 1955 — Section 24, 25
High Courts24 Feb 2005Dismissed
Cochin Cements Ltd. Vs Kerala State Electricity Board
High Court Of Kerala · (2005) 3 KLT 417
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 2(8), 78AElectricity Act, 1910 — Section 22B, 22B(1)
High Courts24 Feb 2005
Sudarsanan Sen Vs Sudarasanan
High Court Of Kerala · (2005) 3 CivCC 52 : (2005) 2 DMC 433 : (2005) 3 KLT 178
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 16, 9, 9(4)Hindu Minority and Guardianship Act, 1956 — Section 13(1), 7
High Courts24 Feb 2005Dismissed
Prasannan Vs Haris
High Court Of Kerala · (2005) 2 ILR (Ker) 373 : (2005) 2 KLT 365
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2)Hindu Succession Act, 1956 — Section 3Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 11(2), 11(3), 146, 2(6)