High Courts10 Feb 2005Dismissed
Askar Ali Vs State of Kerala
High Court Of Kerala · (2005) 2 KLT 528
Constitution of India, 1950 — Article 30(1)Kerala Education Rules, 1959 — Rule 45
COURT ARCHIVE
High Court Of Kerala judgments, 2005
781 judgments · page 35 of 40
High Courts10 Feb 2005
Sankaran Nair Vs K.S.S.I.D. Corporation Ltd.
High Court Of Kerala · (2005) 105 FLR 803 : (2005) 3 ILR (Ker) 49 : (2005) 2 KLT 245
High Courts10 Feb 2005Dismissed
K.R. Alloy''s Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 641 : (2005) 2 KLT 177
Electricity (Supply) Act, 1948 — Section 49, 78AElectricity Act, 1910 — Section 22BInterest Act, 1978 — Section 2
High Courts10 Feb 2005
Commissioner of Income Tax Vs Hotel Shah and Co.
High Court Of Kerala · (2005) 196 CTR 314 : (2005) 275 ITR 195 : (2005) 2 KLT 123
Income Tax Act, 1961 — Section 256(1), 30, 37(1)Kerala Building Tax Act, 1975 — Section 19(2), 5Wealth Tax Act, 1957 — Section 10(2)
High Courts10 Feb 2005Allowed
Ray Constructions Ltd. Vs Intelligence Officer
High Court Of Kerala · (2005) 2 KLT 436 : (2005) 142 STC 323
Kerala Tax on Entry of Goods into Local Areas (Amendment) Act, 1994 — Section 15Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 2(3)Motor Vehicles Act, 1939 — Section 2(16)
High Courts09 Feb 2005Dismissed
P. Kasmikoya Vs The Registrar of Co-operative Societies and others
High Court Of Kerala · (2004) 1 KLJ 830
High Courts09 Feb 2005Allowed
Bhoovanachandran P.N. Vs State of Kerala and Others
High Court Of Kerala · (2005) 3 LLJ 547
Constitution of India, 1950 — Article 226
High Courts09 Feb 2005
Baburaj Vs Government of Kerala
High Court Of Kerala · (2005) 2 KLT 451
Constitution of India, 1950 — Article 14, 16, 309, 341, 342Kerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts09 Feb 2005Dismissed
Annai Jayabharathi Vs Debt Recovery Tribunal
High Court Of Kerala · AIR 2005 Ker 137 : (2005) 3 BC 365 : (2005) 126 CompCas 888 : (2005) 1 ILR (Ker) 549 : (2005) 1 KLT 921
Civil Procedure Code, 1908 (CPC) — Section 151Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18Income Tax Act, 1961 — Section 29
High Courts09 Feb 2005Dismissed
Powrasamithi Vs Rajan Thattil
High Court Of Kerala · (2005) 1 ILR (Ker) 634 : (2005) 1 KLT 927
Constitution of India, 1950 — Article 226, 234, 235, 50Kerala Public Services Act, 1968 — Section 2Kerala State and Subordinate Services Rules, 1958 — Rule 10, 9
High Courts09 Feb 2005Dismissed
Abdul Nazar Vs Mariam Beevi
High Court Of Kerala · (2005) 3 CivCC 334 : (2005) 2 ILR (Ker) 544 : (2005) 3 KLT 308
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 9 Rule 13, Order 9 Rule 7, 148 , 151
High Courts09 Feb 2005Dismissed
Meenachil Co-op. Agri. and Rural Devt. Bank Vs K.S.F.E. Ltd. and Others
High Court Of Kerala · AIR 2005 Ker 189 : (2006) 132 CompCas 358 : (2005) 1 KLJ 806 : (2005) 1 KLT 992
Transfer of Property Act, 1882 — Section 12
High Courts08 Feb 2005Allowed
Kerala Peoples Arts Club Vs State of Kerala and Others
High Court Of Kerala · (2004) 1 KLJ 817
Kerala Motor Vehicles Taxation Act, 1976 — Section 22
High Courts08 Feb 2005Dismissed
Rosamma Vs Director of Public Instruction
High Court Of Kerala · (2005) 2 KLT 538
Kerala Education Rules, 1959 — Rule 4, 7
High Courts08 Feb 2005Allowed
Ganesh Prasad Vs Board of Revenue (LR)
High Court Of Kerala · (2005) CriLJ 3178 : (2005) 2 KLT 645 : (2005) 4 RCR(Criminal) 429
Arms Act, 1959 — Section 14(1), 14(3), 17
High Courts07 Feb 2005
Jolrin Jose K. Vs District Educational Officer and Another
High Court Of Kerala · AIR 2005 Ker 231
High Courts07 Feb 2005Dismissed
C.C. George Vs P.C. Oommen
High Court Of Kerala · (2005) 2 ILR (Ker) 706 : (2005) 1 ILR (Ker) 486 : (2005) 1 KLJ 713 : (2005) 2 KLT 92
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20State Financial Corporations Act, 1951 — Section 29
High Courts07 Feb 2005Allowed
A.C. Annamma Vs State of Kerala and Others
High Court Of Kerala · (2005) 2 ILR (Ker) 711 : (2005) 2 KLJ 146 : (2005) 2 KLT 254
High Courts04 Feb 2005
Green Valley Builders Vs Commissioner of Income Tax
High Court Of Kerala · (2008) 296 ITR 225 : (2005) 149 TAXMAN 671
Income Tax Act, 1961 — Section 143
High Courts04 Feb 2005
Poornima Vs Director of Public Instructions
High Court Of Kerala · (2005) 3 KLT 502
Kerala Education Rules, 1959 — Rule 49, 51A, 52