COURT ARCHIVE

High Court Of Kerala judgments, 2005

781 judgments · page 4 of 40

High Courts13 Dec 2005

Radhakrishnan Vs Thomas

High Court Of Kerala · (2007) 1 BC 324 : (2006) 2 CivCC 379 : (2006) 130 CompCas 618 : (2006) 1 ILR (Ker) 336 : (2006) 1 KLT 150 : (2006) 2 RCR(Criminal) 123

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 11

High Courts13 Dec 2005Dismissed

Noushad Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 1089 : (2006) 1 KLT 717 : (2006) 2 RCR(Criminal) 119

Criminal Procedure Code, 1973 (CrPC) — Section 151, 162, 174, 313Penal Code, 1860 (IPC) — Section 302

High Courts12 Dec 2005Dismissed

Mathew George Vs Jacob

High Court Of Kerala · (2006) 3 BC 21 : (2006) 1 CivCC 587 : (2006) 1 KLT 126

Criminal Procedure Code, 1973 (CrPC) — Section 202Evidence Act, 1872 — Section 11, 145, 155, 9Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 9

High Courts09 Dec 2005

Ramachandran Nair Vs D.E.O.

High Court Of Kerala · (2006) 1 ILR (Ker) 268 : (2006) 1 KLT 348

Kerala Education Rules, 1959 — Rule 11, 11(1), 44(1), 44A, 45

High Courts08 Dec 2005Allowed

State Bank of India Vs Central Board of Direct Taxes

High Court Of Kerala · (2006) 201 CTR 492 : (2006) 1 ILR (Ker) 99 : (2006) 282 ITR 587 : (2006) 1 KLT 258

Income Tax Act, 1961 — Section 10(10C), 15, 16, 17, 17(3)Income Tax Rules, 1962 — Rule 21A

High Courts08 Dec 2005Allowed

State Bank of Travancore Vs Central Board of Direct Taxes

High Court Of Kerala · (2006) 151 TAXMAN 133

Income Tax Act, 1961 — Section 10, 10(10C), 10(10C)(iii), 10(10C)(viii), 15

High Courts08 Dec 2005Allowed

Returning Officer Vs Chamiyar

High Court Of Kerala · (2006) 2 KLT 878

Constitution of India, 1950 — Article 136(2), 226, 227(4), 243O, 243ZGKerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 10Kerala Panchayat Raj Act, 1994 — Section 102, 136, 138, 271G, 34

High Courts08 Dec 2005

Al Ahli Bank of Kuwait (KSC) Vs M.T. Arabian Victory

High Court Of Kerala · AIR 2006 Ker 263 : (2006) 2 ILR (Ker) 202 : (2006) 2 KLT 775

Constitution of India, 1950 — Article 1, 226, 4, 5, 6Kerala High Court Act, 1958 — Section 9Merchant Shipping Act, 1958 — Section 145

High Courts08 Dec 2005

Oriental Insurance Company Ltd. Vs Abdul Rasheed

High Court Of Kerala · (2006) 2 ACC 697 : (2006) ACJ 1476 : (2006) 1 ILR (Ker) 459 : (2006) 1 KLT 589

Central Motor Vehicles Rules, 1989 — Rule 141Motor Vehicles Act, 1988 — Section 147(5), 149(1), 149(2), 3Penal Code, 1860 (IPC) — Section 380

High Courts08 Dec 2005Allowed

Siddique and etc. Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 1109 : (2006) 1 ILR (Ker) 409

Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 100, 101, 143, 147, 148

High Courts07 Dec 2005Dismissed

Ali Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 205

High Courts07 Dec 2005Dismissed

Raja Raja Varma Thampuran A.K. Vs Regional Director, E.S.I. Corporation

High Court Of Kerala · (2006) 111 FLR 950 : (2006) 3 LLJ 81

Employees State Insurance (Central) Rules, 1950 — Rule 50Employees State Insurance (General) Regulations, 1950 — Regulation 2(b)Employees State Insurance Act, 1948 — Section 2(9), 38, 39, 40, 41

High Courts06 Dec 2005Dismissed

National Medical Educational Charitable Trust Vs Kerala Nursing and Midwifery Council

High Court Of Kerala · (2006) 2 KLT 612

Indian Nursing Council Act, 1947 — Section 10, 11, 12, 13, 14Travancore Nurses and Midwives Act, 1953 — Section 26, 28, 36

High Courts06 Dec 2005Allowed

Harrisons Malayalam Ltd. Vs Regional Provident Fund Commissioner

High Court Of Kerala · (2006) 110 FLR 1115 : (2006) 1 KLT 678 : (2006) 2 LLJ 479

Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 4(1), 7(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 7(1), 8

High Courts05 Dec 2005Dismissed

Mechanical Assembly Systems (India) Pvt. Ltd. Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 947 : (2006) 144 STC 536

Constitution of India, 1950 — Article 366(12)Kerala General Sales Tax Act, 1963 — Section 17(3), 2, 5, 5AKerala General Sales Tax Rules, 1963 — Rule 32(15)

High Courts05 Dec 2005Allowed

P.L.S. Kannan Vs K. Vijayan

High Court Of Kerala · (2008) 1 KLJ 426

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 54(2), Order 21 Rule 58, Order 21 Rule 66

High Courts05 Dec 2005

Prakasini Vs Joint Registrar

High Court Of Kerala · (2006) 1 KLT 199

High Courts05 Dec 2005

Siraj M.K. and Another Vs The District Collector and Others

High Court Of Kerala · (2005) 4 ILR (Ker) 883 : (2006) 1 KLJ 802 : (2006) 1 KLT 47

Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 133, 482Kerala Municipalities Act, 1994 — Section 45

High Courts02 Dec 2005Allowed

Regional Director, E.S.I. Corporation Vs Managing Director, Transmatic System Ltd.

High Court Of Kerala · (2006) 111 FLR 953 : (2006) 1 ILR (Ker) 403 : (2006) 2 LLJ 990

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 6Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31CEmployees State Insurance Act, 1948 — Section 40, 85, 85B

High Courts02 Dec 2005Dismissed

Solaris System Pvt. Ltd. Vs Oriental Bank of Commerce

High Court Of Kerala · (2006) 4 BC 536 : (2006) 2 ILR (Ker) 645 : (2006) 3 KLT 121 : (2006) 72 SCL 168

Companies Act, 1956 — Section 37Criminal Procedure Code, 1973 (CrPC) — Section 12, 17, 482, 8Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1)