High Courts01 Dec 2005
United India Insurance Company Limited Vs Velayudhan and Another
High Court Of Kerala · (2006) 4 ACC 44 : (2006) 1 ILR (Ker) 622 : (2006) 4 RCR(Civil) 412
Motor Vehicles Act, 1988 — Section 147, 149
COURT ARCHIVE
High Court Of Kerala judgments, 2005
781 judgments · page 5 of 40
High Courts01 Dec 2005
Sasisekharan Nair Vs Registrar of Co-operative Societies
High Court Of Kerala · (2006) 1 KLT 255
High Courts01 Dec 2005Allowed
Vijayan Vs State of Kerala
High Court Of Kerala · (2005) 4 ILR (Ker) 783 : (2005) 3 KLJ 661 : (2006) 1 KLT 77 : (2006) 1 RCR(Criminal) 773
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts01 Dec 2005Allowed
Musthafa Vs Andrews and Another
High Court Of Kerala · (2006) 4 CivCC 94 : (2006) 3 RCR(Civil) 646
Transfer of Property Act, 1882 — Section 51, 52
High Courts30 Nov 2005
P.N. Sagar Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 1104 : (2006) 1 ILR (Ker) 227 : (2005) 3 KLJ 722 : (2006) 1 KLT 69 : (2006) 1 RCR(Criminal) 904
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1), 340, 341Penal Code, 1860 (IPC) — Section 120B, 193, 204, 34, 465
High Courts30 Nov 2005Allowed
Kalyani Amma and Others Vs Krishna Kurup Achutha Kurup
High Court Of Kerala · (2006) 1 CivCC 328 : (2006) 1 ILR (Ker) 222 : (2005) 3 KLJ 614 : (2006) 1 KLT 37 : (2006) 1 RCR(Civil) 482
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, 151
High Courts30 Nov 2005
Joseph Paul and Another Vs Kerala State Electricity Board
High Court Of Kerala · (2006) 1 KLJ 715
Telegraph Act, 1885 — Section 10(d), 16(3)
High Courts29 Nov 2005Dismissed
Rajeswary Vs Sooraj
High Court Of Kerala · AIR 2006 Ker 137 : (2006) 1 KLT 203 : (2006) 1 RCR(Civil) 766
Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 21, 21(2)
High Courts28 Nov 2005Allowed
Sainalabdeen Vs Kerala State Electricity Board
High Court Of Kerala · (2006) 1 ILR (Ker) 162 : (2006) 1 KLT 529
Electricity Act, 2003 — Section 185, 82, 82(1), 86, 86(1)Electricity Regulatory Commission Act, 1998 — Section 17, 22(1), 29, 29(2)Factories Act, 1948 — Section 2
High Courts28 Nov 2005
Asokan Vs Law Secretary
High Court Of Kerala · (2006) 1 KLT 201
Notaries Act, 1952 — Section 4, 5(2)Notaries Rules, 1956 — Rule 8, 8(1), 8(4A)
High Courts28 Nov 2005
Ajitha Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 339
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 194, 216, 24, 24(8), 327Immoral Traffic (Prevention) Act, 1956 — Section 5
High Courts28 Nov 2005Allowed
M. Sainalabdeen Vs Kerala State Electricity Board and others
High Court Of Kerala · (2006) 2 KLJ 18
Electricity Act, 2003 — Section 185, 82, 82(1), 85, 86Electricity Regulatory Commission Act, 1998 — Section 17, 22(1)(a), 29, 29(2)Factories Act, 1948 — Section 2(k), 2(k)(i)
High Courts27 Nov 2005Dismissed
Thangamani S. Vs State of Kerala and another
High Court Of Kerala · (2005) CriminalCC 600 : (2006) 1 KLJ 117
Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 198(1)(c), 198(2), 98Penal Code, 1860 (IPC) — Section 34, 494, 495, 497, 498
High Courts25 Nov 2005
Edison Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 1787 : (2006) 1 ILR (Ker) 482 : (2006) 1 KLT 598
Criminal Procedure Code, 1973 (CrPC) — Section 163Evidence Act, 1872 — Section 24Kerala Police Act, 1960 — Section 64, 64(3)
High Courts25 Nov 2005
Priyesh Aramana Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 615
Kerala Education Rules, 1959 — Rule 51B, 9A
High Courts24 Nov 2005
Siddique Vs District Collector
High Court Of Kerala · (2006) 1 ILR (Ker) 299 : (2006) 1 KLT 227
Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 13A, 18
High Courts24 Nov 2005Dismissed
Radhakrishnan Vs State of Kerala
High Court Of Kerala · (2007) 1 BC 331 : (2006) 1 CivCC 477 : (2006) 1 KLT 28
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, Order 21 Rule 106(1), Order 21 Rule 41, 151Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts22 Nov 2005Dismissed
Kamaladevi Vs Gopalakrishnan
High Court Of Kerala · (2006) 1 ILR (Ker) 110 : (2006) 1 KLT 315
Kerala Education Act, 1958 — Section 5A, 5B, 6, 6(1), 6(2)Kerala Education Rules, 1959 — Rule 2, 3, 4, 9Kerala Municipalities Act, 1994 — Section 272(1)
High Courts22 Nov 2005
The Regional Director, E.S.I. Corporation Vs Kallai Saw Mills and Timber Industries
High Court Of Kerala · (2005) 11 KL CK 0016
Employees State Insurance Act, 1948 — Section 2(13), 2(17), 2(9), 77(1A)Evidence Act, 1872 — Section 102
High Courts22 Nov 2005
Motty Philipose and Another Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 2271 : (2006) 1 ILR (Ker) 436 : (2011) 1 JCR 360
Constitution of India, 1950 — Article 20(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15, 16, 20, 21