High Courts15 Nov 2005Dismissed
John Vs Liquidator
High Court Of Kerala · (2007) 3 BC 115 : (2006) 1 ILR (Ker) 85 : (2006) 1 KLT 11 : (2006) 3 RCR(Civil) 79
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2005
781 judgments · page 7 of 40
High Courts15 Nov 2005Dismissed
Majeed Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 19
Kerala Grants and Leases (Modification of Rights) Act, 1980 — Section 2, 3, 4Registration Act, 1908 — Section 17(1), 17(2)
High Courts15 Nov 2005Dismissed
Kulathunkal Motors Vs Sales Tax Officers and Others
High Court Of Kerala · (2007) 10 VST 195
Central Motor Vehicles Rules, 1989 — Rule 47Kerala General Sales Tax Act, 1963 — Section 10(1), 45ASales of Goods Act, 1930 — Section 19, 19(2), 20
High Courts14 Nov 2005Dismissed
Omana and Others Vs Sanalkumari and Another
High Court Of Kerala · (2006) 1 DMC 458 : (2005) 4 ILR (Ker) 694 : (2005) 3 KLJ 588 : (2006) 1 RCR(Criminal) 766
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 482Hindu Marriage Act, 1955 — Section 11, 5Penal Code, 1860 (IPC) — Section 120B, 494
High Courts14 Nov 2005Allowed
R.T.O. Vs Bhaskar Salian
High Court Of Kerala · (2006) 2 ACC 746 : (2006) 2 ILR (Ker) 219 : (2006) 2 KLT 194
Constitution of India, 1950 — Article 301Kerala Motor Vehicles Rules, 1989 — Rule 267(2)Kerala Motor Vehicles Taxation Act, 1976 — Section 3
High Courts14 Nov 2005Allowed
The Regional Transport Officer, Kasargode Vs Bhaskar Salian
High Court Of Kerala · (2006) 1 KLJ 900
Constitution of India, 1950 — Article 301Motor Vehicles Act, 1988 — Section 88
High Courts11 Nov 2005Allowed
Priyesh Vasudevan Vs Shameena, P. and Others
High Court Of Kerala · (2005) 11 KL CK 0061
Constitution of India, 1950 — Article 14, 16Hindu Succession Act, 1956 — Section 20Kerala Education Rules, 1959 — Rule 51B
High Courts11 Nov 2005Dismissed
Aboosa Vs Ashraf
High Court Of Kerala · (2005) 4 ILR (Ker) 729 : (2006) 1 KLT 282
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2), Order 21 Rule 98
High Courts11 Nov 2005Allowed
Shasthri Nagar Colony Welfare Committee Vs Calicut Development Authority
High Court Of Kerala · AIR 2006 Ker 46 : (2005) 4 ILR (Ker) 823 : (2006) 1 KLT 294
Constitution of India, 1950 — Article 21, 29(1), 48AKerala Building Rules, 1984 — Rule 14(5), 6Kerala Development Authorities Rules, 1984 — Rule 55, 55(1)
High Courts11 Nov 2005Dismissed
Kamalasanan Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 29 : (2006) 1 KLT 380
Criminal Procedure Code, 1973 (CrPC) — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 43
High Courts09 Nov 2005Allowed
Abraham Chacko Vs Addl. Sales Tax Officer
High Court Of Kerala · (2006) 1 KLT 186
Kerala General Sales Tax Act, 1963 — Section 44, 44(2)Kerala General Sales Tax Rules, 1963 — Rule 43, 43(2), 43(3)
High Courts09 Nov 2005Dismissed
Vasavan Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 1179 : (2006) 1 ILR (Ker) 166 : (2006) 1 KLT 52 : (2006) 2 RCR(Criminal) 599
Criminal Law Amendment (Amending) Ordinance, 1943 — Ordinance 38Criminal Procedure Code, 1973 (CrPC) — Section 190, 239, 307, 308, 308(1)Penal Code, 1860 (IPC) — Section 120B, 420
High Courts09 Nov 2005Dismissed
Preme Vs Ambujakshan
High Court Of Kerala · (2005) 4 ILR (Ker) 718 : (2006) 1 KLT 905
High Courts08 Nov 2005
Intelligence Inspector, Intelligence Office, Agricultural Income Tax and Sales Tax and Others Vs H.P.C. Electrical Limited and Another
High Court Of Kerala · (2008) 11 VST 559
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 29A, 29A(2)
High Courts08 Nov 2005
Balan Vs Sivagiri Sree Narayana Dharma Sanghom Trust
High Court Of Kerala · AIR 2006 Ker 58 : (2006) 4 CTC 273 : (2006) 1 ILR (Ker) 1 : (2006) 2 JCR 94 : (2005) 4 KLT 865 : (2006) 1 RCR(Civil) 395
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 104, 105, 141, 151Constitution of India, 1950 — Article 136, 225, 227, 228Criminal Procedure Code, 1973 (CrPC) — Section 100A, 526, 561A
High Courts08 Nov 2005Dismissed
Cheruvannoor Nallalam Grama Panchayat Vs Ravi
High Court Of Kerala · AIR 2006 Ker 132 : (2006) 2 CivCC 193 : (2005) 4 ILR (Ker) 789 : (2006) 1 KLT 546
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Evidence Act, 1872 — Section 114
High Courts08 Nov 2005Dismissed
Kamalasanan and Another Vs State of Kerala
High Court Of Kerala · (2005) 3 KLJ 788
Criminal Procedure Code, 1973 (CrPC) — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 42, 42(1), 42(2), 43
High Courts07 Nov 2005
State of Kerala Vs Surabhi Steels (P) Ltd.
High Court Of Kerala · (2006) 2 KLT 169
Kerala Tax on Entry of goods into Local Areas Act, 1994 — Section 12, 19, 2, 3, 3(2)Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 4
High Courts07 Nov 2005
Thomas, P.C. @ Fr. Thomas Pudussery Vs Bar Council of Kerala and Others
High Court Of Kerala · (2006) 1 RCR(Civil) 289
Advocates Act, 1961 — Section 24, 24(1), 24A, 28(2)Bar Council of Kerala Rules, 1979 — Rule 2, 47, 48, 49Constitution of India, 1950 — Article 14, 15, 16, 19(1), 21