High Courts21 Dec 2006
First Leasing Company of India Ltd. Vs State of Kerala
High Court Of Kerala · (2007) 6 VST 805
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 1 of 46
High Courts21 Dec 2006Dismissed
State of Kerala Vs Universal Enterprises
High Court Of Kerala · (2008) 11 VST 439
Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 5(2), 5(3), 5(4)
High Courts21 Dec 2006Dismissed
Bharath Coffee House Vs Regional Director, Employees State Insurance Corporation
High Court Of Kerala · (2007) 1 ILR (Ker) 590 : (2007) 2 LLJ 995
Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31AEmployees State Insurance Act, 1948 — Section 2(12), 39, 39(4), 39(5), 75
High Courts21 Dec 2006
George Vs Kamarudheen and Another
High Court Of Kerala · (2007) 2 ALD(Cri) 18 : (2007) 4 BC 183 : (2007) 2 CivCC 112 : (2007) 139 CompCas 27 : (2007) 1 KLJ 148 : (2007) 5 RCR(Criminal) 589
Contract Act, 1872 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 4
High Courts21 Dec 2006
Chairman and Managing Director, Fathima Hospital Vs Industrial Tribunal and Others
High Court Of Kerala · (2006) 12 KL CK 0014
Industrial Disputes Act, 1947 — Section 18(3), 2, 2A
High Courts21 Dec 2006Allowed
Mani Madavalappil Vs C.I. of Police
High Court Of Kerala · (2007) CriLJ 1755 : (2007) 2 ILR (Ker) 33 : (2007) 1 KLJ 786 : (2007) 2 RCR(Criminal) 783
Criminal Procedure Code, 1973 (CrPC) — Section 394, 394(2), 397Penal Code, 1860 (IPC) — Section 354, 376, 377, 378, 511
High Courts21 Dec 2006
State of Kerala and Others Vs Mathunni Mathew and Sons
High Court Of Kerala · (2006) 12 KL CK 0011
Kerosene Control Order, 1968 — Rule 8A
High Courts20 Dec 2006Allowed
Thangavelu and Others Vs State of Kerala and Others
High Court Of Kerala · (2006) 3 KLJ 911
Kerala Land Reforms (Amendment) Act, 1979 — Section 11Kerala Land Reforms Act, 1963 — Section 56, 72H, 82(1), 82(2), 84
High Courts20 Dec 2006Dismissed
Krishnan, T. and Another Vs State of Kerala and Others
High Court Of Kerala · (2006) 12 KL CK 0078
Constitution of India, 1950 — Article 226Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 18, 18(2), 8(5), 90, 93Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts20 Dec 2006Dismissed
K.C. Nanu Vs N. Vijayan and Another
High Court Of Kerala · (2007) 2 CivCC 193 : (2008) 1 KLJ 327 : (2007) 5 RCR(Civil) 598 : (2007) 5 RCR(Criminal) 850
General Clauses Act, 1897 — Section 3(35)Limitation Act, 1963 — Section 12(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Dec 2006Dismissed
A.I. Kurian Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2007) 209 CTR 256 : (2007) 291 ITR 262 : (2007) 162 TAXMAN 147
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 264, 32
High Courts20 Dec 2006
Leonard Ashok Vs Commercial Tax Officer
High Court Of Kerala · AIR 2007 Ker 87 : (2007) 1 ILR (Ker) 437 : (2007) 1 KLT 237
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 11, 11(1), 11(4), 225, 226Kerala High Court Rules, 1971 — Rule 146, 147
High Courts20 Dec 2006
Abu, K.V. Vs State of Kerala and Others
High Court Of Kerala · (2006) 12 KL CK 0051
Constitution of India, 1950 — Article 254, 309
High Courts20 Dec 2006
Parukutty Amma Vs Union of India (UOI)
High Court Of Kerala · (2007) 1 KLT 365
Constitution of India, 1950 — Article 14, 226High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 17(A)(1)
High Courts20 Dec 2006
Janamma and Others Vs State of Kerala and Others
High Court Of Kerala · (2007) 2 ILR (Ker) 93 : (2008) 1 KLJ 815
Land Acquisition (Kerala) Rules, 1990 — Rule 16, 16A(2), 18Land Acquisition Act, 1894 — Section 18, 19, 19(1), 20
High Courts20 Dec 2006Dismissed
Lakshmi and Another Vs Nalini
High Court Of Kerala · (2008) 1 KLJ 123
Succession Act, 1925 — Section 373, 373(3)
High Courts19 Dec 2006Allowed
St. Thomas Missions Hospital Vs State of Kerala and Others
High Court Of Kerala · (2006) 12 KL CK 0077
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts19 Dec 2006
Lilly and Others Vs Secretary to Government and Others
High Court Of Kerala · (2006) 12 KL CK 0073
Kerala Panchayat Raj Act, 1994 — Section 169, 169(1), 169(2), 169(4), 170
High Courts19 Dec 2006Allowed
Bharat Petroleum Corporation Ltd. and Others Vs Padmakumari Amma, T.
High Court Of Kerala · (2006) 12 KL CK 0066
High Courts19 Dec 2006Dismissed
New India Assurance Co. Ltd. Vs Vappu
High Court Of Kerala · (2007) ACJ 1511 : (2007) 1 ILR (Ker) 461 : (2007) 1 KLJ 215 : (2007) 1 KLT 351 : (2007) 5 RCR(Civil) 108
Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(2)