High Courts12 Sept 2006
Ambili Vs Federal Bank Ltd.
High Court Of Kerala · (2006) 4 KLT 651
High Court Act, 1958 — Section 3, 3(13), 4Kerala Civil Courts Act, 1957 — Section 13
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 15 of 46
High Courts12 Sept 2006
Abdulla Vs State of Kerala
High Court Of Kerala · (2007) CriLJ 871 : (2006) 4 ILR (Ker) 222 : (2006) 4 KLT 395
Civil Procedure Code, 1908 (CPC) — Section 88Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(4), 351, 482Penal Code, 1860 (IPC) — Section 279, 304A
High Courts12 Sept 2006
Sambasivan Vs The State of Kerala
High Court Of Kerala · (2006) 09 KL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 498A
High Courts11 Sept 2006
State of Kerala Vs M.A. Subaida Begum
High Court Of Kerala · (2006) 3 KLJ 266 : (2006) 4 KLT 276 : (2007) 8 VST 179
Kerala General Sales Tax Act, 1963 — Section 23(3)
High Courts10 Sept 2006Dismissed
Ram Bhat and Another Vs M/s. Leelaram Shevaram and Others
High Court Of Kerala · (2006) 09 KL CK 0047
Partnership Act, 1932 — Section 25, 32, 32(2), 32(3), 63(1)
High Courts06 Sept 2006Allowed
Sherifa Beevi and Others Vs P. Komu and Others
High Court Of Kerala · (2007) 2 ACC 568 : (2007) ACJ 1185 : (2006) 4 ILR (Ker) 864 : (2006) 3 KLJ 720 : (2006) 4 KLT 857
Motor Vehicles Act, 1988 — Section 140, 141, 158, 163A, 163B
High Courts01 Sept 2006Dismissed
P.V. Aliyamma Vs E.K. Thomas
High Court Of Kerala · (2007) 1 DMC 717
High Courts01 Sept 2006Dismissed
K.S.E.B. Vs Abraham
High Court Of Kerala · AIR 2007 Ker 12 : (2006) 4 ILR (Ker) 94 : (2006) 4 KLT 770
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 23 Rule 1, Order 23 Rule 1(4)Travancore Land Conservancy Act, 1091 — Section 9
High Courts01 Sept 2006Dismissed
Aliyamma Vs Thomas
High Court Of Kerala · AIR 2007 Ker 23 : (2006) 3 ILR (Ker) 822 : (2006) 4 KLT 106
High Courts01 Sept 2006Allowed
Travancore Cements Ltd. Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2008) 219 CTR 359 : (2006) 4 ILR (Ker) 105 : (2006) 4 KLT 344 : (2009) 179 TAXMAN 117
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 142, 142(1), 143, 143(1), 143(2)
High Courts01 Sept 2006Dismissed
Babu Vs Union of India (UOI)
High Court Of Kerala · (2006) 4 KLT 793
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(18)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts01 Sept 2006
K.P. Kuruvila and Another Vs Sainabha Saleh and Others
High Court Of Kerala · (2006) 4 ILR (Ker) 237 : (2006) 3 KLJ 317 : (2006) 4 KLT 138
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 11(4)(ii), 12, 17
High Courts01 Sept 2006
Vas Pharmaceuticals (India) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2006) 09 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 16Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 10, 11, 12, 13, 14
High Courts31 Aug 2006
Manoj, K.R. and Others Vs Kerala State Beverages Corporation and Others
High Court Of Kerala · (2006) 08 KL CK 0059
Constitution of India, 1950 — Article 14, 16Kerala Abkari Workers Welfare Fund Act, 1989 — Section 24
High Courts31 Aug 2006Dismissed
Moly Vs State of Kerala
High Court Of Kerala · (2006) 4 ILR (Ker) 29 : (2006) 4 KLT 123 : (2007) 1 RCR(Criminal) 48
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 394, 394(1), 394(2), 397Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts31 Aug 2006Dismissed
Chennapoyil Moly Vs State of Kerala
High Court Of Kerala · (2006) CriminalCC 255 : (2006) 3 KLJ 209
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 394, 397, 401Penal Code, 1860 (IPC) — Section 376, 506(ii)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(2)(v)
High Courts31 Aug 2006Allowed
Mary Philip Vs The Kerala State and Another
High Court Of Kerala · (2006) 4 ILR (Ker) 301 : (2006) 3 KLJ 716 : (2006) 4 KLT 624
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 12(2), 2, 23, 26, 26(1)
High Courts30 Aug 2006Dismissed
Navabharath Kuries and Trading Co. Vs C.E. Job and Others
High Court Of Kerala · (2008) 1 KLJ 22
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Partnership Act, 1932 — Section 69(2)
High Courts30 Aug 2006Dismissed
Abdurehiman Vs Sethu Madhavan
High Court Of Kerala · (2007) 2 BC 688 : (2006) 4 KarLJ 33 : (2007) 1 RCR(Civil) 728 : (2007) 1 RCR(Criminal) 817
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Limitation Act, 1963 — Section 5Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 9
High Courts30 Aug 2006Allowed
Pentecost Mission Vs State of Kerala
High Court Of Kerala · (2006) 4 KLT 153
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Kerala Panchayat Raj (Burial and Burning Grounds) Rules, 1998 — Rule 5, 6, 6(1), 6(2), 6(3)