High Courts23 Aug 2006Dismissed
V.C. Moideen Koya Vs Sajeev and others
High Court Of Kerala · (2006) 3 KLJ 248 : (2006) 4 KLT 305
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 17 of 46
High Courts23 Aug 2006
Baiju Vs Valsala
High Court Of Kerala · (2006) 3 ILR (Ker) 775 : (2006) 3 KLJ 194 : (2006) 4 KLT 252 : (2007) 1 RCR(Civil) 17
Civil Procedure Code, 1908 (CPC) — Section 115, 19Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Family Courts Act, 1984 — Section 19, 19(1), 19(4)
High Courts22 Aug 2006Allowed
West Cost Industrial Gases Ltd. Vs State of Kerala
High Court Of Kerala · (2007) 10 VST 773
Kerala General Sales Tax Act, 1963 — Section 17(8), 19, 19(1), 34(4), 35
High Courts22 Aug 2006
Siddique Vs District Collector
High Court Of Kerala · (2006) 3 ILR (Ker) 731 : (2006) 4 KarLJ 21
Civil Procedure Code, 1908 (CPC) — Section 122, 141Constitution of India, 1950 — Article 225, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts22 Aug 2006
Kerala State Road Transport Corporation Vs Sreedharan Nair
High Court Of Kerala · (2007) 1 ILR (Ker) 364 : (2007) 1 KLT 348
Kerala Lok Ayukta Act, 1999 — Section 8, 8(1)
High Courts22 Aug 2006Allowed
Pradeep Narayanan Vs State of Kerala and Another
High Court Of Kerala · (2006) 08 KL CK 0068
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 11(1), 12(2), 18, 18(1)
High Courts22 Aug 2006Allowed
Rajan @ Kannadi Rajan and Others Vs State of Kerala
High Court Of Kerala · (2007) CriLJ 257 : (2006) 4 ILR (Ker) 265 : (2006) 3 KLJ 271 : (2006) 4 KLT 429 : (2007) 5 RCR(Criminal) 218
Criminal Procedure Code, 1973 (CrPC) — Section 421, 446, 446(1), 449
High Courts22 Aug 2006
State of Kerala Vs Padmanabha Pada Nair and Sons
High Court Of Kerala · (2007) 1 KLT 8 : (2007) 9 VST 480
High Courts21 Aug 2006Allowed
Suresh P. Vs M/s. Nidish Trading Company and Another
High Court Of Kerala · (2007) 2 ACC 161 : (2007) ACJ 501 : (2006) 4 ILR (Ker) 259 : (2006) 3 KLJ 308 : (2006) 4 KLT 303 : (2007) 1 RCR(Civil) 18
Motor Vehicles Act, 1988 — Section 140, 140, 141, 142, 142Workmens Compensation Act, 1923 — Section 2(1), 22, 4
High Courts18 Aug 2006Dismissed
Sreekala, J. Vs State of Kerala and Another
High Court Of Kerala · (2006) 08 KL CK 0092
Constitution of India, 1950 — Article 309Kerala Public Services Act, 1968 — Section 2Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts18 Aug 2006
Thethavusamy Vs Radhakrishnan
High Court Of Kerala · (2007) 1 KLT 226
Penal Code, 1860 (IPC) — Section 323, 34, 354, 379, 448
High Courts18 Aug 2006
Aravindakshan Vs Federal Bank Ltd.
High Court Of Kerala · (2007) 2 BC 563 : (2006) 4 KLT 477
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Recovery of Debts Due to Banks and Financial Institutions (Amendment) Act, 2000 — Section 30Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 17, 17(2), 20
High Courts18 Aug 2006
Deputy Commissioner (Law), Commercial Taxes Vs Malabar Cashewnuts and Allied Products
High Court Of Kerala · (2007) 1 ILR (Ker) 703 : (2007) 10 VST 479
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 11(2), 12(1), 12(3)Central Sales Tax Act, 1956 — Section 8, 8(1)
High Courts18 Aug 2006
State of Kerala and Others Vs Daisy, K.V. and Others
High Court Of Kerala · (2006) 08 KL CK 0023
Constitution of India, 1950 — Article 14Kerala State and Subordinate Services Rules, 1958 — Rule 2(17)
High Courts17 Aug 2006Dismissed
Sunny Varkey Vs Jose P. Puthenkala and Another
High Court Of Kerala · (2006) 08 KL CK 0067
Constitution of India, 1950 — Article 226, 243FKerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 4, 4(2), 4(3), 7
High Courts17 Aug 2006Dismissed
Jancy Chandy Vs Jose Puthenkala
High Court Of Kerala · (2006) 4 ILR (Ker) 193 : (2006) 4 KLT 116
Constitution of India, 1950 — Article 226, 243FKerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 4, 4(2)Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 4(2), 4(3), 7
High Courts17 Aug 2006Dismissed
Sugathan Vs Shahul Hameed
High Court Of Kerala · (2006) 4 KarLJ 54
Constitution of India, 1950 — Article 16, 309
High Courts16 Aug 2006Dismissed
Aniyan Thomas Chacko Vs Thevarvelil Bankers
High Court Of Kerala · (2007) 1 CivCC 262 : (2007) 135 CompCas 262 : (2006) CriLJ 4356 : (2006) 3 ILR (Ker) 650 : (2006) 4 KLT 245 : (2006) 4 RCR(Civil) 923 : (2006) 4 RCR(Criminal) 987
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 3
High Courts16 Aug 2006Dismissed
Kurian Lizy Vs State of Kerala
High Court Of Kerala · (2006) 3 ILR (Ker) 579 : (2006) 4 KLT 264
Constitution of India, 1950 — Article 143(1), 30, 30(1)Kerala Education Rules, 1959 — Rule 10, 11, 34, 4, 44