High Courts08 Aug 2006
Subramanyan Vs State of Kerala
High Court Of Kerala · (2007) 1 KLT 125
Kerala Agricultural Income Tax Act, 1991 — Section 13, 3(1), 78
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 19 of 46
High Courts08 Aug 2006Dismissed
Krishnakumari Thampuran Vs Palace Administration Board
High Court Of Kerala · (2007) 1 CivCC 405 : (2006) 4 KLT 432 : (2007) 2 RCR(Civil) 560
Hindu Marriage Act, 1955 — Section 11, 12, 16, 16(1), 16(2)Hindu Succession Act, 1956 — Section 15, 3(1), 5, 6Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 3, 4, 5
High Courts08 Aug 2006Dismissed
Khader Spinners Ltd. Vs State of Kerala
High Court Of Kerala · (2007) 10 VST 565
Central Sales Tax Act, 1956 — Section 14, 15, 5(3)
High Courts07 Aug 2006
State of Kerala Vs Sterling Farm Research Service (P) Ltd.
High Court Of Kerala · (2009) 20 VST 658
High Courts07 Aug 2006Allowed
Savithry Amma Vs Jayachandran
High Court Of Kerala · (2006) 4 ILR (Ker) 422 : (2006) 4 KLT 338
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Civil Courts Act, 1957 — Section 11, 13Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 50
High Courts07 Aug 2006
State of Kerala and Others Vs Bhanumathy
High Court Of Kerala · (2006) 08 KL CK 0022
Kerala Education Rules, 1959 — Rule 14J, 90, 90(9A)
High Courts04 Aug 2006Allowed
P. Narendra Menon Vs State of Kerala
High Court Of Kerala · (2009) 23 VST 66
Kerala General Sales Tax Act, 1963 — Section 5(3)
High Courts04 Aug 2006Allowed
West Quilon Service Co-op. Bank Ltd. No. Q. 73 Vs The State of Kerala and others
High Court Of Kerala · (2006) 4 ILR (Ker) 244 : (2006) 3 KLJ 241 : (2006) 4 KLT 950
High Courts04 Aug 2006Dismissed
Laya Vs Sumesh
High Court Of Kerala · (2006) 4 ILR (Ker) 262 : (2006) 4 KLT 517 : (2007) 5 RCR(Criminal) 242
Criminal Procedure Code, 1973 (CrPC) — Section 309, 309(2)Penal Code, 1860 (IPC) — Section 498A
High Courts04 Aug 2006Allowed
Balakrishnan Vs Spl. Tahsildar
High Court Of Kerala · (2006) 3 KarLJ 1000 : (2006) 3 KLJ 199
Land Acquisition Act, 1894 — Section 11, 18, 28A, 28A(1), 4(1)
High Courts04 Aug 2006
Haleema Zubair Vs State of Kerala
High Court Of Kerala · (2007) 1 KLT 232 : (2009) 19 VST 138
Kerala General Sales Tax Act, 1963 — Section 12
High Courts04 Aug 2006Allowed
Keerthi Liquors Vs State of Kerala
High Court Of Kerala · (2009) 20 VST 336
Kerala General Sales Tax Act, 1963 — Section 7(14)
High Courts04 Aug 2006Dismissed
Tomy Peter @ A.P. Thomas Vs State of Kerala and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 745 : (2006) 3 KLJ 350 : (2006) 3 KLT 880
Constitution of India, 1950 — Article 243, 254Land Acquisition Act, 1894 — Section 17, 17(4), 3(f), 4(1), 6
High Courts04 Aug 2006Dismissed
Sasidharan Pillai Vs The Secretary, Thamarakkulam Grama Panchayat and Others
High Court Of Kerala · (2007) 1 KLJ 45 : (2006) 1 KLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 133Kerala Panchayat Raj Act, 1994 — Section 239
High Courts03 Aug 2006Dismissed
K.O. Khona and Company Vs State of Kerala
High Court Of Kerala · (2009) 20 VST 92
Kerala General Sales Tax Act, 1963 — Section 5(2A)
High Courts03 Aug 2006
Venkatadeswara Enterprises Vs Rajasekharan Nair
High Court Of Kerala · (2007) CriLJ 1626 : (2006) 3 ILR (Ker) 761 : (2006) 3 KLT 930
Criminal Procedure Code, 1973 (CrPC) — Section 209, 211(7), 226, 227, 228Evidence Act, 1872 — Section 114, 165
High Courts02 Aug 2006Dismissed
Biju and Another Vs State of Kerala
High Court Of Kerala · (2006) 3 KLJ 542 : (2006) 4 KLT 188
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 357(3)Evidence Act, 1872 — Section 27, 6, 8Penal Code, 1860 (IPC) — Section 120A, 149, 302, 324, 34
High Courts02 Aug 2006Allowed
St. Mary of Leuca English Medium School Vs Dy. Director of Panchayat and Another
High Court Of Kerala · (2006) 3 ILR (Ker) 778 : (2006) 3 KLJ 111 : (2006) 3 KLT 760
Kerala Panchayat Raj Act, 1994 — Section 207(1)(c)
High Courts02 Aug 2006Allowed
V.P. Suseela Nair Vs The Sub Registrar, Cherupulachery and Others
High Court Of Kerala · (2006) 3 KLJ 612 : (2006) 3 KLT 768
High Courts02 Aug 2006Dismissed
E.P. Kamaruddin Vs State Election Commission and Others
High Court Of Kerala · (2006) 3 KLJ 542 : (2006) 4 KLT 188
Kerala Municipalities Act, 1994 — Section 19, 19(2), 19(3)