High Courts19 Dec 2006Dismissed
University of Kerala Vs Kiran Gopalakrishnan
High Court Of Kerala · AIR 2007 Ker 111 : (2007) 1 KLT 341
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 2 of 46
High Courts19 Dec 2006
Ali Vs Recovery Officer, E.P.F. Organisation and Others
High Court Of Kerala · (2007) 1 ILR (Ker) 238 : (2007) LabIC 899
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15(2), 17, 17(5), 2Income Tax (Certificate Proceedings) Rules, 1962 — Rule 73(1)
High Courts19 Dec 2006
Anish V. Kumar Vs Regional Transport Authority and Others
High Court Of Kerala · (2007) 2 ACC 759 : AIR 2007 Ker 108 : (2007) 1 ILR (Ker) 386
Constitution of India, 1950 — Article 14, 19(1)
High Courts19 Dec 2006
Byju, T.D. Vs Thiruvanchoor Radhakrishnan
High Court Of Kerala · (2006) 12 KL CK 0004
Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100, 103, 123(4), 81
High Courts19 Dec 2006
Kamalaksha Vs S.I. of Police
High Court Of Kerala · (2007) 1 KLJ 119 : (2007) 1 KLT 299
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(2), 173(5)Kerala Abkari Act, 1077 — Section 50, 8(1), 8(2)
High Courts18 Dec 2006Dismissed
Rajan, S. and Others Vs State of Kerala and Others
High Court Of Kerala · (2006) 12 KL CK 0076
High Courts18 Dec 2006
Mymoona, K.S. and Others Vs Dunlop India Ltd.
High Court Of Kerala · (2006) 12 KL CK 0074
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)
High Courts18 Dec 2006Allowed
K.A. Jose Vs R.T.O. and Another
High Court Of Kerala · (2008) 1 KLJ 128
Constitution of India, 1950 — Article 14, 19, 19(1), 213, 245Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 2(1), 3, 3(1), 4, 9Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 4
High Courts18 Dec 2006
Jose Vs Joint Registrar of Co-operative Societies
High Court Of Kerala · (2007) 1 ILR (Ker) 11 : (2007) 1 KLJ 220 : (2007) 1 KLT 391
Constitution of India, 1950 — Article 320, 320(3)Mysore Town Municipalities Act, 1951 — Section 27(3)
High Courts18 Dec 2006Dismissed
Moideen Vs Nabeesha
High Court Of Kerala · (2007) 2 ILR (Ker) 285 : (2007) 1 KLJ 112 : (2007) 1 KLT 324
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4), 125(5), 127
High Courts18 Dec 2006Dismissed
Santhosh Kumar Vs Baby and Others
High Court Of Kerala · AIR 2007 Ker 214 : (2007) 2 ILR (Ker) 458 : (2007) 2 KLJ 241
Hindu Succession (Amendment) Act, 2005 — Section 4Hindu Succession Act, 1956 — Section 23
High Courts18 Dec 2006Allowed
Thressiamma L. Chirayil Vs State of Kerala
High Court Of Kerala · (2007) 1 ILR (Ker) 61 : (2007) 1 KLT 303 : (2007) 7 VST 293
Constitution of India, 1950 — Article 14, 19(1), 213, 245, 246Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 2(1), 3, 4
High Courts15 Dec 2006Dismissed
Vidyodaya Trust and Others Vs R. Mohan Prasad and Others
High Court Of Kerala · (2006) 12 KL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 115, 92, 92(1)Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 2006
Kaniyapuram Assan Marakkar Appacha Thekkathu Janakeeya Committee Vs Abdul Khader
High Court Of Kerala · (2007) 1 KLT 336
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 16, Order 21 Rule 2, Order 23 Rule 3B, Order 23 Rule 3B(1)
High Courts15 Dec 2006Dismissed
Madhavan Vs Thankam
High Court Of Kerala · (2008) 1 KLJ 253
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 20, 20(1)
High Courts15 Dec 2006Dismissed
V.K.M. Pavithran Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 756
Constitution of India, 1950 — Article 30
High Courts15 Dec 2006
Azhakodi Devi Charitable Turst Vs Commissioner, HR and CE (Admn.) Department and Others
High Court Of Kerala · (2006) 12 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 80, 80(1), 80(2)Constitution of India, 1950 — Article 227Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 114(1), 114(2)
High Courts15 Dec 2006
S.N.M. College Vs S.I. of Police
High Court Of Kerala · (2007) 1 ILR (Ker) 5 : (2007) 1 KLT 282
Constitution of India, 1950 — Article 19(1)Mahatma Gandhi University Act, 1985 — Section 10(17)Mahatma Gandhi University Students Code of Conduct Rules, 2005 — Rule 4(6), 5
High Courts14 Dec 2006Allowed
C.A. Mohammed Kunhi Vs Special Tahsildar Land Acquisition Railway and Others
High Court Of Kerala · AIR 2007 Ker 91 : (2007) 1 ILR (Ker) 424 : (2007) 1 KLJ 153
Kerala Land Acquisition Act, 1961 — Section 12(2), 18, 9(3)Kerala Land Acquisition Rules, 1963 — Rule 13(2), 16