High Courts14 Jul 2006Dismissed
V.K. Gemini Vs Chandran and Another
High Court Of Kerala · (2007) CriLJ 1285 : (2007) 1 ILR (Ker) 761 : (2007) 1 KLJ 453 : (2007) 2 KLT 439
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 7
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 23 of 46
High Courts14 Jul 2006
Castall Corporation (P) Ltd. Vs Sales Tax Officer
High Court Of Kerala · (2006) 4 KLT 401 : (2007) 7 VST 552
Kerala General Sales Tax Act, 1963 — Section 44, 44(1), 44(2), 44(4)Kerala General Sales Tax Rules, 1963 — Rule 43, 44
High Courts14 Jul 2006Allowed
Vasudevan Radhakrishnan Vs Vasudevan Achari
High Court Of Kerala · (2006) 4 CivCC 356 : (2006) 3 ILR (Ker) 661 : (2006) 3 KLT 722 : (2007) 5 RCR(Civil) 259
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 17, Order 8 Rule 6A(1), Order 8 Rule 9
High Courts14 Jul 2006Allowed
Gopalakrishnan Vs Rajamma
High Court Of Kerala · (2006) 3 ILR (Ker) 524 : (2006) 4 KLT 377
Contract Act, 1872 — Section 19, 19AEvidence Act, 1872 — Section 114, 44Hindu Minority and Guardianship Act, 1956 — Section 11, 6, 8, 8(2)
High Courts14 Jul 2006
Fon-ESS India Private Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 2006 Ker 319 : (2006) 4 CivCC 61 : (2006) 3 ILR (Ker) 455 : (2006) 2 KLJ 765 : (2006) 3 KLT 500
Consumer Protection Act, 1986 — Section 12, 12(3), 13, 13(2), 13(3A)
High Courts14 Jul 2006Dismissed
Andrews Vs Hassan
High Court Of Kerala · AIR 2006 Ker 365 : (2006) 3 KLT 807 : (2006) 4 RCR(Civil) 569
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15A, Order 33 Rule 2, Order 33 Rule 5, Order 33 Rule 5(c)Kerala Court Fees and Suits Valuation Act, 1959 — Section 4ALimitation Act, 1963 — Section 3(2)
High Courts14 Jul 2006Allowed
Tulaseedharan Nair and Others Vs The State of Kerala
High Court Of Kerala · (2006) CriLJ 4176 : (2006) 3 ILR (Ker) 360 : (2006) 3 KLJ 57 : (2006) 4 KLT 471 : (2007) 5 RCR(Criminal) 326
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 436, 437, 439(2)Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts14 Jul 2006
Alpha Jose Vs State of Kerala
High Court Of Kerala · (2006) 3 KLT 886
Kerala Prohibition of Ragging Act, 1998 — Section 4, 5, 6
High Courts14 Jul 2006Allowed
Geekay Hygenics Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2006) 4 KLT 458
Kerala General Sales Tax Act, 1963 — Section 10(1), 10(3)
High Courts14 Jul 2006Allowed
Aliyas Vs Aboobacker
High Court Of Kerala · (2006) 3 ILR (Ker) 447 : (2006) 4 KLT 282
Specific Relief Act, 1963 — Section 20, 20(1)
High Courts14 Jul 2006Allowed
E.G. Bindhu Vs Addl. Sales Tax Officers and Others
High Court Of Kerala · (2006) 07 KL CK 0003
Kerala General Sales Tax Act, 1963 — Section 10(1), 10(3)
High Courts13 Jul 2006
Sanal Vs State Bank of India
High Court Of Kerala · (2010) 2 KLT 341
Constitution of India, 1950 — Article 10, 12, 14, 15, 16State Bank of India Act, 1955 — Section 18
High Courts13 Jul 2006
T.K. Abdulla Vs Subaida and Another
High Court Of Kerala · (2007) 1 DMC 464 : (2006) 4 RCR(Civil) 845 : (2006) 4 RCR(Criminal) 982
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts13 Jul 2006
Geetha and Another Vs State of Kerala
High Court Of Kerala · (2006) 3 ILR (Ker) 830 : (2006) 3 KLJ 364 : (2006) 3 KLT 960 : (2007) 1 RCR(Criminal) 34
Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(1)
High Courts13 Jul 2006Dismissed
State of Kerala Vs Rosen Fisheries
High Court Of Kerala · (2006) 3 KLT 823 : (2007) 8 VST 209
High Courts13 Jul 2006Dismissed
Madappillil Brothers Vs Ullattil Agencies
High Court Of Kerala · (2007) 1 CivCC 760 : (2006) 3 ILR (Ker) 404 : (2006) 4 KLT 196 : (2007) 5 RCR(Civil) 201
Evidence Act, 1872 — Section 101, 114Limitation Act, 1963 — Article 1, 2, 3, 4, 5Money Lenders Act, 1958 — Section 7, 7(3), 9
High Courts13 Jul 2006
Ajayan Vs State of Kerala
High Court Of Kerala · (2006) 3 ILR (Ker) 641 : (2006) 3 KLT 854
Constitution of India, 1950 — Article 309, 320Kerala Public Service Commission Rules of Procedure, 1976 — Rule 113, 13, 14, 3, 4
High Courts13 Jul 2006
Abdulla Vs Subaida
High Court Of Kerala · (2007) 1 DMC 853 : (2006) 3 ILR (Ker) 499 : (2006) 3 KLT 699
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts13 Jul 2006
Saji Kumar Vs Soman Pillai
High Court Of Kerala · (2006) 3 ILR (Ker) 703 : (2006) 3 KLT 679
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 359, 421Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Jul 2006Allowed
M/s. Bristo Foods Pvt. Ltd. Vs Hariharan Nair and Another
High Court Of Kerala · (2007) 4 BC 319 : (2007) CriLJ 1095 : (2006) 4 ILR (Ker) 663 : (2006) 3 KLJ 881 : (2006) 4 KLT 918
Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(1), 204(4), 251, 256Negotiable Instruments Act, 1881 (NI) — Section 138