High Courts22 Jun 2006Allowed
Grace Joseph Vs State of Kerala and Others
High Court Of Kerala · (2006) 2 KLJ 577
Land Acquisition Act, 1894 — Section 23(1A)
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 27 of 46
High Courts22 Jun 2006Dismissed
George Vs Thodupuzha Municipality
High Court Of Kerala · (2006) 3 KLT 609
Civil Procedure Code, 1908 (CPC) — Section 60Kerala Municipalities Act, 1994 — Section 237, 538, 575(2)Taxation and Finance Rules — Rule 32, 32(1), 36
High Courts22 Jun 2006Dismissed
Kurup Vs Union Bank of India
High Court Of Kerala · (2006) 3 ILR (Ker) 212 : (2006) 3 KLT 265 : (2007) 1 LLJ 989
Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 29(5)
High Courts22 Jun 2006Dismissed
Maruti Countrywide Auto Financial Services Ltd. Vs Thodupuzha Municipality and Another
High Court Of Kerala · (2006) 06 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 60Kerala Municipalities Act, 1994 — Section 237, 538, 575Taxation and Finance Rules — Rule 32, 32(1), 36
High Courts21 Jun 2006
Neelakanta Pillai Bhargava Panicker and Another Vs Madhavakurup Dasappan Pillai and Another
High Court Of Kerala · (2007) 2 CivCC 609 : (2007) 2 ILR (Ker) 97 : (2008) 1 KLJ 72 : (2007) 5 RCR(Civil) 354
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)
High Courts21 Jun 2006Dismissed
K.A. Joseph Master Vs The Secretary, Block Panchayat Office, Pazhayannur and another
High Court Of Kerala · (2006) 2 KLJ 872 : (2006) 3 KLT 512
Kerala Panchayat Raj Act, 1994 — Section 157, 157(13), 157(14)
High Courts21 Jun 2006Allowed
Koyit Joseph and Others Vs Subash George and Others
High Court Of Kerala · (2006) 06 KL CK 0003
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 39
High Courts20 Jun 2006Dismissed
Joy Thomas and Another Vs State of Kerala and Others
High Court Of Kerala · (2006) 2 KLJ 593
Constitution of India, 1950 — Article 226
High Courts20 Jun 2006Dismissed
Raveendran Nambiar Vs Prabhakaran
High Court Of Kerala · (2006) 110 FLR 742 : (2006) 3 ILR (Ker) 231 : (2006) 3 KLT 234 : (2006) 3 LLJ 331
Constitution of India, 1950 — Article 301Factories Act, 1948 — Section 6, 85(1), 85(2)Motor Vehicles Act, 1939 — Section 2(18)
High Courts20 Jun 2006
Bineesh Vs State of Kerala
High Court Of Kerala · (2007) CriLJ 414 : (2006) 3 ILR (Ker) 158 : (2006) 3 KLT 364 : (2006) 3 RCR(Criminal) 960
Criminal Procedure Code, 1973 (CrPC) — Section 167, 2, 267, 267(1), 267(2)
High Courts19 Jun 2006Allowed
Annie Varghese and Another Vs State of Kerala and Others
High Court Of Kerala · (2007) 3 KLJ 431
Land Acquisition Act, 1894 — Section 11A, 4(1), 6(1)
High Courts19 Jun 2006Allowed
Commissioner of Income Tax Vs Abdul Khader Ahamed
High Court Of Kerala · (2006) 204 CTR 453 : (2006) 285 ITR 57
Income Tax Act, 1961 — Section 132(4A), 132A, 142, 143(3), 147
High Courts19 Jun 2006
Manoharan Vs Asst. Commissioner of Income Tax
High Court Of Kerala · (2006) 204 CTR 225 : (2007) 292 ITR 281 : (2006) 3 KLT 330
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 260A, 271(1), 274(1), 274(2), 275
High Courts19 Jun 2006Dismissed
G. Manoraran Vs Asstt. Commissioner of Income Tax
High Court Of Kerala · (2006) 204 CTR 225 : (2007) 292 ITR 281 : (2006) 3 KLT 330
Income Tax Act, 1961 — Section 260A, 271(1)(c)
High Courts16 Jun 2006Dismissed
Giji Mathew Vs The Kerala State Election Commission and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 318 : (2006) 2 KLJ 534 : (2006) 3 KLT 141
Kerala Panchayat Raj Act, 1994 — Section 162(1)(a), 30, 35, 35(k), 35(k)
High Courts16 Jun 2006
Subramanian Srinivasan Vs C.B.I.
High Court Of Kerala · (2006) 3 KLT 489
Constitution of India, 1950 — Article 134, 134(1), 134A, 136, 139ACriminal Procedure Code, 1973 (CrPC) — Section 302, 379, 389, 389(1), 389(3)Probation of Offenders Act, 1958 — Section 18
High Courts16 Jun 2006
Raju Vs Indian Overseas Bank
High Court Of Kerala · AIR 2006 Ker 379 : (2006) 3 ILR (Ker) 284 : (2006) 3 KLT 387
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37(2), Order 21 Rule 40, 51(c)
High Courts16 Jun 2006
Unni @ Jayakumar Vs The State of Kerala
High Court Of Kerala · (2006) CriLJ 3887 : (2006) 3 ILR (Ker) 109 : (2006) 2 KLJ 683 : (2006) 3 KLT 279
Kerala Abkari Act, 1077 — Section 33(2), 63
High Courts16 Jun 2006Allowed
Cherian and Kurian Vs State of Kerala
High Court Of Kerala · AIR 2006 Ker 330 : (2007) 1 ARBLR 21 : (2006) 3 ILR (Ker) 220 : (2006) 3 KLT 344
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts16 Jun 2006
C.M. Prasanna Vs M.K. Saseendran and Another
High Court Of Kerala · (2008) 1 BC 95 : (2006) 133 CompCas 883 : (2006) 4 RCR(Criminal) 574
Negotiable Instruments Act, 1881 (NI) — Section 138, 139