High Courts25 May 2006
Devassia Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 3480 : (2006) 3 ILR (Ker) 79 : (2006) 3 KLT 30 : (2006) 4 RCR(Criminal) 399
Evidence Act, 1872 — Section 113A, 4Penal Code, 1860 (IPC) — Section 107, 306, 498A
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 31 of 46
High Courts25 May 2006
Pushpalatha Vs Union of India (UOI)
High Court Of Kerala · (2006) 3 ACC 840 : (2006) 3 ILR (Ker) 125 : (2006) 3 KLT 166
Central Motor Vehicles Rules, 1989 — Rule 126Motor Vehicles Act, 1988 — Section 52, 52(1)
High Courts24 May 2006Allowed
Aravindaksha Menon Vs Raghava Menon
High Court Of Kerala · (2007) 2 CivCC 743 : (2007) 2 KLJ 631 : (2007) 5 RCR(Civil) 383
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts24 May 2006
The General Secretary, SBT Vs The Managing Director, SBT and Others
High Court Of Kerala · (2006) 3 KLJ 76 : (2006) 3 KLT 614 : (2007) 1 LLJ 149
High Courts24 May 2006Dismissed
Merchants Association Vs State of Kerala
High Court Of Kerala · (2006) 3 ILR (Ker) 129 : (2006) 3 KLT 306 : (2006) 3 LLJ 365
Headload Workers Rules, 1981 — Rule 13Kerala Headload Workers Act, 1978 — Section 124, 13, 14, 3
High Courts24 May 2006
Vasudevan Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 3173 : (2006) 2 ILR (Ker) 672 : (2006) 2 KLJ 289 : (2006) 2 KLT 1019 : (2006) 3 RCR(Criminal) 584
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)(b)Penal Code, 1860 (IPC) — Section 323, 354, 451
High Courts24 May 2006Dismissed
Pushparaj Vs Manoharan
High Court Of Kerala · (2006) 3 ILR (Ker) 1 : (2006) 2 ILR (Ker) 634 : (2006) 2 KLT 951
Kerala Education Rules, 1959 — Rule 11, 3, 34, 37, 44
High Courts24 May 2006Dismissed
Firos Vs State of Kerala
High Court Of Kerala · AIR 2006 Ker 279 : (2006) 2 ILR (Ker) 622 : (2006) 3 KLT 210 : (2007) 34 PTC 98
Constitution of India, 1950 — Article 19(1), 226Copyright Act, 1957 — Section 17, 2, 60, 61Information Technology Act, 2000 — Section 70, 70(1), 81
High Courts24 May 2006
Cherukode Co-op. Rural Bank Ltd. Vs Parur Service Co-op. Bank
High Court Of Kerala · (2006) 2 ILR (Ker) 687 : (2006) 3 KLT 38
Banking Laws (Amendment) Act, 1983 — Section 42Banking Laws (Amendment) Act, 1984 — Section 42Banking Regulation Act, 1949 — Section 2, 21, 22, 23, 24
High Courts24 May 2006Allowed
Poovancherry Thekkeveettil Sankara Narayanan and Others Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 3215
Arms Act, 1959 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts24 May 2006Dismissed
Suresh Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 4562 : (2006) 3 ILR (Ker) 112 : (2006) 3 KLT 231 : (2006) 3 RCR(Criminal) 963
Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433A, 434, 435Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 5, 50
High Courts24 May 2006Allowed
Sankara Narayanan Vs State of Kerala
High Court Of Kerala · (2006) 2 ILR (Ker) 603 : (2006) 3 KLT 429
Arms Act, 1959 — Section 3Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 May 2006Allowed
P.L. Johnson Vs Regional Transport Authority and Others
High Court Of Kerala · AIR 2006 Ker 307 : (2006) 2 KLJ 301 : (2006) 2 KLT 1016
Motor Vehicles Act, 1988 — Section 89, 90
High Courts24 May 2006Dismissed
Vimala Ravindranath and Another Vs The Secretary, R.T.A. and Others
High Court Of Kerala · (2007) 1 ACC 121 : AIR 2006 Ker 299 : (2006) 2 KLJ 543 : (2006) 2 KLT 1030 : (2006) 3 RCR(Civil) 644
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 217, 67, 72
High Courts24 May 2006Dismissed
Devaki Antharjanam Vs Narayanan Namboodiri
High Court Of Kerala · AIR 2007 Ker 38 : (2006) 2 ILR (Ker) 663 : (2006) 2 KLT 1022
Family Courts Act, 1984 — Section 10, 13, 15, 7, 7(1)Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts24 May 2006Dismissed
Premanand Vs Mohan Koikal
High Court Of Kerala · (2006) 2 ILR (Ker) 591 : (2006) 3 KLT 103 : (2008) 1 SLJ 198
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Act, 1958 — Section 17AKerala State and Subordinate Services Rules, 1958 — Rule 17A, 27
High Courts24 May 2006Dismissed
K. Pushparaj, Headmaster, Bavode East U.P. School Vs K. Manoharan, Asst. Teacher and Others
High Court Of Kerala · (2007) 1 SLJ 185
Kerala Education Act, 1958 — Section 28AKerala Education Rules, 1959 — Rule 11, 13, 3, 34, 37
High Courts23 May 2006Dismissed
P.T. Abdurahiman Vs The Tribunal for Local Self Govt. Institutions and Others
High Court Of Kerala · (2006) 2 KLJ 269
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 117, 75, 76
High Courts23 May 2006Dismissed
Kerala State Warehousing Corpn. and Others Vs Pauly John T.
High Court Of Kerala · (2006) 110 FLR 598 : (2006) 2 ILR (Ker) 653 : (2006) 2 KLJ 286 : (2006) 3 KLT 27 : (2007) 2 SLJ 271
Kerala Payment Of Subsistence Allowance Act, 1972 — Section 3(2), 8
High Courts23 May 2006Dismissed
N. Vijayan and Others Vs The Secretary to Govt. and another
High Court Of Kerala · (2006) 3 ILR (Ker) 42 : (2006) 3 KLJ 34 : (2006) 3 KLT 291 : (2006) 3 LLJ 337
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12, 17, 6Industrial Disputes Act, 1947 — Section 9A