High Courts22 May 2006
M.K. Philip Vs Gainmore Investment
High Court Of Kerala · (2007) 1 BC 3 : (2006) 2 ILR (Ker) 631 : (2006) 2 KLJ 333 : (2006) 3 RCR(Criminal) 915
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 32 of 46
High Courts22 May 2006
Philip Vs Gainmore Investment
High Court Of Kerala · (2007) 1 ALD(Cri) 4 : (2006) CriLJ 3175 : (2006) 3 KLT 15
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2006Dismissed
Vijayaraghavan Vs Travancore Devaswom Board
High Court Of Kerala · (2006) 3 ILR (Ker) 34 : (2006) 3 KLT 1
Constitution of India, 1950 — Article 14, 226
High Courts22 May 2006
Abdul Razak Vs Yousaf
High Court Of Kerala · (2006) 3 KLT 58
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2006
Malayala Manorama Co. Ltd. Vs Asst. Commissioner
High Court Of Kerala · (2006) 3 KLT 581 : (2007) 8 VST 587
Constitution of India, 1950 — Article 136, 14, 226, 32Kerala General Sales Tax Act, 1963 — Section 2, 45A, 5(3)
High Courts22 May 2006Dismissed
Madamuttathil Abdul Razak Vs M. Yousaf
High Court Of Kerala · (2007) 1 BC 177 : (2007) 2 CivCC 759 : (2006) 2 ILR (Ker) 705 : (2006) 2 KLJ 436
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2006Dismissed
M.R. Madhusudanan Kartha Vs Commissioner of Income Tax
High Court Of Kerala · (2007) 164 TAXMAN 325
Income Tax Act, 1961 — Section 256(1)
High Courts16 May 2006Dismissed
Muhammad Ali Vs State Election Commission
High Court Of Kerala · (2006) 3 KLT 496
Constitution of India, 1950 — Article 226, 243E, 243O, 243U, 329Kerala Panchayat Raj (Registration of Electors) Rules, 1994 — Rule 10, 11, 12, 13, 14Kerala Panchayat Raj Act, 1994 — Section 38
High Courts18 Apr 2006Allowed
Intelligence Decisions Systems (India) P. Ltd. Vs Chief Election Commissioner
High Court Of Kerala · AIR 2006 Ker 229 : (2006) 2 ILR (Ker) 296 : (2006) 2 KLT 454
Constitution of India, 1950 — Article 226, 324
High Courts07 Apr 2006Dismissed
P.V. Abdul Wahab Vs Deputy Commr. of Cus.
High Court Of Kerala · (2007) 211 ELT 372 : (2006) 2 KLJ 262
Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247Customs Act, 1962 — Section 107, 108, 108(2), 108(3)
High Courts07 Apr 2006Allowed
Commissioner of Customs Vs Atul Commodities Pvt. Ltd.
High Court Of Kerala · (2006) 202 ELT 392 : (2006) 3 ILR (Ker) 15
Constitution of India, 1950 — Article 22BCustoms Act, 1962 — Section 111, 112, 124Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 10(A), 6, 8
High Courts07 Apr 2006
Abdul Wahab Vs Deputy Commissioner of Customs
High Court Of Kerala · (2006) 3 KLT 324
Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247Customs Act, 1962 — Section 107, 108, 108(2), 108(3)
High Courts07 Apr 2006Dismissed
Peekay Re-Rolling Mills (P) Ltd. Vs Assistant Commissioner (Assessment)
High Court Of Kerala · (2006) 2 KLT 687 : (2007) 5 VST 241
Central Sales Tax Act, 1956 — Section 14, 15, 5, 5AConstitution of India, 1950 — Article 286, 286(2), 286(3)Finance Act, 1978 — Section 37
High Courts07 Apr 2006Allowed
Damodara Nayak Vs Narayana Naika
High Court Of Kerala · AIR 2006 Ker 260 : (2006) 2 ILR (Ker) 394 : (2006) 2 KLT 581
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 2, 2(12)Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975 — Section 10
High Courts07 Apr 2006Dismissed
United India Insurance Company Ltd. Vs Suresh
High Court Of Kerala · (2007) ACJ 262 : (2006) 4 ILR (Ker) 296 : (2006) 4 KLT 333
Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1)
High Courts06 Apr 2006Dismissed
Cochin Shipyard Ltd. Vs Industrial Tribunal
High Court Of Kerala · (2006) 110 FLR 732 : (2006) 2 ILR (Ker) 237 : (2006) 2 KLT 825 : (2006) 3 LLJ 736
Industrial Disputes Act, 1947 — Section 11A
High Courts06 Apr 2006Dismissed
P.K. Vishalakshmi Vs The Bank of India
High Court Of Kerala · AIR 2006 Ker 255 : (2006) 2 ILR (Ker) 290 : (2006) 2 KLJ 114 : (2006) 2 KLT 488
Succession Act, 1925 — Section 192, 192, 193, 194, 195
High Courts05 Apr 2006Dismissed
Paragon Steels Pvt. Ltd. Vs Europeal Metal Recycling Ltd. and Another
High Court Of Kerala · (2006) 2 KLJ 489
Arbitration and Conciliation Act, 1996 — Section 36, 37, 9Sales of Goods Act, 1930 — Section 54, 54(2)
High Courts05 Apr 2006Allowed
Sindhu Vs Commissioner of Entrance Examination
High Court Of Kerala · (2007) 1 CivCC 381 : (2007) 1 KLT 173 : (2007) 5 RCR(Civil) 440
High Courts05 Apr 2006Dismissed
K.G. Kuruvila Vs Dy. Collector and Others
High Court Of Kerala · (2008) 1 KLJ 865 : (2007) 5 RCR(Civil) 666
Limitation Act, 1963 — Section 4(1)