High Courts05 Apr 2006
Thankachan Vs Catholic Syrian Bank Ltd.
High Court Of Kerala · (2006) 4 CivCC 657 : (2006) 2 ILR (Ker) 676 : (2006) 3 KLT 53
Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 79, 80
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 33 of 46
High Courts05 Apr 2006Dismissed
Paragon Steels Pvt. Ltd. Vs European Metal Recycling Ltd.
High Court Of Kerala · AIR 2006 Ker 303 : (2006) 4 ARBLR 299 : (2006) 2 ILR (Ker) 472 : (2006) 2 KLT 917
Arbitration and Conciliation Act, 1996 — Section 37, 54(2), 54(4), 9
High Courts05 Apr 2006Allowed
Vinodini Vs Gopinathan
High Court Of Kerala · (2006) 2 KLT 602
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 14, 24
High Courts05 Apr 2006Allowed
Badariya Madrassa Committee Vs Antony Robert
High Court Of Kerala · (2006) 2 ILR (Ker) 246 : (2006) 2 KLT 636 : (2006) 3 RCR(Civil) 272 : (2006) 2 RCR(Rent) 34
Easements Act, 1882 — Section 15
High Courts05 Apr 2006Dismissed
Somarajan Vs State of Kerala
High Court Of Kerala · (2006) 2 ILR (Ker) 490 : (2006) 2 KLT 909
High Courts05 Apr 2006
K.S.E.B. Vs Kalyani Amma
High Court Of Kerala · (2008) 1 KLJ 581
Contract Act, 1872 — Section 70Land Acquisition Act, 1894 — Section 4(1), 5(1)
High Courts05 Apr 2006Dismissed
Anchalamoodu Service Co-op. Bank Ltd. and Others Vs The State Co-op. Election Commn. and Others
High Court Of Kerala · (2006) 2 KLJ 293
Kerala Co-operative Societies Act, 1969 — Section 88, 90(2)
High Courts05 Apr 2006
State of Kerala Vs Viji
High Court Of Kerala · (2006) 04 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts04 Apr 2006Dismissed
Bharat Petroleum Corporation Ltd. Vs Bharath Petroleum General Workers Union
High Court Of Kerala · (2006) 2 KLT 848 : (2006) 3 LLJ 414
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 10(4), 15, 17, 2
High Courts03 Apr 2006Allowed
State of Kerala Vs A.M. Shahid
High Court Of Kerala · (2006) 2 KLT 484 : (2006) 147 STC 1
Constitution of India, 1950 — Article 25(2), 26Kerala General Sales Tax Act, 1963 — Section 10, 17, 17(1), 17(6), 17A
High Courts03 Apr 2006Dismissed
Miracle Elastomer (India) Ltd. Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2007) 10 VST 493
Kerala General Sales Tax (Amendment) Act, 1998 — Section 23(3A)Kerala General Sales Tax Act, 1963 — Section 23(3), 37
High Courts03 Apr 2006
Pradeepan Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 585
Indian Medical Council (Post Graduate Medical Education) Regulations, 2000 — Regulation 9
High Courts03 Apr 2006Allowed
State of Kerala Vs Shahid
High Court Of Kerala · (2006) 2 KLT 484 : (2006) 147 STC 1
Kerala General Sales Tax Act, 1963 — Section 10, 17, 17(6), 17A, 19
High Courts03 Apr 2006Dismissed
Abdul Majeed A.M. Vs State of Kerala
High Court Of Kerala · (2006) 2 KLJ 200 : (2006) 3 KLT 548 : (2007) 6 VST 417
Kerala General Sales Tax Act, 1963 — Section 5(1), 7, 7(7), 7(7A)
High Courts03 Apr 2006
Srinivas Fine Arts (P) Ltd. Vs Assistant Commissioner (Assessment) II and Others
High Court Of Kerala · (2008) 12 VST 144
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 17(3), 27A, 34, 45A(3)
High Courts31 Mar 2006Allowed
Shamna Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 673
Kerala Higher Secondary Education State and Subordinate Service Rules, 1958 — Rule 2(1), 2(13), 2(3), 2(7), 28
High Courts31 Mar 2006Allowed
The Managing Trustee Vs State of Kerala and Others
High Court Of Kerala · AIR 2006 Ker 300 : (2006) 2 ILR (Ker) 511
Kerala Preservation of Trees Act, 1986 — Section 5, 5(1)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 8, 8(C)States Reorganisation Act, 1956 — Section 5(2)
High Courts31 Mar 2006Allowed
Beaver Estates Pvt. Ltd. and Another Vs Philip Thomas and Others
High Court Of Kerala · AIR 2006 Ker 285
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 72, 97(1), 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 67(3)
High Courts31 Mar 2006Allowed
Beaver Estates Pvt. Ltd. and Another Vs I.C.D.S. and Others
High Court Of Kerala · AIR 2006 Ker 285
Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 67(3)