High Courts06 Dec 2006
P.K. Raveendran Vs Commissioner of Customs
High Court Of Kerala · (2007) 210 ELT 192
Customs House Agents Licensing Regulations, 2004 — Regulation 8(5)
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 4 of 46
High Courts06 Dec 2006Allowed
C.C. Abraham Vs Antony Mathew and Others
High Court Of Kerala · (2007) 2 CivCC 45 : (2007) 5 RCR(Civil) 522
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1A
High Courts06 Dec 2006Dismissed
Umesh Challiyil Vs K.P. Rajendran
High Court Of Kerala · (2006) 12 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), 122Conduct of Elections Rules, 1961 — Rule 14, 4A, 94AConstitution of India, 1950 — Article 225
High Courts06 Dec 2006Dismissed
M.L. Kunjumon Vs Collector of Customs
High Court Of Kerala · (2007) 210 ELT 347
Customs Act, 1962 — Section 124
High Courts05 Dec 2006Dismissed
Sunil Kumar Vs Jalaja
High Court Of Kerala · (2007) 2 CivCC 138 : (2007) 2 DMC 184 : (2007) 1 KLJ 266 : (2007) 5 RCR(Criminal) 543
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts05 Dec 2006Dismissed
Paravan Vs State of Kerala
High Court Of Kerala · (2007) 1 KLJ 1 : (2007) 1 KLT 396
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)(b), 428Evidence Act, 1872 — Section 25
High Courts05 Dec 2006Dismissed
R. Prasad Vs Deputy Commissioner of Income Tax, Circle I, Kollam
High Court Of Kerala · (2006) 12 KL CK 0026
Income Tax Act, 1961 — Section 158BC, 158BD, 282
High Courts04 Dec 2006
Ajith Vs Secretary, P.W.D.
High Court Of Kerala · (2006) 4 ILR (Ker) 872 : (2007) 1 KLT 74
Kerala State and Subordinate Services Rules, 1958 — Rule 28(7)
High Courts04 Dec 2006
Shajimon Joseph Vs State of Kerala
High Court Of Kerala · (2007) 1 KLJ 555 : (2007) 1 KLT 368
Constitution of India, 1950 — Article 21, 47Kerala Municipalities Act, 1960 — Section 315B, 315B(1)Kerala Water Supply and Sewerages Act, 1986 — Section 3, 30, 30(1), 30(3), 55
High Courts04 Dec 2006Allowed
Salam Vs Ayisha and Another
High Court Of Kerala · (2007) 1 DMC 289
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Dec 2006
P. Janardhanan Pillai Vs State of Kerala and Another
High Court Of Kerala · (2007) 2 ALD(Cri) 14 : (2007) 3 BC 385
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Dec 2006
Abdul Salam C.H. Vs Sameera and Another
High Court Of Kerala · (2007) CriLJ 1877 : (2007) 1 ILR (Ker) 464 : (2008) 1 KLJ 255
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 452
High Courts01 Dec 2006Dismissed
Mani C. Kappan Vs K.M. Mani
High Court Of Kerala · (2006) 4 ILR (Ker) 927 : (2007) 1 KLJ 24 : (2007) 1 KLT 228
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 100(1), 103, 125A, 2, 33
High Courts01 Dec 2006Dismissed
Gopakumar Vs Sajikumar
High Court Of Kerala · (2007) 1 ILR (Ker) 390 : (2007) 1 KLT 1
High Courts01 Dec 2006Allowed
Jayaprakash Vs Government of Kerala
High Court Of Kerala · (2007) 1 ILR (Ker) 396 : (2007) 1 KLT 343 : (2007) 2 LLJ 427
Constitution of India, 1950 — Article 226Kerala Headload Workers Act, 1978 — Section 2, 21(4)
High Courts01 Dec 2006
Beeny Thomas Vs State of Kerala and Another
High Court Of Kerala · (2007) 3 BC 380
Criminal Procedure Code, 1973 (CrPC) — Section 320(8), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts01 Dec 2006
United India Insurance Co. Ltd. Vs Bindu and Others
High Court Of Kerala · (2007) 1 ACC 688 : (2007) 1 ILR (Ker) 226 : (2007) 1 KLJ 253
High Courts01 Dec 2006
Jayan and Others Vs State of Kerala
High Court Of Kerala · (2007) 2 ILR (Ker) 16 : (2008) 1 KLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 174Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts01 Dec 2006Allowed
Balu and Another Vs State of Kerala
High Court Of Kerala · (2007) 1 KLJ 53 : (2007) 1 KLT 401
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 272
High Courts01 Dec 2006Allowed
A. Sankara Narayana Menon Vs State of Kerala
High Court Of Kerala · (2007) 4 ILR (Ker) 239 : (2007) 3 KLJ 807 : (2007) 3 KLT 807
Kerala Building Tax Act, 1975 — Section 15