High Courts21 Feb 2006Dismissed
Thiruvananthapuram Taluk Taxi Drivers Co-operative Society Limited No. T-723 Vs State of Kerala and Others
High Court Of Kerala · (2006) 1 KLT 986
Constitution of India, 1950 — Article 14, 21, 311(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 40 of 46
High Courts21 Feb 2006
Mary Vs Jose Mathew
High Court Of Kerala · (2006) 3 ACC 727 : (2006) ACJ 2693 : (2006) 110 FLR 1111 : (2006) 3 ILR (Ker) 29 : (2006) 3 KLT 168
Workmens Compensation Act, 1923 — Section 10, 10(1), 4, 4A
High Courts21 Feb 2006Dismissed
Pious Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 2387 : (2006) 1 ILR (Ker) 821 : (2006) 2 KLT 36 : (2006) 2 RCR(Criminal) 636
Constitution of India, 1950 — Article 14, 161Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Prisons Rules, 1958 — Rule 225(2), 280A, 433A, 452B, 453
High Courts21 Feb 2006Dismissed
Trivandrum Taluk Taxi Drivers Co-op. Society Ltd. Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 986
Constitution of India, 1950 — Article 14, 21, 311(2)
High Courts21 Feb 2006Dismissed
Natarajan Vs General Manager, Southern Railway
High Court Of Kerala · (2006) 4 ARBLR 149 : (2006) 2 ILR (Ker) 251 : (2006) 2 KLT 390
Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Section 89
High Courts21 Feb 2006Dismissed
Thayyil Enterprises Vs Income Tax Officer
High Court Of Kerala · (2006) 206 CTR 654 : (2006) 3 ILR (Ker) 127 : (2006) 287 ITR 414 : (2006) 4 KarLJ 40
Income Tax Act, 1961 — Section 186, 186(1)Partnership Act, 1932 — Section 4
High Courts20 Feb 2006
M.S. Premkumar Vs The Transport Commissioner and Others
High Court Of Kerala · (2006) 1 KLJ 520
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 10
High Courts20 Feb 2006Dismissed
Mattachan Vs Joint Registrar (General)
High Court Of Kerala · (2006) 2 ILR (Ker) 8 : (2006) 2 KLT 45
Constitution of India, 1950 — Article 226
High Courts20 Feb 2006
Jacob Vs District Collector
High Court Of Kerala · (2006) 4 BC 369 : (2006) 1 ILR (Ker) 835 : (2006) 2 KLT 4
Kerala Revenue Recovery Act, 1968 — Section 71
High Courts20 Feb 2006
Vishala Kochi Kudivella Samrakshana Samithi Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 705 : (2006) 1 KLJ 498 : (2006) 1 KLT 919
Constitution of India, 1950 — Article 21
High Courts20 Feb 2006Dismissed
Khadeeja Vs District Collector
High Court Of Kerala · (2006) 2 KLT 654
Customs (Attachment of Property of Defaulters for Recovery of Government Dues) Rules, 1995 — Rule 28Customs Act, 1962 — Section 111, 112, 142, 142(1), 142(C)Foreign Exchange Regulation Act, 1947 — Section 23(1A)
High Courts20 Feb 2006Dismissed
Jacob Varghese Vs Chief Commissioner of Income Tax
High Court Of Kerala · (2007) 207 CTR 481 : (2006) 287 ITR 442
Income Tax Act, 1961 — Section 220(2), 220(2A)
High Courts17 Feb 2006
Khadi Grama Vyavasaya Association (State Committee) Vs State of Kerala and Another
High Court Of Kerala · (2006) 145 STC 601
Constitution of India, 1950 — Article 14, 43Kerala General Sales Tax Act, 1963 — Section 10, 10(3), 23(3), 5(1)Kerala Khadi and Village Industries Board Act, 1957 — Section 2, 3
High Courts17 Feb 2006Allowed
K. Varghese Vs Bhanuvikraman Unnithan
High Court Of Kerala · AIR 2007 Ker 192 : (2007) 2 ILR (Ker) 731
Civil Procedure Code, 1882 — Section 283Civil Procedure Code, 1908 (CPC) — Section 145, 47Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 — Section 11
High Courts16 Feb 2006
Arumughan Vs Kumaran Ezhuthassan
High Court Of Kerala · (2006) 2 ILR (Ker) 32 : (2006) 1 KLJ 790 : (2006) 2 KLT 64
Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts16 Feb 2006Allowed
Maratt Rubber Ltd. Vs Land Tribunal Tahsildar and Another
High Court Of Kerala · (2006) 2 ILR (Ker) 25 : (2006) 1 KLJ 780 : (2006) 2 KLT 644
Kerala Land Reforms Act, 1963 — Section 72B, 80B, 88, 88(2), 90
High Courts16 Feb 2006
Sunil Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 851
Foreign Liquor Rules, 1953 — Rule 2Kerala Abkari Act, 1077 — Section 55, 56Kerala Rectified Spirit Rules, 1972 — Rule 2
High Courts15 Feb 2006Allowed
Kerala Agricultural University Vs S. Vasundhara
High Court Of Kerala · (2006) 02 KL CK 0071
Constitution of India, 1950 — Article 226
High Courts15 Feb 2006
M.G. Sasibhooshan Vs Kerala Lokh Ayukta and Others
High Court Of Kerala · (2006) 1 KLJ 855 : (2006) 2 KLT 17
Kerala Panchayat Raj Act, 1994 — Section 166