High Courts15 Feb 2006Allowed
Valsala Bai Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 1
Kerala Higher Secondary Education State Service Rules, 2001 — Rule 3, 4
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 41 of 46
High Courts15 Feb 2006
A.C. Pavithran and etc. Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 2702
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313, 313(1), 464Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts15 Feb 2006
Kunhipappada Beefathummabi Vs Kunhipappada Kunhikoya
High Court Of Kerala · AIR 2006 Ker 345 : (2006) 1 ILR (Ker) 841 : (2006) 2 KLT 560
Mappila Marumakkathayam Act, 1939 — Section 13, 14, 17, 389, 52A
High Courts15 Feb 2006Dismissed
K.C. George Vs Johny
High Court Of Kerala · (2006) 2 KLJ 475
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts13 Feb 2006
Mangalam Publications (India) Pvt. Ltd. Vs Thampy
High Court Of Kerala · (2006) 110 FLR 71 : (2006) 2 ILR (Ker) 366 : (2006) 2 KLT 327
Industrial Disputes Act, 1947 — Section 10(1), 2, 2A
High Courts13 Feb 2006
Krishnakumar Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 760 : (2006) 2 KLT 75
Kerala Health Services (Indian Systems of Medicine) Rules — Rule 3
High Courts13 Feb 2006Dismissed
Janardhanan Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 607
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 20
High Courts13 Feb 2006Dismissed
C.N. Radhakrishnan Nair and Another Vs State of Kerala and Others
High Court Of Kerala · (2006) 2 ILR (Ker) 273 : (2006) 2 KLJ 82 : (2006) 2 KLT 291
Kerala Municipalities Act, 1994 — Section 245(2)
High Courts10 Feb 2006
Basheer Vs Pearl Food Products
High Court Of Kerala · (2006) 1 ILR (Ker) 768 : (2006) 2 KLT 346 : (2008) 12 VST 238
Industrial Disputes Act, 1947 — Section 33C(1), 33C(2), 33C(3), 33C(4)Kerala General Sales Tax Act, 1963 — Section 26B
High Courts10 Feb 2006Dismissed
Malabar Food Processors (P) Ltd. Vs Union of India (UOI)
High Court Of Kerala · (2006) FAJ 256 : (2006) 1 ILR (Ker) 658 : (2006) 1 KLT 827
Prevention of Food Adulteration Act, 1954 — Section 2, 23, 23(1A)Prevention of Food Adulteration Rules, 1955 — Rule 52, 53
High Courts10 Feb 2006
Janatha Tile Works Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2006) 202 CTR 103 : (2006) 283 ITR 35 : (2006) 2 KLT 426
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1), 143(1A)
High Courts10 Feb 2006Allowed
State of Kerala Vs Valiyakulangara Hardwares
High Court Of Kerala · (2007) 5 VST 430
High Courts10 Feb 2006
P.P. Mohammed Vs State of Kerala
High Court Of Kerala · (2007) 3 BC 155 : (2006) 1 ILR (Ker) 723
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 439Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Feb 2006Dismissed
Binu Chacho Vs R.T.A.
High Court Of Kerala · AIR 2006 Ker 177 : (2006) 1 ILR (Ker) 863 : (2006) 3 JCR 313 : (2006) 2 KLT 172
Constitution of India, 1950 — Article 14, 19, 19(1), 226Motor Vehicles Act, 1939 — Section 47(1), 57(3), 57(5), 64, 64(1)Motor Vehicles Act, 1988 — Section 30, 57, 64, 70, 71
High Courts08 Feb 2006Dismissed
Abdul Razak Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 627 : (2006) 1 KLT 818
Kerala Service Rules, 1958 — Rule 110, 4, 88Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts08 Feb 2006Dismissed
Joseph Vs Marium Thomas
High Court Of Kerala · AIR 2006 Ker 212 : (2006) 1 ILR (Ker) 734 : (2006) 1 KLT 894
Family Courts Act, 1984 — Section 18(3), 7, 8Registration Act, 1908 — Section 89Transfer of Property Act, 1882 — Section 52
High Courts08 Feb 2006Dismissed
K. Syamalamma and Another Vs State of Kerala and others
High Court Of Kerala · (2006) 1 KLJ 528
Land Acquisition Act, 1894 — Section 17(1), 17(4), 5A
High Courts08 Feb 2006Dismissed
Vijaya Narayanan Vs Prabhakaran
High Court Of Kerala · AIR 2006 Ker 373 : (2007) 1 ARBLR 1 : (2006) 1 ILR (Ker) 743 : (2006) 1 KLT 797
Arbitration Act, 1940 — Section 20, 34Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 8, 8(1), 8(2)
High Courts08 Feb 2006
Binu Chacko Vs Regional Transport Authority and Another
High Court Of Kerala · (2007) 2 ACC 279
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 90
High Courts06 Feb 2006Dismissed
Geo Tech Construction Corporation Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2006) 203 CTR 493