High Courts28 Jan 2006
MSP Family Jain Trust Vs State of Kerala
High Court Of Kerala · (2007) 289 ITR 112 : (2006) 2 KLT 998
Kerala Agricultural Income Tax Act, 1991 — Section 13, 13(1), 13(7), 14, 16
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 43 of 46
High Courts27 Jan 2006Dismissed
Ramachandran Pillai Vs Kerala Water Authority
High Court Of Kerala · (2006) 1 ILR (Ker) 665 : (2006) 1 KLT 784
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11Kerala Court Fees and Suits Valuation Act, 1959 — Section 69
High Courts27 Jan 2006
Kunhammad Vs Mammooty
High Court Of Kerala · AIR 2006 Ker 204 : (2006) 1 KLT 758
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 39 Rule 2A, Order 5 Rule 17, Order 5 Rule 19Kerala Building Rules, 1984 — Order 39 Rule 1
High Courts27 Jan 2006Allowed
C.C. Sivaprasad Vs K. Sasidharan and Another
High Court Of Kerala · AIR 2006 Ker 167 : (2006) 1 ILR (Ker) 602
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 90(2)Constitution of India, 1950 — Article 226
High Courts27 Jan 2006
Cheriya Manni Kunhammad Vs Puthumkkara Mammooty and Others
High Court Of Kerala · AIR 2006 Ker 204 : (2006) 1 KLT 758
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, Order 5 Rule 17, Order 5 Rule 19
High Courts25 Jan 2006Dismissed
Balakrishnan Alias Balan Vs Venugopalan Alias Venu
High Court Of Kerala · (2006) 1 KLJ 577
High Courts25 Jan 2006Allowed
Suprabha Vs Sivaraman
High Court Of Kerala · AIR 2006 Ker 187 : (2006) 2 DMC 404 : (2006) 1 ILR (Ker) 515 : (2006) 1 KLT 712
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 26Family Courts Act, 1984 — Section 7, 7(1)Kerala Family Courts Rules, 1989 — Rule 3, 7
High Courts25 Jan 2006Dismissed
Radhakrishnan Vs Kerala Lok Ayukta
High Court Of Kerala · (2006) 1 ILR (Ker) 495 : (2006) 1 KLT 661
Constitution of India, 1950 — Article 136, 226Kerala Lok Ayukta (Form and Manner of Complaint) Rules, 1999 — Rule 9Kerala Lok Ayukta Act, 1999 — Section 10, 11, 3, 5, 7
High Courts25 Jan 2006Dismissed
Silver Storm Amusement Parks Pvt. Ltd. Vs Enforcement Officer, Employees'' Provident Fund, Thrissur and another
High Court Of Kerala · (2009) 122 FLR 728
High Courts24 Jan 2006Dismissed
T. Gopalakrishna Bhatt Vs Chairman, K.P.S.C. and Others
High Court Of Kerala · (2006) 01 KL CK 0068
High Courts24 Jan 2006Dismissed
The Commissioner of Land Revenue and Others Vs C.B. Preethi
High Court Of Kerala · (2006) 2 ILR (Ker) 659 : (2006) 2 KLJ 549 : (2006) 3 KLT 24
Kerala Board of Revenue Abolition Act, 1996 — Section 4(1)
High Courts24 Jan 2006Dismissed
Sidhardhan Vs Prasannan
High Court Of Kerala · (2006) 4 BC 177 : (2006) 133 CompCas 13 : (2006) CriLJ 2568 : (2006) 2 ILR (Ker) 222 : (2006) 2 KLT 55
Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jan 2006
C.K. Subramanian and Another Vs State of Kerala and Others
High Court Of Kerala · (2006) 1 ILR (Ker) 792 : (2006) 1 KLJ 661 : (2006) 1 KLT 967
High Courts24 Jan 2006Dismissed
Velayudhan Nair Vs Kalliyanikutty Amma
High Court Of Kerala · (2006) 2 CivCC 665 : (2006) 1 ILR (Ker) 520 : (2006) 1 KLT 884
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 17, 18, 52, 53, 60
High Courts24 Jan 2006Allowed
Assistant Commissioner (Assessment) Vs Grasim Industries Ltd.
High Court Of Kerala · (2006) 1 KLT 821
Central Sales Tax Rules, 1957 — Rule 6(5)Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 17, 17(6), 17A, 18
High Courts24 Jan 2006Dismissed
Abdul Khader Vs Surburban Chit Funds (P) Ltd.
High Court Of Kerala · AIR 2006 Ker 199 : (2007) 1 BC 231 : (2006) 1 ILR (Ker) 619 : (2006) 1 KLT 749
Constitution of India, 1950 — Article 227
High Courts23 Jan 2006
M. Sivasankaran Vs The Manager K.M.U.P. School, Edayar and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 293 : (2006) 2 KLJ 823 : (2006) 3 KLT 478
High Courts20 Jan 2006
N. Jayaprakash, Package India Tin Fabricators Vs Commissioner of Income Tax
High Court Of Kerala · (2006) 152 TAXMAN 432
Income Tax Act, 1961 — Section 148
High Courts20 Jan 2006Dismissed
Rajesh Vs K.S.E.B.
High Court Of Kerala · (2006) 1 KLT 686
Electricity (Supply) Act, 1948 — Section 79