COURT ARCHIVE

High Court Of Kerala judgments, 2006

904 judgments · page 44 of 46

High Courts20 Jan 2006

Commissioner of Income Tax Vs N. Jayaprakash, Package India Tin Fabricators N. Jayaprakash, Package India Tin Fabricators Vs Commissioner of Income Tax

High Court Of Kerala · (2006) 202 CTR 111 : (2006) 285 ITR 369 : (2006) 2 KLT 808

Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 148(1)

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High Courts20 Jan 2006Dismissed

Abdul Nazer Vs Kerala State Electricity Board and Others

High Court Of Kerala · AIR 2006 Ker 203 : (2006) 1 ILR (Ker) 538 : (2006) 1 KLJ 440 : (2006) 1 KLT 811

Electricity Act, 2003 — Section 185, 185(1), 56(2)

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High Courts20 Jan 2006

Sr. Divisional Commercial Manager Vs Intelligence Officer

High Court Of Kerala · (2006) 1 KLT 834 : (2007) 8 VST 434

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 27Constitution of India, 1950 — Article 226, 227Kerala General Sales Tax Act, 1963 — Section 27, 28, 29, 29(2), 29A

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High Courts20 Jan 2006Dismissed

P.V. Rajesh Vs Assistant Engineer and Others

High Court Of Kerala · (2006) 1 KLT 686

Electricity (Supply) Act, 1948 — Section 79

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High Courts19 Jan 2006Dismissed

Raju Jacob Vs Sales Tax Officer

High Court Of Kerala · (2006) 1 KLT 788

Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 5(10), 5A, 7(1)Kerala General Sales Tax Rules, 1963 — Rule 30, 30(1), 30(2), 30(3)

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High Courts17 Jan 2006Allowed

Varghese and Others Vs Chief Secretary and Others

High Court Of Kerala · (2006) 01 KL CK 0067

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5), 151Easements Act, 1882 — Section 22

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High Courts17 Jan 2006Dismissed

Infrastructure Leasing and Financial Services Ltd. Vs B.P.L. Ltd.

High Court Of Kerala · (2008) 144 CompCas 544

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 130, 391

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High Courts17 Jan 2006Allowed

Mani Vs Tata Tea Ltd.

High Court Of Kerala · (2006) 2 KLT 310

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(2), Order 23 Rule 1(3), Order 23 Rule 3(1)

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High Courts17 Jan 2006Dismissed

Chackolas Spinning and Weaving Mills Ltd. Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 541 : (2006) 1 KLT 989 : (2006) 145 STC 250

Constitution of India, 1950 — Article 226, 39AKerala Court Fees and Suits Valuation Act, 1959 — Article 16, 76, 76(1), 76(3), 76(4)Kerala Legal Benefit Fund Act, 1991 — Section 85

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High Courts17 Jan 2006Dismissed

Abdu Vs Gopalakrishnan

High Court Of Kerala · (2006) 1 ILR (Ker) 534 : (2006) 1 KLT 701

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 34Kerala Stamp Act, 1959 — Section 35, 41, 42, 59, 59(2)

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High Courts17 Jan 2006Dismissed

Gopakumar Vs P. Easwar Pillai

High Court Of Kerala · AIR 2006 Ker 242 : (2007) 3 BC 150 : (2006) 1 ILR (Ker) 740

Kerala Stamp Act, 1959 — Section 2

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High Courts16 Jan 2006

Union of India Vs A.V. Parameswaran

High Court Of Kerala · (2006) 1 KLJ 341

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High Courts16 Jan 2006Dismissed

Muhammed Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 440

Constitution of India, 1950 — Article 243D, 243D(4), 334Kerala Panchayat Raj Act, 1994 — Section 153, 153(3), 153(4), 153(6), 53

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High Courts16 Jan 2006

Abdul Russak Vs Alappuzha Municipality and another

High Court Of Kerala · (2006) 1 ILR (Ker) 474 : (2006) 1 KLJ 448 : (2006) 1 KLT 881

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High Courts16 Jan 2006Allowed

Saranya Zaveri Vs Kamadon Academy Pvt. Ltd.

High Court Of Kerala · (2006) 1 ILR (Ker) 717 : (2006) 1 KLT 994

Constitution of India, 1950 — Article 215, 227Contempt of Courts Act, 1971 — Section 11, 12, 19(1)Contempt of Courts Rules, 1980 — Rule 6, 9

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High Courts16 Jan 2006Dismissed

State of Kerala Vs Suja Kumari

High Court Of Kerala · (2006) 1 ILR (Ker) 431 : (2006) 1 KLT 846

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High Courts16 Jan 2006

Sainaba Vs Union of India (UOI)

High Court Of Kerala · AIR 2006 Ker 269 : (2006) 1 ILR (Ker) 488 : (2006) 1 KLT 654

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High Courts16 Jan 2006Dismissed

Quilon District Petroleum Dealers'' Association Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 681 : (2006) 1 KLT 862

Kerala Motor Transport Workers Payment of Fair Wages Act, 1971 — Section 2Kerala Motor Transport Workers Welfare Fund (Amendment) Act, 2005 — Section 8AKerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 2, 2(1)

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High Courts16 Jan 2006Allowed

E.M. Mani Vs Tata Tea Ltd. and Others

High Court Of Kerala · (2006) 01 KL CK 0004

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 2(2), Order 23 Rule 3(1)

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High Courts15 Jan 2006Dismissed

Gem Granites Vs State of Kerala

High Court Of Kerala · AIR 2006 Ker 209 : (2006) 1 ILR (Ker) 547 : (2006) 2 KLT 899

Constitution of India, 1950 — Article 14Kerala Minor Concession Rules, 1967 — Rule 15(3), 29(1), 34Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1), 15(3), 25(2), 9

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