High Courts20 Oct 2006
Somanatha Pillai Vs State of Kerala
High Court Of Kerala · (2007) 1 ILR (Ker) 359 : (2007) 1 KLT 127
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 1, 2, 5
COURT ARCHIVE
High Court Of Kerala judgments, 2006
904 judgments · page 9 of 46
High Courts20 Oct 2006
A.S. Sajith Vs The Director of Technical Education and Others
High Court Of Kerala · (2008) 1 KLJ 913 : (2008) 2 KLT 732
High Courts19 Oct 2006
Danam Vs Purushothaman Nair
High Court Of Kerala · (2006) 10 KL CK 0068
Constitution of India, 1950 — Article 227, 243OHyderabad Municipal Corporation Act, 1955 — Section 71Kerala Panchayat Raj Act, 1994 — Section 113(2), 89, 93(3), 99
High Courts19 Oct 2006
P.L. Johny Vs Welfare Fund Inspector
High Court Of Kerala · (2007) 1 KLJ 673
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Toddy Workers Welfare Fund Act — Section 14, 14(2), 14A, 14B, 2
High Courts19 Oct 2006
Pampara Philip Vs Koorithottiyil Kinhimohammed
High Court Of Kerala · AIR 2007 Ker 69
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 20 Rule 19(2), Order 8 Rule 6A(1), Order 8 Rule 6A(2), 34
High Courts19 Oct 2006Dismissed
Kammadath Puzhakkara Nabeesa and Others Vs Kammadath Puzhakkara Kunhami
High Court Of Kerala · (2006) 4 ILR (Ker) 669 : (2006) 3 KLJ 824 : (2006) 4 KLT 757
Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 19, 25(a), 25(b), 27(a), 29
High Courts19 Oct 2006Dismissed
Ayisha Beevi Subaida Beevi Vs Ibrahim Kunju Shamsudeen and Another
High Court Of Kerala · (2008) 1 KLJ 163
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9(1), 11Kerala Compensation for Tenants Improvements Act, 1958 — Section 16Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts19 Oct 2006
P.R. Lekha Vs K.N. Manickan and Another
High Court Of Kerala · (2006) 3 KLJ 692 : (2006) 4 KLT 800
Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts19 Oct 2006
Philip Vs Kinhimohammed
High Court Of Kerala · (2006) 4 ILR (Ker) 715 : (2006) 4 KLT 998
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 20 Rule 19(2), Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C
High Courts18 Oct 2006Allowed
Rajesh Vs State of Kerala
High Court Of Kerala · (2007) CriLJ 1022 : (2007) 1 ILR (Ker) 52 : (2007) 1 KLJ 5 : (2007) 1 KLT 234 : (2007) 2 RCR(Criminal) 818
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts18 Oct 2006Dismissed
Sajida Book Shop Vs Kaumudi Exporters (P) Ltd.
High Court Of Kerala · (2007) 135 CompCas 273 : (2007) 1 KLJ 56 : (2006) 4 KLT 763 : (2007) 80 SCL 221
Companies Act, 1956 — Section 542, 543, 543(1)
High Courts18 Oct 2006Allowed
Kerala State Industrial Development Corpn. Ltd. Vs Additional Commissioner of Income Tax and Another
High Court Of Kerala · (2007) 211 CTR 499 : (2008) 298 ITR 367
General Clauses Act, 1897 — Section 10Income Tax Act, 1961 — Section 139, 140A, 234B
High Courts18 Oct 2006
Reena George Vs State of Kerala and Another
High Court Of Kerala · AIR 2007 Ker 101 : (2006) 4 ILR (Ker) 677
Kerala Financial Code (Volume I) — Article 40
High Courts18 Oct 2006
N.K. Shaji Vs Joshy E.V. and State of Kerala
High Court Of Kerala · (2006) 10 KL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 8
High Courts18 Oct 2006
Sakavulla Vs State of Kerala
High Court Of Kerala · (2006) 10 KL CK 0010
Kerala Abkari Act, 1077 — Section 55
High Courts18 Oct 2006Allowed
Union of India and Others Vs V. Gopalakrishnan
High Court Of Kerala · (2006) 10 KL CK 0001
Constitution of India, 1950 — Article 14
High Courts17 Oct 2006Dismissed
Oriental Insurance Co. Ltd. Vs P.A. Davis and Another
High Court Of Kerala · (2007) 1 RCR(Civil) 591
Motor Vehicles Act, 1988 — Section 147, 147(1)Workmens Compensation Act, 1923 — Section 2(1), 3, 3(1), 30
High Courts17 Oct 2006
Sony Thomas Vs Murukesan and Another
High Court Of Kerala · (2006) 10 KL CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 8
High Courts17 Oct 2006Dismissed
T. Mohanan and Others Vs Registrar of Co-operative Societies and Others
High Court Of Kerala · (2006) 4 ILR (Ker) 554 : (2006) 3 KLJ 682 : (2006) 4 KLT 807
Kerala Co-operative Societies Act, 1969 — Section 28, 32, 33