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
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,624 of 2,716
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
High Courts17 Oct 2006Dismissed
Candid Indstries Vs Commissioner of Commercial Taxes and Another
High Court Of Kerala · (2007) 5 VST 381
Kerala Value Added Tax (Amendment) Act, 2005 — Section 6(1)Kerala Value Added Tax Act, 2003 — Section 62(1)Kerala Value Added Tax Rules, 2005 — Rule 80(1)
High Courts17 Oct 2006Allowed
P.K. Ali Haji Vs Board of Revenue (Taxes)
High Court Of Kerala · (2008) 15 VST 165
Kerala General Sales Tax Act, 1963 — Section 23(3), 23(3A), 45A(1)Kerala General Sales Tax Rules, 1963 — Rule 18(5), 21(7), 21(7A), 21(9)
High Courts16 Oct 2006
Radhas Printers (Corrugated) Vs State of Kerala
High Court Of Kerala · (2009) 20 VST 550
High Courts16 Oct 2006Dismissed
Oriental Insurance Co. Ltd. Vs Davis and Another
High Court Of Kerala · (2007) ACJ 1617 : (2007) 112 FLR 778 : (2006) 3 KLJ 764
Motor Vehicles Act, 1988 — Section 147, 147(1)Workmens Compensation Act, 1923 — Section 2(1), 3, 3(1), 30
High Courts16 Oct 2006
T.A. Abdul Khader Vs Commissioner of Wealth Tax
High Court Of Kerala · (2007) 208 CTR 173 : (2008) 296 ITR 20
Income Tax Act, 1961 — Section 292BWealth Tax Act, 1957 — Section 14(1), 14(2), 16, 17, 18(1)
High Courts16 Oct 2006
Majeed Nellikka, Proprietor Vs Berger Paints (India) Ltd. and State of Kerala
High Court Of Kerala · (2006) 10 KL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 315, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Oct 2006
Thomas Vs Thomas
High Court Of Kerala · (2005) 1 ALD(Cri) 35 : (2006) 4 KLT 739
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, 35, 35(1), 35(2), 35(3)Constitution of India, 1950 — Article 227
High Courts16 Oct 2006
T. Sreeramachandran Vs National Small Industries Corporation and State of Kerala
High Court Of Kerala · (2006) 10 KL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Oct 2006
Jolly Vs State of Kerala
High Court Of Kerala · (2006) 10 KL CK 0079
Penal Code, 1860 (IPC) — Section 380, 454
High Courts13 Oct 2006
Chandran Vs State of Kerala
High Court Of Kerala · (2006) 4 KLT 550
Criminal Procedure (Amendment) Act, 2005 — Section 16, 25, 28, 38, 42Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 42
High Courts13 Oct 2006
Sarojini Prabhu and Others Vs Pappikutty Adiesiar and Others
High Court Of Kerala · AIR 2007 Ker 44
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11, Order 34 Rule 4, Order 34 Rule 7, Order 34 Rule 7(1)Limitation Act, 1963 — Article 137, 61, 5Transfer of Property Act, 1882 — Section 58, 60
High Courts13 Oct 2006
K. Haris Vs State of Kerala
High Court Of Kerala · (2007) 2 KLJ 367
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts12 Oct 2006Allowed
Varghese Mathew and Others Vs State of Kerala
High Court Of Kerala · (2008) 3 KLJ 165
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts12 Oct 2006
K. Muralidharan Vs State of Kerala and Others
High Court Of Kerala · (2007) CriLJ 417 : (2006) 4 ILR (Ker) 512
Constitution of India, 1950 — Article 142(1), 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 173(8), 202Prevention of Corruption Act, 1988 — Section 5, 7
High Courts12 Oct 2006Allowed
National Insurance Co. Ltd. Vs Jabbar
High Court Of Kerala · (2007) ACJ 1371 : (2007) 1 ILR (Ker) 44 : (2007) 1 KLJ 248 : (2007) 1 KLT 331
Kerala Motor Vehicles Rules, 1989 — Rule 371Motor Vehicles Act, 1988 — Section 163A, 163B, 164, 165, 166
High Courts12 Oct 2006
Reliance Infocom Ltd. Vs Chemanchery Grama Panchayat
High Court Of Kerala · AIR 2007 Ker 33 : (2006) 4 ILR (Ker) 357 : (2006) 4 KLT 695
Constitution of India, 1950 — Article 21Telecom Regulatory Authority of India Act, 1997 — Section 11, 12Telegraph Act, 1885 — Section 4