High Courts28 Sept 2006Dismissed
Sarangadharan Vs Mukundan
High Court Of Kerala · (2006) 4 KLT 805
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 40
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,627 of 2,716
High Courts28 Sept 2006
Anoj Abraham Vs Regional Transport Authority
High Court Of Kerala · AIR 2007 Ker 72 : (2006) 4 KLT 691
Motor Vehicles Act, 1939 — Section 43AMotor Vehicles Act, 1988 — Section 67, 68, 68(3), 68(4), 80
High Courts28 Sept 2006
S.N.D.P. L.P. School Vs Roy
High Court Of Kerala · (2006) 4 ILR (Ker) 385 : (2006) 4 KLT 497
Kerala Education Rules, 1959 — Rule 1, 1(1), 1(2), 2(2), 3
High Courts28 Sept 2006Dismissed
Thorayil Juma Masjid Mahhalu Committee Vs Kerala Wakf Board
High Court Of Kerala · (2008) 1 KLJ 202 : (2007) 5 RCR(Civil) 589
Waqf Act, 1995 — Section 13, 32, 32(2), 32(3), 33(4)
High Courts27 Sept 2006Dismissed
Manoj Vs M. Sindhu
High Court Of Kerala · (2006) 3 KLJ 574
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 127
High Courts27 Sept 2006Dismissed
Ajas A.S. and Another Vs The Registrar, Cochin University and Others
High Court Of Kerala · (2006) 3 KLJ 901 : (2006) 4 KLT 819
High Courts27 Sept 2006
P.N. Gopinathan Vs Sivadasan Kunju and Another
High Court Of Kerala · (2007) 1 CivCC 729 : (2007) CriLJ 2776 : (2007) 1 RCR(Civil) 451 : (2007) 1 RCR(Criminal) 577
Contract Act, 1872 — Section 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Limitation Act, 1963 — Section 18
High Courts27 Sept 2006
Abdul Khader Vs Catholic Syrian Bank
High Court Of Kerala · (2007) 3 BC 678 : (2006) 4 ILR (Ker) 728 : (2006) 4 KLT 1003
Civil Procedure Code, 1908 (CPC) — Section 96Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 17, 18, 31
High Courts27 Sept 2006
Dr. Marykutty Joseph Vs State of Kerala and Others
High Court Of Kerala · (2006) 3 KLJ 696 : (2006) 4 KLT 447
Kerala State and Subordinate Services Rules, 1958 — Rule 10(ab)
High Courts27 Sept 2006
Peter Vs Sara
High Court Of Kerala · (2006) 4 ILR (Ker) 157 : (2006) 4 KLT 219
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Court Fees Act, 1870 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Sept 2006Dismissed
Sundaram Vs Palakkad Municipality
High Court Of Kerala · (2006) 4 KLT 657
Land Acquisition Act, 1894 — Section 4
High Courts27 Sept 2006
Balan Vs State of Kerala
High Court Of Kerala · (2006) 4 ILR (Ker) 166 : (2006) 4 KLT 229
Kerala Land Reforms Act, 1963 — Section 85, 85(5), 85(7), 85(9), 85(9A)
High Courts27 Sept 2006Allowed
V.K. Soman Achari Vs Sabu Jacob and Another
High Court Of Kerala · (2007) 2 BC 628 : (2007) 2 CivCC 599 : (2007) 1 CivCC 522 : (2007) 135 CompCas 79 : (2007) CriLJ 1042 : (2006) 4 ILR (Ker) 178 : (2007) 1 KLJ 178 : (2007) 2 RCR(Civil) 591 : (2007) 2 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 13, 14, 14(2)Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Sept 2006
Sathyan Vs Yousu
High Court Of Kerala · (2007) 4 BC 1 : (2007) 3 CivCC 639 : (2007) CriLJ 2590 : (2006) 4 ILR (Ker) 573 : (2006) 4 KLT 923 : (2007) 4 RCR(Civil) 453 : (2007) 4 RCR(Criminal) 428
Bills of Exchange Act, 1882 — Section 57(1)Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 117, 13, 138, 30, 78
High Courts27 Sept 2006Allowed
Manjunath Tyre Retreaders Vs State of Kerala
High Court Of Kerala · (2006) 4 KLT 555 : (2007) 10 VST 173
Kerala General Sales Tax Act, 1963 — Section 2, 5C
High Courts27 Sept 2006Allowed
M.P. Abdul Khader Vs Catholic Syrian Bank
High Court Of Kerala · AIR 2007 Ker 67 : (2007) 4 BC 488
Civil Procedure Code, 1908 (CPC) — Section 96Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 17, 18, 31
High Courts27 Sept 2006
M.C. Haseena Vs Mundakkaparamban Abdul Jaleel and Another
High Court Of Kerala · (2007) CriLJ 1554 : (2007) 2 DMC 215 : (2007) 1 ILR (Ker) 734 : (2007) 1 KLJ 321
Evidence Act, 1872 — Section 106Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts27 Sept 2006
Mettukunnummal Panayanthatta Vs Mundavalappil Paru and Others
High Court Of Kerala · (2007) 2 ILR (Ker) 314 : (2008) 1 KLJ 772 : (2007) 1 KLJ 772
Kerala Land Reforms Act, 1963 — Section 102, 102(3), 125(3), 125(4), 125(6)
High Courts27 Sept 2006
Y. John Lukose and Another Vs The District Registrar
High Court Of Kerala · (2008) 1 DMC 273 : (2006) 3 KLJ 768 : (2007) 1 KLT 247
Special Marriage Act, 1954 — Section 16
High Courts26 Sept 2006Allowed
Rathikumar Vs Santhamma
High Court Of Kerala · (2007) 2 BC 571 : (2007) CriLJ 2643 : (2006) 4 ILR (Ker) 268 : (2006) 4 KLT 308
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139