High Courts07 Aug 2006
State of Kerala Vs Sterling Farm Research Service (P) Ltd.
High Court Of Kerala · (2009) 20 VST 658
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,633 of 2,716
High Courts07 Aug 2006
State of Kerala and Others Vs Bhanumathy
High Court Of Kerala · (2006) 08 KL CK 0022
Kerala Education Rules, 1959 — Rule 14J, 90, 90(9A)
High Courts04 Aug 2006Allowed
P. Narendra Menon Vs State of Kerala
High Court Of Kerala · (2009) 23 VST 66
Kerala General Sales Tax Act, 1963 — Section 5(3)
High Courts04 Aug 2006Allowed
West Quilon Service Co-op. Bank Ltd. No. Q. 73 Vs The State of Kerala and others
High Court Of Kerala · (2006) 4 ILR (Ker) 244 : (2006) 3 KLJ 241 : (2006) 4 KLT 950
High Courts04 Aug 2006Dismissed
Laya Vs Sumesh
High Court Of Kerala · (2006) 4 ILR (Ker) 262 : (2006) 4 KLT 517 : (2007) 5 RCR(Criminal) 242
Criminal Procedure Code, 1973 (CrPC) — Section 309, 309(2)Penal Code, 1860 (IPC) — Section 498A
High Courts04 Aug 2006Allowed
Balakrishnan Vs Spl. Tahsildar
High Court Of Kerala · (2006) 3 KarLJ 1000 : (2006) 3 KLJ 199
Land Acquisition Act, 1894 — Section 11, 18, 28A, 28A(1), 4(1)
High Courts04 Aug 2006
Haleema Zubair Vs State of Kerala
High Court Of Kerala · (2007) 1 KLT 232 : (2009) 19 VST 138
Kerala General Sales Tax Act, 1963 — Section 12
High Courts04 Aug 2006Allowed
Keerthi Liquors Vs State of Kerala
High Court Of Kerala · (2009) 20 VST 336
Kerala General Sales Tax Act, 1963 — Section 7(14)
High Courts04 Aug 2006Dismissed
Tomy Peter @ A.P. Thomas Vs State of Kerala and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 745 : (2006) 3 KLJ 350 : (2006) 3 KLT 880
Constitution of India, 1950 — Article 243, 254Land Acquisition Act, 1894 — Section 17, 17(4), 3(f), 4(1), 6
High Courts04 Aug 2006Dismissed
Sasidharan Pillai Vs The Secretary, Thamarakkulam Grama Panchayat and Others
High Court Of Kerala · (2007) 1 KLJ 45 : (2006) 1 KLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 133Kerala Panchayat Raj Act, 1994 — Section 239
High Courts03 Aug 2006Dismissed
K.O. Khona and Company Vs State of Kerala
High Court Of Kerala · (2009) 20 VST 92
Kerala General Sales Tax Act, 1963 — Section 5(2A)
High Courts03 Aug 2006
Venkatadeswara Enterprises Vs Rajasekharan Nair
High Court Of Kerala · (2007) CriLJ 1626 : (2006) 3 ILR (Ker) 761 : (2006) 3 KLT 930
Criminal Procedure Code, 1973 (CrPC) — Section 209, 211(7), 226, 227, 228Evidence Act, 1872 — Section 114, 165
High Courts02 Aug 2006Dismissed
Biju and Another Vs State of Kerala
High Court Of Kerala · (2006) 3 KLJ 542 : (2006) 4 KLT 188
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 357(3)Evidence Act, 1872 — Section 27, 6, 8Penal Code, 1860 (IPC) — Section 120A, 149, 302, 324, 34
High Courts02 Aug 2006Allowed
St. Mary of Leuca English Medium School Vs Dy. Director of Panchayat and Another
High Court Of Kerala · (2006) 3 ILR (Ker) 778 : (2006) 3 KLJ 111 : (2006) 3 KLT 760
Kerala Panchayat Raj Act, 1994 — Section 207(1)(c)
High Courts02 Aug 2006Allowed
V.P. Suseela Nair Vs The Sub Registrar, Cherupulachery and Others
High Court Of Kerala · (2006) 3 KLJ 612 : (2006) 3 KLT 768
High Courts02 Aug 2006Dismissed
E.P. Kamaruddin Vs State Election Commission and Others
High Court Of Kerala · (2006) 3 KLJ 542 : (2006) 4 KLT 188
Kerala Municipalities Act, 1994 — Section 19, 19(2), 19(3)
High Courts02 Aug 2006Dismissed
Malayala Manorama Co. Ltd. Vs Assistant Commissioner
High Court Of Kerala · (2006) 3 ILR (Ker) 592 : (2006) 4 KLT 235 : (2007) 8 VST 604
Central Sales Tax Act, 1956 — Section 10, 2, 7, 7(1), 7(2)Constitution of India, 1950 — Article 226, 227, 265, 277Kerala General Sales Tax Act, 1963 — Section 2, 45A, 5, 5(3)
High Courts02 Aug 2006Dismissed
George Varghese Vs State of Kerala
High Court Of Kerala · (2006) 4 KLT 452
Kerala Panchayat Raj Act, 1994 — Section 162, 162(2), 162(3), 162(5), 162(7)
High Courts01 Aug 2006
Aspinwall and Co. Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2007) 207 CTR 475 : (2006) 4 ILR (Ker) 762
Finance Act, 1984 — Section 40AIncome Tax Act, 1961 — Section 28, 30, 31, 32, 33Income Tax Rules, 1962 — Rule 75, 87, 88