High Courts13 Jun 2006Dismissed
Johny Vs James
High Court Of Kerala · (2006) 3 ILR (Ker) 300 : (2006) 3 KLT 368
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 22 Rule 10
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,642 of 2,716
High Courts13 Jun 2006
Welfare Fund Inspector Vs Jaya
High Court Of Kerala · (2006) 3 KarLJ 988
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2, 8Revenue Recovery Act, 1890 — Section 7
High Courts12 Jun 2006
K. Rajendran Pillai and Union of India
High Court Of Kerala · (2006) 156 TAXMAN 160
Income Tax Act, 1961 — Section 17(2)
High Courts12 Jun 2006Allowed
All Kerala Tourist Taxi Operators Association Vs State Transport Authority
High Court Of Kerala · AIR 2006 Ker 341 : (2006) 3 KLT 242
Central Motor Vehicles Rules, 1989 — Rule 82, 83, 84, 85, 85AKerala Motor Vehicles Rules, 1989 — Rule 132, 138, 82Motor Vehicles Act, 1988 — Section 88(11), 88(14), 88(9)
High Courts12 Jun 2006Allowed
K. Rajendran Pillai and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (2007) 292 ITR 277
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 17(2), 192Income Tax Rules, 1962 — Rule 3, 3(7)
High Courts12 Jun 2006
Indian Saree House Vs Radhalakshmy
High Court Of Kerala · (2006) 3 ILR (Ker) 175 : (2006) 3 KLT 129
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(2), 11(3), 11(4), 11(8)
High Courts12 Jun 2006
M. Mohan Vs The State of Kerala and Others
High Court Of Kerala · (2006) 2 KLJ 892 : (2006) 3 KLT 537
High Courts12 Jun 2006
Prasanth G.L. and Others Vs State of Kerala and Others
High Court Of Kerala · (2006) 2 KLJ 574 : (2006) 3 KLT 276
High Courts12 Jun 2006Allowed
Rajendran Pillai Vs Union of India (UOI)
High Court Of Kerala · (2006) 205 CTR 600 : (2006) 4 KLT 149
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 17(2), 192Income Tax Rules, 1963 — Rule 3, 3(7)
High Courts12 Jun 2006
Sarojini Amma and Another Vs Narayanan Nair
High Court Of Kerala · (2006) 06 KL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 18, 20
High Courts09 Jun 2006
Samuel Mathew Parakkat Vs State of Kerala
High Court Of Kerala · (2006) 3 ILR (Ker) 289 : (2006) 3 KLT 281
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 3
High Courts09 Jun 2006Allowed
Mohammed Kutty Vs Mohammed
High Court Of Kerala · (2007) 3 BC 770 : (2006) CriLJ 3601 : (2006) 3 ILR (Ker) 308 : (2006) 3 KLT 447
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts09 Jun 2006
Cochin Yacht Club and Another Vs The State of Kerala and Another
High Court Of Kerala · (2006) 3 ILR (Ker) 217 : (2006) 2 KLJ 336 : (2006) 3 KLT 67 : (2006) 3 LLJ 427
Kerala Labour Welfare Fund Act, 1975 — Section 2(d), 2(f)Kerala Shops and Commercial Establishment Act, 1960 — Section 2, 2(4)
High Courts08 Jun 2006Allowed
Commissioner of Income Tax Vs Southern Cables and Engineering Works
High Court Of Kerala · (2006) 204 CTR 269 : (2007) 289 ITR 167
High Courts08 Jun 2006Dismissed
Cheulumbukadathu Nazeera Vs State of Kerala and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 314 : (2006) 2 KLJ 380 : (2006) 3 KLT 272
Kerala Panchayat Raj Act, 1994 — Section 152, 152(1), 152(2), 152(3), 152(5)
High Courts08 Jun 2006
Thomas Vs State of Kerala
High Court Of Kerala · (2006) 3 ILR (Ker) 61 : (2006) 3 KLT 60
Constitution of India, 1950 — Article 14, 16, 309Kerala State and Subordinate Services Rules, 1958 — Rule 13, 27
High Courts08 Jun 2006Allowed
Radha Sasidharan Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 4702 : (2007) 4 KLT 268 : (2007) 2 RCR(Criminal) 737
Criminal Procedure Code, 1973 (CrPC) — Section 214, 215, 222, 222(1), 222(2)Penal Code, 1860 (IPC) — Section 304, 328, 34, 415, 416
High Courts07 Jun 2006
Viswanathan Vs State of Kerala
High Court Of Kerala · (2007) 2 BC 359 : (2006) CriLJ 3864 : (2006) 3 ILR (Ker) 334 : (2006) 3 KLT 539
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 394(2), 397Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Jun 2006Allowed
T. Viswambharan Pillai Vs Food Inspector, East Kallada Panchayat
High Court Of Kerala · (2006) 4 CivCC 145 : (2006) CriLJ 3232 : (2006) 3 ILR (Ker) 347 : (2006) 2 KLJ 376 : (2006) 3 KLT 72 : (2006) 4 RCR(Civil) 568 : (2006) 4 RCR(Criminal) 503 : (2006) 3 RCR(Criminal) 908
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(ia)(m)
High Courts06 Jun 2006Disposed Off
Commissioner of Income Tax, Cochin Vs C.F. Raju
High Court Of Kerala · (2007) 158 TAXMAN 310
Evidence Act, 1872 — Section 92Income Tax Act, 1961 — Section 2(14), 2(47), 256(2), 260A, 269UARegistration Act, 1908 — Section 17(1)(d)