High Courts24 May 2006Allowed
P.L. Johnson Vs Regional Transport Authority and Others
High Court Of Kerala · AIR 2006 Ker 307 : (2006) 2 KLJ 301 : (2006) 2 KLT 1016
Motor Vehicles Act, 1988 — Section 89, 90
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,645 of 2,716
High Courts24 May 2006Dismissed
Vimala Ravindranath and Another Vs The Secretary, R.T.A. and Others
High Court Of Kerala · (2007) 1 ACC 121 : AIR 2006 Ker 299 : (2006) 2 KLJ 543 : (2006) 2 KLT 1030 : (2006) 3 RCR(Civil) 644
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 217, 67, 72
High Courts24 May 2006Dismissed
Devaki Antharjanam Vs Narayanan Namboodiri
High Court Of Kerala · AIR 2007 Ker 38 : (2006) 2 ILR (Ker) 663 : (2006) 2 KLT 1022
Family Courts Act, 1984 — Section 10, 13, 15, 7, 7(1)Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts24 May 2006Dismissed
Premanand Vs Mohan Koikal
High Court Of Kerala · (2006) 2 ILR (Ker) 591 : (2006) 3 KLT 103 : (2008) 1 SLJ 198
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Act, 1958 — Section 17AKerala State and Subordinate Services Rules, 1958 — Rule 17A, 27
High Courts23 May 2006Dismissed
P.T. Abdurahiman Vs The Tribunal for Local Self Govt. Institutions and Others
High Court Of Kerala · (2006) 2 KLJ 269
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 117, 75, 76
High Courts23 May 2006Dismissed
Kerala State Warehousing Corpn. and Others Vs Pauly John T.
High Court Of Kerala · (2006) 110 FLR 598 : (2006) 2 ILR (Ker) 653 : (2006) 2 KLJ 286 : (2006) 3 KLT 27 : (2007) 2 SLJ 271
Kerala Payment Of Subsistence Allowance Act, 1972 — Section 3(2), 8
High Courts23 May 2006Dismissed
N. Vijayan and Others Vs The Secretary to Govt. and another
High Court Of Kerala · (2006) 3 ILR (Ker) 42 : (2006) 3 KLJ 34 : (2006) 3 KLT 291 : (2006) 3 LLJ 337
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12, 17, 6Industrial Disputes Act, 1947 — Section 9A
High Courts22 May 2006
M.K. Philip Vs Gainmore Investment
High Court Of Kerala · (2007) 1 BC 3 : (2006) 2 ILR (Ker) 631 : (2006) 2 KLJ 333 : (2006) 3 RCR(Criminal) 915
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2006
Philip Vs Gainmore Investment
High Court Of Kerala · (2007) 1 ALD(Cri) 4 : (2006) CriLJ 3175 : (2006) 3 KLT 15
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2006Dismissed
Vijayaraghavan Vs Travancore Devaswom Board
High Court Of Kerala · (2006) 3 ILR (Ker) 34 : (2006) 3 KLT 1
Constitution of India, 1950 — Article 14, 226
High Courts22 May 2006
Abdul Razak Vs Yousaf
High Court Of Kerala · (2006) 3 KLT 58
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2006
Malayala Manorama Co. Ltd. Vs Asst. Commissioner
High Court Of Kerala · (2006) 3 KLT 581 : (2007) 8 VST 587
Constitution of India, 1950 — Article 136, 14, 226, 32Kerala General Sales Tax Act, 1963 — Section 2, 45A, 5(3)
High Courts22 May 2006Dismissed
Madamuttathil Abdul Razak Vs M. Yousaf
High Court Of Kerala · (2007) 1 BC 177 : (2007) 2 CivCC 759 : (2006) 2 ILR (Ker) 705 : (2006) 2 KLJ 436
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2006Dismissed
M.R. Madhusudanan Kartha Vs Commissioner of Income Tax
High Court Of Kerala · (2007) 164 TAXMAN 325
Income Tax Act, 1961 — Section 256(1)
High Courts16 May 2006Dismissed
Muhammad Ali Vs State Election Commission
High Court Of Kerala · (2006) 3 KLT 496
Constitution of India, 1950 — Article 226, 243E, 243O, 243U, 329Kerala Panchayat Raj (Registration of Electors) Rules, 1994 — Rule 10, 11, 12, 13, 14Kerala Panchayat Raj Act, 1994 — Section 38
High Courts18 Apr 2006Allowed
Intelligence Decisions Systems (India) P. Ltd. Vs Chief Election Commissioner
High Court Of Kerala · AIR 2006 Ker 229 : (2006) 2 ILR (Ker) 296 : (2006) 2 KLT 454
Constitution of India, 1950 — Article 226, 324
High Courts07 Apr 2006Dismissed
P.V. Abdul Wahab Vs Deputy Commr. of Cus.
High Court Of Kerala · (2007) 211 ELT 372 : (2006) 2 KLJ 262
Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247Customs Act, 1962 — Section 107, 108, 108(2), 108(3)
High Courts07 Apr 2006Allowed
Commissioner of Customs Vs Atul Commodities Pvt. Ltd.
High Court Of Kerala · (2006) 202 ELT 392 : (2006) 3 ILR (Ker) 15
Constitution of India, 1950 — Article 22BCustoms Act, 1962 — Section 111, 112, 124Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 10(A), 6, 8
High Courts07 Apr 2006
Abdul Wahab Vs Deputy Commissioner of Customs
High Court Of Kerala · (2006) 3 KLT 324
Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247Customs Act, 1962 — Section 107, 108, 108(2), 108(3)
High Courts07 Apr 2006Dismissed
Peekay Re-Rolling Mills (P) Ltd. Vs Assistant Commissioner (Assessment)
High Court Of Kerala · (2006) 2 KLT 687 : (2007) 5 VST 241
Central Sales Tax Act, 1956 — Section 14, 15, 5, 5AConstitution of India, 1950 — Article 286, 286(2), 286(3)Finance Act, 1978 — Section 37