High Courts03 Apr 2006Allowed
State of Kerala Vs Shahid
High Court Of Kerala · (2006) 2 KLT 484 : (2006) 147 STC 1
Kerala General Sales Tax Act, 1963 — Section 10, 17, 17(6), 17A, 19
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,647 of 2,716
High Courts03 Apr 2006Dismissed
Abdul Majeed A.M. Vs State of Kerala
High Court Of Kerala · (2006) 2 KLJ 200 : (2006) 3 KLT 548 : (2007) 6 VST 417
Kerala General Sales Tax Act, 1963 — Section 5(1), 7, 7(7), 7(7A)
High Courts03 Apr 2006
Srinivas Fine Arts (P) Ltd. Vs Assistant Commissioner (Assessment) II and Others
High Court Of Kerala · (2008) 12 VST 144
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 17(3), 27A, 34, 45A(3)
High Courts31 Mar 2006Allowed
Shamna Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 673
Kerala Higher Secondary Education State and Subordinate Service Rules, 1958 — Rule 2(1), 2(13), 2(3), 2(7), 28
High Courts31 Mar 2006Allowed
The Managing Trustee Vs State of Kerala and Others
High Court Of Kerala · AIR 2006 Ker 300 : (2006) 2 ILR (Ker) 511
Kerala Preservation of Trees Act, 1986 — Section 5, 5(1)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 8, 8(C)States Reorganisation Act, 1956 — Section 5(2)
High Courts31 Mar 2006Allowed
Beaver Estates Pvt. Ltd. and Another Vs Philip Thomas and Others
High Court Of Kerala · AIR 2006 Ker 285
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 72, 97(1), 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 67(3)
High Courts31 Mar 2006Allowed
Beaver Estates Pvt. Ltd. and Another Vs I.C.D.S. and Others
High Court Of Kerala · AIR 2006 Ker 285
Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 67(3)
High Courts30 Mar 2006Dismissed
Kandath Bus Service Vs Commissioner of Income Tax
High Court Of Kerala · (2007) 290 ITR 717 : (2007) 158 TAXMAN 368
Income Tax Act, 1961 — Section 220(2), 220(2A)
High Courts30 Mar 2006Dismissed
M/s. Thaliath and Cyrils Jewellers Vs The Sale Tax Office and Another
High Court Of Kerala · (2006) 2 KLJ 464 : (2006) 2 KLT 765
Kerala General Sales Tax Act, 1963 — Section 35, 5, 7(1)(a)
High Courts30 Mar 2006Allowed
Moideen Bava Manchesra Banots Vs Shahida
High Court Of Kerala · AIR 2006 Ker 362 : (2007) 1 DMC 116 : (2006) 3 ILR (Ker) 795 : (2006) 3 KLJ 79 : (2006) 3 KLT 763
Family Courts Act, 1984 — Section 13
High Courts29 Mar 2006
Cochin Mazdoor Sangh Vs Bobby
High Court Of Kerala · (2006) 110 FLR 926 : (2006) 3 KLT 317 : (2006) 3 LLJ 702
Constitution of India, 1950 — Article 14, 226Minimum Wages Act, 1948 — Section 3, 3(1A), 3(2A), 3(3), 9Payment of Wages Act, 1936 — Section 4
High Courts29 Mar 2006
Malabar Cement Ltd. Vs Secretary, MCL Labour Union
High Court Of Kerala · (2006) 2 ILR (Ker) 448 : (2006) 2 KLT 965
Constitution of India, 1950 — Article 12, 14, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 25F, 28Industrial Disputes Act, 1947 — Section 10
High Courts29 Mar 2006Allowed
Jameson Vs State of Kerala
High Court Of Kerala · (2006) 2 ILR (Ker) 752 : (2006) 3 KLT 186
Kerala Civil Rules of Practice, 1971 — Rule 377, 378, 379Kerala Land Acquisition Rules, 1963 — Rule 16, 16A, 16A(2), 16A(3), 18Land Acquisition Act, 1894 — Section 11, 12(2), 17, 17(3A), 18
High Courts29 Mar 2006Allowed
P. Damodaran and Others Vs M.K. Krishnan Kutty
High Court Of Kerala · (2006) 2 ILR (Ker) 504 : (2006) 2 KLJ 310 : (2006) 2 KLT 753 : (2006) 3 LLJ 407
Industrial Disputes Act, 1947 — Section 2(s)Payment of Wages Act, 1936 — Section 1(6), 15, 2(i), 2(vi)
High Courts28 Mar 2006Dismissed
Bank of India Vs Assistant Provident Fund Commissioner and Others
High Court Of Kerala · (2006) 03 KL CK 0097
Companies Act, 1956 — Section 529AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 11, 11(1), 11(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(4), 2, 35
High Courts28 Mar 2006Allowed
Mathai K.V. Vs State of Co-operative Election Commission and Others
High Court Of Kerala · (2008) 1 KLJ 194
Constitution of India, 1950 — Article 226, 329
High Courts28 Mar 2006Allowed
Abdul Kareem Vs State of Kerala
High Court Of Kerala · (2006) 3 CivCC 46 : (2006) 2 ILR (Ker) 537 : (2006) 2 KLT 408
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3AKerala Forest Act, 1961 — Section 61DNegotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Mar 2006Allowed
Karim Vs State of Kerala
High Court Of Kerala · (2006) 2 ILR (Ker) 369 : (2006) 2 KLT 874
Criminal Procedure Code, 1973 (CrPC) — Section 460, 461Essential Commodities Act, 1955 — Section 12(9), 7(1)
High Courts28 Mar 2006Allowed
Dr. Mini, K.V. Vs Director, Ayurveda Medical Education and Others
High Court Of Kerala · (2006) 03 KL CK 0014