High Courts28 Mar 2006
A. Sudhakara Menon Vs Intelligence Officer and Others
High Court Of Kerala · (2007) 9 VST 645
Kerala General Sales Tax Act, 1963 — Section 45AKerala General Sales Tax Rules, 1963 — Rule 22A(2), 8(4)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,648 of 2,716
High Courts27 Mar 2006
Mohamad Sadik Vs Tahsildar
High Court Of Kerala · (2006) 3 KLT 271
Kerala Building Tax Act, 1975 — Section 5A
High Courts27 Mar 2006
Noushad Vs Kayamkulam Municipality and Others
High Court Of Kerala · (2006) 2 ILR (Ker) 401 : (2006) 2 KLJ 146 : (2006) 2 KLT 319
Constitution of India, 1950 — Article 226, 227
High Courts27 Mar 2006Allowed
Kerala Jesuit Society Vs Agricultural Income Tax and Sales Tax Officer
High Court Of Kerala · (2006) 3 KLT 828
Kerala Agricultural Income Tax Act, 1991 — Section 13, 2(26), 35, 37, 37(1)
High Courts24 Mar 2006Dismissed
V.M. Gopakumar Vs The Zamorian Raja of Calicut and Others
High Court Of Kerala · (2006) 2 KLJ 174
Land Acquisition Act, 1894 — Section 17(4), 4(1), 48
High Courts24 Mar 2006Dismissed
Partha Kumar Vs Ajith Viswanathan
High Court Of Kerala · (2007) 1 JCR 175
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 116Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(17), 11(2), 11(3)
High Courts24 Mar 2006Allowed
P.S. Padmanabhana Vs Corpn. of Thiruvananthapuram
High Court Of Kerala · AIR 2006 Ker 258 : (2006) 2 KLJ 218 : (2006) 2 KLT 603
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 2, 2(7), 2(7A), 3, 5
High Courts24 Mar 2006Dismissed
Parthakumar Vs Ajith Viswanathan
High Court Of Kerala · (2006) 4 CTC 353 : (2006) 2 ILR (Ker) 149 : (2006) 2 KLT 250
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 116Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 11(3), 11(4)
High Courts24 Mar 2006Allowed
P. Kamalam and Another Vs Devaki and Others
High Court Of Kerala · AIR 2006 Ker 248 : (2006) 2 ILR (Ker) 388 : (2006) 2 KLJ 460 : (2006) 2 KLJ 154 : (2006) 2 KLT 499
High Courts23 Mar 2006Dismissed
P.T. Abdurahman Vs The Tribunal and Others
High Court Of Kerala · (2006) 03 KL CK 0098
Central Motor Vehicles Rules, 1989 — Rule 383Constitution of India, 1950 — Article 226Kerala Motor Vehicles Rules, 1989 — Rule 344, 344, 383
High Courts23 Mar 2006Dismissed
Sivasankaran Nair Vs State of Kerala
High Court Of Kerala · (2006) 3 ILR (Ker) 445 : (2006) 3 KLT 804 : (2007) 8 VST 220
Kerala General Sales Tax Act, 1963 — Section 39(1), 39(4), 39(7), 41, 41(1)
High Courts22 Mar 2006
Institute of Social Welfare Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 871
Kerala Buildings (Regularisation of Unauthorised Construction and Land Development) Rules, 1999 — Rule 5, 5(7)
High Courts22 Mar 2006
Mohammed Sulaiman Vs Director of Medical Education
High Court Of Kerala · (2006) 2 ILR (Ker) 83 : (2006) 2 KLT 205
Constitution of India, 1950 — Article 14, 15, 16
High Courts22 Mar 2006
Balasubramanian Vs Chandradas
High Court Of Kerala · (2006) 2 KLT 467
Constitution of India, 1950 — Article 226, 243T, 334Kerala Municipality (Election of Chairperson and Deputy Chairperson) Rules, 1995 — Rule 6(3)Municipalities Act, 1994 — Section 10(2), 10(4), 11(3), 12, 12(1)
High Courts22 Mar 2006Dismissed
Alukkas Jewellery Vs State of Kerala and Another
High Court Of Kerala · (2009) 1 KLT 785 : (2007) 10 VST 72
Kerala General Sales Tax Act, 1963 — Section 7(1)
High Courts22 Mar 2006Dismissed
Shashee''s Flight Kuchen Vs ITO
High Court Of Kerala · (2007) 164 TAXMAN 422
Income Tax Act, 1961 — Section 260A
High Courts21 Mar 2006Dismissed
Forum for Socio Economic Studies Vs Commissioner of Land Revenue and Others
High Court Of Kerala · (2006) 2 KLJ 186
Constitution of India, 1950 — Article 21, 48AKerala Parks, Play Fields and Open Spaces (Preservation and Protection) Act, 1969 — Section 4, 4(6), 5
High Courts21 Mar 2006Dismissed
Bar Council of India Vs Mary Tresa
High Court Of Kerala · AIR 2006 Ker 219 : (2006) 2 ILR (Ker) 170 : (2006) 2 KLT 210
Advocates Act, 1961 — Section 24, 24A, 26, 26(1), 26(2)Bar Council of Kerala Rules, 1979 — Rule 1, 2, 24(1)Constitution of India, 1950 — Article 14, 19(1), 21, 226
High Courts21 Mar 2006
Hotel Yuvarani Vs Income Tax Officer and Another
High Court Of Kerala · (2006) 203 CTR 496
Income Tax Act, 1961 — Section 148, 264
High Courts21 Mar 2006Allowed
Kuttiah Vs Federal Bank Ltd.
High Court Of Kerala · (2007) 2 BC 534 : (2006) CriLJ 3541 : (2006) 3 ILR (Ker) 100 : (2006) 3 KLT 418
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 341Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176