COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,649 of 2,716

High Courts20 Mar 2006Allowed

Baiju Vs S.I. of Police

High Court Of Kerala · (2007) CriLJ 1346 : (2006) 2 ILR (Ker) 747 : (2006) 3 KLT 49

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(8), 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 320

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High Courts20 Mar 2006Dismissed

Smt. Leelamma John Thoppil Vs Assistant Commissioner of Income Tax, Inv. Circle 3, Division I, Ernakulam

High Court Of Kerala · (2007) 295 ITR 368 : (2006) 157 TAXMAN 55

Income Tax Act, 1961 — Section 264, 40(b)

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High Courts20 Mar 2006Dismissed

Kerala State Financial Enterprises Ltd. Vs Deputy Commissioner of Income Tax and Another

High Court Of Kerala · (2006) 206 CTR 546 : (2007) 290 ITR 374 : (2006) 156 TAXMAN 357

Income Tax Act, 1961 — Section 143(1), 220(2), 234B, 234C

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High Courts17 Mar 2006

Secretary, S.N.V. Saqdanam Trust, Ekm. Vs The Corporation of Cochin

High Court Of Kerala · (2006) 3 KLJ 15 : (2006) 3 KLT 663

Income Tax Act, 1961 — Section 11, 2(15), 239

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High Courts17 Mar 2006Allowed

Eapen Vs Director General of Foreign Trade

High Court Of Kerala · (2006) 2 ILR (Ker) 556 : (2006) 2 KLT 650

Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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High Courts17 Mar 2006

Moni Vs State of Kerala

High Court Of Kerala · (2006) 2 ILR (Ker) 284 : (2006) 2 KLT 313

Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 144(1), 144(2), 144(3)

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High Courts17 Mar 2006

A.K. Moni, M.L.A and Others Vs State of Kerala and Others

High Court Of Kerala · (2006) CriLJ 4337 : (2006) 3 RCR(Criminal) 77

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 144(1), 144(2), 144(4)

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High Courts17 Mar 2006

K.M. Babu Vs Election Commission of India and Another

High Court Of Kerala · AIR 2006 Ker 226 : (2006) 2 ILR (Ker) 93 : (2006) 2 KLJ 62 : (2006) 2 KLT 135

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High Courts16 Mar 2006Dismissed

T.C. Sreejith Vs Intelligence Officer and Others

High Court Of Kerala · (2007) 8 VST 268

Kerala General Sales Tax Act, 1963 — Section 20, 45AKerala General Sales Tax Rules, 1963 — Rule 49

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High Courts16 Mar 2006Dismissed

Kaduvapalli Kunhayamu and Others Vs M. Neelakandan Namboodiri and Others

High Court Of Kerala · (2006) 2 KLJ 8

Kerala Land Reforms Act, 1963 — Section 10, 11, 12, 125, 17Kerala Land Reforms Rules, 1970 — Rule 2(57)Transfer of Property Act, 1882 — Section 105

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High Courts16 Mar 2006

Wahab Vs State of Kerala

High Court Of Kerala · (2006) 2 ILR (Ker) 498 : (2006) 2 KLT 755

Kerala Motor Vehicles Rules, 1989 — Rule 133(5)Kerala Motor Vehicles Taxation Act, 1976 — Section 3(4)Motor Vehicles Act, 1988 — Section 3, 3(1), 3(4), 3(5), 87

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High Courts16 Mar 2006

M. Fathima Beevi Vs Stella John

High Court Of Kerala · (2006) 2 ILR (Ker) 97 : (2006) 2 KLJ 31 : (2006) 2 KLT 285

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(iv), 11A, 20

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High Courts16 Mar 2006Dismissed

Sreejith Vs Intelligence Officer

High Court Of Kerala · (2006) 4 KLT 260

Kerala General Sales Tax Act, 1963 — Section 20, 45, 45AKerala General Sales Tax Rules, 1963 — Rule 49

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High Courts15 Mar 2006Dismissed

Hassankunju Vs Asst. Excise Commissioner

High Court Of Kerala · (2006) 2 ILR (Ker) 181 : (2006) 2 KLT 417

Kerala Abkari Act, 1077 — Section 67(2), 67B, 67B(2), 67CMotor Vehicles Act, 1939 — Section 3, 31Motor Vehicles Act, 1988 — Section 2(30), 31

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High Courts15 Mar 2006Allowed

Shibu Vs State of Kerala

High Court Of Kerala · (2006) 4 KLT 747

Motor Vehicles Act, 1988 — Section 185, 203, 204(1)

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High Courts15 Mar 2006Allowed

Harikumar Vs Special Tahsildar (L.A)

High Court Of Kerala · (2006) 4 ILR (Ker) 826 : (2007) 1 KLT 277

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 3 Rule 6(1)Land Acquisition Act, 1894 — Section 12(2), 18, 4, 45, 45(3)Post Office Act, 1898 — Section 28, 29

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High Courts14 Mar 2006