High Courts08 Mar 2006Dismissed
Janardhanan Vs C.V. Narayani and Others
High Court Of Kerala · (2008) 1 KLJ 245 : (2007) 2 KLJ 245 : (2007) 4 RCR(Civil) 460
Civil Procedure Code, 1908 (CPC) — Section 2, 2(12)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,651 of 2,716
High Courts07 Mar 2006Allowed
Harihara Puthra Sharma Vs State of Kerala and Another
High Court Of Kerala · (2007) 2 BC 576 : (2007) 2 CivCC 168 : (2007) 137 CompCas 729 : (2006) 4 ILR (Ker) 901 : (2007) 1 RCR(Criminal) 903
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143, 144, 145
High Courts07 Mar 2006
Hymavathi Vs Spl. Dy. Tahsildar
High Court Of Kerala · (2006) 109 FLR 1171 : (2006) 2 ILR (Ker) 122 : (2006) 2 KLT 438 : (2006) 3 LLJ 223
Constitution of India, 1950 — Article 19(1), 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 16(1)Motor Transport Workers Welfare Fund Act, 1985 — Section 4(1)
High Courts07 Mar 2006Dismissed
Prabhakaran Vs Gangadharan
High Court Of Kerala · (2006) CriLJ 1872 : (2006) 1 ILR (Ker) 825 : (2006) 2 KLT 122 : (2007) 5 RCR(Criminal) 481
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts07 Mar 2006
Biju S. Praveen Vs State of Kerala and Another
High Court Of Kerala · (2007) 2 ILR (Ker) 26 : (2008) 1 KLJ 713 : (2007) 1 KLJ 713
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482, 82, 83, 87Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts06 Mar 2006
Ansari Charitable Trust Vs The Kerala Wakf Board
High Court Of Kerala · (2006) 3 CivCC 643 : (2006) 2 ILR (Ker) 392 : (2006) 2 KLJ 192 : (2006) 2 KLT 891 : (2006) 2 RCR(Civil) 218
Waqf Act, 1995 — Section 40(1), 40(2), 43, 83
High Courts06 Mar 2006
Hindusthan Newsprint Industrial Canteen Workers Union Vs Hindusthan Newsprint Ltd.
High Court Of Kerala · (2006) 2 KLT 103 : (2006) 3 LLJ 292
Constitution of India, 1950 — Article 226, 309
High Courts03 Mar 2006Dismissed
Musliarakath Abdulla Vs Abdul Azeea Naha
High Court Of Kerala · (2006) 2 ILR (Ker) 128 : (2006) 2 KLT 228
Contract Act, 1872 — Section 23Limitation Act, 1963 — Article 113, 24, 62
High Courts03 Mar 2006Dismissed
Animal Welfare Board of India Vs Ombudsman
High Court Of Kerala · AIR 2006 Ker 201 : (2006) 2 ILR (Ker) 233 : (2006) 3 JCR 310 : (2006) 2 KLT 91
Constitution of India, 1950 — Article 141, 21Prevention of Cruelty to Animals Act, 1960 — Section 11(3), 38(1), 38(2), 9
High Courts03 Mar 2006Dismissed
Corporation of Cochin Vs T.J. Augusthy
High Court Of Kerala · (2006) 03 KL CK 0001
High Courts02 Mar 2006Dismissed
Liza Charly Vs State of Kerala and Others
High Court Of Kerala · (2006) 1 KLJ 942
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)(i), 3(1)(ii), 3(1)(iii)Constitution of India, 1950 — Article 19, 21, 22, 22(5), 226
High Courts01 Mar 2006Allowed
Saranya Zaveri and Another Vs Kamadon Academy P. Ltd.
High Court Of Kerala · (2006) 133 CompCas 546 : (2006) 1 ILR (Ker) 773 : (2008) 38 PTC 554
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 43 Rule 1, Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 11Constitution of India, 1950 — Article 227Copyright Act, 1957 — Section 13, 2, 40, 55, 62
High Courts01 Mar 2006Dismissed
Jayakumar Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 765 : (2006) 2 KLT 34
Kerala Building Tax Act, 1975 — Section 13, 5(5), 5A, 5A(1)
High Courts01 Mar 2006
P.M. James Vs The Accountant General, Kerala and Others
High Court Of Kerala · (2006) 1 KLJ 921 : (2006) 2 KLT 870
High Courts01 Mar 2006
M/s. National Thermal Power Corporation Vs The Sales Tax Officer and another
High Court Of Kerala · (2006) 2 ILR (Ker) 265 : (2006) 1 KLJ 895 : (2006) 2 KLT 235 : (2007) 6 VST 655
Motor Vehicles Act, 1988 — Section 2(28)
High Courts01 Mar 2006Dismissed
Joseph Vs Intelligence Officer
High Court Of Kerala · (2006) 2 ILR (Ker) 374 : (2006) 2 KLT 444 : (2006) 145 STC 479
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(5), 100(6)Kerala General Sales Tax Act, 1963 — Section 27, 28(3), 28(4), 28(5), 45AKerala General Sales Tax Rules, 1963 — Rule 32
High Courts01 Mar 2006Dismissed
Commissioner of Police Vs Abida Beevi
High Court Of Kerala · (2006) 1 ILR (Ker) 828 : (2006) 2 KLT 112
Constitution of India, 1950 — Article 226, 311(2)
High Courts28 Feb 2006
P. Rohini and Another Vs P. Kumaran and Another
High Court Of Kerala · (2006) 02 KL CK 0073
Motor Vehicles Act, 1988 — Section 14, 15
High Courts28 Feb 2006
M.S.P. Family Jain Trust Vs State of Kerala and Others
High Court Of Kerala · (2006) 02 KL CK 0064
Kerala Agricultural Income Tax Act, 1991 — Section 16, 41
High Courts28 Feb 2006Allowed
Rohini Vs Kumaran
High Court Of Kerala · (2006) ACJ 1709 : (2006) 2 KLT 8
Motor Vehicles Act, 1988 — Section 14, 14(2), 15, 15(2)