High Courts20 Jan 2006Dismissed
P.V. Rajesh Vs Assistant Engineer and Others
High Court Of Kerala · (2006) 1 KLT 686
Electricity (Supply) Act, 1948 — Section 79
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,657 of 2,716
High Courts19 Jan 2006Dismissed
Raju Jacob Vs Sales Tax Officer
High Court Of Kerala · (2006) 1 KLT 788
Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 5(10), 5A, 7(1)Kerala General Sales Tax Rules, 1963 — Rule 30, 30(1), 30(2), 30(3)
High Courts17 Jan 2006Allowed
Varghese and Others Vs Chief Secretary and Others
High Court Of Kerala · (2006) 01 KL CK 0067
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5), 151Easements Act, 1882 — Section 22
High Courts17 Jan 2006Dismissed
Infrastructure Leasing and Financial Services Ltd. Vs B.P.L. Ltd.
High Court Of Kerala · (2008) 144 CompCas 544
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 130, 391
High Courts17 Jan 2006Allowed
Mani Vs Tata Tea Ltd.
High Court Of Kerala · (2006) 2 KLT 310
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(2), Order 23 Rule 1(3), Order 23 Rule 3(1)
High Courts17 Jan 2006Dismissed
Chackolas Spinning and Weaving Mills Ltd. Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 541 : (2006) 1 KLT 989 : (2006) 145 STC 250
Constitution of India, 1950 — Article 226, 39AKerala Court Fees and Suits Valuation Act, 1959 — Article 16, 76, 76(1), 76(3), 76(4)Kerala Legal Benefit Fund Act, 1991 — Section 85
High Courts17 Jan 2006Dismissed
Abdu Vs Gopalakrishnan
High Court Of Kerala · (2006) 1 ILR (Ker) 534 : (2006) 1 KLT 701
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 34Kerala Stamp Act, 1959 — Section 35, 41, 42, 59, 59(2)
High Courts17 Jan 2006Dismissed
Gopakumar Vs P. Easwar Pillai
High Court Of Kerala · AIR 2006 Ker 242 : (2007) 3 BC 150 : (2006) 1 ILR (Ker) 740
Kerala Stamp Act, 1959 — Section 2
High Courts16 Jan 2006Dismissed
Muhammed Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 440
Constitution of India, 1950 — Article 243D, 243D(4), 334Kerala Panchayat Raj Act, 1994 — Section 153, 153(3), 153(4), 153(6), 53
High Courts16 Jan 2006
Abdul Russak Vs Alappuzha Municipality and another
High Court Of Kerala · (2006) 1 ILR (Ker) 474 : (2006) 1 KLJ 448 : (2006) 1 KLT 881
High Courts16 Jan 2006Allowed
Saranya Zaveri Vs Kamadon Academy Pvt. Ltd.
High Court Of Kerala · (2006) 1 ILR (Ker) 717 : (2006) 1 KLT 994
Constitution of India, 1950 — Article 215, 227Contempt of Courts Act, 1971 — Section 11, 12, 19(1)Contempt of Courts Rules, 1980 — Rule 6, 9
High Courts16 Jan 2006Dismissed
State of Kerala Vs Suja Kumari
High Court Of Kerala · (2006) 1 ILR (Ker) 431 : (2006) 1 KLT 846
High Courts16 Jan 2006
Sainaba Vs Union of India (UOI)
High Court Of Kerala · AIR 2006 Ker 269 : (2006) 1 ILR (Ker) 488 : (2006) 1 KLT 654
High Courts16 Jan 2006Dismissed
Quilon District Petroleum Dealers'' Association Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 681 : (2006) 1 KLT 862
Kerala Motor Transport Workers Payment of Fair Wages Act, 1971 — Section 2Kerala Motor Transport Workers Welfare Fund (Amendment) Act, 2005 — Section 8AKerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 2, 2(1)
High Courts16 Jan 2006Allowed
E.M. Mani Vs Tata Tea Ltd. and Others
High Court Of Kerala · (2006) 01 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 2(2), Order 23 Rule 3(1)
High Courts15 Jan 2006Dismissed
Gem Granites Vs State of Kerala
High Court Of Kerala · AIR 2006 Ker 209 : (2006) 1 ILR (Ker) 547 : (2006) 2 KLT 899
Constitution of India, 1950 — Article 14Kerala Minor Concession Rules, 1967 — Rule 15(3), 29(1), 34Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1), 15(3), 25(2), 9
High Courts15 Jan 2006
Suni Vs State of Kerala
High Court Of Kerala · (2006) 2 ILR (Ker) 434 : (2006) 3 KLT 618
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313, 313(1), 464Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts15 Jan 2006
Dr. R. Sreekumar Vs M. Mohan and Others
High Court Of Kerala · (2006) 01 KL CK 0006
Constitution of India, 1950 — Article 166(2), 166(3)Kerala Collegiate Education Service Rules, 1994 — Rule 1(2), 5, 9Kerala State and Subordinate Services Rules, 1958 — Rule 17A, 27, 28
High Courts14 Jan 2006
Kerala State Contract C.B.O. Association Vs State of Kerala
High Court Of Kerala · (2006) 2 KLT 95
Constitution of India, 1950 — Article 265Kerala Motor Vehicles Taxation Act, 1976 — Section 3(2)