High Courts13 Jan 2006Allowed
Nirmala Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 761
Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 357(3), 428, 433Penal Code, 1860 (IPC) — Section 201, 302, 34
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,658 of 2,716
High Courts13 Jan 2006Dismissed
P.M. Abdul Latheef Vs Indian Oil Corporation and Others
High Court Of Kerala · (2006) 4 ILR (Ker) 291 : (2006) 3 KLJ 261 : (2006) 4 KLT 361
Arbitration and Conciliation Act, 1996 — Section 37(1)(a)Contract Act, 1872 — Section 182, 194Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(i), 11(4)(ii), 11(8), 4
High Courts12 Jan 2006
Suresh Babu Vs Asst. Superintendent of Police
High Court Of Kerala · (2006) 1 KLT 647 : (2006) 3 LLJ 377
Constitution of India, 1950 — Article 254, 254(1), 254(2)Kerala Headload Workers Rules, 1981 — Rule 26AMotor Transport Workers Act, 1961 — Section 37, 39
High Courts11 Jan 2006
S. Sureshkumar and Others Vs State of Kerala and Others
High Court Of Kerala · (2006) 1 KLJ 583
Kerala Panchayat Raj (Standing Committee) Rules, 2000 — Rule 3, 5, 5(1), 7, 8Kerala Panchayat Raj Act, 1994 — Section 162, 162(1), 162(2), 191
High Courts11 Jan 2006
Suresh Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 669
Kerala Panchayat Raj (Standing Committee) Rules, 2000 — Rule 3, 5, 5(1), 7, 8(5)Kerala Panchayat Raj Act, 1994 — Section 162, 162(1), 162(2), 191
High Courts10 Jan 2006
Mohammed Vs State of Kerala
High Court Of Kerala · (2006) 4 BC 147 : (2006) CriLJ 1906 : (2006) 1 KLT 970
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 439, 439(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Jan 2006
Subhashchandrababu Vs State of Kerala
High Court Of Kerala · (2006) 2 ILR (Ker) 214 : (2006) 2 KLT 189
Kerala Building Tax Act, 1975 — Section 2, 30, 5, 5(5), 5A
High Courts04 Jan 2006Allowed
M.S. Krishna Moorthy Vs Taluk Land Board and Others
High Court Of Kerala · (2006) 1 KLJ 338
Kerala Land Reforms Act, 1963 — Section 81, 81(1)
High Courts04 Jan 2006
M.A.H. Khan Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 411
Kannur University (Amendment) Act, 2001 — Section 19, 23, 24, 24(1)Kannur University Act, 1996 — Section 23, 24(1)
High Courts03 Jan 2006Dismissed
V.T. Mary Vs Kuzhur Service Co-operative Bank Ltd. No. 540 and Another
High Court Of Kerala · (2006) 01 KL CK 0058
Constitution of India, 1950 — Article 226Income Tax Act, 1932 — Section 11A
High Courts03 Jan 2006Dismissed
Maulana Hospital Vs Union of India (UOI)
High Court Of Kerala · (2007) 207 ELT 189 : (2006) 1 KLT 681
Constitution of India, 1950 — Article 226
High Courts02 Jan 2006
Muthuraj (Minor) Represented by next Friend Vs Ramaswamy Kounder and Others
High Court Of Kerala · (2006) 01 KL CK 0071
High Courts02 Jan 2006Dismissed
Vinodan @ Bose Vs State of Kerala
High Court Of Kerala · (2007) 2 RCR(Civil) 38
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts02 Jan 2006Allowed
Suprabha Vs Sivaraman K.K.
High Court Of Kerala · (2006) 1 KLJ 462
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Family Courts Act, 1984 — Section 3, 7, 7(c), 7(d), 7(l)(e)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2)
High Courts02 Jan 2006Dismissed
K.C.P. Mathew Vs Mary and another Indian
High Court Of Kerala · (2006) 1 KLJ 414
Constitution of India, 1950 — Article 227Divorce Act, 1869 — Section 10, 11, 14Family Courts Act, 1984 — Section 10, 7(1)(a)
High Courts02 Jan 2006Allowed
Haneefa Vs United Finance Corporation
High Court Of Kerala · AIR 2006 Ker 149 : (2006) 1 ILR (Ker) 422 : (2006) 1 KLT 416
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1)Limitation Act, 1963 — Article 134, 136, 15, 15(1), 3
High Courts02 Jan 2006
Gopalaswamy Kounder and etc. Vs Ramaswamy Kounder and Others
High Court Of Kerala · AIR 2006 Ker 138 : (2006) 3 CivCC 134 : (2006) 2 KLT 595 : (2006) 2 RCR(Civil) 638
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 89, Order 21 Rule 90Limitation Act, 1963 — Section 5
High Courts02 Jan 2006Dismissed
Amritha Cyber Park (P) Ltd. Vs Kerala Financial Corporation
High Court Of Kerala · (2007) 136 CompCas 446 : (2006) 2 ILR (Ker) 115 : (2006) 2 KLT 394
Kerala Revenue Recovery Act, 1968 — Section 69, 69(2), 71Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 34(2)State Financial Corporations Act, 1951 — Section 29, 31, 32G
High Courts02 Jan 2006Dismissed
Usman Vs Kerala Financial Corporation
High Court Of Kerala · AIR 2007 Ker 184 : (2006) 2 ILR (Ker) 51 : (2006) 2 KLT 449
Revenue Recovery Act, 1968 — Section 69, 69(2), 69(4)State Financial Corporations Act, 1951 — Section 29
High Courts23 Dec 2005
Moosa Vs Sub Inspector of Police
High Court Of Kerala · (2006) CriLJ 1922 : (2006) 1 ILR (Ker) 237 : (2006) 1 KLT 552 : (2006) 3 RCR(Criminal) 221
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 20(2), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 236, 237, 299, 364