High Courts08 Dec 2005Allowed
State Bank of Travancore Vs Central Board of Direct Taxes
High Court Of Kerala · (2006) 151 TAXMAN 133
Income Tax Act, 1961 — Section 10, 10(10C), 10(10C)(iii), 10(10C)(viii), 15
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,662 of 2,716
High Courts08 Dec 2005Allowed
Returning Officer Vs Chamiyar
High Court Of Kerala · (2006) 2 KLT 878
Constitution of India, 1950 — Article 136(2), 226, 227(4), 243O, 243ZGKerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 10Kerala Panchayat Raj Act, 1994 — Section 102, 136, 138, 271G, 34
High Courts08 Dec 2005
Al Ahli Bank of Kuwait (KSC) Vs M.T. Arabian Victory
High Court Of Kerala · AIR 2006 Ker 263 : (2006) 2 ILR (Ker) 202 : (2006) 2 KLT 775
Constitution of India, 1950 — Article 1, 226, 4, 5, 6Kerala High Court Act, 1958 — Section 9Merchant Shipping Act, 1958 — Section 145
High Courts08 Dec 2005
Oriental Insurance Company Ltd. Vs Abdul Rasheed
High Court Of Kerala · (2006) 2 ACC 697 : (2006) ACJ 1476 : (2006) 1 ILR (Ker) 459 : (2006) 1 KLT 589
Central Motor Vehicles Rules, 1989 — Rule 141Motor Vehicles Act, 1988 — Section 147(5), 149(1), 149(2), 3Penal Code, 1860 (IPC) — Section 380
High Courts08 Dec 2005Allowed
Siddique and etc. Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 1109 : (2006) 1 ILR (Ker) 409
Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 100, 101, 143, 147, 148
High Courts07 Dec 2005Dismissed
Raja Raja Varma Thampuran A.K. Vs Regional Director, E.S.I. Corporation
High Court Of Kerala · (2006) 111 FLR 950 : (2006) 3 LLJ 81
Employees State Insurance (Central) Rules, 1950 — Rule 50Employees State Insurance (General) Regulations, 1950 — Regulation 2(b)Employees State Insurance Act, 1948 — Section 2(9), 38, 39, 40, 41
High Courts06 Dec 2005Dismissed
National Medical Educational Charitable Trust Vs Kerala Nursing and Midwifery Council
High Court Of Kerala · (2006) 2 KLT 612
Indian Nursing Council Act, 1947 — Section 10, 11, 12, 13, 14Travancore Nurses and Midwives Act, 1953 — Section 26, 28, 36
High Courts06 Dec 2005Allowed
Harrisons Malayalam Ltd. Vs Regional Provident Fund Commissioner
High Court Of Kerala · (2006) 110 FLR 1115 : (2006) 1 KLT 678 : (2006) 2 LLJ 479
Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 4(1), 7(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 7(1), 8
High Courts05 Dec 2005Dismissed
Mechanical Assembly Systems (India) Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 947 : (2006) 144 STC 536
Constitution of India, 1950 — Article 366(12)Kerala General Sales Tax Act, 1963 — Section 17(3), 2, 5, 5AKerala General Sales Tax Rules, 1963 — Rule 32(15)
High Courts05 Dec 2005Allowed
P.L.S. Kannan Vs K. Vijayan
High Court Of Kerala · (2008) 1 KLJ 426
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 54(2), Order 21 Rule 58, Order 21 Rule 66
High Courts05 Dec 2005
Siraj M.K. and Another Vs The District Collector and Others
High Court Of Kerala · (2005) 4 ILR (Ker) 883 : (2006) 1 KLJ 802 : (2006) 1 KLT 47
Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 133, 482Kerala Municipalities Act, 1994 — Section 45
High Courts02 Dec 2005Allowed
Regional Director, E.S.I. Corporation Vs Managing Director, Transmatic System Ltd.
High Court Of Kerala · (2006) 111 FLR 953 : (2006) 1 ILR (Ker) 403 : (2006) 2 LLJ 990
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 6Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31CEmployees State Insurance Act, 1948 — Section 40, 85, 85B
High Courts02 Dec 2005Dismissed
Solaris System Pvt. Ltd. Vs Oriental Bank of Commerce
High Court Of Kerala · (2006) 4 BC 536 : (2006) 2 ILR (Ker) 645 : (2006) 3 KLT 121 : (2006) 72 SCL 168
Companies Act, 1956 — Section 37Criminal Procedure Code, 1973 (CrPC) — Section 12, 17, 482, 8Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1)
High Courts01 Dec 2005
United India Insurance Company Limited Vs Velayudhan and Another
High Court Of Kerala · (2006) 4 ACC 44 : (2006) 1 ILR (Ker) 622 : (2006) 4 RCR(Civil) 412
Motor Vehicles Act, 1988 — Section 147, 149
High Courts01 Dec 2005
Sasisekharan Nair Vs Registrar of Co-operative Societies
High Court Of Kerala · (2006) 1 KLT 255
High Courts01 Dec 2005Allowed
Vijayan Vs State of Kerala
High Court Of Kerala · (2005) 4 ILR (Ker) 783 : (2005) 3 KLJ 661 : (2006) 1 KLT 77 : (2006) 1 RCR(Criminal) 773
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts01 Dec 2005Allowed
Musthafa Vs Andrews and Another
High Court Of Kerala · (2006) 4 CivCC 94 : (2006) 3 RCR(Civil) 646
Transfer of Property Act, 1882 — Section 51, 52
High Courts30 Nov 2005
P.N. Sagar Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 1104 : (2006) 1 ILR (Ker) 227 : (2005) 3 KLJ 722 : (2006) 1 KLT 69 : (2006) 1 RCR(Criminal) 904
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1), 340, 341Penal Code, 1860 (IPC) — Section 120B, 193, 204, 34, 465