High Courts18 Nov 2005
Stalin Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 493
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,664 of 2,716
High Courts17 Nov 2005
State of Kerala Vs Ponnamma
High Court Of Kerala · (2005) 4 ILR (Ker) 697 : (2005) 4 KLT 987
Kerala State and Subordinate Services Rules, 1958 — Rule 27, 39, 9
High Courts17 Nov 2005
Oriental Insurance Co. Ltd. Vs Hariprasad
High Court Of Kerala · (2006) ACJ 432 : AIR 2006 Ker 125 : (2005) 4 ILR (Ker) 757 : (2006) 2 JCR 501 : (2005) 4 KLT 977 : (2006) 1 RCR(Civil) 419 : (2006) 1 RCR(Criminal) 659
Kerala Motor Vehicles Rules, 1989 — Rule 371Motor Vehicles Act, 1988 — Section 140, 166, 169
High Courts17 Nov 2005
Oriental Insurance Co. Ltd. Vs Hari Prasad
High Court Of Kerala · (2006) 1 ACC 539
Motor Vehicles Act, 1988 — Section 140, 166, 169
High Courts16 Nov 2005Allowed
N. Krishnankutty Pillai Vs State of Kerala
High Court Of Kerala · (2006) 1 RCR(Criminal) 902
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts16 Nov 2005Dismissed
Thalayodi Raghavan Vs Koorantavitta Kelappan and Others
High Court Of Kerala · (2005) 3 KLJ 697
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts16 Nov 2005
Gracy Vincent Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 149 : (2006) 1 KLT 7 : (2006) 1 RCR(Civil) 661 : (2006) 1 RCR(Criminal) 908
Kerala Motor Vehicles Rules, 1989 — Rule 10, 5Kerala Motor Vehicles Taxation Act, 1976 — Section 10, 23, 24, 3(3), 5
High Courts16 Nov 2005
Raghavan Vs Kelappan
High Court Of Kerala · (2005) 4 ILR (Ker) 705 : (2006) 3 JCR 499 : (2006) 1 KLT 1
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts16 Nov 2005
Arayakkamdy Sukumaran and Others Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 976 : (2006) 1 ILR (Ker) 61
Criminal Procedure Code, 1973 (CrPC) — Section 110, 157, 161, 354(3), 366(1)Evidence Act, 1872 — Section 155, 27, 32Penal Code, 1860 (IPC) — Section 108, 109, 143, 147, 148
High Courts16 Nov 2005Allowed
Regional Cancer Centre Vs Gopalan
High Court Of Kerala · AIR 2006 Ker 103 : (2006) 1 ILR (Ker) 303 : (2006) 1 KLT 58
Criminal Procedure Code, 1973 (CrPC) — Section 473Income Tax Act, 1922 — Section 34Protection of Human Rights Act, 1993 — Section 36, 36(1), 36(2)
High Courts16 Nov 2005Allowed
South Indian Bank Ltd. Vs V.G. Krishnakumar and Another
High Court Of Kerala · (2006) 2 LLJ 661
Constitution of India, 1950 — Article 226, 30(1)Industrial Disputes Act, 1947 — Section 11A
High Courts15 Nov 2005Dismissed
M.R.F. Limited Vs Assistant Commissioner (Assessment) and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 428 : (2006) 148 STC 212
Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3), 45A, 45A(1)Kerala Surcharge on Taxes Act, 1957 — Section 3
High Courts15 Nov 2005Dismissed
John Vs Liquidator
High Court Of Kerala · (2007) 3 BC 115 : (2006) 1 ILR (Ker) 85 : (2006) 1 KLT 11 : (2006) 3 RCR(Civil) 79
Constitution of India, 1950 — Article 226
High Courts15 Nov 2005Dismissed
Majeed Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 19
Kerala Grants and Leases (Modification of Rights) Act, 1980 — Section 2, 3, 4Registration Act, 1908 — Section 17(1), 17(2)
High Courts15 Nov 2005Dismissed
Kulathunkal Motors Vs Sales Tax Officers and Others
High Court Of Kerala · (2007) 10 VST 195
Central Motor Vehicles Rules, 1989 — Rule 47Kerala General Sales Tax Act, 1963 — Section 10(1), 45ASales of Goods Act, 1930 — Section 19, 19(2), 20
High Courts14 Nov 2005Dismissed
Omana and Others Vs Sanalkumari and Another
High Court Of Kerala · (2006) 1 DMC 458 : (2005) 4 ILR (Ker) 694 : (2005) 3 KLJ 588 : (2006) 1 RCR(Criminal) 766
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 482Hindu Marriage Act, 1955 — Section 11, 5Penal Code, 1860 (IPC) — Section 120B, 494
High Courts14 Nov 2005Allowed
R.T.O. Vs Bhaskar Salian
High Court Of Kerala · (2006) 2 ACC 746 : (2006) 2 ILR (Ker) 219 : (2006) 2 KLT 194
Constitution of India, 1950 — Article 301Kerala Motor Vehicles Rules, 1989 — Rule 267(2)Kerala Motor Vehicles Taxation Act, 1976 — Section 3
High Courts14 Nov 2005Allowed
The Regional Transport Officer, Kasargode Vs Bhaskar Salian
High Court Of Kerala · (2006) 1 KLJ 900
Constitution of India, 1950 — Article 301Motor Vehicles Act, 1988 — Section 88
High Courts11 Nov 2005Allowed
Priyesh Vasudevan Vs Shameena, P. and Others
High Court Of Kerala · (2005) 11 KL CK 0061
Constitution of India, 1950 — Article 14, 16Hindu Succession Act, 1956 — Section 20Kerala Education Rules, 1959 — Rule 51B
High Courts11 Nov 2005Dismissed
Aboosa Vs Ashraf
High Court Of Kerala · (2005) 4 ILR (Ker) 729 : (2006) 1 KLT 282
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2), Order 21 Rule 98