COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,665 of 2,716

High Courts11 Nov 2005Allowed

Shasthri Nagar Colony Welfare Committee Vs Calicut Development Authority

High Court Of Kerala · AIR 2006 Ker 46 : (2005) 4 ILR (Ker) 823 : (2006) 1 KLT 294

Constitution of India, 1950 — Article 21, 29(1), 48AKerala Building Rules, 1984 — Rule 14(5), 6Kerala Development Authorities Rules, 1984 — Rule 55, 55(1)

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High Courts11 Nov 2005Dismissed

Kamalasanan Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 29 : (2006) 1 KLT 380

Criminal Procedure Code, 1973 (CrPC) — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 43

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High Courts09 Nov 2005Allowed

Abraham Chacko Vs Addl. Sales Tax Officer

High Court Of Kerala · (2006) 1 KLT 186

Kerala General Sales Tax Act, 1963 — Section 44, 44(2)Kerala General Sales Tax Rules, 1963 — Rule 43, 43(2), 43(3)

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High Courts09 Nov 2005

Prema A.S. Vs K.K. Ambujakshan

High Court Of Kerala · (2006) 1 KLJ 149

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High Courts09 Nov 2005Dismissed

Vasavan Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 1179 : (2006) 1 ILR (Ker) 166 : (2006) 1 KLT 52 : (2006) 2 RCR(Criminal) 599

Criminal Law Amendment (Amending) Ordinance, 1943 — Ordinance 38Criminal Procedure Code, 1973 (CrPC) — Section 190, 239, 307, 308, 308(1)Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts09 Nov 2005Dismissed

Preme Vs Ambujakshan

High Court Of Kerala · (2005) 4 ILR (Ker) 718 : (2006) 1 KLT 905

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High Courts08 Nov 2005

Intelligence Inspector, Intelligence Office, Agricultural Income Tax and Sales Tax and Others Vs H.P.C. Electrical Limited and Another

High Court Of Kerala · (2008) 11 VST 559

Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 29A, 29A(2)

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High Courts08 Nov 2005

Balan Vs Sivagiri Sree Narayana Dharma Sanghom Trust

High Court Of Kerala · AIR 2006 Ker 58 : (2006) 4 CTC 273 : (2006) 1 ILR (Ker) 1 : (2006) 2 JCR 94 : (2005) 4 KLT 865 : (2006) 1 RCR(Civil) 395

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 104, 105, 141, 151Constitution of India, 1950 — Article 136, 225, 227, 228Criminal Procedure Code, 1973 (CrPC) — Section 100A, 526, 561A

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High Courts08 Nov 2005Dismissed

Cheruvannoor Nallalam Grama Panchayat Vs Ravi

High Court Of Kerala · AIR 2006 Ker 132 : (2006) 2 CivCC 193 : (2005) 4 ILR (Ker) 789 : (2006) 1 KLT 546

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Evidence Act, 1872 — Section 114

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High Courts08 Nov 2005Dismissed

Kamalasanan and Another Vs State of Kerala

High Court Of Kerala · (2005) 3 KLJ 788

Criminal Procedure Code, 1973 (CrPC) — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 42, 42(1), 42(2), 43

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High Courts07 Nov 2005

State of Kerala Vs Surabhi Steels (P) Ltd.

High Court Of Kerala · (2006) 2 KLT 169

Kerala Tax on Entry of goods into Local Areas Act, 1994 — Section 12, 19, 2, 3, 3(2)Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 4

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High Courts07 Nov 2005

Thomas, P.C. @ Fr. Thomas Pudussery Vs Bar Council of Kerala and Others

High Court Of Kerala · (2006) 1 RCR(Civil) 289

Advocates Act, 1961 — Section 24, 24(1), 24A, 28(2)Bar Council of Kerala Rules, 1979 — Rule 2, 47, 48, 49Constitution of India, 1950 — Article 14, 15, 16, 19(1), 21

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High Courts07 Nov 2005

Mary Tresa P.J. @ SR. Teena Jose CMC Vs Bar Council of Kerala, Enrolment Committee, Bar Council of Kerala and Bar Council of India

High Court Of Kerala · AIR 2006 Ker 69 : (2006) 2 JCR 244 : (2005) 4 KLT 745

Advocates Act, 1961 — Section 24, 24(1), 24A, 28(2)Bar Council of India Rules, 1975 — Rule 47, 48, 49Bar Council of Kerala Rules, 1978 — Rule 2

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High Courts07 Nov 2005

Sreenivasan alias Sreeni Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 1485

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(1)

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High Courts07 Nov 2005Allowed