High Courts31 Oct 2005Dismissed
Ayyappan alias Appu Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 661 : (2006) 2 RCR(Criminal) 638
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 323, 34
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,666 of 2,716
High Courts28 Oct 2005Dismissed
Sameer, P.K. Vs State of Kerala and Another
High Court Of Kerala · AIR 2006 Ker 164 : (2005) 4 ILR (Ker) 620
Family Courts (Procedure) Rules, 1989 — Rule 5, 5(1), 5(3)
High Courts28 Oct 2005Allowed
Ibrahim Kannu Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 311 : (2005) 4 KLT 1034
Constitution of India, 1950 — Article 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 16, 17, 18
High Courts27 Oct 2005
Gopalakrishnan Vs Director of Public Instruction
High Court Of Kerala · (2005) 4 KLT 774
Kerala Education Rules, 1959 — Rule 3(1), 3A, 4, 4(1), 44
High Courts27 Oct 2005
Kerala State Electricity Board and Another Vs P.C. Mathukutty and Another
High Court Of Kerala · AIR 2006 Ker 165
State Financial Corporations Act, 1951 — Section 29(1), 29(2)
High Courts27 Oct 2005
Narayanan Nambudiri Vs Institute of Chartered Accountants of India
High Court Of Kerala · (2006) 150 TAXMAN 406
Chartered Accountants Act, 1949 — Section 15, 21, 22, 30, 9
High Courts27 Oct 2005
State of Kerala Vs George Jacob
High Court Of Kerala · AIR 2006 Ker 111 : (2005) 4 KLT 709
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, 64Government of India Act, 1935 — Section 175(3)Kerala Stamp Act, 1959 — Section 17, 2, 2(12), 27, 3
High Courts26 Oct 2005Allowed
Moosa Vs Jomon Puthanpurackkal
High Court Of Kerala · (2005) 4 KLT 685
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 227, 244Evidence Act, 1872 — Section 137, 138, 33Penal Code, 1860 (IPC) — Section 163, 34
High Courts26 Oct 2005Allowed
Union of India and Others Vs S. Ashok Kumar
High Court Of Kerala · (2005) 3 KLJ 525
Administrative Tribunals Act, 1985 — Section 13Constitution of India, 1950 — Article 14
High Courts25 Oct 2005
The Sree Sankaracharya University of Sanskrit Vs State of Kerala
High Court Of Kerala · (2005) 3 KLJ 513 : (2005) 4 KLT 1026
Kerala Court Fees and Suits Valuation Act, 1959 — Section 66, 67, 68, 69
High Courts24 Oct 2005Dismissed
Vasu @ Vasal Vasu Vs K.V. Varghese
High Court Of Kerala · (2008) 1 KLJ 79
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(5), 11(7)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 5(5)
High Courts21 Oct 2005
Parry Agro Industries Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2006) 204 CTR 267 : (2006) 285 ITR 440
Income Tax Act, 1961 — Section 32AB, 32AB(1)
High Courts21 Oct 2005Allowed
Kesavan Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2005) 4 ILR (Ker) 715 : (2006) 1 KLT 159
High Courts21 Oct 2005Dismissed
Raju Vs Director General of Income Tax
High Court Of Kerala · (2006) 283 ITR 154 : (2006) 1 KLT 147
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120(2), 132, 132(9A), 139(9A), 2(7A)
High Courts20 Oct 2005
Asstt. CCE and Others Vs V. Krishna Poduval and Others
High Court Of Kerala · (2006) 199 CTR 581
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 68, 73, 75, 76, 78Limitation Act, 1963 — Section 14
High Courts20 Oct 2005Dismissed
Assistant Commissioner of Central Excise Vs Krishna Poduval
High Court Of Kerala · (2005) 199 CTR 581 : (2005) 4 ILR (Ker) 499 : (2005) 4 KLT 947
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 68, 73, 73(2), 75, 76Limitation Act, 1963 — Section 14(2)
High Courts18 Oct 2005
Bahuleyan Vs Moosa
High Court Of Kerala · (2006) 4 KLT 882
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(1), Order 21 Rule 66(2), Order 21 Rule 72A, Order 21 Rule 90, Order 21 Rule 90(3)
High Courts18 Oct 2005
Amina Vs Kunjubawa
High Court Of Kerala · (2006) 1 CivCC 102 : (2005) 4 KLT 609
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts18 Oct 2005
Chellappan Nair Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 499
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts18 Oct 2005Allowed
P. Bahuleyan Vs Moossa E.P. and Another
High Court Of Kerala · AIR 2006 Ker 369 : (2006) 4 ILR (Ker) 118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 72A