High Courts04 Oct 2005Dismissed
State of Kerala Vs Hariharan
High Court Of Kerala · (2006) 1 KLT 173
Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,668 of 2,716
High Courts30 Sept 2005
Augustine Vs Thankamma Thomas
High Court Of Kerala · (2006) 1 CivCC 74 : (2005) 4 ILR (Ker) 373 : (2005) 4 KLT 653 : (2006) 1 RCR(Civil) 201
Evidence Act, 1872 — Section 68
High Courts29 Sept 2005
Tresa Vs Joseph
High Court Of Kerala · (2005) 4 ILR (Ker) 482 : (2005) 4 KLT 435
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(4), 11(4)(i)Transfer of Property Act, 1882 — Section 116
High Courts29 Sept 2005Allowed
Janardhanan Pillai Vs Travancore Devaswom Board
High Court Of Kerala · (2005) 4 ILR (Ker) 354 : (2005) 4 KLT 522
Constitution of India, 1950 — Article 226Kerala University Act, 1957 — Section 57Mahatma Gandhi University Act, 1985 — Section 59, 59(1), 59(2), 59(3)
High Courts28 Sept 2005
P.K. Thankamma Vs Sundaresan T.S. and Another
High Court Of Kerala · (2006) 1 ALD(Cri) 51 : (2007) 2 BC 559 : (2006) CriLJ 843 : (2006) 1 KLJ 927
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Sept 2005Allowed
Kerala Hotel and Restaurant Assn., Thrissur and Others Vs State of Kerala
High Court Of Kerala · AIR 2006 Ker 85 : (2005) 3 KLJ 536 : (2005) 4 KLT 497
High Courts28 Sept 2005Allowed
Petricia Vs Purushothaman
High Court Of Kerala · (2006) 3 CivCC 591 : (2006) 2 DMC 273 : (2006) 2 ILR (Ker) 278 : (2006) 2 KLT 800 : (2006) 3 RCR(Civil) 338 : (2006) 3 RCR(Criminal) 287
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Sept 2005
K.N. Vijayadas Vs The Inspector of Police and Another
High Court Of Kerala · (2005) 4 ILR (Ker) 338 : (2005) 3 KLJ 233 : (2005) 4 KLT 500 : (2006) 1 RCR(Criminal) 104
Criminal Procedure Code, 1973 (CrPC) — Section 362, 372, 373, 374, 375
High Courts27 Sept 2005Dismissed
Malanad Co-operative Tea Factory Vs Commissioner of Central Excise
High Court Of Kerala · (2006) 1 KLT 507
Central Excise Rules, 1944 — Rule 173F, 173G(1), 173Q, 9(1)Central Excises and Salt Act, 1944 — Section 3, 5A(1)
High Courts27 Sept 2005
Darragh Smail Co. Ltd. Vs Assistant Commissioner, Wealth Tax
High Court Of Kerala · (2006) 1 KLT 25
Kerala Court Fees and Suits Valuation Act, 1959 — Article 3, 52, 52AWealth Tax Act, 1957 — Section 27AIncome Tax Act, 1961 — Section 2(45), 5
High Courts27 Sept 2005Allowed
Chandran Vs State of Kerala
High Court Of Kerala · (2005) 4 ILR (Ker) 568 : (2005) 4 KLT 962
Criminal Procedure Code, 1973 (CrPC) — Section 209, 225, 226, 227, 228Penal Code, 1860 (IPC) — Section 302, 306, 354, 354(3), 363
High Courts26 Sept 2005Allowed
Sreekumary Vs State of Kerala
High Court Of Kerala · (2006) 1 KLT 144
Constitution of India, 1950 — Article 20(1)Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 15(1)
High Courts23 Sept 2005Dismissed
Sasidharan A. and another Vs Union of India and others
High Court Of Kerala · (2006) 1 KLJ 20 : (2006) 1 KLT 724
High Courts23 Sept 2005Dismissed
Nissa Hassan Vs State of Kerala
High Court Of Kerala · (2005) 4 ILR (Ker) 163 : (2005) 4 KLT 783
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3), 5A, 8, 8(3)Constitution of India, 1950 — Article 22, 226
High Courts23 Sept 2005
T.M. Xavierkutty Vs V.S. Sunnymon and Another
High Court Of Kerala · (2006) 2 BC 513 : (2005) 3 CivCC 772 : (2006) 132 CompCas 399 : (2006) CriLJ 1742 : (2005) 4 ILR (Ker) 379 : (2005) 3 KLJ 410 : (2005) 4 KLT 432 : (2006) 1 RCR(Criminal) 260
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 43
High Courts22 Sept 2005Dismissed
P.K. Thankamma Vs Sundaresan T.S.
High Court Of Kerala · (2005) 3 KLJ 325
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Sept 2005
Jency Vs Biju Thomas
High Court Of Kerala · (2006) 1 CivCC 408 : (2006) 1 DMC 189 : (2006) 1 ILR (Ker) 51 : (2005) 4 KLT 766
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3), 24, 24(1)Divorce Act, 1869 — Section 10, 3(3)Family Courts Act, 1984 — Section 7(1)
High Courts22 Sept 2005
Sharon Susa Kurian Vs State of Kerala
High Court Of Kerala · (2005) 4 KLT 235
Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 2, 3(4), 3(5)
High Courts22 Sept 2005Allowed
Presteege Textile Enterprises Vs Controller, Legal Metrology
High Court Of Kerala · (2005) 4 KLT 762
Standards of Weights and Measures (Enforcement) Act, 1985 — Section 11
High Courts22 Sept 2005
Mathews Jude Vs The Principal, Academy of Medical Sciences
High Court Of Kerala · (2006) 1 KLJ 139
Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 2(c), 3, 3(4), 3(5)