High Courts24 Aug 2005Dismissed
Thomas Jacob Vs State of Kerala and Others
High Court Of Kerala · (2005) 08 KL CK 0011
Kerala Panchayat Raj Act, 1994 — Section 10, 10(1), 10(2), 10(3), 6
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,672 of 2,716
High Courts23 Aug 2005Allowed
State of Kerala Vs Noojum
High Court Of Kerala · (2006) 108 FLR 782 : (2005) 4 KLT 542
Kerala State and Subordinate Services Rules, 1958 — Rule 12(4), 3, 9
High Courts23 Aug 2005Dismissed
Mymoonath Beevi Vs State of Kerala
High Court Of Kerala · (2006) 1 ALD(Cri) 30 : (2006) 1 BC 489 : (2006) 1 CivCC 161 : (2006) 131 CompCas 474 : (2005) 3 ILR (Ker) 785 : (2005) 4 KLT 174
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 482Essential Commodities Act, 1955 — Section 10, 7Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2), 145
High Courts23 Aug 2005
Corporate Manager, Catholic Diocese of Muvattupuzha Vs Geno George
High Court Of Kerala · (2005) 4 ILR (Ker) 785 : (2005) 4 KLT 511
Constitution of India, 1950 — Article 226
High Courts22 Aug 2005Dismissed
Mary Vs State of Kerala
High Court Of Kerala · (2005) 3 ILR (Ker) 830 : (2005) 4 KLT 39
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Dangerous Drugs Act, 1930 — Section 2Kerala Abkari Act, 1077 — Section 3, 53, 55, 58
High Courts22 Aug 2005Allowed
E.S.I. Corporation Vs Sainaba
High Court Of Kerala · (2005) 4 ACC 463 : (2006) ACJ 1520 : (2006) 108 FLR 184 : (2005) 4 ILR (Ker) 73 : (2005) 4 KLT 334 : (2006) 1 LLJ 320
Employees State Insurance Act, 1948 — Section 2(8), 46(1), 51A
High Courts22 Aug 2005Dismissed
K. Jayakumaran Nair Vs Vertex Securities Ltd.
High Court Of Kerala · (2005) 3 ARBLR 481 : (2005) 3 KLJ 402
Arbitration and Conciliation Act, 1996 — Section 5, 8
High Courts19 Aug 2005Dismissed
New India Assurance Co. Ltd. Vs Parameswaran
High Court Of Kerala · (2005) 4 ACC 94 : (2006) ACJ 1176 : (2005) 4 ILR (Ker) 104 : (2005) 4 KLT 343
Motor Vehicles Act, 1988 — Section 140, 163A, 166Workmens Compensation Act, 1923 — Section 2
High Courts18 Aug 2005Dismissed
Aiyshabi Vs Union of India (UOI) and Others
High Court Of Kerala · (2005) 08 KL CK 0032
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1), 8Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 85
High Courts17 Aug 2005Dismissed
N. Gopalakrishnan Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2006) 201 CTR 41 : (2006) 280 ITR 592
Income Tax Act, 1961 — Section 220(2A)
High Courts17 Aug 2005Dismissed
M/s. Saj Flight Services Pvt. Ltd. Vs Supdt. of Central Excise
High Court Of Kerala · (2006) 200 CTR 591 : (2005) 3 KLJ 533 : (2006) 1 KLT 128 : (2006) 4 STR 429
Constitution of India, 1950 — Article 366(29A)Finance Act, 1994 — Section 65, 65(24), 65(76A), 66, 93(1)
High Courts17 Aug 2005Allowed
Venkatraman Vs Sub Inspector of Police
High Court Of Kerala · (2006) 108 FLR 179 : (2005) 4 ILR (Ker) 255 : (2005) 4 KLT 365 : (2006) 1 LLJ 471
Headload Workers (Amendment) Act, 1998 — Section 2Kerala Headload Workers Act, 1978 — Section 2Kerala Headload Workers Rules, 1981 — Rule 26A
High Courts17 Aug 2005Dismissed
E.S.I. Corporation Vs EVI Industries
High Court Of Kerala · (2005) 4 ILR (Ker) 351 : (2005) 4 KLT 539 : (2006) 1 LLJ 814
Employees State Insurance Act, 1948 — Section 2(22)
High Courts16 Aug 2005Allowed
Union of India (UOI) Vs Radhamony
High Court Of Kerala · (2005) 3 ILR (Ker) 719 : (2005) 4 KLT 27
High Courts16 Aug 2005Allowed
K.K. Haridasan Nair Vs K.S.E.B. and Others
High Court Of Kerala · (2005) 08 KL CK 0008
High Courts12 Aug 2005
State of Kerala Vs Kunju
High Court Of Kerala · (2005) 3 ILR (Ker) 772 : (2005) 4 KLT 611
Arbitration Act, 1940 — Section 2Limitation Act, 1963 — Article 119, 30, 5
High Courts12 Aug 2005Allowed
Rajan Vs Little House Marketing Pvt. Ltd.
High Court Of Kerala · (2005) 4 ILR (Ker) 39 : (2005) 4 KLT 595
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 432, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420, 465
High Courts12 Aug 2005Allowed
Jyothis Vs State of Kerala
High Court Of Kerala · (2005) 08 KL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 157, 160, 173, 173(2), 2Penal Code, 1860 (IPC) — Section 308, 324, 34, 452, 453
High Courts11 Aug 2005
Commissioner of Income Tax Vs K. Ravindranathan Nair
High Court Of Kerala · (2006) 200 CTR 283 : (2005) 149 TAXMAN 475
High Courts11 Aug 2005Allowed
Regional Director, E.S.I. Corporation Vs Pradeepkumar
High Court Of Kerala · (2005) 4 ILR (Ker) 108 : (2005) 4 KLT 584 : (2006) 1 LLJ 544
Employees State Insurance Act, 1948 — Section 45C, 68, 85, 85A, 85BSick Industrial Companies (Special Provisions) Act, 1985 — Section 4