High Courts11 Aug 2005Allowed
Aravindaksha Kurup Vs Reghunathan Pillai
High Court Of Kerala · (2005) 4 KLT 571
Industrial Disputes Act, 1947 — Section 33C(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,673 of 2,716
High Courts10 Aug 2005
Indira Vs State of Kerala
High Court Of Kerala · AIR 2006 Ker 1 : (2006) 2 JCR 276 : (2005) 4 KLT 119
Constitution of India, 1950 — Article 15(1), 15(4), 16, 16(4), 16(4A)Evidence Act, 1872 — Section 106Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 10, 12, 12(3), 14, 24
High Courts10 Aug 2005Allowed
Choisons Vs E.S.I. Corporation
High Court Of Kerala · (2005) 107 FLR 589 : (2005) 3 KLT 1038
Employees State Insurance Act, 1948 — Section 2, 2(12), 2(9)Factories Act, 1948 — Section 2(14AA)
High Courts10 Aug 2005
Common Wealth Trust (India) Ltd. Vs Deputy Commissioner of Income Tax and Others
High Court Of Kerala · (2006) 200 CTR 45 : (2006) 280 ITR 70
Income Tax Act, 1961 — Section 220(2), 220(2A)
High Courts10 Aug 2005
Valsala, M.C. Vs State of Kerala and Others
High Court Of Kerala · (2005) 08 KL CK 0012
Constitution of India, 1950 — Article 15, 15(1), 15(4), 16, 16(4)Evidence Act, 1872 — Section 106Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 10, 12, 12(3), 13, 14
High Courts09 Aug 2005Dismissed
P.P. Joy Vs The Registrar, Co-operative Societies and Others
High Court Of Kerala · (2005) 3 KLJ 709 : (2005) 4 KLT 518
High Courts09 Aug 2005
Raghul Construction Engineers and Contractors Vs N.T.P.C.
High Court Of Kerala · (2005) 4 ILR (Ker) 20 : (2005) 4 KLT 629
Arbitration Act, 1940 — Section 15(1), 30
High Courts08 Aug 2005
Syndicate Bank and Others Vs Celine Thomas and Others
High Court Of Kerala · (2006) 2 LLJ 413
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 4, 5, 7
High Courts08 Aug 2005Allowed
Abdul Russak Vs Cheranelloor Grama Panchayath and Another
High Court Of Kerala · (2005) 3 KLJ 119 : (2005) 4 KLT 38
High Courts08 Aug 2005Allowed
Antony Vs State of Kerala
High Court Of Kerala · (2005) 4 KLT 69
Conduct of Elections Rules, 1961 — Rule 39(2)Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 153, 153(7A), 157(9A)Kerala Panchayat Raj (Election of President and Vice President) Rules, 1995 — Rule 10, 9(2)
High Courts06 Aug 2005Dismissed
Thampy, T.V. Vs Varkey Emmanuel
High Court Of Kerala · (2005) 08 KL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 7 Rule 14(2)Evidence Act, 1872 — Section 101, 63, 65, 66
High Courts05 Aug 2005Allowed
K.P. Raveendran and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 2005 Ker 319 : (2006) 1 KLT 427
Constitution of India, 1950 — Article 14 , 16, 237, 243B, 243CGeneral Clauses Act, 1897 — Section 21Kerala Municipalities Act, 1994 — Section 2, 256, 4, 4(2), 4(6)
High Courts05 Aug 2005Allowed
Sesu Naik Vs District Judge
High Court Of Kerala · (2005) 4 ILR (Ker) 385 : (2005) 4 KLT 527
Civil Services (Classification, Control and Appeal) Rules — Rule 24Constitution of India, 1950 — Article 226, 327(25), 342, 342(2)Kerala State and Subordinate Services Rules, 1958 — Rule 13AA
High Courts05 Aug 2005Dismissed
Mary Chacko Vs Jancy Joseph
High Court Of Kerala · AIR 2005 Ker 291 : (2005) 3 CivCC 626 : (2005) 3 ILR (Ker) 855 : (2005) 3 KLT 925 : (2005) 4 RCR(Civil) 428 : (2005) 4 RCR(Criminal) 554
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 39 Rule 2A, 51, 56Constitution of India, 1950 — Article 15, 15(3)Consumer Protection Act, 1986 — Section 25, 27
High Courts05 Aug 2005
Fathima Vs Assistant Commissioner of Police
High Court Of Kerala · (2005) 4 ILR (Ker) 34 : (2005) 3 KLT 1036
Kerala Municipalities Act, 1994 — Section 230(3)Kerala Municipality (Levy and Collection of Land Conversion Cess) Rules, 2003 — Rule 4, 4(1), 4(3)
High Courts03 Aug 2005
Superintendent of Police, C.B.I. Vs State of Kerala
High Court Of Kerala · (2005) 3 KLT 823
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 161, 190, 190(1)Criminal Rules of Practice and Circular Orders, 1990 — Rule 26, 3
High Courts03 Aug 2005Dismissed
Sanjeev Vs Karanakodam Sri Venkitachalapathy Devaswom
High Court Of Kerala · AIR 2005 Ker 302 : (2005) 3 ILR (Ker) 642 : (2005) 3 KLT 874
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts03 Aug 2005
Asokan Vs State of Kerala
High Court Of Kerala · (2005) CriLJ 3848 : (2005) 3 ILR (Ker) 567 : (2005) 3 KLT 770 : (2005) 4 RCR(Criminal) 535
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 200, 202, 202(2)Evidence Act, 1872 — Section 137, 138, 32(3), 33
High Courts03 Aug 2005Dismissed
Bhavani Santhakumari Vs Sahadevan Raveendran
High Court Of Kerala · (2005) 3 KLJ 552
High Courts03 Aug 2005
Kannappan P. Vs State of Kerala
High Court Of Kerala · (2005) 3 KLJ 161 : (2006) 1 RCR(Criminal) 165
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 161, 190, 190(1)(a)Penal Code, 1860 (IPC) — Section 120, 120B, 121, 122, 123