High Courts03 Aug 2005Dismissed
C.G. John Vs State of Kerala and others
High Court Of Kerala · (2005) 3 KLJ 322
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,674 of 2,716
High Courts02 Aug 2005Dismissed
Prima Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 4 ILR (Ker) 159 : (2005) 4 KLT 253 : (2008) 11 VST 806
Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3)
High Courts02 Aug 2005Dismissed
State of Kerala and Another Vs M. Mohammed Haneefa
High Court Of Kerala · (2005) 08 KL CK 0033
Kerala Service Rules, 1958 — Rule 10, 2, 3, 31
High Courts02 Aug 2005Allowed
Roy M. Mathew Vs State of Kerala
High Court Of Kerala · (2005) 3 KLT 802
Kerala Building Tax Act, 1975 — Section 15(1)
High Courts02 Aug 2005
Hussain Vs State of Kerala
High Court Of Kerala · (2005) CriLJ 3916 : (2005) 4 ILR (Ker) 239
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 313(1), 335(3), 335(4)Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 435, 84
High Courts01 Aug 2005Dismissed
Francis Vs Davis
High Court Of Kerala · (2005) 3 ILR (Ker) 655 : (2005) 3 KLT 815
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20Transfer of Property Act, 1882 — Section 108
High Courts01 Aug 2005Dismissed
Kodiyan and Others Vs Karambi
High Court Of Kerala · (2007) 2 ILR (Ker) 723 : (2008) 1 KLJ 796
Limitation Act, 1963 — Article 65, 27Transfer of Property Act, 1882 — Section 3, 8
High Courts29 Jul 2005Dismissed
Gopalakrishnan Vs Asianet Satellite Communications Ltd.
High Court Of Kerala · (2006) 129 CompCas 698 : (2005) 3 KLT 957 : (2006) 68 SCL 484
Companies Act, 1956 — Section 433, 433(1), 433(2), 434(1), 439(1)
High Courts29 Jul 2005Dismissed
Mahesh B. Shah Vs C.V. Joseph
High Court Of Kerala · (2005) 3 ARBLR 483 : (2005) 3 ILR (Ker) 653 : (2005) 2 KLJ 577 : (2005) 3 KLT 787 : (2006) 1 RCR(Civil) 387
Arbitration and Conciliation Act, 1996 — Section 2(e), 34, 36Civil Procedure Code, 1908 (CPC) — Section 38
High Courts29 Jul 2005Allowed
Mathrubhumi Printing and Publishing Co. Ltd. Vs P. Rajan and Another
High Court Of Kerala · (2005) 3 ILR (Ker) 626 : (2006) 1 LLJ 521
Constitution of India, 1950 — Article 14, 19(1), 32Payment of Gratuity Act, 1972 — Section 4Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 10, 12, 13, 13A, 13AA
High Courts28 Jul 2005Dismissed
M.A. Ahamad Kunhi and Others Vs M.A. Fathima and Others
High Court Of Kerala · (2008) 1 KLJ 781
High Courts28 Jul 2005Dismissed
K.M. Balakrishnan Vs The Asst. Educational Officer
High Court Of Kerala · (2005) 4 ILR (Ker) 99 : (2005) 3 KLJ 640 : (2005) 4 KLT 64
Kerala Education Act, 1958 — Section 12
High Courts28 Jul 2005
J. Daniel Vs The State of Kerala and Another
High Court Of Kerala · (2006) 1 ALD(Cri) 43 : (2006) 1 BC 273 : (2006) 1 CivCC 530 : (2006) 132 CompCas 510 : (2005) CriLJ 4095 : (2005) 3 KLJ 29 : (2005) 4 RCR(Civil) 641 : (2005) 4 RCR(Criminal) 952
Contract Act, 1872 — Section 23Negotiable Instruments Act, 1881 (NI) — Section 138, 43Penal Code, 1860 (IPC) — Section 376
High Courts28 Jul 2005Dismissed
Kerala State Road Transport Corpn. Vs S. Abdul Latheef
High Court Of Kerala · (2006) 1 ALD(Cri) 33 : (2005) 4 BC 298 : (2006) 1 CivCC 390 : (2005) 107 FLR 958 : (2005) 3 ILR (Ker) 673 : (2005) 3 KLJ 70 : (2005) 3 KLT 955
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jul 2005Dismissed
Kerala Electricity Officers Federation and Others Vs Central Board of Direct Taxes and Others
High Court Of Kerala · (2005) 198 CTR 625 : (2005) 279 ITR 482
Finance Act, 1990 — Section 80C, 80C(1), 80C(2), 88Income Tax Act, 1961 — Section 17, 192, 57, 80C, 87Income Tax Rules, 1962 — Rule 2, 21A, 21A(1), 21A(2), 21AA
High Courts28 Jul 2005
Smt. B. Indira Devi Vs Commissioner of Gift Tax
High Court Of Kerala · (2005) 199 CTR 6 : (2006) 280 ITR 440
Evidence Act, 1872 — Section 114Gift Tax Act, 1958 — Section 15(6)Income Tax Act, 1961 — Section 256(1)
High Courts28 Jul 2005Dismissed
Suraj Vs K.S.E.B.
High Court Of Kerala · AIR 2006 Ker 194 : (2005) 3 ILR (Ker) 618 : (2006) 3 JCR 324 : (2005) 3 KLT 865 : (2006) 3 RCR(Civil) 677
Electricity (Supply) Act, 1948 — Section 49, 79Electricity Act, 1910 — Section 2Kerala Revenue Recovery Act, 1968 — Section 2, 3, 5, 60
High Courts28 Jul 2005Dismissed
Sheeja U.D. Vs Dhannia K.A. and Others
High Court Of Kerala · (2005) 3 KLJ 77
High Courts27 Jul 2005
Transporting and General Worker Union and Others Vs La Yard Food Ltd.
High Court Of Kerala · (2006) 109 FLR 686 : (2006) 1 LLJ 1152
Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts27 Jul 2005Dismissed
State of Kerala Vs Sherin
High Court Of Kerala · (2005) CriLJ 4696 : (2005) 3 ILR (Ker) 866 : (2005) 4 RCR(Criminal) 529
Criminal Procedure Code, 1973 (CrPC) — Section 16(1), 2, 232, 313(1), 377Penal Code, 1860 (IPC) — Section 302, 304Probation of Offenders Act, 1958 — Section 11, 11(2), 11(3), 3, 4