High Courts27 Jul 2005Dismissed
Ravindran P.M. Vs Union of India and Others
High Court Of Kerala · (2005) 3 ILR (Ker) 590 : (2005) 2 KLJ 681 : (2005) 3 KLT 707
Pension Regulations for Army, 1961 — Regulation 173
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,675 of 2,716
High Courts25 Jul 2005
Ooppottil Kurian and Co. (P) Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (2006) 201 CTR 42
Income Tax Act, 1961 — Section 220(2), 220(2A)
High Courts25 Jul 2005
Sajeesh Kumar Vs Union of India (UOI)
High Court Of Kerala · (2005) 107 FLR 707 : (2005) 3 KLT 812
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 2, 4Pension Regulations for Army, 1961 — Rule 173
High Courts25 Jul 2005Allowed
K.P. Safiya Vs Kovvapravantakath Mammu
High Court Of Kerala · (2006) 1 DMC 336 : (2005) 4 ILR (Ker) 609 : (2005) 2 KLJ 773 : (2005) 4 KLT 223
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 18 Rule 4, Order 26 Rule 16, Order 26 Rule 16A, Order 26 Rule 17
High Courts25 Jul 2005
Ooppottil Kurian and Co. (P.) Ltd. Vs ITO, A- Ward, Kottayam
High Court Of Kerala · (2006) 152 TAXMAN 445
Income Tax Act, 1961 — Section 220
High Courts22 Jul 2005Allowed
St. Ignatius High School Vs State of Kerala and Others
High Court Of Kerala · (2005) 3 ILR (Ker) 666 : (2005) 3 KLJ 51 : (2005) 3 KLT 1000
Constitution of India, 1950 — Article 226
High Courts21 Jul 2005Dismissed
Thangamani Vs State of Kerala
High Court Of Kerala · (2006) 2 DMC 222 : (2006) 1 ILR (Ker) 230 : (2006) 1 KLT 110
Penal Code, 1860 (IPC) — Section 198, 198(1), 198(2), 34, 494
High Courts21 Jul 2005
Muhammed Ismayil Vs Malabar Engineering Company
High Court Of Kerala · AIR 2005 Ker 295 : (2006) 2 BC 16 : (2005) 3 CivCC 175 : (2005) 3 ILR (Ker) 534 : (2005) 3 KLT 695
Civil Procedure Code, 1908 (CPC) — Section 21Contract Act, 1872 — Section 23, 28
High Courts21 Jul 2005Dismissed
Punnayurkulam Grama Panchayat Vs C.I. of Police
High Court Of Kerala · (2005) 3 ILR (Ker) 560 : (2005) 3 KLT 727
Kerala Education Act, 1958 — Section 14, 14(5), 15, 5A, 5BKerala Panchayat Raj Act, 1994 — Section 218, 235, 235X
High Courts21 Jul 2005Allowed
Rajendran Vs University of Calicut
High Court Of Kerala · (2005) 4 KLT 32
Calicut University Act, 1975 — Section 2(27), 57
High Courts20 Jul 2005
Steel Industrials Kerala Ltd. Vs Assistant Commissioner
High Court Of Kerala · (2005) 4 KLT 81
Constitution of India, 1950 — Article 16, 39A
High Courts20 Jul 2005
Ismail Vs State of Kerala
High Court Of Kerala · AIR 2005 Ker 307 : (2005) 4 ILR (Ker) 593 : (2005) 3 KLT 1052 : (2006) 144 STC 476
Constitution (Forty-Second Amendment) Act, 1976 — Section 39AConstitution of India, 1950 — Article 16, 39A
High Courts20 Jul 2005Dismissed
Federation of Central Government SC/ST Employees Vs Kochi Refineries Ltd.
High Court Of Kerala · (2006) 2 ILR (Ker) 699 : (2006) 3 KLT 9
Constitution of India, 1950 — Article 12, 14, 16, 16(1)
High Courts20 Jul 2005Dismissed
Puravankara Projects Limited Vs Hotel Venus International Ltd. and Others
High Court Of Kerala · (2005) 07 KL CK 0004
Contract Act, 1872 — Section 23Kerala Land Reforms Act, 1963 — Section 81(3), 82, 83, 83(1), 85Specific Relief Act, 1963 — Section 13
High Courts19 Jul 2005
Dhanalakshmi Bank Ltd. Vs Saritha Furniture Mart and Another
High Court Of Kerala · (2006) 3 JCR 116
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 66, Order 21 Rule 66(2)
High Courts19 Jul 2005Dismissed
P.T. Antony and Sons Vs Union of India (UOI) and Others
High Court Of Kerala · (2005) 4 ILR (Ker) 614 : (2005) 279 ITR 363 : (2005) 4 KLT 831
Income Tax Act, 1961 — Section 132(1), 143(3), 245D, 245D(1), 245D(3)Kerala General Sales Tax Act, 1963 — Section 35
High Courts19 Jul 2005
Dhanalakshmi Bank Ltd. Vs Saritha Furniture Mart
High Court Of Kerala · AIR 2006 Ker 75 : (2006) 3 BC 330 : (2006) 1 CivCC 560 : (2005) 4 ILR (Ker) 711 : (2006) 1 KLT 86 : (2006) 1 RCR(Civil) 767
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 66, Order 21 Rule 66(2)
High Courts19 Jul 2005Dismissed
Joseph Geeorge Vs The Jt. Registrar and Another
High Court Of Kerala · AIR 2005 Ker 305 : (2006) 2 BC 127 : (2005) 128 CompCas 118 : (2005) 2 KLJ 754 : (2005) 3 KLT 692 : (2006) 65 SCL 239
Civil Procedure Code, 1908 (CPC) — Section 60(1)Criminal Procedure Code, 1973 (CrPC) — Section 60Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2(ha), 31, 31(g)
High Courts19 Jul 2005Dismissed
P.T. Antony and Sons Vs Union of India
High Court Of Kerala · (2005) 148 TAXMAN 165
Income Tax Act, 1961 — Section 132(1), 143(3), 245D, 245D(4), 245IKerala General Sales Tax Act, 1963 — Section 35
High Courts18 Jul 2005
Crown Maritime Co. (I) Ltd. Vs Dy. Superintendent of Police
High Court Of Kerala · (2005) 3 ILR (Ker) 815 : (2005) 3 KLT 1021
Industrial Disputes Act, 1947 — Section 18