High Courts18 Jul 2005Dismissed
State of Kerala and Another Vs Kerala State Ware Housing Corpn.
High Court Of Kerala · (2005) 2 KLJ 699
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,676 of 2,716
High Courts15 Jul 2005Allowed
Pramod Vs C.K. Velayudhan and Others
High Court Of Kerala · (2006) 1 ALD(Cri) 23 : (2006) 2 BC 172 : (2006) 1 CivCC 731 : (2005) CriLJ 4572 : (2005) 4 ILR (Ker) 412 : (2006) 1 RCR(Criminal) 500
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts15 Jul 2005
Hareendran Vs State of Kerala
High Court Of Kerala · (2005) 3 ILR (Ker) 528 : (2005) 3 KLT 681
Land Acquisition Act, 1894 — Section 11A, 16, 17, 17(1), 17(2)
High Courts15 Jul 2005Allowed
Labour Commissioner Vs Joshua
High Court Of Kerala · (2006) 1 KLT 241
Kerala State and Subordinate Services Rules, 1958 — Rule 2(9), 27
High Courts13 Jul 2005Allowed
Cyriac Vs S.I. of Police
High Court Of Kerala · (2005) CriLJ 4322 : (2005) 3 ILR (Ker) 646 : (2005) 3 KLT 673 : (2005) 4 RCR(Criminal) 525
Penal Code, 1860 (IPC) — Section 107, 306
High Courts13 Jul 2005
Commissioner of Income Tax and Another Vs Dr. C. Balakrishnan Nair and Another
High Court Of Kerala · (2005) 199 CTR 279 : (2006) 2 ILR (Ker) 515 : (2006) 3 KLT 251
Constitution of India, 1950 — Article 14, 19(1), 20(3), 21Income Tax Act, 1961 — Section 132, 132(1), 132(13), 132(3), 132(4)Income Tax Rules, 1962 — Rule 112, 112A, 112C
High Courts13 Jul 2005
Commissioner of Income Tax Vs Dr. C. Balakrishnan Nair
High Court Of Kerala · (2006) 199 CTR 279
Constitution of India, 1950 — Article 14, 19, 20, 21Income Tax Act, 1961 — Section 132, 147, 154, 158B, 158BC
High Courts12 Jul 2005Allowed
Leby Issac Vs Leena M. Ninan
High Court Of Kerala · (2005) 3 ILR (Ker) 597 : (2005) 2 KLJ 652 : (2005) 3 KLT 665
Family Courts Act, 1984 — Section 18, 23, 7, 7(1)Kerala Family Courts Rules, 1989 — Rule 3
High Courts11 Jul 2005Dismissed
CAM Transports Vs C. Saidalavi and Others
High Court Of Kerala · (2005) 2 KLJ 618 : (2005) 3 KLT 679
Motor Vehicles Act, 1988 — Section 89
High Courts11 Jul 2005
P.P. Kannan Vs The Kerala State of Electrcity Board and Others
High Court Of Kerala · (2005) 07 KL CK 0012
Kerala Service Rules, 1958 — Rule 5
High Courts08 Jul 2005Dismissed
Manuel Kurichithanam Vs State of Kerala and Others
High Court Of Kerala · (2005) 2 KLJ 482 : (2005) 3 KLT 553
Criminal Procedure Code, 1973 (CrPC) — Section 362, 436, 439(2), 482
High Courts08 Jul 2005
Suresh Chandran Vs The Dist. Collector and Others
High Court Of Kerala · (2005) 3 ILR (Ker) 539 : (2005) 2 KLJ 530 : (2005) 3 KLT 538
Constitution of India, 1950 — Article 25, 26Penal Code, 1860 (IPC) — Section 153A, 295AReligious Institutions (Prevention of Misuse) Act, 1988 — Section 3(g)
High Courts07 Jul 2005
United India Insurance Co. Ltd. Vs Sachidananda Prabhu
High Court Of Kerala · (2005) 4 ACC 255 : (2006) ACJ 833 : (2005) 107 FLR 1121 : (2005) 4 KLT 29
Workmens Compensation Act, 1923 — Section 17, 22, 28, 4, 4(1)
High Courts07 Jul 2005
United India Insurance Company Limited Vs D.V. Sachidananda Prabhu and Another
High Court Of Kerala · (2005) 4 ACC 235
Employees Compensation Act, 1923 — Section 17, 22, 28, 4, 4A
High Courts07 Jul 2005
Damodaran Vs Arpookkara Grama Panchayat
High Court Of Kerala · (2005) 4 ILR (Ker) 347 : (2005) 3 KLT 661 : (2006) 1 RCR(Civil) 5
Guardians and Wards Act, 1890 — Section 7(36)
High Courts07 Jul 2005Dismissed
G. Mohandas Vs K.A. Ashokan
High Court Of Kerala · (2005) 2 KLJ 546 : (2005) 3 KLT 574
Contempt of Courts Act, 1971 — Section 19
High Courts07 Jul 2005
Shah Vs Rajankutty
High Court Of Kerala · (2006) 1 ACC 783 : (2006) ACJ 793 : (2005) 107 FLR 702 : (2005) 3 ILR (Ker) 843 : (2005) 3 KLT 1014
Workmens Compensation Act, 1923 — Section 17, 2, 28, 29, 3(1)
High Courts07 Jul 2005Dismissed
Narayani Vs Aravindakshan
High Court Of Kerala · AIR 2006 Ker 26 : (2006) 1 DMC 155 : (2005) 4 ILR (Ker) 44 : (2005) 4 KLT 1
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 21, 25, 39Hindu Marriage Act, 1955 — Section 11, 12, 16, 16(1), 2
High Courts07 Jul 2005Dismissed
Kunju Muhammed Vs Pazhukkamattom Devaswom
High Court Of Kerala · AIR 2005 Ker 301 : (2005) 3 KLT 700
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts07 Jul 2005Allowed
K.A. Asokan Vs The Kerala State Warehousing Corpn. and Others
High Court Of Kerala · (2005) 3 KLJ 153 : (2005) 3 KLT 837
Constitution of India, 1950 — Article 14, 16, 21