High Courts29 Jun 2005Allowed
Muhammed Basheer Vs Mujib Rahman
High Court Of Kerala · (2005) 3 ILR (Ker) 235 : (2005) 4 KLT 697
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,678 of 2,716
High Courts29 Jun 2005
Gopakumar Vs Kerala State Nirmithi Kendra
High Court Of Kerala · (2005) 107 FLR 960 : (2005) 3 KLT 991
Constitution of India, 1950 — Article 14, 21, 226, 309Industrial Disputes Act, 1947 — Section 33(3)
High Courts29 Jun 2005Dismissed
Karunakaran Pillai Vs Venugopala Pillai
High Court Of Kerala · (2005) 3 ILR (Ker) 285 : (2005) 3 KLT 348
Kerala Co-operative Societies Act, 1969 — Section 16(2), 16(2A), 33(1), 33(1A), 33(2)
High Courts29 Jun 2005Allowed
Lakshmi Vs Labbah Kunju Ameer Hamsa
High Court Of Kerala · (2005) 3 KLT 627
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(4)(10), 20
High Courts28 Jun 2005Allowed
Vijayan, N. and Others Vs State of Kerala and Others
High Court Of Kerala · (2005) 06 KL CK 0096
Kerala Education Rules, 1959 — Rule 19, 51AKerala Public Service Commission Rules of Procedure, 1976 — Rule 17, 7
High Courts28 Jun 2005Dismissed
Sheeba Vs State of Kerala and Another
High Court Of Kerala · (2006) 1 ALD(Cri) 41 : (2006) 1 BC 419 : (2006) 132 CompCas 313 : (2005) 3 ILR (Ker) 288 : (2005) 4 RCR(Criminal) 38
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts28 Jun 2005Dismissed
Shaji Vs State of Kerala
High Court Of Kerala · (2005) 4 KLT 995
Criminal Procedure Code, 1973 (CrPC) — Section 227, 439Penal Code, 1860 (IPC) — Section 120B, 301, 302, 34, 364
High Courts28 Jun 2005Dismissed
Soyi Vs State of Kerala
High Court Of Kerala · (2005) 4 ILR (Ker) 506 : (2006) 1 KLT 32
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 216, 220Kerala Rationing Order, 1966 — Section 50Penal Code, 1860 (IPC) — Section 107, 109, 147, 323, 324
High Courts28 Jun 2005Allowed
Lekshmi Vs Vasantha Kumari
High Court Of Kerala · AIR 2005 Ker 249 : (2005) 3 CivCC 259 : (2006) 1 DMC 114 : (2005) 3 ILR (Ker) 310 : (2005) 3 KLT 476 : (2006) 1 RCR(Civil) 255
High Courts28 Jun 2005Dismissed
Thomas Tharakan Vs Meenakumari
High Court Of Kerala · (2005) 4 KLT 330
Criminal Procedure Code, 1973 (CrPC) — Section 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Jun 2005Dismissed
P. Vijayan Vs Accountant General and Others
High Court Of Kerala · (2005) 3 KLJ 41 : (2005) 3 KLT 733
High Courts27 Jun 2005
Kerala State Electricity Board Vs Philip Antony
High Court Of Kerala · (2005) 3 ILR (Ker) 280 : (2005) 2 KLJ 409 : (2005) 3 KLT 396
High Courts27 Jun 2005Dismissed
Devadasan S. Vs State of Kerala and Others
High Court Of Kerala · (2005) 3 ILR (Ker) 249 : (2005) 3 KLJ 444 : (2005) 3 KLT 739
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151Constitution of India, 1950 — Article 226Kerala Police Act, 1960 — Section 10, 11, 29, 30, 31
High Courts27 Jun 2005Allowed
Dr. V.P. Mahadevan Pillai Vs University of Kerala and Another
High Court Of Kerala · (2005) 06 KL CK 0018
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(4)Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17Kerala University Act, 1957 — Section 7, 7(2)
High Courts24 Jun 2005Dismissed
Martin K. Mathew Vs N.S. Vijayan and Others
High Court Of Kerala · (2005) 3 ILR (Ker) 670 : (2005) 2 KLJ 625 : (2005) 3 KLT 962
High Courts24 Jun 2005Dismissed
Ravi Chandran Vs Subramanian
High Court Of Kerala · (2006) 1 KLT 611
Negotiable Instruments Act, 1881 (NI) — Section 135, 138
High Courts24 Jun 2005
State of Kerala Vs Saritha
High Court Of Kerala · (2005) 3 KLT 1033
Kerala Education Rules, 1959 — Rule 2(3), 5B(2), 6B(2)
High Courts24 Jun 2005
Praseetha S.V. Vs The District Educational Officer, Palakkad and Others
High Court Of Kerala · (2006) 1 KLJ 45
Kerala Education Rules, 1959 — Rule 51A
High Courts23 Jun 2005Dismissed
Annie Francis Vs D.E.O.
High Court Of Kerala · (2005) 4 ILR (Ker) 77 : (2005) 3 KLT 238
Constitution of India, 1950 — Article 141, 143(1), 30, 30(1)Kerala Education Rules, 1959 — Rule 10, 11, 14, 2, 34
High Courts23 Jun 2005Dismissed
Syndicate Agricultural and Rural Development Foundation Vs Labour Court and Another
High Court Of Kerala · (2006) 2 LLJ 175
Industrial Disputes Act, 1947 — Section 10(1), 2, 25F