High Courts16 May 2005Allowed
Manager, St. Michael''s College Vs V.S. Andrews and Others
High Court Of Kerala · (2005) 05 KL CK 0006
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,684 of 2,716
High Courts06 May 2005Dismissed
Thomas Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2005) 4 KLT 443
Finance (No. 2) Act, 1998 — Section 85, 89Income Tax Act, 1961 — Section 264
High Courts06 May 2005Allowed
Madhavi Vs State Election Commission
High Court Of Kerala · (2005) 2 ILR (Ker) 618 : (2005) 3 KLT 275
Constitution of India, 1950 — Article 173, 191, 193, 226, 243ZGKerala Municipalities Act, 1960 — Section 85, 86, 91, 92Representation of the People Act, 1951 — Section 5
High Courts06 May 2005
E.J. Thomas Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2005) 199 CTR 83 : (2006) 281 ITR 40
Finance (No. 2) Act, 1988 — Section 89, 95Income Tax Act, 1961 — Section 264
High Courts29 Apr 2005Dismissed
C.K. Boban Vs The Union of India
High Court Of Kerala · (2005) CriLJ 2801 : (2005) 2 ILR (Ker) 549 : (2005) 2 KLJ 115 : (2005) 2 KLT 831
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Customs Act, 1962 — Section 108, 111, 113, 123, 135(1)
High Courts26 Apr 2005Allowed
Shaji Vs State of Kerala
High Court Of Kerala · (2005) 2 ILR (Ker) 530 : (2005) 3 KLT 303
Criminal Procedure Code, 1973 (CrPC) — Section 205(1), 313, 313(1), 317, 482Penal Code, 1860 (IPC) — Section 324, 447
High Courts26 Apr 2005
Abdul Rahman E.S. Vs State of Kerala and Others
High Court Of Kerala · (2005) 3 ILR (Ker) 318 : (2005) 2 ILR (Ker) 609 : (2005) 2 KLJ 561 : (2005) 3 KLT 250
Kerala Education Rules, 1959 — Rule 65(1)(iv)
High Courts12 Apr 2005
Marykutty George Vs State of Kerala
High Court Of Kerala · (2005) 2 KLT 515
Constitution of India, 1950 — Article 14Kerala Municipalities Act, 1960 — Section 215, 215(2)Kerala Municipality (Acquisition and Disposal of Property) Rules, 2000 — Rule 11
High Courts08 Apr 2005Dismissed
George Vs State of Kerala
High Court Of Kerala · (2005) 2 KLT 717
Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 24, 6Kerala Motor Vehicles Rules, 1989 — Rule 289
High Courts08 Apr 2005Dismissed
Suma Devi Vs State of Kerala
High Court Of Kerala · (2005) 2 ILR (Ker) 519 : (2005) 2 KLT 870 : (2005) 142 STC 170
Constitution of India, 1950 — Article 14, 19(1), 265Kerala Finance Act, 2000 — Section 7(1)Kerala Finance Act, 2001 — Section 1, 1(2), 6
High Courts08 Apr 2005
M. Far Hotels Ltd. Vs Union of India (UOI)
High Court Of Kerala · (2005) 2 KLT 988
Companies Act, 1956 — Section 394(2)Constitution of India, 1950 — Article 162, 19, 226, 3, 300ACriminal Procedure Code, 1973 (CrPC) — Section 165, 51, 96, 98
High Courts08 Apr 2005Allowed
Bindu Vs Commissioner of Entrance Examination
High Court Of Kerala · AIR 2005 Ker 215 : (2005) 2 ILR (Ker) 638 : (2005) 3 KLT 842
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 2, 4, 5
High Courts07 Apr 2005Allowed
Chandraprasad Vs State of Kerala
High Court Of Kerala · (2005) 04 KL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts07 Apr 2005Allowed
Nanu and Others Vs State of Kerala
High Court Of Kerala · (2005) 04 KL CK 0024
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts07 Apr 2005Allowed
Thankappan Vs State of Kerala
High Court Of Kerala · (2005) 04 KL CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 392
High Courts07 Apr 2005Allowed
Balamani Vs Tahsildar
High Court Of Kerala · AIR 2005 Ker 208 : (2005) 2 ILR (Ker) 399 : (2005) 2 KLT 746
Constitution of India, 1950 — Article 226Kerala Manufacture and Sale of Stamp Rules, 1960 — Rule 16, 35, 35(6), 37
High Courts07 Apr 2005
Hindustan Coca-Cola Beverages (P) Ltd. Vs Perumatty Grama Panchayat
High Court Of Kerala · (2005) 3 ILR (Ker) 192 : (2005) 2 KLT 554
Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 166, 233A, 276
High Courts07 Apr 2005
Radhakrishnan Nair, R. Vs State of Kerala and Others
High Court Of Kerala · (2005) 04 KL CK 0002
Constitution of India, 1950 — Article 309Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 10, 11, 12, 15, 15(1)
High Courts07 Apr 2005
Alexander Vs C.B.I.
High Court Of Kerala · (2005) 2 ILR (Ker) 566 : (2005) 3 KLT 310
Criminal Procedure Code, 1973 (CrPC) — Section 161, 239, 245, 407
High Courts06 Apr 2005
Trichur District Private Bus Operators'' Association Vs State of Kerala and Others
High Court Of Kerala · (2005) 3 ACC 617 : (2005) 3 KLT 190
Central Motor Vehicles Rules, 1989 — Rule 119, 119(2), 120, 120(2)Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 208