High Courts06 Apr 2005Allowed
Paraman Vs Kodungallur Municipality
High Court Of Kerala · (2005) 3 KLT 53
Constitution of India, 1950 — Article 226Municipalities Act, 1994 — Section 15(2), 218, 218(1), 29
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,685 of 2,716
High Courts06 Apr 2005
Malayath Vs State of Kerala
High Court Of Kerala · (2005) 3 ACC 617 : (2005) 3 KLT 190
Central Motor Vehicles Rules, 1989 — Rule 119, 120(2)Constitution of India, 1950 — Article 19(1)Motor Vehicles (Amendment) Rules, 1999 — Rule 120
High Courts06 Apr 2005Allowed
Augustions Vs Joseph and Others
High Court Of Kerala · AIR 2005 Ker 204
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 312, 63
High Courts05 Apr 2005Dismissed
Radhamani Vs State of Kerala
High Court Of Kerala · (2005) 3 KLT 86
Constitution of India, 1950 — Article 14
High Courts05 Apr 2005Allowed
Krishnankutty Vs State of Kerala
High Court Of Kerala · (2005) 3 ILR (Ker) 507 : (2005) 3 KLT 568
Criminal Procedure Code, 1973 (CrPC) — Section 313Foreign Liquor Rules — Rule 11Kerala Abkari Act, 1077 — Section 10, 13, 20, 50, 55
High Courts05 Apr 2005Dismissed
Shaji Vs State of Kerala
High Court Of Kerala · (2005) CriLJ 3121 : (2005) 2 ILR (Ker) 655 : (2005) 3 KLT 127
Criminal Procedure Code, 1973 (CrPC) — Section 386(1)Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
High Courts05 Apr 2005Dismissed
Sivadasan, K.G. Vs P.V. Sivadasan
High Court Of Kerala · (2005) 04 KL CK 0003
Kerala Panchayat Raj Act, 1994 — Section 102, 102(1), 103, 17, 2Representation of the People Act, 1951 — Section 7, 79, 80, 81, 81(1)
High Courts04 Apr 2005Dismissed
Sukumaran Vs Anthony
High Court Of Kerala · (2005) 2 KLT 919
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 23 Rule 3, 2(2)Contract Act, 1872 — Section 73 , 74Transfer of Property Act, 1882 — Section 55
High Courts31 Mar 2005Allowed
The Commissioner of Excise and Another Vs K.K. Gopidas and Others
High Court Of Kerala · (2005) 03 KL CK 0073
Constitution of India, 1950 — Article 226, 47Kerala Abkari Act, 1077 — Section 18A, 18A(1), 24, 26, 29Kerala Abkari Shops Disposal Rules, 2002 — Rule 3, 3(1), 3(1), 5, 5(15)
High Courts31 Mar 2005
Sathy M. Pillai Vs Sarma
High Court Of Kerala · (2005) CriLJ 2814 : (2005) 2 KLT 954
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 210, 482Penal Code, 1860 (IPC) — Section 120, 120B, 201, 304, 304A
High Courts31 Mar 2005
Susmitha Mohan Vs Rajesh
High Court Of Kerala · (2005) 2 ILR (Ker) 776 : (2005) 3 KLT 88 : (2005) 3 RCR(Civil) 419
Advocates Act, 1961 — Section 30Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)Constitution of India, 1950 — Article 227
High Courts31 Mar 2005Dismissed
Baijunath Vs Station House Officer
High Court Of Kerala · (2005) 2 ILR (Ker) 463 : (2005) 3 KLT 253 : (2005) 3 RCR(Criminal) 565
Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 178(3), 193, 193(1)Immoral Traffic (Prevention) Act, 1956 — Section 2, 3, 3(1), 5(1)Penal Code, 1860 (IPC) — Section 109, 120B, 34, 359, 360
High Courts31 Mar 2005
Commissioner of Income Tax Vs Janatha Cashew Exporting Co.
High Court Of Kerala · (2005) 197 CTR 117 : (2005) 278 ITR 327 : (2005) 3 KLT 883
Customs Act, 1962 — Section 50(1)Income Tax Act, 1961 — Section 28, 28(3), 80HHC, 80HHC(1), 80HHC(1A)
High Courts31 Mar 2005
Commissioner of Income Tax Vs Premier Breweries Ltd.
High Court Of Kerala · (2005) 196 CTR 496 : (2005) 279 ITR 51
Income Tax Act, 1961 — Section 131, 256(2), 30, 31, 32
High Courts30 Mar 2005Allowed
Pootholi Damodaran Nair Vs Babu
High Court Of Kerala · (2005) 2 CivCC 583 : (2005) 2 ILR (Ker) 145 : (2005) 2 KLT 707
Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 146(1), 153, 155(3), 157, 3
High Courts30 Mar 2005Dismissed
Ramesh Babu Vs State of Kerala
High Court Of Kerala · (2005) 3 KLT 759
Constitution of India, 1950 — Article 11, 14, 19, 226, 245Kerala Abkari Act, 1077 — Section 24, 29(2), 5(1)Kerala Liquor Transit Rules, 1975 — Rule 3, 4, 5, 6
High Courts29 Mar 2005Allowed
Usman Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 136 : (2005) 4 KLT 348
Criminal Procedure Code, 1973 (CrPC) — Section 106, 17, 360, 441, 445(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Mar 2005
Abdul Raffar Vs Superintendent, Central Prison
High Court Of Kerala · (2005) 2 ILR (Ker) 456 : (2005) 3 KLT 426
Kerala Prisons Rules, 1958 — Rule 299, 300, 301, 302, 303
High Courts29 Mar 2005
Varkey Vs State of Kerala
High Court Of Kerala · (2005) 2 ILR (Ker) 679 : (2005) 2 KLT 468
Constitution of India, 1950 — Article 12, 30, 30(1)Kerala Education Act, 1958 — Section 2(5)Kerala Education Rules, 1959 — Rule 14A(7), 44(1), 44(2), 46
High Courts29 Mar 2005Allowed
Saithu Vs Thahira
High Court Of Kerala · (2005) 3 KLT 363
Evidence Act, 1872 — Section 20Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(8)