High Courts11 Mar 2005
Sreekumar Vs Parameswaran
High Court Of Kerala · (2005) 4 KLT 492
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4), 7
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,688 of 2,716
High Courts11 Mar 2005Dismissed
Faizal Kollali Vs Vadakkengara Ali
High Court Of Kerala · (2005) 2 KLT 1026
High Courts11 Mar 2005Dismissed
Abdussalam Vs Bhaskaran
High Court Of Kerala · (2005) 3 KLT 71
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 21(1)
High Courts09 Mar 2005
Babu Raj, T. Vs Government of Kerala and Others
High Court Of Kerala · (2005) 2 KLJ 233
Constitution of India, 1950 — Article 14, 16, 309, 341, 342Kerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts09 Mar 2005Dismissed
Padmaja Vs Sajeev
High Court Of Kerala · (2006) 1 CivCC 771 : (2006) 1 ILR (Ker) 799 : (2006) 1 KLT 265 : (2006) 1 RCR(Civil) 623
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 58Specific Relief Act, 1963 — Section 19, 21, 22, 28, 28(1)Transfer of Property Act, 1882 — Section 100, 52
High Courts09 Mar 2005Dismissed
R.D.O. Vs Kurian
High Court Of Kerala · (2005) 2 ILR (Ker) 723 : (2005) 2 KLT 863
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Kerala Land Acquisition Act, 1961 — Section 18
High Courts09 Mar 2005
Kunhiraman Vs State of Kerala
High Court Of Kerala · (2005) 2 ILR (Ker) 139 : (2005) 2 KLT 685
Criminal Procedure Code, 1973 (CrPC) — Section 301, 417, 422, 438, 439Penal Code, 1860 (IPC) — Section 420
High Courts09 Mar 2005
Bhadran Vs Sunil Kumar
High Court Of Kerala · (2006) 1 ALD(Cri) 39 : (2005) 4 BC 452 : (2005) 2 CivCC 552 : (2005) 127 CompCas 930 : (2005) 2 ILR (Ker) 135 : (2005) 2 KLT 696
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Mar 2005Dismissed
Ravi Vs Jovatte Francis
High Court Of Kerala · (2005) 4 ILR (Ker) 517 : (2005) 1 ILR (Ker) 794 : (2005) 4 KLT 51 : (2006) 1 RCR(Criminal) 89
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 157, 157(1)
High Courts03 Mar 2005Dismissed
Vijayan Vs State of Kerala
High Court Of Kerala · (2005) 2 DMC 658
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 325
High Courts03 Mar 2005Allowed
Ettoop Vs Kunhikannan
High Court Of Kerala · (2005) CriLJ 2249 : (2005) 2 KLT 429 : (2005) 2 RCR(Criminal) 768
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 482Penal Code, 1860 (IPC) — Section 34, 341, 506
High Courts03 Mar 2005
Parameswaran Vs Director of Panchayat
High Court Of Kerala · (2005) 2 KLT 248
Constitution of India, 1950 — Article 226Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995 — Rule 4, 4(2), 6Kerala Panchayat Raj Act, 1994 — Section 179, 179(10), 179(4), 179(5), 179(6)
High Courts02 Mar 2005Allowed
N.I.I.T. Ltd. Vs Manoharan
High Court Of Kerala · (2005) 3 ILR (Ker) 268 : (2005) 3 KLT 1025
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 5, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1
High Courts01 Mar 2005
M.K. Rajappan Nair Vs Stephen Joseph K. and Others
High Court Of Kerala · (2004) 1 KLJ 792
Constitution of India, 1950 — Article 225, 5Contempt of Courts Act, 1971 — Section 11, 12, 14, 23
High Courts01 Mar 2005
Sukumaran and Others Vs State of Kerala
High Court Of Kerala · (2005) CriLJ 2385
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(2), 161(3), 162Evidence Act, 1872 — Section 114, 145, 154, 157
High Courts01 Mar 2005Dismissed
Standard Essential Oil Industries Vs Forest Range Officer
High Court Of Kerala · (2005) CriLJ 2915 : (2005) 2 ILR (Ker) 1 : (2005) 2 KLT 250 : (2005) 4 RCR(Criminal) 256
Constitution of India, 1950 — Article 226Kerala Forest Act, 1961 — Section 2, 52, 52(1), 61A, 61A(2)
High Courts01 Mar 2005Dismissed
Glory Fernandez Vs Registrar, High Court of Kerala
High Court Of Kerala · (2005) 2 KLT 59
Constitution of India, 1950 — Article 234, 237Kerala Public Services Act, 1968 — Section 2(1)
High Courts01 Mar 2005
High Court of Kerala Vs Siraj
High Court Of Kerala · (2005) 1 ILR (Ker) 752 : (2005) 2 KLT 9
Kerala Judicial Service Rules, 1991 — Rule 7, 7(2)Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17Public Service Commission (Procedure) Rules, 1970 — Rule 12, 4
High Courts01 Mar 2005Dismissed
Accountant General Vs Shyson George
High Court Of Kerala · (2005) 105 FLR 627 : (2005) 2 ILR (Ker) 64 : (2005) 2 KLT 137
Constitution of India, 1950 — Article 21
High Courts28 Feb 2005
Marathupally Beeran Vs State of Kerala
High Court Of Kerala · (2005) 02 KL CK 0099