High Courts28 Jan 2005Dismissed
Jacob Joseph Vs Devassy
High Court Of Kerala · (2005) ACJ 1962 : (2005) 2 ILR (Ker) 302 : (2005) 2 KLT 259 : (2005) 2 RCR(Civil) 624
Motor Vehicles Act, 1988 — Section 95
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,694 of 2,716
High Courts28 Jan 2005Allowed
Dataware Design Labs (P) Ltd. Vs State Bank of India
High Court Of Kerala · (2005) 3 BC 177 : (2005) 127 CompCas 176 : (2005) 2 KLT 96
Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7Parent Act — Section 19Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(2), 19(8), 19(9)
High Courts28 Jan 2005Allowed
Sheela Vs Gopalakrishnan
High Court Of Kerala · (2005) 1 ALD(Cri) 41 : (2005) 1 ALT(Cri) 398 : (2005) 2 CivCC 252 : (2006) 129 CompCas 93 : (2005) CriLJ 3274 : (2005) 1 ILR (Ker) 544 : (2005) 1 KLT 877 : (2005) 2 RCR(Criminal) 350
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Jan 2005Dismissed
M.K. Sukumaran Vs The Appellate Tribunal, K.S.R.T.C. and Others
High Court Of Kerala · (2005) 01 KL CK 0056
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15Penal Code, 1860 (IPC) — Section 34, 379
High Courts27 Jan 2005
Omana Vs Kesavan
High Court Of Kerala · (2005) 2 CivCC 295 : (2005) 1 ILR (Ker) 677 : (2005) 1 KLT 893
Transfer of Property Act, 1882 — Section 122
High Courts27 Jan 2005Dismissed
Aboobacker Vs Punjab National Bank
High Court Of Kerala · (2005) 3 BC 390 : (2005) 127 CompCas 519 : (2005) 1 KLT 947 : (2005) 64 SCL 42
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
High Courts27 Jan 2005Allowed
Hajara Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 695 : (2005) 2 KLT 206
Income Tax Act, 1961 — Section 147Kerala Building Tax Act, 1975 — Section 10Kerala Building Tax Ordinance, 1974 — Section 15(3)
High Courts27 Jan 2005
Hindustan Newsprint Limited Vs M.A. Hameed
High Court Of Kerala · (2005) 01 KL CK 0001
Arbitration Act, 1940 — Section 20, 37(4), 5Arbitration and Conciliation Act, 1996 — Section 43(3)
High Courts25 Jan 2005Dismissed
Union of India and Others Vs V. Mohandas and Another
High Court Of Kerala · (2006) 106 FLR 791 : (2005) 1 ILR (Ker) 748 : (2005) 1 KLJ 693 : (2005) 2 KLT 534 : (2005) 2 LLJ 538
Constitution of India, 1950 — Article 41
High Courts25 Jan 2005Dismissed
Joy Joseph Vs D.F.O.
High Court Of Kerala · (2005) CriLJ 2405 : (2005) 1 ILR (Ker) 773 : (2005) 2 KLT 456
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 2(3), 52, 52(1), 52(3), 68Kerala Forest Act, 1961 — Section 53, 55, 61A, 61B
High Courts25 Jan 2005Dismissed
Karthiyani Vs Ramanathan
High Court Of Kerala · AIR 2005 Ker 241 : (2005) 2 ILR (Ker) 293 : (2005) 2 KLT 115
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, 115Constitution of India, 1950 — Article 226, 227
High Courts25 Jan 2005Dismissed
Edwin Tomson Vs Kunhalikutty
High Court Of Kerala · (2005) 1 ILR (Ker) 782 : (2005) 2 KLT 380
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(8)Immoral Traffic (Prevention) Act, 1956 — Section 5Penal Code, 1860 (IPC) — Section 109, 341, 361, 366, 366A
High Courts25 Jan 2005Allowed
Unit Trust of India and Another Vs Indian Overseas Bank and Others
High Court Of Kerala · (2006) 1 BC 92 : (2005) 127 CompCas 219
Limitation Act, 1963 — Section 5
High Courts24 Jan 2005Dismissed
Aluminium Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 3 BC 395 : (2006) 133 CompCas 530 : (2005) 1 KLT 889 : (2005) 62 SCL 261 : (2008) 11 VST 516
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts24 Jan 2005
Cherootty Vs Purushothaman
High Court Of Kerala · (2005) 1 ILR (Ker) 747 : (2005) 2 KLT 84
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(5), Order 14 Rule 5, Order 7 Rule 11Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(2), 13, 18, 7
High Courts20 Jan 2005
Joseph Vs S.I. of Police
High Court Of Kerala · (2005) 1 ILR (Ker) 554 : (2005) 2 KLT 269
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162, 172(2)Evidence Act, 1872 — Section 114, 114A, 118, 145Penal Code, 1860 (IPC) — Section 118, 120B, 361, 363, 365
High Courts20 Jan 2005Allowed
State of Kerala Vs Matha
High Court Of Kerala · (2005) 1 ILR (Ker) 431 : (2005) 1 KLT 788
Land Acquisition Act, 1994 — Section 28A
High Courts20 Jan 2005Allowed
Kesavan Nair Vs State of Kerala
High Court Of Kerala · (2005) 3 ILR (Ker) 355 : (2005) 3 KLT 391 : (2005) 4 RCR(Criminal) 43
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 23, 24, 34, 378, 380
High Courts20 Jan 2005
State of Kerala Vs Rajmohan Cashew (P) Ltd.
High Court Of Kerala · AIR 2005 Ker 141 : (2005) 127 CompCas 744 : (2005) 2 KLT 131 : (2005) 142 STC 283
Companies Act, 1956 — Section 4AKerala General Sales Tax Act, 1963 — Section 26BKerala Revenue Recovery Act, 1968 — Section 17, 3, 5, 6
High Courts19 Jan 2005Dismissed
Jamal Vs Nafeesu
High Court Of Kerala · (2005) 1 ILR (Ker) 788 : (2005) 2 KLT 53
General Clauses Act, 1897 — Section 1(4), 3(13)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1, 11(4)