High Courts11 Jan 2005Allowed
Kelu Nair and Others Vs State of Kerala
High Court Of Kerala · (2005) 01 KL CK 0061
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,696 of 2,716
High Courts11 Jan 2005
K.C. Vasumathy Amma and Another Vs Makkancherry Janaki Amma and Others
High Court Of Kerala · AIR 2005 Ker 154 : (2005) 1 ILR (Ker) 449
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 35(3), Order 21 Rule 97, Order 21 Rule 97(2)
High Courts10 Jan 2005
Union of India Vs High Range Estate Labour Union
High Court Of Kerala · AIR 2005 Ker 122 : (2005) 1 ILR (Ker) 259 : (2005) 1 KLJ 262 : (2005) 1 KLT 507
Industries (Development and Regulation) Act, 1951 — Section 18A, 18BTea Act, 1953 — Section 16C, 16D
High Courts10 Jan 2005Dismissed
Basheer Vs T.N. Radhakrishnan
High Court Of Kerala · (2007) 1 BC 408
Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
High Courts07 Jan 2005
The Manager, Muslim Vocational Higher Secondary School Vs State of Kerala and Others
High Court Of Kerala · (2004) 1 KLJ 391
Constitution of India, 1950 — Article 16
High Courts07 Jan 2005
Sheriff Vs State of Kerala
High Court Of Kerala · (2005) 3 BC 340 : (2005) 127 CompCas 469 : (2005) 1 KLT 873
Kerala Revenue Recovery Act, 1968 — Section 71
High Courts06 Jan 2005Allowed
Babu Sebastian Vs Additional Sales Tax Officer and Others
High Court Of Kerala · (2005) 141 STC 434
Kerala General Sales Tax Act, 1963 — Section 19, 19(1), 19(2), 45A, 45A(1)
High Courts06 Jan 2005
V.K. Balachandran Vs State of Kerala and Others
High Court Of Kerala · (2005) 2 ACC 124 : AIR 2005 Ker 187 : (2005) 1 ILR (Ker) 380 : (2005) 2 KLJ 7 : (2005) 1 KLT 641
Motor Vehicles Act, 1988 — Section 2, 2(48)
High Courts06 Jan 2005Dismissed
Sadasivan Chettiar Vs Rajendran
High Court Of Kerala · (2005) 1 ILR (Ker) 221 : (2005) 1 KLT 653
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 22 Rule 9(2), Order 41 Rule 22Evidence Act, 1872 — Section 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 22
High Courts06 Jan 2005Dismissed
Anaswara Offset (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 413 : (2005) 2 KLT 651
Constitution of India, 1950 — Article 226
High Courts06 Jan 2005Dismissed
Anaswara Offset Private Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2007) 8 VST 342
Constitution of India, 1950 — Article 226
High Courts05 Jan 2005
Babu Vs Banumathy Menon
High Court Of Kerala · AIR 2005 Ker 155 : (2005) 1 ILR (Ker) 359 : (2005) 2 KLT 859
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 5, Order 7 Rule 11Specific Relief Act, 1963 — Section 16
High Courts05 Jan 2005
Ammini Joseph Vs Kerala State Electricity Board
High Court Of Kerala · (2005) 1 ILR (Ker) 485 : (2005) 2 KLT 830
Electricity Act, 1910 — Section 26(6)
High Courts04 Jan 2005
J. Godwin Vs Kollam District Co-operative Bank Ltd. and Others
High Court Of Kerala · (2005) 1 ILR (Ker) 417 : (2005) 2 KLJ 336 : (2005) 1 KLT 625
Kerala Co-operative Societies Act, 1969 — Section 37
High Courts04 Jan 2005Dismissed
A.K. Manju Vs State of Kerala and Others
High Court Of Kerala · (2005) 01 KL CK 0057
Kerala Education Rules, 1959 — Rule 43, 51A, 7, 7A, 7A(2)
High Courts04 Jan 2005
Pavithran Vs District Superintendent of Police
High Court Of Kerala · (2005) 1 KLT 650
Kerala Noise Pollution (Regulation and Control) Rules, 2000 — Rule 5(2)
High Courts04 Jan 2005Dismissed
Anil Raj Vs Integrated Finance Co. Ltd.
High Court Of Kerala · (2006) 1 ALD(Cri) 36 : (2005) 4 BC 464 : (2005) 2 ILR (Ker) 68 : (2005) 2 KLT 972
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jan 2005Dismissed
Sr. Poly Paradiyil Vs Angamaly Municipality
High Court Of Kerala · AIR 2005 Ker 194 : (2005) 1 ILR (Ker) 491 : (2005) 2 KLT 88
Kerala Education Act, 1958 — Section 507Kerala Municipalities Act, 1994 — Section 235(1)
High Courts24 Dec 2004
Soman Vs K.S.R.T.C.
High Court Of Kerala · (2005) 2 ILR (Ker) 556 : (2005) 3 KLT 450
Kerala General Provident Fund Rules, 1963 — Rule 10, 11, 13, 14, 15Motor Vehicles Act, 1988 — Section 67Penal Code, 1860 (IPC) — Section 405, 406
High Courts21 Dec 2004Dismissed
Biju Chacko and Others Vs The Dy. Director, Mining and Geology
High Court Of Kerala · (2006) 1 KLJ 401
Constitution of India, 1950 — Article 21, 226