High Courts15 Dec 2004Allowed
State of Kerala and Others Vs Surya Constructions and Others
High Court Of Kerala · (2004) 12 KL CK 0054
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 153Evidence Act, 1872 — Section 114
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,698 of 2,716
High Courts15 Dec 2004Dismissed
Kunhaleema Vs Musthafa
High Court Of Kerala · (2005) 1 ILR (Ker) 218 : (2005) 1 KLT 261
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(5), 11(7)
High Courts15 Dec 2004Allowed
K.V. Joseph and Sons Vs Surya Constructions
High Court Of Kerala · AIR 2005 Ker 159 : (2005) 2 BC 438 : (2005) 1 KLT 236 : (2005) 1 RCR(Civil) 509
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts15 Dec 2004Allowed
Abdul Vaheed Vs State of Kerala
High Court Of Kerala · (2005) CriLJ 2054 : (2005) 1 ILR (Ker) 452 : (2005) 2 KLT 72 : (2005) 2 RCR(Criminal) 374
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 324, 88, 89
High Courts14 Dec 2004
George Thomas Vs Geondy Joseph
High Court Of Kerala · AIR 2005 Ker 108 : (2005) 1 ILR (Ker) 161 : (2005) 1 KLT 864 : (2005) 2 RCR(Civil) 175
High Courts14 Dec 2004
Neelalohithadasan Nadar Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 197 : (2005) 1 KLT 481 : (2005) 2 RCR(Criminal) 99
Criminal Procedure Code, 1973 (CrPC) — Section 285, 285(3)
High Courts14 Dec 2004
Shreyaskumar Achha Vs Director, State Lotteries
High Court Of Kerala · (2005) 1 ILR (Ker) 287 : (2005) 1 KLT 841 : (2005) 2 RCR(Civil) 157 : (2005) 2 RCR(Criminal) 363
Kerala State Lotteries and Online Lotteries (Regulation) Rules, 2003 — Rule 22(1), 22(13)
High Courts14 Dec 2004
Krishnakumari Vs Venugopal
High Court Of Kerala · (2005) 1 KLJ 573 : (2005) 2 KLT 185
Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 5, 6, 9Hindu Marriage Act, 1955 — Section 13B, 20(1)(i), 20(1)(ii)
High Courts14 Dec 2004Dismissed
Kalyani Bharathan Vs Abdul Muthalif
High Court Of Kerala · (2005) 1 KLT 880
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 21
High Courts13 Dec 2004
Gopalan Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 274 : (2005) 1 KLT 807
Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
High Courts09 Dec 2004Dismissed
Kerala State Civil Supplies Corporation Vs M.G.M. Transports
High Court Of Kerala · (2005) 3 BC 305 : (2005) 1 ILR (Ker) 232 : (2005) 1 KLT 467 : (2005) 2 RCR(Civil) 172
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14
High Courts09 Dec 2004
Rajan Vs State of Kerala
High Court Of Kerala · (2005) 104 FLR 1166 : (2005) 1 KLT 250
High Courts08 Dec 2004Allowed
Sr. Easthala, The Mother Superior, Avila Convent Vs Kerala Water Authority and Others
High Court Of Kerala · AIR 2005 Ker 207 : (2005) 2 ILR (Ker) 193
Electricity Act, 1910 — Section 22BKerala Water Authority (Water Supply) Regulations, 1991 — Section 2Water Supply and Sewerage Act, 1986 — Section 37
High Courts08 Dec 2004
K.S.E.B. Vs Najeeb
High Court Of Kerala · (2005) 1 KLT 406
Electricity (Supply) Act, 1948 — Section 5(1), 79Electricity Act, 1910 — Section 24, 24(1), 39, 39A, 42Electricity Act, 2003 — Section 126, 126(5), 126(6), 127, 135
High Courts08 Dec 2004Dismissed
M/s. Business Bankers and Others Vs K. Anandan and Another
High Court Of Kerala · AIR 2005 Ker 128 : (2005) 1 CivCC 800 : (2005) 1 ILR (Ker) 78 : (2005) 1 KLJ 97 : (2005) 1 KLT 226 : (2005) 1 RCR(Civil) 560
High Courts08 Dec 2004Allowed
Mother Superior Vs Kerala Water Authority
High Court Of Kerala · (2005) 1 KLT 699
Kerala Water Authority (Water Supply) Regulations, 1991 — Section 2Water Supply and Sewerage Act, 1986 — Section 37
High Courts06 Dec 2004Allowed
P.C. Thresia Vs Corporate Manager, CMS Schools
High Court Of Kerala · (2005) 1 ILR (Ker) 157 : (2004) 2 KLJ 1021 : (2005) 1 KLT 109 : (2005) 1 LLJ 1019
Constitution of India, 1950 — Article 226Kerala Shops and Commercial Establishment Act, 1960 — Section 36, 5, 6
High Courts06 Dec 2004
Vimal Arakkal Vs Corporation of Cochin
High Court Of Kerala · AIR 2005 Ker 70 : (2005) 1 ILR (Ker) 251 : (2005) 1 KLT 121
Kerala Municipalities Act, 1960 — Section 272Kerala Municipality Building Rules, 1999 — Rule 2(1)
High Courts06 Dec 2004Dismissed
Thulasi Vs State of Kerala
High Court Of Kerala · (2004) 1 KLJ 170
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts06 Dec 2004
Prof. V.J. Antony and another Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 194 : (2005) 1 KLJ 93 : (2005) 1 KLT 984