High Courts03 Dec 2004
T.V. Nadeera Vs State of Kerala and Others
High Court Of Kerala · (2004) 1 KLJ 250
Land Acquisition Act, 1894 — Section 12(2), 18, 4, 4(1), 5A
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,699 of 2,716
High Courts03 Dec 2004Dismissed
N.U. Joseph Vs Commissioner of Income Tax
High Court Of Kerala · (2005) 197 CTR 552
Income Tax Act, 1961 — Section 133A, 143, 148
High Courts03 Dec 2004Dismissed
Appukuttan Chettiyar Vs Lathikadevi Amma
High Court Of Kerala · (2005) 1 KLT 260
High Courts03 Dec 2004Dismissed
Jaleel Associates Vs Hotel Sagar
High Court Of Kerala · (2005) 1 ILR (Ker) 237 : (2005) 1 KLT 757
Trade Marks Act, 1999 — Section 134(1)
High Courts03 Dec 2004
Bhaskaran Vs Vijayaraghan and Others
High Court Of Kerala · AIR 2005 Ker 133 : (2005) 1 ILR (Ker) 245 : (2005) 1 RCR(Civil) 592
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69, Order 22 Rule 10, Order 9 Rule 13, 11, 146Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts03 Dec 2004Dismissed
Rejeena Vs State of Kerala and Others
High Court Of Kerala · (2005) CriLJ 1882 : (2005) 1 ILR (Ker) 81
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 8Customs Act, 1962 — Section 108
High Courts03 Dec 2004Allowed
Manoj and Others Vs State of Kerala and Another
High Court Of Kerala · (2004) 1 KLJ 490
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 144, 211, 374(2)Penal Code, 1860 (IPC) — Section 120(B), 143, 147, 148, 149
High Courts03 Dec 2004
Gurumoorthy Gopalakrishnan Vs Lakshmi Bai
High Court Of Kerala · (2005) 1 ILR (Ker) 333 : (2005) 1 KLT 256
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 2(1)
High Courts02 Dec 2004
R. Bharathan, Abkari Contractor Vs Commissioner of Income Tax
High Court Of Kerala · (2005) 199 CTR 464 : (2005) 146 TAXMAN 433
Income Tax Act, 1961 — Section 132
High Courts02 Dec 2004
R. Ranganatha Reddiar Vs Income Tax Officer and Others
High Court Of Kerala · (2005) 194 CTR 479
High Courts02 Dec 2004Dismissed
R. Bharathan Vs Commissioner of Income Tax
High Court Of Kerala · (2005) 199 CTR 464 : (2005) 146 TAXMAN 433
Income Tax Act, 1961 — Section 132
High Courts01 Dec 2004Dismissed
Issac Vs Elamma
High Court Of Kerala · (2005) 1 KLT 269
Travancore Christian Succession Regulation Act, 1092 — Section 26, 28, 29, 5
High Courts01 Dec 2004Dismissed
P.V. Satheesh Vs E.M. Thomas and Others
High Court Of Kerala · AIR 2005 Ker 57 : (2005) 1 ILR (Ker) 11 : (2004) 2 KLJ 1032 : (2005) 1 KLT 9 : (2005) 1 RCR(Civil) 843
Notaries Act, 1952 — Section 3, 4
High Courts01 Dec 2004Dismissed
Safia Usman and Another Vs Habeebah and Others
High Court Of Kerala · (2004) 12 KL CK 0038
High Courts01 Dec 2004
Commissioner of Income Tax Vs Deep Arts
High Court Of Kerala · (2005) 194 CTR 181 : (2005) 1 ILR (Ker) 371 : (2005) 274 ITR 571 : (2005) 1 KLT 670
Income Tax Act, 1961 — Section 132, 132A, 158BC, 158BD, 158EC
High Courts01 Dec 2004Dismissed
Abdul Hameed Vs Mohammed Nizzar
High Court Of Kerala · (2005) 1 CivCC 772 : (2005) 1 KLT 568 : (2005) 1 RCR(Civil) 472
Specific Relief Act, 1963 — Section 20
High Courts01 Dec 2004Allowed
Joshy @ Rajesh Vs State of Kerala
High Court Of Kerala · (2004) 1 KLJ 323
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts01 Dec 2004Dismissed
Abdul Azeez Vs Punjab National Bank
High Court Of Kerala · (2006) 3 BC 279 : (2005) 127 CompCas 514 : (2005) 2 ILR (Ker) 209 : (2005) 1 KLT 243 : (2005) 64 SCL 44
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1)
High Courts30 Nov 2004Dismissed
State of Kerala Vs Kuttappan
High Court Of Kerala · (2005) 1 ILR (Ker) 420 : (2005) 2 KLT 664
Penal Code, 1860 (IPC) — Section 201, 27, 302, 404
High Courts30 Nov 2004Allowed
Central Bureau of Investigation Vs Premsankar
High Court Of Kerala · (2005) 2 ILR (Ker) 261 : (2005) 1 KLT 343
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B