High Courts08 Nov 2004Dismissed
Director, Tourism Department and Another Vs Industrial Tribunal and Another
High Court Of Kerala · (2005) 104 FLR 613 : (2005) 1 LLJ 431
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,703 of 2,716
High Courts08 Nov 2004
Valsan Vs Furtal
High Court Of Kerala · (2004) 3 KLT 1046
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts08 Nov 2004Allowed
M.A. Abraham Vs Agricultural Income Tax and Sales Tax Officer and Others
High Court Of Kerala · (2005) 195 CTR 50 : (2005) 274 ITR 77
Kerala Agricultural Income Tax Act, 1991 — Section 35, 35(2), 37(4), 39(4), 41(1)
High Courts08 Nov 2004Dismissed
Director, Tourism Department Vs Industrial Tribunal
High Court Of Kerala · (2005) 1 ILR (Ker) 669 : (2005) 1 KLT 320
Industrial Disputes Act, 1947 — Section 2
High Courts08 Nov 2004Allowed
Janardhanan Vs Jayachandran
High Court Of Kerala · (2005) 1 ALD(Cri) 43 : (2007) 1 BC 425 : (2005) 2 CivCC 165 : (2005) 128 CompCas 357 : (2005) 1 ILR (Ker) 444 : (2005) 1 KLT 859 : (2005) 2 RCR(Civil) 347
Evidence Act, 1872 — Section 63(1)Negotiable Instruments Act, 1881 (NI) — Section 138Transfer of Property Act, 1882 — Section 106
High Courts08 Nov 2004Dismissed
N. Krishnan Nair Vs Sivasankaran Pillai and Another
High Court Of Kerala · AIR 2005 Ker 121 : (2005) 2 ILR (Ker) 26 : (2005) 2 RCR(Civil) 175
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 9 Rule 13, 148
High Courts08 Nov 2004Dismissed
St. Joseph''s Publication Vs Sales Tax Officer
High Court Of Kerala · (2005) 2 KLT 432 : (2008) 11 VST 443
Kerala General Sales Tax Act, 1963 — Section 35, 35(1)
High Courts06 Nov 2004
State Bank of Travancore and Others Vs Judy Thomas
High Court Of Kerala · (2004) 1 KLJ 242
High Courts05 Nov 2004
Paul Mathew and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2005) 145 TAXMAN 232
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 185(1)(b), 185(2), 186(1), 264
High Courts05 Nov 2004Dismissed
M.K. Ummer Koya Vs P.R. Sreedharan
High Court Of Kerala · (2004) 1 KLJ 39
Contempt of Courts Act, 1971 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Kerala High Court Act, 1958 — Section 3
High Courts05 Nov 2004Allowed
Muhammed Kunhju Vs Union of India (UOI)
High Court Of Kerala · (2005) ACJ 1356 : (2005) 1 KLT 325
Railways Accidents and Untoward Incidents (Compensation) Act — Section 124(A)
High Courts05 Nov 2004Dismissed
Antony Vs Rana
High Court Of Kerala · (2004) 3 KLT 1010
Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 10, 12, 13, 14, 16
High Courts05 Nov 2004
State Bank of Travancore and Others Vs Judy Thomas
High Court Of Kerala · (2005) 105 FLR 206 : (2005) 1 ILR (Ker) 177
High Courts05 Nov 2004
Muhammed Kunju and Others Vs Union of India (UOI)
High Court Of Kerala · (2005) 3 ACC 415
Railways Act, 1989 — Section 123, 124A, 2
High Courts05 Nov 2004Dismissed
Paul Mathew and Co. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2005) 196 CTR 504 : (2005) 274 ITR 220
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 185(1), 185(2), 186(1), 264
High Courts04 Nov 2004Allowed
M/s. Baby Marine Sarass Vs M/s. Triton Marinex and Others
High Court Of Kerala · AIR 2005 Ker 132 : (2005) 2 ALD(Cri) 9 : (2006) 4 BC 104 : (2006) 129 CompCas 625 : (2005) 1 ILR (Ker) 673 : (2005) 1 KLJ 540 : (2005) 1 KLT 782 : (2005) 2 RCR(Civil) 416 : (2005) 2 RCR(Criminal) 578
High Courts04 Nov 2004Allowed
Yesbee Carbotic Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 1 KLT 388
High Courts04 Nov 2004
Haji Abdul Salam Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 508 : (2004) 3 KLT 826
Constitution of India, 1950 — Article 30(1)
High Courts04 Nov 2004Allowed
Ramachandran Vs Dinesan
High Court Of Kerala · (2005) 1 ALD(Cri) 38 : (2005) 1 ALT(Cri) 378 : (2006) 1 BC 526 : (2005) 1 CivCC 437 : (2005) CriLJ 1237 : (2005) 1 ILR (Ker) 390 : (2005) 1 KLT 353 : (2005) 1 RCR(Criminal) 920
Negotiable Instruments Act, 1881 (NI) — Section 138, 87
High Courts04 Nov 2004
Subaida Beevi Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 30 : (2005) 1 KLT 426
Constitution of India, 1950 — Article 14, 16