High Courts03 Nov 2004Allowed
T.C. Chacko Vs The Kerala State Electricity Board and Others
High Court Of Kerala · (2005) 1 ILR (Ker) 658 : (2005) 1 KLJ 445 : (2005) 1 KLT 867
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,704 of 2,716
High Courts03 Nov 2004Dismissed
St. John''s Jacobite Syrian Church Vs Fr. John Moolamattom
High Court Of Kerala · (2005) 1 KLT 307
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts02 Nov 2004Allowed
Joseph A.A. Vs Union Bank of India and Others
High Court Of Kerala · (2005) 1 ILR (Ker) 153 : (2005) 2 LLJ 697
High Courts01 Nov 2004Dismissed
Saj Flight Services Pvt. Ltd. Vs Louis Pereira
High Court Of Kerala · (2005) 1 KLT 577 : (2005) 1 RCR(Civil) 336 : (2005) 1 RCR(Rent) 70
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts29 Oct 2004Dismissed
Subbaya Bai Vs Karunakaran Nambiar
High Court Of Kerala · AIR 2005 Ker 72 : (2005) 1 ILR (Ker) 434 : (2005) 1 KLT 206 : (2006) 69 SCL 33
High Courts29 Oct 2004
Gopalakrishnan and Others Vs State of Kerala
High Court Of Kerala · (2004) 1 KLJ 389
Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(1), 446(2)
High Courts29 Oct 2004
Abdul Rasheed Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 172 : (2005) 1 KLT 5
Land Acquisition Act, 1894 — Section 28A
High Courts29 Oct 2004Dismissed
Sudhakaran Vs University of Kerala
High Court Of Kerala · (2005) 1 KLT 133
Kerala University Act, 1974 — Section 6(2)University Grants Commission Act, 1956 — Section 14, 26, 26(3)
High Courts29 Oct 2004Dismissed
Mohankumar Vs Guruvayur Devaswom Board
High Court Of Kerala · (2005) 1 ILR (Ker) 27 : (2005) 1 KLT 423
Constitution of India, 1950 — Article 14
High Courts28 Oct 2004
Cochin Naval Base Civilian Employees Co-operative Society Vs Rajan Kurup
High Court Of Kerala · AIR 2005 Ker 46 : (2004) 3 KLT 885 : (2005) 1 RCR(Civil) 176
Transfer of Property Act, 1882 — Section 53
High Courts28 Oct 2004
Achuthan Vs State of Kerala
High Court Of Kerala · (2005) 2 ILR (Ker) 203 : (2005) 1 ILR (Ker) 388 : (2004) 3 KLT 912
Kerala Panchayat Raj Act, 1994 — Section 271P
High Courts28 Oct 2004Dismissed
Rasheed Vs Tahsildar
High Court Of Kerala · (2004) 3 KLT 945
Kerala Building Tax Act, 1975 — Section 2
High Courts28 Oct 2004Dismissed
Kuttappan Achari Vs State of Kerala
High Court Of Kerala · (2005) 1 KLT 273
Evidence Act, 1872 — Section 110Limitation Act, 1963 — Article 113, 58
High Courts28 Oct 2004Dismissed
M/s. Autocast Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 2 KLJ 291
Kerala General Sales Tax Act, 1963 — Section 17, 19, 19B, 34
High Courts27 Oct 2004Dismissed
Vijayakumaran Nair Vs State Bank of Travancore
High Court Of Kerala · (2005) 1 KLT 953 : (2005) 2 LLJ 875
Constitution of India, 1950 — Article 220, 226
High Courts27 Oct 2004Allowed
K.O. Mathew and Others Vs Thomas and Others
High Court Of Kerala · AIR 2005 Ker 59
Specific Relief Act, 1963 — Section 16, 34
High Courts25 Oct 2004
Anikad Grama Panchayath Vs M.D. Baiju
High Court Of Kerala · (2005) 2 ILR (Ker) 36 : (2005) 1 KLJ 488 : (2005) 2 KLT 153
Kerala Panchayat Raj Act, 1994 — Section 191, 191(2), 271, 271G
High Courts24 Oct 2004Allowed
Shamsudeen Vs Tahsildar
High Court Of Kerala · (2005) 1 KLT 290
Kerala Building Tax Act, 1975 — Section 5(2)
High Courts21 Oct 2004Allowed
Selvaraj Francis Vs Returning Officer and others
High Court Of Kerala · AIR 2005 Ker 38 : (2004) 2 KLJ 852 : (2004) 3 KLT 889
High Courts21 Oct 2004
Francis Vs John Britto
High Court Of Kerala · (2005) 1 CivCC 411 : (2004) 3 KLT 1113
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Limitation (Amendment) Act, 1960 — Article 127, 127, 5