COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 11 of 37

High Courts05 Sept 2008Dismissed

Kuriland (P) Ltd. and Another Vs P.J. Thomas and Another

High Court Of Kerala · (2009) 3 ALT(Cri) 128 : (2009) CriLJ 763 : (2008) 4 ILR (Ker) 646 : (2009) 5 RCR(Criminal) 710

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 244(2), 245, 482, 91, 91Evidence Act, 1872 — Section 119, 121, 122, 123, 124

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High Courts05 Sept 2008

Thiruvananthapuram Citizens'' Protection Vs Tribunal for Local Self Government, Corporation of Thiruvananthapuram, Sree Padmanabha Property Developers and State of Kerala

High Court Of Kerala · (2008) 09 KL CK 0046

Kerala Municipalities Act, 1960 — Section 383Kerala Municipality Building Rules, 1999 — Rule 116, 12, 131, 132, 154

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High Courts05 Sept 2008Dismissed

Jubilee Mission Medical College Vs Government of Kerala, The District Collector and The Tahsildar

High Court Of Kerala · (2008) 09 KL CK 0031

Kerala Building Tax Act, 1975 — Section 3(1)

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High Courts05 Sept 2008

K. Vikraman Nair Vs State of Kerala and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 395

Constitution of India, 1950 — Article 226Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10(6)

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High Courts05 Sept 2008Dismissed

Nidhish Kumar Vs State

High Court Of Kerala · (2008) 09 KL CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Kerala Abkari Act, 1077 — Section 8(1)(2)

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High Courts05 Sept 2008Dismissed

Madhavan Vs Balachandran and Others

High Court Of Kerala · (2008) 09 KL CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Penal Code, 1860 (IPC) — Section 323, 34, 427, 447, 506

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High Courts05 Sept 2008Dismissed

SJP Motors Vs TVS Motors Company Ltd. and Another

High Court Of Kerala · (2009) 1 ARBLR 105

Arbitration and Conciliation Act, 1996 — Section 34(2)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Transfer of Property Act, 1882 — Section 3

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High Courts04 Sept 2008Allowed

Ushamani, M. and Others Vs State of Kerala and Others

High Court Of Kerala · (2008) 09 KL CK 0066

Kerala University Act, 1957 — Section 57, 57(1), 57(2)Mahatma Gandhi University Act, 1985 — Section 59(1)

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High Courts04 Sept 2008

Commissioner of Central Excise and Customs Vs Idea Mobile Communication Ltd.

High Court Of Kerala · (2009) 224 CTR 311 : (2009) 1 KLT 889 : (2010) 19 STR 18 : (2009) 20 STT 19 : (2009) 12 Vat Reporter 12 : (2009) 22 VST 454

Finance Act, 1994 — Section 65(105), 65(111), 73

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High Courts04 Sept 2008Allowed

Abdulla Haji Vs Mohammed

High Court Of Kerala · (2008) 09 KL CK 0060

Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 22(3), 27, 28, 29, 34Kerala Panchayat Raj Act, 1994 — Section 100, 100(1), 102, 102(1), 103Representation of the People Act, 1951 — Section 100, 100(1), 101, 97, 97(1)

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High Courts04 Sept 2008Allowed

Jain Babu Vs Joseph, K.J. and Another

High Court Of Kerala · (2009) 1 RCR(Criminal) 547

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 204(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 143(1)

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High Courts04 Sept 2008Dismissed

State of Kerala, The Director General of Police, The Superintendent of Police and The Deputy Superintendent, C.B.C.I.D. Vs Mariyu [Late] and The Central Bureau of Investigation

High Court Of Kerala · (2008) 09 KL CK 0040

Constitution of India, 1950 — Article 136, 215, 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 164, 200, 36Evidence Act, 1872 — Section 27

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High Courts04 Sept 2008Dismissed

Fousy K.A.M. Lecturer, Mahatma Gandhi University, Rengitha M. Thomas, A. Manju, Lecturer Mahatma Gandhi University and Shiji A.C. Vs The Mahatma Gandhi University, National Council for Teachers Education and Jyothi K.

High Court Of Kerala · (2008) 09 KL CK 0028

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High Courts03 Sept 2008Dismissed

J and P Enterprises Vs Kerala Feeds Limited and Padma Cargos

High Court Of Kerala · (2008) 09 KL CK 0044

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High Courts03 Sept 2008Dismissed

P.V. Chacko Vs The Chief Secretary and The Superintending Engineer

High Court Of Kerala · (2008) 09 KL CK 0036

Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137

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High Courts03 Sept 2008Dismissed

N.P. Balakrishnan Vs The Secretary (Executive Officer) and P.M.R. Mariyumma

High Court Of Kerala · (2008) 09 KL CK 0035

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High Courts03 Sept 2008Allowed

A.V. Prakashan Vs State of Kerala

High Court Of Kerala · (2008) 09 KL CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 323, 34, 397

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High Courts03 Sept 2008Allowed

Anirudhan Nair, Ramachandran, Santhakumari Nair and Sreedevi Vs Viswanathan, Balakrishnan, Mohan Dasu and Vijayalakshmi

High Court Of Kerala · (2008) 09 KL CK 0027

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227

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High Courts03 Sept 2008

P.T. Sajeevan Vs P. Sasidharan and State of Kerala

High Court Of Kerala · (2008) 09 KL CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 357(1), 401Penal Code, 1860 (IPC) — Section 417, 420, 468

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High Courts03 Sept 2008Dismissed

Kasargod Self Employees Financing Co. Vs State of Kerala and Another

High Court Of Kerala · (2009) 1 CivCC 421 : (2009) CriLJ 305 : (2008) 4 ILR (Ker) 283 : (2008) 3 KLJ 648 : (2012) 1 RCR(Criminal) 912 : (2012) 1 RCR(Criminal) 912

Companies Act, 1956 — Section 391, 392, 393, 394Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 256, 256(1), 302, 378Negotiable Instruments Act, 1881 (NI) — Section 138

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