High Courts25 Jul 2008Allowed
Njanamuthan, C. Vs Thiruvananthapuram District Co-operative Bank Ltd. and Others
High Court Of Kerala · (2008) 07 KL CK 0021
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 16 of 37
High Courts25 Jul 2008Allowed
HDFC Bank Limited Vs Union of India
High Court Of Kerala · (2011) 271 ELT 175
Customs Act, 1962 — Section 128, 17, 17(5), 46, 50
High Courts24 Jul 2008Allowed
Mohammad Rafi S. Vs Fathahudeen and Others
High Court Of Kerala · (2008) 3 ILR (Ker) 641 : (2008) 3 KLJ 276
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15 , Order 11 Rule 18(2), 115Conduct of Elections Rules, 1961 — Rule 55, 93, 93(1)Evidence Act, 1872 — Section 73
High Courts24 Jul 2008
Vijayan P.K. and Others Vs The Govt. of Kerala
High Court Of Kerala · (2008) 3 ILR (Ker) 476 : (2008) 2 KLJ 934 : (2008) 3 KLT 941
General Clauses Act, 1897 — Section 23Kerala Motor Vehicles Rules, 1989 — Rule 10, 236, 237, 238, 239Motor Vehicles Act, 1939 — Section 68, 68C, 68D, 68D(2), 68D(3)
High Courts23 Jul 2008
Administrator, Josgiri Hospital Vs Govt. of Kerala and Another
High Court Of Kerala · (2008) 3 ILR (Ker) 381 : (2008) 2 KLJ 951
Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(2), 3(3), 3AKerala Municipalities Act, 1960 — Section 101(1)Kerala Panchayat Act, 1960 — Section 72(1)
High Courts23 Jul 2008Dismissed
Raveendran K. Vs State of Kerala and Others
High Court Of Kerala · (2008) CriLJ 4648 : (2008) 3 ILR (Ker) 444 : (2008) 3 KLJ 476
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(4)Penal Code, 1860 (IPC) — Section 323, 341
High Courts23 Jul 2008
India Food Exports Vs State of Kerala
High Court Of Kerala · (2009) 21 VST 436
Kerala General Sales Tax Act, 1963 — Section 29(2), 29A(4), 41
High Courts23 Jul 2008
Shanavas S.R. Vs Kerala Public Service Commission and Others
High Court Of Kerala · (2008) 3 ILR (Ker) 708 : (2008) 3 KLJ 248
Constitution of India, 1950 — Article 320Public Service Commission (Procedure) Rules, 1970 — Rule 14, 18
High Courts23 Jul 2008
Varkey T.U. and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 621 : (2008) 3 KLJ 779 : (2008) 4 KLT 738
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 49, 50, 50(1), 50(2), 53
High Courts23 Jul 2008
Sushil Thomas Abraham Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2009) 221 CTR 182 : (2008) 4 ILR (Ker) 233 : (2009) 308 ITR 346
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 140A, 143(1), 143(3), 234A, 234B
High Courts22 Jul 2008Dismissed
Shanoj T.K. and Another Vs The Wandoor Grama Panchayat and Others
High Court Of Kerala · (2008) 3 ILR (Ker) 566 : (2008) 2 KLJ 913 : (2008) 3 KLT 674
Kerala Panchayat Raj Act, 1994 — Section 232, 233, 234
High Courts22 Jul 2008Allowed
Island Sea Foods Pvt. Ltd. Vs Addl. Sales Tax Officer-I and Another
High Court Of Kerala · (2009) 22 VST 261
Kerala General Sales Tax Act, 1963 — Section 17(8), 17(9)
High Courts22 Jul 2008Dismissed
Hajee M.A. Mohamed Kannu Sons Vs S.A. Nazrudeen and Another
High Court Of Kerala · (2008) 3 ILR (Ker) 498 : (2009) 2 LLJ 121
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(2)
High Courts22 Jul 2008Dismissed
Aboobacker C.K. Vs Rahiyanath and Another
High Court Of Kerala · (2008) 3 ILR (Ker) 401 : (2008) 3 KLJ 31
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(3), 397(3), 482Muslim Personal Law (Shariat) Application Act, 1937 — Section 2
High Courts21 Jul 2008Dismissed
Santhosh Madhavan @ Amrutha Chaithanya Vs C.I. of Police and Another
High Court Of Kerala · (2008) CriLJ 4246 : (2008) 3 ILR (Ker) 366 : (2008) 2 KarLJ 826 : (2008) 3 KLT 558
Constitution of India, 1950 — Article 19, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 34, 354, 366A, 375, 376
High Courts21 Jul 2008
University Grants Commission Vs Rajesh R. and Others
High Court Of Kerala · (2008) 3 ILR (Ker) 682 : (2008) 3 KLJ 119 : (2008) 4 KLT 223
University Grants Commission (Minimum Qualifications required for the Appointment and Career Advancement of Teachers in Universities and Institutions affiliated to it) Regulations, 2000 — Regulation 2University Grants Commission Act, 1956 — Section 2, 3
High Courts21 Jul 2008Allowed
Ambatt Asokan Vs Oachira Service Co-op. Bank Ltd. and Another
High Court Of Kerala · (2008) 2 KLJ 967 : (2008) 3 KLT 645
Kerala Co-operative Societies Act, 1969 — Section 16, 19, 20, 28(2), 28(2)(a)
High Courts18 Jul 2008
Garvasees P.J. Vs State of Kerala and Others
High Court Of Kerala · (2008) 2 KLJ 1013
Kerala State and Subordinate Services Rules, 1958 — Rule 28(b)
High Courts18 Jul 2008Dismissed
C.P. Abootty Vs State of Kerala
High Court Of Kerala · (2010) 33 VST 96
Kerala General Sales Tax Act, 1963 — Section 41
High Courts18 Jul 2008Allowed
Ravindran K. Vs Mahatma Gandhi University and Others
High Court Of Kerala · (2008) 3 KLJ 262
Kerala State and Subordinate Services Rules, 1958 — Rule 5