COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 17 of 37

High Courts18 Jul 2008

Benz Automobiles Ltd. Vs P.D. Thomas and Another

High Court Of Kerala · (2009) ACJ 1423 : (2008) 3 ILR (Ker) 693 : (2008) 3 KLJ 175

Motor Vehicles Act, 1939 — Section 147(1), 92A, 95Workmens Compensation Act, 1923 — Section 3(1)

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High Courts18 Jul 2008Dismissed

Satheesan M. Vs The High Court of Kerala and Another

High Court Of Kerala · (2008) 3 ILR (Ker) 396 : (2008) 2 KLJ 960

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High Courts17 Jul 2008Dismissed

Indulekha Joseph Vs Vice Chancellor, M.G. University

High Court Of Kerala · (2008) 3 ILR (Ker) 346 : (2008) 3 KLJ 23

Constitution of India, 1950 — Article 226Mahatma Gandhi University Students Code of Conduct Rules, 2005 — Rule 5

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High Courts17 Jul 2008Allowed

Aseena Vs Sub-Divisional Magistrate and Others

High Court Of Kerala · AIR 2009 Ker 1 : (2008) 3 ILR (Ker) 813

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14

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High Courts17 Jul 2008Dismissed

Rajesh Anil and Others Vs State of Kerala and Another

High Court Of Kerala · (2009) CriLJ 845

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 190, 190(1), 192Railways Act, 1989 — Section 137, 141, 142, 143, 144

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High Courts17 Jul 2008

Commissioner of Income Tax Vs K. Sreekantan Pillai

High Court Of Kerala · (2009) 181 TAXMAN 173

Income Tax Act, 1961 — Section 260A

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High Courts17 Jul 2008Allowed

Sankara Narayanan, V.R. Vs Gopinathan, A.P. and Others

High Court Of Kerala · (2008) 07 KL CK 0006

Calicut University Act, 1975 — Section 23, 36, 37, 37(4)Constitution of India, 1950 — Article 14

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High Courts16 Jul 2008Allowed

Sooppy Haji Vs State of Kerala

High Court Of Kerala · (2008) 2 KLJ 925 : (2009) 19 VST 427

Kerala General Sales Tax Act, 1963 — Section 10, 5

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High Courts16 Jul 2008

Prakash K. Raghavendra Rao Vs Sriram Transport Finance Co. Ltd. and Another

High Court Of Kerala · AIR 2008 Ker 234 : (2008) 4 ARBLR 553 : (2008) 3 ILR (Ker) 506

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 16, 2(1)(b)Constitution of India, 1950 — Article 227

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High Courts16 Jul 2008

E.K. Saseendra Varma Raj Vs State of Kerala

High Court Of Kerala · (2008) CriminalCC 21 : (2009) 1 RCR(Civil) 779

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Jul 2008Allowed

Sobhana K.D. Vs State of Kerala and Others

High Court Of Kerala · (2008) 3 KLJ 270

Constitution of India, 1950 — Article 12, 21, 226

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High Courts15 Jul 2008Allowed

Valsala J. Vs The Corporate Manager, All CSI Schools in Malabar and Wayanad

High Court Of Kerala · (2008) 3 ILR (Ker) 716 : (2008) 3 KLJ 99 : (2009) 2 SLR 522

Kerala Education Act, 1958 — Section 12, 12(2)Kerala Education Rules, 1959 — Rule 67, 67(1), 67(8), 67A(8)

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High Courts15 Jul 2008Dismissed

Nazeerkhan S. Vs The Kerala State Election Commission

High Court Of Kerala · AIR 2008 Ker 240 : (2008) 2 KLJ 916

Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3(1), 4(1), 5

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High Courts15 Jul 2008Allowed

Varghese Yohannan Vs The Kerala State Election Commission and Others

High Court Of Kerala · (2008) 3 ILR (Ker) 341 : (2008) 2 KLJ 970

Kerala Panchayat Raj (Procedure for Convening and Conducting the Meeting of Grama Sabha) Rules, 1995 — Rule 4Kerala Panchayat Raj Act, 1994 — Section 3(3), 35, 36

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High Courts15 Jul 2008Allowed

Prabhakaran P.P. Vs James and Others

High Court Of Kerala · (2009) ACJ 882 : AIR 2008 Ker 229 : (2008) 3 ILR (Ker) 724 : (2008) 3 KLJ 246

Motor Vehicles Act, 1988 — Section 2(21)

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High Courts15 Jul 2008Allowed

Abu, M.K. Vs State Co-operative Election Commission and Others

High Court Of Kerala · (2008) 07 KL CK 0026

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High Courts15 Jul 2008Dismissed

Oriental Insurance Co. Ltd. Vs Shaju Joseph and Others

High Court Of Kerala · (2009) ACJ 2254 : (2008) 3 ILR (Ker) 757

Motor Vehicles Act, 1988 — Section 140, 140(3), 163A, 163A(1), 163A(2)

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High Courts14 Jul 2008

Vijayakumar Vs Safiya

High Court Of Kerala · (2008) 3 ILR (Ker) 299 : (2008) 3 KLT 595

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 17

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High Courts14 Jul 2008Dismissed

Saju George Vs Thomas and Others

High Court Of Kerala · (2008) 3 ILR (Ker) 616 : (2008) 3 KLJ 67 : (2008) 4 KLT 486 : (2009) 2 RCR(Civil) 93

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(1), Order 21 Rule 72A(2), Order 21 Rule 72A(3), Order 21 Rule 90Limitation Act, 1963 — Article 127Transfer of Property Act, 1882 — Section 52

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High Courts11 Jul 2008Allowed

Star Trading Vs Commissioner of Income Tax

High Court Of Kerala · (2008) 220 CTR 511 : (2008) 173 TAXMAN 216

Finance (No. 2) Act, 1998 — Section 90, 90(1), 90(2), 90(4), 95Income Tax Act, 1961 — Section 245(4), 245C, 245D, 245D(1), 245D(4)

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