High Courts12 Dec 2008
Raman Nadar Velayudhan Nadar Vs Janaki Karthi
High Court Of Kerala · (2011) 2 KLT 149
Civil Procedure Code, 1908 (CPC) — Section 151, 152
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 2 of 37
High Courts12 Dec 2008Allowed
C. Thomas Vs Kerala Financial Corporation and Others
High Court Of Kerala · AIR 2009 Ker 47 : (2010) 2 BC 127 : (2009) 1 ILR (Ker) 153 : (2009) 1 KLT 19
Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 19State Financial Corporations Act, 1951 — Section 29, 30, 31, 31(1), 32
High Courts12 Dec 2008Dismissed
South India Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 310 ITR 189
Finance (No. 2) Act, 1998 — Section 88
High Courts12 Dec 2008
Ambily Ajith Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 38 : (2009) 1 KLT 187
Criminal Procedure Code, 1973 (CrPC) — Section 154Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2(o), 2(p), 3, 3(1)
High Courts12 Dec 2008Dismissed
Safiya Vs Rep. by Secretary, The District Magistrate and District, Superintendent of Central Prison and The District Superintendent of Police
High Court Of Kerala · (2009) 1 ILR (Ker) 309 : (2009) 1 KLT 7
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 126, 143, 147, 148, 149
High Courts11 Dec 2008
Smt. Cheruchi and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 1051 : (2009) 1 KLT 217
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 135, 136, 137
High Courts11 Dec 2008
Radhakrishnan Vs The Electoral Registration Officer
High Court Of Kerala · (2009) 1 KLT 38
Kerala Municipalities (Registration of Electors) Rules, 1994 — Rule 18, 19, 20, 21, 22Kerala Municipalities Act, 1960 — Section 80(3)
High Courts11 Dec 2008Allowed
The Secretary Devikulam Girijan Service Co-op. Society Vs The State of Kerala
High Court Of Kerala · (2009) 1 KLJ 272 : (2010) 27 VST 574
High Courts11 Dec 2008Dismissed
Pepsico India Holdings Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2009) 24 VST 29
Kerala General Sales Tax Act, 1963 — Section 10Kerala Surcharge on Taxes Act, 1957 — Section 3
High Courts11 Dec 2008
V.M. Abdul Najeeb Vs State of Kerala
High Court Of Kerala · (2009) 1 KLT 710 : (2010) 28 VST 304
High Courts10 Dec 2008
Commissioner of Income Tax Vs Mohan''s Enterprises
High Court Of Kerala · (2008) 12 KL CK 0050
High Courts10 Dec 2008Allowed
Commissioner of Income Tax Vs Venad Conductors (P.) Ltd.
High Court Of Kerala · (2010) 326 ITR 513 : (2009) 180 TAXMAN 295
Income Tax Act, 1961 — Section 154
High Courts10 Dec 2008
Kunjan C.K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 563
Constitution of India, 1950 — Article 13(3), 19, 19(1), 19(1)(a), 19(1)(g)
High Courts10 Dec 2008Dismissed
Commissioner of Income Tax Vs Santhi Chitties P. Ltd.
High Court Of Kerala · (2009) 316 ITR 242 : (2009) 1 KLT 739
Income Tax Act, 1961 — Section 260AInterest Tax Act, 1974 — Section 21Kerala Court Fees and Suits Valuation Act, 1959 — Article 3
High Courts10 Dec 2008Dismissed
W.H.D. ''Cruz and Sons Vs The Board of Trustees of the Port of Cochin and Another
High Court Of Kerala · (2009) 1 KLJ 176
Cochin Port and Dock Regulations, 1975 — Regulation 3, 43Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 230
High Courts09 Dec 2008
Mary George Vs Lilly
High Court Of Kerala · (2008) 12 KL CK 0056
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Dec 2008Allowed
New India Assurance Co. Ltd Vs Bhaskaran and another
High Court Of Kerala · (2009) 121 FLR 117
High Courts09 Dec 2008
Mary George and Others Vs Lilly and Others
High Court Of Kerala · (2008) 12 KL CK 0052
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Dec 2008Dismissed
Management of Ambanad Estate Vs General Secretary, Kerala and another
High Court Of Kerala · (2009) 121 FLR 159
Industrial Disputes Act, 1947 — Section 10(1)(c)