High Courts20 Feb 2008Allowed
Murukan V. Vs Union of India (UOI)
High Court Of Kerala · (2009) ACJ 2018
Railways Act, 1989 — Section 123, 124ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 31 of 37
High Courts20 Feb 2008
Gopinathan Pillai Vs Rajappan
High Court Of Kerala · (2011) 2 KLT 59
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(3), Order 21 Rule 32(5)
High Courts19 Feb 2008
Mathew Varghese Vs Commercial Tax Officer and Another
High Court Of Kerala · (2008) 3 KLT 727 : (2008) 15 VST 493
Constitution of India, 1950 — Article 14Kerala Value Added Tax Act, 2003 — Section 6(1)
High Courts19 Feb 2008Allowed
Andrew Mendez and Others Vs State of Kerala
High Court Of Kerala · (2008) CriLJ 2368 : (2008) 2 ILR (Ker) 31 : (2008) 1 KarLJ 647 : (2008) 1 KLT 1000
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 21, 240, 243Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts19 Feb 2008
Trends Polymer Pvt. Ltd. Vs The Asst. Commissioner-III
High Court Of Kerala · (2009) 238 ELT 54 : (2008) 3 ILR (Ker) 187 : (2008) 2 KLJ 668 : (2008) 3 KLT 191 : (2008) 18 VST 33
Kerala General Sales Tax Act, 1963 — Section 19, 43, 59A
High Courts19 Feb 2008
Balakrishnan Nair, M. and Another Vs State of Kerala and Others
High Court Of Kerala · (2008) 02 KL CK 0008
Kerala Education Act, 1958 — Section 11, 12, 12AKerala Education Rules, 1959 — Rule 12, 67, 7, 75, 75AKerala Revenue Recovery Act, 1968 — Section 34
High Courts15 Feb 2008Allowed
Mathew @ Raju Vs State of Kerala
High Court Of Kerala · (2008) 1 ILR (Ker) 698 : (2008) 1 KLJ 602 : (2008) 1 KLT 915 : (2008) 2 RCR(Criminal) 453
Criminal Procedure Code, 1973 (CrPC) — Section 4, 4(2), 436, 5Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2, 20, 24, 27A
High Courts15 Feb 2008
P.N. Unni and Others Vs Baby John and Others
High Court Of Kerala · (2008) ACJ 2575 : AIR 2008 Ker 157 : (2008) 1 ILR (Ker) 662 : (2008) 1 KarLJ 678 : (2008) 2 KLT 78
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AHindu Succession Act, 1956 — Section 15(1), 16
High Courts14 Feb 2008Dismissed
Adv. G. Subodhan Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 713
High Courts14 Feb 2008Dismissed
George Vs Ealiyamma George
High Court Of Kerala · (2009) 3 CivCC 733 : (2009) 2 ILR (Ker) 601 : (2009) 3 KLJ 464 : (2009) 2 KLT 812
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 125(3), 125(4)
High Courts14 Feb 2008Dismissed
Commissioner of Income Tax Vs Nilgiri Tea Estate Ltd.
High Court Of Kerala · (2009) 312 ITR 161 : (2009) 183 TAXMAN 194
Income Tax Act, 1961 — Section 115J, 115J(1A), 14, 207, 208
High Courts14 Feb 2008Allowed
Sosamma Kurian (Dr.) and Another Vs State of Kerala and Another
High Court Of Kerala · (2008) 3 KLJ 298 : (2008) 4 KLT 472 : (2009) 5 RCR(Civil) 238
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A, 34
High Courts14 Feb 2008Dismissed
Gem Granites Vs Deputy Supdt. of Police and Others
High Court Of Kerala · AIR 2008 Ker 170 : (2008) 1 ILR (Ker) 619
Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 232, 233, 233(1), 233AMines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts14 Feb 2008Dismissed
Haji A. Abdul Rashid Vs The Special Tahsildar and Others
High Court Of Kerala · AIR 2008 Ker 154 : (2008) 1 KLT 623
Kerala Land Acquisition Act, 1961 — Section 11, 18, 19, 20, 21
High Courts13 Feb 2008Dismissed
Prima Industries Limited Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2008) 2 ILR (Ker) 642 : (2008) 16 VST 80
Kerala General Sales Tax Act, 1963 — Section 10, 40, 59A
High Courts13 Feb 2008Dismissed
Manohar Jewellery Vs Asstt. Commissioner of Income Tax and Another
High Court Of Kerala · (2008) 02 KL CK 0016
Income Tax Act, 1961 — Section 132, 271
High Courts13 Feb 2008
Sreelekha and Another Vs Kerala Public Service Commission and Another
High Court Of Kerala · (2008) 117 FLR 537 : (2008) 1 ILR (Ker) 709 : (2008) 1 KLJ 852
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 72
High Courts12 Feb 2008
Narayanan @ Kuttani Vs State of Kerala
High Court Of Kerala · (2008) 3 CivCC 337 : (2008) 1 ILR (Ker) 691 : (2008) 1 KLT 530 : (2008) 2 RCR(Civil) 385 : (2008) 2 RCR(Criminal) 317
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 125(3)Family Courts Act, 1984 — Section 7(2)
High Courts12 Feb 2008Dismissed
Vasanthi Devi Vs S.I. of Police and Others
High Court Of Kerala · (2008) CriLJ 2359 : (2008) 1 ILR (Ker) 822 : (2008) 1 KarLJ 667 : (2008) 1 KLT 945
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 161, 164B, 169Penal Code, 1860 (IPC) — Section 34, 420, 468
High Courts12 Feb 2008Dismissed
Commissioner of Income Tax Vs Nelson Trust
High Court Of Kerala · (2008) 2 ILR (Ker) 645 : (2010) 325 ITR 456
Trusts Act, 1882 — Section 78