High Courts28 Nov 2008
Calicut Service Co-op. Bank Ltd. Vs State of Kerala and Another
High Court Of Kerala · (2008) 11 KL CK 0009
Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 19
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 4 of 37
High Courts27 Nov 2008
Indian Oil Corporation Limited Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 2009 Ker 114 : (2009) 2 KLJ 144 : (2009) 2 KLT 284
Constitution of India, 1950 — Article 14, 300A, 31Land Acquisition Act, 1894 — Section 18, 18(2), 23(1A), 23(2), 28
High Courts27 Nov 2008
Usha P. Panicker Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 7 : (2009) 1 KLJ 43
Kerala Municipalities Act, 1960 — Section 101(1)Kerala Municipalities Act, 1994 — Section 235(1), 295DKerala Panchayat Act, 1960 — Section 72
High Courts27 Nov 2008Dismissed
Soman M.R. Vs The Electoral Officer and Another
High Court Of Kerala · (2009) 1 ILR (Ker) 222 : (2009) 1 KLJ 211
High Courts27 Nov 2008
M.A. Unnerikutty Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 180 TAXMAN 366
Income Tax Act, 1961 — Section 147
High Courts27 Nov 2008Dismissed
Kishore K.S. Vs Cherthala Municipality
High Court Of Kerala · (2011) 24 STR 538 : (2012) 34 STT 379
Central Excises and Salt Act, 1944 — Section 12BConstitution of India, 1950 — Article 12, 154, 155, 243(P), 243(Q)
High Courts26 Nov 2008
Commissioner of Income Tax Vs Sitaram Textiles
High Court Of Kerala · (2009) 221 CTR 476 : (2009) 313 ITR 330 : (2009) 179 TAXMAN 321
Income Tax Act, 1961 — Section 143(1), 143(1A), 143(2), 143(3), 154(1)Income Tax Rules, 1962 — Rule 6B, 6D
High Courts26 Nov 2008Dismissed
T.P. Manoharan Vs T.P. Bhaskaran, T.P. Sadanandan, T.P. Vinodan and T.P. Sanila
High Court Of Kerala · (2008) 3 KLJ 878
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32A Rule 1(1), Order 32A Rule 1(2), Order 32A Rule 1(3), Order 32A Rule 6
High Courts26 Nov 2008
Kalpaka Bazar Vs Commissioner of Income Tax
High Court Of Kerala · (2008) 11 KL CK 0016
Income Tax Act, 1961 — Section 142(2A)
High Courts25 Nov 2008
Thulaseedharan Thankappan Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 462
Constitution of India, 1950 — Article 14, 16, 226Penal Code, 1860 (IPC) — Section 363, 365, 366A, 376(2)(g)
High Courts25 Nov 2008Dismissed
Kodakkattu Cheriya Krishnan Namboothiri and Others Vs The Guruvayoor Devaswom and Another
High Court Of Kerala · (2008) 11 KL CK 0052
Constitution of India, 1950 — Article 14, 19(1), 21, 226, 25Guruvayoor Devaswom Act, 1978 — Section 10, 102 , 34, 35, 39Guruvayur Devaswom Employees Regulations, 1983 — Regulation 23, 5
High Courts25 Nov 2008
Mani, P. Vs Secretary, Anad Grama Panchayat and Another
High Court Of Kerala · (2008) 11 KL CK 0051
Kerala Panchayat Raj (Resignation of President, Vice President and Members) Rules, 2000 — Rule 5, 5(1)Kerala Panchayat Raj Act, 1994 — Section 155, 155(3), 155(4), 30, 35
High Courts25 Nov 2008
Pournami Vs Sandhya Sundheer and Another
High Court Of Kerala · (2009) ACJ 1291 : (2008) 4 ILR (Ker) 757
Central Motor Vehicles Rules, 1989 — Rule 123Motor Vehicles Act, 1988 — Section 128, 149, 166Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts25 Nov 2008Dismissed
State of Kerala Vs Malabar Regional Co-op. Milk Producers Union Limited
High Court Of Kerala · (2010) 250 ELT 522 : (2009) 1 KLT 614 : (2009) 23 VST 414
High Courts21 Nov 2008Allowed
Aloshia Joseph Vs Rev. Dr. Joseph Kollamparambil and Another
High Court Of Kerala · (2009) CriLJ 2190 : (2009) 1 ILR (Ker) 460 : (2008) 1 KLJ 508(1) : (2009) 1 KLT 740
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 155, 156(1)Penal Code, 1860 (IPC) — Section 509
High Courts21 Nov 2008
Ghatge Patil Transport Ltd. Vs Commissioner, Commercial Taxes and Others
High Court Of Kerala · (2009) 1 KLT 605 : (2010) 33 VST 64
Kerala General Sales Tax Act, 1963 — Section 45B
High Courts20 Nov 2008
Rajasekharan Nair Vs The Returning Officer and Another
High Court Of Kerala · (2009) 1 ILR (Ker) 87 : (2008) 3 KLJ 875
High Courts20 Nov 2008Dismissed
Radhakrishnan, V.N. Vs State of Kerala and Another
High Court Of Kerala · (2008) 11 KL CK 0011
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 3(4), 482Kerala High Court Act, 1958 — Section 3
High Courts19 Nov 2008Allowed
Jailavudeen A.C. Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 171 : (2009) 2 KLJ 129 : (2009) 2 KLT 232 : (2009) 4 SLR 184
High Courts19 Nov 2008
Subramanian Vs The State of Kerala, The District Collector, The Tahsildar and The Sub Inspector of Police
High Court Of Kerala · (2009) 1 ILR (Ker) 191 : (2009) 1 KLT 77
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 254, 254(1), 254(2)Kerala Minor Minerals Concession Rules, 1967 — Rule 27, 27(1), 27(2), 27(3), 28