High Courts07 Nov 2008
Manni, C. Vs Divisional Forest Officer and Another
High Court Of Kerala · (2008) 11 KL CK 0039
Kerala Service Rules, 1959 — Rule 3
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 6 of 37
High Courts07 Nov 2008Allowed
Padmanabhan K. Vs The State of Kerala and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 342 : (2009) 1 KLJ 267 : (2009) 1 KLT 295
Kerala Building tax Act, 1975 — Section 2, 5(1), 5(5), 5A, 6
High Courts07 Nov 2008
Commissioner of Income Tax Vs Smt. Madhu Patani
High Court Of Kerala · (2008) 11 KL CK 0006
Income Tax Act, 1961 — Section 132, 139(4)
High Courts06 Nov 2008Dismissed
Murali alias Dhananjayan Vs State of Kerala
High Court Of Kerala · (2008) 4 ILR (Ker) 635 : (2008) 3 KLJ 827
Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 28, 4(1)
High Courts06 Nov 2008Allowed
Rohit S. Ved Vs State of Kerala
High Court Of Kerala · (2008) 3 KLJ 884
Criminal Procedure Code, 1973 (CrPC) — Section 204, 205Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2008Dismissed
Mariyamma Thomas Vs Remi Joseph and Others
High Court Of Kerala · (2008) 11 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10Registration Act, 1908 — Section 17, 17(2), 49Succession Act, 1925 — Section 32, 33
High Courts05 Nov 2008Allowed
Francis Dominic and Others Vs Kerala State Co-operative Election Commission and Others
High Court Of Kerala · (2008) 11 KL CK 0013
High Courts04 Nov 2008
Narayanankutty Menon Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 339
Constitution of India, 1950 — Article 14, 226
High Courts03 Nov 2008
Director, Jubilee Mission Hospital Vs University of Calicut and Others
High Court Of Kerala · (2008) 3 KLJ 832
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 11(2)
High Courts03 Nov 2008Dismissed
Kreem Foods Private Limited Vs State of Kerala
High Court Of Kerala · (2009) 24 VST 333
Constitution of India, 1950 — Article 366(12)Goods for Any Purpose Act, 1985 — Section 2, 3Trade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts03 Nov 2008Allowed
Venugopal and Others Vs T.L. Paulson and Others
High Court Of Kerala · (2009) ACJ 1781 : AIR 2009 Ker 86 : (2009) 1 ILR (Ker) 1 : (2008) 3 KLJ 817 : (2009) 1 RCR(Civil) 532
High Courts31 Oct 2008
General Manager, K.S.I.D.C. Vs Vayalambron and Another
High Court Of Kerala · (2008) 4 ILR (Ker) 627 : (2008) 3 KLJ 767
Evidence Act, 1872 — Section 115, 92Land Acquisition Act, 1894 — Section 23(2), 23(IA), 28, 4(1), 51A
High Courts31 Oct 2008Dismissed
Ashalatha, R. Vs State of Kerala and Others
High Court Of Kerala · (2008) 10 KL CK 0015
Kerala Education Rules, 1959 — Rule 1(1), 43, 44, 45, 51A
High Courts29 Oct 2008Dismissed
Joseph Sartho Vs G. Gopinathan and Another
High Court Of Kerala · (2009) 1 CivCC 443 : (2008) 4 ILR (Ker) 431 : (2008) 3 KLJ 784 : (2009) 1 RCR(Civil) 608 : (2009) 1 RCR(Criminal) 625
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 14, 15, 5, 56
High Courts29 Oct 2008Dismissed
Commissioner of Income Tax Vs Shree Vidayadhiraja Vidya Samajam
High Court Of Kerala · (2008) 10 KL CK 0022
Income Tax Act, 1961 — Section 10(22), 144
High Courts29 Oct 2008Dismissed
Sunny V.L. Vs A.P. Venugopal and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 589 : (2008) 3 KLJ 751 : (2008) 4 KLT 811
Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts28 Oct 2008Dismissed
Prasanna Vs Managing Director, K.S.R.T.C.
High Court Of Kerala · (2008) 10 KL CK 0049
High Courts28 Oct 2008Dismissed
Bhagavat Singh Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 1375 : (2008) 4 ILR (Ker) 697 : (2008) 3 KLJ 758 : (2008) 4 KLT 1047
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 16(3), Order 18 Rule 5, Order 18 Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 275, 276, 278, 283Negotiable Instruments Act, 1881 (NI) — Section 138