COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 7 of 37

High Courts24 Oct 2008

Kshemanidhi Kuries and Loans (P) Ltd. Vs Ashokan and Others

High Court Of Kerala · (2009) 1 CivCC 148 : (2008) 4 ILR (Ker) 499 : (2008) 3 KLJ 692 : (2008) 4 KLT 744 : (2009) 5 RCR(Civil) 362

Civil Procedure Code Amendment Act, 2002 — Section 32(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115, 151Constitution of India, 1950 — Article 227

Read judgment

High Courts24 Oct 2008

Rajan C. Vs Secretary, Ministry of Defence and Others

High Court Of Kerala · (2009) 120 FLR 876 : (2009) 1 KLJ 223

Read judgment

High Courts24 Oct 2008Allowed

State of Kerala and Another Vs Bank of India and Another

High Court Of Kerala · (2008) 10 KL CK 0008

Kerala Abkari Act, 1077 — Section 28, 44Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(11)Kerala Revenue Recovery Act, 1968 — Section 2, 3, 68(1), 69(3)

Read judgment

High Courts24 Oct 2008

Alex Thomas Vs State of Kerala and Others

High Court Of Kerala · (2008) 3 KLJ 690

Kerala Motor Vehicles Rules, 1989 — Rule 304Motor Vehicles Act, 1988 — Section 2(14)

Read judgment

High Courts23 Oct 2008

Pappachan S. Vs The State of Kerala and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 664 : (2008) 3 KLJ 736 : (2008) 4 KLT 676 : (2009) 5 RCR(Civil) 208 : (2009) 2 SLJ 171

Read judgment

High Courts22 Oct 2008

Saidali K.H. Vs V. Saleena

High Court Of Kerala · (2008) 4 ILR (Ker) 420 : (2008) 3 KLJ 637 : (2008) 4 KLT 885 : (2009) 1 RCR(Civil) 518

Criminal Procedure Code, 1973 (CrPC) — Section 125(3)Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(ii), 6

Read judgment

High Courts22 Oct 2008Dismissed

Arunraj M.R and Others Vs Kerala Agricultural University and Another

High Court Of Kerala · AIR 2009 Ker 54 : (2009) 1 ILR (Ker) 373 : (2009) 1 KLJ 226 : (2009) 1 KLT 682

Constitution of India, 1950 — Article 226Kerala Prohibition Of Ragging Act, 1998 — Section 2(b), 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 306, 511

Read judgment

High Courts21 Oct 2008Dismissed

Essar Telecom Infracture (P) Ltd. Vs The Circle Inspector of Police and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 561 : (2008) 3 KLJ 672 : (2008) 4 KLT 713

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, Order 9 Rule 9Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 149, 150, 151, 155, 156

Read judgment

High Courts21 Oct 2008

Babudas N.R. Vs The State Transport Appellate Tribunal and Others

High Court Of Kerala · (2008) 3 KLJ 793

Motor Vehicles Act, 1939 — Section 68, 68(C)Motor Vehicles Act, 1988 — Section 100, 100(1), 100(2), 100(3), 102

Read judgment

High Courts21 Oct 2008Allowed

Sankara Pillai Vs Ramakumary and Others

High Court Of Kerala · (2008) 10 KL CK 0014

Read judgment

High Courts20 Oct 2008

Al-Ishan School Vs State of Kerala and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 790 : (2008) 3 KLJ 699

Constitution of India, 1950 — Article 14, 19(1), 21, 226, 337Kerala Education Act, 1958 — Section 2(1), 2(3), 2(7), 2(8), 3(4)Kerala Education Rules, 1959 — Rule 1(3), 1(5), 11, 16, 16(1)

Read judgment

High Courts20 Oct 2008Dismissed

Hazzan K.M. and Others Vs Hanisabi

High Court Of Kerala · (2008) 4 ILR (Ker) 529 : (2008) 3 KLJ 633

Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 199(1), 256, 302Penal Code, 1860 (IPC) — Section 493, 496, 500

Read judgment

High Courts20 Oct 2008Dismissed

New India Assurance Co. Ltd. Vs K. Pradeep Kumar and Others

High Court Of Kerala · (2010) ACJ 1846

Read judgment

High Courts17 Oct 2008Allowed

Managing Committee of Kandalloor Farmers Service Co-op. Bank Ltd. Vs The Jt. Registrar of Co-op. Socys

High Court Of Kerala · (2008) 4 ILR (Ker) 671 : (2008) 3 KLJ 742

Constitution of India, 1950 — Article 226

Read judgment

High Courts17 Oct 2008

Babu Oomen Thomas (Dr.) Vs State of Kerala and Another

High Court Of Kerala · (2008) 4 ILR (Ker) 334 : (2009) 1 KLJ 54

Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 226Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 30Kerala Land Reforms Act, 1963 — Section 2, 3, 86, 87, 96

Read judgment

High Courts16 Oct 2008

Pathu, V.P. and Others Vs Tharamakkandy Ayishu and Others

High Court Of Kerala · (2008) 10 KL CK 0012

Kerala Court Fees and Suits Valuation Act, 1959 — Section 67, 67(1), 67(2)

Read judgment

High Courts15 Oct 2008Allowed

Bhima and Brother Vs Assistant Commissioner (Assmt), Commercial Taxes and Another

High Court Of Kerala · (2009) 1 ILR (Ker) 482 : (2009) 21 VST 31

Kerala Value Added Tax Act, 2003 — Section 6, 8

Read judgment

High Courts15 Oct 2008

Commissioner of Income Tax Vs Smt. K.R. Ushasree

High Court Of Kerala · (2008) 10 KL CK 0046

Income Tax Act, 1961 — Section 80HHC

Read judgment

High Courts15 Oct 2008Allowed

K.R. Subramanian Vs Official Liquidator, High Court of Kerala

High Court Of Kerala · (2009) 147 CompCas 213 : (2009) 2 CompLJ 500 : (2008) 4 ILR (Ker) 549 : (2009) 1 KLJ 213

Companies (Court) Rules, 1959 — Rule 124, 125, 126, 127, 128Companies Act, 1956 — Section 230, 270, 283(1), 451, 454Penal Code, 1860 (IPC) — Section 182

Read judgment

High Courts15 Oct 2008

Haseena T.A. Vs The Kerala Public Service Commission and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 692 : (2008) 3 KLJ 813 : (2009) 2 SLJ 167 : (2009) 3 SLR 235

Kerala Public Service Commission Rules of Procedure, 1976 — Rule 18, 18(1)

Read judgment