COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 9 of 37

High Courts03 Oct 2008

Peringottukara Finance and Investments Co. Vs Harikumar C. and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 492 : (2008) 3 KLJ 655

Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts30 Sept 2008

Selvi Vs State of Kerala and Others

High Court Of Kerala · (2008) 09 KL CK 0038

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 15, 16, 16(2), 2(1)

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High Courts30 Sept 2008

Thulasi Devi B. Vs Kerala State Co-op. Employees Pension Board and Others

High Court Of Kerala · (2008) 3 KLJ 661 : (2008) 4 KLT 647

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High Courts30 Sept 2008Dismissed

Intergrated Rubian Exports Ltd. Vs Industrial Finance Corporation of India Ltd. Ors.

High Court Of Kerala · AIR 2009 Ker 76 : (2009) 149 CompCas 409 : (2010) 3 CompLJ 120 : (2008) 4 ILR (Ker) 707

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 35, 37, 41Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 22, 22(1)

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High Courts30 Sept 2008Allowed

Sivadasan, A. Vs Mattannur Municipality and Others

High Court Of Kerala · (2008) 09 KL CK 0006

Constitution of India, 1950 — Article 14Kerala Municipalities Act, 1994 — Section 447, 447(1), 447(3), 447(3A), 511Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 23

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High Courts29 Sept 2008

Mary Vs Varghese

High Court Of Kerala · (2008) 3 KLJ 553

Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 22

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High Courts29 Sept 2008

Prasanth Maroli Vs Kannur Primary Co-operative Agricultural and Rural Development Bank Ltd. and Another

High Court Of Kerala · (2008) 09 KL CK 0065

Penal Code, 1860 (IPC) — Section 149, 307

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High Courts29 Sept 2008Dismissed

Heinz India Limited Vs State of Kerala

High Court Of Kerala · (2008) 09 KL CK 0063

Constitution of India, 1950 — Article 261Kerala General Sales Tax Act, 1963 — Section 35, 52

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High Courts26 Sept 2008

Usha Sanghi Vs George Jacob

High Court Of Kerala · (2008) 3 KLJ 579

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts26 Sept 2008

The Kerala Christian Professional College Management Federation Vs The Admission Supervisory Committee for Professional Colleges and Others

High Court Of Kerala · AIR 2009 Ker 105 : (2008) 4 ILR (Ker) 276

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High Courts25 Sept 2008Dismissed

N. Ibrahim Vs State of Kerala

High Court Of Kerala · (2009) 24 VST 513

Central Sales Tax Act, 1956 — Section 8(2A)

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High Courts25 Sept 2008

Jane Antony and Others Vs V.M. Siyath and Others

High Court Of Kerala · (2009) ACJ 2272 : (2009) 1 ILR (Ker) 896

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Divorce Act, 1869 — Section 19, 21, 57

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High Courts25 Sept 2008Allowed

Institute of Brothers of St. Gabriel Vs State of Kerla and Others

High Court Of Kerala · (2008) 09 KL CK 0007

Kerala Land Reforms Act, 1963 — Section 100, 74, 7E, 84, 99

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High Courts24 Sept 2008

Hindustan Latex Ltd. Vs Baby and Others

High Court Of Kerala · (2010) ACJ 1699 : (2009) 120 FLR 550

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High Courts24 Sept 2008

Abdul Navas Vs The Dhalakshmi Bank Ltd. and Another

High Court Of Kerala · AIR 2009 Ker 84 : (2008) 3 KLJ 534

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

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High Courts24 Sept 2008

Cardamom Marketing Corporation Vs State of Kerala

High Court Of Kerala · (2009) 26 VST 519

Central Sales Tax Act, 1956 — Section 5(3), 9(2)Kerala General Sales Tax Act, 1963 — Section 19(1), 35, 35(1), 35(2), 41

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High Courts23 Sept 2008Dismissed

Moideen Koya, T. Vs Secretary to Government and Others

High Court Of Kerala · (2008) 09 KL CK 0067

Constitution of India, 1950 — Article 161, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Penal Code, 1860 (IPC) — Section 279, 338

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High Courts23 Sept 2008

Universal Steel Corporation Vs State of Kerala

High Court Of Kerala · (2009) 19 VST 332

Kerala General Sales Tax Act, 1963 — Section 29, 29(2), 29A, 29A(2), 29A(3)

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High Courts23 Sept 2008Dismissed

Menon Laxmi Bhuvanendra Vs The State of Kerala and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 440 : (2009) 1 KLJ 110

Calicut University Act, 1975 — Section 36, 5, 57(1)Calicut University First Ordinance, 1978 — Ordinance 1, Ordinance 3

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High Courts23 Sept 2008Allowed

Yeses International Vs State of Kerala

High Court Of Kerala · (2008) 3 KLJ 514 : (2008) 4 KLT 454 : (2009) 23 VST 130

Constitution of India, 1950 — Article 14, 19Kerala General Sales Tax Act, 1963 — Section 41, 45A

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