High Courts23 Dec 2009Dismissed
Fasila B. and Afsal Khan Vs The Commissioner of Police and Others
High Court Of Kerala · (2009) 12 KL CK 0040
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 1 of 70
High Courts23 Dec 2009
The Sales Tax Officer, Kozhikode Vs Kerala Curry House, Calicut
High Court Of Kerala · (2011) 4 KLJ 165
Kerala Value Added Tax Act, 2003 — Section 16(2), 6, 6(5), 67, 8
High Courts23 Dec 2009Dismissed
Cheerangan Moideen Vs Khadeeja M.T.
High Court Of Kerala · (2009) 12 KL CK 0027
Family Courts Act, 1984 — Section 19
High Courts22 Dec 2009Dismissed
Derric Joy and Others Vs The Director, Technical Education Trivandrum and Others
High Court Of Kerala · (2011) 4 KLJ 625
Constitution of India, 1950 — Article 226
High Courts22 Dec 2009Allowed
Rajamma Joseph Vs Binu Prasad and Others
High Court Of Kerala · (2010) 2 CivCC 417 : (2010) 1 ILR (Ker) 364 : (2010) 1 KLJ 170 : (2010) 1 KLT 572
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 5(a)
High Courts22 Dec 2009Dismissed
Surendran P. Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 311 : (2010) 1 KLJ 29 : (2010) 1 KLT 204
Constitution of India, 1950 — Article 226, 47
High Courts22 Dec 2009Dismissed
Sam Zacharias Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 345 : (2010) 1 KLT 473
High Courts22 Dec 2009
Kerala State Sports Council Vs Jalesh Kumar S. Nair and G. Subi
High Court Of Kerala · (2009) 12 KL CK 0093
High Courts22 Dec 2009Dismissed
A. Gopalan, (Former L.D. Clerk) Vs The State of Kerala, The Director of Panchayats, The Deputy Director of Panchayats and The Secretary
High Court Of Kerala · (2009) 12 KL CK 0087
Kerala Service Rules, 1958 — Rule 5Penal Code, 1860 (IPC) — Section 409, 420, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts22 Dec 2009Dismissed
Balan Vs Devaki R. Nayar
High Court Of Kerala · (2010) 2 CivCC 249 : (2010) 1 ILR (Ker) 653 : (2011) 3 KLJ 709 : (2010) 1 KLT 603
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 58
High Courts22 Dec 2009Dismissed
Derrick Joy Vs Director, Technical Education
High Court Of Kerala · (2010) 1 ILR (Ker) 391 : (2010) 1 KLT 485
All India Council for Technical Education (Prevention and Prohibition of Ragging in Technical Institutions, Universities Including Deemed to be Universities Imparting Technical Education) Regulations, 2009 — Regulation 8Constitution of India, 1950 — Article 226
High Courts22 Dec 2009
Commissioner of Income Tax Vs Little Flower Kuries and Enterprises Ltd.
High Court Of Kerala · (2010) 1 KLT 470 : (2010) 195 TAXMAN 93
Companies Act, 1956 — Section 620AInterest Tax Act, 1974 — Section 2(5A), 2(5B), 2(7)
High Courts22 Dec 2009Allowed
Sangeetha Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 421 : (2010) 1 KLT 612
Constitution of India, 1950 — Article 14, 16, 39
High Courts22 Dec 2009Dismissed
Jiji Vijayan Vs Public Service Commission
High Court Of Kerala · (2010) 1 ILR (Ker) 472 : (2010) 1 KLT 845
Constitution of India, 1950 — Article 16Kerala Public Services (Date for Determination of Age for Eligibility for Appointment) Rules, 1977 — Rule 2, 4Kerala Vocational Higher Secondary Education State Service Rules, 2004 — Rule 5
High Courts22 Dec 2009Allowed
Jikku Paul, Student Vs The M.G. University
High Court Of Kerala · (2009) 12 KL CK 0019
High Courts22 Dec 2009Dismissed
Surendran, P. Vs State of Kerala and Others
High Court Of Kerala · (2010) 1 ILR (Ker) 311 : (2010) 1 KLJ 29 : (2010) 1 KLT 204
Constitution of India, 1950 — Article 226, 47Foreign Liquor Rules — Rule 13(3)Kerala Building Tax Act, 1975 — Section 3(1)
High Courts21 Dec 2009Allowed
Biju Eappen Vs State of Kerala
High Court Of Kerala · (2010) 1 DMC 879 : (2010) 1 ILR (Ker) 259 : (2010) 1 KLT 289 : (2011) 6 RCR(Criminal) 1599
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts21 Dec 2009
Secretary to Government Vs Nazar
High Court Of Kerala · (2010) 1 ILR (Ker) 521 : (2010) 1 KLJ 737 : (2010) 1 KLT 286
Constitution of India, 1950 — Article 300A
High Courts21 Dec 2009
Tony Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 922
Kerala General Sales Tax Act, 1963 — Section 46A(1), 7(7)
High Courts21 Dec 2009
T.P. Tony Vs State of Kerala
High Court Of Kerala · (2010) 1 KLJ 152 : (2010) 30 VST 44
Kerala General Sales Tax Act, 1963 — Section 46A(1), 7(7)