COURT ARCHIVE

High Court Of Kerala judgments, 2009

1,383 judgments · page 10 of 70

High Courts19 Nov 2009

C. Sebastian Vs The State of Kerala, Joint Regional Transport Officer, The Tahsildar (RR), Nedumangadu and The Manager, Vijay Hemant Finance

High Court Of Kerala · AIR 2010 Ker 75

Kerala Motor Vehicles Taxation Act, 1976 — Section 3(2), 3(3), 9, 9(1)Motor Vehicles Taxation Rules — Rule 5

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High Courts19 Nov 2009Dismissed

The South Indian Bank Ltd. Vs Smt. Binu, Debts Recovery Tribunal and The Revenue Divisional Officer

High Court Of Kerala · (2009) 11 KL CK 0094

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31A

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High Courts19 Nov 2009Dismissed

Salu Varghese Vs Prabhakaran

High Court Of Kerala · (2010) 1 KLT 280

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 66, 47Limitation Act, 1908 — Article 125, 3Limitation Act, 1963 — Article 175

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High Courts19 Nov 2009Dismissed

Mohandas K.P. Vs State Election Commissioner and Others

High Court Of Kerala · (2009) 3 KLJ 746

Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2(h), 2(ii), 3(1)(a), 3(1)(b)

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High Courts18 Nov 2009

Sundaram Finance Ltd. Vs State of Kerala, The Secretary to Government, The Commissioner of Commercial Taxes and The General Manager

High Court Of Kerala · AIR 2010 Ker 80 : (2010) 1 ILR (Ker) 201 : (2009) 4 KLT 833

General Clauses Act, 1897 — Section 3(42)Industrial Finance Corporation Act, 1948 — Section 3Kerala Money Lenders Act, 1958 — Section 2(7)

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High Courts18 Nov 2009

The Commissioner of Income Tax Vs Synthite Industrial Chemicals Ltd.

High Court Of Kerala · (2009) 11 KL CK 0069

Income Tax Act, 1961 — Section 115JAA, 140A, 234A, 234B, 234C

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High Courts18 Nov 2009Dismissed

Perinthalmanna Taluk Rural Housing Co-op. Society Vs Unnikrishnan

High Court Of Kerala · (2010) 1 KLT 124

Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Limitation Act, 1963 — Article 134

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High Courts18 Nov 2009

Kerala State Pharmacy Council Vs State of Kerala

High Court Of Kerala · (2010) 2 KLT 200

Kerala State Pharmacy Council Rules — Rule 104Pharmacy Act, 1948 — Section 26

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High Courts18 Nov 2009Dismissed

Wilson Vs State of Kerala

High Court Of Kerala · (2009) 11 KL CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392, 397, 449

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High Courts17 Nov 2009

Commissioner of Income Tax Vs TCM Ltd.

High Court Of Kerala · (2011) 240 CTR 155 : (2011) 330 ITR 144

Income Tax Act, 1961 — Section 149, 150, 150(2)

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High Courts17 Nov 2009

Selvy Valentrina Vs State of Kerala

High Court Of Kerala · (2010) 1 KLT 5 : (2010) 5 SLR 42

Animal Husbandry Subordinate Service Rules — Rule 3Constitution of India, 1950 — Article 16, 16(1), 16(4), 38, 39Kerala State and Subordinate Services Rules, 1958 — Rule 39

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High Courts17 Nov 2009Dismissed