High Courts20 Oct 2009
Commissioner of Income Tax Vs Biju Varghese
High Court Of Kerala · (2010) 228 CTR 225 : (2010) 323 ITR 36 : (2010) 190 TAXMAN 402
Income Tax Act, 1961 — Section 147
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 16 of 70
High Courts20 Oct 2009Allowed
Employees Kuries Ltd. Vs Claramma
High Court Of Kerala · (2010) 1 BC 448 : (2010) 7 RCR(Civil) 808
Chit Funds Act, 1982 — Section 33, 4, 4(1), 5, 64(1)Civil Procedure Code, 1908 (CPC) — Section 20Cochin Kuries Act, 1107 — Section 4, 5
High Courts20 Oct 2009Allowed
Anoop Vs State of Kerala
High Court Of Kerala · (2009) 4 ILR (Ker) 596 : (2009) 4 KLT 923 : (2010) 7 RCR(Criminal) 382
Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 452
High Courts20 Oct 2009
Kerala State Co-operative Bank Ltd. Vs Kerala State Farmers Debt Relief Commission
High Court Of Kerala · (2010) 1 ILR (Ker) 27 : (2009) 4 KLT 917
Kerala Farmers Debt Relief Commission Act, 2006 — Section 10, 2, 5, 5(1), 5(2)
High Courts20 Oct 2009Dismissed
Mohandas, K.P. Vs State Election Commissioner and Others
High Court Of Kerala · (2009) 10 KL CK 0040
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3(1)
High Courts20 Oct 2009Allowed
Anup Vs State of Kerala and Another
High Court Of Kerala · (2010) CriLJ 1090
Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 452
High Courts19 Oct 2009
Natarajan K.M. Vs State of Kerala, Secretary, Department of Scheduled and District Collector
High Court Of Kerala · (2009) 10 KL CK 0103
High Courts19 Oct 2009
Imbichimon Vs State of Kerala
High Court Of Kerala · (2009) 10 KL CK 0080
Kerala Abkari Act, 1077 — Section 55
High Courts19 Oct 2009
Vellichirammal Sivadasan Vs T.K. Prasanna
High Court Of Kerala · (2009) 10 KL CK 0068
High Courts19 Oct 2009
Hassan Vs Ambali Hamsa @ A. Hamsa and Another
High Court Of Kerala · (2009) 10 KL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 322Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Oct 2009Allowed
Sreekumaran Nair Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 1 KLT 34
Income Tax Act, 1961 — Section 48(2)
High Courts16 Oct 2009Dismissed
C. Mohammedali Vs State of Kerala
High Court Of Kerala · (2010) 31 VST 427
High Courts16 Oct 2009Dismissed
Thiruvananthapuram Region Vs Joy Y., State of Kerala and The Deputy Director of Dairy
High Court Of Kerala · (2009) 10 KL CK 0101
High Courts16 Oct 2009
Kerala State Electricity Board and Others Vs Mangaly Timber and Furniture
High Court Of Kerala · (2009) 10 KL CK 0093
Electricity (Supply) Act, 1948 — Section 44
High Courts16 Oct 2009Dismissed
The State of Kerala and Custodian of Vested Forests Vs Visalakshi
High Court Of Kerala · (2009) 10 KL CK 0065
Kerala Land Reforms Act, 1963 — Section 72K, 72K(2)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(1), 3(2), 3(3), 8
High Courts16 Oct 2009
Riyas Vs State of Kerala
High Court Of Kerala · (2009) 10 KL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308Prevention of Damage to Public Property Act, 1984 — Section 3(2)
High Courts16 Oct 2009
Rajesh Vs State of Kerala
High Court Of Kerala · (2009) 10 KL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts16 Oct 2009Dismissed
Punnakkattu Hidayathulla Vs Cherussola Soudath
High Court Of Kerala · (2009) 10 KL CK 0056
Family Courts Act, 1984 — Section 19
High Courts16 Oct 2009Allowed
Jyothish Vs The State of Kerala
High Court Of Kerala · (2011) 2 KLJ 596
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 185
High Courts16 Oct 2009Dismissed
Infoparks Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2009) 227 CTR 486 : (2010) 186 TAXMAN 328
Finance Act, 2008 — Section 2Income Tax Act, 1961 — Section 10, 11, 12A, 197, 197(1)