High Courts14 Oct 2009Allowed
Pradeep Kumar A.V. Vs Sindhu C.K.
High Court Of Kerala · (2010) 1 DMC 445 : (2009) 3 KLJ 676 : (2009) 4 KLT 501
Hindu Marriage Act, 1955 — Section 12, 13, 13(1)(ia)
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 18 of 70
High Courts13 Oct 2009Allowed
State of Kerala Vs Unitech Machines Ltd.
High Court Of Kerala · (2010) 32 VST 80
Central Sales Tax Act, 1956 — Section 3
High Courts13 Oct 2009Allowed
Hameed Vs Jameela and Others
High Court Of Kerala · AIR 2010 Ker 44 : (2009) 4 ILR (Ker) 611 : (2009) 4 KLT 531
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 118, 2, 43, 6
High Courts13 Oct 2009Allowed
John Vs Alosious
High Court Of Kerala · (2010) 3 BC 638 : (2010) 2 ILR (Ker) 870
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 56
High Courts13 Oct 2009Allowed
Narayanan Namboodiri Vs Saraswathy Thaliyakkattil Mohanan and Others
High Court Of Kerala · AIR 2010 Ker 42 : (2010) 1 ILR (Ker) 162 : (2009) 4 KLT 407 : (2010) 6 RCR(Civil) 714
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2)Family Courts Act, 1984 — Section 18, 7Transfer of Property Act, 1882 — Section 52
High Courts13 Oct 2009Dismissed
K. Ramachandran Vs K. Ibrahimkutty, Revenue Divisional Officer and State of Kerala
High Court Of Kerala · (2009) 10 KL CK 0008
Kerala Land Reforms Act, 1963 — Section 75(3)
High Courts13 Oct 2009Allowed
K.K. Ashraf Vs State of Kerala
High Court Of Kerala · (2010) CriLJ 3141 : (2009) 4 ILR (Ker) 765 : (2011) 6 RCR(Criminal) 1699
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2, 21, 24, 27A
High Courts12 Oct 2009
Commissioner of Income Tax Vs Mangalam Publications
High Court Of Kerala · (2010) 228 CTR 220 : (2010) 323 ITR 6
Income Tax Act, 1961 — Section 139(9), 144, 145(1), 145(2), 145(3)
High Courts12 Oct 2009Dismissed
Hassan Abdul Aziz Shaikh Vs Commissioner of Customs
High Court Of Kerala · (2010) 258 ELT 360
Customs Act, 1962 — Section 110, 129(3), 129A
High Courts12 Oct 2009
Cochin Service Co-operative Bank Ltd. and Mohandas P. Vs Union of India (UOI)
High Court Of Kerala · (2009) 10 KL CK 0058
Right to Information Act, 2005 — Section 2
High Courts12 Oct 2009Dismissed
Thomas Mathew and Mathew M. Philip Vs The State Bank of India and The Authorized Officer
High Court Of Kerala · (2009) 10 KL CK 0039
High Courts12 Oct 2009Allowed
Venu Vs Excise Commissioner
High Court Of Kerala · (2009) 4 KLT 505
Constitution of India, 1950 — Article 226Kerala Abkari Act, 1077 — Section 28Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(11)
High Courts12 Oct 2009
Delta Telecom India Pvt. Ltd. Vs The Sub Inspector of Police and Others
High Court Of Kerala · (2009) 10 KL CK 0003
Constitution of India, 1950 — Article 226
High Courts09 Oct 2009
Jose Francis and etc. Vs Kerala State Electricity Board and Others
High Court Of Kerala · AIR 2010 Ker 39 : (2009) 4 ILR (Ker) 496 : (2009) 4 KLT 461
Electricity Act, 2003 — Section 126, 135, 136, 137, 138Kerala State Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2005 — Regulation 2, 2(1), 7
High Courts09 Oct 2009Dismissed
Premier Tyres Limited Vs State of Kerala
High Court Of Kerala · (2010) 30 VST 561
Kerala General Sales Tax Act, 1963 — Section 23(3)
High Courts09 Oct 2009Allowed
Haridasan Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 348 : (2009) 7 SLR 419
Kerala University Act, 1974 — Section 60
High Courts09 Oct 2009Dismissed
Food Inspector, Palakkad Municipality Vs Suresh Menon and Others
High Court Of Kerala · (2010) CriLJ 1153 : (2010) 7 RCR(Criminal) 534
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts08 Oct 2009Dismissed
Muhammed Kunju Taha Vs State of Kerala and National Thermal Power Corporation Ltd.
High Court Of Kerala · (2009) 10 KL CK 0102
Land Acquisition Act, 1894 — Section 18, 28A(1)
High Courts08 Oct 2009
Hindustan Petroleum Corporation Limited Vs Assistant Commissioner Commercial Taxes and Others
High Court Of Kerala · (2011) 37 VST 567
Constitution of India, 1950 — Article 14, 226Kerala General Sales Tax Act, 1963 — Section 17(3), 17D, 17D(2), 23(3A), 23BKerala Value Added Tax Act, 2003 — Section 29, 34, 45A, 47, 5
High Courts08 Oct 2009Allowed
SIDCO Vs GAB Industries and Others
High Court Of Kerala · (2009) 10 KL CK 0075
Kerala Revenue Recovery Act, 1968 — Section 7, 71, 72Limitation Act, 1963 — Article 112