High Courts29 Sept 2009
Ravikumar Vs Kesukuttan Nair and Others
High Court Of Kerala · (2009) 3 KLJ 876
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 21 of 70
High Courts29 Sept 2009
Sukanya Kuries and Loans Vs C.J. Varghese and State of Kerala
High Court Of Kerala · (2009) 09 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Sept 2009
K. Ismail Kunju Vs Ancy Roy
High Court Of Kerala · (2009) 09 KL CK 0062
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts29 Sept 2009Dismissed
S. Mani Vs The C.I. of Police, Kasaba Police
High Court Of Kerala · (2009) 09 KL CK 0061
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 42, 42(1), 43
High Courts29 Sept 2009
Babu George, James George, Shibu George and Sebastian George Vs The Agricultural Production and Others
High Court Of Kerala · (2009) 09 KL CK 0052
Kerala Land Assignment (Regularisation of Occupation of Forest Land Prior to 01/01/1977) Special Rules, 1993 — Rule 6(2)
High Courts29 Sept 2009
Surendran Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 967
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Kerala Abkari Act, 1077 — Section 58, 8(1), 8(2)
High Courts29 Sept 2009
Triton Technologies India (P) Ltd. Vs Priyadarshini Co-op. Spinning Mills Ltd.
High Court Of Kerala · (2009) 4 ILR (Ker) 525 : (2009) 4 KLT 459
Arbitration and Conciliation Act, 1996 — Section 2, 7, 7(2), 7(4), 7(5)Kerala Arbitration and Conciliation (Court) Rules, 1997 — Rule 4
High Courts29 Sept 2009Allowed
Benny Kurian Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 430
Kerala Abkari Act, 1077 — Section 18A, 29, 69Kerala Abkari Shops Disposal Rules, 2002 — Rule 7, 7(2)
High Courts29 Sept 2009
Subramanian Vs District Collector
High Court Of Kerala · (2009) 4 ILR (Ker) 466 : (2009) 4 KLT 742
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 12(2)
High Courts29 Sept 2009Dismissed
Thrissur District Petroleum Dealers Association Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 813 : (2009) 4 KLT 350
Motor Vehicles Act, 1988 — Section 110, 110(1), 110(1)(1), 110(3), 111
High Courts25 Sept 2009
Rishab Impex Vs State of Kerala, The Commercial Tax Inspector and The Commercial Tax Officer
High Court Of Kerala · (2009) 09 KL CK 0095
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts25 Sept 2009
Kannur University Vs Achuthanandan Kuniyil, Public Relations and Nizar K.P.
High Court Of Kerala · (2009) 09 KL CK 0093
Kannur University Act, 1996 — Section 40Kerala Higher Secondary Education State Service Rules, 2001 — Rule 3
High Courts25 Sept 2009
Jancy Mathew, Hsst. Jr. Chemistry Vs State of Kerala
High Court Of Kerala · (2009) 09 KL CK 0092
Kerala Higher Secondary Education State Service Rules, 2001 — Rule 3
High Courts25 Sept 2009
Sankaran Vs State of Kerala
High Court Of Kerala · (2009) 09 KL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Police Act, 1960 — Section 51
High Courts25 Sept 2009Dismissed
Surendran Vs A. Devidas Menon, Returning Officer and The State Election Commission
High Court Of Kerala · (2009) 4 KLT 814
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Election (President and Vice President) Rules — Rule 10
High Courts25 Sept 2009Dismissed
P. Snineesh, Hindi Teacher Vs State of Kerala, The Assistant Educational Officer, The Manager, Modakkallur A.U.P. School and K.T. Sasidharan
High Court Of Kerala · (2009) 4 KLT 719
High Courts25 Sept 2009
Reji Joseph Vs State of Kerala
High Court Of Kerala · (2009) 09 KL CK 0066
Foreign Liquor Rules — Rule 9Kerala Abkari Act, 1077 — Section 55
High Courts25 Sept 2009
Dr. S. Lylajam, Senior Lecturer Vs Irector of Medical Education, Secretary, Health and Family Welfare, Convenor, Departmental Promotion and Dr. Pramodkumar A.V.
High Court Of Kerala · (2009) 09 KL CK 0063
Constitution of India, 1950 — Article 142Kerala State and Subordinate Services Rules, 1958 — Rule 10
High Courts25 Sept 2009Dismissed
Purushu @ Purushothaman Vs State of Kerala
High Court Of Kerala · (2009) 2 KLT 540
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 432, 433Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
High Courts25 Sept 2009
Ayisumma and Others Vs Pazhaniyappa Pillai and Others
High Court Of Kerala · (2009) 09 KL CK 0051
Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 106