Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

Read judgment

High Courts24 Sept 2009Allowed

Ashique Enterprises Vs Asst. Commissioner

High Court Of Kerala · (2009) 4 KLT 698 : (2011) 40 VST 126

Read judgment

High Courts24 Sept 2009Allowed

Sudhish K. Vs State of Kerala

High Court Of Kerala · (2009) 4 ILR (Ker) 350 : (2009) 3 KLJ 532

Criminal Procedure Code, 1973 (CrPC) — Section 196, 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 153A

Read judgment

High Courts24 Sept 2009

Cheerans Auto Agrencies Vs State of Kerala

High Court Of Kerala · (2010) 1 KLT 482 : (2011) 38 VST 488

Kerala Value Added Tax Act, 2003 — Section 31(6), 6(1), 67(1)

Read judgment

High Courts24 Sept 2009Allowed

P.P. Suresh Vs Assistant Commr. of Cus. (Refund), Cochin

High Court Of Kerala · (2012) 283 ELT 353

Read judgment

High Courts24 Sept 2009Dismissed

Krupa Prolifers 9 edn.) and Charitable Vs State of Kerala, Union of India and Managing Director, Cipla Ltd.

High Court Of Kerala · (2009) 09 KL CK 0023

Read judgment

High Courts23 Sept 2009

Wilson Joseph Vs The Commercial Tax Officer

High Court Of Kerala · (2010) 1 KLT 201 : (2011) 42 VST 174

Central Sales Tax Act, 1956 — Section 9(2)Kerala General Sales Tax Act, 1963 — Section 17D, 17D(5)

Read judgment

High Courts23 Sept 2009Dismissed

Philipose P.M. Vs P.C. Chandy and Another

High Court Of Kerala · (2010) 1 BC 137 : (2009) 4 CivCC 757 : (2009) 4 ILR (Ker) 534 : (2009) 3 KLJ 471 : (2009) 4 KLT 305 : (2010) 2 RCR(Criminal) 210

Contract Act, 1872 — Section 49Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 201Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Read judgment

High Courts23 Sept 2009Dismissed

Raju Vs District Collector

High Court Of Kerala · (2009) 4 ILR (Ker) 507 : (2009) 4 KLT 681

Kerala Foreign Liquor Rules, 1953 — Rule 28A

Read judgment

High Courts23 Sept 2009

Prathap Kumar N.P. Vs Ramadas and Others

High Court Of Kerala · (2009) 3 KLJ 851

Criminal Procedure Code, 1973 (CrPC) — Section 129, 197, 313(1)(b), 321, 378(3)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323

Read judgment

High Courts22 Sept 2009

Radhakrishnan Vs Priya S. and Others

High Court Of Kerala · (2009) 3 KLJ 549

Civil Procedure Code, 1908 (CPC) — Section 16, 20

Read judgment

High Courts22 Sept 2009

Appukuttan, Babu, Prabhakaran and Ravi Vs State of Kerala

High Court Of Kerala · (2010) CriLJ 3186 : (2010) 1 Crimes 920 : (2009) 4 ILR (Ker) 231 : (2009) 3 KLJ 360 : (2010) 1 RCR(Criminal) 34

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Penal Code, 1860 (IPC) — Section 304, 323, 34, 441, 442

Read judgment

High Courts22 Sept 2009

Aboobaker and Others Vs Mohammed Shaffin and Another

High Court Of Kerala · (2011) ACJ 1290

Employees State Insurance Act, 1948 — Section 1(4), 2(12)Factories Act, 1948 — Section 2, 2(1)Motor Vehicles Act, 1988 — Section 140, 147, 147(1), 147(2), 163A

Read judgment

High Courts18 Sept 2009Allowed

Union of India (UOI) Vs Prameela and Others

High Court Of Kerala · (2011) ACJ 362

Railway Claims Tribunal Act, 1987 — Section 16, 24Railways Act, 1989 — Section 123

Read judgment

High Courts18 Sept 2009

Jacsons Veneers and Panels Pvt. Ltd. Vs State Bank of Travancore and Another

High Court Of Kerala · AIR 2010 Ker 106 : (2010) 1 BC 72 : (2009) 4 ILR (Ker) 197 : (2009) 3 KLJ 517 : (2009) 4 KLT 270 : (2010) 6 RCR(Civil) 889

Read judgment

High Courts18 Sept 2009

Marakkar Vs State of Kerala

High Court Of Kerala · (2011) ACJ 1795 : (2011) 7 RCR(Civil) 1250

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1939 — Section 110B

Read judgment

High Courts18 Sept 2009Allowed

Marakkar and Another Vs State of Kerala and Another

High Court Of Kerala · (2011) ACJ 1795

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1939 — Section 110B

Read judgment