High Courts18 Sept 2009Allowed
State of Kerala and Others Vs K. Swamidas and Others
High Court Of Kerala · (2009) 09 KL CK 0018
Constitution of India, 1950 — Article 14Landlord and Tenant Ordinance, 1947 — Section 3A, 3B, 3C, 3D, 3E
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 23 of 70
High Courts18 Sept 2009Dismissed
Mahavir Rice and Pulse Mills Vs Jaikrishnan Trading Company
High Court Of Kerala · (2009) 4 ILR (Ker) 847 : (2009) 4 KLT 593
Partnership Act, 1932 — Section 69Trade Marks Act, 1999 — Section 100, 159(3)
High Courts17 Sept 2009
Manikantan Nair Vs Geologist
High Court Of Kerala · (2009) 4 KLT 156
Constitution of India, 1950 — Article 14, 21, 51AKerala Minor Minerals Concession Rules, 1967 — Rule 15(1A), 29(2), 4, 8(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1), 15(1A)
High Courts17 Sept 2009Dismissed
Harrisons Malayalam Ltd. Vs Balan
High Court Of Kerala · (2009) 123 FLR 862
Payment of Gratuity Act, 1972 — Section 4(6)
High Courts17 Sept 2009
Thampuran R.R.V. Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 124 FLR 45 : (2010) 1 LLJ 784
Employees Pension Scheme, 1995 — Clause 6(d), Clause 7
High Courts17 Sept 2009
Madhavan H. Vs State of Kerala
High Court Of Kerala · (2009) 3 KLJ 418
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1), 428Kerala Abkari (Disposal of Confiscated Articles) Rules, 1996 — Rule 2Kerala Abkari Act, 1077 — Section 3(11), 34, 55, 55B, 56
High Courts17 Sept 2009
Abdulkhader A.P. Vs State of Kerala
High Court Of Kerala · (2010) 2 Crimes 504 : (2009) 3 KLJ 506 : (2009) 4 KLT 231 : (2010) 6 RCR(Civil) 311 : (2010) 6 RCR(Criminal) 2191
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 114, 120B, 218, 302, 304Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts17 Sept 2009
The Special Tahsildar (LA) Vs P.K. Muraleekrishnan
High Court Of Kerala · (2009) 4 ILR (Ker) 216 : (2009) 3 KLJ 456 : (2009) 4 KLT 320
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Land Reforms Act, 1894 — Section 23(1)A
High Courts17 Sept 2009
Devdhan Lottery Services (DLS) Vs The State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 479 : (2009) 4 KLT 356
Kerala Police Act, 1960 — Section 29Penal Code, 1860 (IPC) — Section 420Reserve Bank of India Act, 1934 — Section 45
High Courts17 Sept 2009Dismissed
The Manager, Harrisons Malayalam Ltd. Vs K. Balan and Others
High Court Of Kerala · (2009) 123 FLR 862 : (2009) 3 KLJ 525 : (2009) 4 KLT 219 : (2010) 2 LLJ 440
Constitution of India, 1950 — Article 226, 300APayment of Gratuity Act, 1972 — Section 13, 14, 4(6), 5
High Courts17 Sept 2009Allowed
Arshad Beegum Vs Najeeb
High Court Of Kerala · (2009) 4 ILR (Ker) 205 : (2009) 4 KLT 389
Kerala State and Subordinate Services Rules, 1958 — Rule 9Kerala University Act, 1974 — Section 43, 57, 57(4), 57(6), 63
High Courts16 Sept 2009Allowed
Praseetha Vs State of Kerala and Others
High Court Of Kerala · (2009) 09 KL CK 0115
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11(2), 8Constitution of India, 1950 — Article 22, 22(4), 22(5), 226, 32Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 12, 13(1), 13(2), 3
High Courts16 Sept 2009Dismissed
Kelukutty C. Vs State of Kerala
High Court Of Kerala · (2009) 3 KLJ 391 : (2009) 4 KLT 286
Criminal Procedure Code, 1973 (CrPC) — Section 428Foreign Liquor Rules — Rule 13Kerala Abkari Act, 1077 — Section 10, 12, 12(1), 13, 21
High Courts16 Sept 2009Dismissed
T.D. Suresh Vs State of Kerala and Others
High Court Of Kerala · (2009) 09 KL CK 0070
High Courts16 Sept 2009Allowed
Kalatharachira Padasekharam Vs Chellanam Grama Panchayat
High Court Of Kerala · (2009) 4 KLT 336
Constitution of India, 1950 — Article 226Kerala Irrigation and Water Conservation Act, 2003 — Section 13, 14Kerala Panchayat Raj Act, 1994 — Section 14(1), 14(2), 218, 218(1), 82
High Courts16 Sept 2009
State of Kerala Vs Silpi Constructions Contractors
High Court Of Kerala · (2011) 40 VST 371
Kerala General Sales Tax Act, 1963 — Section 5(1)
High Courts16 Sept 2009
The Managing Director, Kerala State Construction Corporation Ltd. Vs Regional Joint Labour Commissioner, Ernakulam and Another
High Court Of Kerala · (2009) 3 KLJ 450 : (2009) 4 KLT 518 : (2010) 2 LLJ 536 : (2011) 6 RCR(Criminal) 2130 : (2009) 7 SLR 366
Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 29, 34
High Courts15 Sept 2009Dismissed
Appukuttan Pillai Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 674
Kerala Education Rules, 1959 — Rule 1, 2(1), 4, 43, 44Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts15 Sept 2009
Appollo Tyres Ltd. Vs Commissioner of Central Excise
High Court Of Kerala · (2009) 244 ELT 339 : (2009) 16 STR 689