CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2009

1,383 judgments · page 25 of 70

High Courts09 Sept 2009Allowed

Sudheer T. Vs M.V. Susheela and Others

High Court Of Kerala · (2009) 4 ILR (Ker) 121 : (2011) 2 KLJ 471 : (2009) 3 KLJ 369 : (2009) 4 KLT 29

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15Constitution of India, 1950 — Article 123, 154(1), 166, 166(3), 217(3)Criminal Procedure Code, 1973 (CrPC) — Section 363
Read judgment
High Courts09 Sept 2009Dismissed

Usha Thayyil Vs State of Kerala and Others

High Court Of Kerala · (2009) 4 ILR (Ker) 68 : (2009) 3 KLJ 433 : (2009) 4 KLT 1

Kerala Education Rules, 1959 — Rule 44(1), 45, 45B(1), 45B(4), 51AKerala State and Subordinate Services Rules, 1958 — Rule 38
Read judgment
High Courts08 Sept 2009Allowed

Seyad Vs State of Kerala

High Court Of Kerala · (2010) 1 Crimes 675 : (2009) 3 ILR (Ker) 924 : (2009) 4 KLT 51

Criminal Procedure Code, 1973 (CrPC) — Section 438
Read judgment
High Courts08 Sept 2009

Pushpam Simon Vs Karumkulam Grama Panchayat

High Court Of Kerala · (2010) 1 ILR (Ker) 167 : (2009) 4 KLT 561

Constitution of India, 1950 — Article 243F(1), 326Kerala Panchayat Raj Act, 1994 — Section 2, 20, 21, 21(1), 30Representation of the People Act, 1950 — Section 19, 20
Read judgment