High Courts19 Aug 2009Allowed
Shahanaz Shukkoor Vs Chelannur Grama Panchayat
High Court Of Kerala · (2009) 3 KLT 899
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 28 of 70
High Courts19 Aug 2009
Joemon Joseph Vs State of Kerala, The District Collector, The Tahsildar and The Village Officer
High Court Of Kerala · (2009) 4 KLT 202
High Courts19 Aug 2009Dismissed
Commissioner of Income Tax Vs Gaylord Constructions
High Court Of Kerala · (2009) 4 KLT 523 : (2010) 190 TAXMAN 406
High Courts19 Aug 2009
The South Indian Workers Congress and Others Vs Sree Sankara University of Sanskrit
High Court Of Kerala · (2009) 123 FLR 557 : (2009) 4 ILR (Ker) 11 : (2009) 3 KLJ 415 : (2009) 4 KLT 12 : (2010) 1 LLJ 276 : (2010) 4 SLR 318
Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts19 Aug 2009Dismissed
Abdul Nazir Vs Tahsildar
High Court Of Kerala · (2010) 1 KLT 519
Kerala Stamp Act, 1959 — Article 16, 48, 55, 24, 25
High Courts19 Aug 2009Allowed
T. Johnson Vs State of Kerala and Another
High Court Of Kerala · (2010) CriLJ 1788
Criminal Procedure Code, 1973 (CrPC) — Section 482Infant Milk Substitutes, Feeding Bottles and Infant foods (Regulation of Production, Supply and Distribution) Act, 1992 — Section 2Prevention of Food Adulteration Act, 1954 — Section 10, 11, 11(1), 12, 13
High Courts19 Aug 2009Dismissed
Essar Oil Limited Vs Intelligence Officer and Others
High Court Of Kerala · (2011) 37 VST 169
Kerala General Sales Tax Act, 1963 — Section 10, 45A, 45A(1), 45A(3), 45A(5)Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts19 Aug 2009
Abdulla, K.M. Vs Secretary and Others
High Court Of Kerala · (2009) 08 KL CK 0012
Constitution of India, 1950 — Article 14Kerala Municipality Building Rules, 1999 — Rule 15A, 15A(1), 15A(10), 15A(2)
High Courts19 Aug 2009Dismissed
Samul Philipose Vs Koshy Thomas
High Court Of Kerala · (2010) CriLJ 3169 : (2010) 2 Crimes 680 : (2010) 1 ILR (Ker) 270 : (2009) 4 KLT 360 : (2011) 6 RCR(Criminal) 810
Civil Procedure Code, 1908 (CPC) — Section 107(2)Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 321, 354, 357(1), 357(3), 374
High Courts18 Aug 2009
Malabar Organics Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 328
Kerala Revenue Recovery Act, 1968 — Section 16, 2, 34, 5, 7Kerala Revenue Recovery Rules, 1968 — Rule 4, 5, 5(1), 5(3)
High Courts18 Aug 2009Dismissed
Dasappan Vs The Secretary to Govt. Taxes Department and Others
High Court Of Kerala · (2009) 3 KLJ 161 : (2009) 4 KLT 93
High Courts18 Aug 2009
M.R. Reghuchandrabal Vs State of Kerala and Others
High Court Of Kerala · (2009) 4 ILR (Ker) 260 : (2009) 3 KLJ 131 : (2009) 4 KLT 245
Business of the Government of Kerala Rules — Rule 22, 3, 9, 9(3)Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 156, 156(3)
High Courts18 Aug 2009
N.J. Devassia Vs H.D.F.C. Ltd. and The Branch Manager
High Court Of Kerala · (2009) 08 KL CK 0073
High Courts18 Aug 2009Allowed
Saji Thomas Vs Sheeba Reji, Regional Transport Authority and Secretary
High Court Of Kerala · (2009) 08 KL CK 0056
Constitution of India, 1950 — Article 19, 226Kerala Motor Vehicles Rules, 1989 — Rule 159(2)Motor Vehicles Act, 1939 — Section 64, 64(1)
High Courts18 Aug 2009Dismissed
Sunil Kumar Vs State of Kerala
High Court Of Kerala · (2009) 08 KL CK 0055
Penal Code, 1860 (IPC) — Section 300, 302, 304, 341
High Courts18 Aug 2009Dismissed
Mattul Service Co-operative Bank Ltd. Vs Income Tax Officer (CIB)
High Court Of Kerala · (2010) 232 CTR 30 : (2010) 186 TAXMAN 409
Income Tax Act, 1961 — Section 120, 120(1), 120(2), 120(4), 133
High Courts18 Aug 2009Allowed
Mohammed Basheer Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 993
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Municipalities Act, 1960 — Section 271, 275(2), 276, 511, 545
High Courts18 Aug 2009Dismissed
Reghuvara Panicker, R. Vs Secretary and Another
High Court Of Kerala · (2009) 08 KL CK 0028
Kerala Panchayat Raj Act, 1994 — Section 238, 238(2), 271F(1), 271J(1), 271K
High Courts18 Aug 2009
Deputy Tahsildar (R.R.) K.F.C. and Others Vs Vijaya Builders and Others
High Court Of Kerala · (2009) 08 KL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 57Kerala Revenue Recovery Act, 1968 — Section 16, 2, 34, 5, 68Kerala Revenue Recovery Rules, 1968 — Rule 4, 5, 5(1), 5(3)
High Courts17 Aug 2009Dismissed
Ramachandran Vs Baburaj
High Court Of Kerala · (2009) 4 KLT 744 : (2011) 8 RCR(Criminal) 1224
Evidence Act, 1872 — Section 154