High Courts04 Aug 2009
Ranny-Perinad Grama Panchayat Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 411
Kerala Panchayat Raj Act, 1994 — Section 207(1), 207(2), 219
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 31 of 70
High Courts04 Aug 2009Allowed
R.S.A. Polymers (P) Ltd. Vs Sales Tax Officer
High Court Of Kerala · (2009) 4 KLT 795
Kerala General Sales Tax Act, 1963 — Section 10, 5A, 5D
High Courts04 Aug 2009Dismissed
Madhukumar and Others Vs Gopala Menon and Others
High Court Of Kerala · (2009) 08 KL CK 0026
Cochin Nair Act, 1113 — Section 27, 53, 54, 74Transfer of Property Act, 1882 — Section 43Travancore Nair Act, 1912 — Section 22, 44
High Courts03 Aug 2009
Mahesh Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 921
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(5), 439, 439(2), 441
High Courts03 Aug 2009Dismissed
Rajesh P.T. Vs The District Collector and Chairman and Others
High Court Of Kerala · (2009) 3 KLJ 129 : (2009) 3 KLT 670
Constitution of India, 1950 — Article 243Kerala Industrial Single Window Clearance Boards And Industrial Township Area Development Act, 1999 — Section 11(1), 4
High Courts03 Aug 2009Dismissed
Shafi Vs Khaderkunhi
High Court Of Kerala · (2009) 4 CivCC 565 : (2009) 3 KLT 1062
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 115Specific Relief Act, 1963 — Section 22, 22(2), 28, 28(3)Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts03 Aug 2009
S. David Vs The District Collector, The Revenue Divisional Officer, The Tahsildar and The Geologist
High Court Of Kerala · (2009) 08 KL CK 0058
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27, 28
High Courts03 Aug 2009Allowed
B.S.T. and P.S.P. Workers Union (C.I.T.U.) Vs Government of India and Others
High Court Of Kerala · (2009) 2 KLJ 913 : (2010) 98 SCL 177
Companies Act, 1956 — Section 433, 441(2), 529(1), 529A, 536(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 13(9)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 20, 20(1), 20(2)
High Courts03 Aug 2009Dismissed
Catholic Syrian Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2011) 330 ITR 556 : (2010) 187 TAXMAN 185
Income Tax Act, 1961 — Section 14A, 263, 263(2)
High Courts03 Aug 2009Allowed
State of Kerala and Others Vs Lucy Lonappan
High Court Of Kerala · (2009) 123 FLR 260 : (2009) 3 ILR (Ker) 644 : (2009) 3 KLJ 65 : (2009) 3 KLT 673
Constitution of India, 1950 — Article 161Kerala Freedom Fighters Pension Rules, 1971 — Rule 13, 18, 20
High Courts03 Aug 2009
Jibu John Vs Secretary to Government and Another
High Court Of Kerala · (2009) 08 KL CK 0003
Architects Act, 1972 — Section 22Kerala Municipality Building Rules, 1999 — Rule 16
High Courts02 Aug 2009Allowed
The President, Thiruvalla East Co-op. Bank Ltd. Vs The Joint Registrar of Co-op. Societies
High Court Of Kerala · (2009) 3 KLJ 409
Kerala Co-operative Societies Act, 1969 — Section 32, 32(1), 32(2), 63, 64Kerala Co-operative Societies Rules, 1969 — Rule 66, 66(5)
High Courts31 Jul 2009Dismissed
Raveendran Vs Food Inspector
High Court Of Kerala · (2009) 3 KLT 728
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts31 Jul 2009Dismissed
Anantha Narayana Bhatt Vs Central Bureau of Investigation
High Court Of Kerala · (2010) CriLJ 926 : (2009) 4 KLT 992 : (2010) 3 RCR(Criminal) 122
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1952 — Section 6(1), 7(1), 7(3), 8, 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(1), 306(2), 306(4)
High Courts31 Jul 2009
Raveendran P. Vs A. Jayakumar and Another
High Court Of Kerala · (2010) CriLJ 208 : (2009) 4 ILR (Ker) 370 : (2009) 3 KLJ 47 : (2010) 6 RCR(Criminal) 2083
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 2(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts31 Jul 2009Allowed
Narayanan Nair Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 6
Criminal Procedure Code, 1973 (CrPC) — Section 313Foreign Liquor Rules — Rule 9Kerala Abkari Act, 1077 — Section 10, 13, 3(16), 3(18), 3(24)
High Courts31 Jul 2009Dismissed
Muhammed Navas, A. Vs Station House Officer and Another
High Court Of Kerala · (2009) 07 KL CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(8), 439Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 124B, 465Unlawful Activities (Prevention) Act, 1967 — Section 13(2), 16, 18, 38, 39
High Courts31 Jul 2009Allowed
Thankamma Joseph and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 07 KL CK 0006
Kerala Land Reforms Act, 1963 — Section 13, 59(2), 72, 72(1), 72MMKerala Revenue Recovery Act, 1968 — Section 44, 44(1), 44(2), 44(3)
High Courts30 Jul 2009
Travancore Rubber and Tea Co. Ltd. Vs Peruvanthanam Grama Panchayat
High Court Of Kerala · (2009) 3 KLT 852
Kerala Panchayat Raj Act, 1994 — Section 232, 233, 243, 245, 246
High Courts30 Jul 2009Allowed
Kunnamkulam Paper Mills Ltd. and Others Vs Securities and Exchange Board of India and Another
High Court Of Kerala · (2012) 174 CompCas 149 : (2013) 118 SCL 122
Companies Act, 1956 — Section 108, 109, 110, 112, 113Securities and Exchange Board of India Act, 1992 — Section 11, 11B, 15D, 3(4)