High Courts30 Jul 2009Allowed
Ayisha Teacher Vs District Collector
High Court Of Kerala · (2009) 4 ILR (Ker) 105 : (2009) 4 KLT 53
Kerala Revenue Recovery Act, 1968 — Section 2, 49, 50, 50(2), 71
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 32 of 70
High Courts30 Jul 2009Allowed
Ajith Kumar, K.G Vs K.P.S.C. and Another
High Court Of Kerala · (2009) 07 KL CK 0030
National Trust for Welfare of Persons with Autism, Cerepral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Section 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 31
High Courts29 Jul 2009Allowed
Kanishk Steel Industries Ltd. Vs Annie Sweety
High Court Of Kerala · (2009) 3 KLT 888
Constitution of India, 1950 — Article 227Insolvency Act, 1848 — Section 25, 27, 30, 7
High Courts29 Jul 2009Dismissed
Sidhardhan Vs Paravur Municipality
High Court Of Kerala · (2009) 3 ILR (Ker) 883 : (2009) 3 KLT 920
Kerala Municipalities Act, 1994 — Section 447, 447(1)
High Courts29 Jul 2009Dismissed
St. George Orthodox Church Vs State of Kerala
High Court Of Kerala · (2009) 4 ILR (Ker) 822 : (2009) 4 KLT 702
High Courts29 Jul 2009
Commissioner of Income Tax, Calicut Vs Settlement Commission (IT and WT) , Chennai
High Court Of Kerala · (2010) 322 ITR 578 : (2010) 188 TAXMAN 160
Income Tax Act, 1961 — Section 158BB(4), 158BC
High Courts29 Jul 2009Dismissed
Sanjay Gupta Vs Kerala State Industrial Development Corporation Ltd.
High Court Of Kerala · (2009) 4 KLT 147
Arbitration and Conciliation Act, 1996 — Section 11
High Courts29 Jul 2009
A.G. Abraham, High School Assistant, R. Shyamalakumari and N. Sreenath, High School Assistant Vs The State of Kerala, The District Educational Officer, The Manager, Mar Thoma High School and Aleyamma Varghese
High Court Of Kerala · (2009) 3 ILR (Ker) 633 : (2009) 3 KLT 659 : (2010) 4 SLR 192
Kerala Education Rules, 1959 — Rule 11, 3, 34, 35, 36
High Courts28 Jul 2009
Ramachandran Vs Ravikumar
High Court Of Kerala · (2009) 3 ILR (Ker) 898 : (2009) 3 KLT 801
Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 35(3), 6, 6(1)Kerala Panchayat Raj Act, 1994 — Section 49, 50, 52, 52(1), 53
High Courts28 Jul 2009
Anandan K. Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 509 : (2009) 4 KLT 118
Kerala Panchayat Raj (Contract) Rules, 1996 — Rule 4Kerala Panchayat Raj Act, 1994 — Section 210, 217Kerala Revenue Recovery Act, 1968 — Section 17, 2, 3, 71, 74
High Courts27 Jul 2009Dismissed
Thrissur Builders (P) Ltd. Vs Commercial Tax Officer (AA), Thrissur and Others
High Court Of Kerala · (2011) 37 VST 492
Constitution of India, 1950 — Article 14, 309, 357Government of India Act, 1935 — Section 107Income Tax Act, 1961 — Section 10(10C)
High Courts27 Jul 2009Dismissed
Employees'' State Insurance Corporation, Thrissur Vs Leela and others
High Court Of Kerala · (2009) 123 FLR 1
Employees State Insurance Act, 1948 — Section 52
High Courts27 Jul 2009Dismissed
E.S.I. Corporation Vs Leela and Others
High Court Of Kerala · (2009) 123 FLR 1 : (2009) 3 ILR (Ker) 573 : (2009) 2 KLJ 898 : (2009) 3 KLT 531 : (2010) 2 LLJ 36
Employees State Insurance (General) Regulations, 1950 — Regulation 68Employees State Insurance Act, 1948 — Section 2(8), 52, 52A, 75, 76Kerala Employees Insurance Court Rules, 1958 — Rule 13, 22(3)
High Courts27 Jul 2009
Abdul Majeed Kalathil Vs The District Collector, The Sub Inspector of Police, The Superintendent of Police and The State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 54 : (2009) 3 KLT 459
Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 300AKerala 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
High Courts27 Jul 2009Dismissed
Ravindran Pillai N. Vs Gopakumar Rajan and Another
High Court Of Kerala · (2009) 2 KLJ 934
Kerala Municipalities Act, 1994 — Section 132, 132(2), 178(1), 73, 74
High Courts27 Jul 2009Dismissed
Commissioner of Customs, Central Excise and Service Tax Vs Federal Bank Ltd.
High Court Of Kerala · (2010) 1 KLT 190 : (2013) 29 STR 554 : (2010) 24 STT 416 : (2010) 34 VST 27
Finance (No. 2) Act, 2004 — Section 90Finance Act, 1994 — Section 65, 65(79)
High Courts27 Jul 2009
Sasidharan Nair Vs Ali and Others
High Court Of Kerala · (2010) ACJ 1061
Motor Vehicles Act, 1988 — Section 147(5), 149, 149(1), 149(2), 149(4)
High Courts27 Jul 2009Dismissed
Balachandran Vs Parthasarathy
High Court Of Kerala · (2009) 4 ILR (Ker) 189 : (2009) 4 KLT 192 : (2010) 6 RCR(Civil) 785
Arbitration and Conciliation Act, 1996 — Section 11, 16, 34
High Courts27 Jul 2009Allowed
Nisamudheen Vs The Joint Regional Transport Officer
High Court Of Kerala · (2009) 3 KLJ 105 : (2009) 3 KLT 1058
Kerala Motor Vehicles Taxation Act, 1976 — Section 9(1), 9(2)
High Courts27 Jul 2009
Sasidharan Nair Vs Ali
High Court Of Kerala · (2009) 3 ILR (Ker) 757 : (2009) 3 KLT 867
Motor Vehicles Act, 1988 — Section 147(5), 149, 149(1), 149(2), 149(4)