High Courts09 Jul 2009Allowed
Moly Eldhose Vs The Additional Sales Tax Officer-I and Another
High Court Of Kerala · (2009) 07 KL CK 0018
Central Sales Tax (Kerala) Rules, 1957 — Rule 6(8)Central Sales Tax Act, 1956 — Section 8, 8(1), 8(4), 8(5)
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 36 of 70
High Courts08 Jul 2009
Ammalukutty Amma Vs Damodaran
High Court Of Kerala · (2009) 3 KLT 313 : (2010) 8 RCR(Civil) 408
Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 3, 4Succession Act, 1925 — Section 276, 278, 295, 299, 372
High Courts08 Jul 2009Allowed
E.S.I. Corporation Vs Mohanachandran Nair
High Court Of Kerala · (2009) 123 FLR 414
Employees State Insurance Act, 1948 — Section 82(2)
High Courts08 Jul 2009
K. Pramod Vs Kerala Cricket Association and Others
High Court Of Kerala · (2009) 2 KLJ 816
Arbitration and Conciliation Act, 1996 — Section 17, 2, 21, 36, 5Constitution of India, 1950 — Article 227
High Courts08 Jul 2009
Kumaradasan Nair J. and Another Vs Iric Sohan and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 506 : (2009) 2 KLJ 707
Criminal Procedure Code, 1973 (CrPC) — Section 48Limitation Act, 1963 — Section 14
High Courts08 Jul 2009
Regional Director, ESI Corporation and Another Vs B. Mohanachandran Nair
High Court Of Kerala · (2009) 123 FLR 414 : (2009) 3 ILR (Ker) 355 : (2009) 3 KLT 909 : (2010) 1 LLJ 195
Employees State Insurance Act, 1948 — Section 2(17), 40, 41, 75, 76
High Courts08 Jul 2009
Mathew Vs Valakom Grama Panchayat
High Court Of Kerala · (2009) 3 KLT 572
Constitution of India, 1950 — Article 21Kerala Municipalities Act, 1994 — Section 452Municipal Solid Wastes (Management and Handling) Rules, 1999 — Rule 4(1)
High Courts07 Jul 2009
Smt. P. Thankamony Amma Vs The State of Kerala and Others
High Court Of Kerala · (2009) 07 KL CK 0080
Constitution of India, 1950 — Article 226
High Courts07 Jul 2009
Unni Madhavan Nair Vs Sreenarayana Investment
High Court Of Kerala · (2009) 4 ILR (Ker) 58 : (2009) 2 KLJ 891 : (2009) 3 KLT 855
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts07 Jul 2009
Tea Buyers Association, Indian Chamber, Jinesh Dagli, Amit H. Vakharia and Musthafa Moosa Vs Tea Board and The Tea Trade Association of Cochin
High Court Of Kerala · (2009) 07 KL CK 0066
Companies Act, 1956 — Section 25
High Courts07 Jul 2009Allowed
Ramlath Vs Nasar and Others
High Court Of Kerala · (2010) CriLJ 80 : (2010) 2 Crimes 414 : (2009) 3 KLJ 214 : (2009) 3 KLT 1051
Coroners Act, 1871 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 240, 319, 342Evidence Act, 1872 — Section 132
High Courts07 Jul 2009Allowed
Joint Registrar of Co-operative Societies Vs P. Krishnan Nair
High Court Of Kerala · (2009) 07 KL CK 0044
Constitution of India, 1950 — Article 226
High Courts06 Jul 2009
Peeru Muhammed Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 397
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 389(2)Penal Code, 1860 (IPC) — Section 323, 341
High Courts06 Jul 2009
State of Kerala Vs Alikunhi Hajee and Sons
High Court Of Kerala · (2011) 267 ELT 335 : (2009) 4 KLT 499
High Courts06 Jul 2009
Rev. Dr. George Njarakunnel Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 775
Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968 — Section 2, 4, 4(1), 4(2), 4(3)
High Courts04 Jul 2009Dismissed
Rajan Vs State of Kerala
High Court Of Kerala · (2010) 2 KLJ 647
Criminal Procedure Code, 1973 (CrPC) — Section 165, 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts03 Jul 2009
D.V.M.N.N.M. Higher Secondary School Vs Secretary to Government
High Court Of Kerala · (2009) 3 KLT 488
Kerala Education Rules, 1959 — Rule 2, 2(2), 43
High Courts03 Jul 2009Dismissed
Oriental Insurance Co. Ltd. Vs Abdul Salim
High Court Of Kerala · (2009) ACJ 395 : (2009) 3 ILR (Ker) 875 : (2009) 3 KLT 757 : (2010) 2 LLJ 461
Motor Vehicles Act, 1988 — Section 147, 147(1), 147(5)Workmens Compensation Act, 1923 — Section 22, 3, 4
High Courts03 Jul 2009Dismissed
CBSE School Management''s Association Vs State of Kerala
High Court Of Kerala · (2009) 3 ILR (Ker) 309 : (2010) 2 LLJ 240
Constitution of India, 1950 — Article 19(1), 37, 42, 43Employees State Insurance Act, 1948 — Section 1(3), 1(4), 1(5), 2(1), 26Industrial Disputes Act, 1947 — Section 2, 2(24)
High Courts03 Jul 2009Allowed
Mercy George Vs The Kerala State Election Gommission and Others
High Court Of Kerala · (2009) 16 KLJ 844 : (2009) 3 KLT 405
Constitution of India, 1950 — Article 348, 348(1), 348(3)Kerala Panchayat Raj (Procedure for Convening and Conducting the Meeting of Grama Sabha) Rules, 1995 — Rule 4Kerala Panchayat Raj Act, 1994 — Section 3(1), 3(3), 3(4), 35, 36