High Courts29 Jun 2009Dismissed
Cinzac Technical Services Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 764 : (2009) 25 VST 165
Central Sales Tax Act, 1956 — Section 6(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 38 of 70
High Courts29 Jun 2009Dismissed
Smt. Ayishumma and Others Vs T. Hassan and Others
High Court Of Kerala · AIR 2010 Ker 13 : (2009) 3 ILR (Ker) 397 : (2009) 3 KLT 399
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14, 31
High Courts29 Jun 2009
Johnson P. Anto and Another Vs KSEB
High Court Of Kerala · (2009) 3 ILR (Ker) 401 : (2009) 2 KLJ 782 : (2009) 3 KLT 173
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
High Courts26 Jun 2009Allowed
Satheeshkumar Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 439
Kerala Education Rules, 1959 — Rule 6, 6(4), 7, 7(1)
High Courts26 Jun 2009Allowed
State of Kerala Vs Krishna Kumar
High Court Of Kerala · (2009) 3 ILR (Ker) 155 : (2009) 3 KLT 274
Kerala Prohibition Subordinate Service (Special) Rules — Rule 13Kerala State and Subordinate Services Rules, 1958 — Rule 2(12), 27, 28, 3, 39
High Courts26 Jun 2009
Zacharia Vs Jolly Cherian
High Court Of Kerala · (2009) 3 KLT 323
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5, Order 22 Rule 8Constitution of India, 1950 — Article 227
High Courts26 Jun 2009
I.F.B. Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 522 : (2010) 28 VST 64
Kerala General Sales Tax Rules, 1963 — Rule 9
High Courts26 Jun 2009Allowed
Dr. C. Vijayalakshmi Vs State of Kerala
High Court Of Kerala · (2009) 3 ILR (Ker) 301 : (2009) 2 KLJ 736
Special Rules for the Kerala Dental Education Service, 1975 — Rule 5
High Courts26 Jun 2009Dismissed
Rev. FR Paulose Vs Shajahan and Others
High Court Of Kerala · AIR 2009 Ker 189 : (2010) 1 CivCC 731 : (2009) 3 ILR (Ker) 340 : (2009) 3 KLT 394 : (2011) 7 RCR(Civil) 671
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 32Constitution of India, 1950 — Article 227
High Courts26 Jun 2009Dismissed
The Manager, St. Joseph''s Model High School and Another Vs Varghese K.T. and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 753 : (2009) 2 KLJ 721 : (2009) 3 KLT 237
Kerala Education Act, 1958 — Section 19, 7, 7(2)
High Courts26 Jun 2009
K. Moidu Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 4045 : (2009) 3 ILR (Ker) 538 : (2009) 2 KLJ 744 : (2009) 3 KLT 369 : (2009) 4 RCR(Criminal) 958
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 231, 232, 232(1)Kerala High Court Act, 1958 — Section 3Penal Code, 1860 (IPC) — Section 306
High Courts26 Jun 2009Dismissed
Anandan Vs Damodaran
High Court Of Kerala · (2009) 4 ILR (Ker) 377 : (2009) 4 KLT 545
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), 141Constitution of India, 1950 — Article 226
High Courts26 Jun 2009Dismissed
Thilakan Vs Commissioner of Excise
High Court Of Kerala · (2009) 3 KLT 229
Kerala Abkari Shops Disposal Rules, 2002 — Rule 2(1), 7(2)
High Courts26 Jun 2009Allowed
Philip Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 KLJ 715
Constitution of India, 1950 — Article 22(5)
High Courts26 Jun 2009
Nishana Mol N. Vs Alappuzha Municipality and Another
High Court Of Kerala · AIR 2009 Ker 203 : (2010) 1 DMC 18 : (2009) 3 ILR (Ker) 270 : (2009) 2 KLJ 789 : (2009) 3 KLT 251 : (2011) 7 RCR(Civil) 704
Kerala Registration of Marriages (Common) Rules, 2008 — Rule 9
High Courts25 Jun 2009
Sudeesh Vs K.S.E.B.
High Court Of Kerala · (2009) 3 KLT 860
Telegraph Act, 1885 — Section 10, 16, 16(1)
High Courts25 Jun 2009Dismissed
Francis Vs Cherupushpam
High Court Of Kerala · (2009) 3 KLT 479
Limitation Act, 1963 — Article 137, 3, 5Succession Act, 1925 — Section 276, 278
High Courts25 Jun 2009
Sasikumar Vs Geetha
High Court Of Kerala · (2009) 3 ILR (Ker) 568 : (2009) 3 KLT 556 : (2010) 7 RCR(Civil) 1726
Constitution of India, 1950 — Article 227Kerala Education Rules, 1959 — Rule 8(1)
High Courts25 Jun 2009Dismissed
The Executive Director, IT @ School Project and Others Vs Saranya P.S.
High Court Of Kerala · (2009) 3 ILR (Ker) 321 : (2009) 16 KLJ 853 : (2009) 3 KLT 824
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 10
High Courts25 Jun 2009Dismissed
Aarifa Beevi Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 4512 : (2009) 3 ILR (Ker) 262 : (2009) 3 KLT 155 : (2010) 7 RCR(Criminal) 405
Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(1), 10(3), 10(4), 2, 3