High Courts11 Dec 2009Dismissed
Commissioner of Income Tax Vs Kerala Infrastructure Investment Fund Board
High Court Of Kerala · (2010) 191 TAXMAN 259
Income Tax Act, 1961 — Section 56Kerala Infrastructure Investment Fund Act, 1999 — Section 3, 4
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 4 of 70
High Courts11 Dec 2009Allowed
P.B. Abdul Basheer Vs Agricultural Income Tax and Commercial and Tahsildar (Revenue Recovery)
High Court Of Kerala · (2009) 12 KL CK 0085
Kerala Value Added Tax Act, 2003 — Section 31(5), 31(6)
High Courts11 Dec 2009Dismissed
Ajikumar Vs State of Kerala and Others
High Court Of Kerala · (2009) 12 KL CK 0064
Constitution of India, 1950 — Article 226
High Courts11 Dec 2009
V.G. Sasidharan Nair and K. Lalitha Sasidharan Vs The Director General of Police, The Sub Inspector of Police, Philip Mathew and Thomas Mathew
High Court Of Kerala · (2009) 12 KL CK 0053
High Courts11 Dec 2009
Unnikrishnan Vs Manager, C.A.H.S.
High Court Of Kerala · (2010) 1 ILR (Ker) 193 : (2010) 1 KLT 354 : (2009) 7 SLR 477
Kerala Education Act, 1958 — Section 7(2)Kerala Education Rules, 1959 — Rule 51A, 51B, 7, 9A
High Courts10 Dec 2009Dismissed
Ramamorthy D. Vs Food Inspector and Another
High Court Of Kerala · (2010) 1 KLJ 162 : (2010) 1 KLT 673 : (2010) 7 RCR(Criminal) 1687
Companies Act, 1956 — Section 17(2), 2(13), 20(4), 7(2)Criminal Procedure Code, 1973 (CrPC) — Section 17(2), 227, 245Prevention of Food Adulteration Act, 1954 — Section 17(2), 20A
High Courts10 Dec 2009
Rajeev G.H.S.A., Mohanakumaran Nair K., Biju P.S. and Arun P. Vs State of Kerala and Others
High Court Of Kerala · (2009) 4 KLT 802
Kerala Education Rules, 1959 — Rule 12E(3), 15, 16, 2(4), 2(5)
High Courts10 Dec 2009Allowed
Markose V. Vs The Authorised Officer, The Kottayam District Co-operative Bank, Shabu Mathew and Jacob P.J.
High Court Of Kerala · (2009) 12 KL CK 0086
High Courts10 Dec 2009Dismissed
Manoj Vs Vidhya
High Court Of Kerala · (2010) 1 ILR (Ker) 75 : (2010) 2 KLT 305
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 13, 13A
High Courts10 Dec 2009Allowed
Priyan and Sunil @ Container Suni Vs State of Kerala
High Court Of Kerala · (2010) CriLJ 1138 : (2009) 4 ILR (Ker) 878
Criminal Procedure Code, 1973 (CrPC) — Section 129, 164, 232, 313, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 417
High Courts10 Dec 2009Dismissed
P.N. Mohanadasan Vs The State Information Commission, State Public Information Officer and Rasheed Anappara
High Court Of Kerala · (2009) 12 KL CK 0067
Right to Information Act, 2005 — Section 18, 18(1), 19, 20, 8
High Courts10 Dec 2009
R. Shaji Vs State of Kerala
High Court Of Kerala · (2009) 12 KL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 232, 293, 313, 357(1), 432Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364, 466
High Courts10 Dec 2009
John Bosco, Section Officer, University and Jacob Philip, Section Grade Assistant Vs State of Kerala and Others
High Court Of Kerala · (2009) 12 KL CK 0058
Kerala Service Rules, 1958 — Rule 88, 91Kerala University Act, 1957 — Section 73(3)
High Courts10 Dec 2009Allowed
The Commissioner of Income Tax, Cochin Vs M/s. Kuttukkaran Engine Rebuilders
High Court Of Kerala · (2010) 1 KLJ 169 : (2010) 1 KLT 793
High Courts10 Dec 2009Dismissed
Radha Picture Palace Vs Dy. Commissioner of Income Tax and Another
High Court Of Kerala · (2012) 344 ITR 274 : (2010) 2 KLJ 154 : (2011) 196 TAXMAN 534
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 139(5), 142
High Courts09 Dec 2009
CWT Vs Remamani Bhariravan
High Court Of Kerala · (2009) 12 KL CK 0090
Wealth Tax Act, 1957 — Section 25(2)
High Courts09 Dec 2009
K.K. Manoharan and T.S. Krishnankutty Vs State of Kerala, Principal Secretary to Government, Director of Indian Systems of Medicine and Principal
High Court Of Kerala · (2009) 12 KL CK 0083
High Courts09 Dec 2009
Ramesh Vs State of Kerala, District Magistrate, Superintendent of Police and Superintendent, Central Prison
High Court Of Kerala · (2009) 12 KL CK 0055
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 110
High Courts09 Dec 2009Allowed
Mar Philexinos Vocational Higher Secondary School Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 176
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 2(4), 23, 7, 74, 75Kerala Education Act, 1958 — Section 12A, 12A(1)
High Courts09 Dec 2009Dismissed
Shahan Sha. A. and Another Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 47
Constitution of India, 1950 — Article 25Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 295A, 34, 377