High Courts19 Jun 2009Allowed
Joint Registrar Vs Triruvalla East Co-operative Bank Ltd.
High Court Of Kerala · (2009) 3 KLT 185
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 40 of 70
High Courts19 Jun 2009Dismissed
The Chengamanad Service Co.Op. Bank Ltd. Vs P.R. Mohanan and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 240 : (2009) 2 KLJ 689 : (2009) 3 KLT 623
Constitution of India, 1950 — Article 226Kerala High Court Act, 1958 — Section 5
High Courts19 Jun 2009
Bindhu K.S. Vs The Secretary and Others
High Court Of Kerala · AIR 2009 Ker 199 : (2009) 3 ILR (Ker) 561 : (2009) 2 KLJ 673
Central Motor Vehicles Rules, 1989 — Rule 61Motor Vehicles Act, 1988 — Section 2(30), 51, 51(1), 51(5), 51(6)
High Courts19 Jun 2009
Abdul Khader Nissar Vs Passport Officer
High Court Of Kerala · (2009) 3 KLT 180
High Courts19 Jun 2009
Bindhu Vs R.T.A.
High Court Of Kerala · (2009) 3 KLT 525
Central Motor Vehicles Rules, 1989 — Rule 61Motor Vehicles Act, 1988 — Section 2(30), 51, 51(1), 51(5), 51(6)
High Courts19 Jun 2009
Biju P. Mathai Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 970
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts18 Jun 2009
Beena Vs Asha Krishnan
High Court Of Kerala · (2009) 3 ILR (Ker) 668 : (2009) 3 KLT 831 : (2010) 8 RCR(Civil) 728
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 11 , 12, 14, 16, 18
High Courts18 Jun 2009
Jose Peter Vs C.K. Vijaya Kumar
High Court Of Kerala · AIR 2009 Ker 184 : (2010) 1 CivCC 774 : (2009) 3 ILR (Ker) 255 : (2009) 2 KLJ 696 : (2009) 3 KLT 96 : (2010) 1 RCR(Civil) 369
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 104
High Courts18 Jun 2009Allowed
Vinija Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 4555 : (2009) 3 ILR (Ker) 360 : (2009) 3 KLT 110 : (2010) 7 RCR(Criminal) 462
Criminal Procedure Code, 1973 (CrPC) — Section 100, 102
High Courts18 Jun 2009Dismissed
Wilson Mathew Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 KLJ 612
Constitution of India, 1950 — Article 22(4), 22(5)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10, 13, 2, 3, 3(3)
High Courts18 Jun 2009
Princelal, G. Vs Prasannakumari and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 221
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100Evidence Act, 1872 — Section 58, 68Kerala Civil Rules of Practice, 1971 — Rule 120, 130
High Courts17 Jun 2009Dismissed
Valsamma Varghese Vs Kerala State Industrial Development Corpn. Ltd.
High Court Of Kerala · (2010) 26 SCL 26
High Courts17 Jun 2009Allowed
Cresent Trading Company Vs Sub Inspector of Police
High Court Of Kerala · (2009) 3 KLJ 16 : (2010) 2 LLJ 511
Kerala Headload Workers Act, 1978 — Section 18, 2
High Courts17 Jun 2009
P.A. Vasu Vs The District Collector and Sub Inspector of Police
High Court Of Kerala · (2009) 06 KL CK 0069
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 Courts17 Jun 2009Dismissed
Umesh Challiyil Vs K.P. Rajendran
High Court Of Kerala · AIR 2009 Ker 191 : (2011) 7 RCR(Civil) 687
Representation of the People Act, 1951 — Section 103, 123(4)
High Courts17 Jun 2009
Accountant General Vs James
High Court Of Kerala · (2009) 3 ILR (Ker) 259 : (2009) 3 KLT 164
Kerala General Provident Fund Rules, 1963 — Rule 2Kerala Service Rules, 1958 — Rule 11(1), 12(17), 12(23), 12(32)
High Courts16 Jun 2009
Sreedivya Vs Sudheer
High Court Of Kerala · (2010) 1 DMC 372 : (2009) 3 KLT 477 : (2011) 6 RCR(Criminal) 799
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 256Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 12(4), 12(5), 13
High Courts16 Jun 2009Dismissed
Radhakrishnan Vs Pankajam
High Court Of Kerala · (2009) 3 KLT 227 : (2010) 8 RCR(Civil) 774
Constitution of India, 1950 — Article 227
High Courts16 Jun 2009Dismissed
Josey Francis Vs Sunoj K. Balan
High Court Of Kerala · AIR 2009 Ker 188 : (2009) 3 ILR (Ker) 343 : (2009) 2 KLJ 784 : (2009) 3 KLT 240 : (2010) 8 RCR(Civil) 796 : (2011) 7 RCR(Civil) 667
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)
High Courts16 Jun 2009Allowed
Sulaiman P.A. Vs Additional Chief Secretary to Govt. and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 83 : (2009) 16 KLJ 861
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 110