High Courts16 Jun 2009
Orchid Designs Private Limited Vs Commercial Tax Officer (WCT) and Others
High Court Of Kerala · (2009) 3 KLT 809 : (2010) 27 VST 295
Kerala Value Added Tax Act, 2003 — Section 6(1), 8, 94
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 41 of 70
High Courts16 Jun 2009
P.K. Kumara Menon Vs Padmakumar Kaimal
High Court Of Kerala · AIR 2009 Ker 186 : (2009) 3 ILR (Ker) 297 : (2009) 3 KLT 182 : (2011) 7 RCR(Civil) 665
Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 7
High Courts16 Jun 2009
U.S. Technologies International (P) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 06 KL CK 0037
Income Tax Act, 1961 — Section 115O(2), 133A, 194B, 260A, 271C
High Courts15 Jun 2009Dismissed
C. Mani Vs Asst. Commissioner (Assessment) Commercial Taxes and Others
High Court Of Kerala · (2009) 2 KLJ 949
Kerala Tax on Paper Lotteries Act, 2005 — Section 22, 26, 30, 30(1)
High Courts15 Jun 2009Dismissed
Ajithkumar Vs Shaima
High Court Of Kerala · (2009) 4 ILR (Ker) 292 : (2009) 3 KLT 452
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(3), 127, 488(3)
High Courts15 Jun 2009
Dasan Vs State of Kerala
High Court Of Kerala · (2009) 3 ILR (Ker) 894 : (2009) 4 KLT 186
Constitution of India, 1950 — Article 141Kerala Court Fees and Suits Valuation Act, 1959 — Section 39(2), 53, 55, 55B, 76Kerala Motor Vehicles Rules, 1989 — Rule 395
High Courts15 Jun 2009Allowed
Varghese Vs District Collector
High Court Of Kerala · (2009) 4 ILR (Ker) 341 : (2009) 4 KLT 214
Land Acquisition (Kerala) Rules, 1990 — Rule 13(1), 2Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 3
High Courts15 Jun 2009
Kabeer K.P. Vs The Lower Division Clerk, The District Collector, The Sub Inspector of Police and State of Kerala
High Court Of Kerala · (2009) 06 KL CK 0119
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 Courts15 Jun 2009
Bijeesh Devassy Vs The District Collector and The Sub Inspector of Police
High Court Of Kerala · (2009) 06 KL CK 0074
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 Courts15 Jun 2009
Sathyavan K.M. Vs The Sub Inspector of Police, The District Collector, The Tahsildar and The Secretary, Okkal Grama Panchayat
High Court Of Kerala · (2009) 06 KL CK 0073
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 Courts15 Jun 2009Dismissed
Sivaraman N.K. and Others Vs State of Kerala and Another
High Court Of Kerala · (2009) 3 ILR (Ker) 514 : (2009) 2 KLJ 699 : (2009) 3 KLT 482
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts15 Jun 2009
Sebastian Vs Judicial 1st Class Magistrate Court
High Court Of Kerala · (2009) 3 ILR (Ker) 388 : (2009) 3 KLT 243
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 477Kerala Court Fees and Suits Valuation Act, 1959 — Section 78A, 78A(1), 78A(2), 80
High Courts15 Jun 2009
Chandrasekharan, K.A. Vs State of Kerala and Another
High Court Of Kerala · (2009) 2 KLJ 579
Kerala State and Subordinate Services Act, 1958 — Section 19(2)Kerala State and Subordinate Services Rules, 1958 — Rule 3, 4(2), 9B
High Courts15 Jun 2009Allowed
Bini Anilkumar Vs Bhaskaran
High Court Of Kerala · (2009) 3 KLT 753
Constitution of India, 1950 — Article 227
High Courts15 Jun 2009
Kumari A.M. Vs Vinodhan and Others
High Court Of Kerala · (2009) 2 KLJ 630
Criminal Procedure Code, 1973 (CrPC) — Section 353, 354Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jun 2009Allowed
State of Kerala Vs Suchithra
High Court Of Kerala · (2009) 3 ILR (Ker) 79 : (2009) 3 KLT 132
Kerala State and Subordinate Services Rules, 1958 — Rule 10, 28
High Courts12 Jun 2009Dismissed
Varghese V.V. Vs The Kerala State Election Commission and Another
High Court Of Kerala · (2009) 3 ILR (Ker) 9 : (2009) 2 KLJ 516 : (2009) 3 KLT 1
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1)
High Courts12 Jun 2009
Aravindakshan K. Vs Balakrishna Menon
High Court Of Kerala · (2009) 4 ILR (Ker) 501 : (2009) 2 KLJ 618 : (2009) 3 KLT 105
Constitution of India, 1950 — Article 227
High Courts11 Jun 2009Allowed
State of Kerala Vs Feroke Timber Traders
High Court Of Kerala · (2009) 4 KLT 757
Kerala General Sales Tax Rules, 1963 — Rule 28
High Courts11 Jun 2009Allowed
Ajithkumar Vs Rejinkumar and Another
High Court Of Kerala · (2009) 06 KL CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138