High Courts05 Jun 2009Allowed
Sheeja Selin Vs Nil
High Court Of Kerala · (2009) 06 KL CK 0110
Guardians and Wards Act, 1890 — Section 47
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 44 of 70
High Courts05 Jun 2009
Krishna Kumar M. Vs The District Collector and Others
High Court Of Kerala · (2009) 2 KLJ 459
Kerala Sports Act, 2000 — Section 11, 2, 3(3), 3(4), 45Kerala Sports Rules, 2008 — Rule 103, 104, 105, 106, 107
High Courts05 Jun 2009Allowed
Dr. Selvin. J. Puthiyadam and Others Vs Muraleedharan and Others
High Court Of Kerala · (2009) 06 KL CK 0096
Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20
High Courts05 Jun 2009
Sajeev Kumar Vs The District Collector and Another
High Court Of Kerala · (2009) 06 KL CK 0084
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 Courts05 Jun 2009
A.R. Mohan Vs State of Kerala and Velukutty
High Court Of Kerala · (2009) 06 KL CK 0064
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Jun 2009Dismissed
Fr. Antony Jino George Chakkalakkal and Another Vs M/s. Malabar Ayurvedic
High Court Of Kerala · (2009) 3 ILR (Ker) 34 : (2009) 3 KLJ 26 : (2009) 2 KLT 980
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A, Order 39 Rule 4, Order 43 Rule 1(r)Kerala Civil Courts Act, 1957 — Section 13, 19
High Courts05 Jun 2009Allowed
Vasanthakumary Vs Omanakuttan Nair
High Court Of Kerala · (2009) 3 ILR (Ker) 20 : (2009) 3 KLT 43 : (2010) 8 RCR(Civil) 746
Cochin Christian Succession Act, 1097 — Section 5Transfer of Property Act, 1882 — Section 45
High Courts04 Jun 2009Dismissed
Radha Thankappan Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 KLJ 594
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 2(d), 2(r), 7(2)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2, 2(o), 2(o)(ii), 3, 7(2)Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 24, 25
High Courts04 Jun 2009Allowed
Sruthi Vs State of Kerala
High Court Of Kerala · (2009) 3 KLJ 8
Arms Act, 1959 — Section 25, 27Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5A
High Courts04 Jun 2009Dismissed
Arun Sunny Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2009) 184 TAXMAN 498
Income Tax Act, 1961 — Section 45, 48, 55(2)
High Courts04 Jun 2009Dismissed
Prabin Kumar and Noufal Vs The State of Kerala
High Court Of Kerala · (2009) 06 KL CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399
High Courts04 Jun 2009Allowed
K.M.J. Rice Mill Vs Sales Tax Officer
High Court Of Kerala · (2011) 40 VST 478
Central Sales Tax Act, 1956 — Section 15Kerala General Sales Tax Act, 1963 — Section 5(1), 5A
High Courts03 Jun 2009Dismissed
Vilasini Manikandan Vs State of Kerala
High Court Of Kerala · (2009) 3 ILR (Ker) 132 : (2009) 3 KLT 205
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 19, 21, 22, 22(5), 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 12
High Courts03 Jun 2009Dismissed
N.K. Sasidharan Vs Remani Gopalan, The Revenue Recovery Tahsildar and State of Kerala
High Court Of Kerala · (2009) 06 KL CK 0128
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts03 Jun 2009
Kerala Transport Company Vs Scientico Instruments
High Court Of Kerala · (2009) 06 KL CK 0099
Carriers Act, 1865 — Section 6, 7, 9
High Courts03 Jun 2009Dismissed
Neelu Nagamma Vs Usharamani
High Court Of Kerala · (2009) 06 KL CK 0098
High Courts03 Jun 2009Allowed
Rajan, Money and Vineetha Vs The Circle Inspector and State of Kerala
High Court Of Kerala · (2009) 06 KL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 332, 34
High Courts03 Jun 2009Dismissed
G. Prakash Vs Yesoda
High Court Of Kerala · (2009) 06 KL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 19, 19(1), 19(2), 19(5)
High Courts03 Jun 2009
Hamza. T.K. Vs The District Collector
High Court Of Kerala · (2009) 06 KL CK 0070
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 Courts03 Jun 2009
Dr. M.P. Giridharan Vs Kerala Agricultural University, The Director of Research (Convener) and Dr. R. Gopinath, Head, Instructional Farm
High Court Of Kerala · (2009) 06 KL CK 0068