High Courts03 Jun 2009
Smt. Thankamani Varghese Vs The Kerala State Electricity Board, The Executive Engineer, The Assistant Engineer and The Deputy Tahasildar, Revenue Recovery
High Court Of Kerala · (2009) 06 KL CK 0053
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 45 of 70
High Courts02 Jun 2009Allowed
P. Sudhakaran Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2009) 184 TAXMAN 440
Income Tax Act, 1961 — Section 139(8), 143(3), 217, 220(2), 220(2A)
High Courts02 Jun 2009
Shijo Antony and Others Vs Sebastian Joseph and Others
High Court Of Kerala · (2009) 3 CivCC 655 : (2010) 3 ILR (Ker) 154 : (2009) 2 ILR (Ker) 879 : (2009) 2 KLJ 446 : (2009) 2 KLT 975 : (2010) 7 RCR(Civil) 1312
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227
High Courts02 Jun 2009Dismissed
P.D. Joseph Vs Kedanhath Mehomood
High Court Of Kerala · (2009) 06 KL CK 0123
High Courts02 Jun 2009Allowed
M.N. Babu Vs The Secretary
High Court Of Kerala · (2009) 2 KLJ 451
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 16(2), 18, 19(3), 21, 22(3)
High Courts02 Jun 2009
P.S. Aruchami Vs Canara Bank
High Court Of Kerala · (2009) 06 KL CK 0121
Evidence Act, 1872 — Section 58
High Courts02 Jun 2009Dismissed
Sreekala B. Nair, Assistant Engineer and Others Vs State of Kerala, Kerala State Electricity Board, Chief Engineer (HRM) and P. Ramachandran, Assistant Executive
High Court Of Kerala · (2009) 06 KL CK 0120
Constitution of India, 1950 — Article 14, 16
High Courts02 Jun 2009Dismissed
P. Ahammed Vs State of Kerala
High Court Of Kerala · (2009) 06 KL CK 0108
High Courts02 Jun 2009
K.K. Yousaf Koya Thangal Vs The Additional District Magistrate, The Executive Engineer, Electrical, The Assistant Executive Engineer and V.K. Hassan Koya @ Bavu
High Court Of Kerala · (2009) 06 KL CK 0102
High Courts02 Jun 2009Allowed
State of Kerala Vs Mukkadan''s Hotel
High Court Of Kerala · (2009) 4 KLT 529 : (2011) 41 VST 500
Kerala General Sales Tax Act, 1963 — Section 2
High Courts02 Jun 2009
M/s. Parayil Granular Industries Vs Kumaranalloor Grama Panchayath and Others
High Court Of Kerala · (2009) 2 KLJ 481 : (2009) 2 KLT 1012
Kerala Industrial Single Window Clearance Boards And Industrial Township Area Development Act, 1999 — Section 10, 11, 2(e)
High Courts02 Jun 2009
Komala Kumar Vs State
High Court Of Kerala · (2009) 06 KL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 58
High Courts02 Jun 2009
Ramesh Vs M.M. Badrudheen, M.S.M. Bakery and State of Kerala
High Court Of Kerala · (2009) 3 ILR (Ker) 528 : (2009) 2 KLJ 556
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts02 Jun 2009Dismissed
C.B. Bibin and Geetha Devi L. Vs State of Kerala, The Director of Public Instruction, The Assistant Educational Officer and The Deputy Director of Education
High Court Of Kerala · (2009) 06 KL CK 0060
Kerala Education Act, 1958 — Section 13
High Courts02 Jun 2009
Divine Medical Centre Ltd. Vs State of Kerala, The Commissioner of Commercial Taxes, The Commercial Tax Officer and The Intelligence Officer
High Court Of Kerala · (2009) 06 KL CK 0058
High Courts02 Jun 2009Dismissed
Bhaskaran Nair C. Vs B. Mohan and Another
High Court Of Kerala · (2009) 3 CivCC 459 : (2009) 3 ILR (Ker) 371 : (2009) 2 KLJ 473 : (2009) 3 KLT 580 : (2009) 5 RCR(Criminal) 478
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103, 114Income Tax Act, 1961 — Section 217, 269SS
High Courts02 Jun 2009
K.R. Kumaran Vs K.R. Purushothaman
High Court Of Kerala · (2009) 06 KL CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts02 Jun 2009Dismissed
Joy Joseph Vs Anithakumari and P.N. Ajayakumaran
High Court Of Kerala · (2009) 06 KL CK 0024
High Courts02 Jun 2009Dismissed
Lt. Col. (Retd.), K.G. Ramachandran Vs State of Kerala, The Chief Electoral Officer and Shri Mullakkara Ratnakaran
High Court Of Kerala · (2009) 3 KLT 473
Constitution of India, 1950 — Article 166Warehousing Corporations Act, 1962 — Section 22, 22(1)
High Courts02 Jun 2009Dismissed
Latha, R. Vs Commissioner of Commercial Taxes and Another
High Court Of Kerala · (2009) 06 KL CK 0019
Kerala General Sales Tax Act, 1963 — Section 45A