High Courts02 Jun 2009Allowed
Yacob Vs Thampunni, Eldho and The Oriental Insurance Co. Ltd.
High Court Of Kerala · (2009) 06 KL CK 0016
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 46 of 70
High Courts02 Jun 2009
Graphic Systems and Co. Vs S.I. of Police
High Court Of Kerala · (2009) 4 KLT 696
Headload Workers Act, 1978 — Section 25Headload Workers Rules, 1981 — Rule 26A, 6(2)
High Courts02 Jun 2009Allowed
Shajahan T.K. and Another Vs District Collector and Others
High Court Of Kerala · (2009) 3 KLJ 403 : (2009) 3 KLJ 402
Kerala General Sales Tax Act, 1963 — Section 2, 26A, 7Kerala General Sales Tax Rules, 1963 — Rule 42, 6, 6(2)Kerala Revenue Recovery Act, 1968 — Section 44, 44(1), 44(2), 44(3)
High Courts01 Jun 2009Dismissed
Femy Varghese Vs Mahatma Gandhi University, The Principal, Little Flower and The State of Kerala
High Court Of Kerala · (2009) 06 KL CK 0126
High Courts01 Jun 2009
M. Abdul Salam, Proprietor Vs Kerala State Electricity Board, Executive Engineer, Electrical Division and Assistant Executive Engineer, Electrical
High Court Of Kerala · (2009) 06 KL CK 0125
High Courts01 Jun 2009
Bhuvaneswary and Others Vs The Joint Registrar of Co-operative, The Alappuzha District Co-operative, The Nodal Office and The S.L. Puram, Service Co-operative
High Court Of Kerala · (2009) 06 KL CK 0124
High Courts01 Jun 2009
Sukumaran Vs State of Kerala
High Court Of Kerala · (2009) 06 KL CK 0097
Kerala Abkari Act, 1077 — Section 55, 8, 8(1), 8(2)
High Courts01 Jun 2009
Manual K.M., Lecturer (Selection Grade) Vs State of Kerala and The Principal, Nirmalagiri College
High Court Of Kerala · (2009) 06 KL CK 0095
High Courts01 Jun 2009
A.P. Sibunisa Vs The Secretary, Thalassery Municipality
High Court Of Kerala · (2009) 06 KL CK 0065
Land Acquisition Act, 1894 — Section 4(1)
High Courts01 Jun 2009Allowed
Madhusoodhanan, P Vs Union of India (UOI), Defence Secretary, The Officer-in-Charge and Director General
High Court Of Kerala · (2009) 06 KL CK 0059
High Courts01 Jun 2009Dismissed
A. Ramesh Shenoy Vs Susila and Dayananda Maller and Others
High Court Of Kerala · (2009) 06 KL CK 0035
Rent Control Act, 1965 — Section 11, 11(3), 11(4), 11(7), 2
High Courts29 May 2009Allowed
Pramod Pillai Vs State
High Court Of Kerala · (2009) 05 KL CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 439Kerala Abkari Act, 1077 — Section 55
High Courts29 May 2009Dismissed
Viswanathan Vs Sugathan and Others
High Court Of Kerala · (2009) 05 KL CK 0101
High Courts29 May 2009
Palm Fibers and Yars Trading Co. Vs State of Kerala, Chief Engineer (Tariff and Commercial), Special Officer (Revenue) and Asst. Executive Engineer
High Court Of Kerala · (2009) 05 KL CK 0099
High Courts29 May 2009
S. Sugathan and Sreelatha V.G. Vs The Secretary and Others
High Court Of Kerala · (2009) 05 KL CK 0096
Kerala Education Rules, 1959 — Rule 7A, 7A(3)
High Courts29 May 2009Dismissed
J. Alby, Driver HC 4112, Armed Vs State of Kerala, Director General of Police and Deputy Commissioner of Police
High Court Of Kerala · (2009) 05 KL CK 0092
Constitution of India, 1950 — Article 226
High Courts29 May 2009Dismissed
Thankamani @ Ranjitham Vs Tata Tea Ltd., A Co. Incorporated in
High Court Of Kerala · (2009) 05 KL CK 0090
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 May 2009Dismissed
Mary James and Suja James Vs Sindhu @ Suji and Adaimariam Saji @ Ponnu
High Court Of Kerala · (2009) 05 KL CK 0082
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 May 2009
Geetha. A, Senior Clerk Vs State of Kerala and Others
High Court Of Kerala · (2009) 05 KL CK 0074
High Courts29 May 2009
Abdul Nazar Vs State of Kerala and Ms. Suhara
High Court Of Kerala · (2009) 4 KLT 739
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3