High Courts28 May 2009Dismissed
Balakrishnan Vs The Vicar, St. Mathews Church
High Court Of Kerala · (2009) 05 KL CK 0091
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 48 of 70
High Courts28 May 2009Dismissed
T.L. Sebastian and Mary Sebastian Vs P.V.C. Chit Fund, A firm reg. under The
High Court Of Kerala · (2009) 05 KL CK 0059
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 69(2)
High Courts28 May 2009Dismissed
Integrated Finance Company Vs Thomas George and State of Kerala
High Court Of Kerala · (2009) 05 KL CK 0057
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 May 2009Dismissed
Bijulal Kumar G. and Others Vs The Travancore Devaswom Board, The Devaswom Commissioner and The Chief Engineer (General)
High Court Of Kerala · (2009) 05 KL CK 0056
Constitution of India, 1950 — Article 14Kerala Public Service Commission (Additional Functions) Act, 1963 — Section 1(2)Travancore-Cochin Hindu Religious Institutions (Amendment) Ordinance Act, 2007 — Section 10, 13, 29(2), 29A, 31
High Courts28 May 2009Dismissed
Far East Trading Establishment Vs The Intelligence Officer and The State of Kerala
High Court Of Kerala · (2009) 25 VST 147
Constitution of India, 1950 — Article 14, 19(1), 31Income Tax Act, 1922 — Section 10(2), 23(3), 34, 37, 38Kerala General Sales Tax Act, 1963 — Section 28(8)
High Courts28 May 2009
Amala Cancer Hospital Vs The Kerala State Electricity Board, The Special Officer (Revenue), K.S.E.B., Deputy Chief Engineer In-Charge and The Assistant Executive Engineer
High Court Of Kerala · (2009) 05 KL CK 0034
Electricity Act, 1910 — Section 26(6)
High Courts28 May 2009Dismissed
Sajan Vs Sajeev and Others
High Court Of Kerala · (2009) 05 KL CK 0032
High Courts28 May 2009Allowed
Dr. B. Vijayachandran Pillai and Dr. Raju G., Kannamkulath Thekkathil Vs University of Calicut and Santhosh P. Thampi
High Court Of Kerala · (2009) 2 ILR (Ker) 874 : (2009) 3 KLT 176
High Courts28 May 2009Dismissed
Geevarghese K. Paul Vs Commissioner of Land Revenue and Others
High Court Of Kerala · (2009) 3 KLJ 357
Kerala General Sales Tax Act, 1963 — Section 26(A)Kerala Revenue Recovery Act, 1968 — Section 17(6), 44, 44(3)
High Courts28 May 2009Dismissed
Fertilizers and Chemical Vs Kumarana and State of Kerala
High Court Of Kerala · AIR 2009 Ker 182 : (2009) 2 ILR (Ker) 793
Civil Procedure Code, 1908 (CPC) — Section 2, 2(9)Kerala Court Fees and Suits Valuation Act, 1959 — Article 5, 3, 72Land Acquisition Act, 1894 — Section 18, 19, 20, 21, 22
High Courts28 May 2009Allowed
P.K. John, Senior Branch Manager (Retd.) Vs The Life Insurance Corporation of, The Chairman, Life Insurance Corporation and The Secretary (Personnel/Administration)
High Court Of Kerala · (2009) 05 KL CK 0019
High Courts28 May 2009Dismissed
Rajeevan P.P Vs State of Kerala
High Court Of Kerala · (2009) 05 KL CK 0002
High Courts27 May 2009Dismissed
Pulimoottil Automobiles Vs Manoharlal, Proprietor
High Court Of Kerala · (2009) 05 KL CK 0122
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 May 2009Dismissed
The Head, Re Division Vs Shri Sivakumar Shenoy and Central Government Industrial
High Court Of Kerala · (2009) 05 KL CK 0121
Constitution of India, 1950 — Article 226
High Courts27 May 2009
Sebastian. C. Vs Union of India (UOI) and Branch Manager, L.I.C.
High Court Of Kerala · (2009) 05 KL CK 0120
High Courts27 May 2009Dismissed
P.K. Joy Vs State of Kerala, The Director, The Project Officer, (COIR) and The Manager
High Court Of Kerala · (2009) 05 KL CK 0116
High Courts27 May 2009
Annamma Mathew and Shiji Mathew Vs Rajappan
High Court Of Kerala · (2009) 05 KL CK 0115
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8)
High Courts27 May 2009
N.P. Asokan Vs The Forest Range Officer
High Court Of Kerala · (2009) 05 KL CK 0112
Kerala Forest Act, 1961 — Section 27, 27(1), 27(2)