High Courts27 May 2009Dismissed
Sri K. Chandran Vs N. Gopinatha Menon, Dr. Lalitha Rao, Dr. Pankajam Gopalakrishnan and Labour Court
High Court Of Kerala · (2009) 05 KL CK 0086
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 49 of 70
High Courts27 May 2009
K. Kumaran Vs V. Hussain Haji
High Court Of Kerala · (2009) 05 KL CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 May 2009
Kilimanoor Co-operative Agricultural Vs State of Kerala, The Joint Registrar (General), Upa Lok Ayukta and Ananda Bhai
High Court Of Kerala · (2009) 05 KL CK 0081
High Courts27 May 2009
Bijamma Thomas, Lecturer in Mathematics Vs The Mahatma Gandhi University and The Syndicate
High Court Of Kerala · (2009) 05 KL CK 0042
High Courts27 May 2009Dismissed
Sivadasan Vs The State of Kerala
High Court Of Kerala · (2009) 05 KL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 309
High Courts27 May 2009
Akkarammal Mohammed Vs P. Damodaran
High Court Of Kerala · (2009) 05 KL CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 May 2009Allowed
Nikitha Basheer Vs Central Board of Secondary Education
High Court Of Kerala · (2009) 4 KLT 747
High Courts26 May 2009Dismissed
Jesudasan Vs Joint Registrar
High Court Of Kerala · (2009) 3 ILR (Ker) 328 : (2009) 3 KLT 69
Constitution of India, 1950 — Article 226
High Courts26 May 2009Allowed
Mr. Asharaf K.H Vs State of Kerala and Nadarsha K.H.
High Court Of Kerala · (2009) 05 KL CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 341
High Courts26 May 2009
C.V. Sasidharan Vs State of Kerala
High Court Of Kerala · (2009) 05 KL CK 0095
Land Acquisition Act, 1894 — Section 3, 4(1), 6, 9(3)
High Courts26 May 2009Dismissed
Viswanathan Vs S. Rema
High Court Of Kerala · (2009) 05 KL CK 0088
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts26 May 2009Dismissed
Sathjith V.H. and Others Vs Shaju and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 814 : (2009) 2 KLJ 420 : (2009) 2 KLT 962
Constitution of India, 1950 — Article 227
High Courts26 May 2009Allowed
Thomas Joseph Vs Suneesh Kumar R. and State
High Court Of Kerala · (2009) 05 KL CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 12(6), 20Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 4(1)
High Courts26 May 2009Allowed
Ponnan, Balachandran, Kunhukuttan and Krishnankutty Vs State of Kerala
High Court Of Kerala · (2009) 05 KL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts26 May 2009Allowed
V.R. Raman Nair Vs State
High Court Of Kerala · (2009) 05 KL CK 0025
Motor Vehicles Act, 1988 — Section 134, 174, 187Penal Code, 1860 (IPC) — Section 279, 304A
High Courts26 May 2009
P.V. Vasu, Senior Grade Typist Vs The Managing Director, The Regional Manager, The Kerala State Development and State of Kerala
High Court Of Kerala · (2009) 05 KL CK 0020
High Courts26 May 2009Dismissed
K.V. Mohammed Zakir Vs K.S.E.B.
High Court Of Kerala · (2009) 05 KL CK 0016
High Courts26 May 2009
P.X. Alexander and V.H.M. Rafeeque Vs Regional Transport Authority, The Manager, Canara Bank and The Secretary
High Court Of Kerala · (2009) 05 KL CK 0014
High Courts26 May 2009Dismissed
T. Abraham Vs D.S. Menon
High Court Of Kerala · (2009) 05 KL CK 0013
Evidence Act, 1872 — Section 73
High Courts26 May 2009
Akay Flavours and Aromatics (P) Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2011) 239 CTR 432
Income Tax Act, 1961 — Section 10B, 10B(6), 32(2)