High Courts23 May 2009Allowed
V.T. Joseph (Retired Assistant Director) Vs State of Kerala, Director General of Police and Accountant General (A and E)
High Court Of Kerala · (2009) 05 KL CK 0100
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 51 of 70
High Courts23 May 2009Dismissed
Sri Kamala Krishnan Nair Vs Nair Service Society (N.S.S.) and Others
High Court Of Kerala · (2009) 05 KL CK 0055
Companies Act, 1956 — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 226Kerala Non-Trading Companies Act, 1961 — Section 3, 4, 6
High Courts23 May 2009Allowed
Pallipattu Kadeeja Vs K. Beeran
High Court Of Kerala · (2009) 05 KL CK 0041
High Courts23 May 2009Dismissed
Citizen Interest Agency, A Registered Vs Cochin Port Trust and Others
High Court Of Kerala · (2009) 05 KL CK 0040
Constitution of India, 1950 — Article 14, 21, 39, 47, 48A
High Courts23 May 2009Allowed
State of Kerala Vs Kooli Saseendran and Others
High Court Of Kerala · (2009) 2 KLT 482
Criminal Procedure Code, 1973 (CrPC) — Section 209, 232, 313, 378, 378(1)Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts23 May 2009Dismissed
Unni T.K. Vs Secretary, Perinjanam Grama Panchayath and Another
High Court Of Kerala · (2009) 3 ILR (Ker) 587 : (2009) 2 KLJ 483 : (2009) 3 KLT 150
Kerala Panchayat Raj Act, 1994 — Section 155, 155(3)
High Courts23 May 2009Dismissed
Saseendran, Raveendra Hasan and Ittoop Varghese Vs Secretary to Government and Centre for Water Resources Development
High Court Of Kerala · (2009) 05 KL CK 0030
High Courts23 May 2009Dismissed
Commissioner of Central Excise Vs Bentek Electrical Corporation
High Court Of Kerala · (2010) 257 ELT 367
High Courts22 May 2009Allowed
Thomas, V.C. Vs Achamma Thomas and Another
High Court Of Kerala · (2009) 05 KL CK 0136
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 173(8), 190, 200Penal Code, 1860 (IPC) — Section 34, 353, 354, 363, 367
High Courts22 May 2009
State of Kerala Vs Thanikudam Bhagavathi Mills (P.) Ltd.
High Court Of Kerala · (2010) 36 VST 346
High Courts22 May 2009
Muraleedharan, Jojo, Rajsingh and Nirmala Vs Kurakkavu Devaswom Trust Bharana Samithi, Rishikesh, Santhosh and Vavachan
High Court Of Kerala · (2009) 05 KL CK 0126
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts22 May 2009Dismissed
Chithara Grama Panchayat Vs State of Kerala and Others
High Court Of Kerala · (2009) 05 KL CK 0125
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 227
High Courts22 May 2009Allowed
Ramachandran Nair Vs James
High Court Of Kerala · (2009) 05 KL CK 0117
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2009Dismissed
Adv. Sreenivasan Venugopalan Vs M.M. Pareed Pillai, Retired C.J. of Kerala High Court and Another
High Court Of Kerala · AIR 2009 Ker 148 : (2009) 2 ILR (Ker) 597 : (2011) 7 RCR(Civil) 619
Constitution of India, 1950 — Article 319, 319(3)Kerala Lok Ayukta Act, 1999 — Section 3Protection of Human Rights Act, 1993 — Section 24(3)
High Courts22 May 2009
Rajan. N.C. Vs The Director of Treasuries, The Joint Director of Treasuries, The District Treasury Officer (Rural) and The Sub Treasury Officer
High Court Of Kerala · (2009) 05 KL CK 0094
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10(1), 22, 25, 31
High Courts22 May 2009
P.A. Anijan, Junior Superintendent Vs The Director of Panchayats, The Deputy Director of Panchayats and The Secretary
High Court Of Kerala · (2009) 05 KL CK 0073
High Courts22 May 2009Dismissed
K.A. Thomas Vs Govt. of Kerala
High Court Of Kerala · (2009) 05 KL CK 0068
High Courts22 May 2009Dismissed
Aruna T.K. Vs State of Kerala and The Director of Health Services
High Court Of Kerala · (2009) 05 KL CK 0061