High Courts22 May 2009
K. Govindan and Others Vs State of Kerala
High Court Of Kerala · (2009) 05 KL CK 0052
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 52 of 70
High Courts22 May 2009
The Manager, Vengeri A.U.P. School and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 884 : (2009) 2 KLT 856
Kerala Education Act, 1958 — Section 2(3), 2(9), 3(4), 3(5), 7(3)Kerala Education Rules, 1959 — Rule 12, 5, 5(3A), 6, 8(3)
High Courts21 May 2009Allowed
Gopakumar P.K., Ex. Sapper Vs Union of India (UOI) and The C.D.A. (Pension)
High Court Of Kerala · (2009) 05 KL CK 0128
High Courts21 May 2009Dismissed
Anad Grama Panchayath Vs Kerala State Election Commission and P. Mani
High Court Of Kerala · (2009) 2 KLT 874
Kerala Panchayat Raj (Resignation of President, Vice President and Members) Rules, 2000 — Rule 3Kerala Panchayat Raj (Standing Committee) Rules, 2000 — Rule 14Kerala Panchayat Raj Act, 1994 — Section 155, 155(3), 162(5), 162(6), 162(7)
High Courts21 May 2009Dismissed
The Aluminium Industreis Limited Vs The F.A.C.T.
High Court Of Kerala · (2009) 05 KL CK 0114
High Courts21 May 2009
Toji Joseph and Prema Toji Vs State of Kerala, The Director of Public Instruction, The Corporate Manager and The Principal
High Court Of Kerala · (2009) 3 ILR (Ker) 54
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Kerala Education Act, 1958 — Section 2(8), 3
High Courts21 May 2009Dismissed
C.R. Ranjith Vs High Court of Kerala and Others
High Court Of Kerala · (2009) 4 KLT 759
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17(2)
High Courts21 May 2009Allowed
P. Sasi Vs The Director of Public Instruction
High Court Of Kerala · (2009) 05 KL CK 0038
Kerala Education Rules, 1959 — Rule 11, 43A, 44(1), 44A, 44A(1)National Council for Teacher Education Act, 1993 — Section 12National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2002 — Regulation 5
High Courts21 May 2009Allowed
K. Prasanthan Vs State of Kerala
High Court Of Kerala · (2009) 05 KL CK 0037
Penal Code, 1860 (IPC) — Section 323, 324, 341
High Courts21 May 2009Dismissed
K.V. Sreekumar and Others Vs The State of Kerala and The Principal Secretary to Government
High Court Of Kerala · (2009) 05 KL CK 0028
Constitution of India, 1950 — Article 234, 39Industrial Disputes Act, 1947 — Section 7, 7A
High Courts21 May 2009Dismissed
K. Peethambaran Vs High Court of Kerala
High Court Of Kerala · (2009) 05 KL CK 0026
Kerala Judicial Service Rules, 1991 — Rule 7Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 3(2)
High Courts21 May 2009Allowed
Ummar M. Vs State of Kerala
High Court Of Kerala · (2009) 2 ILR (Ker) 796 : (2009) 2 KLJ 485
Constitution of India, 1950 — Article 14, 226
High Courts21 May 2009Allowed
B. Indiramma Vs Income Tax Officer
High Court Of Kerala · (2010) 229 CTR 377 : (2009) 184 TAXMAN 322
Income Tax Act, 1961 — Section 139, 154, 80UIncome Tax Rules, 1962 — Rule 11D
High Courts21 May 2009Allowed
P.K. Margaleetha Vs State of Kerala and Others
High Court Of Kerala · (2009) 05 KL CK 0005
High Courts15 May 2009
Sujeevan Vs The Superintendent of Police and Others
High Court Of Kerala · (2009) 05 KL CK 0071
Kerala Land Reforms Act, 1963 — Section 125
High Courts15 May 2009
The Manager, Darussalam L.P. School Vs The State of Kerala and Others
High Court Of Kerala · (2009) 05 KL CK 0070
High Courts14 May 2009Allowed
Thazhathe Purayil Sarabi Vs Union of India (UOI)
High Court Of Kerala · (2009) 4 KLT 370
Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34Interest Act, 1978 — Section 3
High Courts12 May 2009
A.V.G. Motors Limited Vs The Kerala State Electricity Board, The Deputy Chief Enineer, The Assistant Executive Engineer and The Assistant Engineer, Kerala State
High Court Of Kerala · (2009) 05 KL CK 0129
Electricity (Supply) Act, 1948 — Section 42Electricity Act, 2003 — Section 49, 59, 79
High Courts12 May 2009
Hamsa Vs State of Kerala, The Deputy Superintendent of Police, The Sub Inspector of Police and Saneesh. K.R.
High Court Of Kerala · (2009) 05 KL CK 0072
High Courts12 May 2009
Dr. Sreedhar Kavil Vs State of Kerala and Others
High Court Of Kerala · (2009) 05 KL CK 0036
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 17, 17(4), 4(1), 5A, 6