High Courts08 May 2009Allowed
R. George Pereira Vs St. Joseph''s International Academy
High Court Of Kerala · (2009) 05 KL CK 0130
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8), 12, 13, 21
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 53 of 70
High Courts08 May 2009
V. Sakkaria Vs The Circle Inspector of Police, The Sub Inspector of Police, The Secretary, Headload Workers and The Secretary, Headload Workers, Union
High Court Of Kerala · (2009) 05 KL CK 0089
High Courts08 May 2009
Keeshmad Khadi and Village Industries Vs State of Kerala, The Geologist and P.K. Kunjumon
High Court Of Kerala · (2009) 05 KL CK 0083
High Courts08 May 2009
Viswambaran M.K. and Others Vs State of Kerala
High Court Of Kerala · (2009) 2 KLJ 323
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 106(3), 114Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts05 May 2009
Unnikrishnan and Ammukutty Amma Vs Jossy Joseph and Others
High Court Of Kerala · (2009) 05 KL CK 0098
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 52
High Courts05 May 2009
Karthiayani and P.V. Omana Vs The State of Kerala and Others
High Court Of Kerala · (2009) 05 KL CK 0079
Land Acquisition (Kerala) Rules, 1990 — Rule 8Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A, 6
High Courts05 May 2009Dismissed
The Secretary Vs Antony Joseph, The Assistant Executive Engineer and The Assistant Engineer
High Court Of Kerala · (2009) 05 KL CK 0029
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts30 Apr 2009Allowed
Federal Bank Ltd. Vs Government of India
High Court Of Kerala · (2009) 122 FLR 1109
High Courts30 Apr 2009
RMP Infotech (P) Ltd. Vs The Intelligence officer, The Commercial Tax officer (KVAT) and The Kerala VAT Appellate Tribunal
High Court Of Kerala · (2009) 04 KL CK 0040
Kerala Value Added Tax Act, 2003 — Section 67(1)
High Courts30 Apr 2009Dismissed
G. Jesudasan, President Vs Joint Registrar of Co-operative
High Court Of Kerala · (2009) 04 KL CK 0016
High Courts28 Apr 2009Allowed
P.G. Sasi Vs Sainaba and State of Kerala
High Court Of Kerala · (2009) 04 KL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts28 Apr 2009
A.P. Ajayan, Official Receiver Vs Dy. SP. CBCID
High Court Of Kerala · (2009) 04 KL CK 0036
High Courts28 Apr 2009Dismissed
Seby Kurian Vs State of Kerala and The Sub Inspector of Police
High Court Of Kerala · (2009) 04 KL CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3(1), 3(2), 6, 6A, 7(2)
High Courts24 Apr 2009Allowed
A.V. Thomas @ Thomachan Vs State of Kerala
High Court Of Kerala · (2009) 04 KL CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 31, 32, 33, 34, 35
High Courts21 Apr 2009
F. Louis Vs Commissioner of Central Excise
High Court Of Kerala · (2010) 25 STT 90
Finance Act, 1994 — Section 75, 76, 77, 78
High Courts21 Apr 2009
V. Satheesh Krishnan, Proprietor Vs Intelligence Inspector, Squad No. VI
High Court Of Kerala · (2009) 04 KL CK 0057
High Courts21 Apr 2009
George Vs State of Kerala, Circle Inspector of Police and Kuttappan
High Court Of Kerala · (2009) 2 ILR (Ker) 131
High Courts21 Apr 2009Disposed Off
V. Govindaraju Chettiar Vs Deputy Commissioner (Appeals), Assistant Commissioner (Audit), Commercial Tax Officer (AA) and Commercial Tax Officer
High Court Of Kerala · (2009) 04 KL CK 0018
High Courts15 Apr 2009Allowed
P.M. Harifa, P.M. Aishabi and P.M. Haris Vs Station House Officer
High Court Of Kerala · (2009) 04 KL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 439Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 286, 304, 304(A), 337
High Courts15 Apr 2009
Monica Daniel Vs Danial Thomas and Others
High Court Of Kerala · (2009) 04 KL CK 0034
Civil Procedure Code, 1908 (CPC) — Section 13