High Courts06 Apr 2009Dismissed
Senior Deputy Accountang General (Admn.), Principal Accountant General (Audit) and Comptroller and Auditor General Vs V.S. Binu
High Court Of Kerala · (2009) 04 KL CK 0063
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 55 of 70
High Courts06 Apr 2009Allowed
The Revenue Divisional Officer Vs Kerala Lok Ayukta and C.M. Kuriakose
High Court Of Kerala · (2009) 04 KL CK 0058
High Courts06 Apr 2009
K.C. Joseph Vs The State of Kerala, The District Collector, The Village Officer and The Special Tahsildar (L.R)
High Court Of Kerala · (2009) 04 KL CK 0050
Kerala Land Reforms Act, 1963 — Section 106, 106B(2), 7E, 84(4)
High Courts06 Apr 2009Dismissed
Nimisha K.N., Krishna Kripa and Others Vs The Kerala Public Service Commission and Others
High Court Of Kerala · (2009) 04 KL CK 0045
Kerala State and Subordinate Services Rules, 1958 — Rule 15
High Courts06 Apr 2009Allowed
K. Unni Narayanan, Manager and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 487 : (2009) 2 KLT 604
Kerala Education Act, 1958 — Section 9(1), 9(2)Kerala Education Rules, 1959 — Rule 1, 7A, 7A(3)
High Courts06 Apr 2009Dismissed
P.P. George and Sons Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 KLJ 331
High Courts06 Apr 2009
Bharathiya Vidya Bhavan, Thriprayar Kendra Vs State of Kerala and Others
High Court Of Kerala · (2009) 04 KL CK 0007
Constitution of India, 1950 — Article 14, 19(1), 19(6), 26, 31Kerala Education Act, 1958 — Section 3(3)Kerala Education Rules, 1959 — Rule 2, 2A, 3, 3(1), 3(2)
High Courts06 Apr 2009
K. George Vs Thankamma Varghese and Others
High Court Of Kerala · (2009) 2 KLJ 367
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(13), 11(16), 11(3)Transfer of Property Act, 1882 — Section 109
High Courts03 Apr 2009
Komalan Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 KLJ 246
Constitution of India, 1950 — Article 14, 21, 47Kerala General Sales Tax Act, 1963 — Section 55C, 55C(1)Mahatma Gandhi University Act, 1985 — Section 62
High Courts03 Apr 2009Allowed
Federal Bank Ltd. Vs Government of India
High Court Of Kerala · (2009) 122 FLR 1109 : (2009) 3 KLT 299
Constitution of India, 1950 — Article 14, 19(1), 21, 300AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 17, 17(1), 6
High Courts03 Apr 2009Dismissed
Idukki District Co-Operative Society Hospital Ltd. Vs Assistant Provident Fund Commissioner
High Court Of Kerala · (2009) 122 FLR 495
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)(a)
High Courts03 Apr 2009
Rajesh Krishnan, Secretary Vs Assistant Provident Fund Commissioner
High Court Of Kerala · (2009) 122 FLR 180 : (2009) 4 LLJ 720
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 2
High Courts03 Apr 2009Dismissed
Dr. R.P. Patel Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 225 CTR 378 : (2009) 182 TAXMAN 305
Income Tax Act, 1961 — Section 147, 2(14), 2(24), 234A, 234BIndira Vikas Patra Rules, 1986 — Rule 8(3), 8(4)
High Courts03 Apr 2009
The Federal Bank Ltd. Vs T. Sreekantan and Another
High Court Of Kerala · (2009) 122 FLR 252 : (2009) 3 ILR (Ker) 275 : (2009) 2 ILR (Ker) 712 : (2009) 2 KLJ 317 : (2009) 4 LLJ 809
Industrial Disputes Act, 1947 — Section 11A
High Courts03 Apr 2009
N.V. Yacob and Another Vs Subhash E.P. and Others
High Court Of Kerala · (2009) 04 KL CK 0033
High Courts03 Apr 2009Allowed
Ajitha K. Vs The State of Kerala and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 368 : (2009) 2 KLT 402
Kerala Education Rules, 1959 — Rule 3, 34, 37, 43, 43B
High Courts03 Apr 2009Dismissed
Ambika Rajan Vs Basheera Beevi and Another
High Court Of Kerala · AIR 2009 Ker 151 : (2009) 2 ILR (Ker) 620 : (2009) 2 KLJ 300 : (2009) 2 KLT 338 : (2010) 5 RCR(Civil) 146
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, 89Court fees Act, 1870 — Section 16Kerala Court Fees and Suits Valuation Act, 1959 — Section 2(2), 69
High Courts03 Apr 2009Dismissed
Thalappalam Service Co-operative Bank Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (2009) 3 CivCC 273 : (2010) 5 RCR(Civil) 133
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 19, 19(1), 19(2)Right to Information Act, 2005 — Section 10, 11, 12, 15, 16
High Courts02 Apr 2009Allowed
Commissioner of Income Tax Vs Chandrasekhar Balagopal
High Court Of Kerala · (2009) 227 CTR 308 : (2010) 190 TAXMAN 82
Income Tax Act, 1961 — Section 139, 142, 143, 147, 148
High Courts02 Apr 2009Allowed
Seleena K.V. (Dr.) Vs The Manager, Malabar Christian College and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 459 : (2009) 2 KLJ 344