High Courts27 Mar 2009Dismissed
Abdul Salam Vs State of Kerala
High Court Of Kerala · (2009) 2 ILR (Ker) 806 : (2009) 3 KLT 72 : (2010) 8 RCR(Civil) 759
Kerala Stamp Act, 1959 — Section 52
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 57 of 70
High Courts27 Mar 2009
State of Kerala, The Agriculture Director and The Principal Agricultural Officer Vs Mathai Devasia
High Court Of Kerala · (2009) 03 KL CK 0069
Agriculture Departmental Farm Workers Pension Rules, 1980 — Rule 4, 5, 7A, 8
High Courts27 Mar 2009
State of Kerala, The Director of Health Services and The Accountant General (A and E) Vs M. Phillis
High Court Of Kerala · (2009) 03 KL CK 0056
High Courts27 Mar 2009
Parisons Roller Flour Mills Pvt. Limited Vs State of Kerala
High Court Of Kerala · (2009) 2 KLT 651 : (2010) 28 VST 397
High Courts27 Mar 2009Dismissed
Shahul Hameed and Another Vs Kerala Public Service Commission and Another
High Court Of Kerala · (2009) 2 ILR (Ker) 475 : (2009) 2 KLJ 398 : (2009) 2 KLT 420
High Courts27 Mar 2009Allowed
Sasikumar Vs Bindu
High Court Of Kerala · (2009) 03 KL CK 0012
Hindu Marriage Act, 1955 — Section 21A
High Courts26 Mar 2009
Commissioner of Income Tax Vs Swiss Times and Electronics
High Court Of Kerala · (2010) 229 CTR 204 : (2009) 317 ITR 291 : (2009) 185 TAXMAN 42
Income Tax Act, 1961 — Section 158BC, 158BD
High Courts26 Mar 2009Allowed
Commissioner of Income Tax Vs Sulaikha Clay Mines
High Court Of Kerala · (2010) 325 ITR 410 : (2009) 184 TAXMAN 42
Income Tax Act, 1961 — Section 40, 40A
High Courts26 Mar 2009
Kairali Swayam Sahaya Sangam Vs State of Kerala and Others
High Court Of Kerala · (2009) 03 KL CK 0019
Essential Commodities Act, 1955 — Section 3, 5, 6, 9
High Courts26 Mar 2009
T.K. David Vs Kuruppumpady Service Co-Operative Bank and Others
High Court Of Kerala · (2011) 1 KLJ 1
Civil Procedure Code, 1908 (CPC) — Section 69, 70, 70AIndustrial Disputes Act, 1947 — Section 17(B)
High Courts25 Mar 2009
P. Aboobacker Vs Commissioner
High Court Of Kerala · (2009) 2 KLT 595 : (2010) 28 VST 351
Kerala General Sales Tax Act, 1963 — Section 30C, 37, 45A(3)
High Courts25 Mar 2009Dismissed
The Malabar Mar Thoma Syrian, The Manager and Dr. Aleyamma Saji Varghese Vs Lally Mathew, Principal and The Mahathma Gandhi University
High Court Of Kerala · (2009) 2 ILR (Ker) 161 : (2009) 2 KLT 221
Constitution of India, 1950 — Article 226, 30(1)Mahatma Gandhi University Act, 1985 — Section 2(29), 59, 62
High Courts25 Mar 2009
Suo Motu Vs Sri M.S. Ravi, The Printer and Publisher, Sri M.S. Mani, Editor-in-Chief, Sri Deepu Ravi, Managing Editor and Sri M.S. Madhusoodanan
High Court Of Kerala · (2009) 2 KLJ 166
Constitution of India, 1950 — Article 143Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 13, 14, 9Contempt of Courts Act, 1971 — Section 15, 2
High Courts25 Mar 2009Dismissed
G. Rajeswari Vs State of Kerala
High Court Of Kerala · (2009) 03 KL CK 0048
High Courts25 Mar 2009Allowed
Cochin International Airport Ltd. Vs The Regional Labour Commissioner and Another
High Court Of Kerala · (2009) 2 ILR (Ker) 608 : (2009) 2 KLJ 432 : (2010) 2 LLJ 307
Aircraft Act, 1934 — Section 2Aircraft Rules, 1937 — Rule 134(1), 134(3), 3(9), 78Companies Act, 1956 — Section 617
High Courts25 Mar 2009
Microtrol Sterilization Services Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 25 VST 213
High Courts25 Mar 2009Dismissed
Ernakulam District Rolling Shutter Fabricators Association and Others Vs Commissioner, Department of Commercial Taxes and Another
High Court Of Kerala · (2009) 3 ILR (Ker) 780 : (2009) 3 KLT 872 : (2009) 26 VST 499
Kerala Value Added Tax Act, 2003 — Section 6, 6(1), 62(1), 8, 94Kerala Value Added Tax Rules, 2005 — Rule 80(1)
High Courts25 Mar 2009Allowed
Chandrasekharan Pillai, K.P. Vs Kesava Pillai
High Court Of Kerala · (2009) 2 CivCC 605 : (2010) 7 RCR(Civil) 460
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 10, Order 7 Rule 10(1), 106, 107Kerala Civil Courts Act, 1957 — Section 13
High Courts25 Mar 2009Allowed
Rajan, K.M. Vs Tahsildar and Others
High Court Of Kerala · (2009) 03 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, 151, 30
High Courts25 Mar 2009Dismissed
In Re: M.S. Ravi and Others
High Court Of Kerala · (2009) 2 KLJ 166
Constitution of India, 1950 — Article 143Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 13, 14, 9Contempt of Courts Act, 1971 — Section 15, 2