High Courts18 Mar 2009
Commissioner of C. Ex. and Cus., Kochi Vs Oriental Steel Trunks Agrico Industries
High Court Of Kerala · (2011) 23 STR 212
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 59 of 70
High Courts17 Mar 2009Allowed
Ramananda Mallya, K. Vs K. Anasuya Bai and Others
High Court Of Kerala · (2009) 03 KL CK 0106
Cochin Marumakkathayam Act, 1113 — Section 36Cochin Nayar Act, 1113 — Section 56Hindu Succession Act, 1956 — Section 4, 4(1), 6, 6(1), 8
High Courts17 Mar 2009Allowed
Swamynathan, V.V. Vs C.I. of Police and Others
High Court Of Kerala · (2009) 03 KL CK 0015
Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(17), 5(2)
High Courts17 Mar 2009
Syed Abdul Basith, S.M. Vs Assistant Commissioner of Police and Others
High Court Of Kerala · (2009) 03 KL CK 0007
Kerala Registration of Marriages (Common) Rules, 2008 — Rule 191, 6, 67
High Courts16 Mar 2009Dismissed
Agi, K.J. and Others Vs State of Kerala and Another
High Court Of Kerala · (2009) 03 KL CK 0104
Constitution of India, 1950 — Article 14, 309, 320Kerala Judicial Service Rules, 1991 — Rule 7Kerala Public Service Commission Rules of Procedure, 1976 — Rule 10, 11, 12, 2, 3
High Courts16 Mar 2009Dismissed
Bindu, K.C. Vs Juby Thomas and Others
High Court Of Kerala · (2009) 03 KL CK 0086
Kerala Education Rules, 1959 — Rule 51A, 7A, 7A(3)
High Courts16 Mar 2009
Velayudhan P.T. Vs U.S. Santhosh Kumar and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 901 : (2009) 2 KLJ 308 : (2009) 2 KLT 153
Essential Commodities Act, 1955 — Section 3Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 11, 11(10), 11(8), 20
High Courts16 Mar 2009Allowed
Beatrice D''silva, Isabel Gomez, alias Isabal Fernandez, Teresa Gomez alias Theresa Reberio and Janet D''cruz L.N. Pale Vs State of Kerala and Others
High Court Of Kerala · (2009) 03 KL CK 0058
High Courts13 Mar 2009Dismissed
Gopinathan Vs Area Manager, Food Corporation of India
High Court Of Kerala · (2009) 122 FLR 444 : (2009) 3 LLJ 522
High Courts13 Mar 2009Dismissed
Kerala Public Service Commission Vs Vivina V.V. and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 420 : (2009) 1 KLJ 924 : (2009) 2 KLT 161 : (2009) 8 SLR 596
Kerala State and Subordinate Services Rules, 1958 — Rule 10, 13Public Service Commission Rules — Rule 11
High Courts13 Mar 2009
Monusha. M., represented by Father Vs The Secretary, Board of Public and The Commissioner for Govt. Examinations
High Court Of Kerala · (2009) 03 KL CK 0054
High Courts13 Mar 2009Dismissed
The University of Calicut Vs The Director, Amala Institute of Medical Sciences and Others
High Court Of Kerala · (2009) 1 KLJ 820
Constitution of India, 1950 — Article 19(1), 226Indian Medical Council Act, 1956 — Section 11(2)Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 3, 3(1)
High Courts13 Mar 2009Dismissed
M.V. Raghavan and Others Vs The Returning Officer and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 886 : (2009) 1 KLJ 801
Constitution of India, 1950 — Article 226, 227Kerala Police Act, 1960 — Section 38, 52Penal Code, 1860 (IPC) — Section 143, 147, 148, 341, 506(1)
High Courts13 Mar 2009Dismissed
Princy and Others Vs Jose
High Court Of Kerala · AIR 2010 Ker 1 : (2009) 2 ILR (Ker) 533 : (2009) 2 KLJ 335 : (2009) 2 KLT 426 : (2010) 7 RCR(Civil) 2425
Transfer of Property Act, 1882 — Section 11, 40
High Courts13 Mar 2009Dismissed
Balanoor Plantation Industries Ltd. Vs Secretary, Plantation Labour Union
High Court Of Kerala · (2009) 3 LLJ 302
Constitution of India, 1950 — Article 226
High Courts12 Mar 2009Dismissed
P.E. Mathai Vs Eapen Cherian
High Court Of Kerala · (2009) 03 KL CK 0077
Kerala Stamp Act, 1959 — Section 2(q)Succession Act, 1925 — Section 2(h)
High Courts12 Mar 2009Allowed
Jesudasan G. Vs Joint Registrar of Co-operative Societies (G)
High Court Of Kerala · (2009) 2 ILR (Ker) 323 : (2009) 1 KLJ 888 : (2009) 2 KLT 86
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 59A
High Courts12 Mar 2009
M.K. Thaha Vs Union of India (UOI)
High Court Of Kerala · (2009) 15 STR 145 : (2009) 22 STT 456
Finance Act, 1994 — Section 65(105)
High Courts12 Mar 2009
Krishnan K.P. Vs Joseph John and Another
High Court Of Kerala · AIR 2009 Ker 171 : (2009) 2 ILR (Ker) 479 : (2009) 1 KLJ 939 : (2009) 2 KLT 423 : (2011) 7 RCR(Civil) 648
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92
High Courts11 Mar 2009
Assistant Commissioner (Assessment) II and Others Vs Hindalco Industries Limited
High Court Of Kerala · (2009) 25 VST 340
Kerala General Sales Tax Act, 1963 — Section 43Kerala Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1967 — Section 3(1)