COURT ARCHIVE

High Court Of Kerala judgments, 2009

1,383 judgments · page 6 of 70

High Courts04 Dec 2009Dismissed

George Joseph Vs Ramachandran

High Court Of Kerala · (2010) 1 ILR (Ker) 227 : (2010) 1 KLT 105 : (2011) 6 RCR(Criminal) 508

Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 6(2)Kerala Panchayat Raj Act, 1994 — Section 102(1), 52(1A)Penal Code, 1860 (IPC) — Section 143, 147, 149, 153, 447

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High Courts04 Dec 2009

The Commissioner of Income Tax, Kottayam Vs M/s. Kumbazha Tourist Home

High Court Of Kerala · (2010) 233 CTR 591 : (2010) 328 ITR 600 : (2010) 1 KLJ 178 : (2010) 1 KLT 635 : (2010) 190 TAXMAN 40

Income Tax Act, 1961 — Section 263, 45, 45(4), 50(1), 55A

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High Courts03 Dec 2009

Mani Vs State of Kerala

High Court Of Kerala · (2009) 12 KL CK 0060

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 432, 433, 433AEvidence Act, 1872 — Section 165, 27, 8

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High Courts03 Dec 2009Dismissed

Hashim E. Vs The University of Kerala and Others

High Court Of Kerala · (2010) 1 KLJ 647 : (2010) 1 KLT 309

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High Courts03 Dec 2009Allowed

CIT Vs Vamadevan Bhanu

High Court Of Kerala · (2011) 330 ITR 559

Income Tax Act, 1961 — Section 271(1)

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High Courts03 Dec 2009

Commissioner of Income Tax Vs T.M. Kuruvilla

High Court Of Kerala · (2010) 326 ITR 210

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High Courts02 Dec 2009Dismissed

Muraleedharan Nair, K. and Others Vs State of Kerala and Others

High Court Of Kerala · (2009) 3 KLJ 915

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79Electricity Act, 2003 — Section 131, 131(1), 131(2), 131(5), 131(6)

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High Courts02 Dec 2009Dismissed

Vijayalekshmi Amma Vs Bindu

High Court Of Kerala · (2010) 1 CivCC 536 : (2010) 1 ILR (Ker) 60 : (2010) 1 KLT 79 : (2010) 6 RCR(Civil) 1046

Constitution of India, 1950 — Article 14, 15, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 2, 482Penal Code, 1860 (IPC) — Section 498A

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High Courts02 Dec 2009

The South Indian Bank Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2010) 191 TAXMAN 301

Income Tax Act, 1961 — Section 147, 234B(3)

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High Courts02 Dec 2009Dismissed

The South Indian Bank Ltd. Vs Commissioner of Income Tax, Trichur

High Court Of Kerala · (2010) 191 TAXMAN 301

Income Tax Act, 1961 — Section 143, 143(1)(a), 147, 153A, 154

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High Courts02 Dec 2009

Commissioner of Income Tax Vs Accel Transmatic Systems Ltd.

High Court Of Kerala · (2010) 230 CTR 206

Income Tax Act, 1961 — Section 148, 43B, 80A(2), 80IA, 80IA(5)

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High Courts02 Dec 2009Dismissed

Rajan alias Rajan Gopinathan Vs Dr. D. Jayashree Nayar and Leela

High Court Of Kerala · (2011) 1 CivCC 160 : (2010) 1 KLT 142

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 63, Order 38 Rule 10Transfer of Property Act, 1882 — Section 53

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High Courts02 Dec 2009Allowed

M.M. Philip Vs Kerala State, Tahsildar and Divisional Forest Officer

High Court Of Kerala · (2009) 12 KL CK 0074

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 3, 114Kerala Revenue Recovery Act, 1968 — Section 135A

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High Courts02 Dec 2009

M.K. Abdul Salim Vs The State of Kerala and Sri Aboobacker Chengattu, Secretary

High Court Of Kerala · (2009) 12 KL CK 0059

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High Courts02 Dec 2009Dismissed

Constitution of India, 1950 — Article 14, 16, 21, 226, 315Kerala Public Service Commission (Consultation) Regulations, 1957 — Regulation 104(3)Kerala Public Service Commission Rules of Procedure, 1976 — Rule 15A

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High Courts01 Dec 2009Allowed

Kapil Shoukath Ali Vs The Perinthalmanna Co-Operative Agricultural and Rural Development Bank

High Court Of Kerala · (2009) 4 ILR (Ker) 867 : (2009) 3 KLJ 811 : (2010) 1 KLT 22

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High Courts01 Dec 2009

The Kerala State Road Transport Vs Sri N.R. Babudas Nair and The State Transport Appellate Tribunal

High Court Of Kerala · (2009) 12 KL CK 0092

Motor Vehicles Act, 1988 — Section 100(3), 104

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High Courts01 Dec 2009Dismissed

K.S.R.T.C. Vs Union of India (UOI)

High Court Of Kerala · (2010) 1 KLT 65

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 14, 226Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17(2), 18, 19

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High Courts01 Dec 2009Dismissed

Mathai Vs Thressiamma

High Court Of Kerala · (2010) 1 CivCC 454 : (2010) 1 ILR (Ker) 569 : (2010) 1 KLT 37 : (2010) 6 RCR(Civil) 1033

Arbitration Act, 1940 — Section 39(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(4)Kerala Court Fees and Suits Valuation Act, 1959 — Section 22, 41, 66(1)

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High Courts01 Dec 2009Dismissed

The Managing Director, KSRTC Vs Union of India and Another

High Court Of Kerala · (2011) 4 KLJ 36

Arbitration and Conciliation Act, 1996 — Section 34, 36Constitution of India, 1950 — Article 14, 226Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 19

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