CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2009

1,383 judgments · page 61 of 70

High Courts04 Mar 2009

V. Varghese Vs Sunny M.P. and Another

High Court Of Kerala · (2006) ACJ 2704 : AIR 2009 Ker 133 : (2009) 3 ILR (Ker) 832 : (2009) 1 KLJ 757 : (2009) 1 KLT 982

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Kerala Motor Vehicles Rules, 1989 — Rule 394, 395Motor Vehicles Act, 1988 — Section 174, 176
Read judgment
High Courts02 Mar 2009Allowed

Satheesh Kumar M. Vs Travancore Devaswom Board and Others

High Court Of Kerala · (2009) 2 ILR (Ker) 136 : (2009) 1 KLJ 789 : (2009) 2 KLT 828

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 2 , 3, 4, 5, 8Kerala Education Act, 1958 — Section 12Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 35, 35(2), 35(3)
Read judgment
High Courts26 Feb 2009Dismissed

S. Balachandran Vs N. Krishnamoorthy

High Court Of Kerala · AIR 2009 Ker 118 : (2009) 1 ILR (Ker) 803 : (2009) 1 KLT 975 : (2011) 7 RCR(Civil) 588

Constitution of India, 1950 — Article 227Kerala Criminal Rules of Practice, 1982 — Rule 32, 32(1)Kerala High Court Rules, 1971 — Rule 19, 19(1)
Read judgment
High Courts26 Feb 2009Dismissed

N.G. George Vs Shirly Varkey and Others

High Court Of Kerala · (2009) 2 CivCC 326 : (2009) 2 ILR (Ker) 82 : (2009) 1 KLJ 899 : (2010) 7 RCR(Civil) 467

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90, 47
Read judgment