CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2009

1,383 judgments · page 62 of 70

High Courts26 Feb 2009

Muhammad Rafi Vs State of Kerala and Another

High Court Of Kerala · (2010) CriLJ 592 : (2009) 2 ILR (Ker) 1 : (2009) 1 KLJ 745 : (2009) 2 RCR(Criminal) 685

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 188, 202, 4Foreign Exchange Regulation Act, 1973 — Section 25(1), 56Penal Code, 1860 (IPC) — Section 4
Read judgment
High Courts25 Feb 2009Dismissed

Indira Devi Vs Prasannan

High Court Of Kerala · (2009) 2 KLJ 206

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 227Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 6
Read judgment
High Courts24 Feb 2009

Kitex Garments Ltd. Vs State of Kerala and Another

High Court Of Kerala · (2009) 2 ILR (Ker) 41 : (2009) 1 KLJ 753 : (2009) 1 KLT 992

Factories Act, 1948 — Section 2(m), 3, 3(b), 42, 42Kerala Building Tax (Amendment) Act, 1980 — Section 3Kerala Building Tax Act, 1975 — Section 3(1)(b)
Read judgment
High Courts20 Feb 2009

Panoli Surendran Vs P.M. Mammootty

High Court Of Kerala · (2009) 2 ILR (Ker) 124 : (2009) 2 KLJ 136

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
Read judgment