High Courts19 Feb 2009Allowed
Commissioner of Income Tax Vs C.V. Jayachandran
High Court Of Kerala · (2009) 184 TAXMAN 68
Income Tax Act, 1961 — Section 147, 260A, 45
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 63 of 70
High Courts19 Feb 2009
Uma Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 598
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 14, 21, 22(3)Kerala Abkari Act, 1077 — Section 55
High Courts19 Feb 2009
Irinjalakuda Co-operative Agricultural and Rural development Bank Ltd. Vs Kerala State Co-operative Agricultural and Rural Development Bank Ltd. and Others
High Court Of Kerala · (2009) 1 KLJ 729
Kerala Co-operative Societies Act, 1969 — Section 101, 12, 12(5), 2, 2(OC)
High Courts19 Feb 2009Allowed
Julius K.J. Vs Union of India (UOI) and Another
High Court Of Kerala · (2009) 121 FLR 1090 : (2009) 1 KLJ 882 : (2009) 4 LLJ 860
Central Civil Services (Pension) Rules, 1972 — Rule 50(1)Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 23
High Courts19 Feb 2009
JCR Trading Pvt. Ltd. and Others Vs A.J. Varghese and Others
High Court Of Kerala · (2009) 1 KLJ 771 : (2009) 1 KLT 963
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 11(10), 11(2), 11(3), 11(8)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 16(2)
High Courts19 Feb 2009Dismissed
Mini Muthoottu Mutual Funds Ltd. Vs Commissioner of Income Tax (Central-I)
High Court Of Kerala · (2009) 313 ITR 373 : (2009) 180 TAXMAN 444
Finance (No. 2) Act, 1998 — Section 88, 9(4), 90, 90(1), 90(2)Income Tax Act, 1961 — Section 143(1), 245, 264
High Courts19 Feb 2009Dismissed
Pepsico India Holdings Pvt. Ltd. Vs The Food Inspector, Thiruvananthapuram and Another
High Court Of Kerala · (2009) CriLJ 2224 : (2009) 1 ILR (Ker) 809 : (2009) 1 KLJ 665 : (2009) 2 KLT 69 : (2010) 6 RCR(Criminal) 2612
Criminal Procedure Code, 1973 (CrPC) — Section 205, 218, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 17, 17(1)(a)
High Courts19 Feb 2009Allowed
Commissioner of Income Tax Vs Edamon Vanitha Society
High Court Of Kerala · (2009) 185 TAXMAN 32
Income Tax Act, 1961 — Section 11, 12A, 148
High Courts18 Feb 2009Allowed
Marita Joseph and Others Vs K.S.E.B.
High Court Of Kerala · (2009) 2 KLJ 179
High Courts18 Feb 2009
State of Kerala Vs Ecowood Limited
High Court Of Kerala · (2009) 2 ILR (Ker) 810 : (2009) 2 KLJ 98 : (2009) 25 VST 469
High Courts18 Feb 2009Dismissed
Indian Council of Agricultural Research and Others Vs C.T. Abraham and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 296 : (2009) 1 KLJ 736 : (2009) 2 KLT 653 : (2009) 5 SLR 496
Central Civil Services (Pension) Rules, 1972 — Rule 69, 9
High Courts18 Feb 2009Allowed
K.P. Kuriakose Vs G. Santhosh Kumar and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 882 : (2009) 1 KLJ 683 : (2009) 1 KLT 828 : (2009) 3 LLJ 602 : (2010) 5 RCR(Civil) 145
Employees State Insurance Act, 1948 — Section 53Motor Vehicles Act, 1988 — Section 166
High Courts18 Feb 2009Dismissed
Ramakrishnan T.K. Vs C.N. Subhadra and Another
High Court Of Kerala · (2009) 1 KLJ 697 : (2009) 1 KLT 813 : (2009) 2 RCR(Criminal) 791
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127(3), 421, 421(1)Criminal Rules of Practice and Circular Orders, 1990 — Rule 190Family Courts (Procedure) Rules, 1989 — Rule 11(2)
High Courts17 Feb 2009Allowed
Nabeesa Abdul Khader Vs Suresh Kurian
High Court Of Kerala · (2009) 02 KL CK 0089
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts17 Feb 2009Dismissed
Chakkoru Vs Chandramathy and Others
High Court Of Kerala · (2009) 2 KLJ 185
Kanam Tenancy Abolition Act, 1976 — Section 11(2)
High Courts17 Feb 2009Dismissed
Suresh R. (Dr.) Vs Mahatma Gandhi University and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 857 : (2009) 2 KLJ 76 : (2009) 1 KLT 950
Constitution of India, 1950 — Article 14, 16
High Courts17 Feb 2009Dismissed
State of Kerala Vs Radheshyam Khandenwall
High Court Of Kerala · (2009) 1 KLJ 765 : (2010) 28 VST 349
Kerala General Sales Tax Act, 1963 — Section 7(7)
High Courts17 Feb 2009
Narayanankutty Menon Vs State of Kerala and Another
High Court Of Kerala · (2009) 1 KLJ 741 : (2009) 1 KLT 910 : (2009) 5 RCR(Civil) 887
Constitution of India, 1950 — Article 226Mental Health Act, 1987 — Section 50, 51, 52, 53, 54, 54
High Courts16 Feb 2009
Augustine Mathew Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 560
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Forest (Prohibition of Felling of Trees Standing on Land Temporarily or Permanently Assigned) Rules, 1995 — Rule 6Kerala Preservation of Trees Act, 1986 — Section 2, 2(1), 2(2), 2(3), 2(4)
High Courts16 Feb 2009Dismissed
State of Kerala and Others Vs Prof. D. Gopalakrishna Pillai and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 98 : (2009) 1 KLJ 854
Constitution of India, 1950 — Article 14, 226Kerala Education Rules, 1959 — Rule 60, 62Kerala Service Rules, 1958 — Rule 60, 63