High Courts23 Jan 2009
Lt. Col. Babu George M/s. Neptune Security Vs All Kerala Ex-Servicemen Security Staff and others
High Court Of Kerala · (2009) 121 FLR 754
Contract Labour (Regulation and Abolition) Act, 1970 — Section 24(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 67 of 70
High Courts22 Jan 2009Dismissed
Cheladimeethal Madhavan Vs K. Firoz, Aneesh and Balan
High Court Of Kerala · (2009) 01 KL CK 0051
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 15, 20
High Courts22 Jan 2009Dismissed
Poolakandi Kumaran Vs Kulangara Veettil Mathu
High Court Of Kerala · (2009) 1 ILR (Ker) 651 : (2009) 1 KLT 607
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(3), 11(4), 20Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11Transfer of Property Act, 1882 — Section 106
High Courts21 Jan 2009Dismissed
V. Surendran Vs Central Board of Direct Taxes, Department of Revenue, Ministry of Finance
High Court Of Kerala · (2009) 182 TAXMAN 211
Income Tax Act, 1961 — Section 17(2)Income Tax Rules, 1962 — Rule 3, 3(1)
High Courts21 Jan 2009Dismissed
S. Sthanukumaran Thampi Vs Central Board of Direct Taxes
High Court Of Kerala · (2010) 322 ITR 503 : (2009) 180 TAXMAN 350
Income Tax Act, 1961 — Section 17(2)Income Tax Rules, 1962 — Rule 3, 3(1)
High Courts21 Jan 2009Dismissed
Surendaran and Others Vs Central Board of Direct Taxes and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 202 : (2009) 1 KLJ 760
Income Tax Act, 1961 — Section 17(2)Income Tax Rules, 1962 — Rule 3, 3(1)
High Courts20 Jan 2009
Govindan, V. Vs Rasheed, P.A.
High Court Of Kerala · (2009) 01 KL CK 0068
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 11(3), 11(9)Registration Act, 1908 — Section 17(1), 49
High Courts20 Jan 2009Allowed
Sudhakaran C.B. (Dr.) Vs The Cochin Educational Society and Another
High Court Of Kerala · (2009) 1 KLJ 349
Constitution of India, 1950 — Article 311(2)Mahatma Gandhi University Act, 1985 — Section 63(1), 63(12), 63(4), 63(9)
High Courts20 Jan 2009Dismissed
Sasidharan Nair Vs The Trivandrum Co-op. Urban Bank Ltd. and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 209 : (2009) 2 KLJ 112
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Constitution of India, 1950 — Article 21Contract Act, 1872 — Section 23
High Courts20 Jan 2009Allowed
Eldhose Kuriakkose Vs Commercial Tax Officer
High Court Of Kerala · (2009) 25 VST 122
Kerala General Sales Tax Act, 1963 — Section 17D
High Courts20 Jan 2009Allowed
Anil Kumar, S. Vs Ramakrishna Kartha and Another
High Court Of Kerala · (2010) 5 RCR(Criminal) 674
Negotiable Instruments Act, 1881 (NI) — Section 138, 14, 142, 15, 16
High Courts19 Jan 2009
Kerala Rural Employment and Welfare Society Vs Assistant Director of Income Tax and Another
High Court Of Kerala · (2009) 312 ITR 51 : (2009) 184 TAXMAN 93
Income Tax Act, 1961 — Section 10, 11, 11(2), 119(2), 12AIncome Tax Rules, 1962 — Rule 17
High Courts19 Jan 2009
State of Kerala Vs K.M. Abdul Gafoor
High Court Of Kerala · (2010) 28 VST 187
Kerala General Sales Tax Act, 1963 — Section 29A(4)
High Courts19 Jan 2009
Chacko Varghese and Others Vs The Registrar of Co-op. Societies and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 453 : (2009) 1 KLJ 499 : (2009) 1 KLT 538
Kerala Co-operative Societies Act, 1969 — Section 28, 28(1), 29, 29(1), 29(1)(b)
High Courts19 Jan 2009
Surendran Unnithan and Others Vs Sakthibadran and Others
High Court Of Kerala · (2009) 1 KLJ 504 : (2009) 1 KLT 409 : (2010) 8 RCR(Civil) 1661
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, 115, 115(1)
High Courts19 Jan 2009
Suo Motu Vs Sri M.S. Ravi, The Partner, Sri K.S. Mani, Editor-in-Chief, Sri Deepu Ravi, Managing Editor and Sri M.S. Madhusoosanan
High Court Of Kerala · (2009) 01 KL CK 0030
Constitution of India, 1950 — Article 216, 31Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 7, 8A, 9Contempt of Courts Act, 1971 — Section 14, 15, 15(1), 2
High Courts19 Jan 2009
N.S. Kumar, Proprietor Vs Smt. Bincy and Another
High Court Of Kerala · AIR 2009 Ker 89 : (2009) 1 KLT 544 : (2011) 7 RCR(Civil) 536
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8Consumer Protection Act, 1986 — Section 12, 12(1), 12(2), 13, 13(2)Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts16 Jan 2009
N. Sivadasa Panicker Vs Travancore Mats and Mattings Co. and Others
High Court Of Kerala · (2009) 1 KLT 393
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 20
High Courts16 Jan 2009
Jain Abraham Vs Best Buy T.V. and Home Appliances
High Court Of Kerala · (2009) 01 KL CK 0076
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 12, 12(1), 12(2)