High Courts16 Jan 2009
Sivadasa Panicker N. Vs Travancore Mats and Mattings Co. and Others
High Court Of Kerala · (2009) 1 KLJ 366
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 20
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 68 of 70
High Courts16 Jan 2009Dismissed
State of Kerala and Others Vs M. Vijaya Kumar
High Court Of Kerala · (2009) 1 ILR (Ker) 535 : (2009) 1 KLJ 473 : (2009) 1 KLT 473
High Courts16 Jan 2009
Padmanabhan Nair and Another Vs Thiruvangat Devaki Brhamani Amma and Others
High Court Of Kerala · (2009) 01 KL CK 0008
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(4), 11(8)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11(8)
High Courts16 Jan 2009Dismissed
Kerala Non Banking Finance Companies Welfare Association Vs Union of India
High Court Of Kerala · (2009) 1 KLJ 531
Companies Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 19(1)(g), 268A, 366, 366(29A)Finance Act, 1994 — Section 65(105), 68
High Courts15 Jan 2009Dismissed
N. Sreenivasan, Director, A-One Milk Vs N. Vidhyadharan and others
High Court Of Kerala · (2009) 121 FLR 164
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts15 Jan 2009
Valiyaparambathk Rajan and Valiyaparambathk Vilasini Vs Poil Raghavan
High Court Of Kerala · (2009) 1 ILR (Ker) 389 : (2009) 1 KLT 403
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(2), 11(3), 11(8), 2(1)
High Courts15 Jan 2009
Jose Poothrikkayil (Fr.) Vs Union of India (UOI)
High Court Of Kerala · (2009) 1 ILR (Ker) 425 : (2009) 1 KLJ 381 : (2009) 1 KLT 389
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts15 Jan 2009Allowed
Satheesh A. Vs The Joint Regional Transport Officer, Kazhakkoottam
High Court Of Kerala · (2009) 1 ILR (Ker) 525 : (2009) 1 KLJ 361 : (2009) 1 KLT 420
Motor Vehicles Act, 1988 — Section 11, 22, 5, 6
High Courts15 Jan 2009Allowed
C.J. John and Others Vs Oriental Kuries Limited and Others
High Court Of Kerala · (2009) 01 KL CK 0015
Companies Act, 1956 — Section 13(1)Contract Act, 1872 — Section 74Hyderabad Money Lenders Act, 1349 — Section 9(2)
High Courts14 Jan 2009
Anila Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 112
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 10, 12(3)
High Courts14 Jan 2009Dismissed
Suresh Babu Vs C.K. Mini and Another
High Court Of Kerala · (2009) 1 KLJ 486 : (2009) 5 RCR(Civil) 401
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13(1)
High Courts14 Jan 2009
M/s. Muthoot Pappachan Consultancy and Management Services Vs Employees Provident Fund Organisation and Others
High Court Of Kerala · (2009) 121 FLR 165 : (2009) 2 ILR (Ker) 108 : (2009) 1 KLJ 370 : (2009) 1 KLT 341 : (2009) 3 LLJ 405
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7O
High Courts14 Jan 2009Dismissed
Kerala Agricultural University Vs Beena V.I.
High Court Of Kerala · (2009) 3 KLJ 693
High Courts14 Jan 2009Dismissed
Vijayan Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 718
Criminal Procedure Code, 1973 (CrPC) — Section 439Passports Act, 1967 — Section 12(1), 12(1)(b), 12(1A), 12(1A)Penal Code, 1860 (IPC) — Section 419, 468, 471
High Courts13 Jan 2009
V. Vasu and Others Vs Muralidharan and Others
High Court Of Kerala · AIR 2009 Ker 128 : (2009) 1 ILR (Ker) 384 : (2009) 1 KLT 480 : (2011) 7 RCR(Civil) 603
Guardians and Wards Act, 1890 — Section 4(5), 9
High Courts13 Jan 2009
State of Kerala Vs Berkumans and Others
High Court Of Kerala · (2009) 01 KL CK 0009
Land Acquisition Act, 1894 — Section 23(1), 4(1), 51A
High Courts12 Jan 2009Allowed
The Inspector, Toddy Workers Welfare Fund Board Vs M.S. Vijayan and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 429 : (2009) 1 KLJ 386 : (2009) 1 KLT 410
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 9Limitation Act, 1963 — Article 112 , 113Motor Transport Workers Welfare Fund Act, 1985 — Section 10
High Courts12 Jan 2009
Kunhamina Vs Asokan, Chemboolly, The New India Assurance Co. Ltd. and Director General of Police
High Court Of Kerala · (2009) 01 KL CK 0007
Motor Vehicles Act, 1988 — Section 158(6)
High Courts09 Jan 2009Dismissed
Thara Vs Syamala
High Court Of Kerala · (2009) ACJ 2440 : (2009) 2 ILR (Ker) 491 : (2009) 2 KLT 707
Motor Vehicles Act, 1988 — Section 14, 149(2), 15, 2(47)