High Courts01 Dec 2009Allowed
Sudha Ramachandran Vs Union of India
High Court Of Kerala · (2011) 24 STR 175
Central Excises and Salt Act, 1944 — Section 11BFinance Act, 1994 — Section 83
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 7 of 70
High Courts01 Dec 2009
Catherine Thomas Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2010) 1 KLT 300
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 45, 45(5)
High Courts01 Dec 2009
Tower Vision India (P) Limited Vs The Superintendent of Police and Others
High Court Of Kerala · (2009) 12 KL CK 0005
Constitution of India, 1950 — Article 226
High Courts01 Dec 2009Allowed
Sukumaran Nair K. Vs Special Land Acquisition Authority, Kozhikode
High Court Of Kerala · (2009) 3 KLJ 909
Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52, 66, 66, 66(2)
High Courts30 Nov 2009Dismissed
Pankajakshi Amma Vs Gourikutty Amma and Another
High Court Of Kerala · (2009) 11 KL CK 0142
High Courts30 Nov 2009Dismissed
K.M. Janardhanan Kutty Kartha and M. Neelakanda Kartha Vs The Director of Collegiate Education, Deputy Director of Collegiate Education, The Principal, Sree Narayana College and State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0089
High Courts30 Nov 2009
State of Kerala Vs Seven Star Hotel
High Court Of Kerala · (2010) 2 ILR (Ker) 627 : (2010) 30 VST 554
Income Tax Act, 1961 — Section 132
High Courts30 Nov 2009
V. Nirmaladevi Vs State of Kerala and Others
High Court Of Kerala · (2010) 1 KLT 16
Kerala Education Rules, 1959 — Rule 37, 49, 56, 56(1), 92Kerala Service Rules, 1958 — Rule 4
High Courts30 Nov 2009
Ultra Tech Cement Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 3 KLT 184 : (2010) 32 VST 350
Constitution of India, 1950 — Article 14, 19(1), 301Kerala Value Added Tax Act, 2003 — Section 11(1), 2, 2(1), 6(1)Kerala Value Added Tax Rules, 2005 — Rule 58(10)
High Courts30 Nov 2009Allowed
Proctor and Gamble Hygiene and Health Care Ltd. Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2010) 36 VST 263
Drugs and Cosmetics Act, 1940 — Section 3Kerala General Sales Tax Act, 1963 — Section 59(A)Kerala Value Added Tax Act, 2003 — Section 62, 94, 94(1), 94(5)
High Courts29 Nov 2009Dismissed
K.C. Vasu Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts26 Nov 2009Dismissed
Narikkundil Narayanan Vs Kileri Manoharan
High Court Of Kerala · (2010) 1 KLT 63
Specific Relief Act, 1963 — Section 28
High Courts26 Nov 2009Dismissed
Shibu Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 594 : (2009) 4 KLT 872
Constitution of India, 1950 — Article 226
High Courts26 Nov 2009Dismissed
State of Kerala and Others Vs Purushothaman, A.T.
High Court Of Kerala · (2009) 11 KL CK 0120
Kerala Service Rules, 1958 — Rule 3
High Courts26 Nov 2009Allowed
Commissioner of Income Tax Vs V.R. Desai
High Court Of Kerala · (2010) 2 KLJ 121 : (2011) 197 TAXMAN 52
Income Tax Act, 1961 — Section 143(1), 2(47), 260A, 45(3), 54F
High Courts26 Nov 2009Allowed
K. Suresh Kumar, IAS (KL-89) Vs State of Kerala, Union of India (UOI), Additional Chief Secretary and Central Administrative Tribunal
High Court Of Kerala · (2009) 4 ILR (Ker) 813 : (2009) 4 KLT 963
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3, 3(1), 3(7), 3(8), 4All India Services Act, 1951 — Section 2
High Courts26 Nov 2009Dismissed
Narayanan Vs Manoharan
High Court Of Kerala · (2010) 1 KLT 63
Specific Relief Act, 1963 — Section 28
High Courts26 Nov 2009Dismissed
Sudheer C.B. Vs State of Kerala, The Deputy Director of Education and The Principal Govt. HSS Valara
High Court Of Kerala · (2009) 4 ILR (Ker) 869 : (2010) 1 KLT 25 : (2010) 5 SLR 473
Constitution of India, 1950 — Article 154, 163, 166, 166(2), 166(3)Kerala Education Rules, 1959 — Rule 37Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts26 Nov 2009Dismissed
Union of India (UOI) Vs Sunny
High Court Of Kerala · (2010) 1 KLT 267
Central Civil Services (Extraordinary Pension) Rules, 1939 — Rule 3(4), 3A, 9
High Courts26 Nov 2009
Vinodkumar Vs Faizal
High Court Of Kerala · (2010) 1 KLT 35
Kerala Panchayat Raj Act, 1994 — Section 159, 29, 34(1), 35, 35(1)