CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2013

1,397 judgments · page 60 of 70

High Courts06 Feb 2013Allowed

Sakthan, N. Vs Divakaran, K.K. and Others

High Court Of Kerala · (2013) 2 ILR (Ker) 231 : (2013) 1 KHC 866 : (2013) 2 KLJ 76

Constitution of India, 1950 — Article 14Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 7, 9, 9(2)Kerala Lok Ayukta Act, 1999 — Section 12, 12(3), 15, 2(b), 8(1)(a)
Read judgment
High Courts05 Feb 2013

Davis Vs Intelligence Officer (I.B.)

High Court Of Kerala · (2013) 1 KHC 697 : (2013) 2 KLT 188 : (2013) 65 VST 526

Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 17(3), 3(2), 59AKerala Value Added Tax Act, 2003 — Section 21, 3, 3(2), 3(2)(c), 3(3)
Read judgment
High Courts05 Feb 2013Dismissed

Mohanan Vs Joseph

High Court Of Kerala · (2013) 1 KLJ 798 : (2013) 1 KLT 748

Kerala Panchayat Raj Act, 1994 — Section 102, 102(1)(ca), 102(1)(d), 52, 52(1A)
Read judgment
High Courts04 Feb 2013Dismissed

State of Kerala Vs Shaji and Another

High Court Of Kerala · (2013) 2 KHC 81 : (2013) 2 KLJ 146

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 239Kerala Forest Act, 1961 — Section 27(1)(e)
Read judgment
High Courts04 Feb 2013Dismissed

Bank of India Vs Barry Sebastian

High Court Of Kerala · (2014) 2 BC 299 : (2013) 1 KHC 584 : (2013) 1 KLJ 709 : (2013) 1 KLT 645

Kerala Revenue Recovery Act, 1968 — Section 71Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(e)
Read judgment