High Courts07 Sept 2011Allowed
Nissam, K.S. Vs Premji Joy and others
High Court Of Kerala · (2011) 4 ILR (Ker) 113
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,256 of 2,719
High Courts07 Sept 2011Dismissed
Sahira Basheer Vs Indian Oil Corporation Ltd. and others
High Court Of Kerala · (2011) 4 ILR (Ker) 134 : (2011) 4 KLT 169
High Courts07 Sept 2011Allowed
Regional Manager, Syndicate Bank Vs General Secretary, Syndicate Bank Employees Union and another
High Court Of Kerala · (2011) 4 ILR (Ker) 144
Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts06 Sept 2011Dismissed
Kalliyath Steels (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2012) 55 VST 142
Kerala Value Added Tax Act, 2003 — Section 11, 11(13), 6
High Courts06 Sept 2011Dismissed
Ismayil Vs Fathima and another
High Court Of Kerala · (2011) 4 CivCC 345 : (2011) 3 DMC 502 : (2011) 3 ILR (Ker) 961
Constitution of India, 1950 — Article 21, 44Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7
High Courts06 Sept 2011Dismissed
T.G. Anil Kumar Vs State of Kerala, Chief Welfare Fund Inspector, Special Tahsildar (R.R.) and Village Officer
High Court Of Kerala · (2011) 09 KL CK 0034
High Courts06 Sept 2011Allowed
Commissioner of Income Tax, Cochin Vs Patspin India Ltd.
High Court Of Kerala · (2011) 245 CTR 97 : (2011) 4 KLJ 690 : (2011) 203 TAXMAN 47
Income Tax Act, 1961 — Section 10B, 10B(4), 10B(6), 115JB, 154
High Courts06 Sept 2011
P. Gopakumar Vs B.Anilkumar and Another
High Court Of Kerala · (2011) 4 KLJ 82
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Sept 2011
K.G. Premsankar (IG of Police) Vs Sunil Krishnan
High Court Of Kerala · (2011) 4 KLJ 252
Sales of Goods Act, 1930 — Section 4
High Courts05 Sept 2011Dismissed
Secretary, Paippad Grama Panchayath Vs Tessy P. Das
High Court Of Kerala · AIR 2012 Ker 21 : (2011) 4 CivCC 477 : (2011) 4 ILR (Ker) 1 : (2011) 4 KLJ 36
Registration of Births and Deaths Act, 1969 — Section 10, 7(2), 8, 9
High Courts05 Sept 2011Allowed
C.V. Suresh Vs Tobin and Another
High Court Of Kerala · (2013) 1 KLJ 256 : (2013) 1 KLT 293
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 3, 59, 59, 60, 60
High Courts05 Sept 2011Dismissed
Mujeeb Vs State of Kerala
High Court Of Kerala · (2012) 1 Crimes 653
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 23, 24Penal Code, 1860 (IPC) — Section 120B, 34
High Courts05 Sept 2011Dismissed
Srimad Raghavendra Thirtha Swamy Vs Srimad Sudhindra Thirtha Swamiji
High Court Of Kerala · (2011) 4 KLJ 421 : (2011) 4 KLT 265
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 7, Order 21 Rule 8, 141, 15, 151Kerala Civil Courts Act, 1957 — Section 11, 3, 4
High Courts02 Sept 2011
The Commissioner of Income Tax, Cochin Vs Abad Fisheries
High Court Of Kerala · (2012) 1 KLJ 345
Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(2), 143(3)
High Courts02 Sept 2011
V.K. Sreenivasan Vs The Commissioner of Income Tax
High Court Of Kerala · (2012) 1 KLJ 536
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 253, 253(3), 253(4), 253(5), 254
High Courts01 Sept 2011Allowed
Kerala Educational Society Vs The State of Kerala and Others
High Court Of Kerala · (2011) 4 KLJ 271 : (2011) 4 KLT 318
Employees State Insurance Act, 1948 — Section 87, 88, 90, 91, 91A
High Courts01 Sept 2011Allowed
Sumathikutty Vs Manoj N. and Others
High Court Of Kerala · (2013) ACJ 418 : (2011) 4 KLJ 176 : (2011) 4 KLT 304
Motor Vehicles Act, 1988 — Section 163A, 166, 168
High Courts01 Sept 2011Allowed
Thomas Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 505 : (2011) 4 KLT 256
Kerala Court Fees and Suits Valuation Act, 1959 — Section 16, 4A, 69Legal Services Authorities Act, 1987 — Section 21
High Courts01 Sept 2011Dismissed
Bhanunni, A.C. @ Valluvanattukara Vallabha Valiya Raja Vs Commissioner, HR and CE Department, Kozhikode and others
High Court Of Kerala · (2011) 4 ILR (Ker) 43 : (2011) 4 KLJ 308
Constitution of India, 1950 — Article 17, 19(5), 227, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 133(1)Right to Information Act, 2005 — Section 5(1)
High Courts01 Sept 2011Dismissed
Raman Gopi and another Vs Kunjuraman Uthaman
High Court Of Kerala · (2011) 4 ILR (Ker) 155
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 136, 141Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 421(1), 431, 438