High Courts16 Aug 2011Allowed
Arun Sunny Vs Chief Commissioner of Income Tax and Another
High Court Of Kerala · (2013) 350 ITR 147
Income Tax Act, 1961 — Section 156, 220(2), 220(2A), 226(3), 264
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,259 of 2,719
High Courts16 Aug 2011Dismissed
Kail Ltd. (Formerly known as Kitchen Appliances India Ltd.) Vs State of Kerala
High Court Of Kerala · (2012) 52 VST 245
Kerala General Sales Tax Act, 1963 — Section 5(2)
High Courts16 Aug 2011Dismissed
Sundaran Vs Shaju
High Court Of Kerala · (2011) 3 KLT 904
Motor Vehicles Act, 1988 — Section 168
High Courts14 Aug 2011Dismissed
M.K. Bhaskaran Pillai and K.B. Savithri Amma Vs Thankamma and K.P. Sureshkumar
High Court Of Kerala · (2011) 08 KL CK 0145
Constitution of India, 1950 — Article 227
High Courts12 Aug 2011Dismissed
Raveendran Pillai, G Vs Vice Consul, Consulate General of India and another
High Court Of Kerala · (2011) 3 ILR (Ker) 771
High Courts12 Aug 2011Dismissed
Thadiyantevida Nazeer Vs State of Kerala
High Court Of Kerala · (2011) 3 KLT 734
Criminal Procedure Code, 1973 (CrPC) — Section 307, 308, 378Negotiable Instruments Act, 1881 (NI) — Section 21
High Courts12 Aug 2011
Binulal. K Vs Roopa R.S.
High Court Of Kerala · (2011) 4 CivCC 445 : (2011) 3 KLJ 782 : (2011) 3 KLT 933 : (2012) 1 RCR(Civil) 80
Divorce Act, 1869 — Section 36, 41Family Courts Act, 1984 — Section 7, 7(1)Hindu Marriage Act, 1955 — Section 24
High Courts12 Aug 2011Allowed
Jeena Vs Satheesan Babu and others
High Court Of Kerala · (2012) ACJ 1095 : (2011) 3 ILR (Ker) 945 : (2011) 3 KLJ 802 : (2012) 1 RCR(Civil) 81 : (2012) 1 RCR(Civil) 81
Constitution of India, 1950 — Article 225, 227Kerala Civil Rules of Practice, 1971 — Rule 168(2), 195, 196, 198Kerala Motor Vehicles Rules, 1989 — Rule 381, 381(2)
High Courts12 Aug 2011Dismissed
Abdul Arshad Vs State of Kerala
High Court Of Kerala · (2011) 4 RCR(Criminal) 451 : (2011) 4 RCR(Criminal) 451
Companies Act, 1956 — Section 205, 234, 234(6), 234(7), 235Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 157(1), 167(2), 4(2)
High Courts12 Aug 2011
Biju @ Sasi Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 76
Kerala Abkari Act, 1077 — Section 55(b), 55(g)
High Courts12 Aug 2011Dismissed
Thadiyantevida Nazeer and Others Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 730 : (2011) 3 KLT 734
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 308, 378Explosive Substances Act, 1908 — Section 3National Investigation Agency Act, 2008 — Section 16, 19, 21, 21(1), 21(3)
High Courts11 Aug 2011Dismissed
Niyas Vs State of Kerala and others
High Court Of Kerala · (2011) 3 ILR (Ker) 981
Passports Act, 1967 — Section 10, 12(1)Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts11 Aug 2011Dismissed
Sajith Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 485
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(l)(b)Penal Code, 1860 (IPC) — Section 34, 378, 379, 390, 391
High Courts10 Aug 2011Allowed
Sree Ramananda Asram Vs Asokan, P. and another
High Court Of Kerala · (2011) 4 ILR (Ker) 98
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 8(4), Order 22 Rule 1, 72
High Courts09 Aug 2011
Jubilee Mission Medical College and Research Institute Vs Government of Kerala
High Court Of Kerala · (2011) 4 KLT 106
Kerala Building Tax Act, 1975 — Section 3
High Courts09 Aug 2011Allowed
Manu R. and Benchamin Jose Jacob Vs State of Kerala
High Court Of Kerala · (2011) 08 KL CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 439Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011 — Section 4Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 332
High Courts09 Aug 2011Allowed
Abdul Hameed @ Ammi Vs State of Kerala
High Court Of Kerala · (2011) 08 KL CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 308, 324, 34, 427, 452
High Courts09 Aug 2011Dismissed
Sikkander Ali Khan, Rasheed P.M. and Mahinkutty Vs The Sub Inspector of Police and The National Investigation Agency
High Court Of Kerala · (2011) 08 KL CK 0050
National Investigation Agency Act, 2008 — Section 21
High Courts08 Aug 2011Dismissed
Sunny Vs State
High Court Of Kerala · (2011) 3 ILR (Ker) 778 : (2011) 3 KLJ 531 : (2011) 3 KLT 885 : (2011) 1 RCR(Criminal) 2450
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 167(1), 167(3), 172Evidence Act, 1872 — Section 74
High Courts08 Aug 2011Dismissed
Vijayakumar Padamshi Vs P.V. Antony
High Court Of Kerala · (2011) 08 KL CK 0079
Constitution of India, 1950 — Article 227