CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,435 of 2,719

High Courts11 Jun 2010

Samdeep Varghese Vs State of Kerala and Others

High Court Of Kerala · (2010) 06 KL CK 0131

Criminal Procedure Code, 1973 (CrPC) — Section 438, 70, 71, 72, 73Information Technology Act, 2000 — Section 65, 66, 66A, 66C, 66DPenal Code, 1860 (IPC) — Section 120B, 408, 419, 420, 467
Read judgment
High Courts10 Jun 2010

Dawood Vs Zubaida

High Court Of Kerala · (2010) 3 CivCC 898 : (2011) 1 RCR(Civil) 41 : (2011) 1 RCR(Civil) 41

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Dissolution of Muslim Marriages Act, 1939 — Section 2
Read judgment
High Courts10 Jun 2010

Dawood Vs Zubaida, B.A.

High Court Of Kerala · (2011) 1 RCR(Civil) 41

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Dissolution of Muslim Marriages Act, 1939 — Section 2
Read judgment
High Courts08 Jun 2010Allowed

Koya Vs The Commissioner of Income Tax

High Court Of Kerala · (2010) 3 KLT 801

Income Tax Act, 1961 — Section 220(2), 244ATaxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 2, 3(2)
Read judgment