High Courts09 Mar 2010Allowed
K.V.R. Auto Cars Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 956 : (2010) 2 KLJ 418
Factories Act, 1948 — Section 2Kerala Building Tax Act, 1975 — Section 3(1), 3(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,453 of 2,719
High Courts09 Mar 2010
State of Kerala Vs T.C. Valsamma
High Court Of Kerala · (2010) 1 KLJ 809
Constitution of India, 1950 — Article 14, 16, 21, 226, 37
High Courts09 Mar 2010
Pushpadas Vs Sukumara Pillai
High Court Of Kerala · (2010) 2 KLT 385
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4), 2(3), 2(6)Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106
High Courts09 Mar 2010Allowed
Philip Vs State of Kerala and The Deputy General Manager (Projects)
High Court Of Kerala · (2010) 03 KL CK 0084
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts09 Mar 2010Allowed
State of Kerala Vs Valsamma
High Court Of Kerala · (2010) 2 ILR (Ker) 12 : (2010) 2 KLT 294
Constitution of India, 1950 — Article 14, 16, 21, 226, 37
High Courts09 Mar 2010
Iyyappalli Janaki Vs Special Tahsildar, L.A. Airport
High Court Of Kerala · (2010) 03 KL CK 0055
Land Acquisition Act, 1894 — Section 23, 28, 4
High Courts09 Mar 2010
Joseph, C.C. Vs K.S.E.B. and Others
High Court Of Kerala · (2010) 03 KL CK 0022
Evidence Act, 1872 — Section 91, 92
High Courts09 Mar 2010Allowed
Commissioner of Wealth Tax Vs Synthite Industrial Chemicals Ltd.
High Court Of Kerala · (2010) 328 ITR 334
High Courts08 Mar 2010Dismissed
Somasekharan Nair Vs Divakaran Pillai
High Court Of Kerala · (2010) 2 ILR (Ker) 798 : (2010) 2 KLJ 1022
Kerala Municipality (Removal of Disqualification of Candidates and Councillors in Certain Matters) Rules, 1995 — Rule 3Kerala Panchayat Raj (Removal of Disqualification of Candidates and Members in Certain Cases) Rules, 1995 — Rule 3Kerala Panchayat Raj Act, 1994 — Section 102(1), 34(1), 35, 52(1A)
High Courts08 Mar 2010
George Varghese and Siji K. Varghese Vs State of Kerala
High Court Of Kerala · (2010) 03 KL CK 0100
High Courts05 Mar 2010Dismissed
Subair @ Subeer Vs Detective Inspector, CBCID and Another
High Court Of Kerala · (2010) CriLJ 3161 : (2010) 4 Crimes 381 : (2010) 1 KLJ 787 : (2011) 8 RCR(Criminal) 1897 : (2011) 6 RCR(Criminal) 1182
Criminal Procedure Code, 1973 (CrPC) — Section 439Telegraph Act, 1885 — Section 20, 20(2), 20(3), 4Wireless Telegraphy Act, 1933 — Section 10, 10(3), 3, 6
High Courts05 Mar 2010
ABY Engineers and Consultants (P) Ltd., The Deputy Commissioner of Commercial, The Commissioner of Commercial Taxes and The State of Kerala Vs Sales Tax Officer (Reserve)
High Court Of Kerala · (2010) 03 KL CK 0090
Kerala General Sales Tax Act, 1963 — Section 17, 17(1), 45A, 45A(1)Kerala General Sales Tax Rules, 1963 — Rule 21(7), 27(11)
High Courts05 Mar 2010
Lekhakumari Vs State of Kerala and Trivandrum International Airport
High Court Of Kerala · (2010) 03 KL CK 0089
Land Acquisition Act, 1894 — Section 28A
High Courts05 Mar 2010Dismissed
P.K. Vijaya, Akhil Furniture Works Vs Intelligence Officer-1 and State of Kerala
High Court Of Kerala · (2010) 03 KL CK 0073
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 11, 12, 14, 19, 19(1)
High Courts05 Mar 2010Allowed
Assistant Commissioner (Assessment) Vs Martin and Harris Pvt. Ltd.
High Court Of Kerala · (2010) 2 ILR (Ker) 827 : (2010) 2 KLT 458 : (2011) 42 VST 496
Kerala General Sales Tax Act, 1963 — Section 23B
High Courts05 Mar 2010Allowed
Mohammed, T.A. and Another Vs State of Kerala
High Court Of Kerala · (2011) 263 ELT 202
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 36, 36A, 36A(4)
High Courts05 Mar 2010
Divakaran, T.V. and Others Vs State of Kerala and Others
High Court Of Kerala · (2010) 2 KLJ 234
Kerala Excise and Prohibition Subordinate Service Special Rules, 1974 — Rule 1, 2, 8Kerala State and Subordinate Services Rules, 1958 — Rule 28, 39
High Courts04 Mar 2010Dismissed
V.S. Reddy Vs Excel Glasses Ltd. and Another
High Court Of Kerala · (2010) CriLJ 4171 : (2010) 3 ILR (Ker) 215 : (2011) 6 RCR(Criminal) 366
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 273, 317, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139