High Courts22 Jan 2010Dismissed
Sree Narayana College Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 691
Constitution of India, 1950 — Article 12, 19, 19(1), 19(2)Right to Information Act, 2005 — Section 2, 3, 31, 4
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,461 of 2,719
High Courts22 Jan 2010Allowed
Abdul Jabbar Vs K.S.E.B.
High Court Of Kerala · (2010) 1 ILR (Ker) 536 : (2010) 1 KLT 586
Electricity (Supply) Act, 1948 — Section 79Kerala Service Rules, 1958 — Rule 14E
High Courts22 Jan 2010Dismissed
Allahabad Bank Vs Ley Bros.
High Court Of Kerala · (2010) 2 CivCC 157 : (2010) 1 ILR (Ker) 679 : (2010) 1 KLT 765
Evidence Act, 1872 — Section 91, 92Registration Act, 1908 — Section 17, 17(1)Transfer of Property Act, 1882 — Section 58, 59
High Courts22 Jan 2010Dismissed
Panopharam and Narayaneeyam Vs Union of India (UOI)
High Court Of Kerala · (2011) 22 STR 142
Civil Procedure Code Amendment Act, 1999 — Section 115Constitution of India, 1950 — Article 226, 265, 277Finance Act, 1994 — Section 76, 78, 85, 85(3)
High Courts22 Jan 2010Allowed
George Kuruvilla and Others Vs Kerala State Co-operative Election Commission and Others
High Court Of Kerala · (2011) 4 KLJ 224
Kerala Co-operative Societies Rules, 1969 — Rule 35A(3)
High Courts22 Jan 2010Dismissed
Lee, V.S. Vs State of Kerala and Others
High Court Of Kerala · (2010) 01 KL CK 0003
Constitution of India, 1950 — Article 12, 19, 19(1), 19(2)Right to Information Act, 2005 — Section 2, 3, 31, 4
High Courts21 Jan 2010
Hotel Luciya Drive-In-Restaurant Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 01 KL CK 0146
Income Tax Act, 1961 — Section 158BB, 158BC, 158BD, 2(47), 45(3)
High Courts21 Jan 2010Dismissed
Aiswarya Associates Vs Union of India and Others
High Court Of Kerala · (2012) 49 VST 387
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 265Finance Act, 1994 — Section 76, 78, 8(1), 85, 85(3)
High Courts21 Jan 2010
Tata Tea Ltd. Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2010) 189 TAXMAN 303
Income Tax Act, 1961 — Section 10, 10A, 10AA, 10B, 35B(1A)Special Economic Zones Act, 2005 — Section 2
High Courts21 Jan 2010Allowed
George Muthoot Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 441 : (2010) 1 KLT 399
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 143, 147, 149, 201, 279
High Courts21 Jan 2010
Kalesh Vs Sudheer
High Court Of Kerala · (2011) ACJ 192 : (2010) 1 ILR (Ker) 784 : (2010) 1 KLT 537
High Courts21 Jan 2010
Sukumaran and Others Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 544 : (2010) 1 KLJ 215 : (2010) 1 KLT 546
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Forest Act, 1961 — Section 10, 11, 12, 13, 3Kerala Preservation of Trees Act, 1986 — Section 15, 5, 6, 7, 9
High Courts21 Jan 2010Allowed
T.S. Pushpamma, C.P. Kalesh and C.P. Vinish Vs A. Saifudeen, Managing Partner and The Oriental Insurance Company Limited
High Court Of Kerala · (2010) 01 KL CK 0079
Motor Vehicles Act, 1988 — Section 163A
High Courts21 Jan 2010Dismissed
Panopharam Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 01 KL CK 0018
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 265Finance Act, 1994 — Section 76, 78, 85, 85(3)
High Courts21 Jan 2010
Selvam Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 506 : (2010) 1 KLT 508
Kerala Registration Rules, 1958 — Rule 67Registration Act, 1908 — Section 69(1)
High Courts21 Jan 2010Allowed
Commissioner of Income Tax Vs Metrolla Steels Ltd.
High Court Of Kerala · (2010) 1 KLJ 289
Income Tax Act, 1961 — Section 115JA(1), 115JAA, 115JAA(1), 115JAA(2), 143(1)
High Courts20 Jan 2010Dismissed
V.R. Raveendran Vs M. Sarojini and Others
High Court Of Kerala · (2012) ACJ 243 : (2012) 3 TAC 680
Motor Vehicles Act, 1988 — Section 149(2), 149(4)
High Courts20 Jan 2010Dismissed
P.C. Ajaya Kumar Vs Commissioner of Commercial Taxes
High Court Of Kerala · (2010) 34 VST 158
Kerala Value Added Tax Act, 2003 — Section 94
High Courts20 Jan 2010
Anilkumar Vs R.T.A.
High Court Of Kerala · (2010) 1 ILR (Ker) 722 : (2010) 1 KLT 758
Motor Vehicles Act, 1939 — Section 2(19), 2(20)Motor Vehicles Act, 1988 — Section 2(30), 42, 66(1)
High Courts20 Jan 2010Dismissed
Rasheed Udhinoor Mattumel Vs Commissioner of Customs
High Court Of Kerala · (2010) 255 ELT 58