COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,464 of 2,719

High Courts11 Jan 2010Dismissed

Shino Paul Vs State of Kerala

High Court Of Kerala · (2010) 2 Crimes 12 : (2010) 1 ILR (Ker) 584 : (2010) 1 KLT 339 : (2011) 6 RCR(Criminal) 1231

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 173(2), 173(5)Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 201

Read judgment

High Courts08 Jan 2010Dismissed

Praveen, A. Vs High Court of Kerala and Others

High Court Of Kerala · (2010) 1 KLT 417

Kerala State and Subordinate Services Rules, 1958 — Rule 10

Read judgment

High Courts08 Jan 2010Allowed

Anniamma Mathew, Anitha Rani Mathew, Anila Mathew and Anish Mathew Vs Alichen Varghese Kutty, Kochumon Jacob, The New India Assurace Co. Ltd. and M.V. Chacko

High Court Of Kerala · (2010) 01 KL CK 0108

Read judgment

High Courts08 Jan 2010

Somarajan Vs State of Kerala

High Court Of Kerala · (2010) 01 KL CK 0085

Read judgment

High Courts08 Jan 2010

P.G. Sasidharan and Others Vs The K.S.R.T.C. and Others

High Court Of Kerala · (2010) 01 KL CK 0078

Read judgment

High Courts08 Jan 2010Allowed

Janaky Vs State of Kerala, The Director and District Animal Husbandry Officer

High Court Of Kerala · (2010) 01 KL CK 0072

Read judgment

High Courts08 Jan 2010Dismissed

Kerala Livestock Development Board Vs Kerala Livestock Development Board Employee

High Court Of Kerala · (2010) 01 KL CK 0066

Industrial Disputes Act, 1947 — Section 2

Read judgment

High Courts08 Jan 2010Disposed Off

The Director General of Income Tax, The Chief Commissioner of Income Tax, Directorate of Income Tax Vigilance and The Chairman Vs M.K. Surendran

High Court Of Kerala · (2010) 01 KL CK 0064

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119

Read judgment

High Courts08 Jan 2010Dismissed

Pulkuizhiyil Mohammedkutty Vs Pookkottil Sadanandan and Another

High Court Of Kerala · (2010) 2 ILR (Ker) 217 : (2010) 2 KLJ 7 : (2010) 1 KLT 1018

Kerala Panchayat Raj Act, 1994 — Section 100, 100(c), 101, 102, 107

Read judgment

High Courts08 Jan 2010

Smt. Aseena Abubaker Vs The Vice Chancellor, The Principal and Controller of Examinations

High Court Of Kerala · (2010) 01 KL CK 0048

Read judgment

High Courts08 Jan 2010Dismissed

State of Kerala Vs P.E. Krishna Kumari

High Court Of Kerala · (2010) 01 KL CK 0043

Constitution of India, 1950 — Article 14Kerala Education Rules, 1959 — Rule 3

Read judgment

High Courts08 Jan 2010Dismissed

K.G. Unnikrishnan and K.S. Beena Vs Thrissur Corporation and Mrs. Leena Benny

High Court Of Kerala · (2010) 01 KL CK 0032

Kerala Municipalities Act, 1960 — Section 215(4)

Read judgment

High Courts08 Jan 2010

Commissioner of Income Tax Vs Ishwardas Sons

High Court Of Kerala · (2010) 192 TAXMAN 48

Income Tax Act, 1961 — Section 41(1), 43B

Read judgment

High Courts07 Jan 2010Allowed

Commissioner of Income Tax Vs K.V. Sudhakaran

High Court Of Kerala · (2011) 245 CTR 596 : (2012) 344 ITR 25

Income Tax Act, 1961 — Section 132, 158BB, 158BC, 158BD

Read judgment

High Courts07 Jan 2010

Johny Vs State of Kerala and Others

High Court Of Kerala · (2010) 01 KL CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

Read judgment

High Courts07 Jan 2010Allowed

Commissioner of Income Tax Vs Popular Vehicles and Services Ltd.

High Court Of Kerala · (2010) 191 TAXMAN 333

Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(3), 147

Read judgment

High Courts07 Jan 2010Dismissed

The National Insurance Co. Ltd. Vs Velappan Nair Pillai, Rathnamma Nair and Sanjai Kumar Nair

High Court Of Kerala · (2010) 01 KL CK 0107

Read judgment

High Courts07 Jan 2010Dismissed

State of Kerala and Director of Insurance Medical Services Vs Dr. Tom Ephrem D., Ortho-Surgeon and Others

High Court Of Kerala · (2010) 01 KL CK 0092

Kerala Service Rules, 1958 — Rule 91A

Read judgment

High Courts07 Jan 2010Dismissed

Manager Vs The Regional Provident Fund Commissioner, The Employees Provident Fund Appellate and Assistant Provident Fund Commissioner

High Court Of Kerala · (2010) 01 KL CK 0083

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B

Read judgment

High Courts07 Jan 2010

Mohanan Vs Muhiyudheen

High Court Of Kerala · (2010) 1 KLT 512

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20

Read judgment