High Courts04 Dec 2009Dismissed
A.R. Nagar Service Co-operative Bank Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 55 : (2010) 1 SLR 331
Constitution of India, 1950 — Article 254, 254(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,472 of 2,719
High Courts04 Dec 2009
Francis Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 1 : (2010) 5 SLR 19
High Courts04 Dec 2009
The District Collector, The Tahsildar, The Sub Inspector of Police and The State of Kerala Vs Abdul Kasim
High Court Of Kerala · (2009) 12 KL CK 0041
Kerala Abkari (Disposal of Confiscated Articles) Rules, 1996 — Rule 4
High Courts04 Dec 2009Dismissed
George Joseph Vs Ramachandran
High Court Of Kerala · (2010) 1 ILR (Ker) 227 : (2010) 1 KLT 105 : (2011) 6 RCR(Criminal) 508
Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 6(2)Kerala Panchayat Raj Act, 1994 — Section 102(1), 52(1A)Penal Code, 1860 (IPC) — Section 143, 147, 149, 153, 447
High Courts04 Dec 2009
The Commissioner of Income Tax, Kottayam Vs M/s. Kumbazha Tourist Home
High Court Of Kerala · (2010) 233 CTR 591 : (2010) 328 ITR 600 : (2010) 1 KLJ 178 : (2010) 1 KLT 635 : (2010) 190 TAXMAN 40
Income Tax Act, 1961 — Section 263, 45, 45(4), 50(1), 55A
High Courts03 Dec 2009
Mani Vs State of Kerala
High Court Of Kerala · (2009) 12 KL CK 0060
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 432, 433, 433AEvidence Act, 1872 — Section 165, 27, 8
High Courts03 Dec 2009Dismissed
Hashim E. Vs The University of Kerala and Others
High Court Of Kerala · (2010) 1 KLJ 647 : (2010) 1 KLT 309
High Courts03 Dec 2009Allowed
CIT Vs Vamadevan Bhanu
High Court Of Kerala · (2011) 330 ITR 559
Income Tax Act, 1961 — Section 271(1)
High Courts03 Dec 2009
Commissioner of Income Tax Vs T.M. Kuruvilla
High Court Of Kerala · (2010) 326 ITR 210
High Courts02 Dec 2009Dismissed
Muraleedharan Nair, K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 915
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79Electricity Act, 2003 — Section 131, 131(1), 131(2), 131(5), 131(6)
High Courts02 Dec 2009Dismissed
Vijayalekshmi Amma Vs Bindu
High Court Of Kerala · (2010) 1 CivCC 536 : (2010) 1 ILR (Ker) 60 : (2010) 1 KLT 79 : (2010) 6 RCR(Civil) 1046
Constitution of India, 1950 — Article 14, 15, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 2, 482Penal Code, 1860 (IPC) — Section 498A
High Courts02 Dec 2009
The South Indian Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 191 TAXMAN 301
Income Tax Act, 1961 — Section 147, 234B(3)
High Courts02 Dec 2009Dismissed
The South Indian Bank Ltd. Vs Commissioner of Income Tax, Trichur
High Court Of Kerala · (2010) 191 TAXMAN 301
Income Tax Act, 1961 — Section 143, 143(1)(a), 147, 153A, 154
High Courts02 Dec 2009
Commissioner of Income Tax Vs Accel Transmatic Systems Ltd.
High Court Of Kerala · (2010) 230 CTR 206
Income Tax Act, 1961 — Section 148, 43B, 80A(2), 80IA, 80IA(5)
High Courts02 Dec 2009Dismissed
Rajan alias Rajan Gopinathan Vs Dr. D. Jayashree Nayar and Leela
High Court Of Kerala · (2011) 1 CivCC 160 : (2010) 1 KLT 142
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 63, Order 38 Rule 10Transfer of Property Act, 1882 — Section 53
High Courts02 Dec 2009Allowed
M.M. Philip Vs Kerala State, Tahsildar and Divisional Forest Officer
High Court Of Kerala · (2009) 12 KL CK 0074
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 3, 114Kerala Revenue Recovery Act, 1968 — Section 135A
High Courts02 Dec 2009
M.K. Abdul Salim Vs The State of Kerala and Sri Aboobacker Chengattu, Secretary
High Court Of Kerala · (2009) 12 KL CK 0059
High Courts02 Dec 2009Dismissed
Sidhik Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 113
Constitution of India, 1950 — Article 14, 16, 21, 226, 315Kerala Public Service Commission (Consultation) Regulations, 1957 — Regulation 104(3)Kerala Public Service Commission Rules of Procedure, 1976 — Rule 15A
High Courts01 Dec 2009Allowed
Kapil Shoukath Ali Vs The Perinthalmanna Co-Operative Agricultural and Rural Development Bank
High Court Of Kerala · (2009) 4 ILR (Ker) 867 : (2009) 3 KLJ 811 : (2010) 1 KLT 22
High Courts01 Dec 2009
The Kerala State Road Transport Vs Sri N.R. Babudas Nair and The State Transport Appellate Tribunal
High Court Of Kerala · (2009) 12 KL CK 0092
Motor Vehicles Act, 1988 — Section 100(3), 104