High Courts23 Nov 2009Dismissed
P. Sarada, Sewing Teacher Vs The Secretary to Government, The Director of Public Instruction, The Assistant Educational Officer and The Manager
High Court Of Kerala · (2009) 11 KL CK 0109
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,475 of 2,719
High Courts23 Nov 2009
Santhosh Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 164, 209, 232, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts23 Nov 2009
The Assistant Education Officer, The Deputy Director (Education), The State of Kerala and The Head Master, Government Vs K.N. Lakshmi
High Court Of Kerala · (2009) 11 KL CK 0074
High Courts23 Nov 2009
Jose Vs Assistant Commissioner (Assessment)
High Court Of Kerala · (2010) 1 KLT 816
Central Excises and Salt Act, 1944 — Section 15Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 19(1), 199, 200, 207
High Courts23 Nov 2009Allowed
K.M. Jose Vs Assistant Commissioner (Assessment), Value Added Tax and Others
High Court Of Kerala · (2010) 30 VST 68
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 19(1), 199, 200, 207Kerala Value Added Tax Act, 2003 — Section 2, 2(43), 3(1), 30, 6
High Courts23 Nov 2009Dismissed
T.O. Abraham and Co. Vs Deputy Commissioner of Income Tax, Central Circle, Trivandrum
High Court Of Kerala · (2010) 325 ITR 201 : (2011) 197 TAXMAN 49
Income Tax Act, 1961 — Section 144, 260A, 44AD
High Courts23 Nov 2009Dismissed
Kutaguptan Vs Canara Bank
High Court Of Kerala · (2010) 2 BC 264 : (2010) 1 ILR (Ker) 464 : (2010) 1 KLT 361
Income Tax (Certificate Proceedings) Rules, 1962 — Rule 68BIncome Tax Act, 1961 — Section 245IRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(20), 19(22), 24
High Courts23 Nov 2009Dismissed
Subhash K.S. Vs The Joint Registrar of Co-operative Societies, Kottayam and Others
High Court Of Kerala · (2010) 1 KLJ 631 : (2010) 1 KLT 352
High Courts20 Nov 2009Dismissed
Vijayan Vs State of Kerala and Others
High Court Of Kerala · (2009) 11 KL CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 439Passports (Amendment) Act, 1993 — Section 12(1A)Passports Act, 1967 — Section 12(1)
High Courts20 Nov 2009Dismissed
T.M.L. Financial Services Ltd. Vs Vinod Kumar
High Court Of Kerala · (2010) 1 CivCC 726 : (2010) 1 KLT 209
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 5, 8Civil Procedure Code, 1908 (CPC) — Section 9
High Courts20 Nov 2009
Eliyamma Kuriakkose Vs The Plantation Corporation of Kerala Ltd.
High Court Of Kerala · AIR 2010 Ker 52 : (2010) 1 ILR (Ker) 266 : (2009) 4 KLT 874
Constitution of India, 1950 — Article 226Kerala Court Fees and Suits Valuation Act, 1959 — Article 3(A)(2)Kerala High Court Act, 1958 — Section 5
High Courts20 Nov 2009
All Kerala Private Bankers Association and Another Vs State of Kerala and Another
High Court Of Kerala · (2009) 3 KLJ 743 : (2009) 4 KLT 867
Constitution of India, 1950 — Article 243I, 265, 276Kerala Panchayat Raj Act, 1994 — Section 204, 205, 254
High Courts20 Nov 2009
Mullikulangara Devi Kshethra Bharana Vs The District Collector and Others
High Court Of Kerala · (2009) 11 KL CK 0078
High Courts20 Nov 2009Allowed
George Joseph, General Secretary Vs S. Chandramohan Nair, Member, The Secretary to Government and State of Kerala
High Court Of Kerala · AIR 2010 Ker 68 : (2009) 4 ILR (Ker) 719 : (2009) 4 KLT 853
Constitution of India, 1950 — Article 217, 226Consumer Protection Act, 1986 — Section 16, 16(1), 16(1A), 16(3)Kerala Consumer Protection Rules, 2005 — Rule 16, 17
High Courts20 Nov 2009Dismissed
Vasu, K.C. Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0046
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts20 Nov 2009Dismissed
E.P. Kochukrishnan, K. Kumaran, Advocate K. Ramakrishnan, Advocate and R. Jayakrishnan Vs State of Kerala and The Chittur Thathamangalam Municipality
High Court Of Kerala · (2009) 11 KL CK 0038
Kerala Municipalities Act, 1960 — Section 215, 245, 509, 565Kerala Municipality (Profession Tax) Rules, 2005 — Rule 3(2)
High Courts20 Nov 2009
BBP Properties (P) Ltd. Vs Chengamanadu Grama Panchayat and Another
High Court Of Kerala · (2009) 11 KL CK 0022
Kerala Panchayat Raj (Manner of Service of Notices) Rules, 1996 — Rule 3, 3(1)
High Courts20 Nov 2009
Commissioner of Income Tax Vs Director, Prasar Bharti
High Court Of Kerala · (2010) 230 CTR 277 : (2010) 325 ITR 205 : (2010) 189 TAXMAN 315
Income Tax Act, 1961 — Section 194D, 194H
High Courts19 Nov 2009Dismissed
Biju Vs S.I. of Police
High Court Of Kerala · (2009) 4 KLT 778
Criminal Procedure Code, 1973 (CrPC) — Section 41(1), 438Penal Code, 1860 (IPC) — Section 34, 379, 380, 438, 457
High Courts19 Nov 2009Dismissed
Abraham Thomson Vs Kunjamma Jeevamony
High Court Of Kerala · (2010) 1 ILR (Ker) 133 : (2010) 1 KLT 99
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Travancore Christian Succession Regulation Act, 1092 — Section 24, 28, 29, 30Travancore Ezhava Act, 1100 — Section 1(2)