High Courts19 Nov 2009
Usha Jose Vs The Mahatma Gandhi University and The Controller of Examinations
High Court Of Kerala · (2009) 11 KL CK 0119
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,476 of 2,719
High Courts19 Nov 2009
Pathanamthitta District Railway, Thomas Chandapillai and V.K. Subhash Vs Union of India (UOI), The General Manager, The Divisional Railway Manager and The Environmental Engineer
High Court Of Kerala · (2009) 11 KL CK 0118
High Courts19 Nov 2009
Sujatha P.G. Vs K.P. Krishnakumar and Another
High Court Of Kerala · (2009) 3 KLJ 758
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(b), 201, 409, 466, 468Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)
High Courts19 Nov 2009
C. Sebastian Vs The State of Kerala, Joint Regional Transport Officer, The Tahsildar (RR), Nedumangadu and The Manager, Vijay Hemant Finance
High Court Of Kerala · AIR 2010 Ker 75
Kerala Motor Vehicles Taxation Act, 1976 — Section 3(2), 3(3), 9, 9(1)Motor Vehicles Taxation Rules — Rule 5
High Courts19 Nov 2009Dismissed
The South Indian Bank Ltd. Vs Smt. Binu, Debts Recovery Tribunal and The Revenue Divisional Officer
High Court Of Kerala · (2009) 11 KL CK 0094
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31A
High Courts19 Nov 2009Dismissed
Salu Varghese Vs Prabhakaran
High Court Of Kerala · (2010) 1 KLT 280
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 66, 47Limitation Act, 1908 — Article 125, 3Limitation Act, 1963 — Article 175
High Courts19 Nov 2009Dismissed
Mohandas K.P. Vs State Election Commissioner and Others
High Court Of Kerala · (2009) 3 KLJ 746
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2(h), 2(ii), 3(1)(a), 3(1)(b)
High Courts18 Nov 2009
Sundaram Finance Ltd. Vs State of Kerala, The Secretary to Government, The Commissioner of Commercial Taxes and The General Manager
High Court Of Kerala · AIR 2010 Ker 80 : (2010) 1 ILR (Ker) 201 : (2009) 4 KLT 833
General Clauses Act, 1897 — Section 3(42)Industrial Finance Corporation Act, 1948 — Section 3Kerala Money Lenders Act, 1958 — Section 2(7)
High Courts18 Nov 2009
The Commissioner of Income Tax Vs Synthite Industrial Chemicals Ltd.
High Court Of Kerala · (2009) 11 KL CK 0069
Income Tax Act, 1961 — Section 115JAA, 140A, 234A, 234B, 234C
High Courts18 Nov 2009Dismissed
Perinthalmanna Taluk Rural Housing Co-op. Society Vs Unnikrishnan
High Court Of Kerala · (2010) 1 KLT 124
Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Limitation Act, 1963 — Article 134
High Courts18 Nov 2009
Kerala State Pharmacy Council Vs State of Kerala
High Court Of Kerala · (2010) 2 KLT 200
Kerala State Pharmacy Council Rules — Rule 104Pharmacy Act, 1948 — Section 26
High Courts18 Nov 2009Dismissed
Wilson Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392, 397, 449
High Courts17 Nov 2009
Commissioner of Income Tax Vs TCM Ltd.
High Court Of Kerala · (2011) 240 CTR 155 : (2011) 330 ITR 144
Income Tax Act, 1961 — Section 149, 150, 150(2)
High Courts17 Nov 2009
Selvy Valentrina Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 5 : (2010) 5 SLR 42
Animal Husbandry Subordinate Service Rules — Rule 3Constitution of India, 1950 — Article 16, 16(1), 16(4), 38, 39Kerala State and Subordinate Services Rules, 1958 — Rule 39
High Courts17 Nov 2009Dismissed
P.K. Gangadharan Nair, Advocate and Mrs. Mani G. Nair Vs State of Kerala, The Secretary to Health Department, The Director of Medical Education and The Indian Medical Council
High Court Of Kerala · (2009) 11 KL CK 0079
Constitution of India, 1950 — Article 21Indian Medical Council Act, 1956 — Section 27Kerala Government Servants (Conduct) Rules, 1960 — Rule 50
High Courts17 Nov 2009Dismissed
P. Kuknhappa Nair and Co. Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 322 ITR 437
Income Tax Act, 1961 — Section 277, 278B
High Courts16 Nov 2009Allowed
Commissioner of Income Tax Vs Vanaja Textiles Ltd.
High Court Of Kerala · (2010) 325 ITR 132
Income Tax Act, 1961 — Section 143(1)(a)
High Courts16 Nov 2009
Lal John Vs C.R. Manoharan and Others
High Court Of Kerala · (2009) 11 KL CK 0072
High Courts16 Nov 2009Allowed
In Re: Al-ahali Business Trade Links P. Ltd.
High Court Of Kerala · (2010) 157 CompCas 501
Companies (Court) Rules, 1959 — Rule 246, 265Companies Act, 1956 — Section 100, 101, 391, 392, 393
High Courts16 Nov 2009Allowed
Commissioner of Income Tax Vs Dhanalakshmi Weaving Works
High Court Of Kerala · (2011) 241 CTR 285 : (2011) 331 ITR 188 : (2011) 199 TAXMAN 35
Income Tax Act, 1961 — Section 57