High Courts16 Nov 2009Allowed
Commissioner of Income Tax Vs C. Vijayan and Co.
High Court Of Kerala · (2009) 11 KL CK 0030
Income Tax Act, 1961 — Section 269SS
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,477 of 2,719
High Courts16 Nov 2009
Ranjith E.G. Vs The C.I. of Police, Ernakulam Central and Another
High Court Of Kerala · (2009) 3 KLJ 727
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts13 Nov 2009
P.C. Thomas Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 231 CTR 306 : (2010) 326 ITR 388 : (2010) 231 TAXMAN 306
Income Tax Act, 1961 — Section 80O
High Courts13 Nov 2009Dismissed
Rahumath Vs Public Service Commission
High Court Of Kerala · (2010) 1 KLT 127
Kerala Public Service Commission (Composition and Conditions of Service of Members and Staff) Regulations, 1957 — Regulation 12(3), 14Kerala State and Subordinate Services Rules, 1958 — Rule 10, 14, 3
High Courts13 Nov 2009Allowed
Mohammed Ali Vs Kulukkalloor Grama Panchayat
High Court Of Kerala · (2010) 1 KLT 273
Constitution of India, 1950 — Article 14Kerala Panchayat Raj (Standing Committee) Rules, 2000 — Rule 15, 15(1), 4, 5, 7Kerala Panchayat Raj Act, 1994 — Section 162, 162(1), 162(10), 162(12), 162(2)
High Courts13 Nov 2009Allowed
Sebastian Jose Vs Indian Overseas Bank Ltd.
High Court Of Kerala · (2010) 1 KLT 980
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1, 115, 60(1)Constitution of India, 1950 — Article 227
High Courts13 Nov 2009Allowed
E.P. Jayarajan Vs Surendran
High Court Of Kerala · (2010) 2 KLT 505 : (2010) 7 RCR(Criminal) 1230
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500Press and Registration of Books Act, 1867 — Section 7
High Courts13 Nov 2009
Subaida Ashraf Vs District General Manager
High Court Of Kerala · (2010) 1 ILR (Ker) 181 : (2010) 1 KLT 193
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1939 — Section 68C, 68DTelegraph (Amendment) Act, 1957 — Section 7, 7B, 7B(2)
High Courts13 Nov 2009
Ramlath Memorial Charitable Trust and Others Vs Peerukannu and Others
High Court Of Kerala · (2010) 1 CivCC 619 : (2009) 3 KLJ 712 : (2009) 4 KLT 848 : (2011) 6 RCR(Criminal) 486
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts12 Nov 2009Dismissed
Radhamani, V. Vs Director of Public Instructions and Others
High Court Of Kerala · (2009) 11 KL CK 0126
Kerala Education Act, 1958 — Section 10, 23Kerala Education Regulations — Regulation 28Kerala Education Rules, 1959 — Rule 2, 2(2), 7A, 9
High Courts12 Nov 2009
T. Mani Vs The Kerala Finance Corporation and Others
High Court Of Kerala · (2009) 11 KL CK 0117
High Courts12 Nov 2009
Rajan Kudumbathil Vs Union of India (UOI) and Others
High Court Of Kerala · (2009) 11 KL CK 0116
High Courts12 Nov 2009Allowed
Asha. P. Vs State of Kerala and Others
High Court Of Kerala · (2009) 4 ILR (Ker) 543
Constitution of India, 1950 — Article 163, 233, 233(1), 233(2), 234Kerala Higher Judicial Service Rules, 1961 — Rule 10, 11, 12, 13, 14Kerala Public Services Act, 1968 — Section 16F, 2, 4
High Courts12 Nov 2009Dismissed
K.P. Namboodiri''s Ayurvedics Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 686
Kerala Value Added Tax Act, 2003 — Section 6(1), 8
High Courts11 Nov 2009
The Commissioner of Income Tax Vs The Pharmaceutical Corporation (IM)
High Court Of Kerala · (2009) 11 KL CK 0070
Income Tax Act, 1961 — Section 140A, 244A
High Courts11 Nov 2009Allowed
Joint Registrar Vs Gopalukrishna Pillai
High Court Of Kerala · (2010) 2 ILR (Ker) 403 : (2009) 4 KLT 824
High Courts11 Nov 2009
Vasanthakumari Vs Raichal Banitta
High Court Of Kerala · (2010) 1 CivCC 390 : (2010) 1 ILR (Ker) 398 : (2009) 4 KLT 930 : (2010) 6 RCR(Civil) 1019
Civil Procedure Code, 1908 (CPC) — Section 60(1)Constitution of India, 1950 — Article 227
High Courts11 Nov 2009Dismissed
Krishnat Madhukar Kadam Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 162, 209, 232, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 34, 392
High Courts11 Nov 2009Dismissed
Joy Alukkas Traders Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0036
Kerala General Sales Tax Act, 1963 — Section 17(1), 17(3), 19(1), 2, 23(3)Kerala General Sales Tax Rules, 1963 — Rule 30
High Courts11 Nov 2009
Santhosh @ Malayattoor Santhosh Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 209, 232, 313, 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 332