High Courts10 Nov 2009Allowed
Rakhi Vs Accountant General
High Court Of Kerala · (2010) 1 KLT 50
Hindu Marriage Act, 1955 — Section 5Kerala Service Rules, 1959 — Rule 90, 90(6)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,478 of 2,719
High Courts10 Nov 2009Allowed
Abu Vs State of Kerala
High Court Of Kerala · (2009) 3 KLJ 720 : (2010) 5 RCR(Criminal) 823
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)(b)Explosive Substances Act, 1908 — Section 5, 7Explosives Act, 1884 — Section 5, 9(B)(1)(b)
High Courts10 Nov 2009
Reji Jose Vs Director General of Police
High Court Of Kerala · (2009) 4 KLT 921
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482
High Courts10 Nov 2009Allowed
Martin and harris Pvt. Ltd. Vs Assistant Commissioner (Assmt) and Others
High Court Of Kerala · (2011) 42 VST 492
Kerala General Sales Tax Act, 1963 — Section 17D, 17D(2), 17D(3), 43
High Courts09 Nov 2009Dismissed
Amose D. Vs C. Selvaraj and Others
High Court Of Kerala · (2010) 1 ILR (Ker) 491 : (2009) 3 KLJ 802 : (2009) 4 KLT 827
High Courts09 Nov 2009Dismissed
The Chalakkudy Municipality and Another Vs Malavika and Another
High Court Of Kerala · (2009) 4 ILR (Ker) 591 : (2009) 3 KLJ 732 : (2009) 4 KLT 714
Registration of Births and Deaths Act, 1969 — Section 12, 14, 15, 17, 23
High Courts09 Nov 2009Dismissed
Shiva Vs Fertilizers and Chemicals Travancore Ltd.
High Court Of Kerala · (2010) 1 CivCC 322 : (2009) 4 ILR (Ker) 832 : (2009) 4 KLT 950 : (2010) 6 RCR(Civil) 1006
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts09 Nov 2009Allowed
Abu Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Explosive Substances Act, 1908 — Section 5, 7Explosives Act, 1884 — Section 5, 9B(1)
High Courts09 Nov 2009
Madhavan @ Rajan Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 302, 34, 397, 411, 449
High Courts06 Nov 2009
Issac Thomas Vs State of Kerala
High Court Of Kerala · (2011) 1 CivCC 738 : (2011) 1 RCR(Civil) 797 : (2011) 1 RCR(Civil) 797 : (2011) 1 RCR(Criminal) 469
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts06 Nov 2009Dismissed
Pathu Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0115
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts06 Nov 2009Allowed
State of Kerala Vs Devika Asokan and Union of India (UOI)
High Court Of Kerala · (2009) 11 KL CK 0114
High Courts06 Nov 2009Dismissed
Shahan Sha, A. and Another Vs State of Kerala
High Court Of Kerala · (2009) 11 KL CK 0101
Constitution of India, 1950 — Article 25Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 295A, 34, 377
High Courts06 Nov 2009Allowed
Commissioner of Income Tax Vs Kallada Wines
High Court Of Kerala · (2010) 325 ITR 125
Income Tax Act, 1961 — Section 263
High Courts06 Nov 2009Allowed
M/s. I.B.S. Software Services Group (P) Ltd. Vs Leo Thomas and Others
High Court Of Kerala · (2009) 4 ILR (Ker) 714 : (2009) 3 KLJ 701 : (2009) 4 KLT 797
Constitution of India, 1950 — Article 227Kerala Stamp Act, 1959 — Section 13, 2(a)(i), 34
High Courts06 Nov 2009Dismissed
Commissioner of Income Tax Vs Interseas, Sea Food Exporters
High Court Of Kerala · (2010) 233 CTR 77 : (2010) 188 TAXMAN 343
Central Sales Tax Act, 1956 — Section 5(3)Export (Quality Control and Inspection) Act, 1963 — Section 17Income Tax Act, 1961 — Section 40A(3)
High Courts06 Nov 2009Dismissed
Biju Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 190 : (2009) 3 KLJ 709 : (2009) 4 KLT 710
Criminal Procedure Code, 1973 (CrPC) — Section 2(a), 438Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 21, 24Penal Code, 1860 (IPC) — Section 129, 135, 136, 138, 140
High Courts06 Nov 2009Dismissed
John Arthur Henshaw Vs Sulochana
High Court Of Kerala · (2010) 1 ILR (Ker) 290 : (2010) 1 KLT 10
Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 226, 227Court Fees Act, 1870 — Section 16, 20(1)
High Courts05 Nov 2009Dismissed
K.M. Moosa Vs Inspecting Assistant Commissioner and Another
High Court Of Kerala · (2010) 30 VST 228
Kerala General Sales Tax Act, 1963 — Section 17(3), 23B, 23B(4)