CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,480 of 2,719

High Courts03 Nov 2009

Ramachandran Master Vs Jyothilal

High Court Of Kerala · (2010) 2 ILR (Ker) 23 : (2010) 2 KLT 103

Constitution of India, 1950 — Article 226Kerala Government Servants (Conduct) Rules, 1960 — Rule 22Kerala Lok Ayukta Act, 1999 — Section 2, 21, 7(1), 9(1), 9(5)
Read judgment
High Courts03 Nov 2009Dismissed

Ramaswamy Vs Kamaraj Ponnuswamy

High Court Of Kerala · (2010) 1 KLT 255

Civil Procedure Code, 1908 (CPC) — Section 122, 5(1), 5(2)Kerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 4A, 4A(2)Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 4, 4(1), 4(2), 7(1)
Read judgment
High Courts30 Oct 2009

State Bank of India Vs Raveendran

High Court Of Kerala · (2009) 4 KLT 683

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 41, Order 21 Rule 41(1), Order 21 Rule 41(2), Order 41 Rule 21Constitution of India, 1950 — Article 227
Read judgment
High Courts29 Oct 2009Allowed

Vidya Vs Government of India

High Court Of Kerala · (2009) 4 KLT 937

Constitution of India, 1950 — Article 15(3), 21, 39, 45, 47Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 29(1), 31, 32, 32(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 33(4), 96
Read judgment
High Courts29 Oct 2009Allowed

Vidya Vs Government of India and Others

High Court Of Kerala · (2010) CriLJ 1387 : (2009) 4 ILR (Ker) 935

Constitution of India, 1950 — Article 15(3), 21, 39, 45, 47Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 29(1), 31, 32, 32(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 32, 33(4), 96
Read judgment