High Courts16 Oct 2009Dismissed
Punnakkattu Hidayathulla Vs Cherussola Soudath
High Court Of Kerala · (2009) 10 KL CK 0056
Family Courts Act, 1984 — Section 19
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,483 of 2,719
High Courts16 Oct 2009Allowed
Jyothish Vs The State of Kerala
High Court Of Kerala · (2011) 2 KLJ 596
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 185
High Courts16 Oct 2009Dismissed
Infoparks Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2009) 227 CTR 486 : (2010) 186 TAXMAN 328
Finance Act, 2008 — Section 2Income Tax Act, 1961 — Section 10, 11, 12A, 197, 197(1)
High Courts16 Oct 2009Dismissed
N.D. Nair Vs George Martin
High Court Of Kerala · (2011) 3 Crimes 680 : (2011) 2 ILR (Ker) 335 : (2011) 2 KLJ 238 : (2011) 2 KLT 23 : (2012) 1 RCR(Civil) 327
Criminal Procedure Code, 1973 (CrPC) — Section 320(8), 482Legal Services Authorities Act, 1987 — Section 20, 21Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Oct 2009
Commissioner of Income Tax Vs Mangalam Publications India (P.) Ltd.
High Court Of Kerala · (2010) 190 TAXMAN 38
Income Tax Act, 1961 — Section 36(1)
High Courts16 Oct 2009Allowed
Betsy and Another Vs Nil
High Court Of Kerala · (2011) ACJ 261 : (2010) 2 CivCC 186 : (2011) 2 TAC 535
Constitution of India, 1950 — Article 366Hindu Marriage Act, 1955 — Section 13, 13B, 2, 2(1)
High Courts16 Oct 2009Dismissed
Muhammed Davood and Another Vs Hafsath and Another
High Court Of Kerala · AIR 2010 Ker 21 : (2010) 2 BC 324
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Evidence Act, 1872 — Section 3Family Courts Act, 1984 — Section 7, 7(1)
High Courts16 Oct 2009Allowed
In Re: Betsy and Sadanandan
High Court Of Kerala · (2009) 4 KLT 631
Constitution of India, 1950 — Article 366Hindu Marriage Act, 1955 — Section 13, 13B, 2, 2(1)
High Courts15 Oct 2009Allowed
Commissioner of Income Tax Vs Hotel and Allied Trades (P) Ltd.
High Court Of Kerala · (2010) 233 CTR 485
Income Tax Act, 1961 — Section 260A
High Courts15 Oct 2009Dismissed
Kunjachan Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 648
Constitution of India, 1950 — Article 14, 166
High Courts15 Oct 2009Allowed
Soja Beegum Vs Additional Chief Secretary to Government
High Court Of Kerala · (2009) 4 KLT 550
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85, 86Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 12, 3, 3(1), 3(2)
High Courts15 Oct 2009Dismissed
Joseph George and Co. Vs Income Tax Officer and Another
High Court Of Kerala · (2010) 328 ITR 161
Income Tax Act, 1961 — Section 234A, 234B
High Courts15 Oct 2009Allowed
K.M. Thomas Vs Kerala Khadi and Village Indus. Board
High Court Of Kerala · (2009) 10 KL CK 0066
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14Kerala Revenue Recovery Act, 1968 — Section 7, 71, 72
High Courts15 Oct 2009
Vijayan Vs State of Kerala
High Court Of Kerala · (2009) 10 KL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 227, 229Kerala Abkari Act, 1077 — Section 10, 13, 55
High Courts15 Oct 2009Dismissed
K.A. Devassykutty and K.J. Jose Vs The State of Kerala, The Commissioner and Secretary, The District Collector and The Tahsildar
High Court Of Kerala · (2009) 10 KL CK 0057
Constitution of India, 1950 — Article 14Kerala Government Land Assignment Act, 1960 — Section 2(2), 3, 8Transfer of Property Act, 1882 — Section 10
High Courts15 Oct 2009Allowed
S. Krishnakumari Vs State of Kerala and Others
High Court Of Kerala · (2009) 10 KL CK 0055
High Courts15 Oct 2009Allowed
Soja Beegum Vs Additional Chief Secretary to Govt., Home Dept. and Others
High Court Of Kerala · (2010) CriLJ 1636
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85, 86Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 12, 3, 3(1), 3(2)
High Courts15 Oct 2009
Rajmohan, M.S. Vs State of Kerala and Others
High Court Of Kerala · (2009) 10 KL CK 0041
Constitution of India, 1950 — Article 21, 226
High Courts15 Oct 2009Dismissed
K. Latheefa Beevi Vs The Principal, Health and Family Welfare
High Court Of Kerala · (2009) 10 KL CK 0024
Government Servants Quarters Allotment and Occupation Rules, 1975 — Rule 2