COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,491 of 2,719

High Courts09 Sept 2009Dismissed

Usha Thayyil Vs State of Kerala and Others

High Court Of Kerala · (2009) 4 ILR (Ker) 68 : (2009) 3 KLJ 433 : (2009) 4 KLT 1

Kerala Education Rules, 1959 — Rule 44(1), 45, 45B(1), 45B(4), 51AKerala State and Subordinate Services Rules, 1958 — Rule 38

High Courts09 Sept 2009

New India Assurance Co. Ltd. Vs Alekutty Antony

High Court Of Kerala · (2009) 4 KLT 130 : (2011) 7 RCR(Civil) 2133

Motor Vehicles Act, 1988 — Section 166

High Courts09 Sept 2009Allowed

Sunderlal Vs Union of India (UOI)

High Court Of Kerala · (2009) 09 KL CK 0017

High Courts09 Sept 2009Dismissed

Commissioner of Income Tax Vs Travancore Titanium Products Ltd.

High Court Of Kerala · (2010) 1 ILR (Ker) 485 : (2010) 187 TAXMAN 81

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

High Courts08 Sept 2009

Divya Ponnan Vs Mahatma Gandhi University

High Court Of Kerala · (2009) 4 KLT 281

High Courts08 Sept 2009Allowed

Seyad Vs State of Kerala

High Court Of Kerala · (2010) 1 Crimes 675 : (2009) 3 ILR (Ker) 924 : (2009) 4 KLT 51

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts08 Sept 2009Dismissed

Chathukutty P. Vs Kalpetta Municipality and Others

High Court Of Kerala · (2009) 4 ILR (Ker) 164 : (2009) 3 KLJ 428 : (2009) 4 KLT 303

Kerala Municipalities Act, 1994 — Section 57

High Courts08 Sept 2009

Karibhaghom Coir Industries, Kovalam Coir Industries Co-operative and The Panathura Coir Industries Vs The State of Kerala, The District Collector and A and N Hotel Enterprises

High Court Of Kerala · (2009) 09 KL CK 0059

High Courts08 Sept 2009Dismissed

Indian Airports Kamgar Union Vs The Union of India (UOI) and Others

High Court Of Kerala · (2009) 09 KL CK 0058

Constitution of India, 1950 — Article 226

High Courts08 Sept 2009

Harmony International Projects Pvt. Ltd. Vs The State of Kerala, The District Collector, The Village Officer and Kalamassery Municipality

High Court Of Kerala · (2009) 09 KL CK 0054

High Courts08 Sept 2009Dismissed

P.P. Thomas Vs Cochin Port Trust, The Chairman, Cochin Port Trust and Chief Mechanical Engineer

High Court Of Kerala · (2009) 09 KL CK 0037

Constitution of India, 1950 — Article 226

High Courts08 Sept 2009Allowed

State of Kerala Vs Thrimathy Contracting Company

High Court Of Kerala · (2009) 4 KLT 982 : (2011) 44 VST 70

Kerala General Sales Tax Act, 1963 — Section 5(1), 7(7)

High Courts08 Sept 2009

Pushpam Simon Vs Karumkulam Grama Panchayat

High Court Of Kerala · (2010) 1 ILR (Ker) 167 : (2009) 4 KLT 561

Constitution of India, 1950 — Article 243F(1), 326Kerala Panchayat Raj Act, 1994 — Section 2, 20, 21, 21(1), 30Representation of the People Act, 1950 — Section 19, 20

High Courts07 Sept 2009Allowed

Regional P.F. Commissioner, E.P.F. Organisation Vs Administrator, Cosmopolitan Hospitals (P) Ltd. and Another

High Court Of Kerala · (2010) 125 FLR 1112 : (2010) 1 LLJ 14 : (2010) 4 SLR 623

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2

High Courts07 Sept 2009

Krishnan Nair Vs Secretary, Corporation of Thiruvananthapuram

High Court Of Kerala · (2010) 2 KLT 128

Constitution of India, 1950 — Article 226Kerala Municipalities Act, 1994 — Section 509Kerala Panchayat Raj Act, 1994 — Section 271F, 271S, 271S(3), 271S(4), 271U

High Courts07 Sept 2009

M.O. Pushpendran, Deputy Director Vs State of Kerala and The Departmental Promotion Committee

High Court Of Kerala · (2009) 09 KL CK 0084

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 34, 35Kerala State and Subordinate Services Rules, 1958 — Rule 17A

High Courts07 Sept 2009Dismissed

Forum For Social Justice Vs State of Kerala and Another

High Court Of Kerala · (2009) 4 ILR (Ker) 456 : (2009) 3 KLJ 538 : (2009) 4 KLT 176

Constitution of India, 1950 — Article 39ALegal Services Authorities Act, 1987 — Section 11A, 3, 3A, 4, 5

High Courts07 Sept 2009Allowed

George Mathew and Aani George Vs The Sub Inspector of Police and C.J. Titto

High Court Of Kerala · (2009) 09 KL CK 0079

High Courts07 Sept 2009Dismissed

Thomas @ Shaji and Aleykutty Vs Annamma @ Jayarani

High Court Of Kerala · (2009) 09 KL CK 0078

Evidence Act, 1872 — Section 3Family Courts (Procedure) Rules, 1989 — Rule 10

High Courts07 Sept 2009Dismissed

K.V. Narayanan and Others Vs The State of Kerala and Others

High Court Of Kerala · (2009) 09 KL CK 0057