High Courts07 Sept 2009
Indulekha Vs The Government of Kerala, The City Police Commissioner, The Sub Inspector of Police and Rojin
High Court Of Kerala · (2009) 09 KL CK 0056
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,492 of 2,719
High Courts07 Sept 2009
Surendran Vs Sub Inspector of Police, C.I., Superintendent of Police and Afzal N.R.
High Court Of Kerala · (2009) 09 KL CK 0055
High Courts07 Sept 2009
K.G. Unnikrishnan Vs State of Kerala and Others
High Court Of Kerala · (2009) 09 KL CK 0043
High Courts28 Aug 2009
Aryamol. A Vs University of Kerala and The Regional Director
High Court Of Kerala · (2009) 08 KL CK 0075
National Council for Teacher Education Act, 1993 — Section 14(3), 14(5), 18
High Courts28 Aug 2009Dismissed
Navaikulam Cashew Workers Industrial Co-op. Society Ltd. Vs Enforcement Officer
High Court Of Kerala · (2009) 3 KLT 1039
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1), 6Kerala Cashew Factories (Acquisition) Act, 1974 — Section 3, 3(3), 8
High Courts28 Aug 2009
Thalapalam Service Co-operative Bank Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 2010 Ker 6 : (2009) 3 ILR (Ker) 821 : (2009) 4 KLT 50
Constitution of India, 1950 — Article 19, 19(1), 226, 32General Clauses Act, 1897 — Section 3(60)Right to Information Act, 2005 — Section 18, 19, 2, 3, 5
High Courts28 Aug 2009
T.N. Prathapan Vs The State of Kerala and The Commissioner of Excise
High Court Of Kerala · (2009) 08 KL CK 0057
Foreign Liquor Rules — Rule 28AKerala Abkari Act, 1077 — Section 71Kerala Abkari Shops Disposal Rules, 2002 — Rule 7(11)
High Courts28 Aug 2009Dismissed
Guruvayur Devaswom and Another Vs P.V. Sasidharan and Others
High Court Of Kerala · (2009) 4 ILR (Ker) 91 : (2009) 3 KLJ 222
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 14 Rule 4, Order 14 Rule 5Constitution of India, 1950 — Article 227Guruvayoor Devaswom Act, 1978 — Section 29, 32
High Courts28 Aug 2009Dismissed
Kerala Builders Forum and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 4 ILR (Ker) 145 : (2009) 3 KLJ 228 : (2009) 4 KLT 658
Companies Act, 1956 — Section 359Constitution of India, 1950 — Article 14, 19(1), 366 , 38 , 39Kerala Finance (Amendment) Act, 2007 — Section 2
High Courts28 Aug 2009Allowed
Porinchu Vs Joint Registrar of Co-operative Societies
High Court Of Kerala · (2009) 3 ILR (Ker) 927 : (2009) 4 KLT 105
Constitution of India, 1950 — Article 141
High Courts27 Aug 2009Dismissed
Asianet Satellite Communications Limited and Another Vs State of Kerala and Others
High Court Of Kerala · (2012) 3 KLJ 672 : (2011) 37 VST 321
Cable Television Networks (Regulation) Act, 1995 — Section 2Constitution of India, 1950 — Article 14, 268AFinance Act, 1994 — Section 65(105), 65(22), 66
High Courts27 Aug 2009Allowed
Thiruvalla East Co-operative Bank Ltd. Vs Joint Registrar
High Court Of Kerala · (2009) 4 ILR (Ker) 41 : (2009) 4 KLT 378
Kerala Co-operative Societies Rules, 1969 — Rule 66, 66(5)
High Courts27 Aug 2009
Cheria Chamy Vs Pattambi Grama Panchayat
High Court Of Kerala · (2009) 4 KLT 127 : (2010) 6 RCR(Civil) 806
Kerala Municipalities Act, 1994 — Section 215Kerala Stamp Act, 1959 — Section 2(1)Transfer of Property Act, 1882 — Section 105
High Courts27 Aug 2009Allowed
Abdul Razack Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 4705 : (2009) 4 ILR (Ker) 84 : (2009) 3 KLJ 343 : (2010) 6 RCR(Criminal) 557
Constitution of India, 1950 — Article 14, 19, 21, 3, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304, 304(2)Legal Aid to Accused Rules, 1992 — Rule 3, 3(6), 4
High Courts27 Aug 2009
Mohammed, K. and Others Vs Calicut Corporation and Others
High Court Of Kerala · (2009) 08 KL CK 0027
Constitution of India, 1950 — Article 33Kerala Municipalities Act, 1994 — Section 215Kerala Stamp Act, 1959 — Section 105, 2(1)
High Courts27 Aug 2009
Balakrishnan Vs Balan
High Court Of Kerala · (2010) 1 CivCC 234 : (2009) 4 KLT 699 : (2010) 7 RCR(Civil) 649
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts25 Aug 2009Allowed
National Insurance Co. Ltd. Vs Divakaran
High Court Of Kerala · (2010) ACJ 2143 : (2009) 4 KLT 90 : (2011) 7 RCR(Civil) 1441
Motor Vehicles Act, 1988 — Section 163, 163A, 164A
High Courts25 Aug 2009Dismissed
Sasikumar Vs Sheeba
High Court Of Kerala · (2009) 4 KLT 384
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 2(3)
High Courts25 Aug 2009Allowed
Rajan Mathai Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 822
Kerala Civil Courts Act, 1957 — Section 12, 13Kerala Insolvency Act, 1956 — Section 3, 79, 79(1)
High Courts25 Aug 2009
The Ta-Aleemul Islam Trust and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 4 ILR (Ker) 308 : (2009) 3 KLJ 496 : (2009) 4 KLT 225
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 2(e), 2(ja), 4, 7, 8