High Courts18 Aug 2009Dismissed
Reghuvara Panicker, R. Vs Secretary and Another
High Court Of Kerala · (2009) 08 KL CK 0028
Kerala Panchayat Raj Act, 1994 — Section 238, 238(2), 271F(1), 271J(1), 271K
COURT ARCHIVE
High Court Of Kerala judgments
54,351 judgments · page 1,494 of 2,718
High Courts18 Aug 2009
Deputy Tahsildar (R.R.) K.F.C. and Others Vs Vijaya Builders and Others
High Court Of Kerala · (2009) 08 KL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 57Kerala Revenue Recovery Act, 1968 — Section 16, 2, 34, 5, 68Kerala Revenue Recovery Rules, 1968 — Rule 4, 5, 5(1), 5(3)
High Courts17 Aug 2009Dismissed
Ramachandran Vs Baburaj
High Court Of Kerala · (2009) 4 KLT 744 : (2011) 8 RCR(Criminal) 1224
Evidence Act, 1872 — Section 154
High Courts17 Aug 2009Dismissed
Bhaskaran Vs Deputy Collector
High Court Of Kerala · (2009) 4 KLT 190
Kerala Panchayat Raj Act, 1994 — Section 157, 157(13), 157(2), 157(3), 157(4)
High Courts17 Aug 2009
Unnikirhsnan T.V. Vs The District Collector, The Sub Inspector of Police and The State of Kerala
High Court Of Kerala · (2009) 08 KL CK 0060
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27, 28
High Courts17 Aug 2009
Bro. Joseph Antony Vs Kerala State Electricity Board
High Court Of Kerala · (2009) 3 KLT 1022
Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 49, 49(3)Electricity Act, 2003 — Section 110, 111, 127, 2(64), 49(2)
High Courts17 Aug 2009Dismissed
Padmanabha Udupa Vs Income Tax Officer, Division-II
High Court Of Kerala · (2010) 189 TAXMAN 408
Income Tax Act, 1961 — Section 28
High Courts17 Aug 2009Allowed
Sabu Eranackal Vs Niggy Sabu
High Court Of Kerala · (2009) 4 KLT 704
Family Courts Act, 1984 — Section 19, 7
High Courts17 Aug 2009Allowed
Girnar Industries Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 230 CTR 401 : (2010) 254 ELT 79 : (2010) 187 TAXMAN 136
Income Tax Act, 1961 — Section 10A, 10A(1), 10AASpecial Economic Zones Act, 2005 — Section 2
High Courts17 Aug 2009Dismissed
Wilson Joseph Vs Commercial Tax Officer and Others
High Court Of Kerala · (2011) 42 VST 173
Kerala General Sales Tax Act, 1963 — Section 17D, 9(2)
High Courts14 Aug 2009
V.R. Devarajan Vs The District Collector, The Geologist, Mining and Geology and The Tahsildar
High Court Of Kerala · (2009) 08 KL CK 0052
Kerala Minor Minerals Concession Rules, 1967 — Rule 45C, 48L
High Courts14 Aug 2009Dismissed
Assyst International Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2009) 4 ILR (Ker) 161 : (2009) 3 KLJ 430 : (2009) 4 KLT 116
High Courts14 Aug 2009Dismissed
Jayadev Singh, A.K. Vs M.A. Majeeth
High Court Of Kerala · (2009) 08 KL CK 0024
Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 14, 19, 21, 227
High Courts14 Aug 2009Dismissed
Hajee Abubacker Vs Revenue Divisional Officer
High Court Of Kerala · (2009) 4 KLT 49
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 10, 14, 2(12), 3(1), 9(1)
High Courts14 Aug 2009Allowed
Henry Vijayakumar Vs State of Kerala
High Court Of Kerala · (2009) 4 ILR (Ker) 836 : (2009) 4 KLT 495
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 438, 482Penal Code, 1860 (IPC) — Section 120B, 309, 34, 353, 395
High Courts13 Aug 2009Allowed
Subramoniam N. Vs The Secretary, Food and Civil Supplies Department and Others
High Court Of Kerala · (2009) 3 KLJ 177 : (2009) 3 KLT 711
Constitution of India, 1950 — Article 166
High Courts13 Aug 2009Allowed
Aisha Vs Competent Authority, SAFEM (FOP), N.D.P.S. Acts
High Court Of Kerala · (2010) CriLJ 1380 : (2010) 2 Crimes 853
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1), 7(1)
High Courts13 Aug 2009
Aisha Vs Competent Authority, SAFEM (FOP)
High Court Of Kerala · (2009) 4 KLT 503 : (2010) 5 RCR(Criminal) 47
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1), 7(1)
High Courts13 Aug 2009Allowed
Chandran and Others Vs State of Kerala, The Conservator of Forests and Custodian, The Divisional Forest Officer and The Tahsildar
High Court Of Kerala · (2009) 4 ILR (Ker) 343
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2)