High Courts31 Jul 2009Allowed
Narayanan Nair Vs State of Kerala
High Court Of Kerala · (2011) 4 KLJ 6
Criminal Procedure Code, 1973 (CrPC) — Section 313Foreign Liquor Rules — Rule 9Kerala Abkari Act, 1077 — Section 10, 13, 3(16), 3(18), 3(24)
COURT ARCHIVE
High Court Of Kerala judgments
54,335 judgments · page 1,496 of 2,717
High Courts31 Jul 2009Dismissed
Muhammed Navas, A. Vs Station House Officer and Another
High Court Of Kerala · (2009) 07 KL CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(8), 439Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 124B, 465Unlawful Activities (Prevention) Act, 1967 — Section 13(2), 16, 18, 38, 39
High Courts31 Jul 2009Allowed
Thankamma Joseph and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 07 KL CK 0006
Kerala Land Reforms Act, 1963 — Section 13, 59(2), 72, 72(1), 72MMKerala Revenue Recovery Act, 1968 — Section 44, 44(1), 44(2), 44(3)
High Courts30 Jul 2009
Travancore Rubber and Tea Co. Ltd. Vs Peruvanthanam Grama Panchayat
High Court Of Kerala · (2009) 3 KLT 852
Kerala Panchayat Raj Act, 1994 — Section 232, 233, 243, 245, 246
High Courts30 Jul 2009Allowed
Kunnamkulam Paper Mills Ltd. and Others Vs Securities and Exchange Board of India and Another
High Court Of Kerala · (2012) 174 CompCas 149 : (2013) 118 SCL 122
Companies Act, 1956 — Section 108, 109, 110, 112, 113Securities and Exchange Board of India Act, 1992 — Section 11, 11B, 15D, 3(4)
High Courts30 Jul 2009Allowed
Ayisha Teacher Vs District Collector
High Court Of Kerala · (2009) 4 ILR (Ker) 105 : (2009) 4 KLT 53
Kerala Revenue Recovery Act, 1968 — Section 2, 49, 50, 50(2), 71
High Courts30 Jul 2009Allowed
Ajith Kumar, K.G Vs K.P.S.C. and Another
High Court Of Kerala · (2009) 07 KL CK 0030
National Trust for Welfare of Persons with Autism, Cerepral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Section 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 31
High Courts29 Jul 2009Allowed
Kanishk Steel Industries Ltd. Vs Annie Sweety
High Court Of Kerala · (2009) 3 KLT 888
Constitution of India, 1950 — Article 227Insolvency Act, 1848 — Section 25, 27, 30, 7
High Courts29 Jul 2009Dismissed
Sidhardhan Vs Paravur Municipality
High Court Of Kerala · (2009) 3 ILR (Ker) 883 : (2009) 3 KLT 920
Kerala Municipalities Act, 1994 — Section 447, 447(1)
High Courts29 Jul 2009Dismissed
St. George Orthodox Church Vs State of Kerala
High Court Of Kerala · (2009) 4 ILR (Ker) 822 : (2009) 4 KLT 702
High Courts29 Jul 2009
Commissioner of Income Tax, Calicut Vs Settlement Commission (IT and WT) , Chennai
High Court Of Kerala · (2010) 322 ITR 578 : (2010) 188 TAXMAN 160
Income Tax Act, 1961 — Section 158BB(4), 158BC
High Courts29 Jul 2009Dismissed
Sanjay Gupta Vs Kerala State Industrial Development Corporation Ltd.
High Court Of Kerala · (2009) 4 KLT 147
Arbitration and Conciliation Act, 1996 — Section 11
High Courts29 Jul 2009
A.G. Abraham, High School Assistant, R. Shyamalakumari and N. Sreenath, High School Assistant Vs The State of Kerala, The District Educational Officer, The Manager, Mar Thoma High School and Aleyamma Varghese
High Court Of Kerala · (2009) 3 ILR (Ker) 633 : (2009) 3 KLT 659 : (2010) 4 SLR 192
Kerala Education Rules, 1959 — Rule 11, 3, 34, 35, 36
High Courts28 Jul 2009
Ramachandran Vs Ravikumar
High Court Of Kerala · (2009) 3 ILR (Ker) 898 : (2009) 3 KLT 801
Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 35(3), 6, 6(1)Kerala Panchayat Raj Act, 1994 — Section 49, 50, 52, 52(1), 53
High Courts28 Jul 2009
Anandan K. Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 509 : (2009) 4 KLT 118
Kerala Panchayat Raj (Contract) Rules, 1996 — Rule 4Kerala Panchayat Raj Act, 1994 — Section 210, 217Kerala Revenue Recovery Act, 1968 — Section 17, 2, 3, 71, 74
High Courts27 Jul 2009Dismissed
Thrissur Builders (P) Ltd. Vs Commercial Tax Officer (AA), Thrissur and Others
High Court Of Kerala · (2011) 37 VST 492
Constitution of India, 1950 — Article 14, 309, 357Government of India Act, 1935 — Section 107Income Tax Act, 1961 — Section 10(10C)
High Courts27 Jul 2009Dismissed
Employees'' State Insurance Corporation, Thrissur Vs Leela and others
High Court Of Kerala · (2009) 123 FLR 1
Employees State Insurance Act, 1948 — Section 52
High Courts27 Jul 2009Dismissed
E.S.I. Corporation Vs Leela and Others
High Court Of Kerala · (2009) 123 FLR 1 : (2009) 3 ILR (Ker) 573 : (2009) 2 KLJ 898 : (2009) 3 KLT 531 : (2010) 2 LLJ 36
Employees State Insurance (General) Regulations, 1950 — Regulation 68Employees State Insurance Act, 1948 — Section 2(8), 52, 52A, 75, 76Kerala Employees Insurance Court Rules, 1958 — Rule 13, 22(3)
High Courts27 Jul 2009
Abdul Majeed Kalathil Vs The District Collector, The Sub Inspector of Police, The Superintendent of Police and The State of Kerala and Others
High Court Of Kerala · (2009) 3 KLJ 54 : (2009) 3 KLT 459
Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 300AKerala 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
High Courts27 Jul 2009Dismissed
Ravindran Pillai N. Vs Gopakumar Rajan and Another
High Court Of Kerala · (2009) 2 KLJ 934
Kerala Municipalities Act, 1994 — Section 132, 132(2), 178(1), 73, 74