COURT ARCHIVE

High Court Of Kerala judgments

54,313 judgments · page 1,504 of 2,716

High Courts16 Jun 2009Allowed

Sulaiman P.A. Vs Additional Chief Secretary to Govt. and Others

High Court Of Kerala · (2009) 3 ILR (Ker) 83 : (2009) 16 KLJ 861

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 110

High Courts16 Jun 2009

Orchid Designs Private Limited Vs Commercial Tax Officer (WCT) and Others

High Court Of Kerala · (2009) 3 KLT 809 : (2010) 27 VST 295

Kerala Value Added Tax Act, 2003 — Section 6(1), 8, 94

High Courts16 Jun 2009

P.K. Kumara Menon Vs Padmakumar Kaimal

High Court Of Kerala · AIR 2009 Ker 186 : (2009) 3 ILR (Ker) 297 : (2009) 3 KLT 182 : (2011) 7 RCR(Civil) 665

Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 7

High Courts16 Jun 2009

U.S. Technologies International (P) Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2009) 06 KL CK 0037

Income Tax Act, 1961 — Section 115O(2), 133A, 194B, 260A, 271C

High Courts15 Jun 2009Dismissed

C. Mani Vs Asst. Commissioner (Assessment) Commercial Taxes and Others

High Court Of Kerala · (2009) 2 KLJ 949

Kerala Tax on Paper Lotteries Act, 2005 — Section 22, 26, 30, 30(1)

High Courts15 Jun 2009Dismissed

Ajithkumar Vs Shaima

High Court Of Kerala · (2009) 4 ILR (Ker) 292 : (2009) 3 KLT 452

Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(3), 127, 488(3)

High Courts15 Jun 2009

Dasan Vs State of Kerala

High Court Of Kerala · (2009) 3 ILR (Ker) 894 : (2009) 4 KLT 186

Constitution of India, 1950 — Article 141Kerala Court Fees and Suits Valuation Act, 1959 — Section 39(2), 53, 55, 55B, 76Kerala Motor Vehicles Rules, 1989 — Rule 395

High Courts15 Jun 2009Allowed

Varghese Vs District Collector

High Court Of Kerala · (2009) 4 ILR (Ker) 341 : (2009) 4 KLT 214

Land Acquisition (Kerala) Rules, 1990 — Rule 13(1), 2Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 3

High Courts15 Jun 2009

Kabeer K.P. Vs The Lower Division Clerk, The District Collector, The Sub Inspector of Police and State of Kerala

High Court Of Kerala · (2009) 06 KL CK 0119

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 Courts15 Jun 2009

Bijeesh Devassy Vs The District Collector and The Sub Inspector of Police

High Court Of Kerala · (2009) 06 KL CK 0074

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 Courts15 Jun 2009

Sathyavan K.M. Vs The Sub Inspector of Police, The District Collector, The Tahsildar and The Secretary, Okkal Grama Panchayat

High Court Of Kerala · (2009) 06 KL CK 0073

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 Courts15 Jun 2009Dismissed

Sivaraman N.K. and Others Vs State of Kerala and Another

High Court Of Kerala · (2009) 3 ILR (Ker) 514 : (2009) 2 KLJ 699 : (2009) 3 KLT 482

Civil Procedure Code, 1908 (CPC) — Section 152

High Courts15 Jun 2009

Sebastian Vs Judicial 1st Class Magistrate Court

High Court Of Kerala · (2009) 3 ILR (Ker) 388 : (2009) 3 KLT 243

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 477Kerala Court Fees and Suits Valuation Act, 1959 — Section 78A, 78A(1), 78A(2), 80

High Courts15 Jun 2009

Chandrasekharan, K.A. Vs State of Kerala and Another

High Court Of Kerala · (2009) 2 KLJ 579

Kerala State and Subordinate Services Act, 1958 — Section 19(2)Kerala State and Subordinate Services Rules, 1958 — Rule 3, 4(2), 9B

High Courts15 Jun 2009Allowed

Bini Anilkumar Vs Bhaskaran

High Court Of Kerala · (2009) 3 KLT 753

Constitution of India, 1950 — Article 227

High Courts15 Jun 2009

Kumari A.M. Vs Vinodhan and Others

High Court Of Kerala · (2009) 2 KLJ 630

Criminal Procedure Code, 1973 (CrPC) — Section 353, 354Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts12 Jun 2009Allowed

State of Kerala Vs Suchithra

High Court Of Kerala · (2009) 3 ILR (Ker) 79 : (2009) 3 KLT 132

Kerala State and Subordinate Services Rules, 1958 — Rule 10, 28

High Courts12 Jun 2009Dismissed

Varghese V.V. Vs The Kerala State Election Commission and Another

High Court Of Kerala · (2009) 3 ILR (Ker) 9 : (2009) 2 KLJ 516 : (2009) 3 KLT 1

Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1)

High Courts12 Jun 2009

Aravindakshan K. Vs Balakrishna Menon

High Court Of Kerala · (2009) 4 ILR (Ker) 501 : (2009) 2 KLJ 618 : (2009) 3 KLT 105

Constitution of India, 1950 — Article 227

High Courts11 Jun 2009Allowed

State of Kerala Vs Feroke Timber Traders

High Court Of Kerala · (2009) 4 KLT 757

Kerala General Sales Tax Rules, 1963 — Rule 28