High Courts11 Jun 2009Allowed
Ajithkumar Vs Rejinkumar and Another
High Court Of Kerala · (2009) 06 KL CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,505 of 2,716
High Courts11 Jun 2009Dismissed
Kunji Muhammed M.A. Vs The Kerala State Road Transport
High Court Of Kerala · (2009) 3 ILR (Ker) 451 : (2009) 2 KLJ 766 : (2009) 3 KLT 391
Road Transport Corporations Act, 1950 — Section 45
High Courts11 Jun 2009Dismissed
Kerala Land Revenue Staff Association Vs P.K. Sudheer Babu and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 478 : (2009) 2 KLJ 704 : (2009) 3 KLT 402
High Courts11 Jun 2009Dismissed
Empees Modern Rice Mills Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 433 : (2011) 43 VST 195
Kerala General Sales Tax Act, 1963 — Section 5, 5(1), 5A
High Courts11 Jun 2009
Suresh Kumar Vs State of Kerala and Others
High Court Of Kerala · (2009) 06 KL CK 0018
Kerala Revenue Recovery Act, 1968 — Section 464(4), 49(2), 53, 75, 75(2)
High Courts11 Jun 2009
In Re: Official Liquidator
High Court Of Kerala · (2009) 3 KLT 202
Companies Act, 1956 — Section 441, 536(2)
High Courts10 Jun 2009Allowed
Commissioner of Income Tax Vs English Indian Clays Ltd.
High Court Of Kerala · (2011) 331 ITR 219
Income Tax Act, 1961 — Section 143(3), 263
High Courts10 Jun 2009
Narayanan Pillai A.S. Vs State of Kerala and Another
High Court Of Kerala · (2009) 3 ILR (Ker) 290 : (2009) 2 KLJ 649 : (2009) 3 KLT 351
High Courts10 Jun 2009Dismissed
The Managing Director Vs Jayakumar and Kunjappi, Charas Veedu
High Court Of Kerala · (2009) 06 KL CK 0101
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337
High Courts10 Jun 2009Allowed
P.V. Madhavi Vs P.V. Balakrishnan
High Court Of Kerala · (2009) 06 KL CK 0100
Contract Act, 1872 — Section 64, 65Hindu Minority and Guardianship Act, 1956 — Section 8, 8(1), 8(2)Limitation Act, 1963 — Article 60
High Courts10 Jun 2009
M.K. Rajendran Vs United India Insurance Co. Ltd.
High Court Of Kerala · (2009) 06 KL CK 0090
Motor Vehicles Act, 1988 — Section 166
High Courts10 Jun 2009
Kunhumuhammed Vs The M.D. Bharathiya Transport Corporation and United India Insurance Col Ltd.
High Court Of Kerala · (2009) 06 KL CK 0076
Motor Vehicles Act, 1988 — Section 166
High Courts10 Jun 2009Dismissed
Nokkarakunhiraman Vs Thekkuncheri Kunnel George
High Court Of Kerala · (2009) 06 KL CK 0071
High Courts10 Jun 2009Allowed
Padinhare Veetil Madhavi Vs Pachikaran Veetil Balakrishnan and Another
High Court Of Kerala · (2009) 06 KL CK 0045
Contract Act, 1872 — Section 64, 65Hindu Minority and Guardianship Act, 1956 — Section 8, 8(1), 8(2)Limitation Act, 1963 — Article 60
High Courts10 Jun 2009
Sam Joseph Vs State of Kerala and others
High Court Of Kerala · (2009) 3 ILR (Ker) 733 : (2009) 2 KLJ 623 : (2009) 3 KLT 99
Kerala Education Rules, 1959 — Rule 4
High Courts10 Jun 2009
Abdul Shukkoor Vs District Collector, Ernakulam and Others
High Court Of Kerala · (2009) 06 KL CK 0020
Plantations Labour Act, 1951 — Section 15, 2, 3, 5A
High Courts10 Jun 2009
Nasar P.K. Vs The Malappuram Municipality
High Court Of Kerala · (2009) 2 KLJ 584
Constitution of India, 1950 — Article 14, 300ALand Acquisition Act, 1894 — Section 4(1)
High Courts10 Jun 2009Dismissed
Executive Officer Vs Santhini and Others
High Court Of Kerala · (2009) 06 KL CK 0006
Kerala Panchayat Act, 1960 — Section 57, 62
High Courts10 Jun 2009
Nasar Vs Malappuram Municipality
High Court Of Kerala · (2009) 3 ILR (Ker) 520 : (2009) 3 KLT 92
Constitution of India, 1950 — Article 14, 300AMunicipalities Act, 1994 — Section 4(1)