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High Court Of Kerala judgments

54,313 judgments · page 1,515 of 2,716

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High Courts22 May 2009

K. Govindan and Others Vs State of Kerala

High Court Of Kerala · (2009) 05 KL CK 0052

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High Courts21 May 2009Allowed

Gopakumar P.K., Ex. Sapper Vs Union of India (UOI) and The C.D.A. (Pension)

High Court Of Kerala · (2009) 05 KL CK 0128

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High Courts21 May 2009Dismissed

Anad Grama Panchayath Vs Kerala State Election Commission and P. Mani

High Court Of Kerala · (2009) 2 KLT 874

Kerala Panchayat Raj (Resignation of President, Vice President and Members) Rules, 2000 — Rule 3Kerala Panchayat Raj (Standing Committee) Rules, 2000 — Rule 14Kerala Panchayat Raj Act, 1994 — Section 155, 155(3), 162(5), 162(6), 162(7)
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High Courts21 May 2009Dismissed

The Aluminium Industreis Limited Vs The F.A.C.T.

High Court Of Kerala · (2009) 05 KL CK 0114

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High Courts21 May 2009

Toji Joseph and Prema Toji Vs State of Kerala, The Director of Public Instruction, The Corporate Manager and The Principal

High Court Of Kerala · (2009) 3 ILR (Ker) 54

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Kerala Education Act, 1958 — Section 2(8), 3
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High Courts21 May 2009Dismissed

C.R. Ranjith Vs High Court of Kerala and Others

High Court Of Kerala · (2009) 4 KLT 759

Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17(2)
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High Courts21 May 2009Allowed

K. Prasanthan Vs State of Kerala

High Court Of Kerala · (2009) 05 KL CK 0037

Penal Code, 1860 (IPC) — Section 323, 324, 341
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High Courts21 May 2009Dismissed

K.V. Sreekumar and Others Vs The State of Kerala and The Principal Secretary to Government

High Court Of Kerala · (2009) 05 KL CK 0028

Constitution of India, 1950 — Article 234, 39Industrial Disputes Act, 1947 — Section 7, 7A
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High Courts21 May 2009Dismissed

K. Peethambaran Vs High Court of Kerala

High Court Of Kerala · (2009) 05 KL CK 0026

Kerala Judicial Service Rules, 1991 — Rule 7Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 3(2)
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High Courts21 May 2009Allowed

B. Indiramma Vs Income Tax Officer

High Court Of Kerala · (2010) 229 CTR 377 : (2009) 184 TAXMAN 322

Income Tax Act, 1961 — Section 139, 154, 80UIncome Tax Rules, 1962 — Rule 11D
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High Courts21 May 2009Allowed

P.K. Margaleetha Vs State of Kerala and Others

High Court Of Kerala · (2009) 05 KL CK 0005

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High Courts15 May 2009

Sujeevan Vs The Superintendent of Police and Others

High Court Of Kerala · (2009) 05 KL CK 0071

Kerala Land Reforms Act, 1963 — Section 125
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High Courts15 May 2009

The Manager, Darussalam L.P. School Vs The State of Kerala and Others

High Court Of Kerala · (2009) 05 KL CK 0070

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High Courts14 May 2009Allowed

Thazhathe Purayil Sarabi Vs Union of India (UOI)

High Court Of Kerala · (2009) 4 KLT 370

Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34Interest Act, 1978 — Section 3
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High Courts12 May 2009

A.V.G. Motors Limited Vs The Kerala State Electricity Board, The Deputy Chief Enineer, The Assistant Executive Engineer and The Assistant Engineer, Kerala State

High Court Of Kerala · (2009) 05 KL CK 0129

Electricity (Supply) Act, 1948 — Section 42Electricity Act, 2003 — Section 49, 59, 79
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High Courts12 May 2009

Hamsa Vs State of Kerala, The Deputy Superintendent of Police, The Sub Inspector of Police and Saneesh. K.R.

High Court Of Kerala · (2009) 05 KL CK 0072

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High Courts12 May 2009

Dr. Sreedhar Kavil Vs State of Kerala and Others

High Court Of Kerala · (2009) 05 KL CK 0036

Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 17, 17(4), 4(1), 5A, 6
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High Courts08 May 2009Allowed

R. George Pereira Vs St. Joseph''s International Academy

High Court Of Kerala · (2009) 05 KL CK 0130

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8), 12, 13, 21
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High Courts08 May 2009

V. Sakkaria Vs The Circle Inspector of Police, The Sub Inspector of Police, The Secretary, Headload Workers and The Secretary, Headload Workers, Union

High Court Of Kerala · (2009) 05 KL CK 0089

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High Courts08 May 2009

Keeshmad Khadi and Village Industries Vs State of Kerala, The Geologist and P.K. Kunjumon

High Court Of Kerala · (2009) 05 KL CK 0083

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