High Courts08 Apr 2009Allowed
State of Kerala Vs K. Bhaskaran, P. Bahuleyan and The Managing Director
High Court Of Kerala · (2009) 04 KL CK 0049
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,517 of 2,716
High Courts08 Apr 2009Allowed
State of Kerala Vs Ivan Rathinam Pillai
High Court Of Kerala · (2009) 1 KLJ 280 : (2009) 2 KLT 543
Government Servants Conduct Rules, 1960 — Rule 3Kerala Police Act, 1960 — Section 41Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15, 7, 7(1)
High Courts08 Apr 2009Allowed
Jayasree T. (Former Hsst of ZHS School) Vs The Director of Higher Secondary, The Educational Agency (Manager) and P.C. Ranjith Raja
High Court Of Kerala · (2009) 2 KLJ 538 : (2009) 2 KLT 352 : (2009) 4 SLR 189
Kerala Education Act, 1958 — Section 36Kerala Education Rules, 1959 — Rule 51A, 51B
High Courts08 Apr 2009Allowed
T.C. Valsamma and Others Vs State of Kerala and The Director, Scheduled Caste
High Court Of Kerala · (2009) 04 KL CK 0042
Constitution of India, 1950 — Article 14, 39, 46
High Courts08 Apr 2009Dismissed
John and Others Vs Elikutty and Others
High Court Of Kerala · (2009) 04 KL CK 0008
Arbitration Act, 1940 — Section 18, 34Registration Act, 1908 — Section 17, 30, 31, 32, 33
High Courts08 Apr 2009Allowed
Hindustan Lever Limited Vs The Controller of Legal Metrology and Others
High Court Of Kerala · (2009) 2 KLJ 378
Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 17, 17(1), 17(2), 2, 5Standards of Weights and Measures Act, 1976 — Section 39(5)
High Courts07 Apr 2009
Susania Seena Santhosh and Another Vs Pradeep, K.S. and Another
High Court Of Kerala · (2009) 04 KL CK 0078
Motor Vehicles Act, 1988 — Section 129
High Courts07 Apr 2009Allowed
Anilkumar and Others Vs Sindhu and Others
High Court Of Kerala · (2010) 1 ALT(Cri) 325 : (2009) CriLJ 3530 : (2010) 1 Crimes 606 : (2009) 2 ILR (Ker) 385 : (2009) 2 KLJ 152 : (2009) 2 KLT 359 : (2009) 5 RCR(Criminal) 343
Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 11(2), 12, 12(1), 12(3)Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 18, 19, 2
High Courts07 Apr 2009Dismissed
Madhusoodhanan Vs K.P. Sasidharan
High Court Of Kerala · (2009) 04 KL CK 0051
High Courts07 Apr 2009Dismissed
Power Grid Corporation of India Ltd. Vs P.N. Bhaskaran, Jaya Bhavanam
High Court Of Kerala · (2009) 04 KL CK 0043
High Courts07 Apr 2009Allowed
Annie Varghese George Vs State of Kerala and Union of India (UOI)
High Court Of Kerala · (2009) 04 KL CK 0029
High Courts07 Apr 2009Allowed
The Christian Educational Trust Vs M.G. University and Another
High Court Of Kerala · (2009) 2 KLJ 468
High Courts07 Apr 2009Allowed
Umesan K. and Others Vs The Secretary, Ezhupunna South Co-Op. Bank Ltd. No. 1124
High Court Of Kerala · (2009) 2 KLJ 262 : (2009) 2 KLT 843
Kerala Co-operative Societies Act, 1969 — Section 28, 28(1), 29(1), 29(1)(b)
High Courts07 Apr 2009
Shefiq Youseph Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 3148 : (2009) 2 ILR (Ker) 564 : (2009) 2 KLJ 356 : (2010) 6 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 357(1), 357(2), 389(1)Kerala Prohibition of Ragging Act, 1998 — Section 4Penal Code, 1860 (IPC) — Section 34, 342, 354, 366, 366A
High Courts06 Apr 2009Dismissed
M.P. Agencies Vs State of Kerala
High Court Of Kerala · (2010) 28 VST 44
Kerala Value Added Tax Act, 2003 — Section 6(1), 62, 94
High Courts06 Apr 2009
Commissioner of Gift-tax Vs B. Indira Devi
High Court Of Kerala · (2009) 185 TAXMAN 96
Gift Tax Act, 1958 — Section 4(1)Income Tax Act, 1961 — Section 23(1)
High Courts06 Apr 2009Dismissed
Senior Deputy Accountang General (Admn.), Principal Accountant General (Audit) and Comptroller and Auditor General Vs V.S. Binu
High Court Of Kerala · (2009) 04 KL CK 0063
High Courts06 Apr 2009Allowed
The Revenue Divisional Officer Vs Kerala Lok Ayukta and C.M. Kuriakose
High Court Of Kerala · (2009) 04 KL CK 0058
High Courts06 Apr 2009
K.C. Joseph Vs The State of Kerala, The District Collector, The Village Officer and The Special Tahsildar (L.R)
High Court Of Kerala · (2009) 04 KL CK 0050
Kerala Land Reforms Act, 1963 — Section 106, 106B(2), 7E, 84(4)
High Courts06 Apr 2009Dismissed
Nimisha K.N., Krishna Kripa and Others Vs The Kerala Public Service Commission and Others
High Court Of Kerala · (2009) 04 KL CK 0045
Kerala State and Subordinate Services Rules, 1958 — Rule 15