High Courts01 Apr 2009Allowed
Anilkumar R. Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 KLJ 402
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 12E, 34, 38, 38(2), 64
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,519 of 2,716
High Courts01 Apr 2009Dismissed
Varghese G. Paul Vs T.I. Korath
High Court Of Kerala · (2009) 04 KL CK 0009
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 20Partnership Act, 1932 — Section 69
High Courts01 Apr 2009Dismissed
Abdul Hameed, M. and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 933
Kerala Abkari Act, 1077 — Section 64A
High Courts31 Mar 2009
Chinnaswamy S. Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 527 : (2009) 2 KLJ 511 : (2009) 2 KLT 525 : (2010) 7 RCR(Civil) 2430
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34
High Courts31 Mar 2009
Saranya P.S. Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 KLJ 290
Kerala Education Act, 1958 — Section 10
High Courts31 Mar 2009Dismissed
P.J. Garvasees Vs State of Kerala and Others
High Court Of Kerala · (2009) 03 KL CK 0070
High Courts31 Mar 2009
Ramachandran Nair J. and Others Vs Lebba Kunju Ameer Hamsa
High Court Of Kerala · (2009) 2 KLJ 59 : (2009) 2 KLT 393
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 12, 18, 20
High Courts31 Mar 2009Dismissed
Asiya Vs Hameed
High Court Of Kerala · AIR 2009 Ker 163 : (2009) 2 ILR (Ker) 427 : (2011) 7 RCR(Civil) 634
Evidence Act, 1872 — Section 112, 12, 4
High Courts30 Mar 2009Allowed
Smt. Riswana Begam Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 2758 : (2009) 2 ILR (Ker) 354 : (2009) 2 KLT 646
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
High Courts30 Mar 2009
Paristhithi Samrakshana Sangham Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 415 : (2009) 2 KLJ 161 : (2009) 2 KLT 272
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 29, 9Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 30, 30(1)
High Courts30 Mar 2009Allowed
Lakshmi Devi Tile Works Vs District Collector
High Court Of Kerala · (2009) 1 KLJ 942
Kerala Revenue Recovery Act, 1968 — Section 50
High Courts27 Mar 2009Allowed
Padmanabhan V. Menon Vs Inspector General of Registration and Others
High Court Of Kerala · (2009) 03 KL CK 0105
Constitution of India, 1950 — Article 13, 196, 196(1), 196(3), 196(5)Finance Act, 2006 — Section 6, 6(1)Kerala Provisional Collection of Revenues Tax Act, 1985 — Section 3, 4, 5
High Courts27 Mar 2009
Sali Vs Santhosh
High Court Of Kerala · (2010) 1 DMC 817 : (2010) 1 KLT 676 : (2011) 6 RCR(Criminal) 738
Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 7
High Courts27 Mar 2009
Pinarayi Service Co-operative Bank Ltd. and Others Vs ITO and Others
High Court Of Kerala · (2009) 03 KL CK 0095
Income Tax Act, 1961 — Section 120, 133, 272A
High Courts27 Mar 2009Dismissed
Abdul Salam Vs State of Kerala
High Court Of Kerala · (2009) 2 ILR (Ker) 806 : (2009) 3 KLT 72 : (2010) 8 RCR(Civil) 759
Kerala Stamp Act, 1959 — Section 52
High Courts27 Mar 2009
State of Kerala, The Agriculture Director and The Principal Agricultural Officer Vs Mathai Devasia
High Court Of Kerala · (2009) 03 KL CK 0069
Agriculture Departmental Farm Workers Pension Rules, 1980 — Rule 4, 5, 7A, 8
High Courts27 Mar 2009
State of Kerala, The Director of Health Services and The Accountant General (A and E) Vs M. Phillis
High Court Of Kerala · (2009) 03 KL CK 0056
High Courts27 Mar 2009
Parisons Roller Flour Mills Pvt. Limited Vs State of Kerala
High Court Of Kerala · (2009) 2 KLT 651 : (2010) 28 VST 397
High Courts27 Mar 2009Dismissed
Shahul Hameed and Another Vs Kerala Public Service Commission and Another
High Court Of Kerala · (2009) 2 ILR (Ker) 475 : (2009) 2 KLJ 398 : (2009) 2 KLT 420
High Courts27 Mar 2009Allowed
Sasikumar Vs Bindu
High Court Of Kerala · (2009) 03 KL CK 0012
Hindu Marriage Act, 1955 — Section 21A