High Courts16 Mar 2009Allowed
Beatrice D''silva, Isabel Gomez, alias Isabal Fernandez, Teresa Gomez alias Theresa Reberio and Janet D''cruz L.N. Pale Vs State of Kerala and Others
High Court Of Kerala · (2009) 03 KL CK 0058
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,522 of 2,716
High Courts13 Mar 2009Dismissed
Gopinathan Vs Area Manager, Food Corporation of India
High Court Of Kerala · (2009) 122 FLR 444 : (2009) 3 LLJ 522
High Courts13 Mar 2009Dismissed
Kerala Public Service Commission Vs Vivina V.V. and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 420 : (2009) 1 KLJ 924 : (2009) 2 KLT 161 : (2009) 8 SLR 596
Kerala State and Subordinate Services Rules, 1958 — Rule 10, 13Public Service Commission Rules — Rule 11
High Courts13 Mar 2009
Monusha. M., represented by Father Vs The Secretary, Board of Public and The Commissioner for Govt. Examinations
High Court Of Kerala · (2009) 03 KL CK 0054
High Courts13 Mar 2009Dismissed
The University of Calicut Vs The Director, Amala Institute of Medical Sciences and Others
High Court Of Kerala · (2009) 1 KLJ 820
Constitution of India, 1950 — Article 19(1), 226Indian Medical Council Act, 1956 — Section 11(2)Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 3, 3(1)
High Courts13 Mar 2009Dismissed
M.V. Raghavan and Others Vs The Returning Officer and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 886 : (2009) 1 KLJ 801
Constitution of India, 1950 — Article 226, 227Kerala Police Act, 1960 — Section 38, 52Penal Code, 1860 (IPC) — Section 143, 147, 148, 341, 506(1)
High Courts13 Mar 2009Dismissed
Princy and Others Vs Jose
High Court Of Kerala · AIR 2010 Ker 1 : (2009) 2 ILR (Ker) 533 : (2009) 2 KLJ 335 : (2009) 2 KLT 426 : (2010) 7 RCR(Civil) 2425
Transfer of Property Act, 1882 — Section 11, 40
High Courts13 Mar 2009Dismissed
Balanoor Plantation Industries Ltd. Vs Secretary, Plantation Labour Union
High Court Of Kerala · (2009) 3 LLJ 302
Constitution of India, 1950 — Article 226
High Courts12 Mar 2009Dismissed
P.E. Mathai Vs Eapen Cherian
High Court Of Kerala · (2009) 03 KL CK 0077
Kerala Stamp Act, 1959 — Section 2(q)Succession Act, 1925 — Section 2(h)
High Courts12 Mar 2009Allowed
Jesudasan G. Vs Joint Registrar of Co-operative Societies (G)
High Court Of Kerala · (2009) 2 ILR (Ker) 323 : (2009) 1 KLJ 888 : (2009) 2 KLT 86
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 59A
High Courts12 Mar 2009
M.K. Thaha Vs Union of India (UOI)
High Court Of Kerala · (2009) 15 STR 145 : (2009) 22 STT 456
Finance Act, 1994 — Section 65(105)
High Courts12 Mar 2009
Krishnan K.P. Vs Joseph John and Another
High Court Of Kerala · AIR 2009 Ker 171 : (2009) 2 ILR (Ker) 479 : (2009) 1 KLJ 939 : (2009) 2 KLT 423 : (2011) 7 RCR(Civil) 648
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92
High Courts11 Mar 2009
Assistant Commissioner (Assessment) II and Others Vs Hindalco Industries Limited
High Court Of Kerala · (2009) 25 VST 340
Kerala General Sales Tax Act, 1963 — Section 43Kerala Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1967 — Section 3(1)
High Courts11 Mar 2009Allowed
Revi Menon Vs State of Kerala
High Court Of Kerala · (2009) 1 KLJ 783
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Immoral Traffic (Prevention) Act, 1956 — Section 2, 3, 3(1), 3(2), 4
High Courts11 Mar 2009Allowed
Das P.V. and Others Vs Anoop T. Chandran and State of Kerala
High Court Of Kerala · (2009) 03 KL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(3), 202, 482Penal Code, 1860 (IPC) — Section 308, 323, 324, 34, 341
High Courts11 Mar 2009Dismissed
T. Joseph Vs Antony and Joseph
High Court Of Kerala · (2009) 03 KL CK 0052
Civil Procedure Code, 1908 (CPC) — Section 91
High Courts11 Mar 2009Allowed
Mr. X Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 2321 : (2009) 1 ILR (Ker) 918
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Immoral Traffic (Prevention) Act, 1956 — Section 2, 3, 3(1), 3(2), 4
High Courts06 Mar 2009Dismissed
Manager, Presentation Convent Girls High School Vs State of Kerala and Others
High Court Of Kerala · (2009) 03 KL CK 0100
Constitution of India, 1950 — Article 19(1), 21, 30(1)Explosives Act, 1884 — Section 4, 6E(3)Explosives Rules, 1983 — Rule 156, 156(3), 156(4), 156(5), 156(6)
High Courts06 Mar 2009Allowed
Eldhose Vs Yacob and Others
High Court Of Kerala · AIR 2009 Ker 104 : (2009) 3 ILR (Ker) 51 : (2009) 1 KLJ 837 : (2009) 2 KLT 4 : (2010) 5 RCR(Civil) 175
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6Right to Information Act, 2005 — Section 22, 23
High Courts06 Mar 2009
Usmatech Taxtile Engineers Pvt Ltd. Vs The Branch Manager, K.F.C. Ltd. and Others
High Court Of Kerala · (2009) 2 KLJ 83
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29