High Courts06 Mar 2009Dismissed
Madhavan Nadar Vs Kamalakumari Amma
High Court Of Kerala · (2009) 03 KL CK 0042
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,523 of 2,716
High Courts06 Mar 2009Allowed
Meenachil Rubber Marketing and Processing Co-operative Society Ltd. Vs Commercial Tax Officer and Others
High Court Of Kerala · (2009) 26 VST 344
Kerala General Sales Tax Act, 1963 — Section 19, 41, 5, 5(3)Kerala General Sales Tax Rules, 1963 — Rule 32(14)
High Courts06 Mar 2009Dismissed
ABY Engineers and Consultants (P) Ltd. Vs Assistant Commissioner, Special Circle II, Department of Commercial Taxes, Ernakulam
High Court Of Kerala · (2011) 38 VST 545
Contract Act, 1872 — Section 59, 60Kerala General Sales Tax Act, 1963 — Section 55C
High Courts05 Mar 2009Allowed
J and S Granites Company Vs State of Kerala and Others
High Court Of Kerala · (2009) 2 ILR (Ker) 505 : (2009) 25 VST 424
Kerala General Sales Tax Act, 1963 — Section 59A, 7(1)Kerala Value Added Tax Act, 2003 — Section 5(1), 8, 94
High Courts05 Mar 2009Dismissed
Solar Cashew Vs State of Kerala
High Court Of Kerala · (2009) 2 KLT 486 : (2010) 28 VST 405
Kerala General Sales Tax Act, 1963 — Section 34(1), 39, 39(1), 39(4), 39(7)
High Courts05 Mar 2009Dismissed
State Bank''s Staff Union and Others Vs State Bank of India and Others
High Court Of Kerala · (2009) 2 KLJ 497
Constitution of India, 1950 — Article 243, 243P
High Courts05 Mar 2009Allowed
Baby M.P., Sub Inspector of Police Vs State of Kerala and Soopy
High Court Of Kerala · (2009) 03 KL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(3), 482Penal Code, 1860 (IPC) — Section 323, 342, 402
High Courts05 Mar 2009Allowed
K. Sivadsan Nair Vs The Registrar of Co-operative Societies and Others
High Court Of Kerala · (2009) 1 KLJ 810
High Courts05 Mar 2009Dismissed
Haru Adhikari Vs State of Kerala
High Court Of Kerala · (2009) 2 KLT 981 : (2010) 27 VST 100
Kerala General Sales Tax Act, 1963 — Section 29A(4), 35
High Courts05 Mar 2009Dismissed
Mini George Vs Babu Philip and Others
High Court Of Kerala · (2009) 03 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8), 2(6), 20Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11(4)
High Courts04 Mar 2009Allowed
Jindal Photo Ltd. Vs Commissioner, Commercial Taxes
High Court Of Kerala · (2010) 252 ELT 61 : (2009) 2 KLJ 760 : (2009) 25 VST 79
Kerala Value Added Tax Act, 2003 — Section 94
High Courts04 Mar 2009Allowed
Sreedhanya Construction Company Vs Union of India (UOI)
High Court Of Kerala · (2009) 224 CTR 573 : (2009) 14 STR 738 : (2009) 22 STT 278 : (2009) 24 VST 456
Central Excises and Salt Act, 1944 — Section 37BFinance Act, 1994 — Section 65(105), 65(25), 65(64), 65A
High Courts04 Mar 2009
V. Varghese Vs Sunny M.P. and Another
High Court Of Kerala · (2006) ACJ 2704 : AIR 2009 Ker 133 : (2009) 3 ILR (Ker) 832 : (2009) 1 KLJ 757 : (2009) 1 KLT 982
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Kerala Motor Vehicles Rules, 1989 — Rule 394, 395Motor Vehicles Act, 1988 — Section 174, 176
High Courts04 Mar 2009Dismissed
Devaki Antharjanam, Easwaran Potti Somanathan, Easwaran Potti Ravi and Easwaran Potti Sreekumar Vs Narayanaru Thrivikramaru and Madhavan Potti
High Court Of Kerala · (2009) 03 KL CK 0041
High Courts04 Mar 2009Allowed
Hansalia Agencies Vs Johny and Lucykutty Johny
High Court Of Kerala · (2009) 03 KL CK 0037
Limitation Act, 1963 — Section 21(1)
High Courts03 Mar 2009
Commissioner of Income Tax Vs Kallur Chit Funds and Finance (P) Ltd.
High Court Of Kerala · (2009) 03 KL CK 0090
High Courts03 Mar 2009Dismissed
Rev. Fr. Mathew Narively and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 707 : (2009) 2 KLT 469
Constitution of India, 1950 — Article 14, 25, 26Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968 — Section 2, 4, 4(1), 4(3)
High Courts03 Mar 2009
T.A. Jose and Company Vs State of Kerala and Others
High Court Of Kerala · (2009) 3 ILR (Ker) 62 : (2009) 2 KLJ 1
Constitution of India, 1950 — Article 226Kerala Land Reforms Act, 1963 — Section 85ALimitation Act, 1963 — Article 113
High Courts03 Mar 2009Allowed
Balakrishna Pillai G. Vs The Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (2009) 2 KLJ 532
High Courts02 Mar 2009Dismissed
Co-op. Society Vs Karthiayani Unni and Others
High Court Of Kerala · (2011) 2 KLJ 209
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 12, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4Limitation Act, 1963 — Section 5