High Courts08 Feb 2009Dismissed
Manju Varghese Vs State of Kerala and Others
High Court Of Kerala · (2009) 02 KL CK 0086
Kerala State and Subordinate Services Rules, 1958 — Rule 2, 2(10), 2(3), 2(7), 2(9)
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,528 of 2,716
High Courts06 Feb 2009Dismissed
Classic Spices Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 26 VST 526
Kerala General Sales Tax Act, 1963 — Section 19, 19(1), 35, 35(1)
High Courts06 Feb 2009Dismissed
Manju Varghese Vs The State of Kerala and Others
High Court Of Kerala · (2009) 1 KLT 722
Kerala State and Subordinate Services Rules, 1958 — Rule 2, 2(10), 2(3), 2(7), 2(9)
High Courts06 Feb 2009Dismissed
Prakash alias Ajayan and etc. Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 2930 : (2009) 1 ILR (Ker) 561 : (2009) 4 KLJ 348
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(3), 315Evidence Act, 1872 — Section 114, 118, 133Penal Code, 1860 (IPC) — Section 201, 302, 34, 376, 394
High Courts06 Feb 2009Allowed
Seenath Vs Iqbal and Another
High Court Of Kerala · (2009) 02 KL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3
High Courts06 Feb 2009
Manathanath Kunhahammed Vs Kizhakke Theruvathakath Cherammal Thodiyil Unnimoideenkutty and Others
High Court Of Kerala · AIR 2009 Ker 143 : (2009) 1 ILR (Ker) 679 : (2009) 1 KLT 846 : (2010) 7 RCR(Civil) 303
Kerala Land Reforms Act, 1963 — Section 106Registration Act, 1908 — Section 17, 49Transfer of Property (Amendment) Act, 2002 — Section 3
High Courts05 Feb 2009
Hassan, M.M. Vs Arunkumar, V.A. and Another
High Court Of Kerala · (2009) 02 KL CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 251, 258Penal Code, 1860 (IPC) — Section 499, 500
High Courts05 Feb 2009
K.P. George, Retired as Senior Grade Vs The Law Secretary, Law (B) Department, The Advocate General and The Accountant General (A and E)
High Court Of Kerala · (2009) 1 ILR (Ker) 665 : (2009) 1 KLT 655
Kerala Service Rules, 1958 — Rule 1, 10, 11, 110B, 29Kerala State and Subordinate Services Rules, 1958 — Rule 2(1)
High Courts04 Feb 2009
M. Ajith Kumar Vs K. Jeeja alias Sanila
High Court Of Kerala · AIR 2009 Ker 100 : (2009) 1 ILR (Ker) 545 : (2009) 1 KLT 634 : (2011) 7 RCR(Civil) 563
Hindu Marriage Act, 1955 — Section 13(1A), 23(1), 5, 9
High Courts03 Feb 2009
State of Kerala Vs Varkala Radhakrishnan and Others
High Court Of Kerala · (2009) CriLJ 2119 : (2010) 1 Crimes 33 : (2009) 1 ILR (Ker) 721 : (2009) 1 KLJ 606
Criminal Procedure Code, 1973 (CrPC) — Section 209(1), 209(2), 253(1), 253(2), 320
High Courts03 Feb 2009
Antonitto and Others Vs Chief Commissioner of Income Tax and Others
High Court Of Kerala · (2009) 1 KLJ 135 : (2009) 184 TAXMAN 64
Income Tax Act, 1961 — Section 119, 220
High Courts03 Feb 2009Dismissed
State of Kerala and Others Vs Raghavan, P.K.
High Court Of Kerala · (2009) 1 KLJ 595
Constitution of India, 1950 — Article 14
High Courts02 Feb 2009Dismissed
Syamaladevi Vs Sarala Devi and Others
High Court Of Kerala · AIR 2009 Ker 138 : (2009) 2 DMC 667 : (2009) 1 ILR (Ker) 794 : (2009) 1 KLJ 646 : (2009) 1 KLT 892 : (2009) 5 RCR(Civil) 421
Family Courts Act, 1984 — Section 7, 7(1)Hindu Marriage Act, 1955 — Section 19, 19(1)
High Courts02 Feb 2009Dismissed
Harrisons Malayalam Ltd. Vs Ashraf
High Court Of Kerala · (2009) 121 FLR 485 : (2009) 1 KLT 825 : (2009) 3 LLJ 643
Workmens Compensation Act, 1923 — Section 19, 3, 3(1), 3(5), 30
High Courts30 Jan 2009
Provincial Superior, Franciscan Chlarist Congregatin of Nuns Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 577 : (2009) 1 KLJ 434 : (2009) 1 KLT 582
Income Tax Act, 1961 — Section 12AA
High Courts30 Jan 2009
M.V. Nalinakshan Vs M. Rameshan and Another
High Court Of Kerala · (2009) CriLJ 1703 : (2009) 1 ILR (Ker) 487 : (2009) 1 KLT 556
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 360, 372Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Probation of Offenders Act, 1958 — Section 11(2), 11(4), 3, 4, 4(1)
High Courts30 Jan 2009Dismissed
Mohammed Kunji Vs V.P. Andru
High Court Of Kerala · (2009) 2 ALD(Cri) 7 : (2009) CriLJ 1938 : (2009) 1 ILR (Ker) 689 : (2009) 1 KLT 528 : (2009) 5 RCR(Criminal) 841
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188, 218, 219, 220Customs Act, 1962 — Section 111, 135
High Courts30 Jan 2009Allowed
Gangadharan C. Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 554 : (2009) 1 KLJ 600 : (2009) 1 KLT 713 : (2009) 6 SLR 88
Kerala Service Rules, 1958 — Rule 56, 56B, 57, 58
High Courts29 Jan 2009Allowed
Sub Registrar and Another Vs C.M. Nadirsha and Another
High Court Of Kerala · (2009) 01 KL CK 0071
Income Tax (Certificate Proceedings) Rules, 1962 — Rule 21Kerala Stamp Act, 1959 — Section 3, 31, 32, 33, 38Registration Act, 1908 — Article 16, 30, 34, 89(4)
High Courts29 Jan 2009
Tropical Plantations Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 26 VST 403
Kerala General Sales Tax Act, 1963 — Section 10, 2