High Courts20 Jan 2009Allowed
Anil Kumar, S. Vs Ramakrishna Kartha and Another
High Court Of Kerala · (2010) 5 RCR(Criminal) 674
Negotiable Instruments Act, 1881 (NI) — Section 138, 14, 142, 15, 16
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,530 of 2,716
High Courts19 Jan 2009
Kerala Rural Employment and Welfare Society Vs Assistant Director of Income Tax and Another
High Court Of Kerala · (2009) 312 ITR 51 : (2009) 184 TAXMAN 93
Income Tax Act, 1961 — Section 10, 11, 11(2), 119(2), 12AIncome Tax Rules, 1962 — Rule 17
High Courts19 Jan 2009
State of Kerala Vs K.M. Abdul Gafoor
High Court Of Kerala · (2010) 28 VST 187
Kerala General Sales Tax Act, 1963 — Section 29A(4)
High Courts19 Jan 2009
Chacko Varghese and Others Vs The Registrar of Co-op. Societies and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 453 : (2009) 1 KLJ 499 : (2009) 1 KLT 538
Kerala Co-operative Societies Act, 1969 — Section 28, 28(1), 29, 29(1), 29(1)(b)
High Courts19 Jan 2009
Surendran Unnithan and Others Vs Sakthibadran and Others
High Court Of Kerala · (2009) 1 KLJ 504 : (2009) 1 KLT 409 : (2010) 8 RCR(Civil) 1661
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, 115, 115(1)
High Courts19 Jan 2009
Suo Motu Vs Sri M.S. Ravi, The Partner, Sri K.S. Mani, Editor-in-Chief, Sri Deepu Ravi, Managing Editor and Sri M.S. Madhusoosanan
High Court Of Kerala · (2009) 01 KL CK 0030
Constitution of India, 1950 — Article 216, 31Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 7, 8A, 9Contempt of Courts Act, 1971 — Section 14, 15, 15(1), 2
High Courts19 Jan 2009
N.S. Kumar, Proprietor Vs Smt. Bincy and Another
High Court Of Kerala · AIR 2009 Ker 89 : (2009) 1 KLT 544 : (2011) 7 RCR(Civil) 536
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8Consumer Protection Act, 1986 — Section 12, 12(1), 12(2), 13, 13(2)Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts16 Jan 2009
N. Sivadasa Panicker Vs Travancore Mats and Mattings Co. and Others
High Court Of Kerala · (2009) 1 KLT 393
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 20
High Courts16 Jan 2009
Jain Abraham Vs Best Buy T.V. and Home Appliances
High Court Of Kerala · (2009) 01 KL CK 0076
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 12, 12(1), 12(2)
High Courts16 Jan 2009
Sivadasa Panicker N. Vs Travancore Mats and Mattings Co. and Others
High Court Of Kerala · (2009) 1 KLJ 366
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 20
High Courts16 Jan 2009Dismissed
State of Kerala and Others Vs M. Vijaya Kumar
High Court Of Kerala · (2009) 1 ILR (Ker) 535 : (2009) 1 KLJ 473 : (2009) 1 KLT 473
High Courts16 Jan 2009
Padmanabhan Nair and Another Vs Thiruvangat Devaki Brhamani Amma and Others
High Court Of Kerala · (2009) 01 KL CK 0008
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(4), 11(8)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11(8)
High Courts16 Jan 2009Dismissed
Kerala Non Banking Finance Companies Welfare Association Vs Union of India
High Court Of Kerala · (2009) 1 KLJ 531
Companies Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 19(1)(g), 268A, 366, 366(29A)Finance Act, 1994 — Section 65(105), 68
High Courts15 Jan 2009Dismissed
N. Sreenivasan, Director, A-One Milk Vs N. Vidhyadharan and others
High Court Of Kerala · (2009) 121 FLR 164
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts15 Jan 2009
Valiyaparambathk Rajan and Valiyaparambathk Vilasini Vs Poil Raghavan
High Court Of Kerala · (2009) 1 ILR (Ker) 389 : (2009) 1 KLT 403
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(2), 11(3), 11(8), 2(1)
High Courts15 Jan 2009
Jose Poothrikkayil (Fr.) Vs Union of India (UOI)
High Court Of Kerala · (2009) 1 ILR (Ker) 425 : (2009) 1 KLJ 381 : (2009) 1 KLT 389
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts15 Jan 2009Allowed
Satheesh A. Vs The Joint Regional Transport Officer, Kazhakkoottam
High Court Of Kerala · (2009) 1 ILR (Ker) 525 : (2009) 1 KLJ 361 : (2009) 1 KLT 420
Motor Vehicles Act, 1988 — Section 11, 22, 5, 6
High Courts15 Jan 2009Allowed
C.J. John and Others Vs Oriental Kuries Limited and Others
High Court Of Kerala · (2009) 01 KL CK 0015
Companies Act, 1956 — Section 13(1)Contract Act, 1872 — Section 74Hyderabad Money Lenders Act, 1349 — Section 9(2)
High Courts14 Jan 2009
Anila Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 112
Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 10, 12(3)