COURT ARCHIVE

High Court Of Kerala judgments

54,313 judgments · page 1,531 of 2,716

High Courts14 Jan 2009Dismissed

Suresh Babu Vs C.K. Mini and Another

High Court Of Kerala · (2009) 1 KLJ 486 : (2009) 5 RCR(Civil) 401

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13(1)

High Courts14 Jan 2009

M/s. Muthoot Pappachan Consultancy and Management Services Vs Employees Provident Fund Organisation and Others

High Court Of Kerala · (2009) 121 FLR 165 : (2009) 2 ILR (Ker) 108 : (2009) 1 KLJ 370 : (2009) 1 KLT 341 : (2009) 3 LLJ 405

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7O

High Courts14 Jan 2009Dismissed

Kerala Agricultural University Vs Beena V.I.

High Court Of Kerala · (2009) 3 KLJ 693

High Courts14 Jan 2009Dismissed

Vijayan Vs State of Kerala and Others

High Court Of Kerala · (2009) 3 KLJ 718

Criminal Procedure Code, 1973 (CrPC) — Section 439Passports Act, 1967 — Section 12(1), 12(1)(b), 12(1A), 12(1A)Penal Code, 1860 (IPC) — Section 419, 468, 471

High Courts13 Jan 2009

V. Vasu and Others Vs Muralidharan and Others

High Court Of Kerala · AIR 2009 Ker 128 : (2009) 1 ILR (Ker) 384 : (2009) 1 KLT 480 : (2011) 7 RCR(Civil) 603

Guardians and Wards Act, 1890 — Section 4(5), 9

High Courts13 Jan 2009Dismissed

State of Kerala Vs Jayan

High Court Of Kerala · (2009) 3 KLT 857

High Courts13 Jan 2009

State of Kerala Vs Berkumans and Others

High Court Of Kerala · (2009) 01 KL CK 0009

Land Acquisition Act, 1894 — Section 23(1), 4(1), 51A

High Courts12 Jan 2009Allowed

The Inspector, Toddy Workers Welfare Fund Board Vs M.S. Vijayan and Others

High Court Of Kerala · (2009) 1 ILR (Ker) 429 : (2009) 1 KLJ 386 : (2009) 1 KLT 410

Kerala Toddy Workers Welfare Fund Act, 1969 — Section 9Limitation Act, 1963 — Article 112 , 113Motor Transport Workers Welfare Fund Act, 1985 — Section 10

High Courts12 Jan 2009

Kunhamina Vs Asokan, Chemboolly, The New India Assurance Co. Ltd. and Director General of Police

High Court Of Kerala · (2009) 01 KL CK 0007

Motor Vehicles Act, 1988 — Section 158(6)

High Courts09 Jan 2009Dismissed

Thara Vs Syamala

High Court Of Kerala · (2009) ACJ 2440 : (2009) 2 ILR (Ker) 491 : (2009) 2 KLT 707

Motor Vehicles Act, 1988 — Section 14, 149(2), 15, 2(47)

High Courts09 Jan 2009Dismissed

Viju P. John Vs Baby John

High Court Of Kerala · (2009) 4 KLT 138

Constitution of India, 1950 — Article 20(3), 226Special Marriage Act, 1954 — Section 28

High Courts08 Jan 2009Dismissed

Karthikeyan T.K. Vs Commissioner of Central Excise

High Court Of Kerala · (2010) 257 ELT 189

High Courts08 Jan 2009Allowed

Escotel Mobile Communications Ltd. Vs State of Kerala

High Court Of Kerala · (2009) 4 KLT 277

Kerala General Sales Tax Act, 1963 — Section 10(1), 22, 22(2), 3(1A), 59A

High Courts08 Jan 2009Dismissed

Commonwealth Trust India Ltd. Vs Labour Commissioner

High Court Of Kerala · (2009) 120 FLR 1186 : (2009) 2 LLJ 494

High Courts08 Jan 2009Allowed

P.A. Porinchu Vs Agricultural Income Tax and Sales Tax Appellate Tribunal

High Court Of Kerala · (2009) 01 KL CK 0023

Kerala Agricultural Income Tax Act, 1950 — Section 18(3)

High Courts08 Jan 2009

Abdul Rahuman, A. Vs State of Kerala and Others

High Court Of Kerala · (2009) 01 KL CK 0017

Kerala Service Rules, 1959 — Rule 20

High Courts08 Jan 2009

Kalliani, K.T. and Others Vs Thottiledath Balagopalan

High Court Of Kerala · (2009) 01 KL CK 0011

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), Order 41 Rule 11, Order 41 Rule 14, Order 41 Rule 14(4), Order 42 Rule 1

High Courts08 Jan 2009

The Director, CBI and Another Vs Jomon Puthenpurakkal and Another

High Court Of Kerala · (2009) 1 KLJ 285

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

High Courts06 Jan 2009Dismissed

The Asst. Excise Commissioner and Others Vs V.P. Paulson

High Court Of Kerala · (2009) 1 KLJ 428

Kerala Abkari Act, 1077 — Section 67B

High Courts06 Jan 2009Dismissed

Soopy Haji Vs State of Kerala

High Court Of Kerala · (2009) 3 KLT 142

Constitution of India, 1950 — Article 14Kerala Education Rules, 1959 — Rule 51A, 51B