High Courts06 Jan 2009Dismissed
Kanavayalil Rajan Vs K.K. Muhammed
High Court Of Kerala · (2009) 1 ILR (Ker) 911
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(1)Registration Act, 1908 — Section 17, 17(1), 49
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,532 of 2,716
High Courts06 Jan 2009Allowed
Chandramathy Vs Thankapapan
High Court Of Kerala · (2009) 1 KLJ 476 : (2009) 1 KLT 674
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Minority and Guardianship Act, 1956 — Section 6 , 8Kerala Land Reforms Act, 1963 — Section 13, 17, 2(8), 2A, 59(2)
High Courts06 Jan 2009
B. Raju Vs Union of India and another
High Court Of Kerala · (2009) 121 FLR 824
High Courts05 Jan 2009Dismissed
Steel and Industrial Forgings Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2010) 231 CTR 96 : (2009) 318 ITR 18 : (2009) 3 KLT 128 : (2009) 184 TAXMAN 338
Income Tax Act, 1961 — Section 143(1), 143(1A), 260A, 28, 29
High Courts05 Jan 2009Dismissed
Western Industries Vs The Deputy Tahsildar and Others
High Court Of Kerala · (2009) 1 KLJ 402
Kerala General Sales Tax Act, 1963 — Section 23, 23(1), 23(3), 24, 45A
High Courts02 Jan 2009Dismissed
V.O. John Vs Catholic Syrian Bank Ltd. and Others
High Court Of Kerala · (2009) 148 CompCas 411 : (2009) 1 ILR (Ker) 596 : (2009) 90 SCL 351
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 9Companies Act, 1956 — Section 10F, 111 , 397, 398 , 399Constitution of India, 1950 — Article 226, 227, 37, 38(1)
High Courts02 Jan 2009Dismissed
Reena John and Another Vs Director General of Police and Others
High Court Of Kerala · (2009) 1 KLJ 344 : (2009) 3 SLJ 118
High Courts02 Jan 2009
Peringottukara Namboothiri Yogakshema Sabha and Another Vs K.B. Aliyar
High Court Of Kerala · (2010) 7 RCR(Civil) 298
High Courts01 Jan 2009Dismissed
Sathyan, M.B. Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 555
Kerala Co-operative Societies Rules, 1969 — Rule 44, 44(3)
High Courts01 Jan 2009Allowed
Thomas A.O. Vs State of Kerala
High Court Of Kerala · (2009) 1 KLJ 622
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 313, 357(1)Evidence Act, 1872 — Section 113B, 32, 32(1)Penal Code, 1860 (IPC) — Section 109, 302, 304B, 306, 309
High Courts01 Jan 2009Dismissed
Asma Rubber Products (P) Ltd. Vs State Bank of India, Oversees Branch and Others
High Court Of Kerala · (2009) 01 KL CK 0041
Civil Procedure Code, 1908 (CPC) — Section 10Transfer of Property Act, 1882 — Section 53
High Courts01 Jan 2009
State of Kerala Vs Alex V. Chacko
High Court Of Kerala · (2009) 2 KLT 840 : (2010) 27 VST 278
Kerala General Sales Tax Act, 1963 — Section 5(1), 7(7)Kerala General Sales Tax Rules, 1963 — Rule 9(1)
High Courts01 Jan 2009Allowed
Sr. Sephy, St. Pious Xth Convent Vs Union of India (UOI)
High Court Of Kerala · (2009) 1 ILR (Ker) 124 : (2009) 1 KLJ 234 : (2009) 1 KLT 126 : (2010) 6 RCR(Criminal) 3043
Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(1)Evidence Act, 1872 — Section 21
High Courts19 Dec 2008
Fakrudheen Haji, V.P. Vs State Bank of India and Another
High Court Of Kerala · (2009) 1 KLJ 301
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(1), 13(4), 17, 17(1), 17(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2) , 13(4), 14, 17, 17(2)Transfer of Property Act, 1882 — Section 3, 8
High Courts19 Dec 2008Allowed
State of Kerala Vs Bharath Booshan Aggarwal
High Court Of Kerala · (2009) 1 KLJ 321
Constitution of India, 1950 — Article 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 313Kerala Forest (Amendment) Ordinance, 1992 — Section 3, 3(1)
High Courts19 Dec 2008Dismissed
Chathapopantavida Balan Vs Chathappantavida Devi
High Court Of Kerala · (2009) 1 CivCC 700 : (2009) 1 ILR (Ker) 102 : (2009) 1 KLJ 84 : (2009) 1 KLT 52 : (2009) 5 RCR(Civil) 52
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4), 125(5), 127
High Courts19 Dec 2008
Bineesh K.N. Vs State of Kerala and Others
High Court Of Kerala · (2009) CriLJ 3283 : (2009) 1 ILR (Ker) 551 : (2010) 1 RCR(Criminal) 348
Kerala Police Manual Rules — Rule 43(1)Penal Code, 1860 (IPC) — Section 420
High Courts19 Dec 2008
Canara Bank, A Body Corporate Vs Garts Ind Tex (P) Ltd., Dr. Varghese Mundackal, M.C. Sajumon and Baby Srambickal
High Court Of Kerala · (2008) 12 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1), Order 1 Rule 10(2), Order 6 Rule 16, Order 7 Rule 11, 151
High Courts19 Dec 2008Dismissed
Subramaniyan Pillai, Manager Vs M. Shamsar Jihan and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 317 : (2009) 1 KLT 425
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 7 Rule 11, 99Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(16), 11(3), 11(4), 14, 14(1)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 23, 7(3)
High Courts18 Dec 2008
Augustine George Vs Lizamma Thomas
High Court Of Kerala · (2009) 1 ILR (Ker) 367 : (2009) 1 KLJ 80 : (2009) 1 KLT 355 : (2009) 5 RCR(Civil) 54
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4)