COURT ARCHIVE

High Court Of Kerala judgments

54,313 judgments · page 1,535 of 2,716

High Courts02 Dec 2008Dismissed

Vasakumar Pillai S.P. Vs The Motor Accidents Claims Tribunal and Others

High Court Of Kerala · (2009) 1 ILR (Ker) 20 : (2008) 3 KLJ 802

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 21 Rule 41Constitution of India, 1950 — Article 136, 371D, 371D(5)Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts02 Dec 2008

Commissioner of Income Tax Vs K.P. Chandradasan

High Court Of Kerala · (2009) 226 CTR 403 : (2011) 331 ITR 443 : (2009) 183 TAXMAN 23

Income Tax Act, 1961 — Section 139, 139(1), 139(4), 142(1), 143

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High Courts02 Dec 2008

National Insurance Co. Ltd. Vs Anil Kumar and Others

High Court Of Kerala · (2008) 3 KLJ 902

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High Courts01 Dec 2008

Sree Usha Vs State of Kerala and Others

High Court Of Kerala · (2008) 12 KL CK 0039

Kannur University Act, 1996 — Section 65(2)Kerala Education Rules, 1959 — Rule 1(2), 49, 51A, 52Mahatma Gandhi University Act, 1985 — Section 2(29), 62(2)

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High Courts01 Dec 2008Dismissed

P.P. Menon Vs Commissioner of Income Tax

High Court Of Kerala · (2009) 227 CTR 573 : (2010) 325 ITR 122 : (2009) 183 TAXMAN 242

Income Tax Act, 1961 — Section 2(42A), 45(4), 49(1)Partnership Act, 1932 — Section 14

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High Courts01 Dec 2008

M/s. Sundaram BNP Paribas Home Finance Ltd. Vs State of Kerala and Others

High Court Of Kerala · AIR 2009 Ker 85 : (2009) 1 ILR (Ker) 31 : (2009) 1 KLJ 125 : (2009) 1 KLT 50

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14

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High Courts01 Dec 2008

Smt. Visalakshy Kumaran Vs Commissioner of Income Tax

High Court Of Kerala · (2008) 12 KL CK 0005

Income Tax Act, 1961 — Section 56

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High Courts01 Dec 2008Allowed

Muhammed Raees Vs High Court of Kerala and Others

High Court Of Kerala · (2009) 2 ILR (Ker) 690 : (2009) 1 KLJ 34

Constitution of India, 1950 — Article 233(2), 309Kerala Government Servants Application for posts (Private Employment and Government Service) Rules, 1958 — Rule 2(A)

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High Courts28 Nov 2008Dismissed

Sainaba and Others Vs Syed Jaffer Aydeed

High Court Of Kerala · (2008) 11 KL CK 0049

Court Fees Act, 1959 — Section 30, 43, 43(2)Mussalman Wakf Validating Act, 1913 — Section 3Transfer of Property Act, 1882 — Section 108

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High Courts28 Nov 2008

Fr. Jose Poothrikkayil Vs Union of India (UOI)

High Court Of Kerala · (2009) CriLJ 1632 : (2009) 1 KLJ 159

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 157, 160, 167, 167(1), 167(3)Kerala Criminal Rules of Practice, 1982 — Rule 20, 20(1)

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High Courts28 Nov 2008Dismissed