COURT ARCHIVE

High Court Of Kerala judgments

54,313 judgments · page 1,536 of 2,716

High Courts25 Nov 2008Dismissed

Kodakkattu Cheriya Krishnan Namboothiri and Others Vs The Guruvayoor Devaswom and Another

High Court Of Kerala · (2008) 11 KL CK 0052

Constitution of India, 1950 — Article 14, 19(1), 21, 226, 25Guruvayoor Devaswom Act, 1978 — Section 10, 102 , 34, 35, 39Guruvayur Devaswom Employees Regulations, 1983 — Regulation 23, 5

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High Courts25 Nov 2008

Mani, P. Vs Secretary, Anad Grama Panchayat and Another

High Court Of Kerala · (2008) 11 KL CK 0051

Kerala Panchayat Raj (Resignation of President, Vice President and Members) Rules, 2000 — Rule 5, 5(1)Kerala Panchayat Raj Act, 1994 — Section 155, 155(3), 155(4), 30, 35

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High Courts25 Nov 2008

Pournami Vs Sandhya Sundheer and Another

High Court Of Kerala · (2009) ACJ 1291 : (2008) 4 ILR (Ker) 757

Central Motor Vehicles Rules, 1989 — Rule 123Motor Vehicles Act, 1988 — Section 128, 149, 166Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts25 Nov 2008Dismissed

State of Kerala Vs Malabar Regional Co-op. Milk Producers Union Limited

High Court Of Kerala · (2010) 250 ELT 522 : (2009) 1 KLT 614 : (2009) 23 VST 414

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High Courts21 Nov 2008Allowed

Aloshia Joseph Vs Rev. Dr. Joseph Kollamparambil and Another

High Court Of Kerala · (2009) CriLJ 2190 : (2009) 1 ILR (Ker) 460 : (2008) 1 KLJ 508(1) : (2009) 1 KLT 740

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 155, 156(1)Penal Code, 1860 (IPC) — Section 509

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High Courts21 Nov 2008

Ghatge Patil Transport Ltd. Vs Commissioner, Commercial Taxes and Others

High Court Of Kerala · (2009) 1 KLT 605 : (2010) 33 VST 64

Kerala General Sales Tax Act, 1963 — Section 45B

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High Courts20 Nov 2008

Rajasekharan Nair Vs The Returning Officer and Another

High Court Of Kerala · (2009) 1 ILR (Ker) 87 : (2008) 3 KLJ 875

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High Courts20 Nov 2008Dismissed

Radhakrishnan, V.N. Vs State of Kerala and Another

High Court Of Kerala · (2008) 11 KL CK 0011

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 3(4), 482Kerala High Court Act, 1958 — Section 3

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High Courts19 Nov 2008Allowed

Jailavudeen A.C. Vs State of Kerala and Others

High Court Of Kerala · (2009) 2 ILR (Ker) 171 : (2009) 2 KLJ 129 : (2009) 2 KLT 232 : (2009) 4 SLR 184

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High Courts19 Nov 2008

Subramanian Vs The State of Kerala, The District Collector, The Tahsildar and The Sub Inspector of Police

High Court Of Kerala · (2009) 1 ILR (Ker) 191 : (2009) 1 KLT 77

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 254, 254(1), 254(2)Kerala Minor Minerals Concession Rules, 1967 — Rule 27, 27(1), 27(2), 27(3), 28

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High Courts19 Nov 2008

Nithin Norbert and Others Vs The University of Kerala and Others

High Court Of Kerala · AIR 2009 Ker 60 : (2008) 4 ILR (Ker) 712 : (2008) 3 KLJ 843

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 1 Rule 8(1), 151Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226

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High Courts19 Nov 2008

Rajan P. Vs K.J. John and Others

High Court Of Kerala · (2006) ACJ 2631 : AIR 2009 Ker 136 : (2009) 1 ILR (Ker) 448 : (2009) 1 KLJ 618 : (2009) 1 KLT 573

Motor Vehicles Act, 1988 — Section 147, 166, 2(34)

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High Courts19 Nov 2008

Suresh Vs Vasantha Shetty and Another

High Court Of Kerala · (2008) 11 KL CK 0012

Motor Vehicles Act, 1988 — Section 147, 163A, 167Penal Code, 1860 (IPC) — Section 279, 337, 338Workmens Compensation Act, 1923 — Section 3(1)

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High Courts19 Nov 2008

K.H. Shameer Vs Commissioner of Central Excise

High Court Of Kerala · (2010) 20 STR 369

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High Courts18 Nov 2008Dismissed

Sreedharan T. and Others Vs Sub Inspector of Police and Another

High Court Of Kerala · (2009) CriLJ 1249 : (2009) 1 ILR (Ker) 111 : (2009) 1 KLJ 96

Criminal Procedure Code, 1973 (CrPC) — Section 438Kerala State Legal Services Authorities Act, 1987 — Section 19(1), 19(5), 2, 20, 20(1)Kerala State Legal Services Authority Regulations, 1988 — Regulation 33(1), 38(1)

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High Courts17 Nov 2008