High Courts14 Nov 2008
Mohammed P.V. Vs State of Kerala
High Court Of Kerala · (2009) 26 VST 512
Kerala General Sales Tax Act, 1963 — Section 19, 39
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,537 of 2,716
High Courts11 Nov 2008
Fr. Jose Poothrikkayil Vs Central Bureau of Investigation
High Court Of Kerala · (2008) 11 KL CK 0047
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)
High Courts11 Nov 2008Allowed
New India Assurance Company Ltd. Vs Sabharathnam @ Sabha Rathinam, P.S. Thaha, Basheer S.M. and The Permenant Lok Adalath for Public
High Court Of Kerala · AIR 2009 Ker 71 : (2009) 1 KLT 153
Insurance Act, 1938 — Section 2(11)Legal Services Authorities Act, 1987 — Section 19, 22A, 22B, 22B(1), 22CMotor Vehicles Act, 1988 — Section 163A, 166
High Courts11 Nov 2008Allowed
New India Assurance Company Ltd. Vs Jameela and Others
High Court Of Kerala · (2009) 1 KLJ 314
Insurance Act, 1938 — Section 2(11)Legal Services Authorities Act, 1987 — Section 19, 22A, 22B, 22B(1), 22DMotor Vehicles Act, 1988 — Section 163A, 166
High Courts10 Nov 2008Dismissed
Baiji C. Varghese Vs State of Kerala
High Court Of Kerala · (2008) CriminalCC 593
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts10 Nov 2008Dismissed
Construction Material Movers Association and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 3 KLJ 868
Criminal Procedure Code, 1973 (CrPC) — Section 149Kerala Minor Minerals Concession Rules, 1967 — Rule 12, 3, 48A, 61Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts10 Nov 2008
Suresh Vs Vasantha Shetty
High Court Of Kerala · (2010) ACJ 1068 : (2009) 1 KLT 72
Motor Vehicles Act, 1988 — Section 147, 163A, 167Penal Code, 1860 (IPC) — Section 279, 337, 338Workmens Compensation Act, 1923 — Section 3(1)
High Courts10 Nov 2008Dismissed
Construction Matelial Movers Assn. and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 3 KLJ 868
Criminal Procedure Code, 1973 (CrPC) — Section 149Kerala Minor Minerals Concession Rules, 1967 — Rule 12, 3, 48A, 61Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts07 Nov 2008Dismissed
Baiji C. Varghese Vs State of Kerala
High Court Of Kerala · (2009) 1 ILR (Ker) 106 : (2009) 1 KLJ 89 : (2009) 1 KLT 44
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 120B, 406, 420, 465, 468
High Courts07 Nov 2008
Manni, C. Vs Divisional Forest Officer and Another
High Court Of Kerala · (2008) 11 KL CK 0039
Kerala Service Rules, 1959 — Rule 3
High Courts07 Nov 2008Allowed
Padmanabhan K. Vs The State of Kerala and Others
High Court Of Kerala · (2009) 1 ILR (Ker) 342 : (2009) 1 KLJ 267 : (2009) 1 KLT 295
Kerala Building tax Act, 1975 — Section 2, 5(1), 5(5), 5A, 6
High Courts07 Nov 2008
Commissioner of Income Tax Vs Smt. Madhu Patani
High Court Of Kerala · (2008) 11 KL CK 0006
Income Tax Act, 1961 — Section 132, 139(4)
High Courts06 Nov 2008Dismissed
Murali alias Dhananjayan Vs State of Kerala
High Court Of Kerala · (2008) 4 ILR (Ker) 635 : (2008) 3 KLJ 827
Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 28, 4(1)
High Courts06 Nov 2008Allowed
Rohit S. Ved Vs State of Kerala
High Court Of Kerala · (2008) 3 KLJ 884
Criminal Procedure Code, 1973 (CrPC) — Section 204, 205Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2008Dismissed
Mariyamma Thomas Vs Remi Joseph and Others
High Court Of Kerala · (2008) 11 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10Registration Act, 1908 — Section 17, 17(2), 49Succession Act, 1925 — Section 32, 33
High Courts05 Nov 2008Allowed
Francis Dominic and Others Vs Kerala State Co-operative Election Commission and Others
High Court Of Kerala · (2008) 11 KL CK 0013
High Courts04 Nov 2008
Narayanankutty Menon Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 339
Constitution of India, 1950 — Article 14, 226
High Courts03 Nov 2008
Director, Jubilee Mission Hospital Vs University of Calicut and Others
High Court Of Kerala · (2008) 3 KLJ 832
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 11(2)
High Courts03 Nov 2008Dismissed
Kreem Foods Private Limited Vs State of Kerala
High Court Of Kerala · (2009) 24 VST 333
Constitution of India, 1950 — Article 366(12)Goods for Any Purpose Act, 1985 — Section 2, 3Trade and Merchandise Marks Act, 1958 — Section 2(1)