High Courts03 Nov 2008Allowed
Venugopal and Others Vs T.L. Paulson and Others
High Court Of Kerala · (2009) ACJ 1781 : AIR 2009 Ker 86 : (2009) 1 ILR (Ker) 1 : (2008) 3 KLJ 817 : (2009) 1 RCR(Civil) 532
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,538 of 2,716
High Courts31 Oct 2008
General Manager, K.S.I.D.C. Vs Vayalambron and Another
High Court Of Kerala · (2008) 4 ILR (Ker) 627 : (2008) 3 KLJ 767
Evidence Act, 1872 — Section 115, 92Land Acquisition Act, 1894 — Section 23(2), 23(IA), 28, 4(1), 51A
High Courts31 Oct 2008Dismissed
Ashalatha, R. Vs State of Kerala and Others
High Court Of Kerala · (2008) 10 KL CK 0015
Kerala Education Rules, 1959 — Rule 1(1), 43, 44, 45, 51A
High Courts29 Oct 2008Dismissed
Joseph Sartho Vs G. Gopinathan and Another
High Court Of Kerala · (2009) 1 CivCC 443 : (2008) 4 ILR (Ker) 431 : (2008) 3 KLJ 784 : (2009) 1 RCR(Civil) 608 : (2009) 1 RCR(Criminal) 625
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 14, 15, 5, 56
High Courts29 Oct 2008Dismissed
Commissioner of Income Tax Vs Shree Vidayadhiraja Vidya Samajam
High Court Of Kerala · (2008) 10 KL CK 0022
Income Tax Act, 1961 — Section 10(22), 144
High Courts29 Oct 2008Dismissed
Sunny V.L. Vs A.P. Venugopal and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 589 : (2008) 3 KLJ 751 : (2008) 4 KLT 811
Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts28 Oct 2008Dismissed
Prasanna Vs Managing Director, K.S.R.T.C.
High Court Of Kerala · (2008) 10 KL CK 0049
High Courts28 Oct 2008Dismissed
Bhagavat Singh Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 1375 : (2008) 4 ILR (Ker) 697 : (2008) 3 KLJ 758 : (2008) 4 KLT 1047
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 16(3), Order 18 Rule 5, Order 18 Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 275, 276, 278, 283Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Oct 2008
Kshemanidhi Kuries and Loans (P) Ltd. Vs Ashokan and Others
High Court Of Kerala · (2009) 1 CivCC 148 : (2008) 4 ILR (Ker) 499 : (2008) 3 KLJ 692 : (2008) 4 KLT 744 : (2009) 5 RCR(Civil) 362
Civil Procedure Code Amendment Act, 2002 — Section 32(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115, 151Constitution of India, 1950 — Article 227
High Courts24 Oct 2008
Rajan C. Vs Secretary, Ministry of Defence and Others
High Court Of Kerala · (2009) 120 FLR 876 : (2009) 1 KLJ 223
High Courts24 Oct 2008Allowed
State of Kerala and Another Vs Bank of India and Another
High Court Of Kerala · (2008) 10 KL CK 0008
Kerala Abkari Act, 1077 — Section 28, 44Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(11)Kerala Revenue Recovery Act, 1968 — Section 2, 3, 68(1), 69(3)
High Courts24 Oct 2008
Alex Thomas Vs State of Kerala and Others
High Court Of Kerala · (2008) 3 KLJ 690
Kerala Motor Vehicles Rules, 1989 — Rule 304Motor Vehicles Act, 1988 — Section 2(14)
High Courts23 Oct 2008
Pappachan S. Vs The State of Kerala and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 664 : (2008) 3 KLJ 736 : (2008) 4 KLT 676 : (2009) 5 RCR(Civil) 208 : (2009) 2 SLJ 171
High Courts22 Oct 2008
Saidali K.H. Vs V. Saleena
High Court Of Kerala · (2008) 4 ILR (Ker) 420 : (2008) 3 KLJ 637 : (2008) 4 KLT 885 : (2009) 1 RCR(Civil) 518
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(ii), 6
High Courts22 Oct 2008Dismissed
Arunraj M.R and Others Vs Kerala Agricultural University and Another
High Court Of Kerala · AIR 2009 Ker 54 : (2009) 1 ILR (Ker) 373 : (2009) 1 KLJ 226 : (2009) 1 KLT 682
Constitution of India, 1950 — Article 226Kerala Prohibition Of Ragging Act, 1998 — Section 2(b), 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 306, 511
High Courts21 Oct 2008Dismissed
Essar Telecom Infracture (P) Ltd. Vs The Circle Inspector of Police and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 561 : (2008) 3 KLJ 672 : (2008) 4 KLT 713
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, Order 9 Rule 9Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 149, 150, 151, 155, 156
High Courts21 Oct 2008
Babudas N.R. Vs The State Transport Appellate Tribunal and Others
High Court Of Kerala · (2008) 3 KLJ 793
Motor Vehicles Act, 1939 — Section 68, 68(C)Motor Vehicles Act, 1988 — Section 100, 100(1), 100(2), 100(3), 102
High Courts21 Oct 2008Allowed
Sankara Pillai Vs Ramakumary and Others
High Court Of Kerala · (2008) 10 KL CK 0014
High Courts20 Oct 2008
Al-Ishan School Vs State of Kerala and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 790 : (2008) 3 KLJ 699
Constitution of India, 1950 — Article 14, 19(1), 21, 226, 337Kerala Education Act, 1958 — Section 2(1), 2(3), 2(7), 2(8), 3(4)Kerala Education Rules, 1959 — Rule 1(3), 1(5), 11, 16, 16(1)