High Courts25 Sept 2008Allowed
Institute of Brothers of St. Gabriel Vs State of Kerla and Others
High Court Of Kerala · (2008) 09 KL CK 0007
Kerala Land Reforms Act, 1963 — Section 100, 74, 7E, 84, 99
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,541 of 2,716
High Courts24 Sept 2008
Hindustan Latex Ltd. Vs Baby and Others
High Court Of Kerala · (2010) ACJ 1699 : (2009) 120 FLR 550
High Courts24 Sept 2008
Abdul Navas Vs The Dhalakshmi Bank Ltd. and Another
High Court Of Kerala · AIR 2009 Ker 84 : (2008) 3 KLJ 534
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts24 Sept 2008
Cardamom Marketing Corporation Vs State of Kerala
High Court Of Kerala · (2009) 26 VST 519
Central Sales Tax Act, 1956 — Section 5(3), 9(2)Kerala General Sales Tax Act, 1963 — Section 19(1), 35, 35(1), 35(2), 41
High Courts23 Sept 2008Dismissed
Moideen Koya, T. Vs Secretary to Government and Others
High Court Of Kerala · (2008) 09 KL CK 0067
Constitution of India, 1950 — Article 161, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Penal Code, 1860 (IPC) — Section 279, 338
High Courts23 Sept 2008
Universal Steel Corporation Vs State of Kerala
High Court Of Kerala · (2009) 19 VST 332
Kerala General Sales Tax Act, 1963 — Section 29, 29(2), 29A, 29A(2), 29A(3)
High Courts23 Sept 2008Dismissed
Menon Laxmi Bhuvanendra Vs The State of Kerala and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 440 : (2009) 1 KLJ 110
Calicut University Act, 1975 — Section 36, 5, 57(1)Calicut University First Ordinance, 1978 — Ordinance 1, Ordinance 3
High Courts23 Sept 2008Allowed
Yeses International Vs State of Kerala
High Court Of Kerala · (2008) 3 KLJ 514 : (2008) 4 KLT 454 : (2009) 23 VST 130
Constitution of India, 1950 — Article 14, 19Kerala General Sales Tax Act, 1963 — Section 41, 45A
High Courts23 Sept 2008
The Trivandrum Golf Club Vs State of Kerala
High Court Of Kerala · (2008) 4 ILR (Ker) 474 : (2009) 1 KLJ 189
Constitution of India, 1950 — Article 14, 226, 299, 299(1)Easements Act, 1882 — Section 64Evidence Act, 1872 — Section 116
High Courts22 Sept 2008Allowed
Shameer and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 09 KL CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 111(1), 112, 113
High Courts22 Sept 2008Allowed
Malabar Cements Ltd. Vs Commissioner of Central Excise
High Court Of Kerala · (2008) 134 ECC 15 : (2008) 160 ECR 15 : (2008) 230 ELT 33
Central Excise Rules, 1944 — Rule 174
High Courts19 Sept 2008
Commissioner of Income Tax Vs Settlement Commission (IT and WT)
High Court Of Kerala · (2009) 234 ELT 584 : (2009) 176 TAXMAN 421
Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 132, 143(1), 143(3), 234A, 234B
High Courts19 Sept 2008Allowed
Ravi Vs Ayyappa Roller Flour Mills Ltd.
High Court Of Kerala · (2008) CriminalCC 287
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Sept 2008
Ramachandran Vs State of Kerala
High Court Of Kerala · (2009) CriLJ 168 : (2008) 4 ILR (Ker) 658 : (2008) 3 KLJ 667
Criminal Procedure Code, 1973 (CrPC) — Section 403Evidence Act, 1872 — Section 114, 165, 27, 3, 8
High Courts18 Sept 2008Allowed
Dynamic Orthopedics (P) Ltd. Vs Union of India
High Court Of Kerala · (2012) 275 ELT 373
Customs Act, 1962 — Section 142, 28
High Courts18 Sept 2008
Mercy Rose and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 2009 Ker 59 : (2008) 4 ILR (Ker) 222 : (2008) 3 KLJ 511 : (2008) 4 KLT 87
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 107(2), 141Kerala Court Fees and Suits Valuation Act, 1959 — Section 4, 51, 52, 66, 67
High Courts18 Sept 2008
Shamna B. Vs The Manager, Hemambika Sanskrit High School and Others
High Court Of Kerala · (2009) 1 KLJ 47
Kerala Education Act, 1958 — Section 10, 11, 12, 12(2), 7Kerala Education Rules, 1959 — Rule 3, 3(4), 67(1), 8, 8(1)
High Courts17 Sept 2008Dismissed
Remadevi and Others Vs State of Kerala and Another
High Court Of Kerala · (2008) 09 KL CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 19(1), 19(8), 19(9)
High Courts17 Sept 2008
Manikuttan T.R. Vs M.N. Baby and Others
High Court Of Kerala · (2009) ACJ 1497 : AIR 2009 Ker 36 : (2008) 4 ILR (Ker) 617 : (2008) 3 KLJ 663 : (2009) 1 RCR(Civil) 568
High Courts17 Sept 2008
Rose Lynd E.T. and Another Vs Lekha alias Lekha Krishnakumar and Others
High Court Of Kerala · (2008) 3 KLJ 293 : (2009) 1 RCR(Civil) 380
Motor Vehicles Act, 1988 — Section 118