High Courts16 Sept 2008Allowed
Thiruvalla East Co-operative Bank Ltd. Vs Secretary, Co-operative Service Examination Board and Another
High Court Of Kerala · (2008) 09 KL CK 0068
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,542 of 2,716
High Courts16 Sept 2008Dismissed
Vehicle Factory Vs The National Consumer Disputer, The Kerala State Consumer Disputes and Cicily Kallarackal
High Court Of Kerala · (2008) 09 KL CK 0049
Constitution of India, 1950 — Article 226
High Courts15 Sept 2008
Dharmaratnam Vs State of Kerala and Others
High Court Of Kerala · (2009) 1 KLJ 390 : (2009) 1 KLT 343
Kerala Motor Vehicles Taxation Act, 1976 — Section 2(d), 2(h), 2(ja), 2(k), 4
High Courts15 Sept 2008Dismissed
State of Kerala Vs K.K. Ibrahimkutty
High Court Of Kerala · (2009) 23 VST 205
Kerala General Sales Tax Act, 1963 — Section 5, 5A
High Courts06 Sept 2008Allowed
Usha Sanghi and Another Vs Dr. George Jacob and Another
High Court Of Kerala · (2008) 09 KL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 145, 200, 202, 4(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 145
High Courts05 Sept 2008
Rajan N. (formerly JFCM) Vs State of Kerala and Others
High Court Of Kerala · (2009) 120 FLR 546 : (2009) 1 KLJ 1
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 6APenal Code, 1860 (IPC) — Section 279, 337
High Courts05 Sept 2008Dismissed
T.R. Mohanakumar, Deputy Secretary Vs The Chairman, Rubber Board and Sri. K.J. Mathew, (Former Chairman)
High Court Of Kerala · (2008) 09 KL CK 0053
Constitution of India, 1950 — Article 226Rubber Act, 1947 — Section 6(A)(2)Rubber Board Service (Classification, Control and Appeal) Rules, 1961 — Rule 10, 11
High Courts05 Sept 2008Dismissed
Kuriland (P) Ltd. and Another Vs P.J. Thomas and Another
High Court Of Kerala · (2009) 3 ALT(Cri) 128 : (2009) CriLJ 763 : (2008) 4 ILR (Ker) 646 : (2009) 5 RCR(Criminal) 710
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 244(2), 245, 482, 91, 91Evidence Act, 1872 — Section 119, 121, 122, 123, 124
High Courts05 Sept 2008
Thiruvananthapuram Citizens'' Protection Vs Tribunal for Local Self Government, Corporation of Thiruvananthapuram, Sree Padmanabha Property Developers and State of Kerala
High Court Of Kerala · (2008) 09 KL CK 0046
Kerala Municipalities Act, 1960 — Section 383Kerala Municipality Building Rules, 1999 — Rule 116, 12, 131, 132, 154
High Courts05 Sept 2008Dismissed
Jubilee Mission Medical College Vs Government of Kerala, The District Collector and The Tahsildar
High Court Of Kerala · (2008) 09 KL CK 0031
Kerala Building Tax Act, 1975 — Section 3(1)
High Courts05 Sept 2008
K. Vikraman Nair Vs State of Kerala and Others
High Court Of Kerala · (2008) 4 ILR (Ker) 395
Constitution of India, 1950 — Article 226Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10(6)
High Courts05 Sept 2008Dismissed
Nidhish Kumar Vs State
High Court Of Kerala · (2008) 09 KL CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Kerala Abkari Act, 1077 — Section 8(1)(2)
High Courts05 Sept 2008Dismissed
Madhavan Vs Balachandran and Others
High Court Of Kerala · (2008) 09 KL CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Penal Code, 1860 (IPC) — Section 323, 34, 427, 447, 506
High Courts05 Sept 2008Dismissed
SJP Motors Vs TVS Motors Company Ltd. and Another
High Court Of Kerala · (2009) 1 ARBLR 105
Arbitration and Conciliation Act, 1996 — Section 34(2)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Transfer of Property Act, 1882 — Section 3
High Courts04 Sept 2008Allowed
Ushamani, M. and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 09 KL CK 0066
Kerala University Act, 1957 — Section 57, 57(1), 57(2)Mahatma Gandhi University Act, 1985 — Section 59(1)
High Courts04 Sept 2008
Commissioner of Central Excise and Customs Vs Idea Mobile Communication Ltd.
High Court Of Kerala · (2009) 224 CTR 311 : (2009) 1 KLT 889 : (2010) 19 STR 18 : (2009) 20 STT 19 : (2009) 12 Vat Reporter 12 : (2009) 22 VST 454
Finance Act, 1994 — Section 65(105), 65(111), 73
High Courts04 Sept 2008Allowed
Abdulla Haji Vs Mohammed
High Court Of Kerala · (2008) 09 KL CK 0060
Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 22(3), 27, 28, 29, 34Kerala Panchayat Raj Act, 1994 — Section 100, 100(1), 102, 102(1), 103Representation of the People Act, 1951 — Section 100, 100(1), 101, 97, 97(1)
High Courts04 Sept 2008Allowed
Jain Babu Vs Joseph, K.J. and Another
High Court Of Kerala · (2009) 1 RCR(Criminal) 547
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 204(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 143(1)
High Courts04 Sept 2008Dismissed
State of Kerala, The Director General of Police, The Superintendent of Police and The Deputy Superintendent, C.B.C.I.D. Vs Mariyu [Late] and The Central Bureau of Investigation
High Court Of Kerala · (2008) 09 KL CK 0040
Constitution of India, 1950 — Article 136, 215, 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 164, 200, 36Evidence Act, 1872 — Section 27