High Courts18 Jul 2008
Garvasees P.J. Vs State of Kerala and Others
High Court Of Kerala · (2008) 2 KLJ 1013
Kerala State and Subordinate Services Rules, 1958 — Rule 28(b)
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,548 of 2,716
High Courts18 Jul 2008Dismissed
C.P. Abootty Vs State of Kerala
High Court Of Kerala · (2010) 33 VST 96
Kerala General Sales Tax Act, 1963 — Section 41
High Courts18 Jul 2008Allowed
Ravindran K. Vs Mahatma Gandhi University and Others
High Court Of Kerala · (2008) 3 KLJ 262
Kerala State and Subordinate Services Rules, 1958 — Rule 5
High Courts18 Jul 2008
Benz Automobiles Ltd. Vs P.D. Thomas and Another
High Court Of Kerala · (2009) ACJ 1423 : (2008) 3 ILR (Ker) 693 : (2008) 3 KLJ 175
Motor Vehicles Act, 1939 — Section 147(1), 92A, 95Workmens Compensation Act, 1923 — Section 3(1)
High Courts18 Jul 2008Dismissed
Satheesan M. Vs The High Court of Kerala and Another
High Court Of Kerala · (2008) 3 ILR (Ker) 396 : (2008) 2 KLJ 960
High Courts17 Jul 2008Dismissed
Indulekha Joseph Vs Vice Chancellor, M.G. University
High Court Of Kerala · (2008) 3 ILR (Ker) 346 : (2008) 3 KLJ 23
Constitution of India, 1950 — Article 226Mahatma Gandhi University Students Code of Conduct Rules, 2005 — Rule 5
High Courts17 Jul 2008Allowed
Aseena Vs Sub-Divisional Magistrate and Others
High Court Of Kerala · AIR 2009 Ker 1 : (2008) 3 ILR (Ker) 813
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
High Courts17 Jul 2008Dismissed
Rajesh Anil and Others Vs State of Kerala and Another
High Court Of Kerala · (2009) CriLJ 845
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 190, 190(1), 192Railways Act, 1989 — Section 137, 141, 142, 143, 144
High Courts17 Jul 2008
Commissioner of Income Tax Vs K. Sreekantan Pillai
High Court Of Kerala · (2009) 181 TAXMAN 173
Income Tax Act, 1961 — Section 260A
High Courts17 Jul 2008Allowed
Sankara Narayanan, V.R. Vs Gopinathan, A.P. and Others
High Court Of Kerala · (2008) 07 KL CK 0006
Calicut University Act, 1975 — Section 23, 36, 37, 37(4)Constitution of India, 1950 — Article 14
High Courts16 Jul 2008Allowed
Sooppy Haji Vs State of Kerala
High Court Of Kerala · (2008) 2 KLJ 925 : (2009) 19 VST 427
Kerala General Sales Tax Act, 1963 — Section 10, 5
High Courts16 Jul 2008
Prakash K. Raghavendra Rao Vs Sriram Transport Finance Co. Ltd. and Another
High Court Of Kerala · AIR 2008 Ker 234 : (2008) 4 ARBLR 553 : (2008) 3 ILR (Ker) 506
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 16, 2(1)(b)Constitution of India, 1950 — Article 227
High Courts16 Jul 2008
E.K. Saseendra Varma Raj Vs State of Kerala
High Court Of Kerala · (2008) CriminalCC 21 : (2009) 1 RCR(Civil) 779
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jul 2008Allowed
Sobhana K.D. Vs State of Kerala and Others
High Court Of Kerala · (2008) 3 KLJ 270
Constitution of India, 1950 — Article 12, 21, 226
High Courts15 Jul 2008Allowed
Valsala J. Vs The Corporate Manager, All CSI Schools in Malabar and Wayanad
High Court Of Kerala · (2008) 3 ILR (Ker) 716 : (2008) 3 KLJ 99 : (2009) 2 SLR 522
Kerala Education Act, 1958 — Section 12, 12(2)Kerala Education Rules, 1959 — Rule 67, 67(1), 67(8), 67A(8)
High Courts15 Jul 2008Dismissed
Nazeerkhan S. Vs The Kerala State Election Commission
High Court Of Kerala · AIR 2008 Ker 240 : (2008) 2 KLJ 916
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3(1), 4(1), 5
High Courts15 Jul 2008Allowed
Varghese Yohannan Vs The Kerala State Election Commission and Others
High Court Of Kerala · (2008) 3 ILR (Ker) 341 : (2008) 2 KLJ 970
Kerala Panchayat Raj (Procedure for Convening and Conducting the Meeting of Grama Sabha) Rules, 1995 — Rule 4Kerala Panchayat Raj Act, 1994 — Section 3(3), 35, 36
High Courts15 Jul 2008Allowed
Prabhakaran P.P. Vs James and Others
High Court Of Kerala · (2009) ACJ 882 : AIR 2008 Ker 229 : (2008) 3 ILR (Ker) 724 : (2008) 3 KLJ 246
Motor Vehicles Act, 1988 — Section 2(21)
High Courts15 Jul 2008Allowed
Abu, M.K. Vs State Co-operative Election Commission and Others
High Court Of Kerala · (2008) 07 KL CK 0026
High Courts14 Jul 2008
Vijayakumar Vs Safiya
High Court Of Kerala · (2008) 3 ILR (Ker) 299 : (2008) 3 KLT 595
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 17