High Courts10 Apr 2008
United India Insurance Company Limited Vs Anurag T.
High Court Of Kerala · (2008) 04 KL CK 0029
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,556 of 2,716
High Courts10 Apr 2008
Ararammal Parkum A.B. and Others Vs Panangadan Vachali Subhadra and Others
High Court Of Kerala · (2008) 2 ILR (Ker) 798 : (2008) 2 KLJ 508 : (2008) 3 KLT 233
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 10 Rule 1B, Order 10 Rule 1C, Order 23 Rule 3, 89Legal Services Authorities Act, 1987 — Section 20(1)
High Courts10 Apr 2008Dismissed
State of Kerala Vs Manager, Nimala Public School and The Principal Officer, Central Board
High Court Of Kerala · AIR 2008 Ker 197 : (2008) 2 ILR (Ker) 788 : (2008) 2 KLJ 704 : (2008) 3 KLT 47
Constitution of India, 1950 — Article 12A, 13, 136, 14, 15Kerala Education Rules, 1959 — Rule 3
High Courts09 Apr 2008
Union of India (UOI) and The Director of Legal Metrology Vs Godrej-Ge Appllences Ltd., Controller of Legal Metrology and Inspector of Legal Metrology
High Court Of Kerala · (2009) 235 ELT 435 : (2008) 3 ILR (Ker) 102 : (2008) 2 KLJ 716 : (2008) 3 KLT 694
Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 33(2), 4, 51Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 1(3), 12, 12(2), 12(4), 12(5)Standards of Weights and Measures Act, 1976 — Section 2, 3, 31, 39, 39(1)
High Courts08 Apr 2008
Subramanian M.B. Vs Krishnakumar and Another
High Court Of Kerala · (2008) 3 ILR (Ker) 32 : (2008) 2 KLJ 607
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts08 Apr 2008
Commonwealth Trust (India) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2008) 218 CTR 424 : (2008) 306 ITR 356 : (2008) 306 ITR 256 : (2008) 173 TAXMAN 379
Income Tax Act, 1961 — Section 55(2)
High Courts07 Apr 2008
Haridas P. Nair Vs State of Kerala and Others
High Court Of Kerala · (2008) 04 KL CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 224, 479, 482Kerala Abkari Act, 1077 — Section 55Penal Code, 1860 (IPC) — Section 120B, 224, 225, 34
High Courts07 Apr 2008Dismissed
Alleppey Financial Enterprises Vs Commissioner of Income Tax
High Court Of Kerala · (2009) 222 CTR 199 : (2009) 313 ITR 389 : (2009) 176 TAXMAN 1
Income Tax Act, 1961 — Section 120, 124, 127, 127(1), 158BC
High Courts07 Apr 2008Dismissed
Chandramani Traders Vs State of Kerala
High Court Of Kerala · (2008) 16 VST 294
Kerala General Sales Tax Act, 1963 — Section 10, 11B, 16, 16(1), 17Kerala General Sales Tax Rules, 1963 — Rule 18, 18(1), 18(2), 18(2A), 18(3)
High Courts07 Apr 2008Dismissed
Mathew V.D. Vs State Bank of Travancore
High Court Of Kerala · AIR 2008 Ker 194 : (2008) 2 KLJ 665
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions (Amendment) Act, 2000 — Section 2Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 31A
High Courts07 Apr 2008Allowed
P.V. Antony Vs State of Kerala and Others
High Court Of Kerala · (2008) CriLJ 2898 : (2008) 2 ILR (Ker) 479 : (2008) 2 KLJ 257
Constitution of India, 1950 — Article 14, 21, 226, 38, 39Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 304A
High Courts07 Apr 2008Dismissed
Sosamma Abraham Vs The Chief Manager, S.B.T. and Others
High Court Of Kerala · AIR 2008 Ker 183 : (2008) 4 BC 233 : (2008) 2 ILR (Ker) 367 : (2008) 2 KLJ 93 : (2008) 2 KLT 965
High Courts04 Apr 2008
Commissioner of Income Tax Vs Binoy Mathai
High Court Of Kerala · (2008) 219 CTR 369 : (2009) 311 ITR 226 : (2008) 173 TAXMAN 100
Income Tax Act, 1961 — Section 139(1), 158BA, 158BB, 158BB(1), 158BC
High Courts04 Apr 2008Dismissed
Jayaraj K.K. and Another Vs K. Kalyani and George Joseph
High Court Of Kerala · (2010) 3 KLJ 853
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts04 Apr 2008Dismissed
Thevan Ayyappan Vs Kottappady East Service Co-op. Bank Ltd.
High Court Of Kerala · (2008) 2 KarLJ 688 : (2008) 2 KLJ 688
High Courts04 Apr 2008
George Joseph and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (2008) 2 ILR (Ker) 545 : (2008) 2 KLJ 196
Land Acquisition Act, 1894 — Section 4(1)
High Courts04 Apr 2008
M.A. Muhammed Kunju Vs Biju and Others
High Court Of Kerala · (2008) 2 ILR (Ker) 290 : (2008) 2 KLT 833
Civil Procedure Code, 1908 (CPC) — Section 21Waqf Act, 1995 — Section 32, 67, 67(1), 67(2), 67(4)
High Courts04 Apr 2008
Nataraj Gownder S. Vs Registrar and Dy. Director of Dairy Devt. Dept.
High Court Of Kerala · (2008) 2 ILR (Ker) 361 : (2008) 2 KLJ 211
High Courts04 Apr 2008Allowed
L.R. Radhakrishnan Vs The Joint Registrar of Co-op. Socy. (Gen) Alleppey
High Court Of Kerala · (2008) 2 ILR (Ker) 489 : (2008) 2 KLJ 65
General Clauses Act, 1897 — Section 2(22)
High Courts04 Apr 2008
Achuthan v. and Others Vs State of Kerala and Others
High Court Of Kerala · (2008) 2 KLJ 200
Constitution of India, 1950 — Article 32Kerala State and Subordinate Services Rules, 1958 — Rule 27B