High Courts01 Dec 2010Dismissed
A.S. Nizamudheen Vs The District Collector, The Tahsildar, The Village Officer and Canara Bank
High Court Of Kerala · (2010) 12 KL CK 0098
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 10 of 128
High Courts01 Dec 2010
Mooliyil Seetha Vs Kariankandi @ Mundachali P. Kousallya
High Court Of Kerala · (2010) 12 KL CK 0059
High Courts01 Dec 2010
Jiji Antony and Others Vs JRG Securities Ltd. and Others
High Court Of Kerala · (2011) 101 CLA 406 : (2011) 161 CompCas 312 : (2011) 3 CompLJ 432
Companies Act, 1956 — Section 397, 398, 81, 81(1), 81(1A)
High Courts01 Dec 2010Allowed
Laly Thomas Vs State of Kerala
High Court Of Kerala · (2011) 3 BC 521 : (2011) 2 ILR (Ker) 134 : (2011) 2 KLJ 302 : (2011) 2 KLJ 299 : (2011) 2 KLT 41 : (2012) 1 RCR(Civil) 86 : (2011) 4 RCR(Criminal) 860
Criminal Procedure Code, 1973 (CrPC) — Section 255, 256, 256(1), 302Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Nov 2010
Commissioner of Income Tax Vs Kerala Chemicals and Proteins Ltd.
High Court Of Kerala · (2011) 239 CTR 24
Income Tax Act, 1961 — Section 10, 10A, 10B, 11, 115JASick Industrial Companies (Special Provisions) Act, 1985 — Section 17(1), 3(1)
High Courts30 Nov 2010
Alappuzha Muhiyudheen Masjid Association and Others Vs Abdul Khader and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 768 : (2011) 2 RCR(Civil) 306 : (2011) 2 RCR(Civil) 306
Waqf Act, 1995 — Section 69(3)
High Courts30 Nov 2010
Abdul Kalam Vs Plantation Corporation of Kerala Ltd.
High Court Of Kerala · (2011) 1 KLT 86
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 21, 253Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1)
High Courts30 Nov 2010Dismissed
Gopalakrishnan and Another Vs The Secretary
High Court Of Kerala · (2010) 11 KL CK 0356
High Courts30 Nov 2010Dismissed
Bindumol Joseph Vs Kerala Public Service Commission and Kerala State Electricity Board
High Court Of Kerala · (2010) 11 KL CK 0348
High Courts30 Nov 2010Dismissed
Rafeek Vs The District Collector, The C.I. of Police and The S.I. of Police
High Court Of Kerala · (2010) 11 KL CK 0346
High Courts30 Nov 2010Dismissed
Kumaran Vs Kumaran and Another
High Court Of Kerala · AIR 2011 Ker 75 : (2011) 1 ILR (Ker) 292 : (2011) 1 KLJ 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 53, 54, 55(6)
High Courts30 Nov 2010
C.V. Unni Vs Director General of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0278
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts30 Nov 2010
Raveendran K.N. Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 11 KL CK 0269
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts30 Nov 2010
Anil Kumar B, L.D. Clerk and Others Vs State of Kerala, The Deputy Director (General) and The Commanding Officer
High Court Of Kerala · (2010) 11 KL CK 0221
High Courts30 Nov 2010
S. Suseelamma Vs State of Kerala and The Regional Cancer Centre
High Court Of Kerala · (2010) 11 KL CK 0220
High Courts30 Nov 2010Dismissed
Viswambaran. K., Peon Vs State of Kerala, Director of Health Service and District Medical Officer (Health)
High Court Of Kerala · (2010) 11 KL CK 0219
High Courts30 Nov 2010Dismissed
R. Sudarsanan, Head Constable GR. II and P. Satheeshkumar Vs State of Kerala, Director General of Police and Superintendent of Police
High Court Of Kerala · (2010) 11 KL CK 0122
High Courts30 Nov 2010
Snehalatha D. and Others Vs State of Kerala, The Superintendent, The Director of Health Servifes and The District Medical Officer
High Court Of Kerala · (2010) 11 KL CK 0121