High Courts26 May 2010
Moideen Hajee, Manager Vs Food Inspector, District Food Inspector of Local and State of Kerala
High Court Of Kerala · (2010) 05 KL CK 0085
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 7(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 100 of 128
High Courts26 May 2010Dismissed
Vamalochana Vs Ajayakumar and V. Salimkumar
High Court Of Kerala · (2010) 05 KL CK 0084
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts26 May 2010Allowed
Vijayakumari Vs Shylaja and Others
High Court Of Kerala · (2010) 05 KL CK 0079
High Courts26 May 2010Dismissed
Riyas Nettur Veettil Puthiyapurayil and N. Ummerkutty Vs Najeeb and Others
High Court Of Kerala · (2010) 05 KL CK 0072
Constitution of India, 1950 — Article 226
High Courts26 May 2010Dismissed
Shron Peter Vs The Commissioner of Police, The Circle Inspector of Police and A.N. Suresh
High Court Of Kerala · (2010) 05 KL CK 0047
High Courts26 May 2010Dismissed
Union of India (UOI) and Others Vs M.K. Vincent, Sepoy, Central Excise
High Court Of Kerala · (2010) 05 KL CK 0044
Constitution of India, 1950 — Article 226, 227
High Courts26 May 2010
Ashik Mehtab Kulliati and Salih Vs Balakrishnan Nair and State of Kerla
High Court Of Kerala · (2010) 05 KL CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 308, 323
High Courts26 May 2010Allowed
Commissioner of Income Tax Vs Hotel Meriya
High Court Of Kerala · (2011) 332 ITR 537
Evidence Act, 1872 — Section 3Finance Act, 2002 — Section 113Income Tax Act, 1961 — Section 131, 132, 132(4), 158B, 158BA
High Courts26 May 2010
Kerala Small Industries Development Corporation Vs District Labour Office and Another
High Court Of Kerala · (2010) 4 LLJ 653
Industrial Disputes Act, 1947 — Section 17B, 33C(2)
High Courts25 May 2010Allowed
Commissioner of Income Tax Vs Carbon and Chemicals India Ltd.
High Court Of Kerala · (2011) 243 CTR 399 : (2012) 344 ITR 252 : (2011) 196 TAXMAN 302
Income Tax Act, 1961 — Section 115JA, 115JA(2), 154
High Courts25 May 2010
Mathew Franco Vs State of Kerala and The Excise Inspector
High Court Of Kerala · (2010) 05 KL CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 482Penal Code, 1860 (IPC) — Section 34, 376, 493, 498A
High Courts25 May 2010
Ramesh Kumar Nair Vs The State of Kerala and Others
High Court Of Kerala · (2010) 05 KL CK 0048
High Courts25 May 2010Allowed
Commissioner of Income Tax Vs English Indian Clays Ltd.
High Court Of Kerala · (2011) 243 CTR 292 : (2010) 192 TAXMAN 255
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 257Income Tax Act, 1961 — Section 260ANegotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 May 2010
Murukeshan Vs State of Kerala and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 663 : (2010) 2 KLJ 361
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(2), 173(8), 174, 176(1A)Penal Code, 1860 (IPC) — Section 302, 307, 34, 397, 449
High Courts25 May 2010Dismissed
V. Gopinathan Nair Vs Sub-Inspector of Police, Ratheesh and Santha
High Court Of Kerala · (2010) 05 KL CK 0016
High Courts25 May 2010
Prabhakaran, N.T. Vs Additional Secretary to Government and Others
High Court Of Kerala · (2010) 05 KL CK 0013
Kerala Service Rules, 1958 — Rule 29
High Courts25 May 2010
State of Kerala Vs Kitchen Appliances India Ltd.
High Court Of Kerala · (2011) 40 VST 191
Kerala General Sales Tax Act, 1963 — Section 5(2)Kerala General Sales Tax Rules, 1963 — Rule 30(2)B
High Courts24 May 2010Allowed
Commissioner of Income Tax Vs Escapade Resorts (P.) Ltd.
High Court Of Kerala · (2010) 195 TAXMAN 365
Income Tax Act, 1961 — Section 154, 80HHD, 80HHD(3), 80HHD(6)
High Courts24 May 2010Allowed
St. Joseph''s College of Communication Vs Consumer Disputes Redressal Forum
High Court Of Kerala · (2010) 2 ILR (Ker) 977 : (2010) 2 KLJ 1039
High Courts24 May 2010
Jyothi kumar Vs Sub-Inspector of Police and Sreekumari
High Court Of Kerala · (2010) 05 KL CK 0086
Penal Code, 1860 (IPC) — Section 34, 406, 420, 498A, 506(1)