High Courts20 May 2010
P.S. Lakshmi (Unmarried), P.S. Vishnu and P.S. Rajalakshmi Vs Sivaprasad
High Court Of Kerala · (2010) 05 KL CK 0069
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 102 of 128
High Courts20 May 2010Allowed
State of Kerala Vs K. Raghavan, K. Sarada and NTPC Ltd.
High Court Of Kerala · (2010) 05 KL CK 0059
High Courts20 May 2010Dismissed
B. Ammini Vs State Bank of Travancore, The Chief Manager (Authorised Officer) and State Bank of Travancore
High Court Of Kerala · (2010) 05 KL CK 0046
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14, 34
High Courts20 May 2010Allowed
Purushothaman Vs Balakrishnan and Others
High Court Of Kerala · (2010) 05 KL CK 0043
High Courts20 May 2010Allowed
Vijayan A. Vs State of Kerala and V. Bindu, Village Officer
High Court Of Kerala · (2010) 05 KL CK 0041
Penal Code, 1860 (IPC) — Section 257, 294, 353
High Courts20 May 2010
Sivaprasad Vs P.S. Lakshmy, P.S. Vishnu and P.S. Rajalakshmy
High Court Of Kerala · (2010) 05 KL CK 0038
High Courts20 May 2010Dismissed
Muhammed Shraf Vs Thankachan, Jissy, Station House Officer and Superintendent of Police
High Court Of Kerala · (2010) 05 KL CK 0019
High Courts20 May 2010
Niyas Vs The S.I. of Police, The Deputy Superintendent of Police and The State of Kerala
High Court Of Kerala · (2010) 05 KL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 167Kerala Abkari Act, 1077 — Section 8(1), 8(2)Prevention of Damage to Public Property Act, 1984 — Section 3(1)
High Courts20 May 2010
Sreejith Pariyarathodi Vs Vinodkumar Pariyarathodi and State of Kerala
High Court Of Kerala · (2010) 05 KL CK 0005
Penal Code, 1860 (IPC) — Section 420
High Courts19 May 2010
Commissioner of Income Tax Vs South Indian Bank Ltd.
High Court Of Kerala · (2010) 194 TAXMAN 73
Income Tax Act, 1961 — Section 57, 80AA, 80M
High Courts19 May 2010Allowed
Shanalalu and P. Nassir Vs The Station House Officer and State of Kerala
High Court Of Kerala · (2011) 6 RCR(Criminal) 2671
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 209, 482Penal Code, 1860 (IPC) — Section 120, 143, 147, 149, 307
High Courts19 May 2010Allowed
Jose Vs State of Kerala
High Court Of Kerala · (2010) 05 KL CK 0070
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151
High Courts19 May 2010
Gopikan Vs State of Kerala and Inland Waterways Authority of India
High Court Of Kerala · (2010) 05 KL CK 0058
High Courts19 May 2010Dismissed
P.K. Rajan Vs Cicilykutty and Rishin Raj
High Court Of Kerala · (2010) 05 KL CK 0053
Constitution of India, 1950 — Article 227
High Courts19 May 2010
K.M. Mohammed Vs The Executive Engineer
High Court Of Kerala · (2010) 05 KL CK 0039
High Courts19 May 2010Dismissed
Dr. Attukal Radhakrishnan Vs Assistant Commissioner of Income Tax and Others
High Court Of Kerala · (2010) 235 CTR 384 : (2011) 335 ITR 533 : (2011) 197 TAXMAN 193
Income Tax Act, 1961 — Section 132, 142(1), 154, 158BC, 158BFA(1)
High Courts19 May 2010
Thomas and Another Vs Karunakara Nair and Others
High Court Of Kerala · (2010) 05 KL CK 0014
Constitution of India, 1950 — Article 226
High Courts19 May 2010Allowed
Leena, O.K. Vs State and Another
High Court Of Kerala · (2010) 2 KLJ 246
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3A, Order 41 Rule 9, 100Constitution of India, 1950 — Article 227
High Courts18 May 2010
Agnes Alias Kunjumol Vs Regeena Thomas
High Court Of Kerala · (2011) 2 DMC 193 : (2011) 1 KLT 588
Constitution of India, 1950 — Article 13, 14, 21, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 302, 84