COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 103 of 128

High Courts18 May 2010

Jelton Vs Superintending Engineer

High Court Of Kerala · (2010) 4 BC 200

High Courts18 May 2010

Cement House Vs State of Kerala

High Court Of Kerala · (2011) 38 VST 74

Kerala Value Added Tax Act, 2003 — Section 2

High Courts18 May 2010

Mundavalappil Muraleedharan Vs Kizhakkumbrath Ibrahim Haji

High Court Of Kerala · (2010) 05 KL CK 0090

High Courts18 May 2010Dismissed

Wilson Vs Deepa and The Family Court, M. Ernakulam

High Court Of Kerala · (2010) 05 KL CK 0078

Constitution of India, 1950 — Article 227

High Courts18 May 2010Allowed

Haseena Mansoor Vs State of Kerala

High Court Of Kerala · (2010) 2 ILR (Ker) 891 : (2010) 2 KLJ 981

Constitution of India, 1950 — Article 13, 13(1), 13(2), 13(3), 14Divorce Act, 1869 — Section 10Kerala Public Services Act, 1968 — Section 2(1)

High Courts18 May 2010Dismissed

State of Kerala and The Executive Engineer, K.S.T.P. Division Vs M. Aruldas and The Manager, Federal Bank Ltd.

High Court Of Kerala · (2010) 05 KL CK 0040

High Courts18 May 2010Dismissed

Arjun Krishna K. Vs S. Snisha

High Court Of Kerala · (2010) 05 KL CK 0033

High Courts18 May 2010Dismissed

M.P. Akash Radhakrishnan Vs G. Simitha

High Court Of Kerala · (2010) 05 KL CK 0029

Constitution of India, 1950 — Article 227

High Courts18 May 2010Dismissed

Ajith K.N. and Others Vs State of Kerala and Others

High Court Of Kerala · (2010) 2 ILR (Ker) 962 : (2010) 2 KLJ 429

Constitution of India, 1950 — Article 19(1), 226Electricity Act, 1910 — Section 51Electricity Act, 2003 — Section 164

High Courts18 May 2010Allowed

In Re: Snehasagar Charitable Trust

High Court Of Kerala · (2010) 2 ILR (Ker) 738 : (2010) 2 KLJ 1037

Trusts Act, 1882 — Section 34

High Courts18 May 2010

Sreyams Kumar, M.V. Vs State of Kerala and Others

High Court Of Kerala · (2010) 05 KL CK 0008

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 129Kerala Government Land Assignment Rules, 1964 — Rule 1A, 5

High Courts18 May 2010

Jelton, K.A. Vs Superintending Engineer and Another

High Court Of Kerala · (2010) 2 KLJ 656

High Courts17 May 2010Allowed

Bhandari Power Lines Pvt. Ltd. Vs Union of India

High Court Of Kerala · (2011) 270 ELT 173

Customs Act, 1962 — Section 75, 75(1), 75(1A)Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 3, 6

High Courts17 May 2010Allowed

United India Insurance Co. Ltd. Vs Vanimel Panchayat and another

High Court Of Kerala · (2011) ACJ 797

Motor Vehicles Act, 1988 — Section 147, 165, 175

High Courts17 May 2010

Benny, K.V. and Others Vs State of Kerala and Others

High Court Of Kerala · (2010) 05 KL CK 0106

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 173(2), 173(8)Penal Code, 1860 (IPC) — Section 109, 120B, 191, 192, 193

High Courts17 May 2010Dismissed

Kerala Sarvodaya Sangam Kozhikode Vs Sara Varghese and Others

High Court Of Kerala · (2011) 1 KLJ 246

General Clauses Act, 1897 — Section 2(26), 2(6), 3(42)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3)

High Courts17 May 2010Dismissed

Shine Sudhakar Vs State of Kerala

High Court Of Kerala · (2010) 3 KLT 252

Kerala Education Rules, 1959 — Rule 6B(1)

High Courts17 May 2010Dismissed

Principal Secretary to Government Vs Jolly Varghese

High Court Of Kerala · (2010) 3 ILR (Ker) 275 : (2010) 3 KLT 249

Constitution of India, 1950 — Article 14

High Courts17 May 2010Dismissed

Union of India (UOI), The Divisional Railway Manager and The Senior Divisional Personnel Officer Vs P. Balarajan, Retired Technician

High Court Of Kerala · (2010) 05 KL CK 0089

Constitution of India, 1950 — Article 14, 16(1), 226, 227Railway Establishment Rules — Rule 228

High Courts17 May 2010Dismissed

Deepesh Kumar Vs Shyama

High Court Of Kerala · (2010) 05 KL CK 0081