High Courts16 Apr 2010Allowed
Mathew T. Thomas Vs Prof. Saji Chacko
High Court Of Kerala · (2010) 2 KLT 596
Kerala Panchayat Raj Act, 1994 — Section 100, 101, 102, 120Representation of the People Act, 1951 — Section 100(1), 98, 99
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 105 of 128
High Courts16 Apr 2010Dismissed
Adv. M. Philip Koshy Vs Prof. Saji Chacko
High Court Of Kerala · (2010) 3 ILR (Ker) 102 : (2010) 2 KLT 413
Civil Procedure Code, 1908 (CPC) — Section 24Kerala Panchayat Raj Act, 1984 — Section 101, 88, 88(1), 88(2), 94Representation of the People Act, 1951 — Section 80A
High Courts16 Apr 2010
Jose K. George Vs Chengannur Municipality and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 942 : (2010) 2 KLT 484
Kerala Municipalities Act, 1994 — Section 178, 19, 19(11), 19(3), 35Kerala Municipality (Conduct of Election) Rules, 1995 — Rule 4
High Courts16 Apr 2010
Pradeep Kumar Vs Chengannur Municipality
High Court Of Kerala · (2010) 2 ILR (Ker) 942 : (2010) 2 KLT 484
Kerala Municipalities Act, 1994 — Section 178, 19, 19(11), 19(3), 3Kerala Municipality (Conduct of Election) Rules, 1995 — Rule 4Kerala Panchayat Raj Act, 1995 — Section 34, 35, 36(1), 37(2)
High Courts16 Apr 2010
P.T.C. Infrastructures and Developers Vs Kerala Water Authority and Others
High Court Of Kerala · (2010) 04 KL CK 0006
Constitution of India, 1950 — Article 14
High Courts09 Apr 2010Dismissed
P.K. Balagopalan Vs Deputy General Manager, Syndicate Bank and Another
High Court Of Kerala · (2011) 1 LLJ 87
Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 8
High Courts09 Apr 2010
Sheela V.M. Vs KAMCO Employees Union, Athani
High Court Of Kerala · (2010) 2 KLJ 110 : (2010) 2 KLT 435
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(7), 11(8)
High Courts09 Apr 2010
S. Devan, Cine Artist Vs C. Krishna Menon ''Sowparnika'' and State of Kerala
High Court Of Kerala · (2010) 4 Crimes 143
Criminal Procedure Code, 1973 (CrPC) — Section 315, 357(1), 391Evidence Act, 1872 — Section 118, 73Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts09 Apr 2010
Johnson V. Francis Vs The Executive Engineer, The Assistant Executive Engineer and The Assistant Engineer
High Court Of Kerala · (2010) 04 KL CK 0070
High Courts09 Apr 2010Dismissed
Hari Kumar M. Vs The Kerala Public Service Commission, The District Officer and The District Education Officer
High Court Of Kerala · (2010) 04 KL CK 0068
High Courts09 Apr 2010
E.S. Sony Vs The Excise Commissioner and Others
High Court Of Kerala · (2010) 04 KL CK 0043
Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(15)
High Courts09 Apr 2010
Thattil Kochuvareed Educational and Others Vs Yamuna Raghavan and Others
High Court Of Kerala · (2010) 04 KL CK 0037
High Courts09 Apr 2010Allowed
V.G. Rajilal and Shajimol Vs The State of Kerala
High Court Of Kerala · AIR 2010 Ker 146 : (2010) 2 ILR (Ker) 794 : (2010) 2 KLJ 249
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 226, 227Hindu Marriage (Kerala) Rules, 1963 — Rule 3, 4
High Courts09 Apr 2010Allowed
Ernakulam Karayogam Vs T.D.M. Hall Consumer Co-operataive and T.D.M. Hall Consumer Co-operative Society
High Court Of Kerala · (2010) 04 KL CK 0023
High Courts09 Apr 2010
P. Bhagyalashmy Vs The Secretary, Regional Transport Authority, Palakkad
High Court Of Kerala · (2010) 2 ILR (Ker) 560 : (2010) 2 KLJ 39 : (2010) 2 KLT 431 : (2010) 5 RCR(Civil) 484
High Courts09 Apr 2010
S. Devan, Cine Artist Vs C. Krishna Menon and State of Kerala
High Court Of Kerala · (2010) 3 BC 604 : (2010) 2 KLT 397
Criminal Procedure Code, 1973 (CrPC) — Section 315, 357(1), 391Evidence Act, 1872 — Section 118, 73Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts09 Apr 2010Dismissed
Ayyappa Menon Vs Oliver Fernadez
High Court Of Kerala · (2010) 3 BC 286 : (2011) 6 RCR(Criminal) 547
Criminal Procedure Code, 1973 (CrPC) — Section 29, 357(1), 357(3), 386, 397Negotiable Instruments Act, 1881 (NI) — Section 138, 143Penal Code, 1860 (IPC) — Section 53
High Courts09 Apr 2010Dismissed
George Vs George
High Court Of Kerala · (2010) 2 ILR (Ker) 517 : (2010) 2 KLJ 692
Partnership Act, 1932 — Section 14Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 53A
High Courts09 Apr 2010Dismissed
Balagopalan, P.K. Vs Dy. General Manager and Another
High Court Of Kerala · (2010) 04 KL CK 0008
Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 8
High Courts09 Apr 2010Allowed
State of Kerala Vs P.P. Ravi
High Court Of Kerala · (2010) 04 KL CK 0007
Kerala Abkari Act, 1077 — Section 57Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(1), 5(15), 56