High Courts07 Apr 2010Allowed
Praveen Vs Land Revenue Commissioner
High Court Of Kerala · (2010) 2 KLJ 617
Essential Commodities Act, 1955 — Section 3(1), 3(2)Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 1, 10, 10(2), 11, 2
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 107 of 128
High Courts07 Apr 2010
Majeed and C. A. Vs Afira and Others
High Court Of Kerala · (2011) 2 Crimes 693 : (2011) 2 DMC 408 : (2011) 1 ILR (Ker) 121 : (2011) 1 KLJ 190 : (2011) 2 RCR(Civil) 576
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts07 Apr 2010
Kadirur Vanitha Co-operative Society Ltd. Vs ITO
High Court Of Kerala · (2011) 196 TAXMAN 418
Income Tax Act, 1961 — Section 194A(3), 2(19), 201(1), 201(1A), 271(C)
High Courts07 Apr 2010
Moideen Kutty Vs Nabeesa
High Court Of Kerala · (2011) 4 Crimes 317 : (2011) 3 ILR (Ker) 391 : (2011) 3 KLJ 364 : (2011) 3 KLT 430 : (2011) 4 RCR(Civil) 224
Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)(a), 3(2), 3(3)
High Courts07 Apr 2010
C.A. Majeed Vs Afira and Another
High Court Of Kerala · (2011) 1 KLJ 190
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts06 Apr 2010
Dr. Abdul Rasheed M.H. Vs Secretary to Government
High Court Of Kerala · (2010) 04 KL CK 0072
High Courts06 Apr 2010
The Manager, St. Michael, S. College, Swapna R., Lecturer in Commerce and Fr. Xavie Kudiamcheril, Lecturer in Law Vs The University of Kerala, The State of Kerala, The Director of Collegiate Education and The Deputy Director of Collegiate
High Court Of Kerala · (2010) 04 KL CK 0067
High Courts06 Apr 2010Allowed
The Executive Engineer Vs The General Secretary and The Industrial Tribunal
High Court Of Kerala · (2010) 04 KL CK 0061
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2, 25JKerala Public Services Act, 1968 — Section 4
High Courts06 Apr 2010Dismissed
Ravindran Pulikkaparambil Vs State of Kerala, Kerala Public Service Commission, The Deputy Director of Education and The District Officer
High Court Of Kerala · (2010) 04 KL CK 0058
High Courts06 Apr 2010Dismissed
Pannivizha Service Co-operative Bank Vs M.K. Radhamani
High Court Of Kerala · (2010) 04 KL CK 0057
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts06 Apr 2010Dismissed
Prasad Jacob (US Citizen) Vs State of Kerala and The Station House Officer
High Court Of Kerala · (2010) CriLJ 4137 : (2010) 2 ILR (Ker) 633 : (2011) 6 RCR(Criminal) 353
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 399, 401, 437Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 153APress and Registration of Books Act, 1867 — Section 14
High Courts06 Apr 2010Allowed
Girish Kumar Vs State of Kerala
High Court Of Kerala · (2010) 2 KLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Abkari Shops Disposal Rules, 2002 — Rule 8, 8(2)
High Courts06 Apr 2010
Enarc Consultants Vs The General Manager
High Court Of Kerala · (2010) 04 KL CK 0045
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts06 Apr 2010Dismissed
Alfred C.S. Vs Cochin University of Science and Registrar, Cochin University
High Court Of Kerala · (2010) 04 KL CK 0041
High Courts06 Apr 2010
Sudarsanan Vs S. Rajendran @ Francis
High Court Of Kerala · (2010) 04 KL CK 0038
High Courts06 Apr 2010
Nhattialputhiyapurayil Ahammedkutty Vs Chulliyodan Pattuvamvalappil U. Nafesa
High Court Of Kerala · (2010) 04 KL CK 0034
High Courts06 Apr 2010Allowed
J. Saraswathy Amm Vs N. Sreedharan Nair and Others
High Court Of Kerala · (2010) 04 KL CK 0031
Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 17, 4, 5, 8Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 7
High Courts06 Apr 2010
T.K. Bhaskaran Vs Parakkandy Thaha
High Court Of Kerala · (2010) 04 KL CK 0028
High Courts06 Apr 2010Dismissed
Brihaspathi Vs Ramadasan and Another
High Court Of Kerala · (2010) 2 ILR (Ker) 511 : (2010) 2 KLJ 34 : (2010) 2 KLT 425
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(8), 11(9), 20