High Courts06 Apr 2010Dismissed
Kanakamma Vs Banerjee Babu
High Court Of Kerala · AIR 2010 Ker 136 : (2010) 2 ILR (Ker) 566 : (2010) 2 KLT 523
Limitation Act, 1908 — Article 148, 19Limitation Act, 1963 — Article 61, 18, 19, 27
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 108 of 128
High Courts06 Apr 2010Allowed
Syndicate Bank Vs Mohammed
High Court Of Kerala · (2010) 3 ILR (Ker) 33 : (2010) 2 KLT 563
Contract Act, 1872 — Section 148, 160, 172, 173, 174Transfer of Property Act, 1882 — Section 69(3)Travancore Contract Act, 1115 — Section 129
High Courts06 Apr 2010Dismissed
Rajeena George Vs Lissy Yacob
High Court Of Kerala · (2010) 2 KLT 714
High Courts06 Apr 2010Allowed
A.J. Joseph, Production Supervisor and Another Vs State of Kerala
High Court Of Kerala · (2012) 3 Crimes 664
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts05 Apr 2010Dismissed
Jacob C.K. Vs State of Kerala and Others
High Court Of Kerala · (2010) 2 KLJ 400 : (2011) 1 RCR(Civil) 486 : (2011) 41 VST 78
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 41, 79(1)
High Courts05 Apr 2010Dismissed
Dr. M.I. Itty Vs Kerala Financial Corporation, Deputy Tahsildar, Village Officer and Village Officer
High Court Of Kerala · (2010) 2 ILR (Ker) 289
Companies (Court) Rules, 1959 — Rule 164, 179Companies Act, 1956 — Section 529AContract Act, 1872 — Section 128, 134, 140, 141, 2
High Courts05 Apr 2010Dismissed
State of Kerala and The Chief Engineer Vs M. Hamzakoya, First Grade Draftsman
High Court Of Kerala · (2010) 04 KL CK 0069
High Courts05 Apr 2010
Krishnankutty P.T. Vs Auto Credits and Investments and State of Kerala
High Court Of Kerala · (2010) 04 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(3), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Apr 2010
Chembankunnel Ambadi @ Kumaran Vs The State of Kerala
High Court Of Kerala · (2010) 04 KL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 397, 401Kerala Abkari Act, 1077 — Section 55
High Courts05 Apr 2010
V.P. Antony Vs State of Kerala and Special Tahasildar (LA)
High Court Of Kerala · (2010) 04 KL CK 0060
Land Acquisition Act, 1894 — Section 18
High Courts05 Apr 2010
Ummer K. and Fathima Samad Vs State
High Court Of Kerala · (2010) 04 KL CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 498A
High Courts05 Apr 2010Dismissed
State of Kerala Vs K.V. Indira, Lower Primary School and The Manasgser, R.M.L.P. School
High Court Of Kerala · (2010) 04 KL CK 0051
High Courts05 Apr 2010
Ammini Vs State of Kerala
High Court Of Kerala · (2010) 04 KL CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 438Kerala Abkari Act, 1077 — Section 41A, 8(1), 8(2)
High Courts05 Apr 2010Dismissed
Kuttappan, V.K. Vasudevan, Alexander George and Lizy Jacob Vs The Chief Secretary and Others
High Court Of Kerala · (2010) 04 KL CK 0035
Kerala Survey and Boundaries Act, 1961 — Section 6, 6(1)
High Courts05 Apr 2010
State of Kerala and The Child Development Project Officer Vs P.K. Sujastha and Leela A.V.
High Court Of Kerala · (2010) 04 KL CK 0033
High Courts05 Apr 2010Allowed
James Abraham Vs Prasanth, Haridas and The Manager
High Court Of Kerala · (2010) 04 KL CK 0030
High Courts31 Mar 2010Dismissed
Daji Tomy Vs Transport Commissioner and Others
High Court Of Kerala · (2010) 03 KL CK 0135
High Courts31 Mar 2010
Smt. Shervin Vs Sub Inspector of Police and Others
High Court Of Kerala · (2010) 03 KL CK 0065