High Courts31 Mar 2010Allowed
Sivan Vs State of Kerala
High Court Of Kerala · (2010) 03 KL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 109 of 128
High Courts31 Mar 2010Dismissed
Joseph Das Vs State of Kerala, The Secretary to Government, The District Collector and The District Superintendent of Police
High Court Of Kerala · (2010) 03 KL CK 0058
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 149, 308, 323, 324, 34
High Courts31 Mar 2010
State of Kerala Vs Ritha Thomas
High Court Of Kerala · AIR 2010 Ker 115 : (2010) 2 ILR (Ker) 495 : (2010) 2 KLJ 637 : (2010) 2 KLJ 275
Kerala Education Rules, 1959 — Rule 3, 3(1), 3(4)
High Courts31 Mar 2010Dismissed
Lalitha Vasudevan Vs Guruvayoor Devaswom
High Court Of Kerala · (2010) 2 KLT 607
Constitution of India, 1950 — Article 25, 25(1)
High Courts30 Mar 2010Allowed
Commissioner of Income Tax Vs Smt. Zuhara U.V.
High Court Of Kerala · (2010) 194 TAXMAN 378
Income Tax Act, 1961 — Section 132, 139(1), 143, 143(3), 144
High Courts30 Mar 2010Dismissed
Ali Vs Sree Sankaracharya University of Sanskrit
High Court Of Kerala · (2010) 2 ILR (Ker) 347 : (2010) 2 KLT 477
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 27
High Courts30 Mar 2010
State of Kerala Vs K.S. Distillery
High Court Of Kerala · (2010) 2 ILR (Ker) 885 : (2010) 2 KLJ 663
Kerala Abkari Act, 1077 — Section 11, 12, 14, 17, 18Kerala Distillery and Warehouse Rules, 1968 — Rule 55, 55(1), 55(2), 55(3), 55(4)Presidents Act, 1964 — Section 6
High Courts30 Mar 2010Dismissed
Commissioner of Income Tax Vs Smt. C. Sabira
High Court Of Kerala · (2011) 237 CTR 477 : (2011) 338 ITR 226
Income Tax Act, 1961 — Section 132, 132(4), 132A, 158BA(1), 158BB
High Courts30 Mar 2010Dismissed
Advocate M.L. George Vs High Court of Kerala
High Court Of Kerala · AIR 2010 Ker 134 : (2010) 2 ILR (Ker) 213 : (2010) 2 KLT 237
Constitution of India, 1950 — Article 14, 194, 21, 226High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23AKerala Civil Courts Act, 1957 — Section 19
High Courts29 Mar 2010Dismissed
Ranjini Eye Care Vs Intelligence Officer (IB)
High Court Of Kerala · (2012) 55 VST 205
Constitution of India, 1950 — Article 226
High Courts29 Mar 2010Allowed
K.H.R.W.S. Employees Federation Vs K.H.R.W Society
High Court Of Kerala · (2011) 2 LLJ 237
Constitution of India, 1950 — Article 240, 243General Clauses Act, 1897 — Section 2, 2(50)Industrial Employment (Standing Orders) Act, 1946 — Section 12A, 13A, 13B
High Courts29 Mar 2010Dismissed
State of Kerala Vs Veenus Traders
High Court Of Kerala · (2011) 38 VST 145
High Courts26 Mar 2010Dismissed
P.P. Aravindakshan Vs State of Kerala and Others
High Court Of Kerala · (2010) 03 KL CK 0121
High Courts26 Mar 2010Allowed
Cochin Stock Exchange Ltd. Vs Dhanalakshmi Bank Ltd.
High Court Of Kerala · (2010) 159 CompCas 365 : (2010) 2 ILR (Ker) 337 : (2010) 2 KLT 510
High Courts26 Mar 2010
Sunil Jacob, Rosakkutty Thomas, E.V. Joseph and Kuruvilla Varkey Vs Infant Jesus Metal Crusher, District Board Under Industrial Single, Kodangoor Grama Panchayath and Chief Town Planner
High Court Of Kerala · (2010) 03 KL CK 0103
Kerala Municipality Building Rules, 1999 — Rule 57(5)
High Courts26 Mar 2010Dismissed
Chief of Air Staff Vs Augustian
High Court Of Kerala · (2010) 2 ILR (Ker) 613 : (2010) 2 KLT 514
Air Force Act, 1950 — Section 16Air Force Pension Regulations, 1961 — Regulation 153Air Force Rules, 1969 — Rule 13, 15, 15(2)
High Courts26 Mar 2010Allowed
Sivan Pillai Vs Padmanabha Pillai Ayyappan Pillai
High Court Of Kerala · (2010) 2 KLT 531
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 10, 146, 151Limitation Act, 1963 — Section 15
High Courts26 Mar 2010Dismissed
Abraham Vs State of Kerala
High Court Of Kerala · (2010) 2 ILR (Ker) 341 : (2010) 2 KLT 392
Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 19, 56, 59, 59(5), 60
High Courts26 Mar 2010Dismissed
Gopalan Vs State of Kerala
High Court Of Kerala · (2010) 3 ILR (Ker) 759 : (2010) 2 KLT 255
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 320(2)Kerala Abkari Act, 1077 — Section 55Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(1), 5(3)
High Courts26 Mar 2010
Rappai Vs Pushpam
High Court Of Kerala · (2010) 4 CivCC 808 : (2010) 2 ILR (Ker) 973 : (2010) 2 KLT 182
Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 14