COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 110 of 128

High Courts25 Mar 2010Dismissed

Qualified Pvt. Medical Practitioners'' Association and Others Vs State of Kerala and Others

High Court Of Kerala · (2010) 2 ILR (Ker) 306 : (2010) 2 KLJ 29 : (2010) 2 KLT 375 : (2010) 3 RCR(Criminal) 173

Constitution of India, 1950 — Article 14Drugs and Cosmetics Act, 1940 — Section 18(c), 33(q)

High Courts24 Mar 2010

In re: Reference made by Commissioner for Workmen''s Compensation

High Court Of Kerala · (2011) ACJ 364

Motor Vehicles Act, 1988 — Section 167Workmens Compensation Act, 1923 — Section 27

High Courts24 Mar 2010

The Commissioner of Income Tax Vs The Thiruvambadi Rubber Company Ltd.

High Court Of Kerala · (2010) 2 KLJ 330

Income Tax Act, 1961 — Section 115JA, 143(1(a), 143(1)(a), 143(2), 143(3)

High Courts24 Mar 2010Allowed

The Accounts Officer (Pension Sanction) Vs Mariyamma

High Court Of Kerala · (2010) 2 ILR (Ker) 919 : (2010) 2 KLT 241

Kerala Service Rules, 1958 — Rule 118(2), 250, 5, 7, 71

High Courts24 Mar 2010Dismissed

Mohanan Vs State of Kerala

High Court Of Kerala · (2010) 3 ILR (Ker) 776

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 392, 452

High Courts24 Mar 2010Dismissed

Belsi Vs Corporate Management of Latin Catholic Schools

High Court Of Kerala · (2010) 2 ILR (Ker) 269 : (2010) 2 KLT 260

Constitution of India, 1950 — Article 226, 30(1)Kerala Education Rules, 1959 — Rule 44(1)

High Courts24 Mar 2010

Varambamuriyantakath Katheesumma and Another Vs Kalarikkal Pullaikudi Anandan Nambiar and Others

High Court Of Kerala · (2010) 03 KL CK 0025

Mappila Marumakkathayam Act, 1939 — Section 13A, 14

High Courts24 Mar 2010

In Re: Commissioner for Workmen''s Compensation

High Court Of Kerala · (2011) ACJ 364

Motor Vehicles Act, 1988 — Section 167Workmens Compensation Act, 1923 — Section 27

High Courts24 Mar 2010Allowed

Commissioner of Income Tax Vs Shihabudeen

High Court Of Kerala · (2010) 03 KL CK 0009

Income Tax Act, 1961 — Section 68Kerala General Sales Tax Act, 1963 — Section 5A

High Courts23 Mar 2010

Commissioner of Central Excise Vs Shabeer Travels

High Court Of Kerala · (2011) 24 STR 171 : (2012) 34 STT 276

Finance Act, 1994 — Section 65(105)

High Courts23 Mar 2010Dismissed

Signal Communications and Marketing (P) Ltd. Vs Registrar of Companies

High Court Of Kerala · (2011) 2 KLT 744

Companies (Court) Rules, 1959 — Rule 94Companies Act, 1956 — Section 560, 560(6)

High Courts23 Mar 2010

Commissioner of Income Tax Vs Johnson G. Oommen

High Court Of Kerala · (2010) 2 KLJ 635

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 154, 80HHC

High Courts23 Mar 2010

Santosh Vs State of Kerala

High Court Of Kerala · (2010) 2 ILR (Ker) 455 : (2010) 2 KLT 250 : (2011) 7 RCR(Criminal) 2139

Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 377, 378, 386Penal Code, 1860 (IPC) — Section 318, 34, 380, 457, 461

High Courts23 Mar 2010Dismissed

Dharmadom Paristhithi Samrakshna Samiothi Vs The Dharmadom Gramapanchayath and Another

High Court Of Kerala · (2010) 2 ILR (Ker) 547 : (2010) 2 KLJ 44 : (2010) 2 KLT 194

Kerala Panchayat Raj Act, 1994 — Section 166, 182, 185B, 235, 235F

High Courts23 Mar 2010Allowed

Pradeep T.B. and Others Vs State of Kerala and Others

High Court Of Kerala · (2010) 2 KLJ 413

Constitution of India, 1950 — Article 226Kerala Abkari Act, 1077 — Section 55, 56, 58

High Courts23 Mar 2010Allowed

Dr. Saiful Islam Vs University of Kerala

High Court Of Kerala · (2010) 2 ILR (Ker) 240 : (2010) 2 KLT 286

Kerala University Act, 1977 — Section 19(2)

High Courts23 Mar 2010

Rajan, A. and Another Vs T.K. Kumari Kamalam

High Court Of Kerala · (2010) 03 KL CK 0017

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 125(1), 72K(1), 72K(2)

High Courts23 Mar 2010

Chandra Interiors Vs State of Kerala

High Court Of Kerala · (2011) 44 VST 100

Kerala Value Added Tax Act, 2003 — Section 6(7)

High Courts22 Mar 2010

Abdul Khader Vs Baby and Others

High Court Of Kerala · (2012) ACJ 44

Kerala Motor Vehicles Rules, 1989 — Rule 396, 396(2), 397(1), 397(3)Motor Vehicles Act, 1988 — Section 173

High Courts22 Mar 2010

Platinum Enterprises Vs Commissioner of Customs

High Court Of Kerala · (2010) 256 ELT 33