CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 115 of 128

High Courts04 Mar 2010Dismissed

V.S. Reddy Vs Excel Glasses Ltd. and Another

High Court Of Kerala · (2010) CriLJ 4171 : (2010) 3 ILR (Ker) 215 : (2011) 6 RCR(Criminal) 366

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 273, 317, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
Read judgment
High Courts04 Mar 2010Allowed

Reena Vs Geena

High Court Of Kerala · (2010) 2 ILR (Ker) 8 : (2010) 2 KLT 155

Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 2(4), 43, 51A, 92
Read judgment
High Courts03 Mar 2010Allowed

Subramanya Bhat Vs Santhosh Kumar

High Court Of Kerala · (2010) 1 KLJ 779 : (2010) 2 KLT 59

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 67(1), Order 21 Rule 69(2), Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 137
Read judgment
High Courts02 Mar 2010

Joy, K.K. Vs State of Kerala

High Court Of Kerala · (2010) 03 KL CK 0139

Criminal Procedure Code, 1973 (CrPC) — Section 2, 313Kerala Abkari Act, 1077 — Section 31, 4, 55Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 13(2)
Read judgment
High Courts01 Mar 2010Dismissed

Abdurahiman Vs Khairunneesa

High Court Of Kerala · (2010) 1 DMC 707 : (2010) 1 ILR (Ker) 830 : (2010) 1 KLT 891 : (2011) 6 RCR(Criminal) 2165

Constitution of India, 1950 — Article 13, 21, 44, 51ACriminal Procedure Code, 1973 (CrPC) — Section 125Dissolution of Muslim Marriages Act, 1939 — Section 2
Read judgment
High Courts01 Mar 2010

Koshy Vs State of Kerala

High Court Of Kerala · (2010) 2 ILR (Ker) 481 : (2010) 1 KLT 945 : (2011) 6 RCR(Criminal) 2444

Criminal Procedure Code, 1973 (CrPC) — Section 438, 82, 83Information Technology Act, 2000 — Section 65, 66, 66(1), 66(2), 77BPenal Code, 1860 (IPC) — Section 419, 420
Read judgment