High Courts01 Mar 2010
Softlution Web Technologis Pvt. Ltd. Vs Mangath Devadasan and ADA Software and Services Pvt. Ltd.
High Court Of Kerala · (2010) 03 KL CK 0087
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 116 of 128
High Courts01 Mar 2010Allowed
Ayakali Nadar Sons Vs Sivasankara Pillai
High Court Of Kerala · (2010) 2 ILR (Ker) 202 : (2010) 2 KLT 206
Criminal Procedure Code, 1973 (CrPC) — Section 244, 319, 319(1), 319(3), 482Prevention of Food Adulteration Act, 1954 — Section 16(1A), 20, 20A, 7
High Courts01 Mar 2010Allowed
Gopalakrishnan Vs Srinivasan
High Court Of Kerala · (2010) 2 KLT 216
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Limitation Act, 1963 — Article 59, 65Registration Act, 1908 — Section 17(1), 17(2), 18, 28, 64
High Courts01 Mar 2010
Lucy Varghese and Others Vs Karunakaran Achary
High Court Of Kerala · (2010) 03 KL CK 0027
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8)
High Courts01 Mar 2010Dismissed
Chirayinkeezhu A. Babu Vs Delimitation Commission
High Court Of Kerala · (2010) 1 ILR (Ker) 852 : (2010) 2 KLJ 957
Constitution of India, 1950 — Article 170(3), 226, 327, 328, 329Delimitation Act, 2002 — Section 10(1), 10(2), 10(6), 10A, 10A(1)Kerala State and Subordinate Services Rules, 1958 — Rule 3
High Courts25 Feb 2010Dismissed
Salini Ravindran Vs Deputy Tahsildar (Revenue Recovery) and Another
High Court Of Kerala · (2011) 162 CompCas 650
Kerala Revenue Recovery Act, 1968 — Section 36, 44Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 32, 34, 34(2)State Financial Corporations Act, 1951 — Section 29, 32G
High Courts25 Feb 2010
The Kerala High Court Advocates Association and Another Vs Babbalan and Another
High Court Of Kerala · (2011) 4 KLJ 468
Civil Procedure Code, 1908 (CPC) — Section 91, 91(1)(b), 91(b), 92Constitution of India, 1950 — Article 227
High Courts25 Feb 2010Dismissed
Thaliparamba Municipal Vanitha Service Sahakarana Sangham Ltd. Vs Income Tax Officer (TDS) and Another
High Court Of Kerala · (2010) 329 ITR 609
Income Tax Act, 1961 — Section 131, 133, 133(4), 133(6), 2(31)
High Courts25 Feb 2010
B. Santhakumariamma Vs Chellamma and Others
High Court Of Kerala · (2010) 02 KL CK 0065
Constitution of India, 1950 — Article 227
High Courts25 Feb 2010Dismissed
Gouriamma Vs Yohannan Luckose
High Court Of Kerala · (2010) 2 KLT 275
Civil Procedure Code Amendment Act, 1976 — Section 72Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 58, Order 21 Rule 58(1)
High Courts25 Feb 2010
Sunil Vs K. Shamsudheen and Others
High Court Of Kerala · (2010) 02 KL CK 0029
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts25 Feb 2010Allowed
Saumya Ann Thomas Vs Union of India (UOI)
High Court Of Kerala · (2010) 2 DMC 526 : (2010) 1 ILR (Ker) 805 : (2010) 1 KLT 869
Constitution of India, 1950 — Article 13, 13(1), 14, 142, 21Divorce Act, 1869 — Section 10A, 10A(1), 10A(2)Hindu Marriage Act, 1955 — Section 13B, 13B(1)
High Courts24 Feb 2010Dismissed
Wilson Vs State of Kerala
High Court Of Kerala · (2011) 3 BC 396 : (2011) 3 Crimes 622 : (2011) 2 KLJ 181 : (2011) 2 KLT 596 : (2011) 3 RCR(Criminal) 49
Criminal Procedure Code, 1973 (CrPC) — Section 436(2), 482, 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 2010Allowed
Subrahmaniyan Vs State of Kerala
High Court Of Kerala · (2010) 3 ILR (Ker) 504 : (2010) 2 KLJ 217 : (2010) 2 KLT 470 : (2011) 6 RCR(Criminal) 1157
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227
High Courts24 Feb 2010Allowed
Beena Palliyil Rajan and Another Vs State of Kerala and Another
High Court Of Kerala · (2010) 2 KLJ 19
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(3), 16(1)(a)(i)(ii), 2, 2(ia)(ix)
High Courts23 Feb 2010Allowed
Anitha Rajan Vs The Revenue Divisional Officer and Others
High Court Of Kerala · AIR 2010 Ker 153 : (2010) 2 ILR (Ker) 191 : (2010) 1 KLJ 553 : (2010) 1 KLT 932
Kerala Stamp Act, 1959 — Section 18, 18(1), 2(c), 31, 32Stamp Act, 1899 — Section 18, 2, 31, 31(1), 32
High Courts23 Feb 2010
M.M. Salim Vs Pradeep Naik
High Court Of Kerala · (2010) 02 KL CK 0056
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(12), 11(3), 20
High Courts23 Feb 2010
Ummer Vs State of Kerala
High Court Of Kerala · (2010) 1 KLT 963 : (2011) 6 RCR(Criminal) 33
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts23 Feb 2010Allowed
Venugopal Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 867 : (2010) 2 KLT 111
Kerala Service Rules, 1958 — Rule 56