CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 117 of 128

High Courts23 Feb 2010

Muhammad Rafeeq Vs Bank of Baroda

High Court Of Kerala · (2010) 3 BC 591 : (2010) 2 ILR (Ker) 815 : (2010) 1 KLJ 605

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(4), 35Transfer of Property Act, 1882 — Section 56, 69, 69A
Read judgment
High Courts23 Feb 2010

State of Kerala Vs Amalraj

High Court Of Kerala · (2011) 4 KLJ 491

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 10, 30Penal Code, 1860 (IPC) — Section 109, 114, 120, 120B, 201
Read judgment
High Courts22 Feb 2010

Mini Vs Jwala Sajikumar

High Court Of Kerala · (2010) 1 ILR (Ker) 909 : (2010) 1 KLT 1000

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 341, 341(2), 342, 342(2), 366(24)Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 11, 13, 24, 3, 30
Read judgment
High Courts22 Feb 2010Allowed

Krishna Preetha Vs Jayan Moorkkanatt

High Court Of Kerala · AIR 2010 Ker 157 : (2010) 3 CivCC 213 : (2010) 1 ILR (Ker) 764 : (2010) 2 KLT 459 : (2011) 6 RCR(Civil) 1106

Constitution of India, 1950 — Article 142Divorce Act, 1869 — Section 10A, 10A(2)Hindu Marriage Act, 1955 — Section 13, 13B, 13B(2)
Read judgment
High Courts22 Feb 2010

Saji T. Varghese Vs State of Kerala

High Court Of Kerala · AIR 2011 Ker 119 : (2011) 1 CivCC 600 : (2011) 1 DMC 152 : (2010) 3 KLT 804 : (2010) 4 RCR(Civil) 838

Divorce Act, 1869 — Section 10AHindu Marriage Act, 1955 — Section 13BSpecial Marriage Act, 1954 — Section 28
Read judgment
High Courts19 Feb 2010Dismissed

Antony Vs Padmavathy Amma

High Court Of Kerala · (2010) 02 KL CK 0007

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 148AConstitution of India, 1950 — Article 227
Read judgment