High Courts17 Feb 2010Dismissed
Centre of Earth Science Studies Vs Anson Sebastian
High Court Of Kerala · AIR 2010 Ker 151 : (2010) 2 KLT 233
Right to Information Act, 2005 — Section 8(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 118 of 128
High Courts17 Feb 2010Dismissed
M.U. Shanavas Vs State of Kerala, The Additional Commissioner of Excise and The Deputy Excise Commissioner
High Court Of Kerala · (2010) 02 KL CK 0071
Kerala Abkari Act, 1077 — Section 67, 67C, 67C(2)
High Courts17 Feb 2010
Mathew Thomas Panicker Vs Mavelikkara Municipality
High Court Of Kerala · (2010) 02 KL CK 0069
High Courts17 Feb 2010
Madhusoodhanan Unnithan Vs Sub Inspector of Police and Superintendent of Police
High Court Of Kerala · (2010) 02 KL CK 0053
High Courts17 Feb 2010Dismissed
R. Anil Kumar Vs State of Kerala and Others
High Court Of Kerala · (2010) 02 KL CK 0052
High Courts17 Feb 2010Dismissed
Muhammed Ashraf K.M. Vs Mumtaz, Moidutty Haji, Shanavaz and Sub Inspector of Police
High Court Of Kerala · (2010) 02 KL CK 0049
High Courts17 Feb 2010
Abdul Gafoor Vs The Sub Inspector of Police and Another
High Court Of Kerala · (2010) 2 ILR (Ker) 449 : (2010) 1 KLJ 432 : (2010) 1 KLT 956 : (2011) 6 RCR(Criminal) 2162
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 2(xxiiia), 21(a), 21(b), 21(c), 21(o)
High Courts17 Feb 2010
B. Gopalakrishna Pillai Vs Kollam Corporation
High Court Of Kerala · (2010) 02 KL CK 0040
Kerala Municipality Building Rules, 1999 — Rule 104
High Courts17 Feb 2010Dismissed
A. Naizam Vs The Chief Electoral Officer, The Returning Officer and Sri. A.A. Azeez
High Court Of Kerala · (2010) 02 KL CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(2)Penal Code, 1860 (IPC) — Section 177Representation of the People Act, 1951 — Section 125A, 33A
High Courts17 Feb 2010
Musthafa Hudavi Vs State of Kerala, Chief Town Planner, Town Planner and The Secretary, Vazhakkad Grama
High Court Of Kerala · (2010) 02 KL CK 0037
High Courts16 Feb 2010Dismissed
Valanchery Grama Panchayat Vs State of Kerala and Another
High Court Of Kerala · (2010) 2 ILR (Ker) 199 : (2010) 1 KLJ 516 : (2010) 1 KLT 887
Kerala Panchayat Raj Act, 1994 — Section 161(7), 190(1), 191(2), 191(3)
High Courts16 Feb 2010
Devaraj Vs Director General of Police
High Court Of Kerala · (2010) 2 KLT 203
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(1)Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15(1)
High Courts16 Feb 2010
Avivyan K.S. Vs The Kerala State Road Transport, The Assistant Transport Officer, Sri. K.K. Chandran and Sri. P.M. Rasak
High Court Of Kerala · (2010) 02 KL CK 0039
High Courts16 Feb 2010
Ramesh and Others Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 727 : (2010) 1 KLJ 520 : (2010) 1 KLT 794 : (2011) 6 RCR(Criminal) 205
Constitution of India, 1950 — Article 51(g), 51A, 51A(g)Criminal Procedure Code, 1973 (CrPC) — Section 439Wild Life (Protection) Act, 1972 — Section 2, 39, 42, 44, 49
High Courts15 Feb 2010Dismissed
Melattur Service Co-Operative Bank Ltd. Vs Joint Registrar of Co-Operative Societies, Malappuram and Others
High Court Of Kerala · (2010) 126 FLR 481 : (2010) 1 KLJ 584
High Courts15 Feb 2010Allowed
Maya S. Vs State of Kerala and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 135 : (2010) 2 KLJ 150 : (2010) 2 KLT 99
High Courts15 Feb 2010Allowed
The Kerala Public Service Commission and The District Officer Vs Krishnan P. and The District Co-operative Bank
High Court Of Kerala · (2010) 02 KL CK 0057
High Courts15 Feb 2010Dismissed
A.P. Vareed Vs The Kerala State Road Transport and The Executive Director, (Administration)
High Court Of Kerala · (2010) 02 KL CK 0054
High Courts15 Feb 2010
The Neeloor Service Co-op. Bank Ltd. Vs The State of Kerala, The Joint Registrar of Co-operative and P.J. Mathew
High Court Of Kerala · (2010) 02 KL CK 0048
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226Kerala Co-operative Societies Rules, 1969 — Rule 176
High Courts15 Feb 2010Dismissed
Kambantavida Abdul Sathar Vs The Special Tahsildar and The Managing Director
High Court Of Kerala · (2010) 02 KL CK 0033
Land Acquisition Act, 1894 — Section 18, 4(1)