High Courts15 Feb 2010
K.M. Aisha Vs The Kandannissery Grama Panchayat
High Court Of Kerala · (2010) 02 KL CK 0030
Kerala Panchayat Raj Act, 1994 — Section 232
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 119 of 128
High Courts15 Feb 2010Dismissed
The Sub Divisional Inspector of Post, The Senior Superintendent of Post and The Union of India (UOI) Vs Sobhana Sivadasan
High Court Of Kerala · (2010) 02 KL CK 0026
High Courts11 Feb 2010Allowed
Muhammed Basheer Vs Kannur District Co-operative Bank Ltd.
High Court Of Kerala · AIR 2010 Ker 118 : (2010) 2 KLT 577
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31
High Courts11 Feb 2010Dismissed
Lissy Cletus Vs Mahatma Gandhi University
High Court Of Kerala · (2010) 1 KLT 928
Indian Medical Council Regulations, 2000 — Regulation 7
High Courts11 Feb 2010Allowed
Saju K. Scaria and Mohanan K. Scaria Vs State of Kerala, The Kothamangalam Co-operative, The Kothamangalam Municipality and The Tribunal For Local Self Government
High Court Of Kerala · (2010) 02 KL CK 0059
Kerala Municipality Building Rules, 1999 — Rule 30, 30(2), 30(3), 34
High Courts11 Feb 2010
Krishnapriya Vs State of Kerala and Others
High Court Of Kerala · (2010) 02 KL CK 0047
High Courts11 Feb 2010
Mankuzhy Nagar Resident''s Association Vs District Collector, Tahsildar and Secretary
High Court Of Kerala · (2010) 02 KL CK 0036
High Courts11 Feb 2010
Smt. Gunasundari Vs The Special Tahsildar, State of Kerala, Gurunanthan and Ganesh Moorthi
High Court Of Kerala · (2010) 02 KL CK 0018
Land Acquisition Act, 1894 — Section 31
High Courts11 Feb 2010
Mohammed Basheer, K.P. Vs Deputy General Manager and Another
High Court Of Kerala · (2010) 02 KL CK 0006
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31
High Courts10 Feb 2010Dismissed
P.K. Appukuttan Vs The Guruvayoor Municipality
High Court Of Kerala · (2010) 02 KL CK 0064
High Courts10 Feb 2010Dismissed
Kunhibi Vs Sherin
High Court Of Kerala · (2010) 1 ILR (Ker) 933 : (2010) 2 KLT 315
Civil Procedure Code, 1908 (CPC) — Section 115, 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(5), 2(1), 20
High Courts10 Feb 2010
P. Raghavan Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2010) 02 KL CK 0019
High Courts10 Feb 2010Dismissed
Venugopalan Nair Vs Mohamedkunhi
High Court Of Kerala · (2010) 1 ILR (Ker) 881 : (2010) 1 KLT 971
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
High Courts10 Feb 2010Allowed
Venu T.D. Vs The Commissioner of Excise, Trivandrum
High Court Of Kerala · (2010) 2 ILR (Ker) 624 : (2010) 1 KLJ 364 : (2010) 1 KLT 771
High Courts10 Feb 2010
Karunadas T.K. Vs K.R. Sona and Others
High Court Of Kerala · (2011) 4 KLJ 300
High Courts09 Feb 2010Dismissed
Commissioner of Income Tax Vs Himalaya Machinery (P) Ltd.
High Court Of Kerala · (2011) 237 CTR 213
Income Tax Act, 1961 — Section 260A
High Courts09 Feb 2010Dismissed
The Board of Directors, Thodupuzha Taluk General Marketing Co-op. Society. Ltd. No. 174 Vs Michael Seabstian and Another
High Court Of Kerala · (2010) 1 KLJ 292 : (2010) 1 KLT 938
Constitution of India, 1950 — Article 254(2)Industrial Disputes (Kerala Amendment) Act, 1961 — Section 2(j), 2(k)Kerala Co-operative Societies Act, 1969 — Section 69, 69(1), 80
High Courts09 Feb 2010Dismissed
Valappil Azeez Vs Moidu Ammad
High Court Of Kerala · (2010) 2 CivCC 374 : (2010) 2 ILR (Ker) 537 : (2010) 1 KLT 974
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3), Order 37 Rule 4, Order 9 Rule 13
High Courts09 Feb 2010Dismissed
Cheranalloor Service Co-op. Bank Ltd. No. 62 Vs K.A. Alfred and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 267 : (2010) 1 KLJ 518 : (2010) 1 KLT 749
High Courts09 Feb 2010Allowed
State of Kerala Vs Navas
High Court Of Kerala · (2010) 2 KLT 542
Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433Penal Code, 1860 (IPC) — Section 302, 309, 449