High Courts29 Nov 2010Dismissed
C. Sundaresan, Pharmacist Vs Kerala Public Service Commission and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0217
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 12 of 128
High Courts29 Nov 2010Dismissed
P.J. Jacob and Vijiraj M.R. Vs State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0216
Kerala State and Subordinate Services Rules, 1958 — Rule 13(A)1
High Courts29 Nov 2010
P. Geetha Pillai Vs State of Kerala, Sub Treasury Officer and Accountant General of Kerala (A and E)
High Court Of Kerala · (2010) 11 KL CK 0215
High Courts29 Nov 2010Dismissed
T.R. Sheela, Junior Public Health Vs The Secretary, Health and Family
High Court Of Kerala · (2010) 11 KL CK 0214
High Courts29 Nov 2010
Alocious Fernandez Vs J. Moosa Morais
High Court Of Kerala · (2010) 11 KL CK 0169
High Courts26 Nov 2010Dismissed
Thandayankandy Lakshmi and Others Vs K.K. Rahmath and Another
High Court Of Kerala · (2011) 1 ILR (Ker) 803
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20
High Courts26 Nov 2010Dismissed
Lakshmi Vs Rahmath
High Court Of Kerala · (2011) 1 KLT 958 : (2011) 2 RCR(Rent) 53
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20
High Courts26 Nov 2010Dismissed
Sulochana Peter Vs Chellamma Swarnamma and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 61
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts26 Nov 2010
The Regional Provident Fund Vs The Kerala State Cashew Development and The Employees Provident Fund
High Court Of Kerala · (2010) 11 KL CK 0355
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts26 Nov 2010
Fathima Matha National College Vs State of Kerala, Director of Collegiate Education, The Deputy Director of Collegiate and The Registrar
High Court Of Kerala · (2010) 11 KL CK 0334
High Courts26 Nov 2010Dismissed
Scaria Paul Vs Paracka Industries and Others
High Court Of Kerala · AIR 2011 Ker 97 : (2011) 1 ILR (Ker) 53 : (2011) 1 KLJ 271
Specific Relief Act, 1877 — Section 54
High Courts26 Nov 2010
Abdul Nazeer Vs State of Kerala and The Detective Inspector
High Court Of Kerala · (2010) 11 KL CK 0294
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts26 Nov 2010Allowed
Peethambaran Vs Dileep kumar Panicker and Others
High Court Of Kerala · (2011) 3 CivCC 60 : (2011) 1 KLJ 126 : (2011) 2 RCR(Civil) 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, 47Constitution of India, 1950 — Article 227
High Courts26 Nov 2010
Ramachandran Nair Vs Balachandran
High Court Of Kerala · (2011) 1 KLT 791
Constitution of India, 1950 — Article 161, 163, 166, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 432(2), 432(5), 433Penal Code, 1860 (IPC) — Section 323
High Courts26 Nov 2010Allowed
C.S. Ramachandran Nair and Others Vs G Balachandran and Others
High Court Of Kerala · (2011) 2 KLJ 105 : (2011) 4 RCR(Criminal) 158
Constitution of India, 1950 — Article 161, 163, 166, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 432(5), 433Penal Code, 1860 (IPC) — Section 323
High Courts26 Nov 2010Allowed
Salim Vs Raju Paul and Others
High Court Of Kerala · (2010) 11 KL CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 324, 326, 34, 447
High Courts26 Nov 2010
Prakash Das Mandiram Vs State of Kerala, Director General of Police and District Superintendent of Police
High Court Of Kerala · (2010) 11 KL CK 0115
Constitution of India, 1950 — Article 226
High Courts26 Nov 2010
Saifudeen Vs Union of India, The Cabinet Secretary, The Secretary, External Affairs and The Director General of Police
High Court Of Kerala · (2010) 11 KL CK 0106
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420
High Courts26 Nov 2010
Suneer Vs State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 482Wild Life (Protection) Act, 1972 — Section 2(16), 2(36), 51, 9
High Courts26 Nov 2010Allowed
Shaji @ Shajahan Vs Joy George, The Circle Inspector of Police and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 395