High Courts08 Feb 2010Dismissed
Lissy Cleatus Vs Mahatma Gandhi University, Priyadarsini Hills and Another
High Court Of Kerala · AIR 2010 Ker 175
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 120 of 128
High Courts08 Feb 2010Allowed
Commissioner of Income Tax Vs Abdul Gafoor
High Court Of Kerala · (2010) 2 KLJ 661
Income Tax Act, 1961 — Section 36(1), 37(1)
High Courts08 Feb 2010Dismissed
Joseph Vilangadan and Nisha Johny Vs P.N. Writer and Co. Pvt. Ltd.
High Court Of Kerala · (2010) 02 KL CK 0066
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 7, 7(2), 7(3)Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 106, 107, 53A
High Courts08 Feb 2010Dismissed
Tom Thomas Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 191 TAXMAN 356
Income Tax Act, 1961 — Section 154, 80HHC
High Courts05 Feb 2010Dismissed
Sasi Vs The Commercial Tax Officer
High Court Of Kerala · (2010) 1 KLT 661 : (2011) 6 RCR(Civil) 1139 : (2010) 32 VST 463
Kerala General Sales Tax Act, 1963 — Section 43, 7Kerala Value Added Tax Act, 2003 — Section 66(3), 8Kerala Value Added Tax Rules, 2005 — Rule 11(2)
High Courts05 Feb 2010Dismissed
State of Kerala and Others Vs K. Baburaj and Others
High Court Of Kerala · (2011) 4 KLJ 391
High Courts04 Feb 2010
Arun Vs Central Board of Secondary Education
High Court Of Kerala · (2010) 126 FLR 94 : (2010) 1 KLT 960
High Courts03 Feb 2010Dismissed
ST. Mary''s Hotels (P) Ltd. Vs Intelligence Officer, Squad No. 1 and Others
High Court Of Kerala · (2010) 36 VST 242
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 28, 28(6)Kerala Tax on Luxuries Act, 1976 — Section 13, 13(6)
High Courts03 Feb 2010
Thirumali Kumar Vs State
High Court Of Kerala · (2010) CriLJ 3488 : (2010) 1 Crimes 776 : (2010) 1 ILR (Ker) 497 : (2010) 1 KLT 579 : (2011) 6 RCR(Criminal) 2704
Criminal Procedure Code, 1973 (CrPC) — Section 174A, 190, 439, 44, 70Penal Code, 1860 (IPC) — Section 302, 304, 34, 364, 367
High Courts03 Feb 2010
Mr. K.A. George and Others Vs The Udumbannoor Grama Panchayat
High Court Of Kerala · (2010) 02 KL CK 0070
High Courts02 Feb 2010
Anwar M. Easa and Another Vs District Collector, Ernakulam
High Court Of Kerala · (2010) 2 ILR (Ker) 515 : (2010) 1 KLJ 296 : (2010) 1 KLT 747
High Courts02 Feb 2010
Hafsath Beevi Vs State of Kerala and Others
High Court Of Kerala · AIR 2010 Ker 103 : (2010) 1 KLJ 373 : (2010) 1 KLT 746
Constitution of India, 1950 — Article 19, 51A(h)
High Courts02 Feb 2010Allowed
Thomas John Muthoot Vs State of Kerala and Others
High Court Of Kerala · (2010) 1 ILR (Ker) 708 : (2010) 1 KLJ 348 : (2010) 1 KLT 705 : (2011) 6 RCR(Civil) 1380
Kerala Municipalities Act, 1994 — Section 76
High Courts02 Feb 2010Dismissed
Dr. Dineshan Kunimal Vs Govt. of Kerala and Others
High Court Of Kerala · (2010) 1 ILR (Ker) 743 : (2010) 1 KLJ 574 : (2010) 1 KLT 941
High Courts02 Feb 2010
Narmada Design Centre Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2010) 02 KL CK 0034
Land Acquisition Act, 1894 — Section 18, 31
High Courts02 Feb 2010
C.J. Development Foundation Vs The State of Kerala, The Director of Fisheries, Govt. of Kerala, The Union of India (UOI) and The Collector of Customs
High Court Of Kerala · (2010) 02 KL CK 0031
High Courts02 Feb 2010
Gopalakrishna Pillai Vs Devaswom Trust
High Court Of Kerala · (2010) 1 KLT 669 : (2011) 6 RCR(Civil) 1283
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 92Criminal Procedure Code, 1973 (CrPC) — Section 520
High Courts01 Feb 2010Dismissed
M. Radhakrishnan, Convener, President, Muthalamada, (West) Ksheera Vyavasaya Vs A.C. Jailavudeen, State of Kerala and The Deputy Director of Dairy Development
High Court Of Kerala · (2010) 02 KL CK 0050
High Courts01 Feb 2010
K.V. Raghavan @ Unnikrishnan Vs Union of India (UOI) and Regioal Passport Officer
High Court Of Kerala · (2010) 02 KL CK 0032
High Courts01 Feb 2010
Siva Temple of Poovathoor Panniprayar Devaswom Board and Anr Vs Parameswaran Pillai and Others
High Court Of Kerala · (2011) 4 KLJ 609
Specific Relief Act, 1963 — Section 38(3)