High Courts14 Jan 2010Allowed
Hariharan N. and others Vs Haneesa Beevi N. and Others
High Court Of Kerala · (2010) 2 ILR (Ker) 411 : (2010) 1 KLJ 262 : (2010) 2 KLT 144
Kerala Co-operative Societies Rules, 1969 — Rule 185(2), 185(8)
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 124 of 128
High Courts14 Jan 2010
Gireesan Nair Pillai Vs State of Kerala
High Court Of Kerala · (2010) 01 KL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 109, 111, 120B, 143, 147
High Courts13 Jan 2010Allowed
Commissioner of Income Tax Vs Manappuram General Finance and Leasing Ltd.
High Court Of Kerala · (2010) 191 TAXMAN 313
Income Tax Act, 1961 — Section 32, 32(1)Kerala Motor Vehicles Taxation Act, 1976 — Section 2(30), 51, 51(1), 51(4)
High Courts13 Jan 2010
Trivandrum Golf Club Vs State of Kerala
High Court Of Kerala · (2010) 2 ILR (Ker) 47 : (2010) 1 KLT 370
Civil Procedure Code Amendment Act, 1976 — Section 115, 115(1), 80, 80(1), 80(2)
High Courts13 Jan 2010Allowed
Rajani Vs State of Kerala
High Court Of Kerala · (2010) 01 KL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 302, 307, 309
High Courts13 Jan 2010Dismissed
Karala Muslim Jama-Ath Council Vs The State of Kerala, The Secretary, Higher Education and The Director of Collegiate Education
High Court Of Kerala · (2010) 1 ILR (Ker) 458 : (2010) 1 KLT 420
Constitution of India, 1950 — Article 15(4)
High Courts13 Jan 2010Dismissed
Puthenpurayil Nathankandy Sathyan and Others Vs State of Kerala
High Court Of Kerala · (2010) 01 KL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts13 Jan 2010
Augustine @ Joy Vs Sajeev Joseph, Sreekumar and The New India Insurance Co. Ltd.
High Court Of Kerala · (2010) 01 KL CK 0051
High Courts13 Jan 2010Dismissed
State of Kerala Vs Nilkamal Plastics Limited
High Court Of Kerala · (2010) 2 KLJ 13 : (2010) 30 VST 510
Kerala General Sales Tax Act, 1963 — Section 35, 5(1), 5(2), 5(2A)
High Courts13 Jan 2010Allowed
Leelamma, P.D. Vs Managing Committee, Perumanna Grama Panchayath and Others
High Court Of Kerala · (2010) 01 KL CK 0019
Kerala Panchayat Raj Act, 1984 — Section 179(4)
High Courts13 Jan 2010Dismissed
Sreedevi Pillai Vs State of Kerala and Others
High Court Of Kerala · (2010) 01 KL CK 0006
Land Acquisition Act, 1894 — Section 18, 9(1)
High Courts13 Jan 2010Dismissed
State of Kerala Vs Kunjumon
High Court Of Kerala · (2010) 01 KL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 209, 232, 313, 377, 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 143, 147, 149, 302, 307
High Courts12 Jan 2010Allowed
New India Chemical Enterprises Vs Appropriate Authority
High Court Of Kerala · (2010) 01 KL CK 0130
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269UC, 269UD, 269UL, 47
High Courts12 Jan 2010Dismissed
P.K. Thankan Vs The State of Kerala, The Managing Director, The Deputy Tahsildar (R.R) and The Village Officer
High Court Of Kerala · (2010) 01 KL CK 0103
High Courts12 Jan 2010Allowed
Sajan Varghese Vs Kerala State Electronic Development Corporation Ltd.
High Court Of Kerala · (2010) 2 ILR (Ker) 362 : (2010) 1 KLT 801
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1963 — Article 1, 14, 19, 20, 18
High Courts12 Jan 2010
J. Issac Vs The Managing Director and Others
High Court Of Kerala · (2010) 1 KLT 641
Companies Act, 1956 — Section 617Kerala Abkari Shops Disposal Rules, 2002 — Rule 7(2)Kerala Panchayat Raj Act, 1994 — Section 237
High Courts12 Jan 2010Allowed
V.S. Junaitha Vs Kerala State Wakf Board and Chief Executive Officer, Kerala State
High Court Of Kerala · (2010) 01 KL CK 0073
High Courts12 Jan 2010Dismissed
Rajasree Prathap Nair Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2010) 194 TAXMAN 431
Income Tax Act, 1961 — Section 80HHC
High Courts11 Jan 2010
Anantha Pai Vs Gopala Pai
High Court Of Kerala · (2010) 01 KL CK 0133
Transfer of Property Act, 1882 — Section 52
High Courts11 Jan 2010Allowed
Vijayan Menon Vs Ansal Builders Ltd.
High Court Of Kerala · (2010) 1 KLJ 704
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 125(3)