High Courts07 Jan 2010Dismissed
State of Kerala and Director of Insurance Medical Services Vs Dr. Tom Ephrem D., Ortho-Surgeon and Others
High Court Of Kerala · (2010) 01 KL CK 0092
Kerala Service Rules, 1958 — Rule 91A
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 126 of 128
High Courts07 Jan 2010Dismissed
Manager Vs The Regional Provident Fund Commissioner, The Employees Provident Fund Appellate and Assistant Provident Fund Commissioner
High Court Of Kerala · (2010) 01 KL CK 0083
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts07 Jan 2010
Mohanan Vs Muhiyudheen
High Court Of Kerala · (2010) 1 KLT 512
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20
High Courts07 Jan 2010
Dr. Preceline George Vs State of Kerala
High Court Of Kerala · (2010) 1 CivCC 765 : (2010) 1 ILR (Ker) 663 : (2010) 1 KLT 454
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(4), 13, 13(1), 18
High Courts07 Jan 2010
Pintu Spices Vs State of Kerala and Others
High Court Of Kerala · (2011) 36 VST 479
High Courts07 Jan 2010Allowed
Commissioner of Income Tax, Trichur Vs K.V. Sudhakaran
High Court Of Kerala · (2011) 203 TAXMAN 85
Income Tax Act, 1961 — Section 132, 158BB, 158BC, 158BD
High Courts06 Jan 2010Dismissed
Vinod and Biju Vs State of Kerala
High Court Of Kerala · (2010) 01 KL CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts06 Jan 2010
Jacob Kuruvila Vs Merly Jacob
High Court Of Kerala · (2010) 2 DMC 248 : (2010) 1 ILR (Ker) 732 : (2010) 1 KLT 503
Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Divorce Act, 1869 — Section 7
High Courts06 Jan 2010Allowed
Abdul Azeez Vs State of Kerala
High Court Of Kerala · (2010) 1 ILR (Ker) 539 : (2010) 1 KLT 394
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(2), 482Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 12, 13(3), 20, 21, 22
High Courts06 Jan 2010
Bhavans Vidhya Mandir Vs The Assistant Provident Fund
High Court Of Kerala · (2010) 01 KL CK 0104
Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7O, 7Q, 8F
High Courts06 Jan 2010
The K.M.M. Titanium Employees'' Union Vs The State of Kerala and Others
High Court Of Kerala · (2010) 01 KL CK 0088
High Courts06 Jan 2010Dismissed
The Mavelikkara Municipality Vs Nirmala, Substitute and The Director of Urban Affairs
High Court Of Kerala · (2010) 01 KL CK 0082
Industrial Disputes Act, 1947 — Section 25T, 25U
High Courts06 Jan 2010
Sophy John (Formerly HSA Grade I) Vs The Fertilisers and The Chief Manager (Personnel)
High Court Of Kerala · (2010) 01 KL CK 0081
High Courts06 Jan 2010Dismissed
S.V. Mohanasundararaj Vs The Principal Secretary and Others
High Court Of Kerala · (2010) 01 KL CK 0077
High Courts06 Jan 2010Dismissed
Bini K.P. Vs Kerala State Electricity Board, The Chief Engineer (HRM) and The Kerala Public Service Commission
High Court Of Kerala · (2010) 01 KL CK 0065
High Courts06 Jan 2010Dismissed
Dr. B. Venugopal and Dr. K.B. Unnikrishnan Vs State of Kerala, Director, State Programme Manager and Central Council of Homoeopathy
High Court Of Kerala · (2010) 01 KL CK 0050
Evidence Act, 1872 — Section 45Homoeopathy Central Council Act, 1973 — Section 15(2)
High Courts06 Jan 2010Allowed
Commissioner of Income Tax Vs Sakthi Metal Depot
High Court Of Kerala · (2010) 232 CTR 279 : (2011) 335 ITR 492 : (2011) 333 ITR 492 : (2010) 1 KLJ 200 : (2010) 189 TAXMAN 329
Income Tax Act, 1961 — Section 2, 2(11), 2(42A), 32(1), 43
High Courts06 Jan 2010Dismissed
P.D. Thankamani, Upper Division Clerk Vs State of Kerala and Others
High Court Of Kerala · (2010) 01 KL CK 0027
High Courts06 Jan 2010Allowed
G.C.D.A. Vs Shanavas
High Court Of Kerala · (2010) 1 ILR (Ker) 405 : (2010) 1 KLT 598
Constitution of India, 1950 — Article 14Kerala Service Rules, 1958 — Rule 28A, 34
High Courts06 Jan 2010Dismissed
Dr. Mohammed Ashraf Vs The Hon''ble High Court of Kerala
High Court Of Kerala · (2011) 4 KLJ 678
Civil Procedure Code, 1908 (CPC) — Section 9