High Courts04 Jan 2010Dismissed
Smt. Sherly Wilson and Wilson P.I. Vs The Chalakkudy Municipality and The Kerala State Housing Board
High Court Of Kerala · (2010) 01 KL CK 0071
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 128 of 128
High Courts04 Jan 2010Dismissed
Wilson Jacob, Junior Field Officer and Others Vs The State of Kerala and Others
High Court Of Kerala · (2010) 01 KL CK 0060
Constitution of India, 1950 — Article 226
High Courts04 Jan 2010Dismissed
M.A. Scaria Vs The Regional Transport Authority and Others
High Court Of Kerala · (2010) 01 KL CK 0044
Constitution of India, 1950 — Article 226Kerala Motor Vehicles Rules, 1989 — Rule 145(6)
High Courts04 Jan 2010Dismissed
Sulaikha, M., Muhammed Safwan and Rukhiya Vs Sahina and Others
High Court Of Kerala · (2010) 01 KL CK 0038
High Courts04 Jan 2010Allowed
Sailaja Vs State of Kerala and Others
High Court Of Kerala · (2011) 4 KLJ 266
Constitution of India, 1950 — Article 22(5)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2, 2(1), 2(a), 2(c), 2(e)Penal Code, 1860 (IPC) — Section 153A, 153B
High Courts04 Jan 2010Dismissed
Mathoor. S. Kumar Mandiram Vs The Principal Secretary, The Managing Director and The Chair Person
High Court Of Kerala · (2010) 01 KL CK 0001
High Courts01 Jan 2010Allowed
Unni and Shailendran @ Monkuttan Vs State of Kerala and Sri Ajith
High Court Of Kerala · (2010) 01 KL CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 324, 34