High Courts22 Nov 2010Dismissed
Sree Kodikat Bhagavathy Devaswom Vs State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0195
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 15 of 128
High Courts22 Nov 2010
Ramaraj K. Nair Vs K.V. Mohan Kumar and M.C. Mohandas
High Court Of Kerala · (2010) 11 KL CK 0165
High Courts22 Nov 2010Dismissed
Kerla State Electricity Board Vs Chandrika and Another
High Court Of Kerala · (2010) 11 KL CK 0125
Limitation Act, 1963 — Section 5
High Courts22 Nov 2010Dismissed
BPL and PSP Workers Union Vs BPL Ltd. and Others
High Court Of Kerala · (2011) 1 KLJ 569
Banking Regulation Act, 1949 — Section 5, 5(2), 5(b), 6, 6(1)(n)Companies Act, 1956 — Section 391, 392, 393, 394Constitution of India, 1950 — Article 226
High Courts19 Nov 2010Allowed
Sethunath Vs John Varghese and Others
High Court Of Kerala · (2011) ACJ 2242 : (2011) 1 CivCC 822 : (2011) 1 KLJ 550 : (2011) 1 KLT 222 : (2011) 2 RCR(Civil) 579 : (2011) 2 RCR(Civil) 579 : (2011) 2 TAC 48
Motor Vehicles Act, 1988 — Section 66
High Courts19 Nov 2010Allowed
Mohamed Vs Chancellor University of Calicut
High Court Of Kerala · (2011) 1 KLT 52
Arbitration and Conciliation Act, 1996 — Section 34(3), 43(1)Buildings (Lease and Rent Control) Act — Section 18, 18(1)Constitution of India, 1950 — Article 226
High Courts19 Nov 2010Dismissed
S. Anilkumar, Inspector of Police Vs Director General of police, Inspector General of police, Superintendent of Police and D. Anand, Inspector of Police
High Court Of Kerala · (2010) 11 KL CK 0345
High Courts19 Nov 2010Allowed
Lakshmi Sukumar Vs The Manager and Others
High Court Of Kerala · (2010) 11 KL CK 0344
KERALA UNIVERSITY ACT, 1974 — Section 57
High Courts19 Nov 2010Allowed
Dr. P.P. Mohamed Vs The Chancellor and Calicut University
High Court Of Kerala · (2010) 11 KL CK 0343
Arbitration and Conciliation Act, 1996 — Section 34(3), 43(1)Buildings (Lease and Rent Control) Act — Section 18, 18(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A
High Courts19 Nov 2010Allowed
Chalambattil Balan Vs Chalambattil Sreedharan and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 268 : (2011) 1 KLJ 600
Evidence Act, 1872 — Section 50
High Courts19 Nov 2010
C.M. Sobhana and C.M. Krishna Kumar Vs T.M. Janaki Amma and Another
High Court Of Kerala · (2010) 11 KL CK 0262
Evidence Act, 1872 — Section 45, 67, 68, 69, 73Succession Act, 1925 — Section 59, 63Transfer of Property Act, 1882 — Section 3
High Courts19 Nov 2010
Jayan Vs Chief Commissioner, Travancore Devaswom Board
High Court Of Kerala · (2010) 4 KLT 757
Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 31ATravancore-Cochin Interpretation and General Clauses Act, 1125 — Section 22
High Courts19 Nov 2010Dismissed
Bharathi Vs Union of India (UOI) and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0168
High Courts19 Nov 2010
Afcons Infrastructure Limited Vs The Chairman and Goshree Island Development Authority
High Court Of Kerala · (2010) 11 KL CK 0167
Civil Procedure Code, 1908 (CPC) — Section 89
High Courts19 Nov 2010Allowed
Government Electrical Contractors Vs State of Kerala and Others
High Court Of Kerala · (2011) 2 BC 403
Constitution of India, 1950 — Article 14, 19, 21
High Courts19 Nov 2010
A.M. Chackochan Vs Abbas. E. and Others
High Court Of Kerala · (2010) 11 KL CK 0161
High Courts19 Nov 2010
Sunil Kumar Vs The District Collector and The Sub Inspector of Police
High Court Of Kerala · (2010) 11 KL CK 0160
High Courts19 Nov 2010Dismissed
Joe Paul Vithayathil Vs State of Kerala and Roads and Bridges Corporation Ltd.
High Court Of Kerala · (2010) 11 KL CK 0159
Constitution of India, 1950 — Article 226
High Courts19 Nov 2010Dismissed
Rosily Varghese Vs State Commissioner and Others
High Court Of Kerala · (2010) 11 KL CK 0157