High Courts18 Nov 2010Dismissed
Milton P. Fernadez Vs The Sree Sankaracharya University of The Vice Chancellor
High Court Of Kerala · (2010) 11 KL CK 0342
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 16 of 128
High Courts18 Nov 2010
Reji Sebastian Vs District Collector, The Revenue Divisional Officer, The Village Officer and Principal Agricultural Officer
High Court Of Kerala · (2010) 11 KL CK 0341
High Courts18 Nov 2010
Benny S. Vs State of Kerala and Another
High Court Of Kerala · (2010) 11 KL CK 0340
High Courts18 Nov 2010
A.G. Ravindran Vs Cochin Devaswom, Special Devaswom Commissioner and Thiruvananthapuram Group Assistant
High Court Of Kerala · (2010) 11 KL CK 0253
High Courts18 Nov 2010Dismissed
P. Narayana Swami Vs K. Narayanan Nair
High Court Of Kerala · (2010) 11 KL CK 0252
High Courts18 Nov 2010Dismissed
K.T. Easy, Koimaparambil House and K.T. Varghese Vs Mary Thomas Alias Kunjamma and Another
High Court Of Kerala · (2010) 11 KL CK 0127
High Courts18 Nov 2010Dismissed
Regi ISAC Vs Philomina Pious
High Court Of Kerala · (2010) 11 KL CK 0126
Evidence Act, 1872 — Section 11, 114, 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts16 Nov 2010
C.K. Jessy, Retired Head Mistress Vs K.K. Shyamala, Usha Kurian, Deputy Director, Visalakshi, District Educational Officer and Thankam Paul
High Court Of Kerala · (2010) 11 KL CK 0339
High Courts16 Nov 2010Allowed
Cochin Port Trust and Deputy Conservator Vs Laxmi Cranes and Trailers(P), Union of India (UOI) and Dea Shipping and Forwarding
High Court Of Kerala · (2010) 11 KL CK 0335
Cochin Harbor Crafts Rules, 1947 — Rule 17Ports Act, 1908 — Section 14
High Courts16 Nov 2010
Travancore Devaswom Board Vs The Deputy Director of Local Fund
High Court Of Kerala · (2010) 11 KL CK 0251
High Courts16 Nov 2010
Ravindranathan Nair Vs The Malabar Devaswom Board and Others
High Court Of Kerala · (2010) 11 KL CK 0250
High Courts16 Nov 2010
P.S. Chandrankutty Nair and P.K. Prasad Vs The Travancore Devaswom Board, The Commissioner and The Executive Officer
High Court Of Kerala · (2010) 11 KL CK 0249
High Courts16 Nov 2010
Johny, C.D. Vs Bar Council of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 56
Advocates Act, 1961 — Section 35, 36(2), 36B, 36B(1)
High Courts16 Nov 2010
The Bank of India Vs Baby Ranjit
High Court Of Kerala · (2010) 11 KL CK 0163
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts16 Nov 2010Dismissed
Thanseer K.S. and E. Kamarudheen Pillai Vs State of Kerala, The Kerala Private Medical College and The Chairman, Travancore Medical College
High Court Of Kerala · (2010) 11 KL CK 0162
High Courts16 Nov 2010
C.D. Johny Vs Bar Council of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 56
Advocates Act, 1961 — Section 35, 36(2), 36(B), 36(B)(1)
High Courts16 Nov 2010Allowed
CIT Vs Jacob J. Thaliath
High Court Of Kerala · (2012) 344 ITR 279
Income Tax Act, 1961 — Section 147, 154, 234D, 263
High Courts15 Nov 2010Allowed
State of Kerala Vs P.D. Thomas
High Court Of Kerala · (2011) 43 VST 199
Central Sales Tax Act, 1956 — Section 15Kerala General Sales Tax Act, 1963 — Section 5A