High Courts12 Nov 2010Allowed
Satheesh P. Chandran Vs Johny Thomas and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0209
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 18 of 128
High Courts12 Nov 2010Allowed
V.K. Gopinathan Nair Vs T.R. Balakrishnan and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0208
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 2010Allowed
A.M. Vasudevan Vs V.P. Haridasan, J/T
High Court Of Kerala · (2010) 11 KL CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 2010Dismissed
Mr. Lakshmanan Vs Haridas Roa and Kavitha
High Court Of Kerala · (2010) 11 KL CK 0202
High Courts12 Nov 2010
Vignesh S.B. Vs Padmanabha Pillai and Others
High Court Of Kerala · (2010) 11 KL CK 0150
High Courts12 Nov 2010
Dharmaputran Vs Circle Inspector of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0096
Constitution of India, 1950 — Article 226
High Courts12 Nov 2010
A.L. Raghunath Vs The Revenue Divisional Officer and Others
High Court Of Kerala · (2011) 1 KLJ 94 : (2011) 2 RCR(Criminal) 9 : (2011) 2 RCR(Criminal) 9
Prevention of Cruelty to Animals Act, 1960 — Section 21, 38
High Courts12 Nov 2010Allowed
Kerala State Electricity Board Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2010) 236 CTR 337 : (2010) 329 ITR 91 : (2011) 1 KLJ 96 : (2011) 196 TAXMAN 118
Companies Act, 1956 — Section 166, 210Electricity (Supply) Act, 1948 — Section 12, 5, 69, 80Electricity Act, 1910 — Section 34(1)
High Courts12 Nov 2010Dismissed
Sani Xavier Vs The Regional Transport Authority and Others
High Court Of Kerala · AIR 2011 Ker 101 : (2011) 1 KLJ 269 : (2011) 8 RCR(Civil) 2621
Motor Vehicles Act, 1988 — Section 80(3)
High Courts12 Nov 2010
Raghunath Vs Revenue Divisional Officer
High Court Of Kerala · (2011) 1 KLJ 84 : (2011) 2 RCR(Criminal) 9
Prevention of Cruelty to Animals Act, 1960 — Section 21, 38
High Courts12 Nov 2010Dismissed
Sadasivan Vs Unnikrishnan Nair
High Court Of Kerala · (2012) 2 BC 279 : (2011) 4 KLT 917
High Courts11 Nov 2010Allowed
Jayanandan S. Vs Susan Jimmy and State Of Kerala
High Court Of Kerala · (2010) 11 KL CK 0326
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Nov 2010Dismissed
Shamsudheen Vs The Superintendent of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0325
High Courts11 Nov 2010
Sonia K. Francis Vs Mahatma Gandhi University, The Controller of Examinations, The Commissioner of Entrance and Mar Atanasius College of Engineering
High Court Of Kerala · (2010) 11 KL CK 0316
High Courts11 Nov 2010
Vasanthkumar Nair Vs Jayanthi Kanakadevi
High Court Of Kerala · (2010) 11 KL CK 0315
High Courts11 Nov 2010Dismissed
Commissioner of Central Excise Vs Cochin International Airport Ltd.
High Court Of Kerala · (2011) 2 KLJ 76 : (2011) 24 STR 20 : (2011) 33 STT 489 : (2011) 42 VST 218
High Courts11 Nov 2010
Mannan Vannan Samudaya Sangham Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 836
Community Certificates Act, 1996 — Section 3, 9Constitution of India, 1950 — Article 341, 342, 366(24), 367General Clauses Act, 1897 — Section 21
High Courts11 Nov 2010
Thathradan Veedu Rajesh Vs The Passport Officer
High Court Of Kerala · (2010) 11 KL CK 0248
Passports Act, 1967 — Section 6(2)
High Courts11 Nov 2010Dismissed
Augustine and Palamattom (H) Vs Albert
High Court Of Kerala · (2010) 11 KL CK 0204