High Courts11 Nov 2010Dismissed
Sunil Vs Asokan Pillai and Others
High Court Of Kerala · (2010) 11 KL CK 0203
Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 19 of 128
High Courts11 Nov 2010
Beebi Subaida Vs Parakandy Abdul Vahid and P.K. Naseema, Kannur Steel Agencies
High Court Of Kerala · (2010) 11 KL CK 0201
Constitution of India, 1950 — Article 227
High Courts11 Nov 2010Allowed
George Abraham Vs Binu Kuriakose, Subheesh Raj and The United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 11 KL CK 0185
High Courts11 Nov 2010Dismissed
Vasumathy and Baburaj Vs The Deputy Superintendent of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0178
Hindu Marriage Act, 1955 — Section 13B
High Courts11 Nov 2010Allowed
E.K. Muhammed Kunhi Vs P. Ebrahim
High Court Of Kerala · (2010) 11 KL CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts11 Nov 2010
Dileep D. Nair and Others Vs State of Kerala, Director General of Police and Commandant
High Court Of Kerala · (2010) 11 KL CK 0075
High Courts11 Nov 2010Dismissed
Sajitha V. Vs Kerala Public Service Commission and Regional Officer, Public Service
High Court Of Kerala · (2010) 11 KL CK 0074
High Courts11 Nov 2010
Jayasankara V.N., Trade Instructor Vs State of Kerala and Kerala State Audio Visual
High Court Of Kerala · (2010) 11 KL CK 0073
High Courts11 Nov 2010
Ravindran and Others Vs The State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0072
Constitution of India, 1950 — Article 14, 16
High Courts11 Nov 2010Dismissed
Mukundan Vs Radhakrishnan
High Court Of Kerala · (2010) 11 KL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Nov 2010
CIT Vs International Housing Complex
High Court Of Kerala · (2010) 11 KL CK 0383
Income Tax Act, 1961 — Section 2(47)Transfer of Property Act, 1882 — Section 105
High Courts10 Nov 2010Allowed
Nalini Sheela Vs Subramaniyan Chettiyar Shanmughom
High Court Of Kerala · AIR 2011 Ker 82 : (2011) 1 ILR (Ker) 205 : (2011) 1 KLJ 222 : (2011) 1 KLT 486
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21
High Courts10 Nov 2010Allowed
Viswambharan Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 875
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 197(3), 202, 482Penal Code, 1860 (IPC) — Section 109, 120B, 143, 144, 145Prevention of Damage to Public Property Act, 1984 — Section 3
High Courts10 Nov 2010
Sathar E.M. Vs The Income Tax Officer and Sharafuddeen P.P.
High Court Of Kerala · (2010) 11 KL CK 0331
Constitution of India, 1950 — Article 227
High Courts10 Nov 2010Dismissed
Panali Habeeb Vs Usman and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 482
High Courts10 Nov 2010
Dawn P. John Vs M.G. University and Controller of Examination
High Court Of Kerala · (2010) 11 KL CK 0314
High Courts10 Nov 2010
P.G. Murugan, (Charge Man, KSRTC) Vs Kerala State Road Transport Corporation, State Bank of Travancore and Kerala State Transport Workers Co-Operat
High Court Of Kerala · (2010) 11 KL CK 0270
High Courts10 Nov 2010
Appukuttan Achari Vs Sree Mulamkadakam Devi Temple and Others
High Court Of Kerala · (2010) 11 KL CK 0267
High Courts10 Nov 2010Allowed
Ravi Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 477 : (2011) 3 KLT 627
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 2(n), 313Evidence Act, 1872 — Section 114