High Courts22 Dec 2010
The Kerala Kshethra Samrakshana Samithi, Swamy Ayyappadas, "Thathwamasi", T.N. Venugopal,"Sree Vinayakam" and V.K. Sajeev Kumar Vs The Travancore Devaswom Board and Others
High Court Of Kerala · (2010) 12 KL CK 0075
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 2 of 128
High Courts22 Dec 2010
Nishad Kabeer Kutty and Monisha Mohanan Vs State of Kerala and Others
High Court Of Kerala · (2010) 12 KL CK 0074
High Courts22 Dec 2010
Murukeshan Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 159 : (2011) 1 KLJ 254
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 36
High Courts22 Dec 2010Dismissed
Kartheikeyan Vs Deputy Commissioner of Excise and Another
High Court Of Kerala · (2011) 1 ILR (Ker) 372 : (2011) 1 KLJ 404
Constitution of India, 1950 — Article 226Kerala Abkari (Disposal of Confiscated Articles) Rules, 1996 — Rule 4(2)
High Courts22 Dec 2010Allowed
C.P. Davi Vs The Inspecting Asst. Commissioner of Agriculture Income Tax and Sales Tax and Another
High Court Of Kerala · (2011) 2 KLJ 43
Constitution of India, 1950 — Article 226
High Courts21 Dec 2010Allowed
David Morise Vs State of Kerala
High Court Of Kerala · (2011) 2 Crimes 602 : (2011) 1 KLT 246
Criminal Procedure Code, 1973 (CrPC) — Section 160, 482
High Courts21 Dec 2010Allowed
Commissioner of Income Tax Vs Best Wood Industries and Saw Mills
High Court Of Kerala · (2011) 1 ILR (Ker) 254 : (2011) 1 KLJ 582
Income Tax Act, 1961 — Section 139, 147, 148, 148(2), 149
High Courts21 Dec 2010Allowed
Midas Polymer Compounds (P) Ltd. Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2011) 1 ILR (Ker) 330 : (2011) 1 KLJ 589 : (2011) 197 TAXMAN 481
Income Tax Act, 1961 — Section 32A, 80IB
High Courts21 Dec 2010Allowed
The District Collector, The Revenue Divisional Officer and The Tahsildar Vs V.K. Sreekumari Kunjamma
High Court Of Kerala · AIR 2011 Ker 52 : (2011) 1 KLJ 142
Kerala Building Tax Act, 1975 — Section 2, 5, 7, 8, 9Plantations Labour Act, 1951 — Section 15
High Courts21 Dec 2010Allowed
Unity Hospital Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 19
Kerala Building Tax Act, 1975 — Section 3, 3(1)Kerala Municipalities Act, 1960 — Section 235
High Courts21 Dec 2010Allowed
Commissioner of Customs Vs Kumarakam Lake Resorts
High Court Of Kerala · (2011) 268 ELT 153 : (2011) 2 KLJ 72
Customs Act, 1962 — Section 25(1), 28, 28(1), 28ABMotor Vehicles Act, 1988 — Section 114A, 66(1)
High Courts21 Dec 2010
P.K. Sathiapalan Vs The Joint Regional Transport Officer
High Court Of Kerala · (2011) 1 KLJ 267 : (2011) 1 KLT 505
Kerala Motor Vehicles Rules, 1989 — Rule 95
High Courts20 Dec 2010Disposed Of
Shihabudeen Vs Principal, Controller of Defence Accounts (Pensions)
High Court Of Kerala · (2011) 1 ILR (Ker) 662 : (2011) 1 KLJ 780 : (2011) 1 KLT 683
Administrative Tribunals Act, 1985 — Section 17Armed Forces Tribunal (Procedure) Rules, 2008 — Rule 25Armed Forces Tribunals Act, 2007 — Section 14, 15, 19, 19(1), 19(2), 29
High Courts20 Dec 2010Allowed
K.T. Sunil @ K.T. Sunil Kumar Vs State of Kerala, The District Collector, The Senior Geologist and The Secretary, Kerala Congress (M)
High Court Of Kerala · (2010) 12 KL CK 0079
High Courts20 Dec 2010Dismissed
P. Maya Sivasankar and Another Vs Sathi and Another
High Court Of Kerala · (2011) 2 KLJ 196
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 13, 13B
High Courts20 Dec 2010Allowed
M/s. Bainds Towers Pvt. Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2011) 2 KLJ 594
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, Order 8 Rule 8, Order 8 Rule 9Land Acquisition Act, 1894 — Section 11, 18(1), 25, 31(2), 31(2)
High Courts17 Dec 2010
T.K. Joseph Vs The Superintendent of Police and Others
High Court Of Kerala · (2010) 12 KL CK 0077
High Courts17 Dec 2010
Reny Jerro Vs The Sub Inspector of Police and Jerro Devid
High Court Of Kerala · (2010) 12 KL CK 0076
High Courts15 Dec 2010Dismissed
K. Swaminathan Vs R. Radhakrishna Prasad
High Court Of Kerala · (2011) 1 CivCC 718 : (2011) 1 KLJ 173 : (2011) 1 KLT 193 : (2011) 2 RCR(Civil) 550 : (2011) 2 RCR(Civil) 550
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 51(b)
High Courts15 Dec 2010Dismissed
Santhosh Thomas Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0155
Arms Act, 1959 — Section 17(3)