High Courts10 Nov 2010
Philip Benjamin Vs Sherin Thomas, Shamnadh Rawther, Sub Inspector of Police and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 20 of 128
High Courts10 Nov 2010Dismissed
Sundaran Vs The Director General of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0152
Constitution of India, 1950 — Article 226
High Courts10 Nov 2010Allowed
Sruthy Sameel Vs State of Kerala, The Sub Inspector of Police and Aboobacker A.K.
High Court Of Kerala · (2010) 11 KL CK 0151
High Courts10 Nov 2010Dismissed
Krishnadas B. Vs Kerala Minerals and Metals Ltd. and The Joint General Manager (P and A)
High Court Of Kerala · (2010) 11 KL CK 0079
Constitution of India, 1950 — Article 226
High Courts10 Nov 2010
Dr. S.P. Revikumar, Consultant Vs The Kerala State Institute of Health, The National Institute of Health and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0077
High Courts10 Nov 2010
Mable. M, Junior Superintendent Vs State of Kerala and The District Treasury Officer
High Court Of Kerala · (2010) 11 KL CK 0076
High Courts10 Nov 2010Allowed
Manager and Others Vs D.P.I. and Another
High Court Of Kerala · (2010) 11 KL CK 0069
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 6, 6(1), 6(2)Kerala Education Rules, 1959 — Rule 1, 3, 4, 4(2A), 5
High Courts10 Nov 2010
T.P. Unnenkutty Vs The Union of India (UOI)
High Court Of Kerala · (2010) 11 KL CK 0061
High Courts10 Nov 2010
Unni S. Kumar Vs Mahatma Gandhi University and The Controller of Examinations
High Court Of Kerala · (2010) 11 KL CK 0059
High Courts10 Nov 2010Allowed
K.V. Davis Vareed Vs M.K. Unnikrishnan and State of Kerala
High Court Of Kerala · (2011) 4 RCR(Criminal) 613
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 139
High Courts10 Nov 2010
K. P. Philip Vs Umaibhai and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts10 Nov 2010
K.P. Ravikumar Vs State of Kerala and The Director
High Court Of Kerala · (2010) 11 KL CK 0038
Kerala State and Subordinate Services Rules, 1958 — Rule 39
High Courts10 Nov 2010
Koyyode Madrassa U.P. School Vs Director of Public Instructions
High Court Of Kerala · (2011) 1 KLT 150
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 6, 8Kerala Education Rules, 1959 — Rule 4, 4(2A), 5, 5(2), 5A
High Courts09 Nov 2010
Pallikunnu Grama Panchayat Vs District Superintendent of Police and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 70 : (2011) 1 KLJ 145
Kerala Police Act, 1960 — Section 41Kerala Municipal Building Rules, 1968 — Rule 17, 18Kerala Panchayat Raj Act, 1994 — Section 235
High Courts09 Nov 2010
Biju Xavier Vs Christy Fernandez
High Court Of Kerala · (2011) 1 CivCC 750 : (2010) 4 KLT 904
Arbitration and Conciliation Act, 1996 — Section 11(8), 19(3), 26, 6, 9
High Courts09 Nov 2010
United India Insurance Co. Ltd Vs S. Manikandan, Vinoj K.V. and Tom Joseph
High Court Of Kerala · (2010) 11 KL CK 0327
High Courts09 Nov 2010
E. Sakthibhadran Pandarathil, E. Lakshmidasan Pandarathil and Parameswaran Pandarathil Vs Mannadi Mudippura Devi Temple and Others
High Court Of Kerala · (2010) 11 KL CK 0324
High Courts09 Nov 2010Dismissed
E.C.E.K. Union High School Vs Chammanattu Devaswom
High Court Of Kerala · (2010) 11 KL CK 0323
Kerala Land Reforms Act, 1963 — Section 2(57), 2(8), 72B
High Courts09 Nov 2010Dismissed
V. Divakaran Vs Thanka and Others
High Court Of Kerala · (2010) 11 KL CK 0322
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 13, Order 5 Rule 15
High Courts09 Nov 2010
Mozart Global Furniture Vs State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0321
Constitution of India, 1950 — Article 226