High Courts09 Nov 2010
Latha Vs State of Kerala, The Director General of Police and The Sub Inspector of Police
High Court Of Kerala · (2010) 11 KL CK 0320
Penal Code, 1860 (IPC) — Section 294, 323, 34, 427, 506
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 21 of 128
High Courts09 Nov 2010Allowed
Sulaiman Vs Alipa
High Court Of Kerala · (2011) ACJ 1762 : (2011) 1 KLT 496 : (2011) 2 TAC 595
Motor Vehicles Act, 1988 — Section 166Workmens Compensation Act, 1923 — Section 147, 149
High Courts09 Nov 2010
G. Rajendran Nair Vs The Kerala State Road Transport, The Financial Advisor and Chief Accounts, The Personnel Officer (Pension) and The Kosamattam M.K.C. Financiers (P) Ltd.
High Court Of Kerala · (2010) 11 KL CK 0281
High Courts09 Nov 2010
Faslu Rehman P. Vs Sub-Divisional Magistrate/Revenue and Sub Inspector of Police
High Court Of Kerala · (2010) 11 KL CK 0280
High Courts09 Nov 2010Dismissed
Midhula, Ramseena K.N., Muhsina Beegam P.K. and Jaseel Mubarak Vs Kannur University
High Court Of Kerala · (2010) 11 KL CK 0268
High Courts09 Nov 2010Dismissed
Vasantha Kumari Vs L. Sruthi Padman, S.V. Sabari Gireesh, Sukumaran Nair and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0266
Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22
High Courts09 Nov 2010
C.V. Krishnan Vs K.V. Kunhikrishnan and The State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0265
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Nov 2010
Alex Thomas and Another Vs Rajan and Another
High Court Of Kerala · (2010) 3 KLJ 739
Contract Act, 1872 — Section 2(d), 2(e)Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 54, 55(6)(b)
High Courts09 Nov 2010
K. Govindan Panickar Vs The District Collector, The Tahsildar and The Special Tahsildar (L.A.)
High Court Of Kerala · (2010) 11 KL CK 0212
High Courts09 Nov 2010
M.K. Ajay Vs E.V. Padmanabhan Nair
High Court Of Kerala · (2010) 11 KL CK 0200
Constitution of India, 1950 — Article 227
High Courts09 Nov 2010
Renjith P. S. Vs Kavery S. Thampi
High Court Of Kerala · (2010) 11 KL CK 0189
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Constitution of India, 1950 — Article 227
High Courts09 Nov 2010
Raveendran Nair Vs Sharish Nair, United India Insurance Co. Ltd. and Sreedharan Nair
High Court Of Kerala · (2010) 11 KL CK 0176
High Courts09 Nov 2010
The Oriental Insurance Co. Ltd. Vs P.C. John and Varkey
High Court Of Kerala · (2010) 11 KL CK 0173
High Courts09 Nov 2010
Mr. Syam Kiran Vs Mr. Lijo Joseph and The Manager
High Court Of Kerala · (2010) 11 KL CK 0172
High Courts09 Nov 2010
Nithinraj Vs Mathai Cyriac, Sahir and United India Insurance Company Limited
High Court Of Kerala · (2010) 11 KL CK 0171
High Courts09 Nov 2010Dismissed
Eldho Vs Manual
High Court Of Kerala · (2010) 11 KL CK 0149
Evidence Act, 1872 — Section 73
High Courts09 Nov 2010
K.A. Abdul Rasheed Vs Philip Abraham
High Court Of Kerala · (2010) 11 KL CK 0143
High Courts09 Nov 2010
Mamminikkanakath Shajahajan Vs The Secretary, Tanur Service
High Court Of Kerala · (2010) 11 KL CK 0142
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts09 Nov 2010
Saraswathyamma Vs Gopalakrishna Pillai and Others
High Court Of Kerala · (2010) 11 KL CK 0141
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6D