High Courts08 Nov 2010Allowed
S. Narayanan Moosath, General Manager Vs State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0191
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 24 of 128
High Courts08 Nov 2010Dismissed
M. Asok Kumar Pandarathil Vs Superintendent of Police, Deputy Superintendent of Police, Circle Inspector of Police and Sub Inspector of Police
High Court Of Kerala · (2010) 11 KL CK 0190
High Courts08 Nov 2010Allowed
Biju K.G. Vs State of Kerala, Chairman, The Police Complaint Authority, Sub Inspector of Police and Sobhana Kumari
High Court Of Kerala · (2010) 11 KL CK 0187
High Courts08 Nov 2010Dismissed
State of Kerala, Punja Special Officer, Tahsildar and Village Officer Vs K.K. Sasidharan, Jacob Joseph and K.G. Koshy
High Court Of Kerala · (2010) 11 KL CK 0186
High Courts08 Nov 2010Dismissed
Shaibu Vs Manju and Darsa
High Court Of Kerala · (2010) 11 KL CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Nov 2010Dismissed
K. Suresh Vs The Kerala State Electricity Board, The Executive Engineer and The Assistant Executive Engineer
High Court Of Kerala · (2010) 11 KL CK 0183
High Courts08 Nov 2010Allowed
Jalaja Kumari Vs Kumari Thankom
High Court Of Kerala · (2010) 11 KL CK 0177
High Courts08 Nov 2010Dismissed
Poulose Mathew and Titoo Poulose Vs Thrikkur Grama Panchayat and Others
High Court Of Kerala · (2010) 11 KL CK 0174
High Courts08 Nov 2010
Venunathan Vs State of Kerala, The Director of Indian System, The District Medical Officer and The Kerala Public Service Commission
High Court Of Kerala · (2010) 11 KL CK 0170
High Courts08 Nov 2010
LT. Col. Mary Kutty C.M. Vs Union of India (UOI), The Director General of Medical, The Additional Director General and The Commanding Officer
High Court Of Kerala · (2010) 11 KL CK 0137
High Courts08 Nov 2010Dismissed
Prem Shameer Vs State of Kerala
High Court Of Kerala · (2010) 4 ILR (Ker) 621 : (2010) 4 KLT 620
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 438General Clauses Act, 1897 — Section 26
High Courts08 Nov 2010Dismissed
Muhazin P. and Another Vs Government of Kerala and Others
High Court Of Kerala · (2011) 128 FLR 465 : (2011) 1 KLJ 216 : (2011) 2 LLJ 675
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 17, 17(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 36
High Courts08 Nov 2010Allowed
T.O. Abraham and Co. Engineers Vs Kerala State Electricity Board and The Chief Engineer
High Court Of Kerala · (2010) 11 KL CK 0063
High Courts08 Nov 2010Dismissed
Radhika K.P. Vs State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0058
High Courts08 Nov 2010
K. Chandra Babu Vs State of Kerala, The Excise Commissioner and The Convener
High Court Of Kerala · (2010) 11 KL CK 0056
High Courts08 Nov 2010Dismissed
Muhazin Vs Government of Kerala
High Court Of Kerala · (2011) 1 KLT 71
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 17(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 36
High Courts08 Nov 2010Dismissed
P. Muhazin and Another Vs Government of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 216
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 36
High Courts08 Nov 2010Allowed
P. Parameswaran Pillai Vs Pushpan and Radha
High Court Of Kerala · (2010) 11 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
High Courts08 Nov 2010Dismissed
Peter Joseph, Thankamma and Pretty Peter Vs George Thomas
High Court Of Kerala · (2010) 11 KL CK 0003
High Courts06 Nov 2010Allowed
ISSAC Thomas Vs State of Kerala
High Court Of Kerala · (2012) 1 BC 13
Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 313Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139