COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 25 of 128

High Courts04 Nov 2010

George Thomas Vs T.N. Menon and Others

High Court Of Kerala · (2011) 1 KLJ 237 : (2011) 1 KLT 266 : (2011) 2 RCR(Rent) 50

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(4), 11(4)(iv), 11(4)(v)

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High Courts04 Nov 2010

Mini Vs Abdul Nazar

High Court Of Kerala · AIR 2011 Ker 73 : (2011) 1 KLJ 275 : (2011) 1 KLT 90 : (2011) 2 TAC 63

Kerala Motor Vehicles Rules, 1989 — Rule 168, 387

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High Courts04 Nov 2010Allowed

Akbar M. Vs The Kerala Public Service Commission, The District Officer, The Director General of Police and The Commander S.A.P.

High Court Of Kerala · (2010) 11 KL CK 0301

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High Courts04 Nov 2010Allowed

Rajalakshmi Vs The State of Kerala, The Director of Civil Supplies, The District Supply Officer and The Taluk Supply Officer

High Court Of Kerala · (2010) 11 KL CK 0300

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High Courts04 Nov 2010Dismissed

Mohamed Yahya Vs Abdul Kareem and Others

High Court Of Kerala · (2010) 11 KL CK 0291

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High Courts04 Nov 2010Dismissed

Janet Vs Superintendent of Police (Rural) and Others

High Court Of Kerala · (2010) 11 KL CK 0254

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High Courts04 Nov 2010Dismissed

Saidu Vs Shakkeela

High Court Of Kerala · (2010) 11 KL CK 0139

Constitution of India, 1950 — Article 227

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High Courts04 Nov 2010

Vipin V. Vs The Sub-inspector of Police and Others

High Court Of Kerala · (2010) 11 KL CK 0124

Constitution of India, 1950 — Article 226

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High Courts04 Nov 2010Dismissed

Binil Kumar Vs Minimol @ Mini Anil Kumar

High Court Of Kerala · (2010) 11 KL CK 0123

Family Courts Act, 1984 — Section 19Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227

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High Courts04 Nov 2010Dismissed

Vicar, Jerusalem, Marthoma Church Vs Mamman Thomas and Others

High Court Of Kerala · (2011) 1 ILR (Ker) 142 : (2011) 1 RCR(Rent) 119

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(11)Kerala Education Act, 1958 — Section 6

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High Courts04 Nov 2010Dismissed

Sumangala. K. Vs State of Kerala and Others

High Court Of Kerala · (2011) 1 KLJ 137 : (2011) 1 KLT 108

Constitution of India, 1950 — Article 226

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High Courts04 Nov 2010Allowed

Siby Joseph Vs P.I. George

High Court Of Kerala · (2010) 11 KL CK 0021

Constitution of India, 1950 — Article 227

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High Courts04 Nov 2010

C.I. Koshy Vs Abraham Thomas

High Court Of Kerala · (2010) 11 KL CK 0020

Civil Procedure Code, 1908 (CPC) — Section 152, 153

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High Courts04 Nov 2010

Jainulavudheen Vs State of Kerala

High Court Of Kerala · (2011) 1 KLT 396 : (2012) 47 VST 363

Kerala Value Added Tax Act, 2003 — Section 67(1)

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High Courts03 Nov 2010Allowed

H.L.L. Lifecare Ltd. Vs Hindusthan Latex Labour Union

High Court Of Kerala · (2011) 128 FLR 471 : (2010) 4 KLT 882 : (2011) 2 LLJ 375

Industrial Disputes (Central) Rules, 1957 — Rule 61, 61(1), 61(2), 61(4)Industrial Disputes Act, 1947 — Section 33, 33(2), 33(3), 33(4)

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High Courts03 Nov 2010Dismissed

Rajendran Vs State of Kerala, District Collector, Revenue Divisional Officer and Sub Inspector of Police

High Court Of Kerala · (2010) 11 KL CK 0293

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High Courts03 Nov 2010

Advocate K.J. Alphons Kannanthanam Vs Bar Council of Kerala, Bar Council of India and Disciplinary Committee No. V.

High Court Of Kerala · (2010) 11 KL CK 0289

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High Courts03 Nov 2010

Pallivalappil Hafsathbi Vs Nyjil F.S.

High Court Of Kerala · (2010) 11 KL CK 0288

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Constitution of India, 1950 — Article 227

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High Courts03 Nov 2010

K.M. Reena Vs The State Election Commission, The Returning Officer, Shylaja S. and The Sooranadu South Grama Panchayath

High Court Of Kerala · (2010) 11 KL CK 0273

Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 51Kerala Panchayat Raj Act, 1994 — Section 102

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High Courts03 Nov 2010

C.C. Aboobacker Vs The State of Kerala and Others

High Court Of Kerala · (2010) 11 KL CK 0244

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