High Courts26 Oct 2010
Chakkunni Vs Rafi @ Raphel
High Court Of Kerala · (2010) 10 KL CK 0264
Transfer of Property Act, 1882 — Section 10, 11, 14
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 31 of 128
High Courts26 Oct 2010Allowed
Nisha T. Mohammed Vs State of Kerala, Kerala Public Service Commission and Kerala University
High Court Of Kerala · (2010) 10 KL CK 0263
High Courts26 Oct 2010
M.R. Pradeep Vs State of Kerala, The Drugs Controller, Kerala State and Ravi S. Menon, Assistant Drugs Controller
High Court Of Kerala · (2010) 10 KL CK 0202
High Courts26 Oct 2010Allowed
Bharath Sanchar Nigam Ltd. Vs The Tahasildar, Eranad Taluk and Others
High Court Of Kerala · (2010) 3 KLJ 683 : (2010) 4 KLT 680
Constitution of India, 1950 — Article 285(1)
High Courts26 Oct 2010Dismissed
Salomy Ithapiri Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 725
Constitution of India, 1950 — Article 48A, 51AKerala Forest Act, 1961 — Section 61A, 61A(2), 61B(2), 61D
High Courts26 Oct 2010Allowed
Rajeev, V. Vs District Labour Officer and Others
High Court Of Kerala · (2010) 3 KLJ 785 : (2011) 2 LLJ 169
Constitution of India, 1950 — Article 19(1)Kerala Headload Workers Act, 1978 — Section 13, 13(1), 18, 2, 25Kerala Headload Workers Rules, 1981 — Rule 26A, 26A(3), 26B, 27
High Courts26 Oct 2010Allowed
Mary Jain P.C. Vs State of Kerala, The Director of Public Instructions, The Deputy Director (Education) and The Corporate Manager
High Court Of Kerala · (2010) 10 KL CK 0178
High Courts26 Oct 2010Allowed
Lekha Mol Thomas Vs The Deputy Director (Education), Director of Public Instructions and Rincy P. James
High Court Of Kerala · (2010) 10 KL CK 0177
Kerala Education Rules, 1959 — Rule 92
High Courts26 Oct 2010Allowed
P. Radhakrishnan Kurup Vs Deputy Director of Education and Others
High Court Of Kerala · (2010) 10 KL CK 0176
Kerala Education Act, 1958 — Section 12AKerala Education Rules, 1959 — Rule 65(2)
High Courts26 Oct 2010
P.K. Premchand Vs K. Renuka Nithyananthan
High Court Of Kerala · (2010) 10 KL CK 0152
High Courts26 Oct 2010Dismissed
Sachithan P.C. Vs The Secretary and Others
High Court Of Kerala · (2010) 10 KL CK 0096
High Courts26 Oct 2010Allowed
M. Vijayan Vs State of Kerala, Director of Public Instruction and Deputy Director of Education
High Court Of Kerala · (2010) 2 ILR (Ker) 979
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts26 Oct 2010Allowed
Biju Suresh Vs The State of Kerala and Others
High Court Of Kerala · (2010) 10 KL CK 0068
High Courts26 Oct 2010
Gospel for Asia and Jacob C. Philip Vs State of Kerala, The President, The Secretary and Ajikumar
High Court Of Kerala · (2010) 10 KL CK 0066
Constitution of India, 1950 — Article 226
High Courts26 Oct 2010
Ashruff Vs State of Kerala
High Court Of Kerala · (2011) CriLJ 1021 : (2011) 7 RCR(Criminal) 1673
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(2), 193, 2Explosive Substances Act, 1908 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A(1), 36D
High Courts26 Oct 2010
Pale Horse Designs Vs Natarajan Rathnam
High Court Of Kerala · (2011) 3 KLT 20
Criminal Procedure Code, 1973 (CrPC) — Section 177, 188Negotiable Instruments Act, 1881 (NI) — Section 1, 11, 12, 134, 134
High Courts22 Oct 2010
C. Sathyan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (2010) 10 KL CK 0240
Constitution of India, 1950 — Article 243KKerala Municipalities Act, 1960 — Section 96AKerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33
High Courts22 Oct 2010Dismissed
Jamaludheen Vs Rajeena
High Court Of Kerala · (2010) 10 KL CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts22 Oct 2010Dismissed
Jabbar Vs Sajitha
High Court Of Kerala · (2010) 10 KL CK 0159
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13