High Courts22 Oct 2010
Thresiamma Manshoven Vs Manshoven Jacques Joseph
High Court Of Kerala · (2010) 10 KL CK 0158
Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 32 of 128
High Courts22 Oct 2010Allowed
Muttil Sree Vishnu Kshetra Samithy Vs Assistant Commissioner, H.R. and C.E. (Admn.)
High Court Of Kerala · (2010) 4 KLT 654
High Courts22 Oct 2010Dismissed
Sureshkumar Vs District Superintendent of Police and Others
High Court Of Kerala · (2010) 10 KL CK 0154
Constitution of India, 1950 — Article 226
High Courts22 Oct 2010Dismissed
P.K. Thomas Vs ICICI
High Court Of Kerala · (2010) 10 KL CK 0107
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts22 Oct 2010
Punnakkottu Pathukutty Vs Latheef, Ashraf and Muhammed
High Court Of Kerala · (2010) 10 KL CK 0082
High Courts22 Oct 2010
M.A. Hari Kumar and Lijo Abraham Vs State Election Commission and Others
High Court Of Kerala · (2010) 10 KL CK 0081
Constitution of India, 1950 — Article 243(K)Kerala Municipalities Act, 1960 — Section 96AKerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33
High Courts22 Oct 2010
Unnimon Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 760
Dowry Prohibition Act, 1961 — Section 3Evidence Act, 1872 — Section 113A, 113B, 114, 32, 32(1)Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts22 Oct 2010Dismissed
Damodaran Pillai Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 769
Constitution of India, 1950 — Article 226, 311(2)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(1), 15, 15(1), 15(12), 15(13)
High Courts22 Oct 2010Allowed
Jose Cyriac Vs The Commissioner of Income Tax
High Court Of Kerala · (2011) 238 CTR 207 : (2011) 336 ITR 241 : (2011) 1 KLJ 59 : (2012) 208 TAXMAN 283
Income Tax Act, 1961 — Section 132, 133A
High Courts22 Oct 2010Allowed
Ramankutty Nair, K. and Others Vs Radhika G. Nair
High Court Of Kerala · (2011) 1 ILR (Ker) 105 : (2011) 1 KLJ 154
Evidence Act, 1872 — Section 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20Kerala Land Reforms Act, 1963 — Section 105, 125(3), 2(25)
High Courts22 Oct 2010Allowed
Rajalakshmi R. Vs The Mahatma Gandhi University and Others
High Court Of Kerala · (2010) 10 KL CK 0041
Constitution of India, 1950 — Article 19, 30
High Courts22 Oct 2010
Qualified Private Medical Practitioners and Others Vs State of Kerala and Others
High Court Of Kerala · (2010) 10 KL CK 0027
Drugs and Cosmetics Act, 1940 — Section 18
High Courts21 Oct 2010Allowed
Commissioner of Income Tax Vs Alampally Brothers Ltd.
High Court Of Kerala · (2011) 1 KLJ 326
Income Tax Act, 1961 — Section 145, 145(1)
High Courts21 Oct 2010
Commissioner of Income Tax Vs Catholic Syrian Bank Ltd. and Others
High Court Of Kerala · (2011) 237 CTR 164
Income Tax Act, 1961 — Section 14A
High Courts21 Oct 2010Allowed
Kunjan Raghavan Vs Kerala State Electricity Board
High Court Of Kerala · (2011) 1 KLJ 46 : (2010) 4 KLT 914
Evidence Act, 1872 — Section 114
High Courts21 Oct 2010Dismissed
Gopalan and Bhargavi Vs M.R. Vijayan and Sheela
High Court Of Kerala · (2010) 10 KL CK 0256
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Constitution of India, 1950 — Article 227
High Courts21 Oct 2010
Commissioner of Income Tax Vs Dhanalakshmy Bank Ltd.
High Court Of Kerala · (2012) 344 ITR 259
Income Tax Act, 1961 — Section 147, 14A, 154
High Courts21 Oct 2010Dismissed
Theyyottuchira Nishath Vs The Returning Officer and Others
High Court Of Kerala · (2010) 10 KL CK 0134
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226, 243Kerala Panchayat Raj Act, 1994 — Section 102, 102(1), 102(2), 120, 30
High Courts21 Oct 2010Dismissed
Mohanan Nair and Jayasree Vs Sathi Jayakrishnan
High Court Of Kerala · (2010) 10 KL CK 0117
Constitution of India, 1950 — Article 227
High Courts21 Oct 2010
State of Kerala, The District Collector, The District Superintendent of Police, The Circle Inspector of Police, The Sub Inspector of Police, State Election Commission, Sreekumar. K, Local Committee Secretary and N.S. Sreekumar, Local Committee Secretary Vs State of Kerala and Others
High Court Of Kerala · (2010) 10 KL CK 0116
Constitution of India, 1950 — Article 243(K)Kerala Municipalities Act, 1960 — Section 96AKerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33