COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 33 of 128

High Courts21 Oct 2010

Satheesan and Pushpangathan Vs The State Election Commission and Others

High Court Of Kerala · (2010) 10 KL CK 0115

Constitution of India, 1950 — Article 243(K)Kerala Municipalities Act, 1960 — Section 96(A)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33

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High Courts21 Oct 2010

The Commissioner of Income Tax Vs The Catholic Syrian Bank Ltd.

High Court Of Kerala · (2010) 10 KL CK 0057

Income Tax Act, 1961 — Section 14(2), 14(3), 14AIncome Tax Rules, 1962 — Rule 8D

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High Courts21 Oct 2010Dismissed

Mary Kuriakose Vs State of Kerala

High Court Of Kerala · (2011) 1 KLT 167

Constitution of India, 1950 — Article 22(4), 22(5), 226, 22S

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High Courts21 Oct 2010Dismissed

Perera A.J. Vs Nalini Nethiyar and Others

High Court Of Kerala · (2010) 3 KLJ 755

Transfer of Property Act, 1882 — Section 55, 55(6)

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High Courts20 Oct 2010Allowed

George Paulose Vs St. Mary''s Orthodox (Jacobite) Church

High Court Of Kerala · (2010) 10 KL CK 0255

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High Courts20 Oct 2010Dismissed

D. Salim Raj Vs M.V. Baby Mecheril, M.C. Francis, Sub Inspector of Police, Mathai Manjamattom and State of Kerala

High Court Of Kerala · (2010) 10 KL CK 0254

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)Kerala Police Act, 1960 — Section 64(4)

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High Courts20 Oct 2010

Subaida T.M. Vs Kattukelothu Kunhammad

High Court Of Kerala · (2010) 10 KL CK 0253

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High Courts20 Oct 2010

Kundathil Janardhanan and Kalyani Vs State Election Commission and Others

High Court Of Kerala · (2010) 10 KL CK 0252

Constitution of India, 1950 — Article 243(K)Kerala Municipalities Act, 1960 — Section 96(A)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33

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High Courts20 Oct 2010Dismissed

Joy Alexander Vs C.B. Jalaja and Shihab

High Court Of Kerala · (2010) 10 KL CK 0251

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 227

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High Courts20 Oct 2010Allowed

A. Kalimuthu, Nithyagomathi Power Vs The Commercial Tax Officer (WC)

High Court Of Kerala · (2010) 10 KL CK 0234

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High Courts20 Oct 2010

Sherly Varghese and Others Vs Babykutty and Leelamma

High Court Of Kerala · (2010) 10 KL CK 0118

Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 37, 40

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High Courts20 Oct 2010

Somarajan and Another Vs Parameswaran Pillai

High Court Of Kerala · (2010) 10 KL CK 0108

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High Courts20 Oct 2010Allowed

Parakkad Sree Bhagavathi Devaswom Vs Malabar Devaswom Board

High Court Of Kerala · (2010) 4 ILR (Ker) 541 : (2010) 4 KLT 568

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High Courts20 Oct 2010Dismissed

Sivasakthi Engineering and Fabricators Vs The Kerala State Electricity Board and Others

High Court Of Kerala · (2010) 10 KL CK 0029

Constitution of India, 1950 — Article 226

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High Courts19 Oct 2010

M.A. Jeeva Vs Mathew Scaria @ Raju

High Court Of Kerala · (2010) 10 KL CK 0250

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High Courts19 Oct 2010

Shalini M. Vs State Election Commission and Others

High Court Of Kerala · (2010) 10 KL CK 0249

Constitution of India, 1950 — Article 243(K)Kerala Municipalities Act, 1960 — Section 96(A)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33

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High Courts19 Oct 2010Dismissed