High Courts18 Oct 2010
P. Manoj Nair Vs The Principle Secretary to Government, The Director, Institute of Management, The Regional Director, Regional Centre and The Institute of Management
High Court Of Kerala · (2010) 10 KL CK 0174
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 35 of 128
High Courts18 Oct 2010
Siju Augustine Joseph Vs Sub inspector of Police, The Superintendent of Police, State of Kerala and Baby Joseph
High Court Of Kerala · (2010) 10 KL CK 0133
High Courts18 Oct 2010Allowed
Vinu Mathew Vs Rebin Sunny, N.A. Sunny and Mary Sunny
High Court Of Kerala · (2010) 10 KL CK 0132
Evidence Act, 1872 — Section 45
High Courts18 Oct 2010
Shylaja Vs The District Superintendent of Police, The Sub Inspector of Police, Symalal and Ravi
High Court Of Kerala · (2010) 10 KL CK 0131
High Courts18 Oct 2010Allowed
Sheeja Beevi Vs Sharaffudeen
High Court Of Kerala · (2010) 10 KL CK 0130
High Courts18 Oct 2010Dismissed
Pioneer Towers Owners'' Welfare, K. Mohammed Iqbal and George Parayankal Vs Spag''s Family Trust and Satish K. Mittal
High Court Of Kerala · (2010) 10 KL CK 0126
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227
High Courts18 Oct 2010
M.J. Thomas Vs State of Kerala, The Addl. Tahasildar, The Superintendent of Survey and The Assistant Director of Survey
High Court Of Kerala · (2010) 10 KL CK 0033
High Courts18 Oct 2010
B.V. Pavithran Vs Union of India (UOI)
High Court Of Kerala · (2010) 10 KL CK 0032
High Courts18 Oct 2010Dismissed
M/S. Sree Ramachandran Enterprises Vs The State of Kerala
High Court Of Kerala · (2011) 1 KLJ 373
Kerala Value Added Tax Act, 2003 — Section 24, 63
High Courts18 Oct 2010
State of Kerala and The Custodian of Vested Forests Vs The Kalpetta Estate Limited
High Court Of Kerala · (2010) 10 KL CK 0006
High Courts15 Oct 2010Dismissed
Nikhith Chandran N.M. Vs Dhanya K.S. and Adhnan Govind
High Court Of Kerala · (2010) 10 KL CK 0217
Civil Procedure Code, 1908 (CPC) — Section 125, 127
High Courts15 Oct 2010Dismissed
George Vs The State of Kerala and Others
High Court Of Kerala · (2010) 4 ILR (Ker) 467 : (2010) 4 KLT 416
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts15 Oct 2010Allowed
Thomas. K.D, Director and Skaria. K.A, President Vs Assistant Registrar (Planning) and Others
High Court Of Kerala · (2010) 10 KL CK 0173
Constitution of India, 1950 — Article 226
High Courts15 Oct 2010Dismissed
P. Sainudheen Vs The Electoral Officer to Wayanad, The Returning Officer to Wayanad and Skaria. K.A., President
High Court Of Kerala · (2010) 10 KL CK 0172
High Courts15 Oct 2010
Nellerichalil Govindan (Died) and Others Vs Thundikkoth Nuchunthodi
High Court Of Kerala · (2010) 10 KL CK 0109
Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11(8)
High Courts15 Oct 2010Dismissed
Raja and Company Vs The Commissioner of Income Tax (Central)
High Court Of Kerala · (2011) 196 TAXMAN 461
Income Tax Act, 1961 — Section 263, 40
High Courts15 Oct 2010Dismissed
Chandrasekharan K.S. Vs District Superintendent of Police and Others
High Court Of Kerala · (2010) 10 KL CK 0031
High Courts14 Oct 2010Allowed
Shammi Firoz Vs National Investigation Agency
High Court Of Kerala · (2011) CriLJ 1529 : (2010) 4 KLT 409
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 337(3), 437Explosive Substances Act, 1908 — Section 3
High Courts14 Oct 2010
Naizy Neema Vs Mary Tauro and Prasida Agustin
High Court Of Kerala · (2010) 10 KL CK 0215