COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 38 of 128

High Courts12 Oct 2010

Joby Varghese Vs Armed Forces Tribunal and Others

High Court Of Kerala · (2011) 1 KLJ 63

Armed Forces Tribunals Act, 2007 — Section 2, 2(2), 3(o), 14, 14(1), 15, 30, 30(1), 31, 31(2), 34, 35Constitution Of India, 1950 — Article 136, 136(2), 226, 227, 227(1), 227(4), 323A, 323B

Read judgment

High Courts12 Oct 2010

P.C. Rinzo Vs Intelligence Officer, Squad III and Others

High Court Of Kerala · (2011) 42 VST 271

Kerala Value Added Tax Act, 2003 — Section 44(8)

Read judgment

High Courts11 Oct 2010Dismissed

Terumo Penpol Limited Vs State of Kerala

High Court Of Kerala · (2011) 42 VST 147

Central Sales Tax Act, 1956 — Section 8(2)(b)

Read judgment

High Courts11 Oct 2010

Kodiyathur Mannil Unni Moyin Kutty and Others Vs Kerala Wakf Board and Others

High Court Of Kerala · (2010) 10 KL CK 0224

Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 63

Read judgment

High Courts11 Oct 2010

The Travancore Rubber Marketing and The Managing Committee of The Travancore Vs Sunny Cherian, The Joint Registrar of Co-Operative and The Kottyam District Co-Operative Bank

High Court Of Kerala · (2010) 10 KL CK 0218

Read judgment

High Courts11 Oct 2010

The Oriental Insurance Co. Ltd. Vs M.P.T. Abdul Jabbar

High Court Of Kerala · (2010) 10 KL CK 0205

Read judgment

High Courts11 Oct 2010Allowed

''Sudarsans'' Partnership Firm Vs Kunjunni Nair alias K.K. Unni

High Court Of Kerala · (2010) 10 KL CK 0204

Read judgment

High Courts11 Oct 2010Allowed

Government of India, Director General, The Director General and The Inspector General, Border Secutiry Force Vs P.C. Paul

High Court Of Kerala · (2010) 10 KL CK 0162

Read judgment

High Courts11 Oct 2010Allowed

Flex Printing Owners Association of Kerala Vs State Election Commission

High Court Of Kerala · (2010) 4 KLT 662

Constitution of India, 1950 — Article 19(l), 21, 327, 328Income Tax Act, 1961 — Section 13A

Read judgment

High Courts11 Oct 2010Dismissed

Kavitha P. Vs K. Sunil Kumar Nair

High Court Of Kerala · (2010) 10 KL CK 0139

Read judgment

High Courts11 Oct 2010

Kumaran Thamu Vs Praman Neelan

High Court Of Kerala · (2010) 10 KL CK 0098

Read judgment

High Courts11 Oct 2010Allowed

Sudheesh Soman Vs The Kerala State Election Commission and Kerala State Pollution Control Board

High Court Of Kerala · (2010) 10 KL CK 0072

Constitution of India, 1950 — Article 19(1), 21A, 243K, 324, 327Income Tax Act, 1961 — Section 13A

Read judgment

High Courts11 Oct 2010Allowed

Flex Printing Owners Association Vs State Election Commission

High Court Of Kerala · (2010) 4 KLT 662

Constitution of India, 1950 — Article 19(1), 21, 21A, 243K, 324Income Tax Act, 1961 — Section 13A

Read judgment

High Courts11 Oct 2010Allowed

S. Raju Vs C.S. Chithran and Others

High Court Of Kerala · (2010) 10 KL CK 0037

Read judgment

High Courts08 Oct 2010Allowed

Shanu T. Hameed Vs State of Kerala

High Court Of Kerala · (2011) 2 ILR (Ker) 449 : (2011) 2 KLJ 447

Criminal Practice Rules, 1999 — Rule 80Criminal Procedure Code, 1973 (CrPC) — Section 232, 304, 313, 354(5), 357(1)Evidence Act, 1872 — Section 106, 118

Read judgment

High Courts08 Oct 2010Dismissed