High Courts04 Oct 2010Dismissed
Chinnamma Vs The Circle Inspector of Police, The Sub Inspector of Police and Shyju
High Court Of Kerala · (2010) 10 KL CK 0241
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 41 of 128
High Courts04 Oct 2010Dismissed
Lineesh M. and Others Vs The Controller of Examinations, The Registrar, The Principal and The Principal
High Court Of Kerala · (2010) 10 KL CK 0237
High Courts04 Oct 2010Dismissed
Chithumma Kunjumuhammed Vs The District Collector and Others
High Court Of Kerala · (2010) 10 KL CK 0236
Constitution of India, 1950 — Article 226Kerala Land Conservancy Act, 1957 — Section 5
High Courts04 Oct 2010Allowed
Devassykutty A.M. Vs The District Collector and Shri Mohanan V.R.
High Court Of Kerala · (2010) 10 KL CK 0235
Constitution of India, 1950 — Article 226Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 28
High Courts04 Oct 2010Dismissed
N. Jamaludeen Vs Palamel Grama Panchayath, Pollution Control Board, Environmental Engineer, Pollution Control and Sainudheen
High Court Of Kerala · (2010) 10 KL CK 0220
High Courts04 Oct 2010Allowed
P.D. Leelamma, Secretary (Special Grade) Vs The Managing Committee of The Perumanna, Secretary to Government, The Director of Panchayath and The Deputy Director of Panchayath
High Court Of Kerala · (2010) 10 KL CK 0219
Constitution of India, 1950 — Article 226
High Courts04 Oct 2010
The Kerala State Road Transport Vs Travancore Pretreads Pvt. Limited
High Court Of Kerala · (2010) 10 KL CK 0208
Arbitration and Conciliation Act, 1996 — Section 34Micro, Small and Medium Enterprises Development Act, 2006 — Section 19
High Courts04 Oct 2010
The Headmaster and The Manager Vs P.A. Smitha, The State of Kerala, The Director of Public Instructions and The District Educational Officer
High Court Of Kerala · (2010) 10 KL CK 0164
High Courts04 Oct 2010
Essar Oil Limited Vs Intelligence Officer and Others
High Court Of Kerala · (2011) 37 VST 192
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 5(1)Central Sales Tax Act, 1956 — Section 8(1)Constitution of India, 1950 — Article 14, 265
High Courts04 Oct 2010Allowed
Ms. Shiney Augustine Vs Kerala State Election Commission and Sri. Sunny Paulose
High Court Of Kerala · (2010) 10 KL CK 0149
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 4Representation of the People Act, 1951 — Section 29A
High Courts04 Oct 2010Dismissed
Joseph O.E., K.T. Thomas, John K. Thomas and Krishnankutty P. Vs National Transorting Planning and Research and Others
High Court Of Kerala · (2010) 10 KL CK 0143
High Courts04 Oct 2010Dismissed
Rani S. Vs State of Kerala, The Joint Registrar of Co-operative, The Co-operative Service Examination and The Vallicode Service Co-operative
High Court Of Kerala · (2010) 10 KL CK 0105
High Courts04 Oct 2010Allowed
Health Officer, Corporation of Kochi and Corporation of Kochi Vs Peter T.X. @ Siju, The Executive Engineer, The Assistant Executive Engineer and The District Medical Officer, Health
High Court Of Kerala · (2010) 10 KL CK 0104
High Courts04 Oct 2010Allowed
S. Saji Vs The Regional Executive, The Commissioner, Director, Kerala State Insurance and State of Kerala
High Court Of Kerala · (2010) 10 KL CK 0103
High Courts04 Oct 2010Dismissed
Sasidharan Pillai, K.V. and Others Vs IOB and Others
High Court Of Kerala · (2011) 2 BC 286 : (2011) 1 KLT 137
Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 529ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts04 Oct 2010Dismissed
K.V. Sasidharan Pillai and Others Vs Indian Overseas Bank and Others
High Court Of Kerala · AIR 2011 Ker 24 : (2011) 168 CompCas 137
Civil Procedure Code, 1908 (CPC) — Section 22Companies Act, 1956 — Section 22, 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 13(9), 17(1)
High Courts04 Oct 2010
CIT Vs N.C. John and Sons (P) Ltd.
High Court Of Kerala · (2010) 10 KL CK 0022
Income Tax Act, 1961 — Section 154, 263, 80HHC
High Courts04 Oct 2010Dismissed
Sasidharan Pillai Vs Indian Overseas Bank
High Court Of Kerala · (2011) 2 BC 286 : (2011) 1 KLT 137
Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 529ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts01 Oct 2010Dismissed
Upasana College of Nursing Vs Kerala University for Health and Allied Sciences
High Court Of Kerala · (2010) 4 KLT 318
Constitution of India, 1950 — Article 254Indian Nursing Council Act, 1947 — Section 10, 14Kerala University of Health and Allied Sciences Ordinance, 2009 — Section 50, 50(1), 50(2), 51, 52
High Courts01 Oct 2010Allowed
N.R. Babudas Nair Vs The Kerala State Road Transport, The State Transport Appellate Tribunal, Regional Transport Authority and The Secretary
High Court Of Kerala · (2010) 10 KL CK 0148
Motor Vehicles Act, 1988 — Section 100(3), 104, 68FF