COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 42 of 128

High Courts01 Oct 2010Dismissed

Indian National Anganwadi Employees Fed. Vs State of Kerala

High Court Of Kerala · (2010) 10 KL CK 0146

Companies Act, 1956 — Section 617Kerala Panchayat Raj Act, 1994 — Section 30, 30(1)Kerala Panchayat Raj Ordinance, 2010 — Section 5

High Courts01 Oct 2010Dismissed

John K.C. and Others Vs State of Kerala and Others

High Court Of Kerala · (2010) 10 KL CK 0145

High Courts01 Oct 2010Dismissed

Pratiksh A. Asher Vs State of Kerala

High Court Of Kerala · (2010) 4 ILR (Ker) 516 : (2010) 3 KLJ 546 : (2011) 39 VST 485

Kerala General Sales Tax Act, 1963 — Section 29(2), 30B, 30B(1), 30B(2), 30B(3)

High Courts01 Oct 2010

Sneha C. Menon Vs Hari. C.C., Sahida and United India Insurance Co. Ltd.

High Court Of Kerala · (2010) 10 KL CK 0129

High Courts01 Oct 2010Dismissed

Lalu @ E.L. Yesudas Vs P.R. Joseph, Johnson @ Jude. K.E. and The National Insurance Company Ltd.

High Court Of Kerala · (2010) 10 KL CK 0128

Limitation Act, 1963 — Section 5

High Courts01 Oct 2010

Sharafudeen Vs Najim, Faziludeen and New India Assurance Company Ltd.

High Court Of Kerala · (2010) 10 KL CK 0127

High Courts01 Oct 2010Allowed

The Commissioner of Income Tax Vs International Creative Foods (P) Ltd.

High Court Of Kerala · (2010) 10 KL CK 0106

Income Tax Act, 1961 — Section 195(2), 260A, 40, 41(2)

High Courts01 Oct 2010Allowed

Chandramathy Vs Devakey Amma

High Court Of Kerala · (2010) 4 KLT 465

Transfer of Property Act, 1882 — Section 53(A)

High Courts01 Oct 2010Dismissed

Shree Ganapathi Kutir Udyog Vs Commissioner of Customs

High Court Of Kerala · (2010) 259 ELT 649

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128, 27

High Courts01 Oct 2010Dismissed

Bhaskaran Vs Shobha and Others

High Court Of Kerala · (2010) 10 KL CK 0052

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts01 Oct 2010Allowed

Chandramathy, C.S. and Others Vs Devakey Amma and Others

High Court Of Kerala · (2010) 4 KLT 465

Transfer of Property Act, 1882 — Section 53A

High Courts01 Oct 2010Allowed

T.V. Kurian Vs United India Insurance Company Ltd and Others

High Court Of Kerala · (2011) 1 KLJ 43

Motor Vehicles Act, 1988 — Section 157, 157(1)

High Courts01 Oct 2010Dismissed

Sunitha Mujeeb Rehman Vs State of Kerala and Others

High Court Of Kerala · (2010) 3 KLJ 829

Arms Act, 1959 — Section 27Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5(A)Constitution of India, 1950 — Article 22(5), 226

High Courts30 Sept 2010

V.N. Saji Vs Chief Engineer, PWD (Roads and Bridges), Chief Technical Examiner (Finance), The Executive Engineer and The Assistant Executive Engineer

High Court Of Kerala · (2010) 09 KL CK 0357

High Courts30 Sept 2010

R. Suresh Shenoy, Smt. Mohini R. Shenoy, Dinesh Shenoy and Manohar R. Shenoy Vs P.K. Varkey

High Court Of Kerala · (2010) 09 KL CK 0355

Constitution of India, 1950 — Article 227

High Courts30 Sept 2010Dismissed

K.K. Sufaira Beevi Vs K.P. Afsal Koya Thangal

High Court Of Kerala · (2010) 09 KL CK 0351

High Courts30 Sept 2010

Housing Development Finance Vs Geethu Viswanath and N.C. Thomas

High Court Of Kerala · (2010) 09 KL CK 0325

National Housing Bank Act, 1987 — Section 29ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2(1)

High Courts30 Sept 2010Dismissed

Muhammedkunhi Vs Abdulla

High Court Of Kerala · (2010) 4 KLT 736

Constitution of India, 1950 — Article 226Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1)

High Courts30 Sept 2010

Sreejesh P.T. Vs State of Kerala and The Director of Collegiate Education

High Court Of Kerala · (2010) 09 KL CK 0271

High Courts30 Sept 2010

Praveen S.U. Nair and Others Vs Smt. Usha Titus and Smt. Valsala Kumari

High Court Of Kerala · (2010) 09 KL CK 0270