COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 45 of 128

High Courts27 Sept 2010Allowed

Dy. Director, Employees'' State Insurance Corporation Vs Traco Cable Company Ltd.

High Court Of Kerala · (2011) 129 FLR 329

Employees State Insurance Act, 1948 — Section 2, 2(22), 45A, 82(2)Industrial Disputes Act, 1947 — Section 12, 18, 2, 9A

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High Courts27 Sept 2010Allowed

E.S.I. Corporation Vs Traco Cable Co. Ltd.

High Court Of Kerala · (2011) 128 FLR 656 : (2010) 4 KLT 892

Employees State Insurance Act, 1948 — Section 2, 2(22), 45A, 82(2)Industrial Disputes Act, 1947 — Section 12, 18, 2, 9A

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High Courts27 Sept 2010

Vijayakumar Vs Vijayan

High Court Of Kerala · (2011) 3 BC 663 : (2011) 1 CivCC 247 : (2011) CriLJ 343 : (2010) 4 ILR (Ker) 244 : (2010) 4 KLT 349 : (2011) 1 RCR(Civil) 137 : (2011) 1 RCR(Criminal) 30

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts27 Sept 2010Allowed

Deputy Director, E.S.I. Corporation Vs Traco Cable Co. Ltd.

High Court Of Kerala · (2011) 3 LLJ 125

Employees State Insurance Act, 1948 — Section 2(22), 45A, 82(2)Industrial Disputes Act, 1947 — Section 12, 18, 2, 9A

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High Courts27 Sept 2010Dismissed

Sudhamani M.N. Vs Union of India (UOI)

High Court Of Kerala · (2010) 09 KL CK 0356

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High Courts27 Sept 2010

Suresh Lal Vs Johny

High Court Of Kerala · (2010) 09 KL CK 0354

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High Courts27 Sept 2010

Riaz K.M., Assistant Professor, Thasleem Sabith, Assistant Professor, Smitha P.S., Assistant Professor and Ashfaq K., Assistant Professor Vs State of Kerala and The Director of Medical Education

High Court Of Kerala · (2010) 09 KL CK 0326

Constitution of India, 1950 — Article 14

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High Courts27 Sept 2010

Sumam Dominic Vs Baby Mathew and State of Kerala

High Court Of Kerala · (2010) 09 KL CK 0272

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Sept 2010Dismissed

P.B. Wilson Vs State of Kerala, The District Education Officer, The Corporate Manager and The Head Master, St. Francis Assissi

High Court Of Kerala · (2010) 09 KL CK 0179

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High Courts27 Sept 2010Dismissed

All Kerala Security Service Employees Vs The Regional Provident Fund and The Labour Commissioner

High Court Of Kerala · (2010) 09 KL CK 0159

Constitution of India, 1950 — Article 226

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High Courts27 Sept 2010Dismissed

Parakkattil Abu Vs Pachiyath Beekkutty

High Court Of Kerala · AIR 2011 Ker 38 : (2011) 2 DMC 133 : (2010) 4 ILR (Ker) 239 : (2011) 1 RCR(Civil) 326 : (2011) 1 RCR(Civil) 326

Dissolution of Muslim Marriages Act, 1939 — Section 2

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High Courts27 Sept 2010Dismissed

Beena Jayadevan Vs Roy Mathew

High Court Of Kerala · (2010) 09 KL CK 0154

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High Courts27 Sept 2010Dismissed

V. Sivasankaran Nair Vs P.N. Sulochana Nair

High Court Of Kerala · (2011) 1 RCR(Civil) 137

Hindu Marriage Act, 1955 — Section 13, 19

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High Courts27 Sept 2010Dismissed

Bindiya S. Vs C.S. Krishna Kumar

High Court Of Kerala · (2010) 09 KL CK 0152

Hindu Marriage Act, 1955 — Section 13B

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High Courts27 Sept 2010

P.K. Ibrahim Vs Union of India and Others

High Court Of Kerala · (2011) 1 KLJ 202 : (2010) 4 KLT 315

Constitution of India, 1950 — Article 73, 74, 77

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High Courts27 Sept 2010Dismissed

M.K. Kuttykrishnan, Excise Guard Vs State of Kerala, Commissioner of Excise, Deputy Excise Commissioner and Deputy Excise Commissioner

High Court Of Kerala · (2010) 09 KL CK 0111

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High Courts27 Sept 2010Dismissed

Geetha Viswanathan and Others Vs Sasidharan

High Court Of Kerala · (2011) 8 RCR(Civil) 2539

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(3)

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High Courts26 Sept 2010Allowed

Peethambaran Vs Dileepkumar Panicker and Others

High Court Of Kerala · (2011) 1 KLJ 126

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, 47Constitution of India, 1950 — Article 227

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High Courts25 Sept 2010Allowed

Shamnad Vs Kerala State Election Commission

High Court Of Kerala · (2010) 4 KLT 138

Constitution of India, 1950 — Article 226, 243DKerala Panchayat Raj Act, 1994 — Section 153, 153(3), 153(4), 154(4)

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High Courts24 Sept 2010

K.B. Rajeev Nair Vs Rupesh and Co.

High Court Of Kerala · (2010) 09 KL CK 0423

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