COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 46 of 128

High Courts24 Sept 2010Allowed

Musthafa Haji M.K. Vs Director, C.B.I., New Delhi and Others

High Court Of Kerala · (2010) 3 KLJ 383 : (2012) 1 RCR(Criminal) 404

Constitution of India, 1950 — Article 156(3), 226, 32, 356Criminal Procedure Code, 1973 (CrPC) — Section 127, 128, 129, 130, 131Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts24 Sept 2010

L. Preetha Vs Director of Public Instructions and Deputy Director of Education

High Court Of Kerala · (2010) 09 KL CK 0238

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High Courts24 Sept 2010

Reghunathan Nair Vs A. Jayakumar and K. Pradeep Kumar

High Court Of Kerala · (2010) 09 KL CK 0184

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High Courts24 Sept 2010Dismissed

Rema Nair Vs The Kerala Public Service Commission and The Director, Directorate of Vocational

High Court Of Kerala · (2010) 09 KL CK 0182

Kerala Public Service Commission Rules of Procedure, 1976 — Rule 13

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High Courts24 Sept 2010Allowed

The Manager, P.N. Manoj and G. Jayamohan Vs The Director Public Instructions, The Deputy Director of Education, The District Educational Officer and Smt. Prethibha G. Nair

High Court Of Kerala · (2010) 09 KL CK 0181

Kerala Education Rules, 1959 — Rule 51B

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High Courts24 Sept 2010Dismissed

Ambika Kumari B. Vs State of Kerala, The Director of Public Instructions and Deputy Director of Education

High Court Of Kerala · (2010) 09 KL CK 0180

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High Courts23 Sept 2010Allowed

Raveendran Pillai Vs Commissioner of Income Tax

High Court Of Kerala · (2011) 237 CTR 80 : (2011) 332 ITR 531 : (2010) 4 KLT 530 : (2010) 194 TAXMAN 477

Income Tax Act, 1961 — Section 260(A), 32(1), 41(2), 50

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High Courts23 Sept 2010

K.B. Raveendran Vs The Chief Engineer (HRM) and K.S.E.B

High Court Of Kerala · (2010) 09 KL CK 0444

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High Courts23 Sept 2010Dismissed

B. Rethnamony Vs State of Kerala and Others

High Court Of Kerala · (2010) 09 KL CK 0441

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482

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High Courts23 Sept 2010

Sarala and Sajtih Vs State of Kerala, Director, Urban Affairs and Secretary

High Court Of Kerala · (2010) 09 KL CK 0440

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High Courts23 Sept 2010Dismissed

Smt. Grace George Thandiakkal Vs State of Kerala, Director of Health Services, The Secretary and Under Secretary, Secret Section

High Court Of Kerala · (2010) 09 KL CK 0439

Kerala State and Subordinate Services Rules, 1958 — Rule 3

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High Courts23 Sept 2010

V.P. Suresh Babu Vs Chief Engineer (HRM)

High Court Of Kerala · (2010) 09 KL CK 0438

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High Courts23 Sept 2010Allowed

Gopalakrishnan P.V., Sandoshkumar M. and Prakashan Kunhumbuduka, Field Workers Vs State of Kerala and Others

High Court Of Kerala · (2010) 09 KL CK 0437

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High Courts23 Sept 2010

Thomas John Vs K.C. John and Others

High Court Of Kerala · (2010) 09 KL CK 0436

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High Courts23 Sept 2010

Alex Emmanuel and Thomson Emmanuel Vs State of Kerala and The Sub Inspector of Police

High Court Of Kerala · (2010) 09 KL CK 0435

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High Courts23 Sept 2010Allowed

Sreedharan and Indira Vs State of Kerala and The Managing Director

High Court Of Kerala · (2010) 09 KL CK 0434

Land Acquisition Act, 1894 — Section 18, 23(1A), 28

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High Courts23 Sept 2010

Umesh K.P. Vs State of Kerala and Others

High Court Of Kerala · (2010) 09 KL CK 0433

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High Courts23 Sept 2010Dismissed

Shahida Beevi, Nadheera Beevi and Majidha Beevi Vs Saleem and Shobitha

High Court Of Kerala · (2010) 09 KL CK 0432

Limitation Act, 1963 — Article 59

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High Courts23 Sept 2010

Sabu T.K. and Others Vs State of Kerala, The Director General of Police and The Superintendent of Police

High Court Of Kerala · (2010) 09 KL CK 0331

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High Courts23 Sept 2010Dismissed

Vipin I.S. Vs State of Kerala and Others

High Court Of Kerala · (2010) 3 KLJ 323

Kerala Medical Officers Admission to Post Graduate Courses under Service Quota Act, 2008 — Section 5(1)

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