High Courts23 Sept 2010
Reena C. Tharakan Vs The State of Kerala, The Corporate Manager M.M.C. Corporate and District Educational Officer
High Court Of Kerala · (2010) 09 KL CK 0237
Kerala Education Rules, 1959 — Rule 43, 51A
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 47 of 128
High Courts23 Sept 2010
S. Radha Vs The Deputy Director of Education
High Court Of Kerala · (2010) 09 KL CK 0236
High Courts23 Sept 2010
Smt. Suman Paul and The Manager Vs The District Educational Officer, The Deputy Director of Education and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0235
High Courts23 Sept 2010
C.M. Venugopalan Vs State of Kerala, The Accountant General and Deputy Director of Education
High Court Of Kerala · (2010) 09 KL CK 0234
High Courts23 Sept 2010
Shylesh, Rajeesh @ Kuttappu and Arjun @ Kichu Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Sept 2010
Abdul Rahman Kunju Vs State of Kerala, Pushpa Kumar and Raja Kumari
High Court Of Kerala · (2010) 09 KL CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313
High Courts23 Sept 2010Dismissed
Sali and Others Vs Shri Santhosh
High Court Of Kerala · (2010) 09 KL CK 0141
High Courts23 Sept 2010
Cherthala Milk Supplies and Marketing Vs V.N. Ganesh Bhatt
High Court Of Kerala · (2010) 09 KL CK 0137
High Courts23 Sept 2010Dismissed
Vipin Vs State of Kerala
High Court Of Kerala · (2010) 4 ILR (Ker) 292 : (2010) 4 KLT 380
Kerala Medical Officers Admission to Post Graduate Courses under Service Quota Act, 2008 — Section 2, 5(1)
High Courts22 Sept 2010Dismissed
Mathew Antony Vs Mathew Iassac
High Court Of Kerala · (2010) 09 KL CK 0427
Motor Vehicles Act, 1988 — Section 166
High Courts22 Sept 2010Dismissed
Vinu Varghsese Vs The Superintendent of Police and Others
High Court Of Kerala · (2010) 09 KL CK 0426
Constitution of India, 1950 — Article 226
High Courts22 Sept 2010Dismissed
The Kalpetta Municipality Vs M. Mohandas, State of Kerala, The Chief Town Planner and District Town Planner
High Court Of Kerala · (2012) 1 KLT 62
Kerala Municipalities Act, 1960 — Section 393, 393(1), 5Land Acquisition Act, 1894 — Section 4, 4(1), 4(2), 6
High Courts22 Sept 2010Dismissed
The Secretary, Uzhavoor Grama Panchayath and The Uzhavoor Grama Panchayath Vs C.D. Sukumaran Nair and The Assistant Executive Engineer
High Court Of Kerala · (2010) 09 KL CK 0406
Kerala Panchayat Raj Act, 1994 — Section 220
High Courts22 Sept 2010
Sam Jose Vs Director General of Police, Deputy Excise Commissioner, Circle Inspector of Police and V.V. George Kutty
High Court Of Kerala · (2010) 09 KL CK 0378
High Courts22 Sept 2010
Karuppanna Gounder and Velathal Vs Pazhaniswamy Gounder and Others
High Court Of Kerala · (2010) 09 KL CK 0377
High Courts22 Sept 2010
Prasannakumar K.K. Vs The Sub Inspector of Police and Others
High Court Of Kerala · (2010) 09 KL CK 0376
High Courts22 Sept 2010Dismissed
Sreeramani Amma Vs Jayalakshmi Amma and Others
High Court Of Kerala · (2010) 09 KL CK 0343
Constitution of India, 1950 — Article 227
High Courts22 Sept 2010Allowed
Department of Posts Vs The Kothamangalam Municipality and Kothamangalam Municipal Council
High Court Of Kerala · (2010) 09 KL CK 0342
High Courts22 Sept 2010Dismissed
Joby Jocob Pulickekudy Vs Babu
High Court Of Kerala · (2010) 09 KL CK 0341
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts22 Sept 2010
Anoop K. Vs State of Kerala and The District Educational Officer
High Court Of Kerala · (2010) 09 KL CK 0333