High Courts16 Sept 2010
K. Kishore Kumar Vs State of Kerala, The Secretary to Government, The Chief Engineer and The Director, Vigilance Department
High Court Of Kerala · (2010) 09 KL CK 0070
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 52 of 128
High Courts16 Sept 2010
K.K. Rajan and V. Kumuda Bai Vs The State of Kerala and The Director of Printing
High Court Of Kerala · (2010) 09 KL CK 0069
High Courts16 Sept 2010
K. Krishnakumar, U.D. Clerk Vs Kollam Corporation, Secretary, Kollam Corporation and Director, Urban Affairs Department
High Court Of Kerala · (2010) 09 KL CK 0068
High Courts16 Sept 2010Allowed
P.J. Sumathy Vs The Kunnamkulam Municipality, The Chief Town Planner and The State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0067
High Courts16 Sept 2010Dismissed
Rajesh, O. Vs State of Kerala and Another
High Court Of Kerala · (2010) 4 KLT 124
Companies Act, 1956 — Section 617Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 6, 7, 8Kerala Municipalities Act, 1994 — Section 86(1)
High Courts16 Sept 2010Allowed
Raveendran Nair Vs Sadasivan Nadar
High Court Of Kerala · (2010) 09 KL CK 0036
High Courts16 Sept 2010
Rajesh Kumar K., Lecturer Vs M.G. University and Vice Chancellor, M.G. University
High Court Of Kerala · (2010) 09 KL CK 0031
High Courts16 Sept 2010Dismissed
Rajesh A.K. Vs Union of India (UOI), The Director and The Commissioner of Central Excise
High Court Of Kerala · (2010) 09 KL CK 0028
High Courts15 Sept 2010
Samdeep Mohan Varghese Vs Anjana
High Court Of Kerala · (2011) 1 CivCC 511 : (2011) 1 RCR(Civil) 164 : (2011) 1 RCR(Civil) 164
Constitution of India, 1950 — Article 21, 44Dissolution of Muslim Marriages Act, 1939 — Section 2Divorce (Amendment) Act, 2001 — Section 10(1), 32
High Courts15 Sept 2010Dismissed
Mahesh Kumar Vs Taxi Drivers Co-operative Society Ltd.
High Court Of Kerala · (2011) 2 BC 304 : (2010) 4 KLT 544 : (2011) 1 RCR(Civil) 311
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Sept 2010
Smt. Giji Saji and Saji Vs The Canara Bank and The Regional Manager, Canara Bank
High Court Of Kerala · (2010) 09 KL CK 0402
High Courts15 Sept 2010Dismissed
A: Husband Vs B: Wife
High Court Of Kerala · (2011) 1 DMC 364 : (2010) 4 KLT 434
Constitution of India, 1950 — Article 21, 44Dissolution of Muslim Marriages Act, 1939 — Section 2Divorce Act, 1869 — Section 10, 10(1), 32
High Courts15 Sept 2010Dismissed
T.P. Rajan Nair and K.M. Thankamma Vs Nellikuzhy Grama Panchayath, Saji Souparnika and Santha Sukumaran
High Court Of Kerala · (2010) 09 KL CK 0384
Constitution of India, 1950 — Article 227
High Courts15 Sept 2010Dismissed
Gee Cans Vs Tranancore Deveswom Board and Devaswom Commissioner
High Court Of Kerala · (2010) 09 KL CK 0318
High Courts15 Sept 2010
Fr. Sebastian and Leena V.A., High School Assistant (Hindi) Vs The State of Kerala, The Director of Public Instruction, The Deputy Director of Education and The District Educational Officer
High Court Of Kerala · (2010) 09 KL CK 0291
High Courts15 Sept 2010Allowed
S. Sasi, Staff Car Driver Grade II Vs The Rubber Board and Others
High Court Of Kerala · (2010) 09 KL CK 0290
High Courts15 Sept 2010
State of Kerala Vs Shijil
High Court Of Kerala · (2011) 1 KLJ 447
Criminal Procedure Code, 1973 (CrPC) — Section 232, 298, 313, 366Penal Code, 1860 (IPC) — Section 102, 143, 147, 148, 149
High Courts15 Sept 2010Allowed
V.O. Jose and The Secretary Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0269
High Courts15 Sept 2010Dismissed
T.A. Vijayaraghavan Vs The Zonal Manager, The Regional Manager, Food Corporation and The District Manager
High Court Of Kerala · (2010) 09 KL CK 0246
High Courts15 Sept 2010Dismissed
V.G. Ramachandran Nair (Former Junior) Vs The Chairman, The Chief Engineer (General) and The Secretary
High Court Of Kerala · (2010) 09 KL CK 0245
Constitution of India, 1950 — Article 226