High Courts15 Sept 2010
Anju R. Vs State of Kerala, The University of Kerala and The Registrar
High Court Of Kerala · (2010) 09 KL CK 0241
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 53 of 128
High Courts15 Sept 2010Dismissed
P. Jaya and P. Maheswari Vs C. Rethinam, P. Ramani and Kannan
High Court Of Kerala · (2010) 09 KL CK 0206
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, 11(2), 18Constitution of India, 1950 — Article 227
High Courts15 Sept 2010Dismissed
National Insurance Co. Ltd. Vs Murugan R.
High Court Of Kerala · (2010) 09 KL CK 0204
Rent Control Act, 1965 — Section 11(3), 11(8), 20
High Courts15 Sept 2010
M.C. Mohanan and Others Vs Assistant Executive Engineer, The Assistant Engineer and District Collector
High Court Of Kerala · (2010) 09 KL CK 0202
Kerala Land Conservancy Act, 1957 — Section 11, 16
High Courts15 Sept 2010Dismissed
Nithin K.T. and Others Vs The Calicut University, Controller of Examinations and The Principal
High Court Of Kerala · (2010) 09 KL CK 0190
High Courts15 Sept 2010
Abdul Azeez Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 09 KL CK 0189
High Courts15 Sept 2010Dismissed
Neptune Readymix Concrete Pvt. Ltd. Vs The Intelligence Officer
High Court Of Kerala · (2010) 4 KLT 574 : (2011) 39 VST 375
Kerala Court Fees and Suits Valuation Act, 1959 — Section 76(1), 76(2)Kerala General Sales Tax Act, 1963 — Section 45A(1), 45A(3), 45A(5)
High Courts15 Sept 2010Dismissed
The Commissioner of Income Tax Vs Metrolla Iron and Strips Co. Ltd.
High Court Of Kerala · (2011) 1 KLJ 28
Income Tax Act, 1961 — Section 260A, 80HH, 80IB, 80IB(2)
High Courts15 Sept 2010
Dr. Bindu Varghese Vs State of Kerala, The Director of Medical Education and The Commissioner of Entrance
High Court Of Kerala · (2010) 4 ILR (Ker) 111
Constitution of India, 1950 — Article 14, 15(4), 16(4)Indian Medical Council Act, 1956 — Section 20(1)
High Courts15 Sept 2010Dismissed
Sahrudaya Vs Chairman Cum Managing Director and Others
High Court Of Kerala · (2010) 09 KL CK 0045
High Courts15 Sept 2010Dismissed
The Secretary, Kanichar Grama Panchayat Vs Kochuthazhathu Joseph
High Court Of Kerala · (2010) 09 KL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151, 94Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 138(1)
High Courts15 Sept 2010
S.N. Shamnad Vs The State of Kerala and The Director of Technical Education
High Court Of Kerala · (2010) 09 KL CK 0032
High Courts15 Sept 2010
Sree Vigneswara Packs, a Partnership Vs Travancore Devaswom Board and The Executive Officer
High Court Of Kerala · (2010) 09 KL CK 0006
High Courts14 Sept 2010Allowed
Thankappan Vs Velayudhah Nadar Narayan Nadar
High Court Of Kerala · (2010) 4 KLT 423
Kerala Land Reforms (Amendment) Act, 1969 — Section 35Kerala Land Reforms Act, 1963 — Section 125(3), 132(3C), 14, 15, 16Limitation Act, 1963 — Article 137
High Courts14 Sept 2010Allowed
P. Radhakrishnan and R. Sajeev Kumar, Lower Division Clerk Vs The Chairman and The Director
High Court Of Kerala · (2010) 09 KL CK 0399
High Courts14 Sept 2010
Kumari Kanmani Gregory Vs J.C. Kataria
High Court Of Kerala · (2010) 09 KL CK 0388
High Courts14 Sept 2010
Omana Vs State of Kerala and C. Abu
High Court Of Kerala · (2010) 09 KL CK 0307
Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Negotiable Instruments Act, 1881 (NI) — Section 138, 147