High Courts13 Sept 2010Allowed
K.A. Rajeena, H.S.S.T. Junior (Commerce) Vs State of Kerala and The Director of Higher Secondary Education
High Court Of Kerala · (2010) 09 KL CK 0197
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 56 of 128
High Courts13 Sept 2010
K.K.M. Higher Secondary School Vs The State of Kerala, The Deputy Director of Education, The District Educational Officer and The Assistant Educational Officer
High Court Of Kerala · (2010) 09 KL CK 0195
High Courts13 Sept 2010Dismissed
Vasanth Vs The Deputy Director of Education
High Court Of Kerala · (2010) 09 KL CK 0194
High Courts13 Sept 2010Dismissed
Chandrika Vs Cochin Thirumala Devaswom
High Court Of Kerala · (2010) 4 KLT 336
Kerala Land Reforms Act, 1963 — Section 125, 2(22), 72(1), 73, 73(8)
High Courts13 Sept 2010
Jumail Vs Wilson and New India Assurance Co. Ltd.
High Court Of Kerala · (2010) 09 KL CK 0108
High Courts13 Sept 2010
Cheriyan, Saji and Aleyamma Vs Balakrishnan and Others
High Court Of Kerala · (2010) 09 KL CK 0106
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Limitation Act, 1963 — Article 135
High Courts13 Sept 2010
National Insurance Company Ltd. Vs Arun M.L., Binil Roy S.N., The United India Insurance Co. Ltd. and S. Jayalekshmi
High Court Of Kerala · (2010) 09 KL CK 0104
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2010
Oriental Insurance Co. Ltd. Vs Anu and Nagesh
High Court Of Kerala · (2010) 09 KL CK 0103
High Courts13 Sept 2010
Yesudas Nadar Vs The Director General of Police and Others
High Court Of Kerala · (2010) 09 KL CK 0096
High Courts13 Sept 2010Allowed
Al Ameen Haj Group and Others Vs The Government of India, The Joint Secretary, The Deputy Secretary and Haj Committee of India
High Court Of Kerala · (2010) 3 KLJ 327
High Courts13 Sept 2010
Santhosh T.G. Vs State of Kerala, The Director of Indian Systems, The District Medical Officer and The Kerala Public Service Commission
High Court Of Kerala · (2010) 09 KL CK 0049
Kerala State and Subordinate Services Rules, 1958 — Rule 13A(I)
High Courts13 Sept 2010
Chandrika Devi Renjini Vs Saralamma @ Sarala Devi
High Court Of Kerala · (2010) 09 KL CK 0042
High Courts13 Sept 2010
Pushkaran K. and Indira K. Vs The Commissioner of Land Revenue and Others
High Court Of Kerala · (2010) 09 KL CK 0029
High Courts13 Sept 2010Dismissed
Chandrika Vs The Cochin Thirumala Devaswom, Mattancherry
High Court Of Kerala · (2010) 3 KLJ 378
Kerala Land Reforms Act, 1963 — Section 125, 2, 2(22), 72, 73
High Courts09 Sept 2010Allowed
Subhash B. Ravu Vs Varghese
High Court Of Kerala · (2010) 1 BC 554 : (2010) 4 ILR (Ker) 481 : (2010) 4 KLT 535
Criminal Procedure Code, 1973 (CrPC) — Section 204(4), 256(1), 61Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Sept 2010
Gamaralalage Malani Mangalika Vs State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0396
High Courts09 Sept 2010
K. Jayachandran, Managing Director Vs Government of India and Others
High Court Of Kerala · (2010) 09 KL CK 0385
High Courts09 Sept 2010Dismissed
Sadidharan S. Vs The Sub Inspector of Police, The Circle Inspector of Police and The Commissioner of Police
High Court Of Kerala · (2010) 09 KL CK 0346