COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 57 of 128

High Courts09 Sept 2010Dismissed

C.A. Rafi Vs The Additional District Magistrate, The Joint Chief Controller and The Chief Controller of Explosives

High Court Of Kerala · (2010) 4 KLT 342

Explosives Act, 1884 — Section 5, 5(1), 5(2), 6B, 6CExplosives Rules, 1983 — Rule 101, 102, 103, 103(3), 108Explosives Rules, 2008 — Rule 115(1)

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High Courts09 Sept 2010

Vasudevan Namboothiri Vs State of Kerala

High Court Of Kerala · (2010) 4 ILR (Ker) 588 : (2010) 4 KLT 301

Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 11, 3, 4, 8Kerala High Court Act, 1958 — Section 5

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High Courts09 Sept 2010Allowed

Sasindran Vs State of Kerala, Deputy Superintendent of Police and Sub Inspector of Police

High Court Of Kerala · (2010) 09 KL CK 0312

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High Courts09 Sept 2010Dismissed

B.H. Abdulla Kunhi Vs The State De-Limitation Commission

High Court Of Kerala · (2010) 09 KL CK 0305

Constitution of India, 1950 — Article 243OKerala Panchayat Raj Act, 1994 — Section 10, 10(3A), 11

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High Courts09 Sept 2010

Gee Varghese Vs V.R. Joy

High Court Of Kerala · (2010) 09 KL CK 0254

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9

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High Courts09 Sept 2010

S. Padmakumar Vs The Kerala State Film Development, The Managing Director and N. Harikumar, Sound Engineer

High Court Of Kerala · (2010) 09 KL CK 0253

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High Courts09 Sept 2010

K.V. Chandran Vs Chairman, KSEB

High Court Of Kerala · (2010) 09 KL CK 0252

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High Courts09 Sept 2010

K. Sajeetha Bheegam and Others Vs The Kerala State Electricity Board and The Chief Engineer, HRMS

High Court Of Kerala · (2010) 09 KL CK 0251

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High Courts09 Sept 2010Dismissed

George Thomas Vs The Federal Bank Limited

High Court Of Kerala · (2010) 09 KL CK 0201

Industrial Disputes Act, 1947 — Section 11A

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High Courts09 Sept 2010

M.R.S. Roadways Vs Food Corporation of India, General Manager, Food Corporation of India and Rojimon, J and P Associates

High Court Of Kerala · (2010) 09 KL CK 0192

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High Courts09 Sept 2010Allowed

Kallianikutty V. Vs State of Kerala, Accountant General A and E and The Registrar General

High Court Of Kerala · (2010) 09 KL CK 0186

Constitution of India, 1950 — Article 229Kerala High Court Service Rules, 1970 — Rule 35, 60

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High Courts09 Sept 2010Allowed

Prabathu Kumar B. and Others Vs State of Kerala and The Accountant General

High Court Of Kerala · (2010) 09 KL CK 0185

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High Courts09 Sept 2010Dismissed

Pankajakshy Vs Devaki Ramakrishnan

High Court Of Kerala · AIR 2011 Ker 30 : (2010) 4 ILR (Ker) 207 : (2010) 4 KLT 113

Transfer of Property Act, 1882 — Section 54

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High Courts09 Sept 2010

T.K. Alikutty Vs Shaji

High Court Of Kerala · (2010) 09 KL CK 0145

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High Courts09 Sept 2010

Mini Sherin Mitra (Retrenched UPSA) Vs State of Kerala, Director of Public Instructions, Assistant Educational Officer (North) and Manager

High Court Of Kerala · (2010) 09 KL CK 0143

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High Courts09 Sept 2010

Rangaswamy Vs The Excise Inspector

High Court Of Kerala · (2010) 09 KL CK 0142

Kerala Abkari Act, 1077 — Section 55

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High Courts09 Sept 2010

Dhanya Kuries and Simon Chacko, Managing Partner Vs Smt. Thressiamma, Kiran Joseph and Seethal

High Court Of Kerala · (2010) 09 KL CK 0107

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High Courts09 Sept 2010

P.J. Sebastian Vs The Addl. Tahsildar and The Revenue Divisional Officer

High Court Of Kerala · (2010) 09 KL CK 0044

Kerala Land Conservancy Act, 1957 — Section 10

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High Courts09 Sept 2010

Shri Jijo P.V. Vs The Managing Director and The Special Tahsildar (LA) No. 111

High Court Of Kerala · (2010) 09 KL CK 0043

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High Courts09 Sept 2010

Sabu Vs State of Kerala

High Court Of Kerala · (2010) 09 KL CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 323, 482

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