High Courts07 Sept 2010Allowed
Mohammed Saiedh Vs Muttengadan Kadeeja
High Court Of Kerala · (2010) 09 KL CK 0209
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 60 of 128
High Courts07 Sept 2010
Y. Shajahan Vs State of Kerala and The Director of Survey and Land Records
High Court Of Kerala · (2010) 09 KL CK 0169
High Courts07 Sept 2010
Gopakumar P.G., Aiju A.P. and Shibu Cyriac Vs The Government of Kerala and Attappady Hills Area Development Society
High Court Of Kerala · (2010) 09 KL CK 0168
High Courts07 Sept 2010Dismissed
A.V. George Vs State of Kerala, Commissioner of Police and Circle Inspector of Police
High Court Of Kerala · (2010) 09 KL CK 0164
Constitution of India, 1950 — Article 226
High Courts07 Sept 2010Allowed
Remla Beevi Vs Shajahan
High Court Of Kerala · (2010) 09 KL CK 0163
Constitution of India, 1950 — Article 227
High Courts07 Sept 2010Dismissed
Vasantha Vs State of Kerala, Superintendent of Police and Sub Inspector of Police
High Court Of Kerala · (2010) 09 KL CK 0162
High Courts07 Sept 2010
Janeesh Kumar Vs District Collector and Sub Inspector of Police
High Court Of Kerala · (2010) 09 KL CK 0087
Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27, 27(2)
High Courts07 Sept 2010Dismissed
Jayalakshmi Vs Nair Service Society
High Court Of Kerala · (2011) 105 SCL 64
Companies Act, 1956 — Section 171, 174, 176, 177, 178Constitution of India, 1950 — Article 226
High Courts07 Sept 2010Dismissed
Jayalakshmi and Others Vs Nair Service Society and Others
High Court Of Kerala · (2011) 166 CompCas 77
Companies Act, 1956 — Section 171, 172, 173, 174, 175Constitution of India, 1950 — Article 226Travancore Companies Regulations, 1092 — Section 26
High Courts07 Sept 2010Allowed
Cherukat Vijayalakshmi Vs Cherukat Gopalakrishna Menon
High Court Of Kerala · (2010) 09 KL CK 0057
High Courts07 Sept 2010
Ramesh @ Kannan Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 446, 482Penal Code, 1860 (IPC) — Section 120B, 34, 489B, 489C
High Courts07 Sept 2010
Biji A. Kuruvila Vs Santha and Saranya
High Court Of Kerala · (2010) 09 KL CK 0050
High Courts07 Sept 2010Dismissed
D.K.B. and Co. Vs Dy. CIT (Assessment)
High Court Of Kerala · (2011) 243 CTR 198 : (2011) 198 TAXMAN 339
Income Tax Act, 1961 — Section 271(1)
High Courts07 Sept 2010Dismissed
Paul Varghese Vs K.V. James, Baby and The United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 09 KL CK 0015
High Courts07 Sept 2010
M.S. Sadanandan Vs The Managing Director
High Court Of Kerala · (2010) 09 KL CK 0014
High Courts07 Sept 2010
K. Gangadharan Nair Vs Sylaiman @ Abdul Salam and Others
High Court Of Kerala · (2010) 09 KL CK 0011
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 149, 34, 380, 417
High Courts07 Sept 2010
S. Purushothaman Nair Vs P.J. Thomas
High Court Of Kerala · (2010) 09 KL CK 0005
Central Civil Services (Pension) Rules, 1972 — Rule 69, 69(1), 69(2), 9, 9(4)
High Courts06 Sept 2010Dismissed
J.K. Tyres and Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 1 KLJ 19 : (2011) 41 VST 145
Kerala General Sales Tax Act, 1963 — Section 43Kerala General Sales Tax Rules, 1963 — Rule 60
High Courts06 Sept 2010Dismissed
M/s. J. K. Tyres and Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 1 KLJ 19
Kerala General Sales Tax Act, 1963 — Section 43
High Courts06 Sept 2010Dismissed
Sudhakaran Pillai Vs P.C. Bijukumar
High Court Of Kerala · (2010) 09 KL CK 0329
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138