High Courts03 Sept 2010Dismissed
U. Dayabhanu Vs Savithri
High Court Of Kerala · (2010) 09 KL CK 0221
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 63 of 128
High Courts03 Sept 2010Dismissed
Dr. Babu Vs Padmavathi
High Court Of Kerala · (2010) 09 KL CK 0220
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 3
High Courts03 Sept 2010
Thressia @ Kochu Thressia Vs Vareetha
High Court Of Kerala · (2010) 09 KL CK 0219
High Courts03 Sept 2010
V.D. Ponnappan Vs Revamma and Others
High Court Of Kerala · (2010) 09 KL CK 0218
High Courts03 Sept 2010
Hamza V.V. Senior Accountant and Others Vs The Managing Director, The Secretary, Agricultural Department, The Registrar of Co-operative Societies and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0217
High Courts03 Sept 2010
Pavakkal Noble John Vs Kerala State, Inspector General of Registration, Sub Registrar and Thekkedath Joseph
High Court Of Kerala · (2010) 3 ILR (Ker) 979
Arbitration and Conciliation Act, 1996 — Section 34(2)Contract Act, 1872 — Section 23, 62Evidence Act, 1872 — Section 92
High Courts03 Sept 2010
Anglo Indian Association Vs District Education Officer and Others
High Court Of Kerala · (2010) 09 KL CK 0212
High Courts03 Sept 2010
Sreekala P.D. Sanskrit Teacher Vs The State of Kerala, The Director of Public Instruction, The Deputy Director of Education and The Assistant Educational Officer
High Court Of Kerala · (2010) 09 KL CK 0211
High Courts03 Sept 2010Allowed
Saleenamma Oomman Vs K.I. Jose @ Davidson
High Court Of Kerala · (2010) 09 KL CK 0210
Divorce Act, 1869 — Section 10, 10(10), 10(9)
High Courts03 Sept 2010Allowed
G. Girishkumar Vs Jayanthy, Desk Cleaner and Stat of Kerala
High Court Of Kerala · (2010) 09 KL CK 0196
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2010Dismissed
Joy Joseph and M. Aboobacker Vs The Secretary, The District Collector and The State Election Commission
High Court Of Kerala · (2010) 09 KL CK 0116
Kerala Panchayat Raj (Registration of Electors) Rules, 1994 — Rule 25Kerala Panchayat Raj Act, 1994 — Section 23
High Courts03 Sept 2010Dismissed
Saju V. Sanir Vs The Kerala State Delimitation Commission, The Kerala State Election Commission, The District Collector and V. Suresh Kumar
High Court Of Kerala · (2010) 09 KL CK 0115
Constitution of India, 1950 — Article 243OKerala Panchayat Raj Act, 1994 — Section 10(3A)
High Courts03 Sept 2010
V.F. George Vs The Kerala State Road Transport, The Financial Advisor and Chief, The Assistant Personal Officer (Pension) and The Assistant Transport Officer
High Court Of Kerala · (2010) 09 KL CK 0114
High Courts03 Sept 2010
The Oriental Insurance Company Limited Vs Anupama Jasmine
High Court Of Kerala · (2010) 09 KL CK 0090
High Courts03 Sept 2010Allowed
Babu M.P. Vs Giby Thoppil Augustine and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2010
Velayudhan Nair, Hereditary Trustee Vs State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0082
High Courts03 Sept 2010Allowed
Joseph, P.V. Vs State of Kerala and Another
High Court Of Kerala · (2011) 3 KLJ 222 : (2010) 4 KLT 697
Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 253, 254, 255Criminal Rules of Practice and Circular Orders, 1990 — Rule 6Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2010
Berny @ M.X. Paul Vs T.K. Francis
High Court Of Kerala · (2010) 09 KL CK 0003
High Courts02 Sept 2010
Ace Digital Systems Vs Union of India (UOI)
High Court Of Kerala · (2010) 259 ELT 501