High Courts31 Aug 2010
Mohammed Noohu Hussain Vs The Joint Commissioner and The Senior Intelligence Officer
High Court Of Kerala · (2010) 08 KL CK 0318
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 65 of 128
High Courts31 Aug 2010
Vishnu A. Vs The Cetnral Board of Secondary Education and Others
High Court Of Kerala · (2010) 08 KL CK 0314
High Courts31 Aug 2010
Abdul Asees V.K. Vs State of Kerala and Others
High Court Of Kerala · (2010) 3 KLJ 236 : (2010) 4 KLT 261
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10Kerala Police Act, 1960 — Section 64(3)
High Courts31 Aug 2010
M.K. Mohanan Vs The Commissioner of Excise, The Deputy Commissioner of Excise and Kerala State Beverages
High Court Of Kerala · (2010) 08 KL CK 0307
High Courts31 Aug 2010Dismissed
K. Moideen Koya Vs The Kozhikode Corporation, The District Collector/Authorised, Delimitation Commission and State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0306
Kerala Municipalities Act, 1994 — Section 6, 6(3)
High Courts31 Aug 2010
D. Ashokan Vs The Kerala State Beverages (M and M) Corpn.
High Court Of Kerala · (2010) 08 KL CK 0305
High Courts31 Aug 2010
Meera N. Kumar "Gopika" and Others Vs The Mahatma Gandhi University, The Registrar, Mahatma Gandhi University and The Controller of Examinations
High Court Of Kerala · (2010) 08 KL CK 0304
High Courts31 Aug 2010Allowed
Venugopalan V.R Vs The Secretary, State Election Commission and Others
High Court Of Kerala · (2010) 08 KL CK 0097
High Courts31 Aug 2010
M. Irin Pereira Vs The State of Kerala, The Additional Director General and The Director General of Police
High Court Of Kerala · (2010) 08 KL CK 0096
Constitution of India, 1950 — Article 226
High Courts31 Aug 2010Dismissed
Chamy Vs Mani
High Court Of Kerala · (2010) 08 KL CK 0089
Succession Act, 1925 — Section 63
High Courts31 Aug 2010
T.T. Devayani Vs Kerala Motor Workers Welfare Fund Board and The District Executive Officer
High Court Of Kerala · (2010) 08 KL CK 0054
High Courts31 Aug 2010Allowed
Aboobacker A.K. Vs Puthiyaveettill Narayanan
High Court Of Kerala · (2011) 1 KLJ 22
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts31 Aug 2010Dismissed
T.L. Ouseph Vs Asstt. Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 08 KL CK 0022
Income Tax Act, 1961 — Section 132, 143(3), 148, 154, 234A
High Courts31 Aug 2010
Sadasivan Pillai P.R. and Another Vs State of Kerala and Another
High Court Of Kerala · (2010) 3 KLJ 317
Constitution of India, 1950 — Article 243E, 243U
High Courts30 Aug 2010
P.V. Velayudhan, Rajamma, Sandhya Subash and Subhash Vs State of Kerala and Others
High Court Of Kerala · (2010) 4 ILR (Ker) 77 : (2010) 3 KLJ 168
Penal Code, 1860 (IPC) — Section 323
High Courts30 Aug 2010
Shajahan and Others Vs The Executive Committee of Kerala, The Registrar, Kerala Agricultural and Centre for Plant Bio Technology
High Court Of Kerala · (2010) 08 KL CK 0309
High Courts30 Aug 2010
O. Unnikrishnan Vs State of Kerala and The Director of Collegiate Education
High Court Of Kerala · (2010) 08 KL CK 0308
High Courts30 Aug 2010Dismissed
Give and Take Company Vs Mukkannan Mumtaz
High Court Of Kerala · (2010) 08 KL CK 0303
High Courts30 Aug 2010Dismissed
T. Karthikeyan Vs The State Election Commission and Others
High Court Of Kerala · (2010) 08 KL CK 0302
Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 327Delimitation Act, 1972 — Section 8, 9Kerala Panchayat Raj Act, 1994 — Section 10, 10(3), 10(3A), 10A, 11F
High Courts30 Aug 2010Dismissed
K.P. Ravi Vs The Kerala State Election Commission, The Secretary, The District Collector and The Secretary
High Court Of Kerala · (2010) 08 KL CK 0301
Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243ZFDelimitation Act, 1972 — Section 8, 9Kerala Municipalities Act, 1994 — Section 11F, 12BB, 2, 69(2A), 70