High Courts30 Aug 2010Dismissed
K. Bharathan Vs State Election Commission, District Election Officer and Tahsildar
High Court Of Kerala · (2010) 08 KL CK 0300
Kerala Panchayat Raj Act, 1994 — Section 45
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 66 of 128
High Courts30 Aug 2010
Kurian Abraham Vs State of Kerala
High Court Of Kerala · (2011) 44 VST 112
Central Sales Tax Act, 1956 — Section 5(3)
High Courts30 Aug 2010Dismissed
Gaylord Constructions Vs The Intelligence Officer (IB), The Commercial Tax Officer and The Deputy Commissioner Of Commercial
High Court Of Kerala · (2010) 08 KL CK 0241
High Courts30 Aug 2010
K. Vasanthi, Junior Sanskrit Teacher Vs The Director of Public Instructions and Deputy Director of Education
High Court Of Kerala · (2010) 08 KL CK 0235
High Courts30 Aug 2010Dismissed
Sajith Vs The Deputy Director of Education, The District Educational Officer and The Headmistress, G.H.S.S.
High Court Of Kerala · (2010) 08 KL CK 0214
Constitution of India, 1950 — Article 226
High Courts30 Aug 2010
Susamma Chandy Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 08 KL CK 0209
High Courts30 Aug 2010Allowed
Dr. Anitha S. Nair, Lecturer and Dr. Harikumar S., Tutor Vs State of Kerala, The Controlling Officer and Principal and The Principal
High Court Of Kerala · (2010) 08 KL CK 0208
Constitution of India, 1950 — Article 14
High Courts30 Aug 2010Dismissed
K. Raghavan Vs New India Assurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0201
Motor Vehicles Act, 1988 — Section 174
High Courts30 Aug 2010
Elambilat Agencies Vs The State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0200
High Courts30 Aug 2010Dismissed
Thayyil Kumaran Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0185
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
C. Velayudhan Vs The Kerala State Election Commission and Chittur-Tattamangalam Municipality
High Court Of Kerala · (2010) 08 KL CK 0184
Kerala Municipalities Act, 1960 — Section 10, 10(2), 10(4), 10(5), 10(6)Kerala Panchayat Raj Act, 1994 — Article 243D(4), 153, 153(4)
High Courts30 Aug 2010Allowed
Prasanth Prasannan Vs Jain Mani
High Court Of Kerala · (2010) 08 KL CK 0183
Mahatma Gandhi University Act, 1985 — Section 10(17)
High Courts30 Aug 2010Dismissed
K. Prabhakaran Vs The State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0118
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
M.P. Abdul Ali Master Vs The State Delimitation Commission, The State Election Commission, The District Collector and The Secretary, Vazhakkad Grama Panchayat
High Court Of Kerala · (2010) 08 KL CK 0117
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. Habeebulla Ansari Vs The Secretary, The State Delimitation Commission, The State Election Commission and The District Collector
High Court Of Kerala · (2010) 08 KL CK 0116
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
Bhaskaran K. Vs The State Delimitation Commission, The State Election Commission, The District Collector and The Secretary
High Court Of Kerala · (2010) 08 KL CK 0115
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
V. Mohanan Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0114
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
New Vikas Residents Association Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0113
Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243ZFDelimitation Act, 1972 — Section 8, 9Kerala Municipalities Act, 1994 — Section 11F, 12BB, 2, 69, 69(2A)
High Courts30 Aug 2010
Gopalakrishnan Vs Kumaramputhur Service Co-operative, The Joint Registrar of Co-operative, The President, Kumarmputhur Service and S.R. Habeebulla
High Court Of Kerala · (2010) 08 KL CK 0112