COURT ARCHIVE

High Court Of Kerala judgments, 2010

2,547 judgments · page 67 of 128

High Courts30 Aug 2010

Treesa Irish Vs The Central Public Information Officer, The Appellate Authority, The Central Information Commission and Union of India (UOI)

High Court Of Kerala · (2010) 3 ILR (Ker) 892 : (2010) 4 RCR(Civil) 881

Civil Procedure Code, 1908 (CPC) — Section 51Right to Information Act, 2005 — Section 10, 22, 3, 4, 4(1)Trusts Act, 1882 — Section 88

High Courts30 Aug 2010

Sheena Ida Kambil Vs The District Educational Officer and Others

High Court Of Kerala · (2010) 08 KL CK 0109

High Courts30 Aug 2010

Dr. C.S. Madhu Vs State of Kerala, The Secretary To Government of Kerala, Department of Medical Education and The Principal, Government Medical

High Court Of Kerala · (2010) 08 KL CK 0108

Kerala Service Rules, 1958 — Rule 56

High Courts30 Aug 2010Dismissed

Jose George Vs The 9th Pay Revision Commission Room

High Court Of Kerala · (2010) 08 KL CK 0107

High Courts30 Aug 2010Dismissed

Parthan Vs Madhavan

High Court Of Kerala · (2010) 08 KL CK 0095

High Courts30 Aug 2010

Ramachandran Vs Parukutty and Others

High Court Of Kerala · (2010) 08 KL CK 0094

Evidence Act, 1872 — Section 111

High Courts30 Aug 2010

S. Rajan Vs A.M. Samuel

High Court Of Kerala · (2010) 08 KL CK 0093

High Courts30 Aug 2010

United India Insurance Company Ltd. Vs Rajan H., R. Pramod Kumar, Attuvarambil Mudumbil, Sreekumar and Asoka Kumar @ Asokan

High Court Of Kerala · (2010) 08 KL CK 0092

Motor Vehicles Act, 1988 — Section 163A, 166

High Courts30 Aug 2010Dismissed

Taj Malabar Vs The Deputy Director and The Recovery Officer

High Court Of Kerala · (2010) 08 KL CK 0091

High Courts30 Aug 2010

Prajeesh Vs Lalu Vincent, V.S. Murali and United India Insurance Co. Ltd.

High Court Of Kerala · (2010) 08 KL CK 0090

High Courts30 Aug 2010

K.J. Jacob Vs K.J. Alex

High Court Of Kerala · (2010) 08 KL CK 0087

Partnership Act, 1932 — Section 48

High Courts30 Aug 2010

The Oriental Insurance Co. Ltd. Vs Kanaka Kumaran and Others

High Court Of Kerala · (2010) 08 KL CK 0086

Motor Vehicles Act, 1988 — Section 140, 163A

High Courts30 Aug 2010Dismissed

Velayudhan Vs Kerala State Election Commission

High Court Of Kerala · (2010) 3 KLT 856

Kerala Municipalities Act, 1994 — Section 10, 10(2), 10(4), 10(5), 10(6)Kerala Panchayat Raj Act, 1994 — Article 243D(4), 153, 153(4)

High Courts30 Aug 2010Dismissed

Shaji K.N. Vs State of Kerala and Others

High Court Of Kerala · (2010) 08 KL CK 0061

High Courts30 Aug 2010Dismissed

K.H. Mohammed Basheer Vs Sales Tax Officer, Sales Tax Appellate Tribunal and Tahsildar

High Court Of Kerala · (2010) 08 KL CK 0060

High Courts30 Aug 2010Dismissed

J. Aji Vs The District Collector, Divisional Forest Officer and The Tahsildar (RR)

High Court Of Kerala · (2010) 08 KL CK 0059

High Courts30 Aug 2010

A. John Kennedy Vs State of Kerala and Others

High Court Of Kerala · (2010) 4 ILR (Ker) 353

Constitution of India, 1950 — Article 19(1), 226, 253, 301Kerala Tax on Paper Lotteries Act, 2005 — Section 10, 10(1), 10(2), 10(3), 10(4)Lotteries (Regulation) Act, 1998 — Section 11(1), 3, 4, 5, 6

High Courts30 Aug 2010

T. Stephenson Vs State of Kerala and Others

High Court Of Kerala · (2010) 08 KL CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1)

High Courts30 Aug 2010

R. Mohan Kumar Vs The District Collector, State of Kerala, The Circle Inspector of Police and The Sub Inspector of Police

High Court Of Kerala · (2010) 08 KL CK 0048

Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23

High Courts30 Aug 2010

State of Kerala Vs Universal Gloves (P) Ltd.

High Court Of Kerala · (2010) 4 KLT 781 : (2011) 41 VST 384