High Courts06 Dec 2010Dismissed
S. Hariharan Vs Shri O.J. Shibu
High Court Of Kerala · (2010) 12 KL CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 341
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 7 of 128
High Courts06 Dec 2010
The Excise Commissioner Vs K. Rajendran
High Court Of Kerala · (2010) 12 KL CK 0110
High Courts06 Dec 2010
Sri. Kishore Sebastian Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0109
High Courts06 Dec 2010Dismissed
Dr. V. Padmini, Subhadra B. Menon and Sujatha B. Menon Vs Ms. Noreen Naqvi
High Court Of Kerala · (2010) 12 KL CK 0086
High Courts06 Dec 2010
The Secretary, Coir Board, The Adminstrative Officer and Union of India (UOI) Vs Baby. K.A. and Sunil Dutt, Stores Officer
High Court Of Kerala · (2010) 12 KL CK 0085
High Courts06 Dec 2010
Global Industries and Shree Traders Vs The Commissioner of Customs and The Assistant Commissioner of Customs
High Court Of Kerala · (2010) 12 KL CK 0084
Customs Act, 1962 — Section 12, 14, 17, 18Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 5
High Courts06 Dec 2010Dismissed
P.K. Lal Vs The State of Kerala, Secretary to Government and M. Nandakumar, I.A.S.
High Court Of Kerala · (2010) 12 KL CK 0083
Administrative Service (Cadre) Rules, 1954 — Rule 3, 4, 8All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 236, 309, 312, 368
High Courts06 Dec 2010Allowed
Chandardasan Vs Bhargavi Amma
High Court Of Kerala · (2010) 12 KL CK 0053
High Courts06 Dec 2010Dismissed
National Insurance Co. Ltd. Vs Bijumon
High Court Of Kerala · (2011) 2 KLT 20
High Courts06 Dec 2010Dismissed
Sunil Kumar Vs Secretary to Government
High Court Of Kerala · (2011) 1 ILR (Ker) 676 : (2011) 1 KLT 442
High Courts03 Dec 2010Allowed
Reshmi Constructions Builders and Contractor Vs N.T.P.C. Ltd.
High Court Of Kerala · (2011) 1 ILR (Ker) 680 : (2011) 1 KLJ 493 : (2011) 1 KLT 216
Arbitration and Conciliation (Court) Rules, 1997 — Rule 2Arbitration and Conciliation Act, 1996 — Section 2, 34Civil Procedure Code, 1908 (CPC) — Section 24
High Courts03 Dec 2010Dismissed
Aksh Optifibre Limited Vs Bharat Sanchar Nigam Ltd., Chief General Manager, Telecom and Chief Manager
High Court Of Kerala · (2010) 12 KL CK 0162
Constitution of India, 1950 — Article 226
High Courts03 Dec 2010Dismissed
Jabeer M.P. Vs Nilufer P.P. Pokkarappada House and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 258 : (2011) 1 KLJ 561 : (2011) 1 KLT 407
Constitution of India, 1950 — Article 239, 342(1), 342(2)
High Courts03 Dec 2010Allowed
M/s. Reshmi Construction Builders and Contractor Vs N.T.P.C. Ltd. and Another
High Court Of Kerala · (2011) 1 KLJ 493
Arbitration and Conciliation Act, 1996 — Section 2, 2(e), 34Civil Procedure Code, 1908 (CPC) — Section 24
High Courts03 Dec 2010
Pallickal Roller Flour Mills (P) Vs The Asst. Commissioner of Customs and The Port Health Officer and Local Health
High Court Of Kerala · (2011) 268 ELT 367
High Courts03 Dec 2010
Sobhana T.G. Nair Vs The District Supply Officer and The Taluk Supply Officer
High Court Of Kerala · (2010) 12 KL CK 0087
High Courts03 Dec 2010
Vysakh International Hotel Pvt. Ltd. Vs The Commissioner of Excise and Others
High Court Of Kerala · (2010) 12 KL CK 0068
Foreign Liquor Rules — Rule 19
High Courts03 Dec 2010Allowed
Valli Ammal Vs Annamma and Others
High Court Of Kerala · (2010) 12 KL CK 0057
High Courts03 Dec 2010
P. Nirmala, Casual Sweeper Vs The Executive Engineer and The Head Ministerial Officer
High Court Of Kerala · (2010) 12 KL CK 0031
High Courts03 Dec 2010
Palapra Muhammed @ Baputty and Another Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0028