High Courts18 Aug 2010
C.P. Abhilash Vs P. Subhash, P. Narayanan and National Insurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0100
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 71 of 128
High Courts18 Aug 2010
Bhaskaran Itty Vs M.K. Suresh Kunju, Sudharsan P.V. and The New India Assurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0044
High Courts18 Aug 2010Dismissed
V.K. Mohammed Vs T.K. Humyoon
High Court Of Kerala · (2010) 08 KL CK 0035
High Courts17 Aug 2010Dismissed
Sasi and Another Vs Housing Development Finance Corporation Ltd. and Others
High Court Of Kerala · AIR 2011 Ker 1 : (2011) 1 KLT 567
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14, 17, 34, 35
High Courts17 Aug 2010
Manoj T.M. Vs Circle Inspector of Police
High Court Of Kerala · (2010) 08 KL CK 0239
High Courts17 Aug 2010
Chandri Vs State of Kerala
High Court Of Kerala · (2010) 3 KLT 915
Kerala Part Time Contingent Service Rules — Rule 5Kerala Public Services Act, 1968 — Section 2
High Courts17 Aug 2010Allowed
V. Sanalkumar Vs The Tahsildar and The Village Officer
High Court Of Kerala · (2010) 08 KL CK 0167
Kerala Revenue Recovery Act, 1968 — Section 37, 49(2), 58
High Courts17 Aug 2010Allowed
Sayyid Muhammad Haneef Thangal Vs State of Kerala and Others
High Court Of Kerala · (2010) 4 ILR (Ker) 159 : (2010) 3 KLJ 242 : (2010) 4 KLT 89
Motor Vehicles Act, 1988 — Section 67, 67(1)
High Courts17 Aug 2010Dismissed
Vodafone Essar Cellular Ltd. Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (2010) 235 CTR 393 : (2011) 332 ITR 255
Income Tax Act, 1961 — Section 194D, 194G, 194H, 197, 201(1)
High Courts17 Aug 2010Allowed
Commissioner of Central Excise Vs Appollo Tyres Ltd.
High Court Of Kerala · (2010) 29 STT 269
CENVAT (Credit) Act — Section 11A(1), 4(1)CENVAT (Credit) Rules, 2001 — Rule 3(4), 3(5), 9
High Courts17 Aug 2010
Janaki Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0041
Kerala Abkari Act, 1077 — Section 8I
High Courts17 Aug 2010
Adv. D.B. Binu Vs Governor of Kerala
High Court Of Kerala · AIR 2011 Ker 5 : (2010) 3 ILR (Ker) 969 : (2010) 4 KLT 115
Constitution of India, 1950 — Article 154, 154(1), 161, 162, 163Right to Information Act, 2005 — Section 10, 12(1), 15, 15(3), 9
High Courts17 Aug 2010Dismissed
Sasi and Another Vs HDFC and Others
High Court Of Kerala · AIR 2011 Ker 1 : (2011) 1 KLT 567
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17, 34
High Courts17 Aug 2010Dismissed
Dainabi, K. Vs The District Magistrate and Others
High Court Of Kerala · (2010) 08 KL CK 0020
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 437Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 153A
High Courts17 Aug 2010Dismissed
Ravindran, D. Vs Kinassery Yatheemkhana and Others
High Court Of Kerala · (2010) 08 KL CK 0019
Waqf Act, 1995 — Section 32(2), 60, 92, 93
High Courts17 Aug 2010
Dr. P.N. Premachandran, Managing Director Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0011
All India Services Act, 1951 — Section 3All India Services Rules — Rule 143, 8Guruvayoor Devaswom Act, 1978 — Section 14, 3, 33, 4
High Courts16 Aug 2010Dismissed
Project Officer, District Rural Development Agency Vs M.K. Asharaf and Others
High Court Of Kerala · (2011) 2 KLJ 177 : (2011) 4 TAC 677
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1A)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127Motor Vehicles Act, 1988 — Section 140, 161, 162, 165, 165(1)
High Courts16 Aug 2010Allowed
Alwaye Sugar Agency Vs Commercial Tax Officer, Alwaye and Others
High Court Of Kerala · (2011) 42 VST 517
Contract Act, 1872 — Section 59, 60Kerala General Sales Tax Act, 1963 — Section 23(3), 23B, 23B(4), 23B(7), 55C
High Courts16 Aug 2010Dismissed
Nanu Vs State De-limitation Commission
High Court Of Kerala · (2010) 3 KLT 932
Delimitation Act, 1972 — Section 8, 9Kerala Panchayat Raj Act, 1994 — Section 10, 10(3), 10(3A), 10A, 16Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243ZA
High Courts16 Aug 2010Allowed
State of Kerala Vs Adithikutty Amma, D. and Others
High Court Of Kerala · (2010) 08 KL CK 0327
Kerala State Warehousing Corporation Staff Regulations, 1963 — Regulation 13Warehousing Corporations Act, 1962 — Section 18, 19, 2, 20, 20(1)