High Courts13 Aug 2010Allowed
E. Gopalakrishnan and C.P. Alavi Vs The State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0176
Constitution of India, 1950 — Article 124(2), 217(1), 221(1)Kerala Panchayat Raj Act, 1994 — Section 4(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 74 of 128
High Courts13 Aug 2010Dismissed
Nellikot Shaji Vs Subitha
High Court Of Kerala · (2010) 08 KL CK 0147
Evidence Act, 1872 — Section 3Family Courts Act, 1984 — Section 19
High Courts13 Aug 2010
D. Subash Vs The Superintendent of Police and The Secretary, Regional Transport
High Court Of Kerala · (2010) 08 KL CK 0137
High Courts13 Aug 2010Allowed
State of Kerala Vs Gireesha Chandran and The Secretary, TRIDA
High Court Of Kerala · (2010) 08 KL CK 0127
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts13 Aug 2010Dismissed
Sreenivasan Venugopal Vs Khalid Mundappilly and Others
High Court Of Kerala · (2010) 08 KL CK 0124
High Courts13 Aug 2010
Kerala State Electricity Board, The Chief Engineer (HRM), The Executive Engineer and The Assistant Executive Engineer Vs C. Sundareswaran Nair
High Court Of Kerala · (2010) 08 KL CK 0122
High Courts13 Aug 2010Allowed
K.N. Anil Vs The Sub Inspector of Police, Sri Vijayachandran Nair and Sathi Devi Nair
High Court Of Kerala · (2010) 08 KL CK 0080
High Courts13 Aug 2010Allowed
State of Kerala Vs N. Sundareswaran Nair and The Secretary, TRIDA
High Court Of Kerala · (2010) 08 KL CK 0075
High Courts13 Aug 2010
B. Sudheesh kumar Pillai, Balakrishna Pillai and Subhadra Devi Pillai Vs Devi A. Pilla
High Court Of Kerala · (2010) 08 KL CK 0043
Civil Procedure Code, 1908 (CPC) — Section 47Family Courts Act, 1984 — Section 19
High Courts13 Aug 2010Dismissed
Association for Human Rights (AHR) Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0026
High Courts13 Aug 2010
Pocker Vs Raveendran
High Court Of Kerala · (2010) 3 ILR (Ker) 766 : (2010) 3 KLT 817
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 12, 13, 14, 18Limitation Act, 1963 — Section 14
High Courts12 Aug 2010
Gigy Jacob Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0280
High Courts12 Aug 2010
Mc Dowell and Company Limited and Sumithra Bhai Vs The State of Kerala, The Commissioner of Excise and The Circle Inspector of Excise
High Court Of Kerala · (2010) 08 KL CK 0278
Kerala Abkari Act, 1077 — Section 55
High Courts12 Aug 2010Allowed
State of Kerala Vs M. Rahim and The Executive Engineer
High Court Of Kerala · (2010) 08 KL CK 0253
Land Acquisition Act, 1894 — Section 4
High Courts12 Aug 2010
Swaminathan and Jayakrishnan Vs K. Premkumaran
High Court Of Kerala · (2010) 08 KL CK 0178
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 37(2)
High Courts12 Aug 2010
Prince. L. Vs The State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 160
High Courts12 Aug 2010
P.D. Vincent Vs Sub Inspector of Police, Sriram Transport Finance Company and State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0141
High Courts12 Aug 2010
Mujeeb K.A. and Sabeer P.S. Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0139
Penal Code, 1860 (IPC) — Section 153A, 34
High Courts12 Aug 2010Allowed
Raymond Vs Meerabai Balan, Manikandan, Muralimohan and Rappai Ouseph
High Court Of Kerala · (2010) 08 KL CK 0138
High Courts12 Aug 2010
Thampi Sebastian Vs The Federal Bank Limited
High Court Of Kerala · (2010) 08 KL CK 0136
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66