High Courts11 Aug 2010
St. Mary''s Church Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 298
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14Kerala Education Act, 1958 — Section 2(2), 35
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 75 of 128
High Courts11 Aug 2010
M.S. Jayaprasad Vs Special Grade Secretary and Electrol and Panchayat Deputy Director
High Court Of Kerala · (2010) 08 KL CK 0281
High Courts11 Aug 2010
Rose Mary Xavier Vs Taluk Land Board, Silviya Francis and Tahsildar
High Court Of Kerala · (2010) 08 KL CK 0279
Kerala Land Reforms Act, 1963 — Section 7E, 85(8)
High Courts11 Aug 2010
M.J. Sabastian Vs Sub Inspector of Police and Others
High Court Of Kerala · (2010) 08 KL CK 0275
Penal Code, 1860 (IPC) — Section 420
High Courts11 Aug 2010
Vicar, St. Mary''s Church Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 623
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14Kerala Education Act, 1958 — Section 2(2), 2(7), 35
High Courts11 Aug 2010Allowed
Mohanachandran Vs Bhavani Amma
High Court Of Kerala · (2010) 4 CivCC 742 : (2010) 4 ILR (Ker) 319 : (2010) 4 KLT 127
Civil Procedure Code, 1882 — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17Limitation Act, 1963 — Article 136, 182, 182(1), 183, 14(2)
High Courts11 Aug 2010Dismissed
Sreekumar and Binu Vs The Superintendent of Police (Rural), Circle Inspector of Police, Sub Insepctor of Police and Sahadevan
High Court Of Kerala · (2010) 08 KL CK 0255
High Courts11 Aug 2010
Mohanan Vs The State of Kerala, Station House Officer, Kala and Aparna
High Court Of Kerala · (2010) 3 KLJ 10
High Courts11 Aug 2010Allowed
Karshaka Sanghatana Aykyavedi Vs State Bank of Travancore
High Court Of Kerala · (2011) 2 BC 189 : (2010) 3 KLT 719
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31(1)
High Courts11 Aug 2010
K.P. Baby Vs Registrar (Births and Deaths)
High Court Of Kerala · (2010) 08 KL CK 0181
High Courts11 Aug 2010
C.S.I. Trust Association Vs Pradeep Kennath
High Court Of Kerala · (2010) 08 KL CK 0172
High Courts11 Aug 2010
Varghese Vs The Superintendent of Police and Others
High Court Of Kerala · (2010) 08 KL CK 0145
High Courts11 Aug 2010
P.P. Cheriyan Vs V.S. Mariam Beevi
High Court Of Kerala · (2010) 08 KL CK 0144
High Courts11 Aug 2010
Sankaranarayanan Vs Mammutty
High Court Of Kerala · (2010) 08 KL CK 0140
Constitution of India, 1950 — Article 227
High Courts11 Aug 2010
Bhavani Raman Vs The Superintendent of Police and Others
High Court Of Kerala · (2010) 08 KL CK 0062
High Courts11 Aug 2010
K.N. Sreedevi Vs Kanakaraj
High Court Of Kerala · (2010) 08 KL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts11 Aug 2010Allowed
N.T.P.C. Ltd. Vs Smt. Chadramathy and Others
High Court Of Kerala · (2010) 08 KL CK 0045
High Courts11 Aug 2010Dismissed
Union of India (UOI), Diectorate General of EME, Major Officer and Lt. Colonel, Officer Commanding Vs Jayasree
High Court Of Kerala · (2010) 08 KL CK 0025
Limitation Act, 1963 — Section 5
High Courts11 Aug 2010Dismissed
Muhammed Shabeer Vs Lajnathul Muhammadiya Higher Secondary School
High Court Of Kerala · (2011) 2 KLJ 601 : (2011) 2 KLT 704
Kerala Education Rules, 1959 — Rule 43, 7
High Courts11 Aug 2010
The Vicar, St. Mary s Church Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 257
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14Kerala Education Act, 1958 — Section 2(2), 2(7), 35