High Courts11 Aug 2010Dismissed
K. Sainudheen Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0001
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 76 of 128
High Courts10 Aug 2010
P.M. Baby and C.O. George Vs The Managing Director and The District Transport Officer
High Court Of Kerala · (2010) 08 KL CK 0277
High Courts10 Aug 2010
Benny. K.K. and K.J. Joseph Vs Kizhakkambalam Grama Panchayath, Secretary, Kizhakkambalam Grama and Deputy Director of Panchayath
High Court Of Kerala · (2010) 08 KL CK 0276
Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995 — Rule 4Kerala Panchayat Raj Act, 1994 — Section 191
High Courts10 Aug 2010
Sadasivan Nair Vs P.K. Venugopalan and The Oriental Insurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0267
High Courts10 Aug 2010
Dr. Yamuna George Vs The Registrar
High Court Of Kerala · (2010) 08 KL CK 0266
High Courts10 Aug 2010Dismissed
Asokan Vasu Vs The Deputy Commissioner (Appeals), The Commercial Taxe Officer, Dhanalekshmi Bank Ltd., Kallambalam Branch and Corporation Bank
High Court Of Kerala · (2010) 08 KL CK 0265
Constitution of India, 1950 — Article 226Kerala High Court Rules, 1971 — Rule 159, 35, 35(5)
High Courts10 Aug 2010Dismissed
Shukkoor Vs Muthoot Vehicle and Asset Finance Ltd.
High Court Of Kerala · AIR 2011 Ker 31 : (2010) 4 CivCC 677 : (2010) 4 ILR (Ker) 210 : (2010) 3 KLT 936 : (2011) 6 RCR(Civil) 558
Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 25, 33, 33(1), 34, 34(2)Kerala Co-operative Societies Act, 1969 — Section 70
High Courts10 Aug 2010
Jijesh. P.K. Vs Mohammed Ali K. and National Insurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0252
High Courts10 Aug 2010
N.M. Vijayan and K.M. Kamalakshi Vs Jameela, Aneesh and Anoop
High Court Of Kerala · (2010) 08 KL CK 0251
High Courts10 Aug 2010Dismissed
Sreedharan Nair Vs Tharyan Mathew
High Court Of Kerala · (2010) 08 KL CK 0250
High Courts10 Aug 2010
Atlas Motors Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0236
Kerala Value Added Tax Act, 2003 — Section 16(2)
High Courts10 Aug 2010
United Spirits Ltd. Vs State of Kerala, The Commissioner of Excise and The Circle Inspector of Excise
High Court Of Kerala · (2010) 08 KL CK 0206
Kerala Rectified Spirit Rules, 1972 — Rule 11
High Courts10 Aug 2010Dismissed
State of Kerala Vs K.M. Meena, Executive Engineer
High Court Of Kerala · (2010) 08 KL CK 0199
High Courts10 Aug 2010Allowed
Sunny John John Anthraper Vs Shaji K. Mathew
High Court Of Kerala · (2010) 08 KL CK 0182
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)
High Courts10 Aug 2010
K.K. Souda Vs Sivaraman and The General Manager, KSRTC
High Court Of Kerala · (2010) 08 KL CK 0180
High Courts10 Aug 2010
K. Sadasivan Pillai and Hotel Ananthasayanam Pvt. Ltd. Vs State of Kerala, The Deputy Commissioner of Excise and The Circle Inspector of Excise
High Court Of Kerala · (2010) 08 KL CK 0179
Foreign Liquor Rules — Rule 13(3C)
High Courts10 Aug 2010Dismissed
Shahul Hameed Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0143
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34
High Courts10 Aug 2010
Liakhathu Kunju Vs Kerala State Road Transport Corporation and The Executive Director (Vigilance)
High Court Of Kerala · (2010) 08 KL CK 0142
Kerala Service Rules, 1958 — Rule 59
High Courts10 Aug 2010
ICICI Bank Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 3 KLJ 123 : (2010) 3 KLT 789 : (2011) 37 VST 549