High Courts04 Aug 2010
Fazil Vs The Sub Inspector of Police and The Deputy Superintendent of Police
High Court Of Kerala · (2010) 08 KL CK 0240
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 78 of 128
High Courts04 Aug 2010
Rajesh @ Vinodh and Sujith Vs State of Kerala
High Court Of Kerala · (2010) 329 ITR 123
Penal Code, 1860 (IPC) — Section 294, 332, 34, 427, 452
High Courts04 Aug 2010
Pramod P.G., Praveen Parameswarn and Salim H.B. Vs State of Kerala, Hassan Kunju and Jayakumar
High Court Of Kerala · (2010) 08 KL CK 0233
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts04 Aug 2010Allowed
N. Hari Pillai Vs State of Kerala, The Principal Secretary and The Principal Secretary, General
High Court Of Kerala · (2010) 08 KL CK 0231
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15(12)
High Courts04 Aug 2010
Raveendran K.V. Vs Superintendent of Police and Others
High Court Of Kerala · (2010) 08 KL CK 0228
High Courts04 Aug 2010
Sr. Treasa Chacko, Secretray, Dr. Janet Augustine and Sr. Stella Sementhi, Principal Vs Superintendent of Police and Others
High Court Of Kerala · (2010) 08 KL CK 0221
High Courts04 Aug 2010
The Kerala Chamber of Commerce Vs Government of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0215
High Courts04 Aug 2010
Milton Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0205
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts04 Aug 2010
Siju S. Raju Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0202
Penal Code, 1860 (IPC) — Section 323, 354, 427, 452, 506(1)
High Courts04 Aug 2010Allowed
Thomas and Mariyam Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0198
High Courts04 Aug 2010
N. Soman and Indira Soman Vs State of Kerala and S.I. of Police
High Court Of Kerala · (2010) 08 KL CK 0190
Penal Code, 1860 (IPC) — Section 498A
High Courts04 Aug 2010Allowed
K. Vijayan and Others Vs Government of Kerala, The Special Tahsildar (LA) and The Executive Engineer, NH Division
High Court Of Kerala · (2010) 08 KL CK 0175
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts04 Aug 2010Dismissed
Mathoor Chamunghal Shylaja Vs Cherupadikkal Abdul Khader and V.C. Prakash Babu
High Court Of Kerala · (2010) 08 KL CK 0171
High Courts04 Aug 2010Dismissed
Justin Bovas Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0165
High Courts04 Aug 2010
T.R. Sunil Vs Monson Samuel and The State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0163
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Aug 2010Allowed
Saji Joseph @ Sebastian M.J. Vs State of Kerala and State De-Limitation Commission
High Court Of Kerala · (2010) 08 KL CK 0162
Constitution of India, 1950 — Article 124(2), 217(1), 221(1), 243, 243B(2)Kerala Panchayat Raj Act, 1994 — Section 2, 3, 4, 4(1), 4(2)
High Courts04 Aug 2010Allowed
George Joseph and Others Vs The State of Kerala and The Managing Director, KSIDC
High Court Of Kerala · (2010) 08 KL CK 0158
High Courts04 Aug 2010
V.T. Mujeeb Rahman Vs Pilikal Nafeesa, Madathil Pathumma and V.T. Nafeesa
High Court Of Kerala · (2010) 08 KL CK 0156
High Courts04 Aug 2010
Ibrahim @ Imbayi Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0155
Penal Code, 1860 (IPC) — Section 34, 420
High Courts04 Aug 2010
S. Mahesh Vs State of Kerala and Food Inspector
High Court Of Kerala · (2010) 08 KL CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 32