High Courts03 Dec 2010Allowed
K. Subbanna Rai Vs Deranna Rai and Others
High Court Of Kerala · (2011) 1 KLJ 436
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 8 of 128
High Courts02 Dec 2010
Ratheesh Chandran, A.R. Vs Sarojini Amma
High Court Of Kerala · (2011) 1 ILR (Ker) 193 : (2011) 1 KLJ 165
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(3)
High Courts02 Dec 2010Allowed
Salahudheen Kunju Vs The State of Kerala and Iqbal @ Pattaru
High Court Of Kerala · (2010) 12 KL CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 324, 427
High Courts02 Dec 2010
Abdul Gafoor Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 205, 313, 482
High Courts02 Dec 2010
Sulthanbathery Mahaganapathy Kshethram Vs Secretary, Malabar Devaswom
High Court Of Kerala · (2011) 2 KLT 777
Kerala Civil Courts Act, 1957 — Section 13, 13(1)
High Courts02 Dec 2010
K.P. Aliyar, U.D. Clerk (Higher Grade) Vs The Director of Municipalities and Kothamangalam Municipality
High Court Of Kerala · (2010) 12 KL CK 0092
High Courts02 Dec 2010Dismissed
Smt. Treasa Vs The Executive Engineer, K.S.E.B. and Smt. Mary
High Court Of Kerala · (2010) 12 KL CK 0091
Constitution of India, 1950 — Article 226
High Courts02 Dec 2010Dismissed
Sri T.B. Raju, Sri S. Abdhul Rasheed and Sri P.K. Kuriakose Vs The Senior Administrative Officer, The Director of Economics and Statistics and The Deputy Director of Economics
High Court Of Kerala · (2010) 12 KL CK 0090
High Courts02 Dec 2010
Thomas P.L. Vs State of Kerala, Civil Supplies Commissioner and J. Muralikrishna
High Court Of Kerala · (2010) 12 KL CK 0089
High Courts02 Dec 2010Allowed
K.R. Ramachandran and K.V. Sunny Vs State of Kerala and Asst. Wild Life Warden
High Court Of Kerala · (2010) 12 KL CK 0072
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Forest Act, 1961 — Section 27(1), 36
High Courts02 Dec 2010Allowed
Shameer Vs State of Kerala, Nasar and Nazimudeen
High Court Of Kerala · (2010) 12 KL CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 397
High Courts02 Dec 2010
C.P. Sainudeen and Noushad Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147
High Courts02 Dec 2010
M.K. Vahab Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482
High Courts02 Dec 2010
S. Hakim Meter Reader, Electrical Vs The Superintendent, Central Prison, The Director General of Police, State of Kerala and Kerala State Electricity Board
High Court Of Kerala · (2010) 12 KL CK 0067
High Courts02 Dec 2010
Ansarul Muslimeen Sangam Secretary and Ansarul Muslimeen Sangam Vs Kalakappara Ahamed Haji and Others
High Court Of Kerala · (2010) 12 KL CK 0058
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts02 Dec 2010Dismissed
K.J. Eliyamma (Late), K.J. Usha, K.J. Beena and K.J. Shan Vs Special Tahsildar (La) and Chief Conservator of Forests
High Court Of Kerala · (2010) 12 KL CK 0054
Land Acquisition Act, 1894 — Section 4(1)
High Courts02 Dec 2010
M.K. Manzoor Vs Vinoy and State of Kerala and Others
High Court Of Kerala · (2010) 12 KL CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482
High Courts02 Dec 2010Allowed
Moideen Sabeer Vs The Sub Inspector of Police
High Court Of Kerala · (2010) 12 KL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Dec 2010Allowed
Rajamma Vs The State of Kerala and Others
High Court Of Kerala · (2010) 12 KL CK 0040
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts02 Dec 2010Allowed
Saneesh and Others Vs State of Kerala, Dhaneesh and Chakkappan
High Court Of Kerala · (2010) 12 KL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 427