High Courts03 Aug 2010Allowed
M. Rajendran Vs The State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 498A
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 80 of 128
High Courts03 Aug 2010
DR. Roy. C.J. Vs State of Kerala, The Revenue Divisional Officer and Tahsildar
High Court Of Kerala · (2010) 08 KL CK 0066
High Courts03 Aug 2010
Kottayam and Idukki District Petroleum, KES and Company, IOC Delaer, JAK and Company, HPC Dealer and Thara Petroleum Agencies Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 08 KL CK 0050
High Courts03 Aug 2010
Jose Abraham Vs Intelligence Officer and Commercial Tax Officer
High Court Of Kerala · (2010) 08 KL CK 0046
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts03 Aug 2010Dismissed
M. Balasubrahmanian Vs The Secretary, Public Service, The Additional Secretary, The District Public Service Commission and The District Collector
High Court Of Kerala · (2010) 08 KL CK 0040
Kerala State and Subordinate Services Rules, 1958 — Rule 39
High Courts03 Aug 2010
Ravi Vs State of Kerala and The Legal Officer (Secretarial)
High Court Of Kerala · (2010) 08 KL CK 0039
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts03 Aug 2010Dismissed
Indian Oil Corporation Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 42 VST 206
Central Sales Tax Act, 1956 — Section 8(2)Kerala General Sales Tax Act, 1963 — Section 41, 5(2C)
High Courts02 Aug 2010Dismissed
N.M. Aboobacker Vs Assistant Collector, Air Customs, Tvm
High Court Of Kerala · (2010) 259 ELT 532
Customs Act, 1962 — Section 108, 132, 135(1)
High Courts02 Aug 2010
Arun and Another Vs State of Kerala and Others
High Court Of Kerala · (2011) 2 Crimes 229
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts02 Aug 2010Allowed
Noorbina Banu Vs State of Kerala
High Court Of Kerala · (2010) 3 KLT 581
Constitution of India, 1950 — Article 19(1), 30(1)
High Courts02 Aug 2010
E.S.I. Corporation Vs M/s. Marikkar Engineers Ltd.
High Court Of Kerala · (2011) 2 KLJ 588
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance Act, 1948 — Section 39, 39(4), 39(5)(A), 45, 45A
High Courts02 Aug 2010Allowed
M. Muhammed Basheer Vs The Secretary to Government and Others
High Court Of Kerala · (2010) 08 KL CK 0226
High Courts02 Aug 2010
Ashish Namboodiri Vs N. Noushad, K. Noormohammed and The Manager, National Insurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0161
High Courts02 Aug 2010Dismissed
Dhanya Thomas Vs Dilbag Singh, Subash and The Oriental Insurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0160
High Courts02 Aug 2010
Yasar Vs Ranjith K.T. and The National Insurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0151
High Courts02 Aug 2010
Surendran Vs Gopakumar
High Court Of Kerala · (2010) 3 KLT 1001
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 13(1), 20Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11(8)
High Courts02 Aug 2010
Libin Johny Vs M.A. Girija Vallabhan, Jinesh and United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0038
High Courts02 Aug 2010Allowed
Regional Director, ESI Corporation Vs General Manager, Marikkar Engineers Ltd.
High Court Of Kerala · (2011) 2 KLJ 588
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance (General) Regulations, 1950 — Regulation 31, 31CEmployees State Insurance Act, 1948 — Section 39(4), 39(5), 45, 45A(1), 45A(2)
High Courts02 Aug 2010Dismissed
Viswambaran P. A. Vs State of Kerala and Others
High Court Of Kerala · (2010) 3 KLJ 140
Commissions of Inquiry Act, 1952 — Section 3