High Courts28 Jul 2010Dismissed
D.L. Anil Kumar, V. Kumaraswamy and M.R. Ramesh Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 07 KL CK 0145
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 82 of 128
High Courts28 Jul 2010Allowed
Gokulan Vs State of Kerala and The Managing Director, K.S.I.D.C.
High Court Of Kerala · (2010) 07 KL CK 0143
Land Acquisition Act, 1894 — Section 23, 28, 4
High Courts28 Jul 2010Allowed
Kuttichi Viswan (died) and Others Vs The Special Tahsildar for Land
High Court Of Kerala · (2010) 07 KL CK 0120
High Courts28 Jul 2010Dismissed
T.K. Rajmohan Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 466
High Courts28 Jul 2010Allowed
N. Manoj Kumar Vs State of Kerala and The Managing Director
High Court Of Kerala · (2010) 07 KL CK 0099
Land Acquisition Act, 1894 — Section 23, 28, 4
High Courts28 Jul 2010Dismissed
T.K. Suresh Kumar Vs K.T. John
High Court Of Kerala · (2010) 07 KL CK 0087
Constitution of India, 1950 — Article 227
High Courts28 Jul 2010Dismissed
Saifuddin K.Makkod, President Vs State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0079
Kerala Municipalities Act, 1960 — Section 5
High Courts28 Jul 2010Dismissed
The Commissioner of Customs Vs Cochin Minerals and Rutiles Ltd.
High Court Of Kerala · (2010) 180 ECR 188
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11ACCustoms Act, 1962 — Section 130
High Courts28 Jul 2010Dismissed
University of Calicut Vs Tharanallur Educational and Cultural, National Council for Teacher Education and State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0071
Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 — Section 17, 18
High Courts28 Jul 2010
Neptune Redymix Concrete (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0070
High Courts28 Jul 2010Dismissed
Vice Chancellor and Others Vs Jaisy K. Joseph
High Court Of Kerala · (2011) 2 ILR (Ker) 59 : (2011) 2 KLJ 114 : (2012) 1 RCR(Civil) 771
Civil Procedure Code, 1908 (CPC) — Section 100, 102, 115, 9
High Courts27 Jul 2010Dismissed
Archaeological Survey of India Vs Sree Rama Swamy Kshetra Kshema Samithy
High Court Of Kerala · (2010) 4 KLT 71
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2, 20A(3), 20A(4)
High Courts27 Jul 2010
India Telecom Infra Ltd. No. 42/1327 Vs The Secretary, Kozhikode Corporation, Executive Engineer, Kozhikode Corporation and State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0149
Kerala Municipality Building Rules, 1999 — Rule 16
High Courts27 Jul 2010
B.K. Sathayanadhan and T.P. Shaji Vs State Election Commissioner and Others
High Court Of Kerala · (2010) 07 KL CK 0146
High Courts27 Jul 2010
T. Suresh Kumar Vs The Kerala State Road Transport, The Financial Advisor and Chief Accounts, The Personnel Officer (Pension) and The District Transport Officer
High Court Of Kerala · (2010) 07 KL CK 0115
High Courts27 Jul 2010
Maniyambath Balan, Maniyambath Vasu and Maniyambath Kamala Vs Govt. of Kerala and Executive Engineer
High Court Of Kerala · (2010) 07 KL CK 0113
High Courts27 Jul 2010
Aby Stephen Vs Ranny - Perunad Grama Panchayat and The Deputy Director of Panchayats
High Court Of Kerala · (2010) 07 KL CK 0106
High Courts27 Jul 2010Allowed
M.K. Kumar, Kuzhakkattukonathu Veedu Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2010) 07 KL CK 0101
High Courts27 Jul 2010
Baby Odampallil and Thomas Veccathanam Vs The Kerala State Election Commission, The District Collector, The Tahsildar and The Naduvil Grama Panchayath
High Court Of Kerala · (2010) 07 KL CK 0082