High Courts14 Jul 2010
Rajesh Vs State of Kerala
High Court Of Kerala · (2010) 4 ILR (Ker) 603 : (2010) 3 KLT 819
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 2, 3
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 87 of 128
High Courts14 Jul 2010Allowed
Elachiar and Another Vs Mary Varghese P. and Others
High Court Of Kerala · (2010) 3 ILR (Ker) 562 : (2010) 2 KLJ 859 : (2010) 3 KLT 648
Kerala Land Reforms Act, 1963 — Section 102, 103, 2(25), 80B
High Courts14 Jul 2010Dismissed
R. Bhagyalakshmi Vs Principal Secretary and Kerala Electrical and Allied Engineering
High Court Of Kerala · (2010) 07 KL CK 0168
High Courts14 Jul 2010
Ranjini Vs Rajan
High Court Of Kerala · (2011) 1 DMC 233
Constitution of India, 1950 — Article 227
High Courts14 Jul 2010Allowed
President, Chovva Educational Society and Others Vs Cannanore Arakkal Adiraja Sajida Beebi
High Court Of Kerala · (2011) 2 KLJ 499
Kerala Land Reforms Act, 1963 — Section 106(1)(A)
High Courts14 Jul 2010
Iritti Co-operative Hospital Society Ltd. Vs Damodaran
High Court Of Kerala · (2010) 3 ILR (Ker) 786 : (2010) 3 KLT 823
Ajmer Rent Control Act, 1952 — Section 11(3), 11(4), 13, 13(1), 20
High Courts14 Jul 2010Allowed
Sunil Kumar and Rajendran Vs State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0037
Penal Code, 1860 (IPC) — Section 143, 147, 149, 225B, 283
High Courts14 Jul 2010Allowed
E. Jamal Mohammed Vs State of Kerala and The Sub Inspector of Police
High Court Of Kerala · (2010) 07 KL CK 0036
Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468
High Courts14 Jul 2010Allowed
Sri. Rajan, Chakkalayil veedu Vs State of Kerala, The Sub Inspector of Police and The Circle Inspector of Police
High Court Of Kerala · (2010) 07 KL CK 0033
Penal Code, 1860 (IPC) — Section 420
High Courts14 Jul 2010Dismissed
Reji Vs State of Kerala
High Court Of Kerala · (2011) 1 KLJ 465 : (2011) 1 KLT 369
Kerala Public Services Act, 1968 — Section 2(1)
High Courts14 Jul 2010Dismissed
E.M. Reji and Others Vs State of Kerala and Another
High Court Of Kerala · (2011) 1 KLJ 465
Kerala Public Service Act, 1968 — Section 2(1)
High Courts14 Jul 2010Dismissed
Muhammed Vs Chandrika and Another
High Court Of Kerala · (2010) 2 KLJ 740
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Contract Act, 1872 — Section 52, 54Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts13 Jul 2010Dismissed
Dr. M.D. Joy Vs State of Kerala, The Director of Health Services and The District Medical Officer (Health)
High Court Of Kerala · (2010) 07 KL CK 0201
High Courts13 Jul 2010Allowed
Jaikumar Vs Selvaraj
High Court Of Kerala · (2010) 3 KLT 690
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(1), Order 40 Rule 1(2), Order 43 Rule 1Constitution of India, 1950 — Article 227
High Courts13 Jul 2010
Showkath Alikhan Rawther Vs The Sub Inspector of Police
High Court Of Kerala · (2010) 07 KL CK 0172
Kerala Abkari Act, 1077 — Section 55
High Courts13 Jul 2010
A.A. Azad Vs The Sub Inspector of Police and Others
High Court Of Kerala · (2010) 07 KL CK 0171
Explosives Act, 1884 — Section 9B(1)
High Courts13 Jul 2010
Thazhepuram Nabeesu Vs State of Kerala, P. Kunhan Bava, Retd. Sub Inspector, C. Damodaran, Retd. Asst.Sub Inspector and M. Suresh
High Court Of Kerala · (2010) 07 KL CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 204Penal Code, 1860 (IPC) — Section 302, 323, 34, 506
High Courts13 Jul 2010
K.P. Anil Kumar Pillai Vs Union of India (UOI) and The Passport Officer
High Court Of Kerala · (2010) 07 KL CK 0169
Passports Act, 1967 — Section 12(1)
High Courts13 Jul 2010Dismissed
Jose Mathew and T.V. Sebastian Vs The State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0167
High Courts13 Jul 2010Dismissed
K. Saraswathy Vs State of Kerala and Others
High Court Of Kerala · (2010) 07 KL CK 0166
Kerala Education Rules, 1959 — Rule 37(1)