High Courts08 Jul 2010
V.M. Lakshmanan and Seethalakshmi Vs Superintendent, Government Hospital and The State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0077
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 90 of 128
High Courts07 Jul 2010
Accel Frontline Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 37 VST 527
Kerala Value Added Tax Act, 2003 — Section 94
High Courts07 Jul 2010
Chinnamma Varghese Vs State Election Commission
High Court Of Kerala · (2010) 3 KLT 426
Constitution of India, 1950 — Article 243KKerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 3Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3, 3(1)
High Courts07 Jul 2010Allowed
State of Kerala Vs Muhammed Asharaf
High Court Of Kerala · (2010) 07 KL CK 0134
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts07 Jul 2010Dismissed
High Road Kuries Pvt. Ltd. Vs V.G. Surendran
High Court Of Kerala · (2010) 07 KL CK 0111
Constitution of India, 1950 — Article 227
High Courts07 Jul 2010
V.M. Thankachan Vs Bharanicavu Grama Panchayat and Others
High Court Of Kerala · (2010) 07 KL CK 0105
High Courts07 Jul 2010Dismissed
P. Mohammed @ Manu Vs State Delimitation Commission, The District Collector and Shoranur Muncipality
High Court Of Kerala · (2010) 07 KL CK 0104
High Courts07 Jul 2010
Sri. Rajappan Vs State of Kerala and The Circle Inspector of Police
High Court Of Kerala · (2010) 07 KL CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 235, 27, 313, 357(1), 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 326, 34
High Courts07 Jul 2010Allowed
Little Flower Congregation Vs State of Kerala and The Executive Engineer
High Court Of Kerala · (2010) 07 KL CK 0093
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts07 Jul 2010Dismissed
State of Kerala Vs K.V. Stephen
High Court Of Kerala · (2010) 07 KL CK 0092
High Courts07 Jul 2010
Manoj Mathew Vs State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 341
High Courts07 Jul 2010
Kochagasthy Vs State of Kerala
High Court Of Kerala · (2010) 07 KL CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 326
High Courts07 Jul 2010
Priya Dinesh Vs K.E. Rajagopalan Nair
High Court Of Kerala · (2010) 07 KL CK 0072
High Courts07 Jul 2010Allowed
D. Govindan Nair Vs K. Kallyani Amma
High Court Of Kerala · (2010) 07 KL CK 0047
Transfer of Property Act, 1882 — Section 10, 11
High Courts06 Jul 2010Allowed
Noushad Khalid Vs Oriental Insurance Company Ltd. and Others
High Court Of Kerala · (2011) ACJ 1187
Redressal of Public Grievances Rules, 1998 — Rule 13(3)
High Courts06 Jul 2010Dismissed
K.P. Abdul Majeed Vs Asstt. Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 07 KL CK 0224
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts06 Jul 2010Allowed
P.H. Abdulkharim, Govt. Contractor Vs The State of Kerala, The Superintending Engineer and The Executive Engineer
High Court Of Kerala · (2010) 07 KL CK 0128
High Courts06 Jul 2010Allowed
Usha Kumari Vs State of Kerala and Another
High Court Of Kerala · (2010) 2 KLJ 716
Criminal Procedure Code, 1973 (CrPC) — Section 452, 452(5), 456, 482Penal Code, 1860 (IPC) — Section 357, 380, 457, 461, 467
High Courts06 Jul 2010Dismissed
Rajesh @ Unni Nair Vs State of Kerala, The Director General of Police and The Detective Inspector, CB-CID
High Court Of Kerala · (2010) 6 SLR 307
Criminal Procedure Code, 1973 (CrPC) — Section 160Penal Code, 1860 (IPC) — Section 307, 395, 397
High Courts06 Jul 2010
Mrs. Sonia Rajeevan Vs Bishop Dr. Abraham Mar Julios
High Court Of Kerala · (2010) 07 KL CK 0088