High Courts23 Jun 2010Dismissed
State of Kerala Vs Sasikala Devi P. and Another
High Court Of Kerala · (2010) 3 ILR (Ker) 188 : (2010) 2 KLJ 640 : (2010) 3 KLT 171
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 93 of 128
High Courts23 Jun 2010
Khalid Mundappilly Vs Executive Engineer, PWD and Others
High Court Of Kerala · (2010) 2 KLJ 622
High Courts22 Jun 2010Dismissed
Selvaraj M.V. Vs Sarakunju Wilson Kochuthundil and Others
High Court Of Kerala · (2010) 2 KLJ 589
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 5, Order 13 Rule 7, Order 13 Rule 8, Order 13 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 102, 81, 91, 92
High Courts22 Jun 2010
Institute of Social Welfare Vs State of Kerala
High Court Of Kerala · (2010) 3 KLT 224
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts22 Jun 2010
Nisha Biju, Nithin View and Stanley Jacob @ Sabu Vs State of Kerala
High Court Of Kerala · (2010) 06 KL CK 0055
Penal Code, 1860 (IPC) — Section 34, 420
High Courts22 Jun 2010Allowed
Santhoshkumar Vs State of Kerala
High Court Of Kerala · (2010) 06 KL CK 0049
Penal Code, 1860 (IPC) — Section 120B, 34, 420, 465, 468
High Courts22 Jun 2010
Ayisha Beebee Vs State of Kerala
High Court Of Kerala · (2010) 3 KLT 273
Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2000 — Regulation 2, 4Foreign Exchange Management Act, 1999 — Section 47(2), 6(3)Kerala Registration Rules, 1958 — Rule 72A
High Courts22 Jun 2010
Plant Manager, Indian Oil Corporation Ltd. Vs The Secretary, Thenhipalam Grama Panchayath
High Court Of Kerala · (2010) 2 KLJ 726 : (2010) 3 KLT 300
Kerala Panchayat Raj Act, 1994 — Section 231, 232, 243
High Courts22 Jun 2010
Rajesh Vs Sheela
High Court Of Kerala · (2011) 2 CivCC 143 : (2011) 1 RCR(Civil) 652 : (2011) 1 RCR(Civil) 652
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13A(1), 23, 23(1), 5
High Courts21 Jun 2010
Antony Vs Joseph and Others
High Court Of Kerala · (2011) 1 RCR(Civil) 37 : (2011) 1 RCR(Civil) 37
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 85, Order 21 Rule 90, 151, 47Partition Act, 1893 — Section 2, 3, 7
High Courts21 Jun 2010
George Vs State of Kerala and Others
High Court Of Kerala · (2010) 06 KL CK 0130
Income Tax Act, 1961 — Section 18, 194LA, 2(14)
High Courts21 Jun 2010
Gopinathan, P. Vs Revenue Divisional Officer
High Court Of Kerala · (2010) 2 KLJ 530 : (2010) 5 RCR(Criminal) 780
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 142
High Courts21 Jun 2010
Suhail Vs University of Calicut
High Court Of Kerala · (2010) 3 KLT 280
Calicut University Act, 1975 — Section 37, 82Constitution of India, 1950 — Article 226
High Courts21 Jun 2010
P. Samraj Vs The State of Kerala and Others
High Court Of Kerala · (2010) 06 KL CK 0071
High Courts21 Jun 2010Dismissed
M.C. Sanalkumar Vs The State of Kerala, The Director of Printing, Government and Deputy Superintendent, Government Press
High Court Of Kerala · (2010) 06 KL CK 0070
High Courts21 Jun 2010Allowed
S. Ashok Kumar, Assistant Development Vs State of Kerala, Secretary to Government and Commissioner for Rural Development
High Court Of Kerala · (2010) 06 KL CK 0069
High Courts21 Jun 2010Allowed
C.V. Pappachan, K.T. Chacko, P.P. Thobiyas and Kurikesh Mathew Vs State of Kerala and Others
High Court Of Kerala · (2010) 06 KL CK 0047
High Courts21 Jun 2010
Jaimon Vs Sunilkumar, P.P. and Others
High Court Of Kerala · (2010) 06 KL CK 0016
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 338
High Courts21 Jun 2010
New India Assurance Co. Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 1 ILR (Ker) 426 : (2011) 1 KLT 429
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Kerala Abkari Act, 1077 — Section 55, 67B, 67C(2), 67F