High Courts21 Jun 2010
The New India Assurance Company Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 335
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 94 of 128
High Courts18 Jun 2010
Sebastian, M. Vs State of Kerala
High Court Of Kerala · (2010) 06 KL CK 0119
Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition Act, 1894 — Section 12(2), 18, 28, 30, 31(2)
High Courts18 Jun 2010Allowed
Padmanabhan Vs Vasudevan Namboodiri
High Court Of Kerala · (2010) 4 BC 335 : (2011) 3 CivCC 910 : (2010) 3 ILR (Ker) 349 : (2010) 3 KLT 216 : (2011) 1 RCR(Civil) 76 : (2011) 1 RCR(Civil) 76
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts18 Jun 2010Dismissed
Gopalakrishnan Vs State Bank of Travancore
High Court Of Kerala · (2010) 3 KLT 199 : (2011) 2 RCR(Civil) 443
Contract Act, 1872 — Section 128Limitation Act, 1963 — Article 62Transfer of Property Act, 1882 — Section 68
High Courts18 Jun 2010
Muhammed Rafi Vs The District Collector and Others
High Court Of Kerala · (2010) 06 KL CK 0066
Constitution of India, 1950 — Article 226
High Courts18 Jun 2010
Musaliyarakath Abdul Azeez and Another Vs Liwa Educational and Charitable Society and Others
High Court Of Kerala · (2010) 06 KL CK 0017
Civil Procedure Code, 1882 — Section 539Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), 152, 20, 26Kerala Court Fees and Suits Valuation Act, 1959 — Article 11(1)(2)
High Courts18 Jun 2010
Radhamani Vs The Enforcement Officer and Others
High Court Of Kerala · (2011) 1 KLJ 9
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17B, 7A, 8, 8A, 8B
High Courts18 Jun 2010Allowed
Abdul Azeez Vs L.I.W.A. Educational Charitable Society
High Court Of Kerala · (2010) 3 KLT 158
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), 152, 20, 26Kerala Civil Rules of Practice, 1971 — Rule 56Kerala Court Fees and Suits Valuation Act, 1959 — Article 11(1), 11(2)
High Courts17 Jun 2010Allowed
Sreerosh Properties (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 5
Kerala Building Tax Act, 1975 — Section 5, 5A
High Courts17 Jun 2010Allowed
Prabhakaran Nair Vs State of Kerala
High Court Of Kerala · (2010) 06 KL CK 0067
High Courts17 Jun 2010Allowed
Sreekumar S. Vs State of Kerala, (Special Tahsildar) and The Managing Director
High Court Of Kerala · (2010) 06 KL CK 0054
High Courts17 Jun 2010
Anandavel Vs Food Inspector and Another
High Court Of Kerala · (2011) 6 RCR(Criminal) 1531
High Courts17 Jun 2010
Shantilal Babulal Jain Vs Naroon Abubacker Kasam and Others
High Court Of Kerala · (2010) 2 KLJ 628
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 26 Rule 13, Order 26 Rule 14(2), Order 6 Rule 4, 151Evidence Act, 1872 — Section 44
High Courts16 Jun 2010
Joymon, F. Vs Asha Sindhu and Others
High Court Of Kerala · (2010) 06 KL CK 0118
Kerala Education Rules, 1959 — Rule 4(3)
High Courts16 Jun 2010Dismissed
Kodiyath Meethal Sajeevan Vs Narayani and Daughter, Pooveli Sheeja
High Court Of Kerala · (2010) 06 KL CK 0089
High Courts16 Jun 2010Dismissed
E. Nabeesa Umma, Junior Superintendent Vs State of Kerala and The Director of Panchayath
High Court Of Kerala · (2010) 06 KL CK 0078
High Courts15 Jun 2010Dismissed
Aisabi Vs Government of India
High Court Of Kerala · (2011) 196 TAXMAN 431
High Courts15 Jun 2010
The Commissioner of Central Excise, Calicut Vs M/s. Premier Footwear Products (P) Ltd.
High Court Of Kerala · (2011) 183 ECR 50 : (2011) 273 ELT 169 : (2010) 2 KLJ 826 : (2010) 3 KLT 1026 : (2010) 29 STT 9
Central Excises and Salt Act, 1944 — Section 35G, 35L
High Courts15 Jun 2010
C.V. Jolly Vs Kerala Head Load Workers Welfare Board, Ernakulam District Committee, Chairman and A.K. Pious
High Court Of Kerala · (2010) 06 KL CK 0094
High Courts15 Jun 2010Allowed
Zamorin Raja of Calicut Vs Director of Local Fund Audit
High Court Of Kerala · AIR 2010 Ker 192 : (2010) 3 ILR (Ker) 748 : (2010) 3 KLT 660