High Courts02 Jun 2010
Mathen Mathew Vs State of Kerala and Others
High Court Of Kerala · (2010) 06 KL CK 0103
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2010
2,547 judgments · page 98 of 128
High Courts02 Jun 2010
P.M. Basheer Vs Intelligence Inspector and Others
High Court Of Kerala · (2010) 06 KL CK 0102
Kerala Value Added Tax Act, 2003 — Section 47(2)
High Courts02 Jun 2010
Moon Timber Suppliers Vs Commercial Tax Officer
High Court Of Kerala · (2010) 06 KL CK 0101
Kerala Value Added Tax Act, 2003 — Section 12(1), 6(2)
High Courts02 Jun 2010Dismissed
Riyas K.P. Vs State of Kerala
High Court Of Kerala · (2010) 06 KL CK 0093
High Courts02 Jun 2010
Beena Vs The Union of India (UOI) and The Central Bank of India
High Court Of Kerala · (2010) 2 KLT 1017
High Courts02 Jun 2010
Jayaprakasan Vs The District Collector, The Deputy Tahsildar (RR), The Village Officer and The Federal Bank Ltd.
High Court Of Kerala · (2010) 3 RCR(Civil) 538
High Courts02 Jun 2010
Abide C.H Vs North Malabar Gramin Bank, Branch Manager, North Malabar Gramin Bank, Mannammed Nahaz and M. Saleena
High Court Of Kerala · (2010) 06 KL CK 0086
High Courts02 Jun 2010
D. Rajasankaran Vs The Commercial Tax Officer
High Court Of Kerala · (2010) 06 KL CK 0076
High Courts02 Jun 2010
SSD Oils Mills Company Ltd. Vs Assistant Commissioner, Deputy Commissioner (Appeals), Inspecting Asst. Commissioner and State of Kerala
High Court Of Kerala · (2010) 06 KL CK 0052
High Courts02 Jun 2010
G. Janardhanan Vs Director of Indian Systems of Medicines, The District Medical Officer and State of Kerala
High Court Of Kerala · (2010) 06 KL CK 0048
High Courts02 Jun 2010
Beena Vs Balakrishnan Nair
High Court Of Kerala · (2010) 3 BC 475 : (2010) 3 ILR (Ker) 50 : (2011) 1 RCR(Civil) 370 : (2011) 1 RCR(Civil) 370 : (2010) 5 RCR(Criminal) 777
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 357(1), 362, 369Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts02 Jun 2010
V.K. Sheeja, Special Village Officer Vs The Commissioner of Land Revenue and The Additional Commissioner of Land
High Court Of Kerala · (2010) 06 KL CK 0035
High Courts02 Jun 2010
A.R.S. Vadhyar Vs The Kerala State Electricity Board and Others
High Court Of Kerala · (2010) 06 KL CK 0025
Telegraph Act, 1885 — Section 10
High Courts01 Jun 2010
Lali, D.S. Vs M.G. University and Others
High Court Of Kerala · (2010) 06 KL CK 0133
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 16(1)Mahatma Gandhi University Act, 1985 — Section 99(2)
High Courts01 Jun 2010
C.K. Satheesh Nair Vs Canara Bank and The Authorised Officer
High Court Of Kerala · (2010) 06 KL CK 0108
High Courts01 Jun 2010
Shyamaprasad M. Vs State of Kerala, The Director General of Police and The Superintendent of Police
High Court Of Kerala · (2010) 06 KL CK 0083
High Courts01 Jun 2010
Asha K.S. Vs State of Kerala and The Principal, Goverment V.H.S.S.
High Court Of Kerala · (2010) 06 KL CK 0072
Kerala State and Subordinate Services Rules, 1958 — Rule 39
High Courts01 Jun 2010Allowed
N.P. Vinodkumar and Others Vs The Malabar Devaswom Board, The Temple Committee, The Assistant Commissioner and The Trustee and General Manager
High Court Of Kerala · (2010) 06 KL CK 0058
High Courts01 Jun 2010
HDFC Bank Ltd. Vs The Intelligence Officer and The Deputy Commissionr (Appeals)
High Court Of Kerala · (2010) 06 KL CK 0037
Kerala Value Added Tax Act, 2003 — Section 2
High Courts01 Jun 2010
P.P. Abdul Nazar Vs Kerala State Electricity Board, The Deputy Chief Engineer and The Assistant Engineer, Electrical
High Court Of Kerala · (2010) 06 KL CK 0036