High Courts19 Jan 2011
M.M. George Vs The Taluk Land Board and The State of Kerala
High Court Of Kerala · (2011) 01 KL CK 0067
COURT ARCHIVE
High Court Of Kerala judgments, 2011
1,906 judgments · page 90 of 96
High Courts19 Jan 2011Allowed
State of Kerala and Others Vs P. Satheeshkumar and Another
High Court Of Kerala · (2011) 2 ILR (Ker) 433 : (2011) 2 KLJ 565 : (2011) 2 KLJ 558
Kerala Education Rules, 1959 — Rule 6(4), 7
High Courts18 Jan 2011Allowed
Thankamma Vs Vivekanandan
High Court Of Kerala · (2011) 3 KLJ 118
Civil Procedure Code, 1908 (CPC) — Section 64Specific Relief Act, 1963 — Section 3, 40Succession Act, 1925 — Section 152
High Courts18 Jan 2011Dismissed
M.C. Thomas Vs Sree Emoor Bhagavathy Devaswom and Others
High Court Of Kerala · (2011) 3 KLJ 188
Kerala Court Fees and Suits Valuation Act, 1959 — Section 75Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(3)Transfer of Property Act, 1882 — Section 10, 105, 5
High Courts18 Jan 2011
Surendran Vs Preman
High Court Of Kerala · (2011) 3 BC 324 : (2011) 1 KLT 751 : (2011) 2 RCR(Criminal) 364
Criminal Procedure Code, 1973 (CrPC) — Section 357, 421, 446Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Jan 2011
Pramod E.N. Vs The District Collector, The Sub Divisional Magistrate and The Sub Inspector of Police
High Court Of Kerala · (2011) 01 KL CK 0201
High Courts18 Jan 2011
P.P. Mohanan, Krishna Priya Transport Vs The Secretary
High Court Of Kerala · (2011) 01 KL CK 0198
High Courts18 Jan 2011
Kallada Holiday Inn. Vs State of Kerala and Others
High Court Of Kerala · (2011) 01 KL CK 0188
Foreign Liquor Rules, 1972 — Rule 40
High Courts18 Jan 2011
Ernakulathappan Charitable Educational and Nirmala Educational Trust Vs The Director of Technical Education and Others
High Court Of Kerala · (2011) 01 KL CK 0169
High Courts18 Jan 2011
P.P. Sudha, Ram Nilayam Vs The Secretary
High Court Of Kerala · (2011) 01 KL CK 0121
High Courts18 Jan 2011Dismissed
Sanal V. Shaju Vs The Director of Public Instructions, The General Convenor for Kerala School, The Deputy Director of Education and The Appeal Committee
High Court Of Kerala · (2011) 01 KL CK 0118
High Courts18 Jan 2011Dismissed
R. Sarath Vs State of Kerala
High Court Of Kerala · (2011) 01 KL CK 0101
High Courts18 Jan 2011Dismissed
Raju Vs Deputy Director of Education, Sri. K. Sasidharan and State of Kerala
High Court Of Kerala · (2011) 01 KL CK 0097
High Courts18 Jan 2011Dismissed
Thomas, M. C. Vs Sree Emoor Bhagavathy Devaswom and Others
High Court Of Kerala · (2011) 3 ILR (Ker) 26
Kerala Court Fees and Suits Valuation Act, 1959 — Section 75Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(3)Transfer of Property Act, 1882 — Section 10, 105, 5
High Courts18 Jan 2011Allowed
Said Mohammed K. Vs State Of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 686
Arms Act, 1959 — Section 25(i)(a)Constitution of India, 1950 — Article 21, 22, 22(5)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10, 15, 2(p), 3, 7
High Courts18 Jan 2011
Kamakshy Sekhar Vs Agricultural Income Tax and Commercial Tax Officer
High Court Of Kerala · (2013) 2 KLT 823
Kerala Value Added Tax Act, 2003 — Section 22, 6, 6(1)(A)(b), 6(1A), 6(1A)(b)
High Courts18 Jan 2011
Chairman and Managing Director HOC Ltd. and Anr Vs Induchoodan C.G.
High Court Of Kerala · (2011) 2 KLJ 77
High Courts17 Jan 2011
Vasudevan Nair and Another Vs Muraleedharan
High Court Of Kerala · (2011) 2 ILR (Ker) 969 : (2011) 3 KLJ 49
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts17 Jan 2011Dismissed
Enathu Service Co-operative Bank Ltd. Vs Consumer Disputes Redressal Forum
High Court Of Kerala · AIR 2011 Ker 145 : (2011) 1 ILR (Ker) 423 : (2011) 1 KLJ 557 : (2011) 1 KLT 573 : (2011) 2 RCR(Civil) 205 : (2011) 2 RCR(Civil) 205
Constitution of India, 1950 — Article 141Consumer Protection Act, 1986 — Section 2, 3