High Courts13 Jan 2011
K.M.Mathew Vs The Regional Transport Authority and The Secretary
High Court Of Kerala · (2011) 01 KL CK 0134
COURT ARCHIVE
High Court Of Kerala judgments, 2011
1,906 judgments · page 92 of 96
High Courts13 Jan 2011Allowed
K.R.S. Latex (India) Pvt. Ltd. and Another Vs Federal Bank and Others
High Court Of Kerala · AIR 2011 Ker 78 : (2011) 3 BC 1 : (2011) 101 CLA 236 : (2011) 1 ILR (Ker) 395 : (2011) 1 KLJ 310
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 14(1), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(1), 8(5), 8(6), 9, 9(1)
High Courts13 Jan 2011
Suresh Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 337 : (2011) 1 KLT 614
Kerala Abkari Act, 1077 — Section 55, 56, 58
High Courts13 Jan 2011
C.V. Moni Achari Vs The Director, Local Fund Audit
High Court Of Kerala · (2012) 1 KLJ 435
Constitution of India, 1950 — Article 226, 227, 243JGuruvayur Township Act, 1961 — Section 2Kerala Local Fund Audit Act, 1994 — Section 10, 11, 126(3), 13, 14
High Courts12 Jan 2011Dismissed
Varghese Vs T.K. Sivaraman
High Court Of Kerala · (2011) 2 CivCC 424 : (2011) 2 ILR (Ker) 139 : (2011) 2 KLJ 155 : (2011) 1 KLT 1005
High Courts11 Jan 2011Dismissed
Philips Alfred Malvin Vs Gonsalvis
High Court Of Kerala · (2011) 2 KLJ 48 : (2011) 1 KLT 742 : (2011) 2 RCR(Civil) 407 : (2011) 2 RCR(Civil) 407
Constitution of India, 1950 — Article 14, 21Evidence Act, 1872 — Section 114
High Courts11 Jan 2011Dismissed
H.K.A. Agencies and Others Vs Actia India Pvt. Ltd.
High Court Of Kerala · (2011) 1 ILR (Ker) 378
Arbitration and Conciliation Act, 1996 — Section 2, 34, 42, 43, 9
High Courts11 Jan 2011Dismissed
M.K.A. Agencies and Others Vs M/S. Actia India Pvt. Ltd.
High Court Of Kerala · (2011) 1 KLJ 328
Arbitration and Conciliation Act, 1996 — Section 2(e), 34, 42, 43, 9
High Courts10 Jan 2011Allowed
Commissioner of Income Tax Vs T.J. George
High Court Of Kerala · (2011) 240 CTR 148
Income Tax Act, 1961 — Section 132(4), 158BC, 2(14), 2(42C), 50
High Courts10 Jan 2011Dismissed
Govind Vishnu. A., B-Tech Biotechnology Vs The University of Kerala and Others
High Court Of Kerala · (2011) 01 KL CK 0168
High Courts10 Jan 2011
Saji Kuriachan Vs District Collector
High Court Of Kerala · (2011) 1 KLT 484
Penal Code, 1860 (IPC) — Section 188
High Courts07 Jan 2011Dismissed
The Bombay Burmah Trading Corporation Vs Union of India (UOI) and Others, State of Kerala and The Custodian, Vested Forests
High Court Of Kerala · (2011) 01 KL CK 0103
High Courts07 Jan 2011Allowed
Kovalam Hotels Ltd., Hotel Leelaventure Ltd., Mr. Venu Krishnan, Director Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 32
Constitution of India, 1950 — Article 14, 19, 213(1), 245, 246Transfer of Property Act, 1882 — Section 53A
High Courts07 Jan 2011Allowed
Hotel Leelaventure Ltd. and Others Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 1046
Constitution of India, 1950 — Article 14, 19, 213(1), 245, 246Transfer of Property Act, 1882 — Section 53A
High Courts07 Jan 2011
Reena Varghese Vs Devassy and Another
High Court Of Kerala · (2011) 4 BC 234
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts07 Jan 2011
Justin P. Vs Sree Gokulam Chits and Finance Co. (P)
High Court Of Kerala · (2012) 1 Crimes 532 : (2011) 4 RCR(Criminal) 689
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Jan 2011Allowed
Santha Vs Government of Kerala and Another
High Court Of Kerala · (2011) 2 KLJ 593