High Courts05 Jan 2011
A.K.GOPINATHAN Vs The Executive Engineer, Kulanada Grama Panchayat and The District Collector
High Court Of Kerala · (2011) 01 KL CK 0133
COURT ARCHIVE
High Court Of Kerala judgments, 2011
1,906 judgments · page 94 of 96
High Courts05 Jan 2011
M. Rajendera Prasad Vs Central Board of Secondary Education, Regional Officer and Principal, Sivagiri Sreenarayana Senior
High Court Of Kerala · (2011) 01 KL CK 0129
High Courts05 Jan 2011
N. Divakaran Vs The Regional Transport Authority, The Secretary, N. Unniyan, The State Transport Appellate Tribunal
High Court Of Kerala · (2011) 01 KL CK 0124
Constitution of India, 1950 — Article 226
High Courts05 Jan 2011Allowed
G.K. Engineering Works Vs St. John The Baptist Church and Forms India Consultant Engineers
High Court Of Kerala · (2011) 1 KLJ 376
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Limitation Act, 1963 — Article 18, 19, 10, 18, 19
High Courts05 Jan 2011Dismissed
Muslim Relief Committee (Regd.) Vs The Government of Kerala and Others
High Court Of Kerala · (2011) 01 KL CK 0052
High Courts05 Jan 2011Dismissed
IVL India (P) Ltd. Vs CIT
High Court Of Kerala · (2011) 01 KL CK 0033
High Courts04 Jan 2011Dismissed
The New India Assurance Company Ltd. Vs Jameela and Others
High Court Of Kerala · (2011) 2 KLJ 562 : (2011) 8 RCR(Civil) 287
Motor Vehicles Act, 1988 — Section 147, 147(1), 147(1)(b)(i), 166, 173
High Courts04 Jan 2011
Ambika Devi T.K. Vs The Bank of India and The Branch Manager
High Court Of Kerala · (2011) 01 KL CK 0247
High Courts04 Jan 2011Dismissed
Commissioner of Income Tax Vs K. Moideen Kutty Haji
High Court Of Kerala · (2011) 2 ILR (Ker) 364 : (2011) 2 KLJ 87
Income Tax Act, 1961 — Section 133A, 263, 271(1)
High Courts04 Jan 2011Dismissed
Karunan Vs State of Kerala
High Court Of Kerala · (2011) 3 Crimes 27
Evidence Act, 1872 — Section 114, 118, 8Penal Code, 1860 (IPC) — Section 376
High Courts04 Jan 2011Dismissed
P.K. Sasi Vs Murukan Achari
High Court Of Kerala · (2011) 1 KLJ 383 : (2011) 1 KLT 313
Civil Procedure Code, 1908 (CPC) — Section 60Penal Code, 1860 (IPC) — Section 354
High Courts04 Jan 2011
Mini Divakaran Vs State of Kerala, The Director of Public Instructions, Deputy Director of Education and The Assistant Educational Officer
High Court Of Kerala · (2011) 01 KL CK 0174
High Courts04 Jan 2011
Sudheesh A.P. Vs The Sub Divisional Magistrate/RDO and Sub Inspector of Police
High Court Of Kerala · (2011) 01 KL CK 0167
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23A, 23A(3)
High Courts04 Jan 2011Dismissed
Prof. John M. George Vs State of Kerala, The Secretary to Government, The Director of Health Services and The Director of Collegiate Education
High Court Of Kerala · (2011) 01 KL CK 0165
Kerala Government Servants Medical Attendance Rules, 1961 — Rule 7A
High Courts04 Jan 2011Dismissed
Valliyoth Karunan Vs State of Kerala
High Court Of Kerala · (2011) CriLJ 1269 : (2011) 1 ILR (Ker) 524 : (2011) 1 KLT 478 : (2011) 2 RCR(Criminal) 71 : (2011) 2 RCR(Criminal) 71
Evidence Act, 1872 — Section 114, 118, 8Penal Code, 1860 (IPC) — Section 376
High Courts04 Jan 2011Dismissed
State of Kerala Vs Sri. P.D. Shaju
High Court Of Kerala · (2011) 01 KL CK 0160
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Kerala General Sales Tax Act, 1963 — Section 19, 19(1), 35, 39(7), 43
High Courts04 Jan 2011Dismissed
Jishnu.K Plus One Student Vs The Deputy Director of Education, General Convenor, Kerala School Science The Director of Higher Secondary The Chairman and Appeal Committee
High Court Of Kerala · (2011) 01 KL CK 0157
High Courts04 Jan 2011
R. Gopinatha Kurup, Anjali Vs The Travancore Cements Ltd. and The Managing Director, The Travancore
High Court Of Kerala · (2011) 01 KL CK 0148
High Courts04 Jan 2011
Siddique Vs Regional Transport Authority and Secretary, Regional Transport Authority
High Court Of Kerala · (2011) 01 KL CK 0145
High Courts04 Jan 2011
S. Santhosh Kumar Vs The Regional Transport Authority and The Chairman
High Court Of Kerala · (2011) 01 KL CK 0144