High Courts22 Jul 2011
Mrs. Lalithamba Kurup Vs The State of Kerala and The Central Board of Secodnary Education
High Court Of Kerala · (2011) 07 KL CK 0196
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,268 of 2,719
High Courts22 Jul 2011
M. Noushad, Hindi Teacher Vs The State of Kerala and Others
High Court Of Kerala · (2011) 07 KL CK 0174
High Courts22 Jul 2011
P. Sasidharan Vs The Director of Public Instruction, The Deputy Director of Education, Sri. A.M. Padmanabhan and The State of Kerala
High Court Of Kerala · (2011) 07 KL CK 0161
High Courts22 Jul 2011
Purushothaman Vs Radhakrishnan and C.R. Rohit Krishnan
High Court Of Kerala · (2011) 07 KL CK 0152
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Jul 2011Allowed
Nisha and Reteesh Vs State of Kerala and Sub Inspector of Police
High Court Of Kerala · (2011) 07 KL CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 379, 420
High Courts22 Jul 2011
Preena P.V. Vs The State of Kerala, The Director of Public Instruction, The Assistant Educational Officer and The Manager
High Court Of Kerala · (2011) 07 KL CK 0118
High Courts22 Jul 2011
Chikku. A.M. Vs State of Kerala and Others
High Court Of Kerala · (2011) 07 KL CK 0110
High Courts22 Jul 2011
Little Flower English Medium School Vs The State of Kerala and Others
High Court Of Kerala · (2011) 07 KL CK 0109
High Courts22 Jul 2011Dismissed
K.K. Joseph Vs The State of Kerala and Others
High Court Of Kerala · (2011) 07 KL CK 0108
High Courts22 Jul 2011Dismissed
National Insurance Company Ltd. Vs P.C. Chacko and Other
High Court Of Kerala · (2011) 4 ILR (Ker) 17 : (2011) 3 KLJ 449
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 147, 149, 163A, 165, 166
High Courts22 Jul 2011
P. Subaida Vs The State of Kerala, The Assistant Educational Officer and The Manager
High Court Of Kerala · (2011) 07 KL CK 0074
Kerala Education Rules, 1959 — Rule 51A
High Courts22 Jul 2011
K. Sami Vs Branch Manager, Bank of India, Authorised Officer and Chief Manager and Arun P. Samuel, Proprietor
High Court Of Kerala · (2011) 3 KLT 554 : (2011) 6 RCR(Civil) 2049
Limitation Act, 1963 — Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 13(4), 14, 17, 17(1)
High Courts22 Jul 2011Allowed
Rasoja Haridas Vs K.V. Balachandran and Others
High Court Of Kerala · (2011) 3 KLJ 526 : (2011) 6 RCR(Civil) 764
Representation of the People Act, 1951 — Section 117, 117(1), 118, 86, 86(1)
High Courts22 Jul 2011Allowed
A. Ali, Beevi, Nisha and Sihab Vs Abdulkhader, Basheer and The Orinental Insurance Company Limited
High Court Of Kerala · (2011) 07 KL CK 0034
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts22 Jul 2011Allowed
Ganesh Kumar Vs Sreedhara Shetty and Another
High Court Of Kerala · (2011) 4 KLJ 274 : (2011) 4 KLT 338
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 313(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jul 2011
Sarachandran Nair Vs Circle Inspector of Police, Sub Inspector of Police and Sarasu Kuriakose
High Court Of Kerala · (2011) 07 KL CK 0012
High Courts22 Jul 2011
Swasraya Karshaka Samithy Vs Superintendent of Police and Others
High Court Of Kerala · (2011) 07 KL CK 0011
Constitution of India, 1950 — Article 226
High Courts21 Jul 2011Dismissed
Omanakuttan Pilla Vs State Bank of India, Anandakumar
High Court Of Kerala · (2011) 07 KL CK 0206
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d)
High Courts21 Jul 2011
Jayasree Vs State of Kerala and Others
High Court Of Kerala · (2011) 07 KL CK 0200