High Courts20 Jul 2011Allowed
Sebastian and Others Vs V. Krishnankutty, Sajeevan M.K. and United India Insurance Co. Ltd.
High Court Of Kerala · (2011) 07 KL CK 0018
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,271 of 2,719
High Courts20 Jul 2011Allowed
Kumari Sreedevi and others Vs M. D., K.S.R.T.C. and others
High Court Of Kerala · (2011) 3 ILR (Ker) 671
Motor Vehicles Act, 1988 — Section 163, 163A, 166, 168, 173
High Courts20 Jul 2011Allowed
Mency Eldho Vs The State of Kerala and Others
High Court Of Kerala · (2011) 07 KL CK 0014
High Courts20 Jul 2011Allowed
S. Abdul Salam Vs Union of India
High Court Of Kerala · (1999) 3 RCR(Civil) 847
Air Craft Rules, 1934 — Rule 17, 17(1)Aircraft Act, 1934 — Section 5, 5(1)Aircraft Rules, 1934 — Rule 20, 21, 21(1), 21(2), 23
High Courts19 Jul 2011Dismissed
Rehima Beevi Vs D. Rajan, Chamakkalayil House and Others
High Court Of Kerala · (2011) 3 KLJ 597 : (2011) 3 KLT 625
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts19 Jul 2011Dismissed
M. Ramasamy Vs State of Kerala
High Court Of Kerala · (2013) 57 VST 246
Central Sales Tax Act, 1956 — Section 6, 6A
High Courts19 Jul 2011
National Insurance Company Ltd. Vs K.S. Lathika Ors.
High Court Of Kerala · (2011) 3 KLJ 523 : (2011) 3 KLT 412 : (2011) 8 RCR(Civil) 1413
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts19 Jul 2011Allowed
C.P. Saji Vs Union of India and Ors
High Court Of Kerala · (2011) 3 KLJ 791
Advocates Act, 1961 — Section 1, 29, 30, 31, 32Family Courts Act, 1984 — Section 13
High Courts19 Jul 2011
Leotex Vs Union of India
High Court Of Kerala · (2012) 281 ELT 173
Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 12(1)
High Courts19 Jul 2011Allowed
Saji Vs Union of India
High Court Of Kerala · (2011) 3 KLT 936
Advocates Act, 1961 — Section 29, 3(1), 30, 31, 32Criminal Practice Rules, 1999 — Rule 32Family Courts (Procedure) Rules, 1989 — Rule 5
High Courts19 Jul 2011
K.D. Antony Vs Superintendent of Police and Others
High Court Of Kerala · (2011) 3 KLJ 381 : (2011) 3 KLT 361 : (2011) 8 RCR(Civil) 1471
Constitution of India, 1950 — Article 19(1), 226, 47Kerala Abkari Act, 1077 — Section 2, 4, 5, 5(1), 5(3)Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011 — Section 4
High Courts19 Jul 2011Allowed
National Insurance Company Limited Vs K.S. Lathika, Vilavilakom Veedu, Aravind T., Do. Do, T. Athira, Do. Do and Ammini, Do. Do
High Court Of Kerala · (2011) 4 TAC 343
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts19 Jul 2011Dismissed
Rehima Beevi Vs D. Rajan and Others
High Court Of Kerala · (2011) 3 KLJ 597 : (2011) 3 KLT 625
Civil Procedure Code, 1908 (CPC) — Section 60(c)Kerala Co-operative Societies Act, 1969 — Section 37
High Courts18 Jul 2011Allowed
Commissioner of Income Tax, Cochin Vs Raji Sanalkumar
High Court Of Kerala · (2011) 202 TAXMAN 638
Income Tax Act, 1961 — Section 153A, 64(1)
High Courts18 Jul 2011Dismissed
Dr. Shaji K. Joseph, Kurisinkal House Vs Dr. Viswanath, Dental Clinic, Chemmad and Other
High Court Of Kerala · (2011) 07 KL CK 0210
Dental Council (Election) Regulations, 1952 — Regulation 3(4), 9(2)Dentists Act, 1948 — Section 3, 5Kerala Co-operative Societies Rules, 1969 — Rule 35, 35(3)
High Courts18 Jul 2011Allowed
The General Secretary Vs The State of Kerala and The Secretary
High Court Of Kerala · (2011) 07 KL CK 0195
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts18 Jul 2011Allowed
Suma and Others Vs Rajesh P.A and Others
High Court Of Kerala · (2011) 3 KLJ 606 : (2011) 4 KLT 109 : (2011) 6 RCR(Civil) 721
High Courts18 Jul 2011
Cadbury India Limited Vs State of Kerala
High Court Of Kerala · (2012) 49 VST 98 : (2012) 49 VST 134
High Courts18 Jul 2011Allowed
Swathanthra Thozhilali Union Vs Kerala Headload Workers Welfare
High Court Of Kerala · (2011) 3 ILR (Ker) 709 : (2011) 3 KLJ 609
Kerala Headload Workers Act, 1978 — Section 14(8), 18, 18(8), 2, 21
High Courts18 Jul 2011Allowed
Commissioner of Income Tax Vs Raji Sanalkumar
High Court Of Kerala · (2011) 202 TAXMAN 638
Income Tax Act, 1961 — Section 153A, 48, 64(1)