High Courts02 Jun 2011Dismissed
V.P. Mammad Koya Vs Muthoor Leasing and Finance Ltd., M. Abdul Rasheed and K.T. Zakeer Hussain
High Court Of Kerala · (2011) 06 KL CK 0128
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,286 of 2,719
High Courts02 Jun 2011
Kandambath Acham Veettil Vs K.U. Govinda Poduval
High Court Of Kerala · (2011) 06 KL CK 0123
Hindu Marriage Act, 1955 — Section 9
High Courts02 Jun 2011Allowed
Ummani N.M. Vs Kumari T.K.
High Court Of Kerala · (2011) 06 KL CK 0110
Kerala Panchayat Raj Act, 1994 — Section 102(1)
High Courts02 Jun 2011Allowed
Yoosuf Kunju and Another Vs The State of Kerala and Another
High Court Of Kerala · (2011) 06 KL CK 0108
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1), 9(3)
High Courts02 Jun 2011
G. Manoj Kumar Vs Kuruvilassery Service Co-Operative Bank and The Joint Registrar of Co-Operative
High Court Of Kerala · (2011) 06 KL CK 0107
High Courts02 Jun 2011Allowed
Thambayi Amma Vs Union of India (UOI)
High Court Of Kerala · (2011) 3 ILR (Ker) 50 : (2011) 3 KLT 105
Penal Code, 1860 (IPC) — Section 147, 148, 307, 332
High Courts02 Jun 2011Allowed
Vesu Vs Kamalakshy and Others
High Court Of Kerala · (2011) 06 KL CK 0073
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 12(2), 12(3), 12(4), 22(2)
High Courts02 Jun 2011
Shebeer Vs State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 341
High Courts02 Jun 2011
Rafeeq Vs The Sub Inspector of Police and State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0064
Penal Code, 1860 (IPC) — Section 279, 304, 337
High Courts02 Jun 2011
K.G. Suresh Kumar Vs State of Kerala, The Director of Public Instructions, The District Educational Officer and The Manager, Edappon High School
High Court Of Kerala · (2011) 06 KL CK 0047
High Courts02 Jun 2011Allowed
Mathew. N.J. Vs The State of Kerala and Others
High Court Of Kerala · (2011) 3 ILR (Ker) 45 : (2011) 3 KLJ 200 : (2011) 3 KLT 1 : (2011) 8 RCR(Civil) 1369
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Kerala Forest Act, 1961 — Section 26, 27(1)(e)(iii), 55, 56, 57Motor Vehicles Act, 1988 — Section 86(5)
High Courts01 Jun 2011Dismissed
Mohammed Mamouth Matwally Ghali.Proprie Vs Kerala Automobiles Ltd.
High Court Of Kerala · (2011) 3 KLJ 391
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(2), 37(1)Civil Procedure Code, 1908 (CPC) — Section 89
High Courts01 Jun 2011Dismissed
John Vs Changanacherry Municipality
High Court Of Kerala · (2011) 3 KLT 5 : (2011) 8 RCR(Civil) 1392
Kerala Panchayat Raj Act, 1994 — Section 271F(1), 271J
High Courts01 Jun 2011Dismissed
P. Padmadaya Vs State of Kerala, The Director and The Project Officer
High Court Of Kerala · (2011) 06 KL CK 0219
High Courts01 Jun 2011
V.V. Suresh Vs The State of Kerala and Urban Chits Private Limited
High Court Of Kerala · (2011) 06 KL CK 0218
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jun 2011
M.K. Lalitha Vs C. Pavithran and The State of Kerala
High Court Of Kerala · (2011) 06 KL CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jun 2011
Sivaprakash P. Vs Deepa K.P.
High Court Of Kerala · (2011) 06 KL CK 0189
Hindu Marriage Act, 1955 — Section 13B
High Courts01 Jun 2011Dismissed
Mohammed Mamdouh Matwally Ghali Vs Kerala Automobiles Ltd.
High Court Of Kerala · (2011) 3 ILR (Ker) 283 : (2011) 3 KLJ 391 : (2011) 8 RCR(Civil) 1590
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37(1)Civil Procedure Code, 1908 (CPC) — Section 89
High Courts01 Jun 2011Dismissed
T. Meerabai Vs K.T. Kanaran, Kalliani, Vijayaraj and Beena
High Court Of Kerala · (2011) 06 KL CK 0158
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11(3)
High Courts01 Jun 2011Dismissed
Vineetha Skaria and Prasad Vs S.I. of Police and Others
High Court Of Kerala · (2011) 06 KL CK 0153
Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 19