High Courts07 Apr 2011Dismissed
The Thiruvilwamala Grama Panchayath Vs The State of Kerala and Others
High Court Of Kerala · (2011) 04 KL CK 0073
Kerala Panchayat Raj Act, 1994 — Section 191
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,302 of 2,719
High Courts07 Apr 2011Allowed
A. Sunil Kumar Vs The Commissioner of Police, The Circle Inspector of Police and Devakumar, Returning Officer
High Court Of Kerala · (2011) 04 KL CK 0065
High Courts07 Apr 2011Dismissed
Venjaramoodu M. Ziyad Vs Union of India (UOI) and Others
High Court Of Kerala · (2011) 04 KL CK 0047
Constitution of India, 1950 — Article 19(1)
High Courts07 Apr 2011
Viji P. Issac, Chairman Vs Kerala State Housing Board, The Regional Engineer and The Chairman, Kerala State
High Court Of Kerala · (2011) 04 KL CK 0043
High Courts07 Apr 2011Dismissed
Clint J. Fernandez and Josephine Joseph Vs The Sub Inspector of Police, Felcy Joseph and James Peter
High Court Of Kerala · (2011) 04 KL CK 0041
High Courts07 Apr 2011Dismissed
Sreedharan Namboothiri, Valsala Devi Antherjanam and Venukuttan Namboothiri Vs Circle Inspector of Police and Others
High Court Of Kerala · (2011) 04 KL CK 0040
Constitution of India, 1950 — Article 226
High Courts07 Apr 2011Allowed
Manager, M.T.M. Higher Secondary School Vs State of Kerala and Others
High Court Of Kerala · (2011) 2 ILR (Ker) 647 : (2011) 2 KLJ 809 : (2011) 2 KLJ 805 : (2011) 3 KLT 22 SN : (2011) 2 UPLBEC 248 : (2012) 51 VST 309
Kerala Education Rules, 1959 — Rule 12
High Courts06 Apr 2011
Wireless T.T. Info Services Ltd. Vs S.I. of Police
High Court Of Kerala · (2011) 2 KLT 820 : (2011) 6 RCR(Civil) 815
Kerala Municipality Building Rules, 1999 — Rule 12, 126, 13, 14, 141Kerala Panchayat Raj Act, 1994 — Section 233Municipalities Act, 1994 — Section 387, 390, 391, 392, 406
High Courts06 Apr 2011Dismissed
M.M. Mathai Vs Elizabeth Xavier and Others
High Court Of Kerala · (2011) 2 KLJ 740
Constitution of India, 1950 — Article 245, 245(1)University Grants Commission Act, 1956 — Section 26
High Courts06 Apr 2011Dismissed
Hamsath Beevi Vs Saffiyath Beevi
High Court Of Kerala · (2011) 3 KLJ 179
Civil Procedure Code, 1908 (CPC) — Section 151, 153, 47
High Courts06 Apr 2011Dismissed
Jancy Rani. A.K. Vs The University of Kerala, The Vice Chancellor, The Manager and The Principal
High Court Of Kerala · (2011) 04 KL CK 0079
High Courts06 Apr 2011Dismissed
Dr. Saurabh Jain, Dr. Karamveer Singh Sabharwal and Dr. Puneet Gulati Vs State of Kerala and Medical Council of India (MCI)
High Court Of Kerala · (2011) 3 ILR (Ker) 935 : (2011) 2 KLJ 305 : (2011) 1 KLJ 657 : (2011) 2 KLT 646
Constitution of India, 1950 — Article 14, 15, 15(1), 19(1), 21Kerala Judicial Service Rules, 1991 — Rule 10, 10(1), 7
High Courts06 Apr 2011Dismissed
Seethamma Panickathil and Shanavas Panicker S. Vs Director General of Police (Law and Order) and Others
High Court Of Kerala · (2011) 04 KL CK 0055
Constitution of India, 1950 — Article 226
High Courts06 Apr 2011Dismissed
Sajeesh Babu Vs N.K. Santhosh
High Court Of Kerala · (2011) 04 KL CK 0051
High Courts06 Apr 2011Allowed
Vadakkal Warehouses Vs The Superintendent of Police and Others
High Court Of Kerala · (2011) 04 KL CK 0049
Constitution of India, 1950 — Article 226
High Courts06 Apr 2011
P.V. Nathan Vs The District Educational Officer and Smt. K. Indira, H.S.A., V.I.M. High School
High Court Of Kerala · (2011) 04 KL CK 0045
High Courts06 Apr 2011Dismissed
Ambika Kumary Vs State of Kerala
High Court Of Kerala · (2011) 3 CivCC 66 : (2011) 2 ILR (Ker) 625 : (2011) 2 KLJ 636 : (2011) 2 KLT 673 : (2012) 1 RCR(Civil) 798
Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 19(5), 20, 20(5), 20(6)
High Courts06 Apr 2011Allowed
Sreedharan, A. Vs Dy. S.P. of Police
High Court Of Kerala · (2011) 2 ILR (Ker) 918
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 120B, 409, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts06 Apr 2011
Rahima Vs The State of Kerala, The Sub Divisional Magistrate and Razzak
High Court Of Kerala · (2011) 04 KL CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137
High Courts06 Apr 2011Allowed
A. Sreedharan Vs State
High Court Of Kerala · (2011) 3 KLJ 42
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Penal Code, 1860 (IPC) — Section 120B, 409, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(1)d), 13(2)