High Courts06 Apr 2011Allowed
Muhamma Clam Marketing Processing Vs The Superintendent of Police and Others
High Court Of Kerala · (2011) 04 KL CK 0010
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,303 of 2,719
High Courts05 Apr 2011Dismissed
Konnallur Jamath Mosque Ananthavur Po and K.K. Saithali Vs State of Kerala and Others
High Court Of Kerala · (2011) 04 KL CK 0058
Constitution of India, 1950 — Article 226
High Courts05 Apr 2011
K. Venugopalan, Headmaster, Govt. L.P. and B. Chandrababu Nair Vs State of Kerala and Others
High Court Of Kerala · (2011) 04 KL CK 0057
High Courts05 Apr 2011
Ragesh G.R. Vs State of Kerala and The Deputy Educational Officer
High Court Of Kerala · (2011) 04 KL CK 0050
High Courts05 Apr 2011Dismissed
T. Antony Vs Union of India (UOI) and Others
High Court Of Kerala · (2011) 04 KL CK 0042
High Courts04 Apr 2011Allowed
Commissioner of Income Tax Vs Heera Construction Co. (P) Ltd.
High Court Of Kerala · (2011) 245 CTR 208 : (2011) 337 ITR 359 : (2012) 210 TAXMAN 112
Income Tax Act, 1961 — Section 132, 158BC, 158BC, 158BC(1), 158BFA(2)
High Courts04 Apr 2011Dismissed
Kunjappan Vs Poulose and Others
High Court Of Kerala · (2011) 04 KL CK 0091
Constitution of India, 1950 — Article 226
High Courts04 Apr 2011Allowed
M.M. Mathew, Thressiakutty Mathew and Jiji Mathew Vs Sub Inspector of Police, Superintendent of Police (Rural), K.V. Varghese and State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0086
Constitution of India, 1950 — Article 226
High Courts04 Apr 2011Dismissed
Aby Sam, Bala Murali Mohan Nair and Sreenath R. Nair Vs State of Kerala and Others
High Court Of Kerala · (2011) 04 KL CK 0061
Constitution of India, 1950 — Article 226
High Courts04 Apr 2011Dismissed
Harish V.K. Vs The Sub Inspector of Police and Others
High Court Of Kerala · (2011) 04 KL CK 0060
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 498A
High Courts04 Apr 2011Allowed
Faizal Vs State of Kerala and Asyath Safiyath B.A.
High Court Of Kerala · (2011) 04 KL CK 0052
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts04 Apr 2011
Bhaskaran Pillai and Anil Bhavan Vs Excise Inspector and State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0048
Kerala Abkari Act, 1077 — Section 63Kerala Spirituous Preparations (Control) Rules, 1969 — Rule 10, 10(1), 17(1), 17(3), 3
High Courts04 Apr 2011
Noushad Vs State of Kerala and Sub Inspector of Police
High Court Of Kerala · (2011) 04 KL CK 0023
High Courts04 Apr 2011Allowed
Malabar Machine Metals Vs The Circle Inspector of Police, The Sub Inspector of Police and The Secretary
High Court Of Kerala · (2011) 04 KL CK 0019
Kerala Headload Workers Rules, 1981 — Rule 26A
High Courts04 Apr 2011
C. Radha, (Headmistress) Vs State of Kerala
High Court Of Kerala · (2011) 04 KL CK 0011
High Courts01 Apr 2011Allowed
Mannady Service Co-op. Bank Ltd. Vs Krishna Kumar and Another
High Court Of Kerala · (2011) 2 ILR (Ker) 504 : (2011) 2 KLJ 745 : (2011) 2 KLJ 734 : (2011) 2 KLT 758
Kerala Co-operative Societies Act, 1969 — Section 69, 80(3)(a)
High Courts01 Apr 2011Dismissed
Mannady Service Co-operative Bank Vs Krishna Kumar and Another
High Court Of Kerala · (2011) 2 ILR (Ker) 619 : (2011) 2 KLJ 748 : (2011) 2 KLJ 745
High Courts01 Apr 2011
V.V. Surendran Vs Thampy and Others
High Court Of Kerala · (2011) 04 KL CK 0088
Constitution of India, 1950 — Article 226
High Courts01 Apr 2011
V.P. Sukumaran, Drawing Teacher Vs State of Kerala and Deputy Director of Education
High Court Of Kerala · (2011) 04 KL CK 0081
High Courts01 Apr 2011
Kamalasanan, Moozhikkal Valiyaveedu Vs State of Kerala and Padmakumari
High Court Of Kerala · (2011) 04 KL CK 0080
Protection of Women From Domestic Violence Act, 2005 — Section 31