High Courts28 Mar 2011Allowed
The Federal Bank Ltd. Vs Joseph, Reserve Bank of India, Complainant Redressal Officer and Union of India (UOI)
High Court Of Kerala · (2011) 03 KL CK 0109
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,307 of 2,719
High Courts28 Mar 2011
Omanakuttan Korattiyil Vs Babychen K. Varghese, Jomon and The Oriental Insurance Co. Ltd.
High Court Of Kerala · (2011) 03 KL CK 0103
Motor Vehicles Act, 1988 — Section 166
High Courts28 Mar 2011Allowed
K. Jabbar Vs The Kerala State Road Transport
High Court Of Kerala · (2011) 03 KL CK 0079
High Courts28 Mar 2011
Jojo @ Jojomon Vs State of Kerala
High Court Of Kerala · (2011) 2 ILR (Ker) 789 : (2011) 3 KLJ 25
Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 366Penal Code, 1860 (IPC) — Section 201, 302, 307, 323, 436
High Courts28 Mar 2011
Sreekumara Samajam Vs Thilakan
High Court Of Kerala · (2011) 4 KLJ 383
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11, Order 34 Rule 3Kerala Court Fees and Suits Valuation Act, 1959 — Section 33, 52, 6, 6(3)
High Courts25 Mar 2011
Sivadasan, C. Vs New India Assurance Company Ltd. and Others
High Court Of Kerala · (2011) 2 ILR (Ker) 248
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 3, Order 1 Rule 3A, Order 2 Rule 3, Order 2 Rule 3(1)Court Fees Act, 1870 — Section 27Kerala Court Fees and Suits Valuation Act, 1959 — Section 27
High Courts25 Mar 2011Allowed
Sheela K.P. and Krishnendu Vs The Superintendent of Police and Others
High Court Of Kerala · (2011) 03 KL CK 0313
Constitution of India, 1950 — Article 226
High Courts25 Mar 2011
State of Kerala Vs Sunderasan and The Executive Engineer, K.S.T.P.
High Court Of Kerala · (2011) 03 KL CK 0312
High Courts25 Mar 2011Dismissed
Neela Chinna and others Vs Gangadharan Pillai and others
High Court Of Kerala · (2012) 3 ILR (Ker) 11 : (2012) 3 KLJ 47
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 2(2)Limitation Act, 1963 — Section 5
High Courts25 Mar 2011Dismissed
Limna U.R. Vs The Institute of Human Resources
High Court Of Kerala · (2011) 03 KL CK 0237
High Courts25 Mar 2011
Jose Jacob Vs Sheriff Veettil, Ariff, Basheer and Shajahan
High Court Of Kerala · (2011) 03 KL CK 0190
High Courts25 Mar 2011Allowed
Pathummakunju J. Vs Government of Kerala, The Dist. Education Officer and The Headmaster
High Court Of Kerala · (2011) 03 KL CK 0136
High Courts25 Mar 2011Allowed
Beena Paul, Higher Secondary Vs State of Kerala, The Director of Higher Secondary and The Manager, ST. John''s Higher Secondary
High Court Of Kerala · (2011) 03 KL CK 0096
High Courts25 Mar 2011Allowed
Joemon Joseph Vs Tahsildar
High Court Of Kerala · (2011) 2 KLT 1007
Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 226Kerala Government Land Assignment Act, 1960 — Section 4, 5, 7
High Courts25 Mar 2011Dismissed
Sukumaran Nadar Vs Circle Inspector of Police and Others
High Court Of Kerala · (2011) 03 KL CK 0060
Constitution of India, 1950 — Article 226
High Courts25 Mar 2011
D.L. Rasalam, ''kadaleevanam'' Vs The Kerala Agricultural University
High Court Of Kerala · (2011) 03 KL CK 0051
Kerala State and Subordinate Services Rules, 1958 — Rule 17
High Courts25 Mar 2011Dismissed
Dr. P. Satheesha Nambiar and Another Vs The University of Calicut and Others
High Court Of Kerala · (2012) 4 KLJ 14
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 234B
High Courts24 Mar 2011
Union of India and Others Vs P. Rajagopalan
High Court Of Kerala · (2011) 3 KLJ 127
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts24 Mar 2011
Union of India Vs Rajagopalan
High Court Of Kerala · (2011) 3 ILR (Ker) 4 : (2011) 3 KLT 11
Central Civil Services (Pension) Rules, 1972 — Rule 40Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts24 Mar 2011
Saji, D Vs State of Kerala and Others
High Court Of Kerala · (2011) 03 KL CK 0344