High Courts21 Mar 2011
Jos. I. Ambookan, Manager Vs District of Public Instructions, The Deputy Director of Education and Assistant Educational Officer
High Court Of Kerala · (2011) 03 KL CK 0314
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,311 of 2,719
High Courts21 Mar 2011
Chakkalakkal C.G. John Vs Koyikkal Thresiamma and Koyikkal Jogi George
High Court Of Kerala · (2011) 03 KL CK 0310
High Courts21 Mar 2011
State of Kerala, Secretary to Government of Kerala, Director of Higher Secondary Education and Deputy Director of Collegiate Education Vs Anni Antony and Others
High Court Of Kerala · (2011) 03 KL CK 0288
High Courts21 Mar 2011
Mary Cruz S. Vs State of Kerala, District Educational Officer, Assistant Educational Officer and The Manager
High Court Of Kerala · (2011) 03 KL CK 0282
High Courts21 Mar 2011Dismissed
T.P. Geetha Vs State of Kerala, The District Educational Officer and The General Manager, S.N.D.P. Yogam
High Court Of Kerala · (2011) 03 KL CK 0265
High Courts21 Mar 2011
The Manager and Manikandadas Vs The Assistant Educational Officer and Others
High Court Of Kerala · (2011) 03 KL CK 0264
High Courts21 Mar 2011
Parayullaparambath Sreedharan Vs Arimbil Neena Kumari and Sister Arimbil Veettil Nayanthara
High Court Of Kerala · (2011) 03 KL CK 0239
High Courts21 Mar 2011
Antony Joseph, H.S.S.T (Jr.), P.H.S.S. Vs State of Kerala and Others
High Court Of Kerala · (2011) 03 KL CK 0217
Kerala Education Rules, 1959 — Rule 3
High Courts21 Mar 2011
Suresh Lal Vs Drugs Controller
High Court Of Kerala · (2011) 1 KLT 604
Drugs and Cosmetics Rules, 1945 — Rule 61Essential Commodities Act, 1955 — Section 3
High Courts21 Mar 2011Dismissed
Sreya Vinod Vs The Director of Public Instruction, Deputy Director (Education), The Asisstant Educational Officer and The Manager
High Court Of Kerala · (2011) 03 KL CK 0188
High Courts21 Mar 2011Allowed
Rajaji Mathew Thomas Vs The Election Commission of India, The Chief Electoral Officer, State of Kerala and Principal Secretary
High Court Of Kerala · AIR 2011 Ker 109 : (2011) 3 KLT 72 SN : (2011) 6 RCR(Civil) 793
Constitution of India, 1950 — Article 226, 32, 324
High Courts21 Mar 2011
Roma Mathew Vs State of Kerala, The Secretary to Government and The Director of Medical Education
High Court Of Kerala · (2011) 03 KL CK 0160
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts21 Mar 2011
V.N. Ajayakumar Vs State of Kerala and The Director of Technical Education
High Court Of Kerala · (2011) 03 KL CK 0158
High Courts21 Mar 2011
George Varghese Vs Director of Higher Secondary Education, State of Kerala and Regional Deputy Director
High Court Of Kerala · (2011) 03 KL CK 0157
High Courts21 Mar 2011
T.R. Seema, U.P.S.A., P.M.U.P. School Vs The Assistant Educational Officer, The Director of Public, The State of Kerla and The Manager, P.M.U.P. Shcool
High Court Of Kerala · (2011) 03 KL CK 0152
High Courts21 Mar 2011Dismissed
R. Ravikumar Vs Union of India (UOI) and Others
High Court Of Kerala · (2011) 03 KL CK 0131
Constitution of India, 1950 — Article 226
High Courts21 Mar 2011Allowed
State of Kerala and The Executive Engineer Vs Smt. Thressia, Sri. Joseph, Antony and Anwar
High Court Of Kerala · (2011) 03 KL CK 0122
Land Acquisition Act, 1894 — Section 23, 23(1A), 28
High Courts21 Mar 2011
Dr. P.C. Antony, Associate Processor Vs Kerala Agricultural University, The Controllr, Kerala Agricultural and The Dean, Kelappaji College
High Court Of Kerala · (2011) 03 KL CK 0119
High Courts21 Mar 2011Dismissed
Mariyamma Baby Vs District Superintendent of Police and Others
High Court Of Kerala · (2011) 03 KL CK 0065
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 304