COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,314 of 2,719

High Courts16 Mar 2011Allowed

Gopachandran Nair Vs Principal Secretary to Government

High Court Of Kerala · (2011) 2 KLJ 505 : (2011) 2 KLT 257

Abkari Shops Departmental Management Rules, 1972 — Rule 13Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 12, 5(10), 5(15), 5(16)

High Courts16 Mar 2011Dismissed

Vijay R. Shinde Vs Assistant Commissioner of Customs (Preventive)

High Court Of Kerala · (2011) 271 ELT 167

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245Customs Act, 1962 — Section 108, 111, 113, 121, 123

High Courts15 Mar 2011Dismissed

Vilasini. K.S. Vs State of Kerala, The Deputy Director of Education and The Assistant Educational Officer

High Court Of Kerala · (2011) 03 KL CK 0333

High Courts15 Mar 2011Allowed

Pragathi Rubber Mills and Others Vs Paragon Rubber Industries

High Court Of Kerala · (2011) 4 KLJ 666

Civil Procedure Code, 1908 (CPC) — Section 20Copyright Act, 1957 — Section 2, 62, 62(2)Trade Marks Act, 1999 — Section 134

High Courts15 Mar 2011

K. Ummer Vs State of Kerala

High Court Of Kerala · (2011) 185 ECR 285

Kerala General Sales Tax Act, 1963 — Section 17(4), 17(5A), 19(1), 23(3), 23(3A)

High Courts15 Mar 2011

Gayathridevi S. and Jinabala N.S. Vs The Director, State of Kerala and Binuly B.L.

High Court Of Kerala · (2011) 03 KL CK 0129

High Courts15 Mar 2011

State of Kerala Vs M.P. Joseph

High Court Of Kerala · (2011) 03 KL CK 0091

High Courts15 Mar 2011Dismissed

P.I. Farook Vs The District Collector and Others

High Court Of Kerala · (2011) 03 KL CK 0043

High Courts15 Mar 2011Dismissed

N.P. Ahammed Vs Abdul Latheef and Another

High Court Of Kerala · (2011) 2 KLJ 858 : (2011) 2 KLT 889

Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 372, 374, 377, 378Penal Code, 1860 (IPC) — Section 279, 304

High Courts15 Mar 2011Dismissed

Kerala Forest Development Corporation Vs K.G. Sasidharan Pillai and Others

High Court Of Kerala · (2011) 03 KL CK 0021

High Courts15 Mar 2011Dismissed

Kunhi Mohammed, V. and Others Vs State of Kerala and Others

High Court Of Kerala · (2013) 1 ILR (Ker) 499 : (2012) 3 KLJ 676

Kerala Education Rules, 1959 — Rule 5(3)

High Courts14 Mar 2011Dismissed

Hamsa Vs District Registrar General

High Court Of Kerala · (2011) 3 ILR (Ker) 95 : (2011) 3 KLT 64

Kerala Registration Rules, 1958 — Rule 191, 67Kerala Stamp Act, 1959 — Section 15, 21, 22, 33(1), 37(2)Registration Act, 1908 — Section 32, 32A, 34, 35, 71

High Courts14 Mar 2011Dismissed

Asset Homes (P) Ltd. Vs State of Kerala

High Court Of Kerala · (2011) 2 ILR (Ker) 211 : (2011) 2 KLT 1

Kerala Municipalities Act, 1994 — Section 381, 382, 387, 398, 406Kerala Municipality Building Rules, 1999 — Rule 11, 11(1), 11(3), 4, 5

High Courts14 Mar 2011Dismissed

S. Thankamony Amma Vs The State of Kerala, The Sub Inspector of Police and Vijayakumaran Nair

High Court Of Kerala · (2011) 03 KL CK 0303

Constitution of India, 1950 — Article 226

High Courts14 Mar 2011

Mohammed Haneefa Vs Salim

High Court Of Kerala · (2011) 4 JCR 252 : (2011) 2 KLT 200

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 17

High Courts14 Mar 2011

P.S. Suresh kumar Vs State of Kerala and Others

High Court Of Kerala · (2011) 03 KL CK 0263

High Courts14 Mar 2011

George Thomas Olickal Vs The Chief Secretary To Government and Others

High Court Of Kerala · (2011) 03 KL CK 0257

High Courts14 Mar 2011

Thomas N.C. Vs Director of Public Instructions and Others

High Court Of Kerala · (2011) 2 KLT 654

Kerala Education Rules, 1959 — Rule 51A, 52

High Courts14 Mar 2011Dismissed

Harrisons Malayalam Ltd. Vs The Assistant Commissioner of Income

High Court Of Kerala · (2011) 03 KL CK 0224

Income Tax Act, 1961 — Section 260A, 37(1)

High Courts14 Mar 2011

Mahesh T.S. Vs State of Kerala and Others

High Court Of Kerala · (2011) 03 KL CK 0220