High Courts14 Mar 2011
T.M. Rajan Vs State of Kerala and The Secretary
High Court Of Kerala · (2011) 03 KL CK 0207
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,315 of 2,719
High Courts14 Mar 2011Allowed
Dr. Usha Nair Vs The Manager, The Mahatma Gandhi University, Director of Collegiate Education and The Deputy Director of Collegiate
High Court Of Kerala · (2011) 03 KL CK 0205
High Courts14 Mar 2011Allowed
C.R. Dhanya, Lecturer, Department Vs University of Kerala and Others
High Court Of Kerala · (2011) 03 KL CK 0203
High Courts14 Mar 2011Allowed
Chandran '' Thampi Vs The Director General of Police and Others
High Court Of Kerala · (2011) 03 KL CK 0196
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8)Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 6Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts14 Mar 2011Dismissed
Ismayil Vs Deputy Tahsildar, Sub Inspector of Police, District Collector and State of Kerala
High Court Of Kerala · (2011) 2 ILR (Ker) 164 : (2011) 2 KLJ 414 : (2011) 2 KLT 322
Constitution of India, 1950 — Article 21, 243(W), 243G, 245, 246Criminal Procedure Code, 1973 (CrPC) — Section 102Drugs and Cosmetics Act, 1940 — Section 22(2), 22(4)
High Courts14 Mar 2011
M/s. Asset Home (P) Ltd. and Another Vs State of Kerala and Another
High Court Of Kerala · (2011) 2 KLJ 473 : (2011) 1 KLT 1084
Kerala Municipality Building Rules, 1999 — Rule 11(1)
High Courts14 Mar 2011Dismissed
Smt. Ponnamma K.N. and Chellamma Vs Venunathan Nair and Another
High Court Of Kerala · (2011) 03 KL CK 0165
High Courts14 Mar 2011Allowed
M.K. Vasavan Vs The Sub Inspector of Police, The Circle Inspector of Police and The Superintendent of Police
High Court Of Kerala · (2011) 03 KL CK 0143
High Courts14 Mar 2011
V. Subhashchandran Vs Thankamony and Others
High Court Of Kerala · (2011) 03 KL CK 0120
High Courts14 Mar 2011
Peter Vs State of Kerala
High Court Of Kerala · (2011) 2 KLT 68
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173(2), 227, 228Evidence Act, 1872 — Section 114A, 24, 25, 26, 30
High Courts14 Mar 2011Allowed
The Secretary Vs The Special Tahsildar (LA) and Others
High Court Of Kerala · (2011) 03 KL CK 0107
High Courts14 Mar 2011Dismissed
The Commissioner of Income Tax Vs Assyst International (P) Ltd.
High Court Of Kerala · (2011) 3 KLT 7 SN
Finance Act, 2003 — Section 10A(9)Income Tax Act, 1961 — Section 10A, 10A(9), 80HHE
High Courts14 Mar 2011Dismissed
Aleyamma Abraham and Selin P. Rini Vs Secretary to Government, District Educational Officer and Manager, Victory Vocational Higher
High Court Of Kerala · (2011) 03 KL CK 0075
High Courts14 Mar 2011Dismissed
Gopinathan Vs K.N. Ravichandran
High Court Of Kerala · (2011) 3 ILR (Ker) 107
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17, 151, 152, 153
High Courts14 Mar 2011Allowed
Ashraf Vs State of Kerala
High Court Of Kerala · (2011) 2 KLT 211
Kerala Abkari Act, 1077 — Section 15C, 55
High Courts14 Mar 2011
Lakshmi Karthikeyan Vs State of Kerala and The Chairman, Port Trust
High Court Of Kerala · (2011) 03 KL CK 0045
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts14 Mar 2011Dismissed
K.V. Paul Vs The State of Kerala
High Court Of Kerala · (2011) 2 KLJ 688 : (2011) 46 VST 86
Kerala Value Added Tax Act, 2003 — Section 6(1), 6(5), 67
High Courts14 Mar 2011Dismissed
P.A. Hamsa Vs The District Registrar General
High Court Of Kerala · (2011) 3 KLJ 353 : (2011) 8 RCR(Civil) 831
Kerala Stamp Act, 1959 — Section 2(d), 33(1), 35, 37(2)Registration Act, 1908 — Section 32, 32A, 34, 71, 71Transfer of Property Act, 1882 — Section 54, 7
High Courts14 Mar 2011Dismissed
K.V. Paul Vs State of Kerala
High Court Of Kerala · (2011) 46 VST 86
Kerala Value Added Tax Act, 2003 — Section 6(5)
High Courts14 Mar 2011Allowed
P. Yasodharan Vs The Superintendent of Police and Others
High Court Of Kerala · (2011) 03 KL CK 0017
Constitution of India, 1950 — Article 226