High Courts14 Mar 2011Allowed
Lathika Karthikeyan Vs Leela
High Court Of Kerala · (2011) 3 KLT 231 : (2011) 4 RCR(Civil) 288 : (2011) 4 RCR(Civil) 288
Hindu Succession Act, 1956 — Section 14(1)Hindu Womens Right to Property Act, 1937 — Section 3
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,316 of 2,719
High Courts11 Mar 2011
M/s Essar Telecom Infrastructure (P) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2011) 2 KLJ 335
Constitution of India, 1950 — Article 142, 21, 226, 243G, 246Environment (Protection) Act, 1986 — Section 23Evidence Act, 1872 — Section 45
High Courts11 Mar 2011
N. Ali, P. Balan Nair, Manager, N.K. Viswanathan Nair and A.V. Abdulla, Manager Vs State of Kerala, The Director of Public Instructions, The District Educational Officer and Naduvannur South, A.M.U.P. School
High Court Of Kerala · (2011) 03 KL CK 0284
Kerala Education Rules, 1959 — Rule 2, 2A
High Courts11 Mar 2011Dismissed
Indira T.K. and Shini A.V., Sales Helpers Vs Fredy J. and Others
High Court Of Kerala · (2011) 03 KL CK 0275
High Courts11 Mar 2011
K.K. Narayanan Vs Sri. Prem chandra
High Court Of Kerala · (2011) 03 KL CK 0252
High Courts11 Mar 2011Dismissed
Archana. N. Vs Pathanamthitta District Co-Operative, The Authorized Officer and P.G. Anil kumar
High Court Of Kerala · (2011) 03 KL CK 0209
High Courts11 Mar 2011Allowed
Siemens Limited Vs The State of Kerala
High Court Of Kerala · (2011) 03 KL CK 0095
Kerala General Sales Tax Act, 1963 — Section 29A(4)
High Courts11 Mar 2011
K.G. Venuga Vs State of Kerala, The Director of Public Instructions and The Assistant Educational Officer
High Court Of Kerala · (2011) 03 KL CK 0074
High Courts11 Mar 2011Dismissed
Renjith E.P, Ettungappady House and Purushothaman E.P Vs The Kerala State Electricity Board and The Chief Engineer (HRM)
High Court Of Kerala · (2011) 03 KL CK 0054
High Courts11 Mar 2011
Sherly Vs Sukumari Amraa and Others
High Court Of Kerala · (2011) 3 ILR (Ker) 386 : (2011) 3 KLJ 177 : (2011) 8 RCR(Civil) 1447
Civil Procedure Code Amendment Act, 1976 — Section 24, 24(5)Family Courts Act, 1984 — Section 7, 7(1), 8, 8(1)
High Courts11 Mar 2011
All Kerala Plastic Dealer Association and Others Vs Union of India and Others
High Court Of Kerala · (2011) 3 KLJ 591
Penal Code, 1860 (IPC) — Section 166
High Courts11 Mar 2011
All Kerala Plastic Dealers Vs Union of India and others
High Court Of Kerala · (2011) 3 ILR (Ker) 773 : (2011) 3 KLT 666
Penal Code, 1860 (IPC) — Section 166Plastic Waste (Management and Handling) Rules, 2011 — Rule 5
High Courts11 Mar 2011
Manager, Eravannoor A.U.P. School and Others Vs State of Kerala and Others
High Court Of Kerala · (2011) 2 ILR (Ker) 301 : (2011) 2 KLJ 788
Constitution of India, 1950 — Article 19(1), 226, 30, 30(1)Kerala Education (Amendment) Rules, 2010 — Rule 6Kerala Education Act, 1958 — Section 10, 11, 13, 2, 2(6)
High Courts10 Mar 2011Allowed
Saradamma Vs State of Kerala
High Court Of Kerala · (2011) 03 KL CK 0304
Land Acquisition Act, 1894 — Section 28
High Courts10 Mar 2011Allowed
Thresiamma and Others Vs State of Kerala and The Manager, Fedral Bank Ltd.
High Court Of Kerala · (2011) 03 KL CK 0286
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts10 Mar 2011Dismissed
Calicut Granites (Pvt) Ltd. Vs Intelligence Officer Investigation and Commissioner of Commercial Taxes
High Court Of Kerala · (2011) 03 KL CK 0279
Kerala General Sales Tax Act, 1963 — Section 45A, 7
High Courts10 Mar 2011
Sujesh J. Mathew and S.M. Nazeer Vs State of Kerala
High Court Of Kerala · (2011) 03 KL CK 0256
High Courts10 Mar 2011
Shajudeen E.A. Vs The Commercial Tax Officer, The Deputy Commissioner, Commercial Taxes, The Deputy Tahsildar Revenue Recovery and N.J. Thomas and Co.
High Court Of Kerala · (2011) 03 KL CK 0251
High Courts10 Mar 2011
N.A. Muhammed Asraf Vs A.K. Abdulla
High Court Of Kerala · (2011) 03 KL CK 0238
High Courts10 Mar 2011
O.P. Alippu Vs The District Collector
High Court Of Kerala · (2011) 03 KL CK 0222
Land Acquisition Act, 1894 — Section 28