High Courts10 Mar 2011Allowed
Ratnakaran, Rejishalayam and Manalthazha Vs The Special Tahsildar (LA) and The Executive Engineer
High Court Of Kerala · (2011) 03 KL CK 0098
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,317 of 2,719
High Courts10 Mar 2011
R.P. Shamsudeen Vs Othayoth Puthiyapurayil Ibrahim and Others
High Court Of Kerala · (2011) 03 KL CK 0088
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 20, 5
High Courts10 Mar 2011Dismissed
Chembra Peak Estates Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2011) 3 ILR (Ker) 170
Biological Diversity Act, 2002 — Section 23, 24, 37Constitution of India, 1950 — Article 21, 300A, 48 A, 51ALand Acquisition Act, 1894 — Section 17(4), 3, 4(1), 5(A)(2), 6(3)
High Courts10 Mar 2011Dismissed
M. Kunhami and Others Vs Chadayamkunnummal Parkum Kulamulla and Others
High Court Of Kerala · (2011) 03 KL CK 0056
High Courts10 Mar 2011Dismissed
P.V. Ravindran Vs State of Kerala, The Chief Engineer and N.B. Babu
High Court Of Kerala · (2011) 03 KL CK 0055
Kerala Public Services Act, 1968 — Section 2(1)
High Courts09 Mar 2011Dismissed
Narayani Gowri and Others Vs Parvathy Padmavathy
High Court Of Kerala · (2011) 2 KLJ 511
Transfer of Property Act, 1882 — Section 92
High Courts09 Mar 2011
Kadeesabi Vs Mohammed Koya
High Court Of Kerala · (2011) 2 KLT 750
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 5
High Courts09 Mar 2011Dismissed
Noorjahan, Nishad, Fathima and Subaida Beevi Vs Ayyappan Pillai
High Court Of Kerala · (2011) 03 KL CK 0332
High Courts09 Mar 2011Allowed
A.T. George '' Georgekutty Vs The State of Kerala and The Executive Engineer
High Court Of Kerala · (2011) 03 KL CK 0308
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts09 Mar 2011Dismissed
The Secretary To Government, The Principal Controller of Defence and The Chief of Naval Staff Vs K.G. Radhakrishnan Nair
High Court Of Kerala · (2011) 03 KL CK 0290
Pension Regulation, 1964 — Rule 78, 92, 92(2)
High Courts09 Mar 2011
K. Geetha, K. Prasanth, K. Premjith and K. Praveen Vs The Special Tahsdiladr (LA)
High Court Of Kerala · (2011) 03 KL CK 0276
High Courts09 Mar 2011Allowed
Sacred Heart Hospital Vs Secretary to Government
High Court Of Kerala · (2011) 2 KLT 15
Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(2), 3A
High Courts09 Mar 2011Allowed
Sr. (Dr) Mercy, Administrators Vs Secretary to Government of Kerala and Tahsildar
High Court Of Kerala · (2011) 2 KLJ 205
Kerala Building Tax Act, 1975 — Section 3, 3(1), 3(2), 3A
High Courts09 Mar 2011
N.E. Thomas Vs The District Collector and The Executive Engineer
High Court Of Kerala · (2011) 03 KL CK 0197
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts09 Mar 2011
E.K. Prabhakaran and Others Vs State of Kerala and Others
High Court Of Kerala · (2011) 03 KL CK 0125
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts09 Mar 2011
Kerala Public Service Commission Vs State Information Commission
High Court Of Kerala · (2011) 2 ILR (Ker) 119 : (2011) 2 KLJ 404 : (2011) 2 KLT 88
Constitution of India, 1950 — Article 19(1)Right to Information Act, 2005 — Section 11, 2, 22, 3, 4
High Courts09 Mar 2011Allowed
G. Reghunaht Varakappillil and G. Domaraja Varakappillil Vs State of Kerala
High Court Of Kerala · (2011) 03 KL CK 0093
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts09 Mar 2011Dismissed
Manu Rajan Vs Kunju Kunjamma
High Court Of Kerala · (2011) 03 KL CK 0087
High Courts09 Mar 2011Allowed
Sindhu Ajayan Vs Damodaran Pillai and Another
High Court Of Kerala · (2011) 3 ILR (Ker) 12 : (2011) 6 RCR(Civil) 603
Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 16, 17
High Courts09 Mar 2011
Woodstruck Furniture Pvt. Ltd. Vs Union of India
High Court Of Kerala · (2012) 190 ECR 17 : (2011) 269 ELT 327
Customs Act, 1962 — Section 128, 17, 17(5)