High Courts07 Mar 2011
Jose Kurien Vs Kerala State Electricity Board, Assistant Executive Engineer and Deputy Chief Engineer
High Court Of Kerala · (2011) 03 KL CK 0213
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,320 of 2,719
High Courts07 Mar 2011Dismissed
Stani Varghese Vs State of Kerala and The Director of Panchayath
High Court Of Kerala · (2011) 03 KL CK 0212
High Courts07 Mar 2011Dismissed
Muhammed Rahees Vs Sub Inspector Mangada and Asgar Ali, Convener, Foot Ball Committee
High Court Of Kerala · (2011) 03 KL CK 0167
High Courts07 Mar 2011
Merina and Merina Victor, Regina @ Regina Joji and Serina @ Serina Ajith Vs State of Kerala and Others
High Court Of Kerala · (2011) 03 KL CK 0166
High Courts07 Mar 2011
K.G. Ajimon, T.A. Raju and Thankachan Thomas Vs The Welfare Fund Inspector and The Deputy Commissioner of Excise
High Court Of Kerala · (2011) 03 KL CK 0148
High Courts07 Mar 2011
Thomas Karakkavayalil Vs The Registrar of Co-operative Societies, The Joint Registrar of Co-operative, The Murikkasseri Service Co-operative and The Asst.Registrar of Co-operative
High Court Of Kerala · (2011) 03 KL CK 0146
High Courts07 Mar 2011Dismissed
P.R. Uthaman Vs Kerala State Election Commission and Another
High Court Of Kerala · (2011) 2 KLJ 608 : (2011) 2 KLJ 604 : (2011) 2 KLT 715 : (2011) 6 RCR(Civil) 853
Kerala Municipalities Act, 1994 — Section 40, 40(1), 40(2), 40(3)
High Courts07 Mar 2011Dismissed
Kerala State Electricity Board, Chief Engineer (HRM) and Deputy Chief Engineer (HRM) Vs P.K. Indira, Sweepr Grade III, K.P. Subaida, Lineman/II and Selvi, Lineman/II
High Court Of Kerala · (2011) 03 KL CK 0041
High Courts07 Mar 2011Dismissed
Noorjahan M. Vs Government of India and Others
High Court Of Kerala · (2011) 03 KL CK 0027
High Courts07 Mar 2011
The Paraur Handloom Weavers Co-Operative Vs The Regional Director, Recovery Officer, The Secretary to Government and District Labour Officer
High Court Of Kerala · (2011) 03 KL CK 0026
Employees State Insurance Act, 1948 — Section 87
High Courts04 Mar 2011
C.V. Lawrance Vs The Assistant Labour Commissioner and The Base Victualling Officer
High Court Of Kerala · (2011) 03 KL CK 0255
Industrial Disputes Act, 1947 — Section 33C(2), 33C(4)
High Courts04 Mar 2011
M.M. Hamza, Convener Vs Kerala State Wakf Board and Others
High Court Of Kerala · (2011) 03 KL CK 0254
High Courts04 Mar 2011Dismissed
The Kerala State Co-Operative Rubber Vs The Co-Operative Arbitration Court and Smt. Leelamma Augustine, Junior
High Court Of Kerala · (2011) 03 KL CK 0253
High Courts04 Mar 2011
Mariapuram Grama Panchayath Vs State of Kerala, Kerala State Electricity Board, The Asst. Executive Engineer and Tahsildar (RR)
High Court Of Kerala · (2011) 03 KL CK 0249
High Courts04 Mar 2011
Smt. V.K. Zainaby Vs Kerala State Electricity Board, Executive Engineer and Assistant Executive Engineer
High Court Of Kerala · (2011) 03 KL CK 0221
High Courts04 Mar 2011Dismissed
Dr. K.A. Andrew Vs The Vice Chancellor and The Returning Officer (Registrar)
High Court Of Kerala · (2011) 2 ILR (Ker) 232 : (2011) 2 KLJ 117
Kerala University Act, 1974 — Section 21, 22, 22(1)
High Courts04 Mar 2011Dismissed
Koshy Thankachan and Abdul Azeez Vs Ajoy. L.S, Lakshmivilasom and The Secretary, Regional Transport
High Court Of Kerala · (2011) 03 KL CK 0200
High Courts04 Mar 2011Dismissed
Vijayambika and Kamalamma Vs Sreenivasan and Lord Krishna Bank Ltd.
High Court Of Kerala · (2011) 03 KL CK 0171
Constitution of India, 1950 — Article 227
High Courts04 Mar 2011
Dr. Swapna Joseph Vs State of Kerala
High Court Of Kerala · (2011) 03 KL CK 0168