High Courts09 Feb 2011
Asif Abdul Kareem Vs The Mahatma Gandhi University, The Vice Chancellor and The Controller of Examination
High Court Of Kerala · (2011) 02 KL CK 0042
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,326 of 2,719
High Courts09 Feb 2011Allowed
Shivaprasad Vs State of Kerala
High Court Of Kerala · (2011) 1 ILR (Ker) 697 : (2011) 2 KLJ 1 : (2011) 1 KLT 690
Constitution of India, 1950 — Article 14, 17, 19, 21, 243Kerala Municipalities Act, 1960 — Section 4Kerala Municipalities Act, 1994 — Section 2(4), 2(9), 20, 22, 22(1)
High Courts09 Feb 2011
Biju, R.S. Vs Madhavikutty Amma
High Court Of Kerala · (2011) 1 ILR (Ker) 872 : (2011) 2 KLJ 40
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 12, 12(1), 12(3), 20
High Courts09 Feb 2011
Ajimon Gangadharan (Ajith) Vs State of Kerala and Others
High Court Of Kerala · (2011) 02 KL CK 0031
High Courts09 Feb 2011Allowed
Peermade Tea Company Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (2011) 3 ILR (Ker) 193
Industries (Development and Regulation) Act, 1951 — Section 15, 16A(2), 16D(1), 16D(2), 16D(3)Tea Act, 1953 — Section 16(E), 16E(1)
High Courts09 Feb 2011Allowed
M. J. Sheela, Remya Agencies Vs State of Kerala
High Court Of Kerala · (2011) 46 VST 29
High Courts08 Feb 2011Dismissed
Vayalilakath Abdul Nazar Vs Paruthithodi Mammad Koya
High Court Of Kerala · (2011) 3 KLJ 4
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(3), 11(4)(iii), 2
High Courts08 Feb 2011Dismissed
Reshma Kasim and Others Vs The State of Kerala, Director of Higher Secondary Education and The Deputy Director of Education
High Court Of Kerala · (2011) 02 KL CK 0123
High Courts08 Feb 2011
George John Vs Chief Secretary
High Court Of Kerala · (2011) 1 KLT 944
Motor Vehicles Act, 1988 — Section 129, 177
High Courts08 Feb 2011Dismissed
Eledath Marakkar Haji and Others Vs Paraparambil Moosakkutty Haji and Others
High Court Of Kerala · (2012) 3 ILR (Ker) 963 : (2012) 4 KLJ 16
Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Feb 2011
Lijo T.J. Vs State of Kerala and Others
High Court Of Kerala · (2011) 02 KL CK 0071
Arms Act, 1959 — Section 21, 3
High Courts08 Feb 2011Dismissed
Veena C.V. Vs University of Kerala and The Principal
High Court Of Kerala · (2011) 02 KL CK 0067
Kerala University Act, 1974 — Section 38
High Courts08 Feb 2011Dismissed
The India Cements Limited Vs The Assistant Commissioner
High Court Of Kerala · (2011) 02 KL CK 0061
High Courts08 Feb 2011Dismissed
K.C. Kuriyan Vs V.P. Varunny and State of Kerala
High Court Of Kerala · (2011) 02 KL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Feb 2011Dismissed
Abdul Nazar Vs Mammad Koya
High Court Of Kerala · (2011) 2 ILR (Ker) 769 : (2011) 2 RCR(Rent) 552
High Courts08 Feb 2011
P.J. Thomas Vs The Revenue Divisional Officer and Others
High Court Of Kerala · (2011) 02 KL CK 0016
High Courts07 Feb 2011
Alliance Habitat and Real Estate Pvt. Ltd. Vs Government of Kerala
High Court Of Kerala · (2011) 2 KLT 783
Kerala Stamp Act, 1959 — Section 9(1)Kerala Value Added Tax Act, 2003 — Section 6(1), 62(2), 94
High Courts07 Feb 2011Dismissed
M/s. Muthoot Leasing And Finance Ltd. Vs N.P. Asiya and Others
High Court Of Kerala · (2011) 1 KLJ 623
Arbitration and Conciliation Act, 1996 — Section 36, 7(1), 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, Order 38 Rule 10, Order 38 Rule 11A, Order 38 Rule 5
High Courts07 Feb 2011
Nandanan Nair Vs The Regional Transport Authority and The Secretary, Regional Transport
High Court Of Kerala · (2011) 02 KL CK 0115
High Courts07 Feb 2011Dismissed
Muthoot Leasing and Finance Ltd. Vs N.P. Asiya, Jameela, Saninas, Musthafa, Saninas and Ramees N.P., Dharvesh Manzil
High Court Of Kerala · (2011) 3 ARBLR 421 : (2011) 1 ILR (Ker) 809 : (2011) 1 KLJ 623 : (2011) 1 KLT 858
Arbitration and Conciliation Act, 1996 — Section 36, 7(1), 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, Order 38 Rule 10, Order 38 Rule 11A, Order 38 Rule 9