High Courts07 Feb 2011
Jose Vs Toddy Workers Welfare Fund Inspector and Deputy Excise Commissioner
High Court Of Kerala · (2011) 02 KL CK 0080
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 8
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,327 of 2,719
High Courts04 Feb 2011Dismissed
Malabar Associates Vs State of Kerala, Chief Engineer, Public Works Department, The Superintending Engineer and Kerala State Construction Corporation
High Court Of Kerala · (2011) 02 KL CK 0116
Constitution of India, 1950 — Article 14, 19(1)
High Courts04 Feb 2011
Kuttiparambil Enikutty Haji and Thekkarakath Fathimakutty Vs Village Officer, The Tahsildar and The District Collector
High Court Of Kerala · (2011) 02 KL CK 0107
High Courts04 Feb 2011
Nanikutty Amma Menon Vs The Commissioner Land Revenue, The District Collector, The Tahasildar and The Village Officer
High Court Of Kerala · (2011) 02 KL CK 0074
High Courts04 Feb 2011
Abdul Wahab Vs Revenue Divisional Officer, The District Collector and Sub Inspector of Police
High Court Of Kerala · (2011) 02 KL CK 0073
High Courts03 Feb 2011Dismissed
Sharafudeen Kunju, S. and Others Vs Manoharan Pillai and Others
High Court Of Kerala · (2011) 129 FLR 784 : (2011) 2 ILR (Ker) 221 : (2011) 2 KLJ 218
High Courts03 Feb 2011Allowed
Thankamony and Another Vs Retnam Nadathy
High Court Of Kerala · (2011) 2 ILR (Ker) 65 : (2011) 1 KLJ 628
High Courts03 Feb 2011Allowed
Madhavi Amma and Others Vs K. Karunakaran Nair
High Court Of Kerala · (2011) 2 KLJ 267
High Courts03 Feb 2011Dismissed
Mohanan Vs Sub Inspector of Police
High Court Of Kerala · (2011) 1 KLT 1023
Constitution of India, 1950 — Article 226Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 — Rule 6, 8Kerala Panchayat Raj Act, 1994 — Section 166, 2, 232, 236(3)
High Courts03 Feb 2011Dismissed
Dr. Subrahmaniam Swamy Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 807
Constitution of India, 1950 — Article 14, 15, 16, 19, 25Reserve Bank of India Act, 1934 — Section 45(I)
High Courts03 Feb 2011
Mohanan N.V. Vs The Additional Tahsildar and Village Office
High Court Of Kerala · (2011) 02 KL CK 0112
High Courts03 Feb 2011Dismissed
Subash K.V. and Others Vs Kerala State Co-Operative Hospital, The Joint Registrar of Co-Operative and State of Kerala
High Court Of Kerala · (2011) 02 KL CK 0096
High Courts03 Feb 2011
Bindu. K. Athmajan Vs The District Supply officer
High Court Of Kerala · (2011) 02 KL CK 0085
High Courts03 Feb 2011
Palanisamy, K. Ayyanar, Chellamma and Raja Vs State of Kerala
High Court Of Kerala · (2011) 02 KL CK 0078
Munnar Special Tribunal Act, 2010 — Section 2, 3, 4
High Courts03 Feb 2011Dismissed
Saji T.N. Vs Baise Abraham and Others
High Court Of Kerala · (2011) 02 KL CK 0069
Kerala Revenue Recovery Act, 1968 — Section 33, 7
High Courts03 Feb 2011Dismissed
V.V. Varkey Vs State of Kerala, The District Collector and The Tahsildar
High Court Of Kerala · (2011) 02 KL CK 0068
High Courts03 Feb 2011Dismissed
State of Kerala Vs Kumari Varma
High Court Of Kerala · (2011) 1 KLT 1008
Forest (Conservation) Act, 1980 — Section 2Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 — Section 10, 2, 3, 3(1), 3(2)Kerala Land Reforms Act, 1963 — Section 6
High Courts03 Feb 2011
Dr. Kavitha. R., Rudraksham Vs University of Kerala, Vice Chancellor and Kerala Public Service Commission
High Court Of Kerala · (2011) 02 KL CK 0041
High Courts03 Feb 2011
Arckathara Elastomers Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 1088 : (2011) 41 VST 468
Kerala General Sales Tax Act, 1963 — Section 10, 19(1)