High Courts23 Dec 2010
Shanavas Vs Sub Inspector of Police and Others
High Court Of Kerala · (2010) 12 KL CK 0078
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,341 of 2,719
High Courts23 Dec 2010
Abhilash Vs The District Collector and Others
High Court Of Kerala · (2010) 12 KL CK 0065
High Courts23 Dec 2010Dismissed
Anil Kumar Vs K.R. Honey
High Court Of Kerala · (2011) 1 ILR (Ker) 353 : (2011) 1 KLJ 497 : (2011) 2 RCR(Rent) 44
Rent Control Appellate Authority Act, 1965 — Section 11, 11(3), 11(4), 11(8), 20
High Courts23 Dec 2010Dismissed
Kamarudheen Vs S.H.O.
High Court Of Kerala · (2011) CriLJ 1938 : (2011) 2 ILR (Ker) 655 : (2011) 1 KLT 342
Criminal Procedure Code, 1973 (CrPC) — Section 154, 167(2), 408, 438Explosive Substances Act, 1908 — Section 3National Investigation Agency Act, 2008 — Section 15
High Courts22 Dec 2010
Mrs. Anandam and C.A. Kunhikrishnan Vs The Sub Inspector of Police and Raju
High Court Of Kerala · (2010) 12 KL CK 0171
High Courts22 Dec 2010
P.K. Muraleedharan Vs K.P. Davis and Others
High Court Of Kerala · (2010) 12 KL CK 0170
High Courts22 Dec 2010
Prijith Prathapan, Manager Vs Hari and Others
High Court Of Kerala · (2010) 12 KL CK 0169
High Courts22 Dec 2010
C.C. Rugmani and Jayasree Thomas Vs The Secretary, Thrissur Municipal, The Special Tahsildar (LA) and State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0168
High Courts22 Dec 2010
The Union of India (UOI) Vs Shivam International
High Court Of Kerala · (2011) 2 KLT 407
Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2008 — Rule 12, 13, 14, 3
High Courts22 Dec 2010Dismissed
Malappuram Poura Samithi Vs Perinthalmanna Municipality
High Court Of Kerala · (2010) 12 KL CK 0163
High Courts22 Dec 2010
N. Rajagopal Vs Secretary to Government, Joint Commissioner, Deputy Commissioner and S. Lal
High Court Of Kerala · (2010) 12 KL CK 0142
High Courts22 Dec 2010
Siny Vs Commissioner of Civil Supplies and The District Collector
High Court Of Kerala · (2010) 12 KL CK 0141
High Courts22 Dec 2010
Davi Vs Inspecting Assistant Commissioner
High Court Of Kerala · (2011) 1 KLT 803
Constitution of India, 1950 — Article 226Kerala Money Lenders Act, 1958 — Section 12, 13, 14, 16, 16A
High Courts22 Dec 2010
Manager, M.M.U.P. School Vs Deputy Director of Education
High Court Of Kerala · (2011) 1 ILR (Ker) 895 : (2011) 1 KLJ 724 : (2011) 1 KLT 663
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 7Kerala Education Rules, 1959 — Rule 9
High Courts22 Dec 2010
The Kerala Kshethra Samrakshana Samithi, Swamy Ayyappadas, "Thathwamasi", T.N. Venugopal,"Sree Vinayakam" and V.K. Sajeev Kumar Vs The Travancore Devaswom Board and Others
High Court Of Kerala · (2010) 12 KL CK 0075
High Courts22 Dec 2010
Nishad Kabeer Kutty and Monisha Mohanan Vs State of Kerala and Others
High Court Of Kerala · (2010) 12 KL CK 0074
High Courts22 Dec 2010
Murukeshan Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 159 : (2011) 1 KLJ 254
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 36
High Courts22 Dec 2010Dismissed
Kartheikeyan Vs Deputy Commissioner of Excise and Another
High Court Of Kerala · (2011) 1 ILR (Ker) 372 : (2011) 1 KLJ 404
Constitution of India, 1950 — Article 226Kerala Abkari (Disposal of Confiscated Articles) Rules, 1996 — Rule 4(2)
High Courts22 Dec 2010Allowed
C.P. Davi Vs The Inspecting Asst. Commissioner of Agriculture Income Tax and Sales Tax and Another
High Court Of Kerala · (2011) 2 KLJ 43
Constitution of India, 1950 — Article 226
High Courts21 Dec 2010Allowed
David Morise Vs State of Kerala
High Court Of Kerala · (2011) 2 Crimes 602 : (2011) 1 KLT 246
Criminal Procedure Code, 1973 (CrPC) — Section 160, 482