High Courts10 Dec 2010
K.K. Mathai Vs The Village Officer, The Revenue Divisional Officer and The Mananthavady Grama Panchayat
High Court Of Kerala · (2010) 12 KL CK 0006
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,345 of 2,719
High Courts09 Dec 2010Dismissed
Rosily Antony Vs The General Manager and The State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0173
High Courts09 Dec 2010
Shaji Joseph Vs District Collector, Revenue Divisional Officer, Senior Geologist and Tahsildar
High Court Of Kerala · (2010) 12 KL CK 0172
Minor Mineral Concession Rules — Rule 5(6)
High Courts09 Dec 2010Dismissed
C.M. Philomina Vs Kerala Automobiles Limited
High Court Of Kerala · (2010) 12 KL CK 0161
High Courts09 Dec 2010Dismissed
N. Balakrishnan, ''Anjali'' Vs The Kerala State Electricity Board, The Chief Secretary to Government, The Controller of Legal Metrology and The Accountant General (A and E) Kerala
High Court Of Kerala · (2010) 12 KL CK 0160
Constitution of India, 1950 — Article 226
High Courts09 Dec 2010Allowed
Nazarudeen A, Head Accountant and Others Vs The State of Kerala and Others
High Court Of Kerala · (2010) 12 KL CK 0158
Kerala State and Subordinate Services Rules, 1958 — Rule 27B, 28
High Courts09 Dec 2010
Shanil. S Vs Somakumari, Reeja Sabu and Baburaj
High Court Of Kerala · (2010) 12 KL CK 0064
High Courts09 Dec 2010
C.H. Abdul Razak, C.H. Abdul Azeez and Dr. Mohammed Vs Subair C.H.
High Court Of Kerala · (2010) 12 KL CK 0063
High Courts09 Dec 2010Dismissed
Dr. Joseph Isaac Vs Union of India (UOI), Dental Council of India, The Secretary and Major General (Retired) Dr. P.N. Awasthi
High Court Of Kerala · (2010) 12 KL CK 0007
High Courts08 Dec 2010Allowed
Varkey and Another Vs Union of India (UOI)
High Court Of Kerala · (2012) ACJ 810 : (2011) 1 ILR (Ker) 218
Railways Act, 1989 — Section 123, 124A, 2(29)
High Courts08 Dec 2010Allowed
Varkey Vs Union of India (UOI)
High Court Of Kerala · AIR 2011 Ker 62 : (2011) 1 KLT 204 : (2011) 2 RCR(Civil) 582 : (2011) 1 TAC 840
Railways Act, 1989 — Section 123, 124A, 2(29)
High Courts08 Dec 2010Dismissed
Commissioner of Income Tax Vs Malerkotla Steels and Alloys (P) Ltd.
High Court Of Kerala · (2011) 237 CTR 201
High Courts08 Dec 2010Dismissed
Thangal Kunju Musaliar College Vs University of Kerala and The Vice Chancellor
High Court Of Kerala · (2010) 12 KL CK 0138
High Courts08 Dec 2010
Dr. Saurabh Jain and Others Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 KLT 888
Constitution of India, 1950 — Article 14, 15, 15(1), 19(1)(e), 21
High Courts08 Dec 2010Allowed
Wayanad District Wholesale Consumers Co-operative Store Ltd. Vs Thomas K.D. and Others
High Court Of Kerala · (2011) 1 KLJ 585
High Courts08 Dec 2010Dismissed
Wayanad District Wholesale Consumers Co-operative Store Ltd. Vs Thomas, K.D. and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 334
High Courts08 Dec 2010
Habeeb Vs Sebastian
High Court Of Kerala · (2011) 1 KLT 19 : (2011) 1 TAC 763
Criminal Procedure Code, 1973 (CrPC) — Section 367, 419, 425, 428, 442Evidence Act, 1872 — Section 74, 76Kerala Civil Rules of Practice, 1971 — Rule 239, 239(1), 239(3), 245, 246
High Courts08 Dec 2010
Abida Vs Government of India
High Court Of Kerala · (2011) 1 KLT 34 : (2011) 2 RCR(Civil) 426
Passports Act, 1967 — Section 4, 5, 6
High Courts08 Dec 2010Dismissed
The New India Vs M.K. Mohammadkunhi
High Court Of Kerala · (2010) 12 KL CK 0020
High Courts08 Dec 2010Allowed
Varkey and Anr Vs Union of India
High Court Of Kerala · (2011) 1 KLJ 132 : (2011) 2 RCR(Civil) 582
Railways Act, 1989 — Section 123, 123(c), 124A, 124A(b), 2(29)