COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,347 of 2,719

High Courts06 Dec 2010Dismissed

P.K. Lal Vs The State of Kerala, Secretary to Government and M. Nandakumar, I.A.S.

High Court Of Kerala · (2010) 12 KL CK 0083

Administrative Service (Cadre) Rules, 1954 — Rule 3, 4, 8All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 236, 309, 312, 368

High Courts06 Dec 2010Allowed

Chandardasan Vs Bhargavi Amma

High Court Of Kerala · (2010) 12 KL CK 0053

High Courts06 Dec 2010Dismissed

National Insurance Co. Ltd. Vs Bijumon

High Court Of Kerala · (2011) 2 KLT 20

High Courts06 Dec 2010Dismissed

Sunil Kumar Vs Secretary to Government

High Court Of Kerala · (2011) 1 ILR (Ker) 676 : (2011) 1 KLT 442

High Courts03 Dec 2010Allowed

Reshmi Constructions Builders and Contractor Vs N.T.P.C. Ltd.

High Court Of Kerala · (2011) 1 ILR (Ker) 680 : (2011) 1 KLJ 493 : (2011) 1 KLT 216

Arbitration and Conciliation (Court) Rules, 1997 — Rule 2Arbitration and Conciliation Act, 1996 — Section 2, 34Civil Procedure Code, 1908 (CPC) — Section 24

High Courts03 Dec 2010Dismissed

Aksh Optifibre Limited Vs Bharat Sanchar Nigam Ltd., Chief General Manager, Telecom and Chief Manager

High Court Of Kerala · (2010) 12 KL CK 0162

Constitution of India, 1950 — Article 226

High Courts03 Dec 2010Dismissed

Jabeer M.P. Vs Nilufer P.P. Pokkarappada House and Others

High Court Of Kerala · (2011) 1 ILR (Ker) 258 : (2011) 1 KLJ 561 : (2011) 1 KLT 407

Constitution of India, 1950 — Article 239, 342(1), 342(2)

High Courts03 Dec 2010Allowed

M/s. Reshmi Construction Builders and Contractor Vs N.T.P.C. Ltd. and Another

High Court Of Kerala · (2011) 1 KLJ 493

Arbitration and Conciliation Act, 1996 — Section 2, 2(e), 34Civil Procedure Code, 1908 (CPC) — Section 24

High Courts03 Dec 2010

Pallickal Roller Flour Mills (P) Vs The Asst. Commissioner of Customs and The Port Health Officer and Local Health

High Court Of Kerala · (2011) 268 ELT 367

High Courts03 Dec 2010

Sobhana T.G. Nair Vs The District Supply Officer and The Taluk Supply Officer

High Court Of Kerala · (2010) 12 KL CK 0087

High Courts03 Dec 2010

Vysakh International Hotel Pvt. Ltd. Vs The Commissioner of Excise and Others

High Court Of Kerala · (2010) 12 KL CK 0068

Foreign Liquor Rules — Rule 19

High Courts03 Dec 2010Allowed

Valli Ammal Vs Annamma and Others

High Court Of Kerala · (2010) 12 KL CK 0057

High Courts03 Dec 2010

P. Nirmala, Casual Sweeper Vs The Executive Engineer and The Head Ministerial Officer

High Court Of Kerala · (2010) 12 KL CK 0031

High Courts03 Dec 2010

Palapra Muhammed @ Baputty and Another Vs State of Kerala

High Court Of Kerala · (2010) 12 KL CK 0028

High Courts03 Dec 2010Allowed

K. Subbanna Rai Vs Deranna Rai and Others

High Court Of Kerala · (2011) 1 KLJ 436

High Courts02 Dec 2010

Ratheesh Chandran, A.R. Vs Sarojini Amma

High Court Of Kerala · (2011) 1 ILR (Ker) 193 : (2011) 1 KLJ 165

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(3)

High Courts02 Dec 2010Allowed

Salahudheen Kunju Vs The State of Kerala and Iqbal @ Pattaru

High Court Of Kerala · (2010) 12 KL CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 324, 427

High Courts02 Dec 2010

Abdul Gafoor Vs State of Kerala

High Court Of Kerala · (2010) 12 KL CK 0164

Criminal Procedure Code, 1973 (CrPC) — Section 205, 313, 482

High Courts02 Dec 2010

Sulthanbathery Mahaganapathy Kshethram Vs Secretary, Malabar Devaswom

High Court Of Kerala · (2011) 2 KLT 777

Kerala Civil Courts Act, 1957 — Section 13, 13(1)

High Courts02 Dec 2010

K.P. Aliyar, U.D. Clerk (Higher Grade) Vs The Director of Municipalities and Kothamangalam Municipality

High Court Of Kerala · (2010) 12 KL CK 0092