High Courts02 Dec 2010Dismissed
Smt. Treasa Vs The Executive Engineer, K.S.E.B. and Smt. Mary
High Court Of Kerala · (2010) 12 KL CK 0091
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,348 of 2,719
High Courts02 Dec 2010Dismissed
Sri T.B. Raju, Sri S. Abdhul Rasheed and Sri P.K. Kuriakose Vs The Senior Administrative Officer, The Director of Economics and Statistics and The Deputy Director of Economics
High Court Of Kerala · (2010) 12 KL CK 0090
High Courts02 Dec 2010
Thomas P.L. Vs State of Kerala, Civil Supplies Commissioner and J. Muralikrishna
High Court Of Kerala · (2010) 12 KL CK 0089
High Courts02 Dec 2010Allowed
K.R. Ramachandran and K.V. Sunny Vs State of Kerala and Asst. Wild Life Warden
High Court Of Kerala · (2010) 12 KL CK 0072
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Forest Act, 1961 — Section 27(1), 36
High Courts02 Dec 2010Allowed
Shameer Vs State of Kerala, Nasar and Nazimudeen
High Court Of Kerala · (2010) 12 KL CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 397
High Courts02 Dec 2010
C.P. Sainudeen and Noushad Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147
High Courts02 Dec 2010
M.K. Vahab Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482
High Courts02 Dec 2010
S. Hakim Meter Reader, Electrical Vs The Superintendent, Central Prison, The Director General of Police, State of Kerala and Kerala State Electricity Board
High Court Of Kerala · (2010) 12 KL CK 0067
High Courts02 Dec 2010
Ansarul Muslimeen Sangam Secretary and Ansarul Muslimeen Sangam Vs Kalakappara Ahamed Haji and Others
High Court Of Kerala · (2010) 12 KL CK 0058
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts02 Dec 2010Dismissed
K.J. Eliyamma (Late), K.J. Usha, K.J. Beena and K.J. Shan Vs Special Tahsildar (La) and Chief Conservator of Forests
High Court Of Kerala · (2010) 12 KL CK 0054
Land Acquisition Act, 1894 — Section 4(1)
High Courts02 Dec 2010
M.K. Manzoor Vs Vinoy and State of Kerala and Others
High Court Of Kerala · (2010) 12 KL CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482
High Courts02 Dec 2010Allowed
Moideen Sabeer Vs The Sub Inspector of Police
High Court Of Kerala · (2010) 12 KL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Dec 2010Allowed
Rajamma Vs The State of Kerala and Others
High Court Of Kerala · (2010) 12 KL CK 0040
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts02 Dec 2010Allowed
Saneesh and Others Vs State of Kerala, Dhaneesh and Chakkappan
High Court Of Kerala · (2010) 12 KL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 427
High Courts02 Dec 2010Dismissed
Mathew Vs The Commissioner of Police, The Circle Inspector of Police and Raj. P. @ Kumar Raj
High Court Of Kerala · (2010) 12 KL CK 0037
Constitution of India, 1950 — Article 226
High Courts02 Dec 2010
Sudeer Babu, Puthiyedath House, M.V. Sasi, V.P. Shaji and Harish Namboothiri Vs State of Kerala, The Commissioner, Malabar, Assistant Commissioner and The Trustee
High Court Of Kerala · (2010) 12 KL CK 0035
High Courts02 Dec 2010
Rohini A.R., Vayalil Veedu Vs State of Kerala and The Secretary to Government
High Court Of Kerala · (2010) 12 KL CK 0034
High Courts02 Dec 2010
C.K. Kamala, Mary Joseph and John, Junior Public Health Nurse Vs State of Kerala
High Court Of Kerala · (2010) 12 KL CK 0033
High Courts02 Dec 2010
K.P. Sunilkumar Vs The District Animal Hsubandry Officer
High Court Of Kerala · (2010) 12 KL CK 0032
High Courts02 Dec 2010Allowed
N.S. Babu Vs Commissioner of Income Tax
High Court Of Kerala · (2010) 12 KL CK 0027
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 271(1), 276C, 277Penal Code, 1860 (IPC) — Section 193, 196, 420