High Courts30 Nov 2010
Alappuzha Muhiyudheen Masjid Association and Others Vs Abdul Khader and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 768 : (2011) 2 RCR(Civil) 306 : (2011) 2 RCR(Civil) 306
Waqf Act, 1995 — Section 69(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,350 of 2,719
High Courts30 Nov 2010
Abdul Kalam Vs Plantation Corporation of Kerala Ltd.
High Court Of Kerala · (2011) 1 KLT 86
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 21, 253Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1)
High Courts30 Nov 2010Dismissed
Gopalakrishnan and Another Vs The Secretary
High Court Of Kerala · (2010) 11 KL CK 0356
High Courts30 Nov 2010Dismissed
Bindumol Joseph Vs Kerala Public Service Commission and Kerala State Electricity Board
High Court Of Kerala · (2010) 11 KL CK 0348
High Courts30 Nov 2010Dismissed
Rafeek Vs The District Collector, The C.I. of Police and The S.I. of Police
High Court Of Kerala · (2010) 11 KL CK 0346
High Courts30 Nov 2010Dismissed
Kumaran Vs Kumaran and Another
High Court Of Kerala · AIR 2011 Ker 75 : (2011) 1 ILR (Ker) 292 : (2011) 1 KLJ 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 53, 54, 55(6)
High Courts30 Nov 2010
C.V. Unni Vs Director General of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0278
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts30 Nov 2010
Raveendran K.N. Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 11 KL CK 0269
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts30 Nov 2010
Anil Kumar B, L.D. Clerk and Others Vs State of Kerala, The Deputy Director (General) and The Commanding Officer
High Court Of Kerala · (2010) 11 KL CK 0221
High Courts30 Nov 2010
S. Suseelamma Vs State of Kerala and The Regional Cancer Centre
High Court Of Kerala · (2010) 11 KL CK 0220
High Courts30 Nov 2010Dismissed
Viswambaran. K., Peon Vs State of Kerala, Director of Health Service and District Medical Officer (Health)
High Court Of Kerala · (2010) 11 KL CK 0219
High Courts30 Nov 2010Dismissed
R. Sudarsanan, Head Constable GR. II and P. Satheeshkumar Vs State of Kerala, Director General of Police and Superintendent of Police
High Court Of Kerala · (2010) 11 KL CK 0122
High Courts30 Nov 2010
Snehalatha D. and Others Vs State of Kerala, The Superintendent, The Director of Health Servifes and The District Medical Officer
High Court Of Kerala · (2010) 11 KL CK 0121
High Courts30 Nov 2010
P. Chami Vs State of Kerala, The Accountant General (A and E), The Director of Survey and Land Records and The Special Tahsildar
High Court Of Kerala · (2010) 11 KL CK 0119
High Courts30 Nov 2010Allowed
P. Sukumaran, Forester Vs State of Kerala, The Chief Conservator of Forests, The Conservator of Forests and The Divisional Forest Officer
High Court Of Kerala · (2010) 11 KL CK 0118
High Courts30 Nov 2010
Dr. Ajith Kumar G. Vs Sri Prabhakaran, Sri K. Ravi, Sri B. Radhakrishnan and Sri V.K. Balakrishnan
High Court Of Kerala · (2010) 11 KL CK 0112
Government of Kerala Ordinance, 2000 — Section 3
High Courts30 Nov 2010
Thulasi Kumari Vs Vidya R. and Others
High Court Of Kerala · (2010) 11 KL CK 0111
High Courts30 Nov 2010
The Commissioner of Income Tax Vs Packworth Udyog Ltd.
High Court Of Kerala · (2011) 331 ITR 416 : (2011) 2 KLJ 516 : (2011) 198 TAXMAN 10
Companies Act, 1956 — Section 10, 10A, 10B, 11, 12Income Tax Act, 1961 — Section 115JA, 115JB, 80AB, 80B, 80B(5)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 3
High Courts30 Nov 2010Dismissed
Haleema Vs High Court of Kerala
High Court Of Kerala · (2011) 1 ILR (Ker) 50 : (2011) 1 KLT 134
Rules of the High Court of Kerala, 1971 — Rule 32, 33