High Courts26 Nov 2010Dismissed
Lakshmi Vs Rahmath
High Court Of Kerala · (2011) 1 KLT 958 : (2011) 2 RCR(Rent) 53
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,352 of 2,719
High Courts26 Nov 2010Dismissed
Sulochana Peter Vs Chellamma Swarnamma and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 61
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts26 Nov 2010
The Regional Provident Fund Vs The Kerala State Cashew Development and The Employees Provident Fund
High Court Of Kerala · (2010) 11 KL CK 0355
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts26 Nov 2010
Fathima Matha National College Vs State of Kerala, Director of Collegiate Education, The Deputy Director of Collegiate and The Registrar
High Court Of Kerala · (2010) 11 KL CK 0334
High Courts26 Nov 2010Dismissed
Scaria Paul Vs Paracka Industries and Others
High Court Of Kerala · AIR 2011 Ker 97 : (2011) 1 ILR (Ker) 53 : (2011) 1 KLJ 271
Specific Relief Act, 1877 — Section 54
High Courts26 Nov 2010
Abdul Nazeer Vs State of Kerala and The Detective Inspector
High Court Of Kerala · (2010) 11 KL CK 0294
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts26 Nov 2010Allowed
Peethambaran Vs Dileep kumar Panicker and Others
High Court Of Kerala · (2011) 3 CivCC 60 : (2011) 1 KLJ 126 : (2011) 2 RCR(Civil) 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, 47Constitution of India, 1950 — Article 227
High Courts26 Nov 2010
Ramachandran Nair Vs Balachandran
High Court Of Kerala · (2011) 1 KLT 791
Constitution of India, 1950 — Article 161, 163, 166, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 432(2), 432(5), 433Penal Code, 1860 (IPC) — Section 323
High Courts26 Nov 2010Allowed
C.S. Ramachandran Nair and Others Vs G Balachandran and Others
High Court Of Kerala · (2011) 2 KLJ 105 : (2011) 4 RCR(Criminal) 158
Constitution of India, 1950 — Article 161, 163, 166, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 432(5), 433Penal Code, 1860 (IPC) — Section 323
High Courts26 Nov 2010Allowed
Salim Vs Raju Paul and Others
High Court Of Kerala · (2010) 11 KL CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 324, 326, 34, 447
High Courts26 Nov 2010
Prakash Das Mandiram Vs State of Kerala, Director General of Police and District Superintendent of Police
High Court Of Kerala · (2010) 11 KL CK 0115
Constitution of India, 1950 — Article 226
High Courts26 Nov 2010
Saifudeen Vs Union of India, The Cabinet Secretary, The Secretary, External Affairs and The Director General of Police
High Court Of Kerala · (2010) 11 KL CK 0106
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420
High Courts26 Nov 2010
Suneer Vs State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 482Wild Life (Protection) Act, 1972 — Section 2(16), 2(36), 51, 9
High Courts26 Nov 2010Allowed
Shaji @ Shajahan Vs Joy George, The Circle Inspector of Police and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 395
High Courts26 Nov 2010Allowed
Rajesh V.R. Vs State of Kerala and Ranjitha C.S.
High Court Of Kerala · (2010) 11 KL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts26 Nov 2010Allowed
Ajaykumar Nair and Vijayan Nair Vs State of Kerala and Asha R.
High Court Of Kerala · (2010) 11 KL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 498A
High Courts26 Nov 2010Allowed
Liju Rajanathan Vs Anu and The Sub Inspector of Police
High Court Of Kerala · (2010) 11 KL CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts26 Nov 2010Dismissed
Remabai Pillai and Sivasankara Pillai Vs Smt. Shobhanamani S.B. and Others
High Court Of Kerala · (2010) 11 KL CK 0029
Survey and Boundaries Rules — Rule 43, 44
High Courts26 Nov 2010Allowed
Principal, Bishop Moore College Vs State of Kerala, The Director of Collegiate Education, The Deputy Director of Collegiate and The Registrar, University of Kerala
High Court Of Kerala · (2010) 11 KL CK 0028
Kerala University Act, 1957 — Section 57(2)
High Courts26 Nov 2010Dismissed
M/s. Patel Saw Mill and Others Vs Johnson Kanadan Ors.
High Court Of Kerala · (2011) 1 KLJ 743
Kerala Land Reforms Act, 1963 — Section 106, 3(1)(iii)