High Courts25 Nov 2010
K. Suresh Kumar, T. Sugathan, M. Aravindan and M. Dinesh Kumar Vs Manoj Joshy and V.K. Baby
High Court Of Kerala · (2010) 11 KL CK 0357
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,353 of 2,719
High Courts25 Nov 2010
Mary Joseph, Vs Ajit Patil, K.S. Subhash and V. Gopala Krishna Pillai
High Court Of Kerala · (2010) 11 KL CK 0337
High Courts25 Nov 2010
M. Santhosh, Aswathi, Muttappalam P.O., Bllatha, G.S. Land, and Parayalagiri Vs Ratnakaran
High Court Of Kerala · (2010) 11 KL CK 0336
High Courts25 Nov 2010Dismissed
Pathala Puthiyapurayil Mustafa, Kovvath Thottathil Hamza, Kuppurayil Chettapurayil Anwar and Vadakke Manjeravida Hassan Vs The Station House Officer, Mattool Grama Panchayat and The State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 427Prevention of Damage to Public Property Act, 1984 — Section 3(2)
High Courts25 Nov 2010Dismissed
S. Moideen Vs State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0236
Kerala Abkari Act, 1077 — Section 67B
High Courts25 Nov 2010Allowed
Sasi and Vilasini Vs State of Kerala and Rincy Sasi
High Court Of Kerala · (2010) 11 KL CK 0235
Criminal Procedure Code, 1973 (CrPC) — Section 482, 498A
High Courts25 Nov 2010Dismissed
K.S. Menon Vs State Bank of India, Ernakulam Branch, Banking Ombudsman
High Court Of Kerala · (2010) 11 KL CK 0197
High Courts25 Nov 2010Dismissed
State Bank of Travancore and Latha K. Vs Model Plastic Products Pvt. Ltd.
High Court Of Kerala · (2010) 11 KL CK 0196
Consumer Protection Act, 1986 — Section 17, 19, 21
High Courts25 Nov 2010
Madya Videshamadya Vyavasaya Thozhilali, R. Sisukumar, R. Girish and P.C. Santhosh Vs State of Kerala and Kerala State Beverages
High Court Of Kerala · (2010) 11 KL CK 0114
Constitution of India, 1950 — Article 226
High Courts25 Nov 2010
K.K. Jayaprakash Vs State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0113
High Courts25 Nov 2010Allowed
K.G. Raju, K.K. Thankappan, K.K. Thankappan and P.G. Mohanan Vs State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Abkari Act, 1077 — Section 56, 57Kerala Abkari Shops Disposal Rules, 2002 — Rule 9(2)
High Courts25 Nov 2010
Siyad Khan Vs State of Kerala and A. Basheerkutty
High Court Of Kerala · (2010) 11 KL CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Nov 2010Allowed
Sajith Vs M.G. Jini and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 498A, 506, 506(1)
High Courts25 Nov 2010Allowed
Depak Alex Panicker, Alexander Panicker and Sossan Panicker Vs State of Kerala and Anila Varghese
High Court Of Kerala · (2010) 11 KL CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 498A
High Courts25 Nov 2010Allowed
Jiji. B.S. Vs State of Kerala, Station House Officer and Sandhya
High Court Of Kerala · (2010) 11 KL CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts25 Nov 2010Dismissed
C.K. Prakasan Vs State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Nov 2010Allowed
CIT Vs I. Basheer and Others
High Court Of Kerala · (2010) 11 KL CK 0379
Land Acquisition Act, 1894 — Section 17(1), 54
High Courts24 Nov 2010Allowed
Perumapallipad Payyuril Hydru Haji and Others Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 209
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 463, 464, 465
High Courts24 Nov 2010
Geetha and Aji Vs Thulaseedharan Pillai and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0234
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 34, 408, 420, 468, 477A
High Courts24 Nov 2010Allowed
Varkey Devassia, P.R. Ashokan, Jose Lukose and Divakaran Vs State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Abkari Act, 1077 — Section 56, 57Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 9