High Courts24 Nov 2010Allowed
Hydru Haji Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 63
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 463, 464, 465
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,354 of 2,719
High Courts23 Nov 2010Dismissed
Oriental Insurance Co. Ltd. Vs Devassia
High Court Of Kerala · (2011) 2 KLT 53 : (2012) 1 RCR(Civil) 818
Motor Vehicles Act, 1988 — Section 147, 163A, 166
High Courts23 Nov 2010Allowed
Sreekumar Vs State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0349
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 149, 427, 447
High Courts23 Nov 2010
V. S. Radhakrishnan, Senior Process and Others Vs Fertilizers And Chemicals Travancore, General Manager (Human Resource) and Assistant Manager (Production)
High Court Of Kerala · (2010) 11 KL CK 0333
High Courts23 Nov 2010Dismissed
Oriental Insurance Company Ltd. Vs Devassia
High Court Of Kerala · (2011) 2 TAC 848
Motor Vehicles Act, 1988 — Section 147, 163A, 166
High Courts23 Nov 2010Allowed
Jasna Vs State of Kerala and Rafeeque @ Cheriyappu
High Court Of Kerala · (2010) 11 KL CK 0233
Penal Code, 1860 (IPC) — Section 376
High Courts23 Nov 2010
K. Rajan Vs The Secretary General Education, The Asst. Educational Officer and The Accountant Genreal (A and E)
High Court Of Kerala · (2010) 11 KL CK 0164
High Courts23 Nov 2010
Mohammed Rasheed M. and Mohammed Rafi Vs H. Velayudhan and The State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts23 Nov 2010
Thomas and Chacko and Thomas Mathew, Alias Josekutty Vs The State of Kerala and P. Rajkumar Thaman
High Court Of Kerala · (2010) 11 KL CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 227, 308, 323Penal Code, 1860 (IPC) — Section 308, 323, 324, 34, 341
High Courts23 Nov 2010
Sunny, Unni, Annakutti and Dijo Joseph Vs Aneesh and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 173, 245, 482Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 506
High Courts23 Nov 2010Allowed
R. Anilkumar Das, Lakshmi Das and N. Raveendra Das Vs State of Kerala and Sabari @ Maya
High Court Of Kerala · (2010) 11 KL CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts22 Nov 2010
M/s. Radha Krishna Trading Company Vs The Commissioner of Customs and Others
High Court Of Kerala · (2011) 1 KLJ 84 : (2011) 1 KLT 229
Customs Act, 1962 — Section 17, 18, 18(1), 18(1)(a)
High Courts22 Nov 2010
Krishnanand S. Bhat and Another Vs The Mahatma Gandhi University and The Principal, Siena College
High Court Of Kerala · (2010) 11 KL CK 0263
High Courts22 Nov 2010Dismissed
BPL Ltd. and Others Vs Pegasus Assets Reconstruction (P) Ltd.
High Court Of Kerala · AIR 2011 Ker 85 : (2011) 164 CompCas 1 : (2011) 1 ILR (Ker) 637 : (2011) 3 KLT 33 SN : (2011) 8 RCR(Civil) 2598 : (2011) 106 SCL 263
Banking Regulation Act, 1949 — Section 6, 6(1), 8Companies Act, 1956 — Section 391, 392, 393, 394Constitution of India, 1950 — Article 226
High Courts22 Nov 2010Dismissed
Sree Kodikat Bhagavathy Devaswom Vs State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0195
Constitution of India, 1950 — Article 226
High Courts22 Nov 2010
Ramaraj K. Nair Vs K.V. Mohan Kumar and M.C. Mohandas
High Court Of Kerala · (2010) 11 KL CK 0165
High Courts22 Nov 2010Dismissed
Kerla State Electricity Board Vs Chandrika and Another
High Court Of Kerala · (2010) 11 KL CK 0125
Limitation Act, 1963 — Section 5
High Courts22 Nov 2010Dismissed
BPL and PSP Workers Union Vs BPL Ltd. and Others
High Court Of Kerala · (2011) 1 KLJ 569
Banking Regulation Act, 1949 — Section 5, 5(2), 5(b), 6, 6(1)(n)Companies Act, 1956 — Section 391, 392, 393, 394Constitution of India, 1950 — Article 226
High Courts19 Nov 2010Allowed
Sethunath Vs John Varghese and Others
High Court Of Kerala · (2011) ACJ 2242 : (2011) 1 CivCC 822 : (2011) 1 KLJ 550 : (2011) 1 KLT 222 : (2011) 2 RCR(Civil) 579 : (2011) 2 RCR(Civil) 579 : (2011) 2 TAC 48
Motor Vehicles Act, 1988 — Section 66
High Courts19 Nov 2010Allowed
Mohamed Vs Chancellor University of Calicut
High Court Of Kerala · (2011) 1 KLT 52
Arbitration and Conciliation Act, 1996 — Section 34(3), 43(1)Buildings (Lease and Rent Control) Act — Section 18, 18(1)Constitution of India, 1950 — Article 226