High Courts18 Nov 2010Dismissed
Regi ISAC Vs Philomina Pious
High Court Of Kerala · (2010) 11 KL CK 0126
Evidence Act, 1872 — Section 11, 114, 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,356 of 2,719
High Courts16 Nov 2010
C.K. Jessy, Retired Head Mistress Vs K.K. Shyamala, Usha Kurian, Deputy Director, Visalakshi, District Educational Officer and Thankam Paul
High Court Of Kerala · (2010) 11 KL CK 0339
High Courts16 Nov 2010Allowed
Cochin Port Trust and Deputy Conservator Vs Laxmi Cranes and Trailers(P), Union of India (UOI) and Dea Shipping and Forwarding
High Court Of Kerala · (2010) 11 KL CK 0335
Cochin Harbor Crafts Rules, 1947 — Rule 17Ports Act, 1908 — Section 14
High Courts16 Nov 2010
Travancore Devaswom Board Vs The Deputy Director of Local Fund
High Court Of Kerala · (2010) 11 KL CK 0251
High Courts16 Nov 2010
Ravindranathan Nair Vs The Malabar Devaswom Board and Others
High Court Of Kerala · (2010) 11 KL CK 0250
High Courts16 Nov 2010
P.S. Chandrankutty Nair and P.K. Prasad Vs The Travancore Devaswom Board, The Commissioner and The Executive Officer
High Court Of Kerala · (2010) 11 KL CK 0249
High Courts16 Nov 2010
Johny, C.D. Vs Bar Council of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 56
Advocates Act, 1961 — Section 35, 36(2), 36B, 36B(1)
High Courts16 Nov 2010
The Bank of India Vs Baby Ranjit
High Court Of Kerala · (2010) 11 KL CK 0163
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts16 Nov 2010Dismissed
Thanseer K.S. and E. Kamarudheen Pillai Vs State of Kerala, The Kerala Private Medical College and The Chairman, Travancore Medical College
High Court Of Kerala · (2010) 11 KL CK 0162
High Courts16 Nov 2010
C.D. Johny Vs Bar Council of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 56
Advocates Act, 1961 — Section 35, 36(2), 36(B), 36(B)(1)
High Courts16 Nov 2010Allowed
CIT Vs Jacob J. Thaliath
High Court Of Kerala · (2012) 344 ITR 279
Income Tax Act, 1961 — Section 147, 154, 234D, 263
High Courts15 Nov 2010Allowed
State of Kerala Vs P.D. Thomas
High Court Of Kerala · (2011) 43 VST 199
Central Sales Tax Act, 1956 — Section 15Kerala General Sales Tax Act, 1963 — Section 5A
High Courts15 Nov 2010Dismissed
Jose Thomas Vs State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts15 Nov 2010
Rajesh and Athira Vs The Deputy Superintendent of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0134
Penal Code, 1860 (IPC) — Section 376
High Courts15 Nov 2010
P.K. Rajesh and P.K. Mani @ Thumban Vs The Catholic Syrian Bank Ltd.
High Court Of Kerala · (2010) 11 KL CK 0133
High Courts15 Nov 2010
Mathew Vs Francis and Others
High Court Of Kerala · (2010) 11 KL CK 0131
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts15 Nov 2010Allowed
Commissioner of Income Tax Vs Panchajanyam Management Agencies and Services
High Court Of Kerala · (2011) 239 CTR 424 : (2011) 333 ITR 281 : (2011) 1 KLJ 697
Income Tax Act, 1961 — Section 132, 132A, 132B, 142, 142(1)
High Courts15 Nov 2010Allowed
Assistant Commissioner of Customs Vs State of Kerala
High Court Of Kerala · (2011) 265 ELT 185
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Customs Act, 1962 — Section 17, 18, 57, 58, 59Foreign Liquor Rules — Rule 13, 3A