High Courts15 Nov 2010
Sri. Ram Charitable Trust Vs The Special Tahasildar (LA), NHDP, Unit
High Court Of Kerala · (2010) 11 KL CK 0034
National Highways Act, 1956 — Section 3H(4)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,357 of 2,719
High Courts15 Nov 2010Dismissed
Sarijini N.C. Vs The Superintendent, The Regional Manager, The Accountant General (A and E) and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0033
High Courts15 Nov 2010Dismissed
Susheela and Others Vs P. Ramani, P. Vijayalaxmi @ Susheela, P. Devadas and V. Geetha
High Court Of Kerala · (2010) 11 KL CK 0032
High Courts15 Nov 2010Allowed
K.A. Chellappan Vs Shaji Madhavan and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Nov 2010
Sudevan Vs Selvarajan, Vijayakumar and Sasikumar
High Court Of Kerala · (2010) 11 KL CK 0030
High Courts12 Nov 2010Allowed
Commissioner of Income Tax Vs Lekshmi Traders
High Court Of Kerala · (2011) 242 CTR 330
Income Tax Act, 1961 — Section 132, 148, 158BC, 158BD, 282Income Tax Rules, 1962 — Rule 12(1)
High Courts12 Nov 2010Allowed
Ahammed Manaf E. and Another Vs Sub-Inspector of Police and Others
High Court Of Kerala · (2011) CriLJ 789 : (2010) 3 KLJ 779 : (2011) 1 RCR(Criminal) 307
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(1), 2, 320(1)Kerala Prohibition of Ragging Act, 1998 — Section 4, 6Penal Code, 1860 (IPC) — Section 341, 506
High Courts12 Nov 2010Allowed
Commissioner of Income Tax Vs Thomy P. Chakola (Decd.) through L.R and Others
High Court Of Kerala · (2011) 237 CTR 375 : (2011) 1 KLJ 230
Income Tax Act, 1961 — Section 139, 143, 154, 45, 48
High Courts12 Nov 2010Dismissed
Sadasivan K. Vs Unnikrishnan Nair
High Court Of Kerala · (2011) 4 KLJ 712
High Courts12 Nov 2010Dismissed
Prajeesh K. Vs Kerala Public Service Commission and The District Officer
High Court Of Kerala · (2010) 11 KL CK 0329
High Courts12 Nov 2010
R. Praseetha Vs State of Kerala, The District Officer and The Senior Administrative Officer
High Court Of Kerala · (2010) 11 KL CK 0328
High Courts12 Nov 2010
Commissioner of Income Tax, Trichur Vs Thomy P. Chakola
High Court Of Kerala · (2011) 200 TAXMAN 74
Income Tax Act, 1961 — Section 139, 143(1)(a), 154, 45, 48
High Courts12 Nov 2010Dismissed
Paul Yesudas Vs Superintendent of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0211
High Courts12 Nov 2010Allowed
K. Unnikrishnan Vs P. Sasidharan and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 2010Allowed
Satheesh P. Chandran Vs Johny Thomas and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0209
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 2010Allowed
V.K. Gopinathan Nair Vs T.R. Balakrishnan and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0208
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 2010Allowed
A.M. Vasudevan Vs V.P. Haridasan, J/T
High Court Of Kerala · (2010) 11 KL CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 2010Dismissed
Mr. Lakshmanan Vs Haridas Roa and Kavitha
High Court Of Kerala · (2010) 11 KL CK 0202
High Courts12 Nov 2010
Vignesh S.B. Vs Padmanabha Pillai and Others
High Court Of Kerala · (2010) 11 KL CK 0150