High Courts11 Nov 2010Dismissed
Sajitha V. Vs Kerala Public Service Commission and Regional Officer, Public Service
High Court Of Kerala · (2010) 11 KL CK 0074
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,359 of 2,719
High Courts11 Nov 2010
Jayasankara V.N., Trade Instructor Vs State of Kerala and Kerala State Audio Visual
High Court Of Kerala · (2010) 11 KL CK 0073
High Courts11 Nov 2010
Ravindran and Others Vs The State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0072
Constitution of India, 1950 — Article 14, 16
High Courts11 Nov 2010Dismissed
Mukundan Vs Radhakrishnan
High Court Of Kerala · (2010) 11 KL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Nov 2010
CIT Vs International Housing Complex
High Court Of Kerala · (2010) 11 KL CK 0383
Income Tax Act, 1961 — Section 2(47)Transfer of Property Act, 1882 — Section 105
High Courts10 Nov 2010Allowed
Nalini Sheela Vs Subramaniyan Chettiyar Shanmughom
High Court Of Kerala · AIR 2011 Ker 82 : (2011) 1 ILR (Ker) 205 : (2011) 1 KLJ 222 : (2011) 1 KLT 486
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21
High Courts10 Nov 2010Allowed
Viswambharan Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 875
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(2), 197(3), 202, 482Penal Code, 1860 (IPC) — Section 109, 120B, 143, 144, 145Prevention of Damage to Public Property Act, 1984 — Section 3
High Courts10 Nov 2010
Sathar E.M. Vs The Income Tax Officer and Sharafuddeen P.P.
High Court Of Kerala · (2010) 11 KL CK 0331
Constitution of India, 1950 — Article 227
High Courts10 Nov 2010Dismissed
Panali Habeeb Vs Usman and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 482
High Courts10 Nov 2010
Dawn P. John Vs M.G. University and Controller of Examination
High Court Of Kerala · (2010) 11 KL CK 0314
High Courts10 Nov 2010
P.G. Murugan, (Charge Man, KSRTC) Vs Kerala State Road Transport Corporation, State Bank of Travancore and Kerala State Transport Workers Co-Operat
High Court Of Kerala · (2010) 11 KL CK 0270
High Courts10 Nov 2010
Appukuttan Achari Vs Sree Mulamkadakam Devi Temple and Others
High Court Of Kerala · (2010) 11 KL CK 0267
High Courts10 Nov 2010Allowed
Ravi Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 477 : (2011) 3 KLT 627
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 2(n), 313Evidence Act, 1872 — Section 114
High Courts10 Nov 2010
Philip Benjamin Vs Sherin Thomas, Shamnadh Rawther, Sub Inspector of Police and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts10 Nov 2010Dismissed
Sundaran Vs The Director General of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0152
Constitution of India, 1950 — Article 226
High Courts10 Nov 2010Allowed
Sruthy Sameel Vs State of Kerala, The Sub Inspector of Police and Aboobacker A.K.
High Court Of Kerala · (2010) 11 KL CK 0151
High Courts10 Nov 2010Dismissed
Krishnadas B. Vs Kerala Minerals and Metals Ltd. and The Joint General Manager (P and A)
High Court Of Kerala · (2010) 11 KL CK 0079
Constitution of India, 1950 — Article 226
High Courts10 Nov 2010
Dr. S.P. Revikumar, Consultant Vs The Kerala State Institute of Health, The National Institute of Health and State of Kerala
High Court Of Kerala · (2010) 11 KL CK 0077
High Courts10 Nov 2010
Mable. M, Junior Superintendent Vs State of Kerala and The District Treasury Officer
High Court Of Kerala · (2010) 11 KL CK 0076