High Courts04 Nov 2010Dismissed
Saidu Vs Shakkeela
High Court Of Kerala · (2010) 11 KL CK 0139
Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,365 of 2,719
High Courts04 Nov 2010
Vipin V. Vs The Sub-inspector of Police and Others
High Court Of Kerala · (2010) 11 KL CK 0124
Constitution of India, 1950 — Article 226
High Courts04 Nov 2010Dismissed
Binil Kumar Vs Minimol @ Mini Anil Kumar
High Court Of Kerala · (2010) 11 KL CK 0123
Family Courts Act, 1984 — Section 19Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts04 Nov 2010Dismissed
Vicar, Jerusalem, Marthoma Church Vs Mamman Thomas and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 142 : (2011) 1 RCR(Rent) 119
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(11)Kerala Education Act, 1958 — Section 6
High Courts04 Nov 2010Dismissed
Sumangala. K. Vs State of Kerala and Others
High Court Of Kerala · (2011) 1 KLJ 137 : (2011) 1 KLT 108
Constitution of India, 1950 — Article 226
High Courts04 Nov 2010Allowed
Siby Joseph Vs P.I. George
High Court Of Kerala · (2010) 11 KL CK 0021
Constitution of India, 1950 — Article 227
High Courts04 Nov 2010
C.I. Koshy Vs Abraham Thomas
High Court Of Kerala · (2010) 11 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 152, 153
High Courts04 Nov 2010
Jainulavudheen Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 396 : (2012) 47 VST 363
Kerala Value Added Tax Act, 2003 — Section 67(1)
High Courts03 Nov 2010Allowed
H.L.L. Lifecare Ltd. Vs Hindusthan Latex Labour Union
High Court Of Kerala · (2011) 128 FLR 471 : (2010) 4 KLT 882 : (2011) 2 LLJ 375
Industrial Disputes (Central) Rules, 1957 — Rule 61, 61(1), 61(2), 61(4)Industrial Disputes Act, 1947 — Section 33, 33(2), 33(3), 33(4)
High Courts03 Nov 2010Dismissed
Rajendran Vs State of Kerala, District Collector, Revenue Divisional Officer and Sub Inspector of Police
High Court Of Kerala · (2010) 11 KL CK 0293
High Courts03 Nov 2010
Advocate K.J. Alphons Kannanthanam Vs Bar Council of Kerala, Bar Council of India and Disciplinary Committee No. V.
High Court Of Kerala · (2010) 11 KL CK 0289
High Courts03 Nov 2010
Pallivalappil Hafsathbi Vs Nyjil F.S.
High Court Of Kerala · (2010) 11 KL CK 0288
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Constitution of India, 1950 — Article 227
High Courts03 Nov 2010
K.M. Reena Vs The State Election Commission, The Returning Officer, Shylaja S. and The Sooranadu South Grama Panchayath
High Court Of Kerala · (2010) 11 KL CK 0273
Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 51Kerala Panchayat Raj Act, 1994 — Section 102
High Courts03 Nov 2010
C.C. Aboobacker Vs The State of Kerala and Others
High Court Of Kerala · (2010) 11 KL CK 0244
High Courts03 Nov 2010
Dr. Suja Ani. G. Vs The State of Kerala, The Director of Medical Education and The Principal
High Court Of Kerala · (2010) 11 KL CK 0243
High Courts03 Nov 2010
Babu Y. Vs State of Kerala, The Thiruvananthapuram Corporation and The Secretary (Licensing Authority)
High Court Of Kerala · (2010) 11 KL CK 0242
High Courts03 Nov 2010
Renju George Vs Registrar, Deaths and Births and Chief Registrar
High Court Of Kerala · (2010) 11 KL CK 0213
High Courts03 Nov 2010
Jagal Mohan Vs The Thrikkakara Grama Panchayath, The Secretary and C. Krishnan
High Court Of Kerala · (2010) 11 KL CK 0154
Kerala Panchayat Raj (Removal of Encroachment and Imposition and Recovery of Penalty for Unauthorised Occupation) Rules, 1996 — Rule 5(1), 5(3)
High Courts03 Nov 2010Allowed
Ing Vysya Bank Ltd. Vs S. Dileep Kumar and Bindhu K.M.
High Court Of Kerala · (2010) 11 KL CK 0148
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10