High Courts29 Oct 2010Dismissed
Deepak Vs Bindhu
High Court Of Kerala · (2010) 10 KL CK 0074
Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,369 of 2,719
High Courts29 Oct 2010Dismissed
Commissioner of Income Tax Vs Sahrudaya Hospital
High Court Of Kerala · (2012) 344 ITR 257
Income Tax Act, 1961 — Section 10(23C)(via), 111, 12A
High Courts28 Oct 2010
U. Shajahan Vs The Sub Inspector of Police and Anish
High Court Of Kerala · (2010) 10 KL CK 0259
Constitution of India, 1950 — Article 226
High Courts28 Oct 2010
Sebin Mathew Vs N.I. George, National Insurance Company Ltd., Salin V.V. and United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 10 KL CK 0200
High Courts28 Oct 2010Allowed
Shiju Vs The Regional Transport Officer, Thrissur
High Court Of Kerala · (2010) 3 KLJ 769
Kerala Motor Vehicles Taxation Act, 1976 — Section 26, 3(1)
High Courts28 Oct 2010Dismissed
Pothunjana Agricultural Export Zone Vs The Divisional General Manager, The Branch Manager, Parassala Branch and Union of India (UOI)
High Court Of Kerala · (2010) 10 KL CK 0166
High Courts28 Oct 2010Allowed
Sasidharan and K.P. Ambika Vs Beypur Grama Panchayat, M. Gopinathan Nair and Ombudaman for Local Self Government
High Court Of Kerala · (2010) 10 KL CK 0094
High Courts28 Oct 2010Allowed
Jose Kurian, Jose Cyriac and P.C. Roy Vs The Deputy Tahsildar (RR), The Sales Tax Officer and The State of Kerala
High Court Of Kerala · (2010) 10 KL CK 0093
Kerala General Sales Tax Act, 1963 — Section 26CKerala Revenue Recovery Act, 1968 — Section 5, 7
High Courts28 Oct 2010
The Rubber Board Vs The State of Kerala and Others
High Court Of Kerala · (2010) 10 KL CK 0085
High Courts28 Oct 2010
Senior Divisional Personnel Officer Vs Smt. Anju R. and Smt. Indira Bai Amma
High Court Of Kerala · (2010) 10 KL CK 0075
High Courts28 Oct 2010Dismissed
Mohammed Nainar and Others Vs State of Kerala and Others
High Court Of Kerala · (2011) CriLJ 1729 : (2011) 1 KLJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 378, 378(3)National Investigation Agency Act, 2008 — Section 21, 21(1), 21(2), 21(4)Penal Code, 1860 (IPC) — Section 120B, 121A, 124A, 465, 471
High Courts28 Oct 2010
Selvaraj and Sreelakshmi Vs The Federal Bank Ltd., Muttam Branch, M. Rajasekharan and N.P. Jaya Menon
High Court Of Kerala · (2010) 10 KL CK 0046
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 6(2), 34(1), 96(3)
High Courts28 Oct 2010
C.N. Pradeep Vs State of Kerala, The Director of Technical Education and The Departmental Promotion Committee
High Court Of Kerala · (2010) 10 KL CK 0044
High Courts28 Oct 2010
Lissa Tom Joseph Vs The District Educational Officer and The Manager, Amayanoor High School
High Court Of Kerala · (2010) 10 KL CK 0043
Kerala Education Rules, 1959 — Rule 49, 7A(3)
High Courts28 Oct 2010
Nisha M.T. Vs The State of Kerala and Others
High Court Of Kerala · (2010) 10 KL CK 0042
High Courts28 Oct 2010
M.R. Ramakrishnan Nair Vs The Federal Bank Ltd.
High Court Of Kerala · (2010) 10 KL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)
High Courts28 Oct 2010Dismissed
Kerala State Electricity Board Vs A. Mani, M. Praseeda, M. Pradeepa and M. Pradeesh
High Court Of Kerala · (2010) 10 KL CK 0024
High Courts27 Oct 2010
R. Jayant Nair Vs P. Jayasree Panickar
High Court Of Kerala · (2010) 10 KL CK 0258
High Courts27 Oct 2010Dismissed
Shyla Vs State of Kerala and Others
High Court Of Kerala · (2011) 3 KLJ 763
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 294B, 308, 323, 324, 34