High Courts26 Oct 2010Allowed
Mary Jain P.C. Vs State of Kerala, The Director of Public Instructions, The Deputy Director (Education) and The Corporate Manager
High Court Of Kerala · (2010) 10 KL CK 0178
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,371 of 2,719
High Courts26 Oct 2010Allowed
Lekha Mol Thomas Vs The Deputy Director (Education), Director of Public Instructions and Rincy P. James
High Court Of Kerala · (2010) 10 KL CK 0177
Kerala Education Rules, 1959 — Rule 92
High Courts26 Oct 2010Allowed
P. Radhakrishnan Kurup Vs Deputy Director of Education and Others
High Court Of Kerala · (2010) 10 KL CK 0176
Kerala Education Act, 1958 — Section 12AKerala Education Rules, 1959 — Rule 65(2)
High Courts26 Oct 2010
P.K. Premchand Vs K. Renuka Nithyananthan
High Court Of Kerala · (2010) 10 KL CK 0152
High Courts26 Oct 2010Dismissed
Sachithan P.C. Vs The Secretary and Others
High Court Of Kerala · (2010) 10 KL CK 0096
High Courts26 Oct 2010Allowed
M. Vijayan Vs State of Kerala, Director of Public Instruction and Deputy Director of Education
High Court Of Kerala · (2010) 2 ILR (Ker) 979
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts26 Oct 2010Allowed
Biju Suresh Vs The State of Kerala and Others
High Court Of Kerala · (2010) 10 KL CK 0068
High Courts26 Oct 2010
Gospel for Asia and Jacob C. Philip Vs State of Kerala, The President, The Secretary and Ajikumar
High Court Of Kerala · (2010) 10 KL CK 0066
Constitution of India, 1950 — Article 226
High Courts26 Oct 2010
Ashruff Vs State of Kerala
High Court Of Kerala · (2011) CriLJ 1021 : (2011) 7 RCR(Criminal) 1673
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(2), 193, 2Explosive Substances Act, 1908 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A(1), 36D
High Courts26 Oct 2010
Pale Horse Designs Vs Natarajan Rathnam
High Court Of Kerala · (2011) 3 KLT 20
Criminal Procedure Code, 1973 (CrPC) — Section 177, 188Negotiable Instruments Act, 1881 (NI) — Section 1, 11, 12, 134, 134
High Courts22 Oct 2010
C. Sathyan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (2010) 10 KL CK 0240
Constitution of India, 1950 — Article 243KKerala Municipalities Act, 1960 — Section 96AKerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33
High Courts22 Oct 2010Dismissed
Jamaludheen Vs Rajeena
High Court Of Kerala · (2010) 10 KL CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts22 Oct 2010Dismissed
Jabbar Vs Sajitha
High Court Of Kerala · (2010) 10 KL CK 0159
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts22 Oct 2010
Thresiamma Manshoven Vs Manshoven Jacques Joseph
High Court Of Kerala · (2010) 10 KL CK 0158
Constitution of India, 1950 — Article 227
High Courts22 Oct 2010Allowed
Muttil Sree Vishnu Kshetra Samithy Vs Assistant Commissioner, H.R. and C.E. (Admn.)
High Court Of Kerala · (2010) 4 KLT 654
High Courts22 Oct 2010Dismissed
Sureshkumar Vs District Superintendent of Police and Others
High Court Of Kerala · (2010) 10 KL CK 0154
Constitution of India, 1950 — Article 226
High Courts22 Oct 2010Dismissed
P.K. Thomas Vs ICICI
High Court Of Kerala · (2010) 10 KL CK 0107
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts22 Oct 2010
Punnakkottu Pathukutty Vs Latheef, Ashraf and Muhammed
High Court Of Kerala · (2010) 10 KL CK 0082
High Courts22 Oct 2010
M.A. Hari Kumar and Lijo Abraham Vs State Election Commission and Others
High Court Of Kerala · (2010) 10 KL CK 0081
Constitution of India, 1950 — Article 243(K)Kerala Municipalities Act, 1960 — Section 96AKerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33