High Courts20 Oct 2010
Subaida T.M. Vs Kattukelothu Kunhammad
High Court Of Kerala · (2010) 10 KL CK 0253
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,373 of 2,719
High Courts20 Oct 2010
Kundathil Janardhanan and Kalyani Vs State Election Commission and Others
High Court Of Kerala · (2010) 10 KL CK 0252
Constitution of India, 1950 — Article 243(K)Kerala Municipalities Act, 1960 — Section 96(A)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33
High Courts20 Oct 2010Dismissed
Joy Alexander Vs C.B. Jalaja and Shihab
High Court Of Kerala · (2010) 10 KL CK 0251
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 227
High Courts20 Oct 2010Allowed
A. Kalimuthu, Nithyagomathi Power Vs The Commercial Tax Officer (WC)
High Court Of Kerala · (2010) 10 KL CK 0234
High Courts20 Oct 2010
Sherly Varghese and Others Vs Babykutty and Leelamma
High Court Of Kerala · (2010) 10 KL CK 0118
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 37, 40
High Courts20 Oct 2010
Somarajan and Another Vs Parameswaran Pillai
High Court Of Kerala · (2010) 10 KL CK 0108
High Courts20 Oct 2010Allowed
Parakkad Sree Bhagavathi Devaswom Vs Malabar Devaswom Board
High Court Of Kerala · (2010) 4 ILR (Ker) 541 : (2010) 4 KLT 568
High Courts20 Oct 2010Dismissed
Sivasakthi Engineering and Fabricators Vs The Kerala State Electricity Board and Others
High Court Of Kerala · (2010) 10 KL CK 0029
Constitution of India, 1950 — Article 226
High Courts19 Oct 2010
M.A. Jeeva Vs Mathew Scaria @ Raju
High Court Of Kerala · (2010) 10 KL CK 0250
High Courts19 Oct 2010
Shalini M. Vs State Election Commission and Others
High Court Of Kerala · (2010) 10 KL CK 0249
Constitution of India, 1950 — Article 243(K)Kerala Municipalities Act, 1960 — Section 96(A)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 31, 32, 33
High Courts19 Oct 2010Dismissed
Sukumara Panicker and Ramadevi Vs Sreedharan Nair
High Court Of Kerala · (2010) 10 KL CK 0248
High Courts19 Oct 2010Dismissed
Moyan Kolakkadan Vs Kerala State Election Commission and Others
High Court Of Kerala · (2010) 10 KL CK 0233
Constitution of India, 1950 — Article 226Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 28(4)
High Courts19 Oct 2010Allowed
P. Sasidharan Nair Vs Kerala State Road Transport Corporation, Assistant Transport Officer and Kerala State Transport Worker''s
High Court Of Kerala · (2010) 10 KL CK 0232
High Courts19 Oct 2010Allowed
M.A. Mohan Vs The Kottayam Municipality, The Secretary, Kottayam Municipality and The Town Planning Officer
High Court Of Kerala · (2010) 10 KL CK 0231
High Courts19 Oct 2010Dismissed
Mohd. Fariz and Co. Vs Commissioner of Customs
High Court Of Kerala · (2010) 260 ELT 29
Customs Act, 1962 — Section 129A, 129A(3), 129A(4), 129A(5), 129B
High Courts19 Oct 2010Dismissed
S.M.C. Projects (India) Ltd. Vs State of Kerala
High Court Of Kerala · (2010) 10 KL CK 0229
Kerala General Sales Tax Act, 1963 — Section 5C(1)
High Courts19 Oct 2010Allowed
Commissioner of Income Tax, Kottayam Vs Duroflex Coir Industries Ltd.
High Court Of Kerala · (2011) 245 CTR 606 : (2012) 205 TAXMAN 75
Income Tax Act, 1961 — Section 29, 30, 31, 32, 33
High Courts19 Oct 2010Dismissed
Rajesekharan Nair Vs The Superintedent of Police and Others
High Court Of Kerala · (2010) 10 KL CK 0193
High Courts19 Oct 2010
Revenue Divisional Officer, State of Kerala and Director, Department of Tourism Vs Bibu Baby Punnooran, Saiby Babu Punnooran, Biju Babu Punnoran and Suja Biju Punnoran
High Court Of Kerala · (2010) 10 KL CK 0185
Constitution of India, 1950 — Article 300AKerala Land Acquisition Act, 1961 — Section 17
High Courts19 Oct 2010
T.P. Balasundaran Vs Mr. P. Sandeep and The State of Kerala
High Court Of Kerala · (2010) 10 KL CK 0157