COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,375 of 2,719

High Courts18 Oct 2010

Sirajudheen Vs Mohanan and Others

High Court Of Kerala · (2010) 10 KL CK 0125

High Courts18 Oct 2010

M.J. Thomas Vs State of Kerala, The Addl. Tahasildar, The Superintendent of Survey and The Assistant Director of Survey

High Court Of Kerala · (2010) 10 KL CK 0033

High Courts18 Oct 2010

B.V. Pavithran Vs Union of India (UOI)

High Court Of Kerala · (2010) 10 KL CK 0032

High Courts18 Oct 2010Dismissed

M/S. Sree Ramachandran Enterprises Vs The State of Kerala

High Court Of Kerala · (2011) 1 KLJ 373

Kerala Value Added Tax Act, 2003 — Section 24, 63

High Courts18 Oct 2010

State of Kerala and The Custodian of Vested Forests Vs The Kalpetta Estate Limited

High Court Of Kerala · (2010) 10 KL CK 0006

High Courts15 Oct 2010Dismissed

Nikhith Chandran N.M. Vs Dhanya K.S. and Adhnan Govind

High Court Of Kerala · (2010) 10 KL CK 0217

Civil Procedure Code, 1908 (CPC) — Section 125, 127

High Courts15 Oct 2010Dismissed

George Vs The State of Kerala and Others

High Court Of Kerala · (2010) 4 ILR (Ker) 467 : (2010) 4 KLT 416

Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323

High Courts15 Oct 2010Allowed

Thomas. K.D, Director and Skaria. K.A, President Vs Assistant Registrar (Planning) and Others

High Court Of Kerala · (2010) 10 KL CK 0173

Constitution of India, 1950 — Article 226

High Courts15 Oct 2010Dismissed

P. Sainudheen Vs The Electoral Officer to Wayanad, The Returning Officer to Wayanad and Skaria. K.A., President

High Court Of Kerala · (2010) 10 KL CK 0172

High Courts15 Oct 2010

Nellerichalil Govindan (Died) and Others Vs Thundikkoth Nuchunthodi

High Court Of Kerala · (2010) 10 KL CK 0109

Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11(8)

High Courts15 Oct 2010Dismissed

Raja and Company Vs The Commissioner of Income Tax (Central)

High Court Of Kerala · (2011) 196 TAXMAN 461

Income Tax Act, 1961 — Section 263, 40

High Courts15 Oct 2010Dismissed

Chandrasekharan K.S. Vs District Superintendent of Police and Others

High Court Of Kerala · (2010) 10 KL CK 0031

High Courts14 Oct 2010Allowed

Shammi Firoz Vs National Investigation Agency

High Court Of Kerala · (2011) CriLJ 1529 : (2010) 4 KLT 409

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 337(3), 437Explosive Substances Act, 1908 — Section 3

High Courts14 Oct 2010

Naizy Neema Vs Mary Tauro and Prasida Agustin

High Court Of Kerala · (2010) 10 KL CK 0215

High Courts14 Oct 2010

N.R. Vijayan Vs E. Prakash

High Court Of Kerala · (2010) 10 KL CK 0190

High Courts14 Oct 2010

M.D. Baby Vs K. Sasidharan and Others

High Court Of Kerala · (2010) 10 KL CK 0184

High Courts14 Oct 2010

Mr. Kurian Thomas, Mr. Kurian P.S. and Mathai N.K. Vs Vyshak International Hotel (P) Ltd., The Regional Director, The Director and Jose P.K.

High Court Of Kerala · (2010) 10 KL CK 0183

Constitution of India, 1950 — Article 226

High Courts14 Oct 2010Dismissed

Renji Ganesh T. Vs Varghese Eapen and Others

High Court Of Kerala · (2010) 10 KL CK 0135

High Courts14 Oct 2010

P. Raveendran, Assistant Registrar Vs Registrar of Co-operative Societies and Account General (A and E)

High Court Of Kerala · (2010) 10 KL CK 0114

High Courts14 Oct 2010

C.B. Sureshkumar Vs The Regional Transport Authority, The Secretary Regional Transport and E.R. Gopalakrishnan

High Court Of Kerala · (2010) 10 KL CK 0113