High Courts14 Oct 2010Dismissed
K.K. Raghavan Vs The Returning Officer, The Secretary and State Election Commission
High Court Of Kerala · (2010) 10 KL CK 0112
Constitution of India, 1950 — Article 243
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,376 of 2,719
High Courts14 Oct 2010Dismissed
Ambika Gopalan Vs Returning Officer and Others
High Court Of Kerala · (2010) 10 KL CK 0111
Constitution of India, 1950 — Article 226, 243
High Courts14 Oct 2010Dismissed
Ajo Thomas Vs State Election Commission and Chenneerkara Grama Panchayath
High Court Of Kerala · (2010) 10 KL CK 0110
Constitution of India, 1950 — Article 243
High Courts14 Oct 2010
John Kennedy Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 629
Kerala Tax on Paper Lotteries Act, 2005 — Section 2, 2(1), 6, 7
High Courts14 Oct 2010Dismissed
T.A. Vasudevan Vs The Chairman and The Spices Board, Ministry of Finance
High Court Of Kerala · (2010) 10 KL CK 0070
High Courts14 Oct 2010
N. Venu Vs State of Kerala and City Police Commissioner
High Court Of Kerala · (2010) 10 KL CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 34, 409, 420, 468, 471
High Courts13 Oct 2010
Rukkiya Beevi Vs State of Kerala, The Sub Inspector of Police, Nikhil @ Kannan
High Court Of Kerala · (2010) 10 KL CK 0244
High Courts13 Oct 2010
Ibrahim P. Vs Basheer M.A. and Others
High Court Of Kerala · (2010) 10 KL CK 0153
High Courts13 Oct 2010Allowed
Chandramohan Vs Asha
High Court Of Kerala · (2010) 10 KL CK 0137
Hindu Marriage Act, 1955 — Section 13, 13(1), 23, 23(1)
High Courts13 Oct 2010Dismissed
M. Sudheesh Vs State of Kerala, Secretary and Others
High Court Of Kerala · (2010) 10 KL CK 0136
High Courts13 Oct 2010Dismissed
Mohammed Shiyas Vs John Kennedy
High Court Of Kerala · (2010) 4 KLT 451 : (2011) 6 RCR(Civil) 2419
Advocates Act, 1961 — Section 49(1)Bar Council of India Rules, 1975 — Rule 11, 12Constitution of India, 1950 — Article 165, 165(2), 165(3), 21, 22(1)
High Courts13 Oct 2010Dismissed
Shimna. V.S and Others Vs Ajitha Kumari K.S., State of Kerala and The Director of Social Welfare
High Court Of Kerala · (2010) 10 KL CK 0039
High Courts13 Oct 2010Dismissed
Rosy Devassy and Others Vs State Bank of Travancore and Others
High Court Of Kerala · (2010) 3 KLJ 590
High Courts13 Oct 2010Allowed
Commissioner of Income Tax, Cochin Vs Arya Bangy
High Court Of Kerala · (2011) 202 TAXMAN 145
Income Tax Act, 1961 — Section 132(4), 158BB(1), 260A
High Courts12 Oct 2010Dismissed
Thomas Vs Sudha
High Court Of Kerala · (2010) 4 KLT 538
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 8 Rule 6
High Courts12 Oct 2010
P. Rahim Vs M.V. Jayarajan
High Court Of Kerala · AIR 2011 Ker 12 : (2010) 4 ILR (Ker) 165 : (2011) 1 RCR(Criminal) 168
Constitution of India, 1950 — Article 129, 215, 216, 225, 226Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 7Contempt of Courts Act, 1971 — Section 10, 12, 14, 15, 2
High Courts12 Oct 2010Dismissed
Aswathy P. Vs State of Kerala, Director of Medical Education, Director, Lbs Centre for Science and Principal, Medical College
High Court Of Kerala · (2011) 1 KLT 562
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 39, 73Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996 — Rule 4
High Courts12 Oct 2010
Mosque Lane Residents'' Association Vs M. Vijayanand, Sanjay Kaul and Smt. Nanthini C.N.
High Court Of Kerala · (2010) 10 KL CK 0245
Land Acquisition Act, 1894 — Section 4(1)
High Courts12 Oct 2010Allowed
Usha Vs K.S. Moni and Padmavathy
High Court Of Kerala · (2010) 10 KL CK 0243
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27