High Courts01 Oct 2010Allowed
Chandramathy Vs Devakey Amma
High Court Of Kerala · (2010) 4 KLT 465
Transfer of Property Act, 1882 — Section 53(A)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,382 of 2,719
High Courts01 Oct 2010Dismissed
Shree Ganapathi Kutir Udyog Vs Commissioner of Customs
High Court Of Kerala · (2010) 259 ELT 649
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128, 27
High Courts01 Oct 2010Dismissed
Bhaskaran Vs Shobha and Others
High Court Of Kerala · (2010) 10 KL CK 0052
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Oct 2010Allowed
Chandramathy, C.S. and Others Vs Devakey Amma and Others
High Court Of Kerala · (2010) 4 KLT 465
Transfer of Property Act, 1882 — Section 53A
High Courts01 Oct 2010Allowed
T.V. Kurian Vs United India Insurance Company Ltd and Others
High Court Of Kerala · (2011) 1 KLJ 43
Motor Vehicles Act, 1988 — Section 157, 157(1)
High Courts01 Oct 2010Dismissed
Sunitha Mujeeb Rehman Vs State of Kerala and Others
High Court Of Kerala · (2010) 3 KLJ 829
Arms Act, 1959 — Section 27Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5(A)Constitution of India, 1950 — Article 22(5), 226
High Courts30 Sept 2010
V.N. Saji Vs Chief Engineer, PWD (Roads and Bridges), Chief Technical Examiner (Finance), The Executive Engineer and The Assistant Executive Engineer
High Court Of Kerala · (2010) 09 KL CK 0357
High Courts30 Sept 2010
R. Suresh Shenoy, Smt. Mohini R. Shenoy, Dinesh Shenoy and Manohar R. Shenoy Vs P.K. Varkey
High Court Of Kerala · (2010) 09 KL CK 0355
Constitution of India, 1950 — Article 227
High Courts30 Sept 2010Dismissed
K.K. Sufaira Beevi Vs K.P. Afsal Koya Thangal
High Court Of Kerala · (2010) 09 KL CK 0351
High Courts30 Sept 2010
Housing Development Finance Vs Geethu Viswanath and N.C. Thomas
High Court Of Kerala · (2010) 09 KL CK 0325
National Housing Bank Act, 1987 — Section 29ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2(1)
High Courts30 Sept 2010Dismissed
Muhammedkunhi Vs Abdulla
High Court Of Kerala · (2010) 4 KLT 736
Constitution of India, 1950 — Article 226Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1)
High Courts30 Sept 2010
Sreejesh P.T. Vs State of Kerala and The Director of Collegiate Education
High Court Of Kerala · (2010) 09 KL CK 0271
High Courts30 Sept 2010
Praveen S.U. Nair and Others Vs Smt. Usha Titus and Smt. Valsala Kumari
High Court Of Kerala · (2010) 09 KL CK 0270
High Courts30 Sept 2010
Asha Ajikumar Vs Sub Inspector of Police, Circle Inspector, Rajan and Mohanan
High Court Of Kerala · (2010) 09 KL CK 0157
High Courts30 Sept 2010
K.H. Azad Vs Detective Inspector, C.B.C.I.D. S.I.G. II
High Court Of Kerala · (2010) 09 KL CK 0156
High Courts30 Sept 2010Dismissed
Renga Swamy Chettiar Vs Marl Chettiyar
High Court Of Kerala · (2010) 4 ILR (Ker) 521 : (2010) 4 KLT 367
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 34(4), Order 21 Rule 34(6)Kerala Stamp Act, 1959 — Section 28A, 28A(1), 28A(3), 45A(1), 45A(2)
High Courts30 Sept 2010Dismissed
Muhammed Kunhi, B. Vs K. Abdulla and Another
High Court Of Kerala · (2010) 4 KLT 736
Constitution of India, 1950 — Article 226Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3, 3(1)
High Courts30 Sept 2010Dismissed
Commissioner of Income Tax Vs Periakaramalai Tea and Produce Co. Ltd.
High Court Of Kerala · (2011) 238 CTR 449 : (2010) 195 TAXMAN 185
Income Tax Act, 1961 — Section 260A
High Courts29 Sept 2010
Ramakrishna Pillai Vs Vijaya Kumari
High Court Of Kerala · (2010) 09 KL CK 0350
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts29 Sept 2010Allowed
Pradeep Vasu and Savithri Vasu Vs Jiji
High Court Of Kerala · (2010) 09 KL CK 0349