High Courts17 Sept 2010Allowed
N.N. Shibu Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0178
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24(8)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,390 of 2,719
High Courts17 Sept 2010Dismissed
K.K. Balan and Others Vs The State Election Commission and Others
High Court Of Kerala · (2010) 09 KL CK 0124
Kerala Panchayat Raj Act, 1994 — Section 10, 11
High Courts17 Sept 2010
A. Gokila Bai, Sekhar Industries Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0086
High Courts17 Sept 2010Allowed
Preetha, K. Vs N. Bhaskaran
High Court Of Kerala · (2011) 1 RCR(Civil) 260
Hindu Marriage Act, 1955 — Section 13(1), 23
High Courts17 Sept 2010Allowed
K. Preetha Vs N. Bhaskaran
High Court Of Kerala · AIR 2011 Ker 27 : (2011) 1 RCR(Civil) 260
Hindu Marriage Act, 1955 — Section 13(1), 23
High Courts17 Sept 2010Dismissed
Commissioner of Income Tax Vs OEN India Ltd.
High Court Of Kerala · (2011) 238 CTR 340 : (2011) 196 TAXMAN 131
Income Tax Act, 1961 — Section 35DDA, 37(1)
High Courts16 Sept 2010Allowed
Sivakumar Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 333
Kerala Municipality Building Rules, 1999 — Rule 143, 145, 146, 146(1), 146(4)
High Courts16 Sept 2010
M.C. Saju, M.C. James Subin, M.M. Chacko and M.C. Joseph Sijo Vs State of Kerala, The Tahsildar and The Village Officer
High Court Of Kerala · (2010) 09 KL CK 0403
High Courts16 Sept 2010Dismissed
Dr. R. Suresh Vs The Chairman
High Court Of Kerala · (2010) 09 KL CK 0395
Constitution of India, 1950 — Article 226Mahatma Gandhi University Act, 1985 — Section 63(6)
High Courts16 Sept 2010
M.M. Mary Vs The State of Kerala and The Director of Health Services
High Court Of Kerala · (2010) 09 KL CK 0382
High Courts16 Sept 2010
P.G. Kurup Vs Director General and Additional D.I.G. Cum Commandant
High Court Of Kerala · (2010) 09 KL CK 0381
High Courts16 Sept 2010Allowed
J.J. Jefferson Vs The Kerala State Electricity Board and The Chief Engineer (HRM)
High Court Of Kerala · (2010) 09 KL CK 0375
Electricity (Supply) Act, 1948 — Section 79
High Courts16 Sept 2010
Binu K.V. and Siju. K.G. Vs Kerala State Electricity Board, Chief Engineer, (H.R.M.), Kerala Public Service Commission and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0374
High Courts16 Sept 2010
K.K. Prakasan Vs Angamaly Chitty Fund (P) Ltd. and Others
High Court Of Kerala · (2010) 09 KL CK 0344
High Courts16 Sept 2010Allowed
Joseph Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 272
Arms Act, 1959 — Section 20, 27Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts16 Sept 2010Dismissed
Deepa Thomas and Others Vs Medical Council of India, University of Calicut and The Principal, Jubilee Medical Mission
High Court Of Kerala · (2010) 09 KL CK 0319
Constitution of India, 1950 — Article 142, 226Graduate Medical Education Regulations, 1997 — Regulation 5(2), 5(5)
High Courts16 Sept 2010
Smt. Muthu Mari Vs Munnar Grama Panchayath, President, Munnar Grama Panchayath and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0306
High Courts16 Sept 2010Allowed
Padmavathi Amma Vs The Special Tahsildar (L.A.) General Tvm and Others
High Court Of Kerala · (2010) 3 KLJ 849 : (2010) 4 KLT 721
Constitution of India, 1950 — Article 226
High Courts16 Sept 2010
Ravindran Vs Kinasseri Yatheemkana
High Court Of Kerala · (2011) 1 RCR(Civil) 257
Waqf Act, 1995 — Section 32(2), 60, 92, 93