High Courts15 Sept 2010Dismissed
The Commissioner of Income Tax Vs Metrolla Iron and Strips Co. Ltd.
High Court Of Kerala · (2011) 1 KLJ 28
Income Tax Act, 1961 — Section 260A, 80HH, 80IB, 80IB(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,393 of 2,719
High Courts15 Sept 2010
Dr. Bindu Varghese Vs State of Kerala, The Director of Medical Education and The Commissioner of Entrance
High Court Of Kerala · (2010) 4 ILR (Ker) 111
Constitution of India, 1950 — Article 14, 15(4), 16(4)Indian Medical Council Act, 1956 — Section 20(1)
High Courts15 Sept 2010Dismissed
Sahrudaya Vs Chairman Cum Managing Director and Others
High Court Of Kerala · (2010) 09 KL CK 0045
High Courts15 Sept 2010Dismissed
The Secretary, Kanichar Grama Panchayat Vs Kochuthazhathu Joseph
High Court Of Kerala · (2010) 09 KL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151, 94Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 138(1)
High Courts15 Sept 2010
S.N. Shamnad Vs The State of Kerala and The Director of Technical Education
High Court Of Kerala · (2010) 09 KL CK 0032
High Courts15 Sept 2010
Sree Vigneswara Packs, a Partnership Vs Travancore Devaswom Board and The Executive Officer
High Court Of Kerala · (2010) 09 KL CK 0006
High Courts14 Sept 2010Allowed
Thankappan Vs Velayudhah Nadar Narayan Nadar
High Court Of Kerala · (2010) 4 KLT 423
Kerala Land Reforms (Amendment) Act, 1969 — Section 35Kerala Land Reforms Act, 1963 — Section 125(3), 132(3C), 14, 15, 16Limitation Act, 1963 — Article 137
High Courts14 Sept 2010Allowed
P. Radhakrishnan and R. Sajeev Kumar, Lower Division Clerk Vs The Chairman and The Director
High Court Of Kerala · (2010) 09 KL CK 0399
High Courts14 Sept 2010
Kumari Kanmani Gregory Vs J.C. Kataria
High Court Of Kerala · (2010) 09 KL CK 0388
High Courts14 Sept 2010
Omana Vs State of Kerala and C. Abu
High Court Of Kerala · (2010) 09 KL CK 0307
Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts14 Sept 2010
Aravindakshan Nair Vs State of Kerala and The Geologist, Mining and Geology
High Court Of Kerala · (2010) 09 KL CK 0299
High Courts14 Sept 2010Allowed
C.L. Kurian and Brothers, C.I. Cicily and Sijo George Vs Cicily Kurian
High Court Of Kerala · (2010) 09 KL CK 0256
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 43 Rule 1, Order 9 Rule 7
High Courts14 Sept 2010Dismissed
Manikantan A.K. Vs State of Kerala, The Director General of Police and Kerala Public Service Commission
High Court Of Kerala · (2010) 09 KL CK 0244
High Courts14 Sept 2010Dismissed
Moideenkutty Vs Sakkir Hussain
High Court Of Kerala · (2010) 09 KL CK 0205
High Courts14 Sept 2010Dismissed
Dinson Daniel Vs Mahatma Gandhi University, The Vice Chancellor, The Controller of Examinations and The Principal
High Court Of Kerala · (2010) 09 KL CK 0191
High Courts14 Sept 2010
Krishna Kumar Vs Kerala State Election Commission
High Court Of Kerala · (2010) 4 KLT 84
Kerala Panchayat Raj Act, 1994 — Section 159, 29, 31(1), 35(1), 37(2)
High Courts14 Sept 2010
T.K. Shiny Vs State of Kerala and K.S. Sumathy
High Court Of Kerala · (2010) 09 KL CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138