High Courts14 Sept 2010Allowed
Thankappan, B.K. Vs Velayudhan Nadar Narayan Nadar and Others
High Court Of Kerala · (2010) 4 KLT 423
Kerala Land Reforms Act, 1963 — Section 125(3), 132(3)(C), 14, 17(1), 18Limitation Act, 1963 — Article 137
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,394 of 2,719
High Courts14 Sept 2010
T.R. Vijayan and Others Vs The State Bank of India, The Executive Trustee, Union of India (UOI) and The Reserve Bank of India
High Court Of Kerala · (2010) 09 KL CK 0048
State Bank of India Employees Pension Fund Rules, 1955 — Rule 23, 23(1)
High Courts14 Sept 2010
Mani K.K., Pump Operator Vs Kerala State Housing Board and Regional Engineer
High Court Of Kerala · (2010) 09 KL CK 0047
High Courts14 Sept 2010Allowed
Ajitha P., Principal Vs State of Kerala and The Director of Higher Secondary
High Court Of Kerala · (2010) 09 KL CK 0033
High Courts14 Sept 2010
Bhaskaran, Government Contractor Vs District Collector, Thasildar and Village Officer
High Court Of Kerala · (2010) 09 KL CK 0022
High Courts14 Sept 2010Dismissed
Jose P.K. Vs Regional Director, India Tourism, Director, Department of Tourism, K.T. Mathew and Vyshak International Hotels P. Ltd.
High Court Of Kerala · (2010) 09 KL CK 0021
High Courts14 Sept 2010
State of Kerala Vs Pathrose George Karamen
High Court Of Kerala · (2012) 51 VST 53
Kerala General Sales Tax Act, 1963 — Entry 22
High Courts13 Sept 2010
Prasanth Babu Vs Kannur Kalluchethu Vyavasaya Thozhilali Sahakarana Sangom
High Court Of Kerala · (2010) 4 ILR (Ker) 512 : (2010) 4 KLT 508
Kerala Abkari Shops Disposal Rules, 2002 — Rule 4, 7(2)
High Courts13 Sept 2010
Jayachandran Vs High Court of Kerala
High Court Of Kerala · (2010) 4 KLT 49
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 14, 16, 226, 233, 234Kerala State Higher Judicial Services Special Rules, 1961 — Rule 13, 14, 15, 16, 17
High Courts13 Sept 2010Dismissed
A.G.M. Constructions (P) Ltd. Vs Shibu Kumar, S. and Others
High Court Of Kerala · (2010) 09 KL CK 0409
Civil Procedure Code, 1882 — Section 244Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 64, Order 21 Rule 73, Order 21 Rule 90, Order 21 Rule 90(3)Evidence Act, 1872 — Section 92
High Courts13 Sept 2010Dismissed
Moideen K.P. Vs Kadeejath Kubra
High Court Of Kerala · (2010) 09 KL CK 0405
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts13 Sept 2010Dismissed
Radha Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0404
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107Explosive Substances Act, 1908 — Section 3, 5
High Courts13 Sept 2010
Vijay Latex Products Pvt. Ltd. Vs State of Kerala, The Kerala Medical Service Corporation and AGE Industries Private Ltd.
High Court Of Kerala · (2010) 09 KL CK 0398
High Courts13 Sept 2010Dismissed
Jose George Vs State of Kerala, The Director of Vocational Higher, The Principal and Smt. A. Shahida Beevi
High Court Of Kerala · (2010) 09 KL CK 0394
Kerala Education Rules, 1959 — Rule 3, 9, 9(1)
High Courts13 Sept 2010
Vijaya Chandran and Rajeev P.C. Vs Sri. V.C. Sooraj, The Sub Inspector of Police and District Superintendent of Police
High Court Of Kerala · (2010) 09 KL CK 0392
High Courts13 Sept 2010Allowed
Uchambally Thattari Damu Vs The Special Tahsildar (LA)
High Court Of Kerala · (2010) 09 KL CK 0391
High Courts13 Sept 2010
Aminamol Vs The Director General of Police and Others
High Court Of Kerala · (2010) 09 KL CK 0390
Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts13 Sept 2010Dismissed
Sayed Mohammed Pookoya Thangal Vs The Taluk Land Board and Others
High Court Of Kerala · (2010) 09 KL CK 0386