High Courts13 Sept 2010
Padmanabhan Vs T.P. Sridharan Nambiar, National Insurance Co. Ltd. and United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 09 KL CK 0316
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,395 of 2,719
High Courts13 Sept 2010
Krishnan Vs Suresh Babu, N.K. Purushothoman and The United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 09 KL CK 0315
High Courts13 Sept 2010
K. Venugopalan, Inspector, Legel Metrology Vs State of Kerala and The Controller of Legal Metrology
High Court Of Kerala · (2010) 09 KL CK 0304
High Courts13 Sept 2010
Rajeshkumar M. Villageman, Price D. Villageman and A. Sulaiman Vs The State of Kerala, The Commissioner of Land Revenue and The District Collector
High Court Of Kerala · (2010) 09 KL CK 0303
High Courts13 Sept 2010
Ajith Paul Abraham and Others Vs Mahatma Gandhi University and Another
High Court Of Kerala · (2010) 09 KL CK 0298
High Courts13 Sept 2010
Mr. S.R. Venugopalan Vs The Post Master General, The Executive Engineer (Electrical) and The Assistant Engineer
High Court Of Kerala · (2010) 09 KL CK 0297
High Courts13 Sept 2010
K.V. Stephen, Contractor Vs Hindustan Machine Tools Limited, Assistant General Manager (HR), HMT Ltd., Manager, Foundary Division and P.V. Sajeev, Contractor
High Court Of Kerala · (2010) 09 KL CK 0296
High Courts13 Sept 2010
Geethalakshmi Vs State of Kerala and Kerala Public Service Commission
High Court Of Kerala · (2010) 09 KL CK 0289
High Courts13 Sept 2010Dismissed
Jayachandran C. Vs The High Court of Kerala and Others
High Court Of Kerala · (2010) 4 ILR (Ker) 18
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 16, 226, 233, 234Kerala State and Subordinate Services Rules, 1958 — Rule 13, 14, 15, 16, 17
High Courts13 Sept 2010
Amritha Vs Managing Director, Kerala State Road and Lucos
High Court Of Kerala · (2010) 09 KL CK 0261
High Courts13 Sept 2010Allowed
Valsan Jerome Vs Rockey and Others
High Court Of Kerala · (2010) 09 KL CK 0255
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts13 Sept 2010
P.M. Deepa Vs The Sub Inspector of Police and Shriram Transport Finance Company
High Court Of Kerala · (2010) 09 KL CK 0200
High Courts13 Sept 2010Dismissed
Sheji Das S.S. Vs State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0199
High Courts13 Sept 2010Allowed
K.A. Rajeena, H.S.S.T. Junior (Commerce) Vs State of Kerala and The Director of Higher Secondary Education
High Court Of Kerala · (2010) 09 KL CK 0197
High Courts13 Sept 2010
K.K.M. Higher Secondary School Vs The State of Kerala, The Deputy Director of Education, The District Educational Officer and The Assistant Educational Officer
High Court Of Kerala · (2010) 09 KL CK 0195
High Courts13 Sept 2010Dismissed
Vasanth Vs The Deputy Director of Education
High Court Of Kerala · (2010) 09 KL CK 0194
High Courts13 Sept 2010Dismissed
Chandrika Vs Cochin Thirumala Devaswom
High Court Of Kerala · (2010) 4 KLT 336
Kerala Land Reforms Act, 1963 — Section 125, 2(22), 72(1), 73, 73(8)
High Courts13 Sept 2010
Jumail Vs Wilson and New India Assurance Co. Ltd.
High Court Of Kerala · (2010) 09 KL CK 0108
High Courts13 Sept 2010
Cheriyan, Saji and Aleyamma Vs Balakrishnan and Others
High Court Of Kerala · (2010) 09 KL CK 0106
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Limitation Act, 1963 — Article 135