High Courts13 Sept 2010
National Insurance Company Ltd. Vs Arun M.L., Binil Roy S.N., The United India Insurance Co. Ltd. and S. Jayalekshmi
High Court Of Kerala · (2010) 09 KL CK 0104
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,396 of 2,719
High Courts13 Sept 2010
Oriental Insurance Co. Ltd. Vs Anu and Nagesh
High Court Of Kerala · (2010) 09 KL CK 0103
High Courts13 Sept 2010
Yesudas Nadar Vs The Director General of Police and Others
High Court Of Kerala · (2010) 09 KL CK 0096
High Courts13 Sept 2010Allowed
Al Ameen Haj Group and Others Vs The Government of India, The Joint Secretary, The Deputy Secretary and Haj Committee of India
High Court Of Kerala · (2010) 3 KLJ 327
High Courts13 Sept 2010
Santhosh T.G. Vs State of Kerala, The Director of Indian Systems, The District Medical Officer and The Kerala Public Service Commission
High Court Of Kerala · (2010) 09 KL CK 0049
Kerala State and Subordinate Services Rules, 1958 — Rule 13A(I)
High Courts13 Sept 2010
Chandrika Devi Renjini Vs Saralamma @ Sarala Devi
High Court Of Kerala · (2010) 09 KL CK 0042
High Courts13 Sept 2010
Pushkaran K. and Indira K. Vs The Commissioner of Land Revenue and Others
High Court Of Kerala · (2010) 09 KL CK 0029
High Courts13 Sept 2010Dismissed
Chandrika Vs The Cochin Thirumala Devaswom, Mattancherry
High Court Of Kerala · (2010) 3 KLJ 378
Kerala Land Reforms Act, 1963 — Section 125, 2, 2(22), 72, 73
High Courts09 Sept 2010Allowed
Subhash B. Ravu Vs Varghese
High Court Of Kerala · (2010) 1 BC 554 : (2010) 4 ILR (Ker) 481 : (2010) 4 KLT 535
Criminal Procedure Code, 1973 (CrPC) — Section 204(4), 256(1), 61Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Sept 2010
Gamaralalage Malani Mangalika Vs State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0396
High Courts09 Sept 2010
K. Jayachandran, Managing Director Vs Government of India and Others
High Court Of Kerala · (2010) 09 KL CK 0385
High Courts09 Sept 2010Dismissed
Sadidharan S. Vs The Sub Inspector of Police, The Circle Inspector of Police and The Commissioner of Police
High Court Of Kerala · (2010) 09 KL CK 0346
High Courts09 Sept 2010Dismissed
C.A. Rafi Vs The Additional District Magistrate, The Joint Chief Controller and The Chief Controller of Explosives
High Court Of Kerala · (2010) 4 KLT 342
Explosives Act, 1884 — Section 5, 5(1), 5(2), 6B, 6CExplosives Rules, 1983 — Rule 101, 102, 103, 103(3), 108Explosives Rules, 2008 — Rule 115(1)
High Courts09 Sept 2010
Vasudevan Namboothiri Vs State of Kerala
High Court Of Kerala · (2010) 4 ILR (Ker) 588 : (2010) 4 KLT 301
Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 11, 3, 4, 8Kerala High Court Act, 1958 — Section 5
High Courts09 Sept 2010Allowed
Sasindran Vs State of Kerala, Deputy Superintendent of Police and Sub Inspector of Police
High Court Of Kerala · (2010) 09 KL CK 0312
High Courts09 Sept 2010Dismissed
B.H. Abdulla Kunhi Vs The State De-Limitation Commission
High Court Of Kerala · (2010) 09 KL CK 0305
Constitution of India, 1950 — Article 243OKerala Panchayat Raj Act, 1994 — Section 10, 10(3A), 11
High Courts09 Sept 2010
Gee Varghese Vs V.R. Joy
High Court Of Kerala · (2010) 09 KL CK 0254
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9
High Courts09 Sept 2010
S. Padmakumar Vs The Kerala State Film Development, The Managing Director and N. Harikumar, Sound Engineer
High Court Of Kerala · (2010) 09 KL CK 0253