High Courts09 Sept 2010
K. Sajeetha Bheegam and Others Vs The Kerala State Electricity Board and The Chief Engineer, HRMS
High Court Of Kerala · (2010) 09 KL CK 0251
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,397 of 2,719
High Courts09 Sept 2010Dismissed
George Thomas Vs The Federal Bank Limited
High Court Of Kerala · (2010) 09 KL CK 0201
Industrial Disputes Act, 1947 — Section 11A
High Courts09 Sept 2010
M.R.S. Roadways Vs Food Corporation of India, General Manager, Food Corporation of India and Rojimon, J and P Associates
High Court Of Kerala · (2010) 09 KL CK 0192
High Courts09 Sept 2010Allowed
Kallianikutty V. Vs State of Kerala, Accountant General A and E and The Registrar General
High Court Of Kerala · (2010) 09 KL CK 0186
Constitution of India, 1950 — Article 229Kerala High Court Service Rules, 1970 — Rule 35, 60
High Courts09 Sept 2010Allowed
Prabathu Kumar B. and Others Vs State of Kerala and The Accountant General
High Court Of Kerala · (2010) 09 KL CK 0185
High Courts09 Sept 2010Dismissed
Pankajakshy Vs Devaki Ramakrishnan
High Court Of Kerala · AIR 2011 Ker 30 : (2010) 4 ILR (Ker) 207 : (2010) 4 KLT 113
Transfer of Property Act, 1882 — Section 54
High Courts09 Sept 2010
Mini Sherin Mitra (Retrenched UPSA) Vs State of Kerala, Director of Public Instructions, Assistant Educational Officer (North) and Manager
High Court Of Kerala · (2010) 09 KL CK 0143
High Courts09 Sept 2010
Rangaswamy Vs The Excise Inspector
High Court Of Kerala · (2010) 09 KL CK 0142
Kerala Abkari Act, 1077 — Section 55
High Courts09 Sept 2010
Dhanya Kuries and Simon Chacko, Managing Partner Vs Smt. Thressiamma, Kiran Joseph and Seethal
High Court Of Kerala · (2010) 09 KL CK 0107
High Courts09 Sept 2010
P.J. Sebastian Vs The Addl. Tahsildar and The Revenue Divisional Officer
High Court Of Kerala · (2010) 09 KL CK 0044
Kerala Land Conservancy Act, 1957 — Section 10
High Courts09 Sept 2010
Shri Jijo P.V. Vs The Managing Director and The Special Tahsildar (LA) No. 111
High Court Of Kerala · (2010) 09 KL CK 0043
High Courts09 Sept 2010
Sabu Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 323, 482
High Courts09 Sept 2010
R. Rajeevkumar and Others Vs The State of Kerala, The Director of Health Services and Anithadevi N.J.
High Court Of Kerala · (2010) 09 KL CK 0013
Kerala State and Subordinate Services Rules, 1958 — Rule 27B
High Courts08 Sept 2010Allowed
Commissioner of Income Tax Vs Manjoo and Co.
High Court Of Kerala · (2011) 335 ITR 527 : (2010) 195 TAXMAN 39
Income Tax Act, 1961 — Section 115BB, 14, 2(13), 2(24), 2(45)
High Courts08 Sept 2010
Jagadamma Das Vs V.T. Ambika
High Court Of Kerala · (2010) 09 KL CK 0372
Constitution of India, 1950 — Article 227
High Courts08 Sept 2010
Bindhu Philips Vs Sunil Jacob
High Court Of Kerala · (2010) 09 KL CK 0371
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts08 Sept 2010Allowed
Abdul Razak N. Vs Dileep and Others
High Court Of Kerala · (2010) 09 KL CK 0370
High Courts08 Sept 2010
Hema Gopinathan, Skilled Worker and Others Vs The Kerala Agricultural University, The Executive Commissioner of Kerala, The Associate Professor in Head and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0366
High Courts08 Sept 2010
Bijoy George Vs The State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0365