High Courts08 Sept 2010
P.V. Sasidharan, Head Constable and Others Vs State of Kerala, The Director General of Police, The Director, Vigilance and Anti and The Superintendent of Police
High Court Of Kerala · (2010) 09 KL CK 0364
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,398 of 2,719
High Courts08 Sept 2010
Yousaf Vs Rubeena
High Court Of Kerala · (2011) 1 DMC 392 : (2010) 4 ILR (Ker) 37 : (2010) 4 KLT 1
Constitution of India, 1950 — Article 13, 15(3)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127
High Courts08 Sept 2010
Mohammed Rafeeq, Abdul Rasheed, Raisudeen and Ummer Roshil Jaan Vs The Superintendent of Police and Others
High Court Of Kerala · (2010) 09 KL CK 0338
High Courts08 Sept 2010
Sreeja A. Menon @ Ranjini Menon Vs State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0337
High Courts08 Sept 2010Dismissed
Mary Sebastian Vs V. Thomas, Thressia and Annamma
High Court Of Kerala · (2010) 09 KL CK 0247
High Courts08 Sept 2010Dismissed
Patteri Janardhanan Vs Pothirakath Jaleela and Pothirakath Kunhaleema
High Court Of Kerala · (2010) 09 KL CK 0208
High Courts08 Sept 2010
C.J. Mary Neena Vs The State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0125
High Courts08 Sept 2010
Rajan K. Varghese and Roji Abraham Vs K.A. George and Others
High Court Of Kerala · (2010) 09 KL CK 0079
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts08 Sept 2010
Sudhakaran Vs Santhakumari and Others
High Court Of Kerala · (2010) 09 KL CK 0078
High Courts08 Sept 2010
Jeevan J. Nath Vs The Central Board of Secondary Education and The Principal
High Court Of Kerala · (2010) 09 KL CK 0074
High Courts08 Sept 2010
T. Abdul Azeez Vs The General Manager, The District Collector and The Tahasildar
High Court Of Kerala · (2010) 09 KL CK 0073
High Courts08 Sept 2010
Mammed Vs The Revenue Divisional Officer and The Sub Inspector of Police
High Court Of Kerala · (2010) 09 KL CK 0072
High Courts08 Sept 2010
Nelliyampathi Hill Conservation Vs Divisional Forest Officer and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0035
High Courts08 Sept 2010
Kamarudheen Vs S.H.O.
High Court Of Kerala · (2011) CriLJ 388 : (2011) 1 KLJ 385
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 167, 172, 172(1)Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts08 Sept 2010Dismissed
Naduthodi Yousaf Vs Naduthodi Rubeena and Another
High Court Of Kerala · (2010) 3 KLJ 246 : (2010) 4 RCR(Civil) 968 : (2010) 4 RCR(Criminal) 755
Constitution of India, 1950 — Article 13, 15(3)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)(c)
High Courts08 Sept 2010Dismissed
Kamarudheen Vs SHO, Muvattupuzha Police Station
High Court Of Kerala · (2011) CriLJ 388 : (2011) 1 KLJ 385
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 167, 172, 172(1), 172(2)Penal Code, 1860 (IPC) — Section 120(B), 143, 147, 148, 149Unlawful Activities (Prevention) Act, 1967 — Section 16, 18, 18(B), 19, 20
High Courts08 Sept 2010
Jojy Jacob Vs State of Kerala
High Court Of Kerala · (2011) 1 KLT 79
Kerala Land Reforms Act, 1963 — Section 72Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(1), 6, 8Kerala Private Forests (Vesting and Assignment) Rules, 1974 — Rule 2A
High Courts07 Sept 2010Dismissed
D.K.B and Co. Vs Deputy Commissioner of Income Tax (Assessment) Trivandrum
High Court Of Kerala · (2011) 243 CTR 198 : (2011) 198 TAXMAN 339
Income Tax Act, 1961 — Section 271(1)
High Courts07 Sept 2010Dismissed
Madhusoodhanan S. Unnithan, Sivankutty Unnithan and Vijayamma Unnithan Vs Rekha B. Nair
High Court Of Kerala · (2010) 09 KL CK 0369
Constitution of India, 1950 — Article 227
High Courts07 Sept 2010
District Insurance Officer Vs T.K. Gireesan, Basanth P. Nair and Director General of Police
High Court Of Kerala · (2010) 09 KL CK 0362