COURT ARCHIVE

High Court Of Kerala judgments

54,365 judgments · page 1,399 of 2,719

High Courts07 Sept 2010Dismissed

Midhun Sunny and Midhula Sunny Vs District Registrar, Sub Registrar, Revenue Divisional Officer and Sabu Sebastian

High Court Of Kerala · (2010) 09 KL CK 0359

Kerala Stamp (Fixation of Fair Value of Land) Rules, 1995 — Rule 3, 4, 4(1), 4(2)Kerala Stamp Act, 1959 — Article 21, 22, 55, 2, 28A(1)

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High Courts07 Sept 2010Dismissed

K.K. Balan Vs The Chairman (State Election Commissioner) and Others

High Court Of Kerala · (2010) 09 KL CK 0358

Kerala Panchayat Raj Act, 1994 — Section 11

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High Courts07 Sept 2010Dismissed

N. Rajasekharan Nair Vs Arasi Vijayakumar, "Dhruvam", State of Kerala and The Corporation of Thiruvananthapuram

High Court Of Kerala · (2010) 09 KL CK 0336

Kerala Buildings (Regularisation of Unauthorised Construction and Land Development) Rules, 1999 — Rule 3, 4, 5, 6, 7Kerala Municipalities Act, 1994 — Section 406(1), 406(3), 407, 509

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High Courts07 Sept 2010Allowed

July Roy and P. Kamaraj Vs The State of Kerala, The Secretary and The Department of Central Bureau of Investigation

High Court Of Kerala · (2010) 09 KL CK 0330

Constitution of India, 1950 — Article 226

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High Courts07 Sept 2010

Vannathamveettil Yoonus Vs Vannathamveettil Moidu

High Court Of Kerala · (2010) 09 KL CK 0314

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 227

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High Courts07 Sept 2010

Muruka Das K.G. Achari Vs Venugopala Pai, Gurumoorthi and United India Insurance Co. Ltd.

High Court Of Kerala · (2010) 09 KL CK 0302

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High Courts07 Sept 2010

Muhammed Alfas Vs Moideenkutty and The Oriental Insurance Co. Ltd.

High Court Of Kerala · (2010) 09 KL CK 0288

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High Courts07 Sept 2010

Molly Jacob Vs State of Kerala and Others

High Court Of Kerala · (2010) 09 KL CK 0276

Land Acquisition Act, 1894 — Section 4, 4(1), 45, 5A, 6

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High Courts07 Sept 2010

Yamuna Sankar Vs The State of Kerala, The Director, The Regional Officer and The Senior Superintendent

High Court Of Kerala · (2010) 09 KL CK 0259

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High Courts07 Sept 2010

N. Bhaskaran Vs State of Kerala

High Court Of Kerala · (2010) 2 ILR (Ker) 741

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High Courts07 Sept 2010Dismissed

T. Appunni, U.D. Clerk (Higher Grade) Vs Commissioner for Rural Development, Assistant Development Commissioner and State of Kerala

High Court Of Kerala · (2010) 09 KL CK 0243

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High Courts07 Sept 2010

A.K. Aboobacker, L.D. Cler. Vs Local Self Government Department and Panangad Grama Panchayath

High Court Of Kerala · (2010) 09 KL CK 0240

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High Courts07 Sept 2010

The Chairman and Sree Thricherumanna alias Kottiyoor Vs K.C. Velayudhan Nair and Others

High Court Of Kerala · (2010) 09 KL CK 0226

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High Courts07 Sept 2010Allowed

Mohammed Saiedh Vs Muttengadan Kadeeja

High Court Of Kerala · (2010) 09 KL CK 0209

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(3)

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High Courts07 Sept 2010

Y. Shajahan Vs State of Kerala and The Director of Survey and Land Records

High Court Of Kerala · (2010) 09 KL CK 0169

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High Courts07 Sept 2010

Gopakumar P.G., Aiju A.P. and Shibu Cyriac Vs The Government of Kerala and Attappady Hills Area Development Society

High Court Of Kerala · (2010) 09 KL CK 0168

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High Courts07 Sept 2010Dismissed

A.V. George Vs State of Kerala, Commissioner of Police and Circle Inspector of Police

High Court Of Kerala · (2010) 09 KL CK 0164

Constitution of India, 1950 — Article 226

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High Courts07 Sept 2010Allowed

Remla Beevi Vs Shajahan

High Court Of Kerala · (2010) 09 KL CK 0163

Constitution of India, 1950 — Article 227

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High Courts07 Sept 2010Dismissed

Vasantha Vs State of Kerala, Superintendent of Police and Sub Inspector of Police

High Court Of Kerala · (2010) 09 KL CK 0162

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High Courts07 Sept 2010

Janeesh Kumar Vs District Collector and Sub Inspector of Police

High Court Of Kerala · (2010) 09 KL CK 0087

Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27, 27(2)

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