High Courts07 Sept 2010Dismissed
Jayalakshmi Vs Nair Service Society
High Court Of Kerala · (2011) 105 SCL 64
Companies Act, 1956 — Section 171, 174, 176, 177, 178Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,400 of 2,719
High Courts07 Sept 2010Dismissed
Jayalakshmi and Others Vs Nair Service Society and Others
High Court Of Kerala · (2011) 166 CompCas 77
Companies Act, 1956 — Section 171, 172, 173, 174, 175Constitution of India, 1950 — Article 226Travancore Companies Regulations, 1092 — Section 26
High Courts07 Sept 2010Allowed
Cherukat Vijayalakshmi Vs Cherukat Gopalakrishna Menon
High Court Of Kerala · (2010) 09 KL CK 0057
High Courts07 Sept 2010
Ramesh @ Kannan Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 446, 482Penal Code, 1860 (IPC) — Section 120B, 34, 489B, 489C
High Courts07 Sept 2010
Biji A. Kuruvila Vs Santha and Saranya
High Court Of Kerala · (2010) 09 KL CK 0050
High Courts07 Sept 2010Dismissed
D.K.B. and Co. Vs Dy. CIT (Assessment)
High Court Of Kerala · (2011) 243 CTR 198 : (2011) 198 TAXMAN 339
Income Tax Act, 1961 — Section 271(1)
High Courts07 Sept 2010Dismissed
Paul Varghese Vs K.V. James, Baby and The United India Insurance Co. Ltd.
High Court Of Kerala · (2010) 09 KL CK 0015
High Courts07 Sept 2010
M.S. Sadanandan Vs The Managing Director
High Court Of Kerala · (2010) 09 KL CK 0014
High Courts07 Sept 2010
K. Gangadharan Nair Vs Sylaiman @ Abdul Salam and Others
High Court Of Kerala · (2010) 09 KL CK 0011
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 149, 34, 380, 417
High Courts07 Sept 2010
S. Purushothaman Nair Vs P.J. Thomas
High Court Of Kerala · (2010) 09 KL CK 0005
Central Civil Services (Pension) Rules, 1972 — Rule 69, 69(1), 69(2), 9, 9(4)
High Courts06 Sept 2010Dismissed
J.K. Tyres and Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 1 KLJ 19 : (2011) 41 VST 145
Kerala General Sales Tax Act, 1963 — Section 43Kerala General Sales Tax Rules, 1963 — Rule 60
High Courts06 Sept 2010Dismissed
M/s. J. K. Tyres and Industries Ltd. Vs State of Kerala
High Court Of Kerala · (2011) 1 KLJ 19
Kerala General Sales Tax Act, 1963 — Section 43
High Courts06 Sept 2010Dismissed
Sudhakaran Pillai Vs P.C. Bijukumar
High Court Of Kerala · (2010) 09 KL CK 0329
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Sept 2010
P. Kumaran and P.K. Sudheer Vs Divisional Forest Officer, Forest Range Officer and Deputy Ranger
High Court Of Kerala · (2010) 09 KL CK 0310
Preservation of Trees Act, 1986 — Section 5
High Courts06 Sept 2010Dismissed
M.A. Saji Roshan, Advocate Vs Bar Council of Kerala
High Court Of Kerala · (2010) 09 KL CK 0309
Constitution of India, 1950 — Article 226
High Courts06 Sept 2010
K.R. Aravindakshan Vs The Tahsildar
High Court Of Kerala · (2010) 09 KL CK 0268
Kerala Government Land Assignment Rules, 1964 — Rule 21
High Courts06 Sept 2010
Elsy Vs Food Corporation of India
High Court Of Kerala · (2010) 09 KL CK 0267
High Courts06 Sept 2010Allowed
Shaji, Varghese and Vanaraj Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 53, 55, 8, 8(1), 8(2)
High Courts06 Sept 2010
Santhosh Vs The Authorised Officer/Chief Manager and The Branch Manager, State Bank
High Court Of Kerala · (2010) 09 KL CK 0231
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
High Courts06 Sept 2010Dismissed
Damson Vs Pradeep K. George
High Court Of Kerala · (2010) 09 KL CK 0230