High Courts06 Sept 2010Dismissed
Cicily George and Others Vs George Michael, Smt. Mable Shiny and T.G. Xavier
High Court Of Kerala · (2010) 09 KL CK 0223
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,401 of 2,719
High Courts06 Sept 2010
E.M. Salhudeen Vs State of Government, Director of Survey and Land Records, Sr. Accounts Officer and Sub Treasury Officer (Pension Payment)
High Court Of Kerala · (2010) 09 KL CK 0214
High Courts06 Sept 2010Dismissed
Prajeesh Vs Superintendent of Police, Sub Inspector of Police and Prithviraj
High Court Of Kerala · (2010) 09 KL CK 0166
High Courts06 Sept 2010Allowed
Deepak S. Vs Superintendent of Police and Others
High Court Of Kerala · (2010) 09 KL CK 0165
High Courts06 Sept 2010
State of Kerala Vs Sigma INC
High Court Of Kerala · (2010) 4 KLT 283 : (2011) 42 VST 47
Kerala General Sales Tax Act, 1963 — Section 5
High Courts06 Sept 2010Allowed
K.P. Abdul Aseese and K.P. Saira Banu Vs State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 149, 341, 354
High Courts06 Sept 2010
Santha and Sheeba, T.M. Vs State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0098
High Courts06 Sept 2010Dismissed
A.M. Prembhushan Vs N.S. Thulasidas
High Court Of Kerala · (2010) 09 KL CK 0080
Partnership Act, 1932 — Section 69(1), 69(2), 69(3)
High Courts06 Sept 2010Dismissed
Sudhadevi Kurup Vs Mohammed Raja, K.V.K. Manzil and The Accommodation Controller
High Court Of Kerala · (2010) 09 KL CK 0051
Constitution of India, 1950 — Article 226, 227
High Courts06 Sept 2010Dismissed
Santhosh Menon Vs M.P. Prabhakara Menon and M.P. Viswanatha Menon
High Court Of Kerala · (2010) 09 KL CK 0039
Constitution of India, 1950 — Article 227
High Courts06 Sept 2010
Shaji K.K., Peon and Others Vs State of Kerala, The Director and The Zila Sainik Welfare Officer
High Court Of Kerala · (2010) 09 KL CK 0038
High Courts06 Sept 2010
Rajeev M.S., Joseph V.C., Ravi K.C. and B.C. Unnikrishnan Nair Vs State of Kerala, The Director General of Police and The Superintendent of Police
High Court Of Kerala · (2010) 09 KL CK 0026
High Courts03 Sept 2010
Vinu Merin Thomas Vs The Director of Public Instruction, The Deputy Director (Education), The District Educational Officer and The Corporate Manager
High Court Of Kerala · (2010) 09 KL CK 0368
Kerala Education Rules, 1959 — Rule 7A(3)
High Courts03 Sept 2010Allowed
West Bakes Ovens Pvt. Ltd. Vs N.J. Basuran
High Court Of Kerala · (2010) 09 KL CK 0363
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2010
K.O. Sevi Vs Principal Chief Conservator of Forest and Others
High Court Of Kerala · (2010) 09 KL CK 0360
High Courts03 Sept 2010Dismissed
Basheer Mohammed and T. Mohammed Vs M. Muhammed and Others
High Court Of Kerala · (2010) 09 KL CK 0313
High Courts03 Sept 2010
P.T. Sreedharan Vs Shaji and New India Assurance Co. Ltd.
High Court Of Kerala · (2010) 09 KL CK 0311
High Courts03 Sept 2010Dismissed
Shameema Vs Mohamed Askar
High Court Of Kerala · (2010) 09 KL CK 0281
Family Courts Act, 1984 — Section 19
High Courts03 Sept 2010Allowed
Joseph Vs State of Kerala
High Court Of Kerala · (2011) 3 KLJ 222 : (2010) 4 KLT 697
Criminal Procedure Code, 1973 (CrPC) — Section 251, 254(1), 255(1), 256, 256(l)Negotiable Instruments Act, 1881 (NI) — Section 138