High Courts03 Sept 2010
Sreekala P.D. Sanskrit Teacher Vs The State of Kerala, The Director of Public Instruction, The Deputy Director of Education and The Assistant Educational Officer
High Court Of Kerala · (2010) 09 KL CK 0211
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,403 of 2,719
High Courts03 Sept 2010Allowed
Saleenamma Oomman Vs K.I. Jose @ Davidson
High Court Of Kerala · (2010) 09 KL CK 0210
Divorce Act, 1869 — Section 10, 10(10), 10(9)
High Courts03 Sept 2010Allowed
G. Girishkumar Vs Jayanthy, Desk Cleaner and Stat of Kerala
High Court Of Kerala · (2010) 09 KL CK 0196
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2010Dismissed
Joy Joseph and M. Aboobacker Vs The Secretary, The District Collector and The State Election Commission
High Court Of Kerala · (2010) 09 KL CK 0116
Kerala Panchayat Raj (Registration of Electors) Rules, 1994 — Rule 25Kerala Panchayat Raj Act, 1994 — Section 23
High Courts03 Sept 2010Dismissed
Saju V. Sanir Vs The Kerala State Delimitation Commission, The Kerala State Election Commission, The District Collector and V. Suresh Kumar
High Court Of Kerala · (2010) 09 KL CK 0115
Constitution of India, 1950 — Article 243OKerala Panchayat Raj Act, 1994 — Section 10(3A)
High Courts03 Sept 2010
V.F. George Vs The Kerala State Road Transport, The Financial Advisor and Chief, The Assistant Personal Officer (Pension) and The Assistant Transport Officer
High Court Of Kerala · (2010) 09 KL CK 0114
High Courts03 Sept 2010
The Oriental Insurance Company Limited Vs Anupama Jasmine
High Court Of Kerala · (2010) 09 KL CK 0090
High Courts03 Sept 2010Allowed
Babu M.P. Vs Giby Thoppil Augustine and State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2010
Velayudhan Nair, Hereditary Trustee Vs State of Kerala and Others
High Court Of Kerala · (2010) 09 KL CK 0082
High Courts03 Sept 2010Allowed
Joseph, P.V. Vs State of Kerala and Another
High Court Of Kerala · (2011) 3 KLJ 222 : (2010) 4 KLT 697
Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 253, 254, 255Criminal Rules of Practice and Circular Orders, 1990 — Rule 6Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2010
Berny @ M.X. Paul Vs T.K. Francis
High Court Of Kerala · (2010) 09 KL CK 0003
High Courts02 Sept 2010
Ace Digital Systems Vs Union of India (UOI)
High Court Of Kerala · (2010) 259 ELT 501
High Courts02 Sept 2010
Moideen Vs Assistant Wild Life Warden
High Court Of Kerala · (2010) 4 ILR (Ker) 134 : (2010) 4 KLT 41
Kerala Forest Act, 1961 — Section 2, 30, 52, 52(1), 55Kerala Forest Produce Transit Rules, 1975 — Rule 23, 3(1)Representation of the People Act, 1951 — Section 21
High Courts02 Sept 2010
Abdul Karaim and Ravikumar Pillai Vs The Corporatoin of Thiruvananthapuram
High Court Of Kerala · (2010) 09 KL CK 0320
Kerala Municipality Building Rules, 1999 — Rule 16, 16(1)
High Courts02 Sept 2010Dismissed
Ibrahim Vs State of Kerala
High Court Of Kerala · (2010) 4 KLT 73
Kerala Panchayat Raj Act, 1994 — Section 10, 10(1), 6
High Courts02 Sept 2010Allowed
M.M. Shamsudeen Vs Kozhikode Corporation, The Secretary, Kozhikode Corporation and The State of Kerala
High Court Of Kerala · (2010) 09 KL CK 0277
High Courts02 Sept 2010Allowed
K.M. Ramachandran Nair Vs State of Kerala and The Commissioner
High Court Of Kerala · (2010) 09 KL CK 0264
High Courts02 Sept 2010Dismissed
N.D. Joseph @ Jossy Vs A.V. Martin @ Kuttan and A.V. Antony
High Court Of Kerala · (2010) 09 KL CK 0229
Constitution of India, 1950 — Article 227
High Courts02 Sept 2010
D. Thampi Vs T.K. Unnikrishna Kurup
High Court Of Kerala · (2010) 09 KL CK 0228
Constitution of India, 1950 — Article 227