High Courts31 Aug 2010Allowed
Venugopalan V.R Vs The Secretary, State Election Commission and Others
High Court Of Kerala · (2010) 08 KL CK 0097
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,405 of 2,719
High Courts31 Aug 2010
M. Irin Pereira Vs The State of Kerala, The Additional Director General and The Director General of Police
High Court Of Kerala · (2010) 08 KL CK 0096
Constitution of India, 1950 — Article 226
High Courts31 Aug 2010Dismissed
Chamy Vs Mani
High Court Of Kerala · (2010) 08 KL CK 0089
Succession Act, 1925 — Section 63
High Courts31 Aug 2010
T.T. Devayani Vs Kerala Motor Workers Welfare Fund Board and The District Executive Officer
High Court Of Kerala · (2010) 08 KL CK 0054
High Courts31 Aug 2010Allowed
Aboobacker A.K. Vs Puthiyaveettill Narayanan
High Court Of Kerala · (2011) 1 KLJ 22
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts31 Aug 2010Dismissed
T.L. Ouseph Vs Asstt. Commissioner of Income Tax and Another
High Court Of Kerala · (2010) 08 KL CK 0022
Income Tax Act, 1961 — Section 132, 143(3), 148, 154, 234A
High Courts31 Aug 2010
Sadasivan Pillai P.R. and Another Vs State of Kerala and Another
High Court Of Kerala · (2010) 3 KLJ 317
Constitution of India, 1950 — Article 243E, 243U
High Courts30 Aug 2010
P.V. Velayudhan, Rajamma, Sandhya Subash and Subhash Vs State of Kerala and Others
High Court Of Kerala · (2010) 4 ILR (Ker) 77 : (2010) 3 KLJ 168
Penal Code, 1860 (IPC) — Section 323
High Courts30 Aug 2010
Shajahan and Others Vs The Executive Committee of Kerala, The Registrar, Kerala Agricultural and Centre for Plant Bio Technology
High Court Of Kerala · (2010) 08 KL CK 0309
High Courts30 Aug 2010
O. Unnikrishnan Vs State of Kerala and The Director of Collegiate Education
High Court Of Kerala · (2010) 08 KL CK 0308
High Courts30 Aug 2010Dismissed
Give and Take Company Vs Mukkannan Mumtaz
High Court Of Kerala · (2010) 08 KL CK 0303
High Courts30 Aug 2010Dismissed
T. Karthikeyan Vs The State Election Commission and Others
High Court Of Kerala · (2010) 08 KL CK 0302
Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 327Delimitation Act, 1972 — Section 8, 9Kerala Panchayat Raj Act, 1994 — Section 10, 10(3), 10(3A), 10A, 11F
High Courts30 Aug 2010Dismissed
K.P. Ravi Vs The Kerala State Election Commission, The Secretary, The District Collector and The Secretary
High Court Of Kerala · (2010) 08 KL CK 0301
Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243ZFDelimitation Act, 1972 — Section 8, 9Kerala Municipalities Act, 1994 — Section 11F, 12BB, 2, 69(2A), 70
High Courts30 Aug 2010Dismissed
K. Bharathan Vs State Election Commission, District Election Officer and Tahsildar
High Court Of Kerala · (2010) 08 KL CK 0300
Kerala Panchayat Raj Act, 1994 — Section 45
High Courts30 Aug 2010
Kurian Abraham Vs State of Kerala
High Court Of Kerala · (2011) 44 VST 112
Central Sales Tax Act, 1956 — Section 5(3)
High Courts30 Aug 2010Dismissed
Gaylord Constructions Vs The Intelligence Officer (IB), The Commercial Tax Officer and The Deputy Commissioner Of Commercial
High Court Of Kerala · (2010) 08 KL CK 0241
High Courts30 Aug 2010
K. Vasanthi, Junior Sanskrit Teacher Vs The Director of Public Instructions and Deputy Director of Education
High Court Of Kerala · (2010) 08 KL CK 0235
High Courts30 Aug 2010Dismissed
Sajith Vs The Deputy Director of Education, The District Educational Officer and The Headmistress, G.H.S.S.
High Court Of Kerala · (2010) 08 KL CK 0214
Constitution of India, 1950 — Article 226
High Courts30 Aug 2010
Susamma Chandy Vs Union of India (UOI) and Others
High Court Of Kerala · (2010) 08 KL CK 0209
High Courts30 Aug 2010Allowed
Dr. Anitha S. Nair, Lecturer and Dr. Harikumar S., Tutor Vs State of Kerala, The Controlling Officer and Principal and The Principal
High Court Of Kerala · (2010) 08 KL CK 0208
Constitution of India, 1950 — Article 14