High Courts30 Aug 2010Dismissed
K. Raghavan Vs New India Assurance Co. Ltd.
High Court Of Kerala · (2010) 08 KL CK 0201
Motor Vehicles Act, 1988 — Section 174
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,406 of 2,719
High Courts30 Aug 2010
Elambilat Agencies Vs The State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0200
High Courts30 Aug 2010Dismissed
Thayyil Kumaran Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0185
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
C. Velayudhan Vs The Kerala State Election Commission and Chittur-Tattamangalam Municipality
High Court Of Kerala · (2010) 08 KL CK 0184
Kerala Municipalities Act, 1960 — Section 10, 10(2), 10(4), 10(5), 10(6)Kerala Panchayat Raj Act, 1994 — Article 243D(4), 153, 153(4)
High Courts30 Aug 2010Allowed
Prasanth Prasannan Vs Jain Mani
High Court Of Kerala · (2010) 08 KL CK 0183
Mahatma Gandhi University Act, 1985 — Section 10(17)
High Courts30 Aug 2010Dismissed
K. Prabhakaran Vs The State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0118
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
M.P. Abdul Ali Master Vs The State Delimitation Commission, The State Election Commission, The District Collector and The Secretary, Vazhakkad Grama Panchayat
High Court Of Kerala · (2010) 08 KL CK 0117
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. Habeebulla Ansari Vs The Secretary, The State Delimitation Commission, The State Election Commission and The District Collector
High Court Of Kerala · (2010) 08 KL CK 0116
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
Bhaskaran K. Vs The State Delimitation Commission, The State Election Commission, The District Collector and The Secretary
High Court Of Kerala · (2010) 08 KL CK 0115
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
V. Mohanan Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0114
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
New Vikas Residents Association Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0113
Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243ZFDelimitation Act, 1972 — Section 8, 9Kerala Municipalities Act, 1994 — Section 11F, 12BB, 2, 69, 69(2A)
High Courts30 Aug 2010
Gopalakrishnan Vs Kumaramputhur Service Co-operative, The Joint Registrar of Co-operative, The President, Kumarmputhur Service and S.R. Habeebulla
High Court Of Kerala · (2010) 08 KL CK 0112
High Courts30 Aug 2010
Treesa Irish Vs The Central Public Information Officer, The Appellate Authority, The Central Information Commission and Union of India (UOI)
High Court Of Kerala · (2010) 3 ILR (Ker) 892 : (2010) 4 RCR(Civil) 881
Civil Procedure Code, 1908 (CPC) — Section 51Right to Information Act, 2005 — Section 10, 22, 3, 4, 4(1)Trusts Act, 1882 — Section 88
High Courts30 Aug 2010
Sheena Ida Kambil Vs The District Educational Officer and Others
High Court Of Kerala · (2010) 08 KL CK 0109
High Courts30 Aug 2010
Dr. C.S. Madhu Vs State of Kerala, The Secretary To Government of Kerala, Department of Medical Education and The Principal, Government Medical
High Court Of Kerala · (2010) 08 KL CK 0108
Kerala Service Rules, 1958 — Rule 56
High Courts30 Aug 2010Dismissed
Jose George Vs The 9th Pay Revision Commission Room
High Court Of Kerala · (2010) 08 KL CK 0107
High Courts30 Aug 2010
Ramachandran Vs Parukutty and Others
High Court Of Kerala · (2010) 08 KL CK 0094
Evidence Act, 1872 — Section 111