High Courts20 Aug 2010
P.V. Kunchunni Nair, Parathikkatte Veetho Vs Government of Kerala, The Taluk Land Board and The Tahsildar
High Court Of Kerala · (2010) 08 KL CK 0238
Kerala Land Reforms Act, 1963 — Section 85(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,408 of 2,719
High Courts20 Aug 2010Dismissed
Aneesh Vs Superintendent of Police and Others
High Court Of Kerala · (2010) 08 KL CK 0121
High Courts20 Aug 2010Dismissed
Sureshkumar A.D. Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 427(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Aug 2010
Sugesh Vs Vasudevan, Prabakaran, The Deputy Superintendent of Police and The Circle Inspector of Police
High Court Of Kerala · (2010) 08 KL CK 0098
High Courts20 Aug 2010Dismissed
T.P. Sajeev Kumar and Another Vs Jaya Kumar S. and Others
High Court Of Kerala · (2010) 08 KL CK 0023
High Courts20 Aug 2010Allowed
Hindustan Latex Employees Welfare and Hll Life Care Limited Vs Trivandrum District Headload and General, Jilla Chumattuthozhilali Congress (INTUC), The Circle Inspector of Police and The Sub Inspector of Police
High Court Of Kerala · (2010) 4 ILR (Ker) 304 : (2010) 4 KLT 391 : (2011) 1 LLJ 687
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12Industrial Disputes Act, 1947 — Section 25F, 33C(2)Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 — Section 2
High Courts20 Aug 2010
State of Kerala, The Chief Engineer (Administration) and The Executive Engineer, Irrigation Vs Bhagyam and Veeramma
High Court Of Kerala · (2010) 08 KL CK 0017
High Courts19 Aug 2010
N. Sukumaran Vs Kerala State Co-operative Employees Pension Board and Another
High Court Of Kerala · (2011) 1 KLJ 193
Kerala Co-operative Societies Act, 1969 — Section 61, 80AKerala Co-operative Societies Rules, 1969 — Rule 58
High Courts19 Aug 2010
Mohammed Mustafa and Bush Ahammed Moopan Vs The Commissioner of Police, The Sub Inspector of Police and K.K. Basheer
High Court Of Kerala · (2010) 08 KL CK 0313
High Courts19 Aug 2010Allowed
Anil Kumar Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0295
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts19 Aug 2010Allowed
Sheeja R. Sunu Vs Rajeev I. Sunu
High Court Of Kerala · (2010) 08 KL CK 0293
High Courts19 Aug 2010
M.S. Manikandan Vs Kochammu Gopinathan and The Assistant Executive Engineer
High Court Of Kerala · (2010) 08 KL CK 0287
Constitution of India, 1950 — Article 227
High Courts19 Aug 2010
S. Chandrasekharan Nair Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2010) 08 KL CK 0286
High Courts19 Aug 2010
T.V. Mohandas, Conductor, KSRTC Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2010) 08 KL CK 0285
High Courts19 Aug 2010Dismissed
Vinod Vs Sasidharan
High Court Of Kerala · (2010) 08 KL CK 0272
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106(3), Order 21 Rule 66
High Courts19 Aug 2010Dismissed
K.V. Balakrishnan and K.S. Narayanan Thazhath Vs Lourdh Church Kuri Office, Trustee, George Kolangara and Trustee, Adv. Jerome A. Manjila
High Court Of Kerala · (2010) 08 KL CK 0271
High Courts19 Aug 2010
Jose Joseph Vs Abraham P.J.
High Court Of Kerala · (2010) 08 KL CK 0270
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10
High Courts19 Aug 2010Dismissed
Johnson Ullannur Vs State of Kerala, The Commissioner of Rural Commissioner, Assistant Devleopment Commissioner (GL) and Kulanda Blcok Poanchayath
High Court Of Kerala · (2010) 08 KL CK 0203
Kerala Panchayat Raj Act, 1994 — Section 4(2)
High Courts19 Aug 2010Dismissed
Union of India (UOI) and Others Vs Chandrasekharan. T
High Court Of Kerala · (2010) 08 KL CK 0196
Administrative Tribunals Act, 1985 — Section 21
High Courts19 Aug 2010Dismissed
P. Savithri, H.S.A. Vs State of Kerala, The Accountant General (A and E), The Deputy Director of Education and The District Educational Officer
High Court Of Kerala · (2010) 08 KL CK 0135