High Courts17 Aug 2010Allowed
Commissioner of Central Excise Vs Appollo Tyres Ltd.
High Court Of Kerala · (2010) 29 STT 269
CENVAT (Credit) Act — Section 11A(1), 4(1)CENVAT (Credit) Rules, 2001 — Rule 3(4), 3(5), 9
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,411 of 2,719
High Courts17 Aug 2010
Janaki Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0041
Kerala Abkari Act, 1077 — Section 8I
High Courts17 Aug 2010
Adv. D.B. Binu Vs Governor of Kerala
High Court Of Kerala · AIR 2011 Ker 5 : (2010) 3 ILR (Ker) 969 : (2010) 4 KLT 115
Constitution of India, 1950 — Article 154, 154(1), 161, 162, 163Right to Information Act, 2005 — Section 10, 12(1), 15, 15(3), 9
High Courts17 Aug 2010Dismissed
Sasi and Another Vs HDFC and Others
High Court Of Kerala · AIR 2011 Ker 1 : (2011) 1 KLT 567
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17, 34
High Courts17 Aug 2010Dismissed
Dainabi, K. Vs The District Magistrate and Others
High Court Of Kerala · (2010) 08 KL CK 0020
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 437Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 153A
High Courts17 Aug 2010Dismissed
Ravindran, D. Vs Kinassery Yatheemkhana and Others
High Court Of Kerala · (2010) 08 KL CK 0019
Waqf Act, 1995 — Section 32(2), 60, 92, 93
High Courts17 Aug 2010
Dr. P.N. Premachandran, Managing Director Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0011
All India Services Act, 1951 — Section 3All India Services Rules — Rule 143, 8Guruvayoor Devaswom Act, 1978 — Section 14, 3, 33, 4
High Courts16 Aug 2010Dismissed
Project Officer, District Rural Development Agency Vs M.K. Asharaf and Others
High Court Of Kerala · (2011) 2 KLJ 177 : (2011) 4 TAC 677
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1A)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127Motor Vehicles Act, 1988 — Section 140, 161, 162, 165, 165(1)
High Courts16 Aug 2010Allowed
Alwaye Sugar Agency Vs Commercial Tax Officer, Alwaye and Others
High Court Of Kerala · (2011) 42 VST 517
Contract Act, 1872 — Section 59, 60Kerala General Sales Tax Act, 1963 — Section 23(3), 23B, 23B(4), 23B(7), 55C
High Courts16 Aug 2010Dismissed
Nanu Vs State De-limitation Commission
High Court Of Kerala · (2010) 3 KLT 932
Delimitation Act, 1972 — Section 8, 9Kerala Panchayat Raj Act, 1994 — Section 10, 10(3), 10(3A), 10A, 16Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243ZA
High Courts16 Aug 2010Allowed
State of Kerala Vs Adithikutty Amma, D. and Others
High Court Of Kerala · (2010) 08 KL CK 0327
Kerala State Warehousing Corporation Staff Regulations, 1963 — Regulation 13Warehousing Corporations Act, 1962 — Section 18, 19, 2, 20, 20(1)
High Courts16 Aug 2010
Jishnu V. Dev Vs Superintendent of Police, Circle Inspector of Police, Su-Inspector of Police and Parameswaran Nair
High Court Of Kerala · (2010) 08 KL CK 0320
High Courts16 Aug 2010Allowed
Sarasu P.K. Vs State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0299
High Courts16 Aug 2010Dismissed
National Insurance Co. Ltd. Vs Mohammed Ali and Others
High Court Of Kerala · (2010) 08 KL CK 0296
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 109, 201, 304, 324, 34
High Courts16 Aug 2010Dismissed
Mohandas M.K. Vs State of Kerala and Others
High Court Of Kerala · (2010) 3 KLJ 627
Kerala Co-operative Societies Act, 1969 — Section 80(3)Kerala Co-operative Societies Rules, 1969 — Rule 185
High Courts16 Aug 2010
B. Sreekumar Vs Vishnu, Parayaparambil
High Court Of Kerala · (2010) 08 KL CK 0249
High Courts16 Aug 2010Dismissed
P.T.C. Infrastructure and Developers (P) Ltd. Vs The Kerala Water Authority and Others
High Court Of Kerala · (2010) 3 KLJ 263
Constitution of India, 1950 — Article 14
High Courts16 Aug 2010Allowed
M/s. Alwaye Sugar Agency Vs Commercial Tax Officer, Alwaye and Others
High Court Of Kerala · (2010) 3 KLJ 161
Contract Act, 1872 — Section 59, 60Kerala General Sales Tax Act, 1963 — Section 23, 23B, 55C
High Courts16 Aug 2010
Chambalon Shantha Vs State of Kerala and Managing Director
High Court Of Kerala · (2010) 08 KL CK 0210
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts16 Aug 2010Dismissed
Mohammed Saju Vs Reghuvaran, Chandrika, Superintendent of Police and Sub Inspector of Police
High Court Of Kerala · (2010) 08 KL CK 0195