High Courts16 Aug 2010
Neeliyath Chandhini and C.P. Rajagopalan Vs Neeliyath Gopalakrishnan Nambiar, Neeliyath Omana Nambiar and Neeliyath Chandrangathan Nambiar
High Court Of Kerala · (2010) 08 KL CK 0146
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,412 of 2,719
High Courts16 Aug 2010Dismissed
State of Kerala Vs Sud Chemie India (P) Ltd.
High Court Of Kerala · (2010) 08 KL CK 0128
Kerala Government Land Assignment Act, 1960 — Section 3, 7
High Courts16 Aug 2010
State of Kerala Vs S. Mohanakumar and The Secretary, TRIDA
High Court Of Kerala · (2010) 08 KL CK 0126
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts16 Aug 2010
Kochi Refineries Ltd. Vs Hindustan Petroleum Corporation and State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0123
Land Acquisition Act, 1894 — Section 4
High Courts16 Aug 2010
State of Kerala Vs Mohanabalan
High Court Of Kerala · (2010) 4 KLT 95
Kerala State Warehousing Corporation Staff Regulations, 1963 — Regulation 13Warehousing Corporations Act, 1962 — Section 18, 19, 2, 20, 20(1)
High Courts16 Aug 2010
Sree Subramanya Swami Temple Vs Felix Mary Das
High Court Of Kerala · (2010) 08 KL CK 0037
High Courts16 Aug 2010Dismissed
Satheesh Kumar @ Sasi Kumar Vs The State Bank of Travancore
High Court Of Kerala · (2010) 08 KL CK 0036
High Courts16 Aug 2010
State of Kerala Vs Ratnabhai
High Court Of Kerala · (2010) 08 KL CK 0028
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts16 Aug 2010Allowed
K. Murali Vs Bhageerathy Alias Bhavani
High Court Of Kerala · (2010) 08 KL CK 0014
High Courts16 Aug 2010Dismissed
Omanakuttan Vs Sreeja
High Court Of Kerala · (2010) 08 KL CK 0013
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts16 Aug 2010
Joseph Vs Leela @ Sundhari and Thankappan
High Court Of Kerala · (2010) 08 KL CK 0012
Constitution of India, 1950 — Article 227
High Courts16 Aug 2010Dismissed
Thankamma Vs Pushpamma
High Court Of Kerala · (2011) 2 KLJ 184 : (2011) 2 KLT 265
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1A, Order 41 Rule 33, 151
High Courts13 Aug 2010Allowed
Liji Achankunju Ommen Vs Prabhu K. Rajan
High Court Of Kerala · (2010) 08 KL CK 0333
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Divorce Act, 1869 — Section 10(1)
High Courts13 Aug 2010
Dr. James, E.V. and Another Vs Grace Thomas and Another
High Court Of Kerala · (2010) 08 KL CK 0324
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts13 Aug 2010
Special Deputy Collector (L.A.) and The Executive Engineer Vs Sathish Chandra Das
High Court Of Kerala · (2010) 08 KL CK 0298
High Courts13 Aug 2010
P. Gangadharan Vs The Regional Transport Authority, The Secretary, Shri K. Ravindrakumar and The District Transport Officer
High Court Of Kerala · (2010) 08 KL CK 0297
Constitution of India, 1950 — Article 226
High Courts13 Aug 2010
State of Kerala Vs Rani Biju
High Court Of Kerala · (2010) 08 KL CK 0291
Land Acquisition Act, 1894 — Section 4
High Courts13 Aug 2010Allowed
State of Kerala and The Executive Engineer Vs Shyla Beegum and Ameer Hamza
High Court Of Kerala · (2010) 08 KL CK 0290
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts13 Aug 2010
Alwaye Fertilizer Industries Pvt. Ltd. Vs Kerala Financial Corporation
High Court Of Kerala · (2010) 08 KL CK 0289