High Courts13 Aug 2010Dismissed
Ummer K. Vs The District Collecotr
High Court Of Kerala · (2010) 08 KL CK 0288
Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,365 judgments · page 1,413 of 2,719
High Courts13 Aug 2010
Saraswathy Amma Vs Gopakumar C. and Others
High Court Of Kerala · (2010) 08 KL CK 0283
High Courts13 Aug 2010
Vipin Babu Vs Director General of Police, The Superintendent of Police (Rural) and The Station House Officer
High Court Of Kerala · (2010) 08 KL CK 0273
Penal Code, 1860 (IPC) — Section 380
High Courts13 Aug 2010Allowed
Muttil Chandran and T. Rajeesh Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0269
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
High Courts13 Aug 2010Allowed
Subi K. Sudhan Vs State of Kerala
High Court Of Kerala · (2010) 08 KL CK 0268
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts13 Aug 2010
James Vs Grace Thomas
High Court Of Kerala · (2010) 3 KLT 874
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14
High Courts13 Aug 2010
The Chief Secretary to Government, The Executive Engineer and The Superintendent of Police (Rural) Vs Khalid Mundappilly
High Court Of Kerala · (2010) 3 ILR (Ker) 699 : (2010) 3 KLT 757 : (2011) 1 RCR(Civil) 769 : (2011) 1 RCR(Civil) 769
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts13 Aug 2010
Leo J. Raj Vs The Kerala Public Service Commission and The District Officer, Kerala Public
High Court Of Kerala · (2010) 08 KL CK 0225
High Courts13 Aug 2010Dismissed
Moideen Vs Sub Inspector of Police
High Court Of Kerala · (2010) 3 ILR (Ker) 796 : (2010) 3 KLT 886 : (2010) 4 RCR(Criminal) 640
Criminal Procedure Code, 1973 (CrPC) — Section 3, 82, 82(1), 82(2), 82(3)General (Criminal) Rules, 1980 — Rule 16
High Courts13 Aug 2010Allowed
Carbon Dioxide P. Ltd. Vs Kerala Automobiles
High Court Of Kerala · (2010) 08 KL CK 0194
High Courts13 Aug 2010Dismissed
T.N. Prathapan Vs Sri Khalid Mundappilly
High Court Of Kerala · (2010) 08 KL CK 0186
High Courts13 Aug 2010Allowed
E. Gopalakrishnan and C.P. Alavi Vs The State of Kerala and Others
High Court Of Kerala · (2010) 08 KL CK 0176
Constitution of India, 1950 — Article 124(2), 217(1), 221(1)Kerala Panchayat Raj Act, 1994 — Section 4(2)
High Courts13 Aug 2010Dismissed
Nellikot Shaji Vs Subitha
High Court Of Kerala · (2010) 08 KL CK 0147
Evidence Act, 1872 — Section 3Family Courts Act, 1984 — Section 19
High Courts13 Aug 2010
D. Subash Vs The Superintendent of Police and The Secretary, Regional Transport
High Court Of Kerala · (2010) 08 KL CK 0137
High Courts13 Aug 2010Allowed
State of Kerala Vs Gireesha Chandran and The Secretary, TRIDA
High Court Of Kerala · (2010) 08 KL CK 0127
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
High Courts13 Aug 2010Dismissed
Sreenivasan Venugopal Vs Khalid Mundappilly and Others
High Court Of Kerala · (2010) 08 KL CK 0124
High Courts13 Aug 2010
Kerala State Electricity Board, The Chief Engineer (HRM), The Executive Engineer and The Assistant Executive Engineer Vs C. Sundareswaran Nair
High Court Of Kerala · (2010) 08 KL CK 0122
High Courts13 Aug 2010Allowed
K.N. Anil Vs The Sub Inspector of Police, Sri Vijayachandran Nair and Sathi Devi Nair
High Court Of Kerala · (2010) 08 KL CK 0080
High Courts13 Aug 2010Allowed
State of Kerala Vs N. Sundareswaran Nair and The Secretary, TRIDA
High Court Of Kerala · (2010) 08 KL CK 0075
High Courts13 Aug 2010
B. Sudheesh kumar Pillai, Balakrishna Pillai and Subhadra Devi Pillai Vs Devi A. Pilla
High Court Of Kerala · (2010) 08 KL CK 0043
Civil Procedure Code, 1908 (CPC) — Section 47Family Courts Act, 1984 — Section 19